CRA-S-139-SB-2001     -1- 

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH  

            CRA-S-139-SB-2001 

            Reserved on: 05.09.2025 

            Pronounced on:- 27.10.2025 

Ved Parkash and others      ....Appellants 

      Versus 

State of Haryana          ....Respondent

CORAM:-  HON’BLE MRS. JUSTICE AMARJOT BHATTI 

Present:-  Mr. R.S. Cheema, Senior Advocate assisted by 

    Ms. Sumanjit Kaur, Advocate, 

    Mr. Satish Sharma, Advocate and  

    Mr. Prince Bharol, Advocate  

    for the appellants No. 1 and 2. 

    Proceedings  qua appellant No. 3 Sunil Kumar 

    stood abated. 

Mr. Ayuwan Singh, AAG, Haryana. 

  ***** 

AMARJOT BHATTI, J. 

1.    Appellants/convicts Ved Parkash, Jagdish and Sunil Kumar have 

filed aforesaid appeal against judgment of conviction and order on quantum 

of sentence dated 23.12.2000 passed by learned Sessions Judge, Bhiwani in 

Sessions  Case  bearing  No.  42  dated  26.10.1998,  titled  as  “State  Vs.  Ved 

Parkash and others” in FIR No. 312 dated 06.06.1998 under Section 498-A, 

304-B  of  Indian  Penal  Code,  1860  (for  short  ‘IPC’) registered  at  Police 

Station City Bhiwani, District Bhiwani vide which appellants were sentenced 

as under :- 

CRA-S-139-SB-2001     -2- 

Name of Convict(s)  Offence U/s  Sentence 

1. Ved Parkash 

2. Jagdish 

3. Sunil Kumar 

304-B of IPC To undergo Rigorous Imprisonment for a 

period of 10 years each 

1. Ved Parkash 

2. Jagdish 

3. Sunil Kumar 

498-A of IPC To undergo Rigorous Imprisonment for a 

period of two years each, with a fine of 

Rs. 500/- each and in default of payment 

of  fine,  further  undergo  for  a  period  of 

three months each 

2.    As per the facts of case, on 12.05.1998, a rukka alongwith MLR 

regarding  admission  of  Suman  wife  of  Sunil  Kumar  with  history  of  burn 

injuries  in  General Hospital,  Bhiwani  was  received from  Police  Post,  City 

Bhiwani. On this, SI Mohan Lal the Investigating Officer moved application 

for recording statement of victim. Statement under Section 164 Cr.P.C. was 

recorded on 12.05.1998 by the then Judicial Magistrate, Bhiwani, after victim 

Suman was declared fit to make statement by doctor. In her statement, victim 

Suman  stated  that  her  husband  returned  home  at  about  11:30  pm  on 

11.05.1998. All other family members were sleeping. She was warming food 

for her husband on a stove. Kerosene oil leaked from said stove and it caught 

fire, as a result, she also suffered burn injuries. Her husband poured water on 

her body to extinguish fire. She did not level allegations against anyone. It 

was a case of accidental burns suffered by the victim. Accordingly, report was 

made in daily diary register, as no cognizable offence was made out from the 

statement of injured Suman. 

    Thereafter, injured Suman was referred to Medical College and 

Hospital, Rohtak for treatment. On 16.05.1998, on police request, the then 

CRA-S-139-SB-2001     -3- 

Judicial Magistrate, Rohtak again recorded statement of victim Suman under 

Section 164 Cr.P.C. In said statement, victim alleged that her husband and his 

brothers used to harass her for bringing more dowry. In spite of giving money 

by her brother by raising loan, they used to harass her for more money. On the 

day of occurrence, a quarrel took place with her husband and her husband 

gave  beatings  to  her.  During  night  time,  at  about  11:00-11:30  pm,  her 

husband and his two brothers namely Jagdish and Ved Parkash brought her in 

the courtyard of the house. Her husband poured kerosene on her and both 

brothers-in-law caught hold of her from her arms. Thereafter, her husband set 

her  on  fire,  due  to  which  she  became  unconscious.  When  she  regained 

consciousness, she found herself in the hospital. She further alleged that her 

husband came in hospital and threatened her that if she made any statement 

against him, then he would set her two children on fire. Accordingly, under 

threat she gave statement as told by her husband. Thereafter, her parents told 

her to tell the truth. Her children were also safe with her parents, and she got 

her statement recorded. 

