Bombay High Court: In absence of convincing evidence for sustaining the conviction of the appellants (in-laws), Sadhana S. Jadhav, J. reversed the trial court’s judgment whereby they were convicted for the offences punishable under Sections 306 (abetment of suicide) and 498-A (cruelty to woman) IPC.

Ujawala (deceased) was married to Pravin, son of the appellants. She had disclosed to her parents that she was happy with Pravin, but was ill-treated and harassed by her in-laws. On 06-04-1995, she immolated herself. Pravin extinguished the fire and took her to the hospital, but she succumbed to burn injuries. Appellant’s conviction rested on the dying declaration made by Ujwala where she categorically stated that the appellants quarreled with her and abused her for no reason, and therefore being fed up, she immolated herself.

Shekhar A. Ingawale, Advocate represented the appellants. Per contra, Pallavi Dabholkar, Assistant Public Prosecutor appeared for the State.

The High Court noted some pertinent facts: (i) There was a doubt as to endorsement  of the Doctor that Ujawala was in a fit condition to give the statement; (ii) as per the record, Ujwala sustained 100% burn injuries on both hands, in spite of that a clear thumb impression was obtained on her statement; (iii) the statement was snot read-over to Ujwala; (iv) Ujwala’s father was present at the time of recording of her statement  and even countersigned it. Such and other facts, in the Court’s opinion, spelled a doubt on the veracity of Ujwala’s dying declaration.

The Court additionally noted that options were open to Ujwala. She was working in a factory, was economically independent and her husband was supportive. In such a view, it was held that no conviction could be recorded solely on the basis of the dying declaration. The appeal was thus allowed. [Nana Dhondiram Lad v. State of Maharashtra, 2019 SCC OnLine Bom 605, decided on 15-03-2019]

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