TAIYAB KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an appeal against a judgment of conviction under Section 304-B of the Indian Penal Code passed by the VIth Additional Judicial Commissioner, Ranchi and confirmed by the High Court of the State of Jharkhand at Ranchi. The three appellants were sentenced to 10 years R.I. each. The appellant No.1 Taiyab Khan is the husband of the deceased while appellants Nos.2 and 3 are his parents. The deceased was named Noorjahan. Marriage of appellant No.1 with Noorjahan took place in April, 1991. The incident leading to death of Noorjahan is of 9th February, 1994. Death of Noorjahan is said to have been caused by poisoning. The main ingredients of Section 304-B IPC are :

(2.) Present is a case of death of a woman having taken place within three years of her marriage. It is a case of an unnatural death, that is, death which occurs otherwise than under normal circumstances. The first three ingredients are clearly established. The only other ingredient which needs to be considered is the harassment of the woman by the husband or his relatives in connection with demand for dowry. The prosecution examined seven witnesses. PW1 and PW2 were the brothers of the deceased, PW3 was her maternal uncle while PW4 was the mother of the deceased, PW 5 was a villager, PW6 was the Investigating Officer of the case and PW7 was the doctor who examined the deceased in the hospital. PW 1 to PW 5 have spoken about the dowry demands made by the appellants and the harassment of the deceased on account of such demands by the appellants. It is clear from the evidence of these witnesses that the deceased was being constantly harassed for demands on account of dowry. The deceased was being asked to bring further cash and gold/silver ornaments and on account of non-compliance of such demands, she was being denied food. On the fateful day she had been removed to hospital in an unconscious state. PW 2, one of the brothers of the deceased was also the informants to the police at whose instance the FIR was recorded. He works in a garage where he was informed that his sister was lying unconscious in the Mandar Hospital. He went home and informed other family members and they all went to the hospital to find out about the condition of the deceased.

(3.) The defence tried to suggest that the deceased took poison on her own and committed suicide. However, this was disbelieved by both the courts below. It is a case of unnatural death. The learned counsel for the appellant argued that the viscera report would have shown as to whether the death occurred on account of consumption of poison. This report was never received and therefore, it cannot be said to be a case of death by poisoning. In our view, the absence of viscera report does not make any difference to the fate of the case. The fact remains that it is a case of unnatural death. Section 304-B IPC refers to death which occurs otherwise than under normal circumstances. It cannot be said to be a case of normal death. No other point was urged. We find no merit in this appeal. The same is dismissed.