3.    On the basis of aforesaid statement, formal FIR was registered 

against accused persons and case under Section 307, 498-A read with Section 

34 of IPC was registered. During investigation, rough site plan of place of 

occurrence was  prepared  and statements  of  witnesses were  recorded  under 

Section 161 Cr.P.C. During further investigation, accused Sunil and Jagdish 

were arrested on 23.06.1998, whereas, accused Ved Parkash was arrested on 

24.08.1998. On 07.07.1998, on receipt of rukka regarding death of injured  

Suman due to burn injuries, Section 307 of IPC was converted into offence 

under Section 302 of IPC, which was later on converted under Section 304-B 

CRA-S-139-SB-2001     -4- 

of IPC. Thereafter, dead body was sent for post-mortem examination. After 

completion  of  all  necessary  formalities,  Final  Report  under  Section  173 

Cr.P.C.  was  prepared  and  submitted  before  the  learned  Illaqa  Magistrate 

under Section 498-A and 304-B of IPC. 

4.    On appearance, accused were supplied complete sets of copies of 

challan report  as provided under  Section  207  of  Cr.P.C.  Since  the offence 

under Section 304-B of IPC was exclusively triable by the Court of Sessions, 

therefore, learned Chief Judicial Magistrate, Bhiwani committed the case to 

the Court of learned Sessions Judge, Bhiwani for trial vide commitment order 

dated 28.09.1998. 

5.    Learned  Sessions  Judge,  Bhiwani  after  hearing  arguments,  on 

11.11.1998 framed charge-sheet against accused persons under Section 304-B 

and  498-A  of  IPC,  which  was  read  over  and  explained  to  them  in  simple 

language to which they pleaded not guilty and claimed trial. 

6.    In  order  to  prove  the  facts  of  case,  prosecution  examined 

Subhash  Chander  as  PW-1,  Atam  Parkash  as  PW-2,  Constable  Virshakti 

Singh  as  PW-3,  Dr.  R.K.  Jain  as  PW-4,  Dr.  Jagtar  Singh  as  PW-5,  Mrs. 

Shalini Singh, the then Judicial Magistrate, Rohtak as PW-6, Sh. Devender 

Singh, the then Judicial Magistrate, Bhiwani as PW-7, HC Balbir Singh as 

PW-8, Dr. Amit Aggarwal as PW-9, Dr. Rajesh Godara as PW-10, Constable 

Suresh Kumar as PW-11 and SI Mohan Lal as PW-12. Thereafter, learned 

Public Prosecutor closed prosecution evidence on 05.11.1999.  

7.    Statements of accused persons were recorded under Section 313 

Cr.P.C. by the trial Court. Ved Parkash one of the accused took the stand that 

he was living separately from his brother Sunil Kumar and Jagdish. On the 

CRA-S-139-SB-2001     -5- 

day of occurrence, he was not in Bhiwani. He alongwith other co-accused 

never raised any demand for dowry from victim or her family members. They 

were  having  cordial  relations  and  were  living  happily.  Victim  suffered 

accidental burn injuries on the said day while preparing meals on a stove with 

kerosene oil. On hearing her cries, they tried to extinguish the fire. In this 

process, Sunil Kumar-husband of victim also suffered burn injuries. Victim 

has  also  confirmed  this  fact  when  her  statement  was  recorded  by  learned 

Magistrate  in  hospital.  She  was  provided  medical  treatment  and  had  spent 

more than Rs. 50,000/-. Later on, victim gave false and concocted version 

under  police  pressure.  Other  co-accused  namely  Jagdish  and  Sunil  Kumar 

(now deceased) had also taken similar stand. 

In defence, accused persons examined Ved Parkash as DW-1 and 

Rajesh as DW-2 and closed their defence evidence. 

8.    After hearing arguments advanced by learned Public Prosecutor 

for  the  State  and  learned  counsel  representing  accused  persons,  accused 

persons namely Ved Parkash, Jagdish and Sunil Kumar were held guilty and 

convicted  under  Sections  304-B  and  498-A  of  IPC  vide  judgment  of 

conviction and order on quantum of sentence dated 23.12.2000, as referred 

above passed by learned Sessions Judge, Bhiwani.  

    Feeling aggrieved of this judgment of conviction and order on 

quantum  of  sentence,  appellants/convicts  Ved  Parkash,  Jagdish  and  Sunil 

Kumar filed present appeal. 

9.    However, as per order dated 30.03.2016, during the pendency of 

present  appeal,  learned  counsel  representing  State of  Haryana  verified  the 

factum of death of Sunil Kumar-appellant No. 3 and proceedings against him 

CRA-S-139-SB-2001     -6- 

stood abated. 

10.    Learned Senior counsel for appellants argued that trial Court has 

failed to appreciate the evidence on record as well as law applicable to the 

dying declaration. Entire case of prosecution was based on dying declaration. 

