LexISHWARCHAND AMICHAND GOVADIA AND ORS. versus STATE OF MAHARASHTRA AND ANR.
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- ISHW ARCHAND AMICHAND GOV ADIA AND ORS. A v. STATE OF MAHARASHTRA AND ANR. OCTOBER 13, 2006 [ARIJITPASAYAT ANDLOKESHWARSINGH PANTA,JJ.] B Code of Criminal Procedure, 197 3-Alteration of charges-Application seeking production of death certificate indicating a different cause of death from the one produced earlier by the same doctor, rejected-Thereafter C application for alteration of charge, filed-Trial court allowed the same- Propriety of-Held, not proper-Trial Court ought to have deferred the question of alteration of charge till examination of the doctor and relevance of subsequent certificate and its acceptability. The accused were charged under Sections 306, 498A r/w Section 34 D IPC. The complainant is the father of deceased. Pending the trial, the complainant filed an application for producing death certificate dated I 0.4.2004 indicating the cause of death as certified by Dr. 'D'. The accused persons opposed the acceptance of document as evidence on the ground that alongwith police papers a death certificate dated 18.5.2000 by the same Doctor was filed which stated the probable cause of death to be cardio respiratory failure. In E the subsequent certificate a different cause of death was indicated. The Trial Court kept the application relating to the production of certificate in abeyance to be decided after examination of Dr. 'D'. On the same date, another application was filed for altering charge under Section 304 B IPC. Trial Court altered the charge which was affirmed by High Court Hence the present appeal. p Allowing the appeal, the Court HELD: The charge can be altered at any stage. But the question is whether in view of the order passed on the same date the order relating to alteration of charge has been passed by the Trial Court. Th~ Trial Court itself G noted that as per the first certificate the cause of death was cardio respiratory failure. It, however, noted that some chemicals were present in the viscera. The effect of the presence of those chemicals has necessarily to be considered in the background of both the subsequent certificates, in case the latter certificate is taken on record. That being so, it would be proper for the Trial 229 H 230 SUPREME COURT REPORTS [2006) SUPP. 7 S.C.R. A Court to defer the question of framing charge under Section 3048 after examination of the Doctor and relevance of the subsequent certificate and its acceptability. (231-D-F) B CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 1051 of 2006. From the Final Judgment and Order dated 13.12.2005 of the High Court of Judicature at Bombay in Criminal Writ Petition No. 1770 of 2004. R.K. Gupta and Dharam Bir Raj Vohra for the Appellants. C Shivaji M. Jadhav, Aparajita Singh, S.S. Shinde and V.N. Raghupathy for the Respondents. The Judgment of the Court was delivered by ARIJIT PASAYA T, J. Leave granted. D Appellants call in question legality of the judgment rendered by a learned Single Judge of the Bombay High Court dismissing the Criminal Writ Petition no. 1770/2004 filed under Article 227 of the Constitution of India, 1950 (in short the 'Constitution'). E Background facts in a nutshell are as follows: Appellants are facing trial for alleged commission of offences punishable under Sections 306, 498A read with Section 34 ofthe Indian Penal Code, 1860 (in short the '!PC'). The case of the prosecution is that Sharmila, daughter F of the complainant was married to appellant no.3 and appellant nos. I, 2 and 4 are her father-in-law, brother-in-law and mother-in-law respectively. The Sessions Case No. 3791 of2003 is pending trial in the Court of!V Additional Sessions Judge, Thane. An application was filed before the Trial Court by the complainant through the prosecuting counsel for producing the death certificate dated I 0.4.2004 indicating cause of death as certified by Dr. R.M. G Dhotre. The accused persons opposed acceptance of the document as evidence on the ground that along with police papers a certificate of death, dated 18.5.2000 by Dr. R.M. Dhotre, was filed which stated the probable cause of death to be cardio respiratory failure due to acute respiratory failure. In the subsequent certificate a different cause of death was indicated. That being so, it was submitted that the subsequent certificate should not be taken on H record. ~ ~~- ISHWARCHANDAMICHANDGOVADIA ''· STATEOFMAHARASHTRA[PASAYAT,J.] 23 J The Trial Court held that the product
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