KALA @ CHANDRAKALA Vs STATE TR.INSP.OF POLICE
Bench: JAGDISH SINGH KHEHAR,ARUN MISHRA
Case number: Crl.A. No.-001791-001791 / 2010
Diary number: 28561 / 2009
Advocates: SUNIL FERNANDES Vs
M. YOGESH KANNA
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Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1791 OF 2010
KALA @ CHANDRAKALA .. APPELLANT
VERSUS
STATE THROUGH INSPECTOR OF POLICE .. RESPONDENT
J U D G M E N T
ARUN MISHRA, J.
1. The appellant is the wife of the deceased Murugesan. The prosecution has
alleged that the appellant along with her father and nephew committed murder of
Murugesan on 17.5.2005 by strangulating him with a saree and placed his body
under a bridge of canal. On 20.5.2005, on the basis of the information received
from the Village Administrative Officer that a gunny bag is lying under LBP canal
south near Sandhiyapurm, the complaint was registered. The body was found in a
highly decomposed condition as such initially the identification of the person could
not be ascertained. On 21.5.2005 Dr. Sivakumar P.W.20 performed the autopsy.
Doctor was unable to ascertain the cause of death as the body was in a highly
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decomposed condition and it was opined by him that there was no antemortem
injury to hyoid bone. On 31.5.2005 Susheela, P.W. 4, sister of the deceased,
lodged a complaint that her brother Murugesan was murdered by his wife, his
father-in-law and nephew of wife.
2. The trial court convicted the appellant and her father for commission of
offence under Section 302 read with Section 34 IPC and Section 201 IPC and
sentenced them to undergo imprisonment for life and imposed a fine of Rs.1,000/-
and in default to undergo simple imprisonment for six months and also to undergo
one year simple imprisonment under Section 201 IPC. The appeal, preferred
before the High Court, was allowed in respect of the father of the accused, but the
conviction and sentence of the appellant has been affirmed. Aggrieved thereby the
appeal has been preferred.
3. It was submitted on behalf of the appellant that the chain of circumstances is
not complete so as to fasten the guilt upon her. The confession made by the
appellant to P.W.4 is not worthy of acceptance and made to police is inadmissible
in evidence. There was no reason for the appellant to make a confession to
Susheela, P.W.4 as she was not having good relations with her. The recovery of the
body is not at the instance of the appellant and the recovery of the motor bike and
nylon saree is of no value. The prosecution has failed to examine the material
witnesses. It was submitted that the appellant has in statement under section 313
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Cr.P.C. mentioned that she had gone to the police station along with photograph of
the deceased on 23.5.2005 when there was beat of drum in the village by which she
came to know that a body was found below the bridge of the canal. It was
submitted that the appellant is innocent and deserves to be acquitted.
4. It was contended by the learned counsel appearing on behalf of the State of
Tamil Nadu that the accused and the deceased used to quarrel frequently. It was
the habit of the deceased of drinking alcohol and indulge in gambling. Once the
accused persons came to know of the deceased having entered into agreement of
sale, they had decided to get rid of him and thereby murdered him and threw the
body below the bridge of the canal. The deceased was last seen in the company of
the accused. It was submitted that the extra-judicial confession made by the
appellant to P.W.4 and recovery of motor bike and nylon saree which was used for
committing murder show that the chain of circumstances is complete. The
appellant did not disclose the fact of disappearance of the deceased from 16.5.2005
to 31.5.2005 to the police and she was not the person to identify the articles
belonging to the deceased. The deceased was identified by the articles i.e.
chappal, shirt etc. by Susheela, P.W.4. It was therefore submitted that the
conviction recorded by the trial Court and affirmed by the High Court calls for no
interference in the appeal.
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5. The case depends upon the circumstantial evidence and the extra-judicial
confession made by the appellant to Susheela, P.W.4, sister of the deceased. This is
trite law that the chain of circumstances should be complete to fasten the guilt on
the accused.
6. Firstly, we will examine whether the extra-judicial confession which is a
weak kind of evidence, inspire the confidence. Susheela, P.W.4 has stated that
Murugesan was married to the appellant 14 years before the incident. She came in
search of his brother Murugesan to the house of the deceased. Murugesan has told
her on 12.5.2005 that appellant had threatened to kill him as he was habitual of
consuming alcohol. When she did not receive any telephone call for 15 days from
the deceased, she went to his village. On enquiry she was informed by the
appellant that she, her nephew Prakasam and father murdered the deceased and
threw his body under the bridge. Susheela, P.W.4 further stated that the appellant
touched her legs and stated that she would give properties of her father to two
children and that she should not inform the police. Thereafter, P.W.4 went to the
police station on the same day and lodged the complaint – Ex.P2. The police
showed her the photograph, shirt and slippers and asked her to identify the same.