In the case in hand, there are two dying declarations. First dying declaration 

was  recorded  on  12.05.1998  (Ex.PM/2)  recorded  by  the  then  Judicial 

Magistrate,  Bhiwani  in  conformity  with  legal  and  judicial  norms  after 

obtaining opinion of doctor regarding medical fitness of deceased Suman. In 

said dying declaration she did not level allegation against any of the family 

member.  She  categorically  stated  that  she  caught  fire  accidently  while 

warming  food  for  her  husband  since  there  was  leakage  of  kerosene  from 

stove. Her husband tried to save her and poured water on her. She became 

unconscious and was admitted in hospital by her family members. There is 

specific  opinion  of  doctor  that  injured  victim  Suman  remained  fit  and 

conscious  during  recording  of  her  statement  by  concerned  Magistrate. 

Therefore, there was no reason to doubt the said dying declaration of victim. 

Trial Court has unnecessarily created doubt in the said dying declaration and 

relied  upon  the  second  dying  declaration  where  allegations  were  levelled 

against all accused attributing specific role to them. Second dying declaration 

dated  16.05.1998  proved  on  record  is  Ex.PL.  Before recording  of  second 

dying  declaration,  deceased  victim  had  come  across many  other 

persons/relatives, therefore, there was every chance that she was influenced 

by her relatives, as a result, she gave misleading information which is relied 

by the trial Court. It is a case of conflicting dying declarations recorded by 

Magistrates  at  different  interval  of  time.  Learned trial  Court  has  failed  to 

CRA-S-139-SB-2001     -7- 

consider the facts and circumstances of case before relying upon second dying 

declaration. First dying declaration was given by victim instantly and there 

was no occasion to tutor her or to influence her to give any specific statement.  

10.1    The  other  important  aspect  of  present  case  is  that  prosecution 

examined  Atam  Parkash  father  of  deceased  victim  as PW-2.  He  did  not 

support prosecution case. He did not level any allegation against Sunil Kumar 

husband of deceased victim or other co-accused regarding maltreatment on 

account  of  their  demand  for  dowry.  Apart  from  this,  appellants/accused 

examined  Ved  Parkash-maternal  uncle  of  deceased  victim  as  DW-1  and 

Rajesh  as  DW-2  who  is  brother  of  deceased  victim  and  both  witnesses 

categorically stated that there was no maltreatment to deceased victim. These 

witnesses being close relatives of deceased victim were well aware of facts 

and  circumstances  which  led  to  her  unfortunate  death.  In  fact,  there  is  no 

corroboration to facts narrated by deceased victim in second dying declaration 

proved on record as Ex.PL. Their testimonies could not be brushed aside by 

trial  Court.  Totality  of  evidence  on  record  and  surrounding  facts  and 

circumstances of case lead to innocence of accused persons who have been 

wrongly convicted and sentenced by the trial Court.  

10.2    Apart  from  this,  it  is  pointed  out  that  during  the  pendency  of 

appeal Sunil Kumar-husband of deceased victim expired. As per his Death 

Certificate, he died on 14.10.2005, whereas present appellants are brothers of 

late Sunil Kumar. There was no reason for them to interfere in the marriage of 

late Sunil Kumar and deceased victim.  

Therefore,  judgment  of  conviction  and  order  on  quantum  of 

sentence  dated  23.12.2000  may  kindly  be  set  aside  by  accepting  present 

CRA-S-139-SB-2001     -8- 

appeal  and  both  appellants/convicts  Ved  Parkash  and  Jagdish  deserve 

acquittal. 

11.    On the other hand, learned counsel representing State of Haryana 

argued that prosecution led convincing evidence on record to prove the guilt 

of  appellants  under  the  provisions  of  Section  304-B,  498-A  of  IPC.  Even 

though,  Atam  Parkash  father  of  deceased  victim  PW-2  did  not  support 

prosecution  case  but  at  the  same  time,  prosecution has  led  convincing 

evidence  on  record  to  prove  latest  dying  declaration  of  deceased  victim 

proved  on  file  by  examining  Mrs.  Shalini  Singh  PW-6,  the  then  Judicial 

Magistrate,  who  recorded  dying  declaration  on  16.05.1998  (Ex.PL)  after 

following  proper  procedure.  Deceased  victim  was  fit  to  make  statement 

before the Magistrate. Opinion of doctor is proved on record by examining 

Dr.  Rajesh  Godara  examined  as  PW-10.  First  dying  declaration  was  also 

proved  on  record  by  examining  the  then  Judicial  Magistrate,  Bhiwani  Sh. 

