Sikkim High Court: Bhaskar Raj Pradhan, J., upheld the decision passed by the Sessions Judge while rejecting the present appeal filed.

In the present case, FIR was lodged by PW 1 complaining that her sister, i.e. the victim (PW 12) was burnt and bitten by the appellant. In lieu of the same case was registered under Section 307 of the Penal Code, 1860 against the appellant.

The  Sessions Judge framed the charge under Section 307 IPC and on the plea of “not guilty” the trial commenced.

At the time of the trial, Sessions Judge examined the appellant under Section 313 of the Code of Criminal Procedure, 1973. Sessions Judge delivered the impugned judgment holding the appellant guilty as charged.

Present appeal challenges the conviction and sentence.

C. Sharma, was the Counsel for the appellant and Thupden Youngda, learned Additional Public Prosecutor, represented the State-respondent.

Victim stated that appellant, who she was in a relationship with, had a fight with her and started damaging the furniture after which she called the police. Appellant picked up the kerosene jar, poured kerosene oil over her and burnt her after lighting a matchbox. Eyewitness tried to douse the fire by putting water and thereafter took the victim to the hospital.

Defence alleged that she had pressurised the appellant to marry him and so they had a discussion and in a fit of anger, poured kerosene upon herself, lighted a matchbox and set herself on fire.

Dr Simmi Rasaily (PW 13) who examined the victim found burn injuries and recorded in her report that there was kerosene smell on her body, which corroborates victim’s deposition.

Deposition of the victim was adequately corroborated by both oral and material evidence. Failure of PW 1 to give certain details about her visit to see the victim at the hospital does not dislodge the fact that she had lodged the FIR after visiting the victim. Further, the only issue raised by the Appellant’s Counsel that required examination is an alleged failure of the prosecution to produce the eyewitness.

“In a criminal trial, an accused person is considered innocent until proven guilty. It is for the prosecution to establish its case beyond all reasonable doubt.”

It was further noted that P. Dewan (DW 1) had recorded the statement of the eyewitness during the appellant’s departmental inquiry which must be given credence.

However, whether what P. Dewan heard and the eyewitness stated in her statement was the truth could have been found only if she had been produced as a witness and subjected to cross-examination. Evidence of P. Dewan is, therefore, hearsay to that extent. Therefore, there is no credible evidence led by the defence to create enough doubt in the mind of the Court to defeat the prosecution case.

High Court with respect to the above stated that the defence evidence does not make probable his innocence in view of the overwhelming evidence led by the prosecution.

Further adding to its observation, Court stated that the victim’s deposition cannot be doubted, her testimony has its own significance.

Therefore, in the present case prosecution has established its case that it was only the appellant who had poured kerosene over the victim and burnt her with the knowledge that if he by that act caused death, he would be guilty of murder and consequently, by such an act, the victim was hurt.

Appeal is rejected in the above terms and Sessions Judge’s judgment of conviction and order on sentence, both have been upheld. [Deepen Pradhan v. State of Sikkim, 2019 SCC OnLine Sikk 195, decided on 30-11-2019]

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