She identified them to be of her brother. She has further stated to have gone to
police station after 5 days with photograph of deceased. In the cross-examination,
she has also stated that she had signed the agreement for sale of land executed by
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the accused. It is apparent that accused was not having good relationship with
Susheela, PW.4. Making confession to such an inimical person is most unlikely.
When the witness had gone in search of the deceased to the house of the accused it
is most unlikely that the confessional statement would be made to her readily. It is
not that the appellant had gone to the house of P.W.4 to make the confession. On
the other hand query was made by the daughter of the deceased to Susheela, P.W.4
as to the whereabouts of the deceased, meaning thereby the whereabouts of the
deceased were not known even to his daughter. In case the deceased had been
killed in the house, perhaps the daughter would have known about the offence
having been committed by the accused.
7. In Sahadevan and Anr. v. State of Tamil Nadu (2012) 6 SCC 403, it has been
observed that extra-judicial confession is weak piece of evidence. Before acting
upon it the Court must ensure that the same inspires confidence and it is
corroborated by other prosecution evidence. In Balwinder Singh v. State of Punjab
1995 Supp (4) SCC 259, it has been observed that extra-judicial confession
requires great deal of care and caution before acceptance. There should be no
suspicious circumstances surrounding it. In Pakkirisamy v. State of Tamil Nadu
(1997) 8 SCC 158 it has been observed that there has to be independent
corroboration for placing any reliance upon extra-judicial confession. In Kavita v.
State of Tamil Nadu (1998) 6 SCC 108 it has been observed that reliability of the
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same depends upon the veracity of the witnesses to whom it is made. Similar view
has been expressed in State of Rajasthan v. Raja Ram (2003) 8 SCC 180, in which
this Court has further observed that witness must be unbiased and not even
remotely inimical to the accused. In Aloke nath Dutta v. State of West Bengal
(2007) 12 SCC 230 it has been observed that the main features of confession are
required to be verified. In Sansar Chand v. State of Rajasthan (2010) 10 SCC 604
it has been observed that extra-judicial confession should be corroborated by some
other material on record. In Rameshbhai Chandubhai Rathod v. State of Gujarat
(2009) 5 SCC 740 it has been observed that in the case of retracted confession it is
unsafe for the Court to rely on it. In Vijay Shankar v. State of Haryana (2015) 12
SCC 644 this Court has followed the decision in Sahadevan (supra).
8. In the circumstances of the case, the confession made to Susheela, PW.4
does not inspire confidence. She was not having good relationship with accused
and is not corroborated by other evidence on record, hence, it would not be safe to
act upon it in the facts and circumstances of the case. The extra-judicial confession
made to police is admissible only with respect to the recoveries made of the moped
as well as a piece of nylon saree, pursuant to the information, which articles are not
proved to be connected with offence.
9. Firstly, we deal with the recovery of the Bajaj moped at the instance of the
appellant. It is deposed by Soundarrajan, P.W.12 that he was running a cooking
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gas agency and the absconding accused Prakasam was using Bajaj M-80 motor
cycle to deliver gas cylinders. The appellant accused was first brought by the
police to his residence and later on to shop, and the vehicle was recovered by the
police from his shop along with certificate of the registration. Prakasan had taken
one week leave from him and thereafter did not turn up.
Though the prosecution has alleged that Bajaj M-80 vehicle was used to
carry the body of the deceased by Prakasam and the appellant and they were seen
by two witnesses while going towards canal. But the said witnesses had not been
examined in the court by the prosecution for the reasons known to it. Thus the
prosecution has failed to establish that the vehicle in question was used for
carrying the body of the deceased and it was so carried as alleged. The vehicle has
been recovered from its owner with no blood stains. It was not in possession of the
appellant and was recovered from the gas agency where it was supposed to be.
Merely by the fact that the vehicle was used by Prakasan for distribution of the
cooking gas cannot be a circumstance so as to fasten the guilt upon the appellant. It
was a well known fact that vehicle was used by Prakasam for distribution of
cooking gas. Use of the vehicle in the offence in question has not been proved and
its recovery which is not from the possession of the appellant, the same cannot be
used as a circumstance to fasten the guilt upon the appellant.