Devender Singh examined as PW-7 as well as Dr. Jagtar Singh examined as 

PW-5.  Deceased  victim  duly  explained  under  what  circumstances  she  had 

given  her  first  dying  declaration  recorded  on  12.05.1998  (Ex.PM/2). 

Deceased  victim  died  of  burn  injuries.  Dr.  R.K.  Jain,  PW-4  has  proved 

Postmortem  Report  as  Ex.PE.  Entire  medical  record  is  proved  on  file  by 

examining  concerned  doctors.  It  was  a  case  of  unnatural  death.  She  was 

maltreated by her husband and his brothers for their demand for money. The 

manner in which occurrence took place is duly established from the dying 

declaration dated 16.05.1998 proved on file as Ex.PL. Prosecution examined 

SI  Mohan Lal  PW-12  Investigating Officer,  who has  proved on  file entire 

investigation carried by him from time to time. Therefore, facts of case and 

CRA-S-139-SB-2001     -9- 

evidence  on  record  were  rightly  appreciated  by  the trial  Court  and  all 

appellants/convicts were rightly convicted and sentenced by the trial Court. 

Appeal preferred by appellants Ved Parkash and Jagdish is without merits and 

same deserves dismissal. 

12.    I have considered the arguments advanced before me by learned 

Senior  Counsel  representing  appellants/convicts  and  learned  Counsel 

representing State of Haryana and have carefully gone through the record of 

trial Court with their able assistance. As per the facts of case, FIR No. 312 

dated 06.06.1998 (Ex.PT) was registered under Section 498-A, 307, 34 of IPC 

at Police Station City Bhiwani, District Bhiwani, on the basis of statement of 

Suman dated 16.05.1998 recorded by Magistrate under Section 164 Cr.P.C. 

On the basis of said statement, investigation was carried out. On the death of 

Suman on 07.07.1998, offence under Section 307 IPC was deleted by adding 

offence under Section 302 IPC. On completion of investigation, challan was 

presented under Section 304-B and 498-A IPC against accused Ved Parkash, 

Jagdish,  Sunil  Kumar  and  accordingly  they  were  charge-sheeted  under  the 

said provisions. Sunil Kumar (now deceased) was husband of victim Suman, 

whereas,  Ved  Parkash  and  Jagdish  were  elder  brothers-in-law  of  deceased 

victim.  All  accused  were  convicted  by  trial  Court  on  the  basis  of  dying 

declaration of victim recorded on 16.05.1998 (Ex.PL). Feeling aggrieved of 

judgment of conviction and order on quantum of sentence dated 23.12.2000, 

present  appeal  has  been  preferred.  It  is  matter  of record  that  during  the 

pendency  of  present  appeal,  appellant  No.  3  Sunil  Kumar-husband  of 

deceased  victim  Suman  expired  and  proceedings  qua  him  stood  abated, 

whereas, present appeal is pertaining to appellants/convicts Ved Parkash and 

CRA-S-139-SB-2001     -10- 

Jagdish who were brothers-in-law of deceased victim.  

13.    There  are  certain  facts  which  are  not  disputed.  Admittedly, 

victim  Suman  got  married  with  Sunil  Kumar  on  12.10.1992.  Out  of  this 

wedlock,  they  were  having  two  children.  Deceased  victim  was  living  in 

matrimonial  home.  As  per  scaled  site  plan  Ex.  PC  proved  on  file  by  Ct. 

Virshakti  Singh  PW-3,  Sunil  Kumar,  Jagdish,  Gurdayal  and  Ramesh  were 

residing  in  their  separate  rooms  in  same  premises, whereas,  house  of  Ved 

Parkash is shown towards the western side adjoining to matrimonial home of 

deceased victim. It is further not disputed that occurrence took place in open 

courtyard  which  is  shown  at  point-A  in  site  plan  Ex.PC.  Deceased  victim 

suffered  burn  injuries  on  the  intervening  night  of 11/12.05.1998  and 

thereafter, she was shifted to hospital.  

Prosecution  has  examined  Dr.  Jagtar  Singh,  Medical Officer, 

General Hospital, Bhiwani as PW-5, who has proved MLR (Ex.PG) of Smt. 

Suman wife of Sunil Kumar, age 28 years, a housewife, resident of House No. 

2/65, Sarogian Dhani, Bhiwani. She was brought by Jagdish son of Ram Lal 

i.e. brother-in-law of patient at about 12:35 am on 12.05.1998. The doctor 

observed as under :- 

“Patient  was  conscious,  oriented  for  place,  person and  time. 

Pulse rate was 110 per minute. B.P. was 80 mm of Hg. 

Superficial to deep burns present on both lower limbs, both upper 

limbs,  back  of  abdomen,  face.  Singeing  of  hair  was present. 

Smell of kerosene was coming. Approximate burns were 60%. 

Surgeon opinion was advised.” 

    Doctor had sent rukka to Incharge, Police Post, General Hospital, 

Bhiwani  at  02:53  am  on  12.05.1998  (Ex.PH).  After  receiving  this  rukka, 

Investigating Agency came into action. Therefore, from the aforesaid MLR 

CRA-S-139-SB-2001     -11- 

(Ex.PG), it is duly established that victim Suman suffered burn injuries on the 

intervening  night  of  11/12.05.1998  and  was  brought to  the  hospital  in 

midnight. 

14.    In the case in hand, there are two dying declarations proved on 

record.  Immediately  after  receiving  information  regarding  admission  of 

Suman  with  burn  injuries,  investigation  was  started  by  SI  Mohan  Lal, 

examined  as  PW-12.  He presented  application Ex.PJ  for taking opinion  of 

doctor regarding fitness of patient for recording her statement. Doctor vide 

opinion  Ex.PJ/1  declared  patient  fit  to  make  statement  at  04:25  am  on 

12.05.1998.  Investigating  Officer  moved  application  Ex.PM  before  Duty 

Magistrate, Bhiwani for recording statement of victim Suman. Sh. D.S. Yadav 

(PW-7),  the  then  Judicial  Magistrate,  Bhiwani  made his  endorsement 

Ex.PM/1 and came to General Hospital, Bhiwani for recording statement of 

victim.  Victim  was  declared  fit  to  make  statement  at  05:00  am  with 

endorsement of Dr. Jagtar Singh (PW-5) Ex.PK and thereafter, statement of 

victim  was  recorded  by  Sh.  Devender  Singh,  the  then  Judicial  Magistrate, 

Bhiwani, which is Ex.PM/2. As per this statement, victim stated as under:- 

“Her husband returned home at about 11:30 pm on 11.05.1998. All 

other family members were sleeping. She was warming food for her 

husband  on  a  stove.  Kerosene  oil  leaked  from  said  stove  and  it 

caught fire, as a result, she also suffered burn injuries. Her husband 

poured  water  on  her  body  to  extinguish  fire.  She  became 

unconscious. She was admitted in hospital. She further explained that 

her father-in-law and mother-in-law had already expired. She lived in 

joint family but in separate portion of house. She did not level any 

allegation  against  any  of  the  family  member.  She  stated  that 

everybody loved her and she had no complaint against anyone.” 

CRA-S-139-SB-2001     -12- 

Said statement was recorded at 05:10 am. Dr. Jagtar Singh again 

made his endorsement Ex.PK regarding fitness of victim Suman when her 

statement was recorded by the Magistrate. Certificate given by Sh. Devender 

Singh, the then Judicial Magistrate examined as PW-7 is Ex.PM/3, according 

to which victim was not under any pressure, threat or coercion of any kind 

when her statement was recorded by him. Aforesaid statement of deceased 

victim recorded on 12.05.1998 and opinion of doctor given from time to time 

are  duly  proved  on  record  by  examining  Sh.  Devender  Singh,  the  then 

Judicial Magistrate, Bhiwani as PW-7 and Dr. Jagtar Singh as PW-5.  

15.    The  second  dying  declaration  was  recorded  on  16.05.1998  by 

Mrs. Shalini Singh, the then Judicial Magistrate, Rohtak examined as PW-6. 

She  deposed  that  on  16.05.1998,  on  the  application moved  by  police,  she 

being Duty Magistrate went to Ward No. 4, PGIMS, Rohtak for recording 

statement  of  victim  Suman.  Endorsement  in  this  regard  is  Ex.PL/2.  Said 

statement was recorded after taking opinion of doctor regarding her fitness to 

give statement. Endorsement of Magistrate on reaching hospital is Ex.PL/3 

and opinion of doctor regarding fitness is Ex.PL/1. Thereafter, it was ensured 

that patient was giving statement freely and voluntarily without any fear or 

pressure and endorsement of the Magistrate is Ex.PL/4. Statement given by 

victim Suman is Ex.PL. In said statement, victim alleged as under:- 

“After  2-3  years  of  marriage,  she  was  ill-treated  on  account  of 

demand of dowry. Her brother took money on loan and gave it to her 

husband, but even then she was ill-treated on account of demand for 

more money. On the day of occurrence, during day time, her husband 

had quarreled with her and gave her beatings. At about 11:00-11:30 

pm, her husband and his brothers Ved Parkash and Jagdish brought 

CRA-S-139-SB-2001     -13- 

her to the courtyard. Her husband poured kerosene oil on her body, 

whereas, his brothers were holding her from her arms. Her husband 

set her ablaze. Thereafter, she did not know as to what happened and 

she  regained  her  senses  in  Civil  Hospital,  Bhiwani.  Her  husband 

came there and warned her that in case she gave statement against 

him, he would set ablaze both her children. She was told to give a 

particular statement that she caught fire while warming food for her 

husband as there was leakage of kerosene oil in stove. That statement 

was given in Bhiwani. She did not know who recorded her statement. 