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10. Now coming to the question of recovery of piece of nylon saree. The
statement of Dr. Sivakumar, P.W.20 autopsy surgeon indicates that the body of the
deceased was decomposed. As per chemical test report poison was not found.
There was no wound caused to larynx before death. As the body of the deceased
was highly decomposed the cause of death was not mentioned by the Doctor,
P.W.20 in the post-mortem report. On query being made to him by the Inspector
of Police regarding cause of death, he answered that that since the body was
decomposed he was unable to say so, thus, the cause of death has not been
established. No internal and external injury has been mentioned in the autopsy
report. Thus, the prosecution has not been able to establish that the death was
caused by strangulating the deceased and the piece of nylon saree was used to
cause the death. Hence, recovery of the piece of nylon saree is of no value as the
prosecution has not been able to link the same with the commission of the offence.
11. The appellant had not kept quiet for 15 days from 16.5.2005 to 31.5.2005.
She had clearly stated in the statement under Section 313 that she had gone to the
police station on 23.5.2005 along with photograph of the deceased and had also
stated that the deceased frequently used to go outside for 2 to 5 days. This explains
her conduct, nothing more can be attributed to her exclusive knowledge which she
was required to explain within the purview of Section 106 of the Evidence Act.
Knowledge of any other fact is not attributable to her in view of the evidence
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adduced in the case. Thus, the submission based upon the provisions contained in
Section 106 is of no avail to the respondent.
12. The prosecution has also not led evidence that the appellant was ever
required to identify the articles of the deceased. There is nothing on record
indicating that they were shown to her for the purpose of identification and she had
refused to identify them. There is contradiction in the version of Susheela P.W.4 as
to when she identified the deceased. On one hand, she had stated that she did so on
31.5.2005, on the other hand, she has stated that she went to the police station with
the photograph of the deceased after five days thereof.
13. In the instant case, which is based on the circumstantial evidence,
particularly when the body has not been recovered at the instance of the accused,
the recoveries of moped and piece of nylon saree which were made are not proved
to be related to commission of offence, they are not proved to be incriminating
materials. The extra-judicial confession made by the appellant to Susheela, P.W.4
is prima facie unusual and doubtful and is not corroborated by other evidence on
record. Merely, the fact that the deceased had left the house on 16.5.2005, as per
version of appellant, cannot be used as a circumstance against her so as to fasten
guilt. The deceased used to drink alcohol and used to spend money recklessly.
Due to his bad habits, there may be so many enemies of him. How the deceased
spent the amount of Rs.1,30,000/- which he received on execution of agreement is
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not on record. The prosecution has not been able to complete the chain of
circumstances so as to fasten the guilt and to prove the commission of offence by
the appellant beyond periphery of doubt. The father of appellant has also been
extended benefit of doubt. As such, the appellant is entitled for benefit of doubt in
view of the evidence which has been adduced by the prosecution.
14. Resultantly, the appeal is allowed. The appellant is acquitted giving her the
benefit of doubt. The judgments and orders of the courts below of conviction and
sentence are quashed and set aside.
………………………………J. [Jagdish Singh Khehar]
…………………………….J. [Arun Mishra]
New Delhi, August 12, 2016.
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ITEM NO.1A COURT NO.3 SECTION IIA
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1791/2010
KALA @ CHANDRAKALA Appellant(s)
VERSUS
STATE TR.INSP.OF POLICE Respondent(s) [HEARD BY HON'BLE JAGDISH SINGH KHEHAR AND HON'BLE ARUN MISHRA,JJ.]
Date : 12/08/2016 This appeal was called on for judgment today.
For Appellant(s) Mr. Sunil Fernandes,Adv. Mr. Puneeth K.G, Adv.
Ms. Mithu Jain, Adv. Ms. Astha Sharma, Adv.
For Respondent(s) Mr. M. Yogesh Kanna,Adv. Ms. Nithya, Adv.
Hon'ble Mr. Justice Arun Mishra pronounced the judgment of the
Bench comprising Hon'ble Mr. Justice Jagdish Singh Khehar and His Lordship.
For the reasons recorded in the reportable judgment, which is placed
on the file, the appeal is allowed. The appellant is acquitted giving her the benefit
of doubt. The judgments and orders of the courts below of conviction and sentence
are quashed and set aside.
The appellant shall be released forthwith, if not required in any other
case.
(Renuka Sadana) (Parveen Kumar) Assistant Registrar AR-cum-PS