One person was in uniform and two persons were in civil clothes. 

She  further  explained  that  her  parents  were  informed  and  they 

advised  her  to  tell  the  truth.  Therefore,  she  gave the  statement. 

Earlier statement was given wrongly due to fear for the safety of her 

children. Children were still with husband but her parents would take 

care of them.” 

Said statement was recorded after taking opinion of Dr. Rajesh 

Godara.  Dr.  Rajesh  Godara  as  PW-10  has  proved  his  opinion  Ex.PL/1, 

declaring the patient fully conscious and fit for making statement at 08:00 pm 

on 16.05.1998. After recording of complete statement of Smt. Suman, he gave 

his opinion Ex.PL/6 that patient Suman remained fully conscious throughout 

when  her  statement  was  recorded  till  08:18  pm.  Opinion  of  doctor  and 

certificates  given  by  concerned  Magistrate  are  duly  proved  on  record  as 

Ex.PL/1 to Ex.PL/6.  

16.    In the case in hand, there are two different statements given by 

deceased victim, one recorded on 12.05.1998 (Ex.PM/2) and other statement 

recorded on 16.05.1998 (Ex.PL). As per Postmortem Report, victim expired 

at about 02:00 pm on 07.07.1998. Dr. R.K. Jain, Medical Officer, General 

Hospital, Rohtak PW-4 has proved the Postmortem Report as Ex.PE, giving 

CRA-S-139-SB-2001     -14- 

detail of burn injuries suffered by the victim. The doctor gave his opinion 

that,  the  cause  of  death  of  the  deceased  was  burns and  complications  and 

septicaemia  which  was  ante-mortem  in  nature  and  was  sufficient  to  cause 

death in natural course of nature. The Postmortem Report Ex.PE was signed 

by him and Dr. Deepa Sandhu. 

17.    In  order  to  appreciate  both  dying  declarations  referred  above, 

facts and circumstances of case have to be scrutinized carefully. It is rightly 

pointed out by learned Senior counsel for appellants/convicts that both dying 

declarations  are  recorded  by  respective  Magistrates  by  following  proper 

procedure i.e. after obtaining opinion of concerned doctors regarding fitness 

of victim before giving said statements as well as her fitness till the recording 

of statements were completed by the Magistrates. Learned Senior counsel for 

appellants/convicts did not point out any infirmity in second dying declaration 

dated  16.05.1998  (Ex.PL).  Section  32  of  Indian  Evidence  Act,  1872  deals 

with  statements  by  persons  who  cannot  be  called  as witnesses.  Relevant 

provision of Section 32(1) of the Act runs as under:- 

“32.  Cases  in  which  statement  of  relevant  fact  by  person 

who is dead or cannot be found, etc., is relevant.–Statements, 

written or verbal, or relevant facts, made by a person who is 

dead, or who cannot be found, or who has become incapable of 

giving  evidence,  or  whose  atttendance  cannot  be  procured, 

without  an  amount  of  delay  or  expense  which,  under the 

circumstances of the case, appears to the Court unreasonable, 

are themselves relevant facts in the following cases:-  

(1) when it relates to cause of death. - When the statement is 

made by a person as to the cause of his death, or as to any of the 

circumstances of the transaction which resulted in his death, in 

cases  in  which  the  cause  of  that  person’s  death  comes  into 

question. 

     Such statements are relevant whether the person who made 

them was or was not, at the time when they were made, under 

expectation  of  death,  and  whatever  may  be  the  nature  of  the 

CRA-S-139-SB-2001     -15- 

proceeding in which the cause of his death comes into question. 

      xxx    xxx      xxx” 

    Therefore, dying declaration can be the sole basis for conviction, 

however, it has to be proved as wholly reliable, voluntary and truthful. The 

maker of dying declaration must be in fit medical condition to give his/her 

statement. Gainful reference can be made to the judgment of Supreme Court 

of India in Criminal Appeal No. 1473 of 2011, decided on 18.10.2023, case 

titled “Abhishek Sharma Versus State (Govt. of NCT of Delhi)”, cited in 

2023  CriLR  (SC)  1296  :  Law  Finder  Doc  Id  #2350902,  where  broad 

principles were laid down for a Court to consider while dealing with multiple 

dying declarations. Relevant para No. 9 runs as under :- 

“9. Having considered various pronouncements of this court, the following 

principles  emerge,  for  a  Court  to  consider  when  dealing  with  a  case 

involving multiple dying declarations: 

9.1 The primary requirement for all dying declarations is that they should be 

voluntary and reliable and that such statements should be in a fit state of 

mind; 

9.2  All  dying  declarations  should  be  consistent.  In  other  words, 

inconsistencies  between  such  statements  should  be  ‘material’  for  its 

credibility to be shaken; 

9.3  When  inconsistencies  are  found  between  various dying  declarations, 

other evidence available on record may be considered for the purposes of 

corroboration of the contents of dying declarations. 

9.4 The statement treated as a dying declaration must be interpreted in light 

of surrounding facts and circumstances. 

9.5 Each declaration must be scrutinized on its own merits. The court has to 

examine upon which of the statements reliance can be placed in order for 

the case to proceed further. 

9.6 When there are inconsistencies, the statement that has been recorded by 

a  Magistrate  or  like  higher  officer  can  be  relied  on,  subject  to  the 

indispensable qualities of truthfulness and being free of suspicion. 

9.7  In  the  presence  of  inconsistencies,  the  medical  fitness  of  the  person 

making  such  declaration,  at  the  relevant  time,  assumes  importance  along 

with other factors such as the possibility of tutoring by relatives, etc.” 

CRA-S-139-SB-2001     -16- 

Sanctity  is  attached  to  a  dying  declaration  based  on  the 

presumption that a person while at the brink of death will not lie. The dying 

declaration should be of such a nature to inspire full confidence of the Court 

about  its  correctness.  In  another judgment of Supreme Court  of  India in 

Criminal  Appeal  No.  292  of  2011,  decided  on  02.07.2014, case  titled 

“Pradeep  Kumar  Versus  State  of  Haryana”,  cited  in 2014(3) 

RCR(Criminal)  591  :  Law  Finder  Doc  Id  #571857,  where  in  that  case 

“victim had made two statements at the same time before the Chief Judicial 

Magistrate, Rohtak. Both statements were made by her in sequence and were 

recorded at the same time one after the other. It was observed that second 

part  of  dying  declaration  inspired  confidence  so  as  to  consider  it  to  be  a 

dying  declaration  of  deceased  victim,  whereas,  the first  part  of  dying 

declaration was tutored by accused-husband as apparent from the said part 

of the dying declaration.” 

18.    Facts of the present case as detailed in second dying declaration 

dated 16.05.1998 (Ex.PL) clearly shows that victim was subjected to cruelty 

on  account  of  demand  of  money,  which  resulted  into this  unfortunate 

occurrence. Section 304B(1) of IPC dealing with dowry death runs as under:- 

“304B. Dowry death.-

 (1) Where the death of a woman is caused 

by  any  burns  or  bodily  injury  or  occurs  otherwise  than  under 

normal circumstances within seven years of her marriage and it is 

shown that soon before her death she was subjected to cruelty or 

harassment by her husband or any relative of her husband for, or 

in connection with, any demand for dowry, such death shall be 

called  “dowry  death”,  and  such  husband  or  relative shall  be 

deemed to have caused her death. 

CRA-S-139-SB-2001     -17- 

Explanation.- For the purpose of this sub-section, "dowry" shall 

have the same meaning as in section 2 of the Dowry Prohibition 

Act, 1961 (28 of 1961). 

xxx      xxx      xxx” 

Therefore, in order to constitute offence under Section 304-B of 

IPC,  the  main  ingredient  is  that  soon  before  the  death  of  victim,  she  was 

subjected  to  cruelty  or  harassment  in  connection  with  demand  of  dowry. 

Secondly, death of the victim was caused by any burn or bodily injury or 

some other circumstances which were not normal. Thirdly, such death occurs 

within seven years from the date of her marriage. Fourthly, the victim was 

subjected  to  cruelty  or  harassment  by  her  husband  or  any  relative  of  her 

husband. Fifthly, such cruelty or harassment should be for or in connection 

with demand of dowry and lastly it should be established that such cruelty or 

harassment was made soon before her death. Section 304B of IPC read with 

Section 113B of Indian Evidence Act is based on rule of presumption. In the 

present case, on 11.05.1998 during the day time, Sunil Kumar-husband had a 

quarrel with his wife Suman and thereafter, when he returned home at about 

11:00-11:30 pm, he alongwith his brothers i.e. appellants/convicts brought the 

victim in courtyard and she was set ablaze as detailed by victim in her dying 

declaration  dated  16.05.1998.  Victim  got  married  with  Sunil  Kumar  on 

12.10.1992. She was mother of two children. She faced tragic death within 05 

years and 07 months of marriage. In this occurrence, she had suffered 60% of 

burn  injuries.  She  remained  alive  for  01  month  and 25  days  and  was 

continuously under medical treatment and finally succumbed to injuries on 

07.07.1998. 

CRA-S-139-SB-2001     -18- 

19.    In  the  case  in  hand,  victim  was  brought  to  General  Hospital, 

Bhiwani by her brother-in-law Jagdish. The appellants/convicts took the stand 

of  accidental  incident  and  strongly  relied  upon  dying  declaration  dated 

12.05.1998  (Ex.PM/2).  In  case  it  was  accidental  occurrence  then  in  all 

probability, her husband would have admitted her in the hospital. Place of 

occurrence is middle of courtyard where it cannot be expected that she was 

warming  food  for  her  husband  at  11:00-11:30  pm.  Moreover,  during 

investigation, no stove was taken into police possession. There is nothing on 

record to show that Sunil Kumar or the appellants tried to save her. Nobody 

suffered any kind of burn injury nor any such medical record is proved on 

file.  Therefore,  version  narrated  in  dying  declaration  dated  12.05.1998 

(Ex.PM/2) cannot be safely relied upon. 

Deceased victim remained alive for a period of about 01 month 

and 25 days and was continuously hospitalized. Her second dying declaration 

was  recorded  on  16.05.1998,  where  she  categorically  explained  the  reason 

why she had given wrong statement on 12.05.1998. She explained that she 

was threatened by her husband to give a particular statement, otherwise her 

both children will also meet the same fate. With the passage of time, when her 

family  members  also  reached  hospital,  she  gained  courage  and  gave  her 

statement before the Magistrate on 16.05.1998, on the basis of which present 

FIR was registered and investigation had started. Second dying declaration is 

self-explanatory and I do not find any valid reason to doubt the veracity of 

said  statement  of  victim  recorded  before  the  Magistrate  on  16.05.1998 

(Ex.PL). 

CRA-S-139-SB-2001     -19- 

20.    It is matter of record that father of deceased victim namely Atam 

Parkash examined PW-2 did not support prosecution case. He did not level 

any  allegation  against  husband  or  brothers-in-law  of  deceased  victim. 

Accused further examined Ved Parkash, uncle as DW-1 and Rajesh, brother 

of  deceased  victim  as  DW-2,  who  further  supported  version  of  accused 

persons. Testimonies of aforesaid witnesses cannot be given much weightage. 

Firstly, they were not present on the spot when said unfortunate occurrence 

took  place.  Therefore,  these  witnesses  cannot  say  regarding  the  manner  in 

which occurrence took place. Occurrence took place in matrimonial home of 

deceased victim, therefore, onus was heavily on appellants/convicts to explain 

under what circumstances the incident took place, which they have miserably 

failed. Appellants/accused could not examine any witness to support the stand 

taken by them in defence. 

21.    In the light of aforesaid factual position, I do not find any valid 

reason  to  interfere  in  judgment  of  conviction  and  order  on  quantum  of 

sentence dated 23.12.2000 passed by learned Sessions Judge, Bhiwani. The 

trial Court has duly considered the evidence and surrounding circumstances in 

which  occurrence  took  place.  Consequently,  judgment  of  conviction  qua 

appellants No. 1 and 2 namely Ved Parkash and Jagdish does not require any 

interference  and  same  is,  accordingly,  upheld.  Considering  the  manner  in 

which offence has been committed, quantum of sentence imposed by the trial 

Court also does not require any interference and same is also upheld.  

22.    Consequently, present  appeal  preferred  by  appellants  Ved 

Parkash  and  Jagdish  is,  accordingly,  dismissed.  Since  sentence  of  both 

appellants referred above was suspended vide order dated 14.03.2001, they 

CRA-S-139-SB-2001     -20- 

are directed to surrender before learned Chief Judicial Magistrate, Bhiwani, 

within one month from today, failing which learned Chief Judicial Magistrate, 

Bhiwani would issue warrants of arrest to secure their presence and send them 

to jail  to  undergo  remaining  sentence.  Necessary  intimation be  sent  to  the 

concerned Court for information and compliance. 

23.    Pending  miscellaneous application(s),  if any, stand(s) disposed 

of accordingly. 

              (AMARJOT BHATTI)   

                JUDGE        

27.10.2025          

lalit 

    Whether speaking/reasoned:  Yes/No 

      Whether reportable:    Yes/No