RAVI Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN, HON'BLE MR. JUSTICE R. SUBHASH REDDY, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE MR. JUSTICE SURYA KANT
Case number: Crl.A. No.-001488-001489 / 2018
Diary number: 39218 / 2016
Advocates: SHADAN FARASAT Vs
REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1488-1489 OF 2018
Ravi S/o Ashok Ghumare ..... Appellants(s)
VERSUS
The State of Maharashtra .....Respondents(s)
JUDGMENT
SURYA KANT, J.
These appeals assail the judgment dated 20th January,
2016 passed by the High Court of Judicature at Bombay,
Bench at Aurangabad, confirming the death reference in the
Sessions Case No. 127 of 2012 decided by the Additional
Sessions Judge, Jalna, in which the appellant having been
found guilty of committing offences punishable under Sections
302, 363, 376 and 377 of the Indian Penal Code (for short,
“the IPC”), has been awarded the sentence of death under
Section 302, IPC along with the sentence of rigorous
imprisonment(s) of different durations with fine for the rest of
offences. The Trial Court as well as the High Court have
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concurrently held that the case falls within the exceptional
category of `rarest of the rare’ cases where all other
alternative options but to award death sentence, are
foreclosed.
2. The facts leading to the aforestated conclusion are to the
following effect:-
3. The informant Iliyas Mohinuddin (P.W.9) had been a fruit-
seller based in Jalna. On 06.03.2012 at about 5.00 p.m. while
he was as usual busy in selling fruits, his wife informed him
that their daughter (in short, `the victim child’) who was 2
years old, was missing. He along with his relatives started
looking for the child. During their search, the informant came
to know from Azbar (P.W.2) that the appellant had been
spotted drunk and was distributing chocolates to small
children in the lane near the Maroti Temple. The appellant was
also a resident of the same lane. The informant went to the
appellant’s house which was found locked. As the
whereabouts of the missing child were still not known, the
informant lodged a formal missing report to the police. He
also passed on the information to the police as received from
Azbar (P.W.2) regarding the distribution of chocolates amongst
small children by the appellant. The police, therefore, came to
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the appellant’s house which had two doors. One was found
locked from outside while the other was locked from inside.
Police broke open the door and entered the house along with
the informant, his brother and a few other persons. They
found the appellant in the house; deceased-victim was lying
under the bed in a naked and unconscious condition. Blood
was oozing out from her private parts and had multiple injuries
on her body. She was covered in a blanket and taken to the
hospital where the doctor declared her brought dead. Inquest
panchnama was prepared and the body was sent for post
mortem. A panel of doctors, including Dr. B.L. Survase and Dr.
Bedarkar (P.W. 7 and P.W.8 respectively) performed the post
mortem and found multiple injuries on the person of the
victim. They opined that the death was caused due to
throttling. The informant – father of the victim lodged the
report at 12.30 a.m. on 07.03.2012 on the basis of which
Crime No. 56 of 2012 was registered. The appellant was
arrested at about 1.00 a.m. on the same day by the
Investigating Officer Rajinder Singh Gaur (P.W.12). The clothes
worn by the appellant were seized and the seizure panchnama
was drawn in the presence of panchnama witnesses – Sheikh
Arshad and Sheikh Nayeem.
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4. Iliyas (P.W.9), the father of the deceased-victim also
produced the clothes worn by her which too were duly seized
in the presence of Syed Muzeeb (P.W.1) and Mohd. Akbar
Khan. The scene of crime panchnama was drawn and articles
found on the spot were also seized. The appellant was
referred for medical examination to Ghati Hospital,
Aurangabad. The appellant’s blood samples were taken on
11.3.2012 and sent to Mumbai for DNA examination along with
the seized muddemal. The blood samples of the appellant
were taken again on 13.03.2012 and were sent for the DNA
test.
5. On filing of the chargesheet, charges under Sections 363,
376 and 302, IPC were framed to which the appellant did not
plead guilty and claimed trial. Thereafter, prosecution moved
an application for framing an additional charge under Section
377, IPC. The said application was allowed and charge under
Section 377 was framed to which also the appellant did not
plead guilty. His defence was of total denial and that he was
falsely implicated.
6. The prosecution examined 12 witnesses in all. The
following points thus arose for consideration of the Trial Court:-
“1. Whether the prosecution proves that accused on
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6.3.2012 at about 16.00 Hrs. in the vicinity of Indira Nagar, old Jalna, Taluka and District : Jalna, kidnapped xxx.. d/o Iliyas Pathan a minor girl under 16 years of age from her lawful guardianship & without his consent, and thereby committed an offence punishable u/s 363 of I.P.C.?
2. Whether the prosecution further proves that accused on above date, time and place of offence, committed rape on xxx.. and thereby committed an offence punishable u/s 376 of IPC?
3. Whether the prosecution further proves that accused on above date, time and place of offence, committed carnal intercourse against the order of nature with minor girl xxx.. and thereby committed an offence punishable u/s 377 of IPC?
4. Whether the prosecution further proves that accused on above date, time and place of offence, committed murder intentionally or knowingly causing death of xxx.., and thereby committed an offence punishable u/s 302 of IPC?”
7. The Trial Court discussed the evidence at length in the
context of each point and answered them in the affirmative. It
held the appellant guilty of the offences referred to above.
The Trial Court thereafter compared the `aggravating
circumstances’ vis-a-vis the `mitigating circumstances’ and
having found that the crime was committed in a most brutal,
diabolical and revolting manner which shook the collective
conscience of the society, it found that the R.R. Test (rarest of
the rare cases) is fully attracted, hence capital punishment
was imposed on the appellant under Section 302, IPC.
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8. The High Court considered the death reference as well as
the appeal preferred by the appellant against the trial Court
judgment and after scrutinising the prosecution evidence,
reached the following factual issues:-
“A. Accused was found with victim girl in a house one door of which was locked from outside and another door closed from inside,
B. Multiple injuries found on the person of victim,
C. Medical evidence showing that the girl was forcibly raped and done to death,
D. Recovery of blood stained jeans pant and full bush shirt (torn) from the accused,
E. Motive,
F. Failure of accused to offer plausible explanation to the incriminating circumstances against him.”
9. The High Court held that the circumstances conclusively
prove that all the pieces of the puzzle fit so perfectly that they
leave no reasonable ground for a conclusion consistent with
the hypothesis of the innocence of the appellant, rather the
same leads to the irrefutable conclusion that it is the appellant
who took away the victim child to his house, sexually
assaulted her, committed unnatural intercourse and throttled
her to death. Consequently, the conviction of the appellant
under Sections 302, 376, 377 and 363 of the IPC. was upheld.
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10. The High Court thereafter engaged itself on the question
of quantum of sentence and as to whether the R.R. Test was
attracted to the facts and circumstances of this case. The
High Court drew up the balance sheet of the `aggravating’ and
`mitigating’ circumstances and after their comparative
analysis, it concurred with the extreme penalty awarded by
the trial Court and confirmed the death sentence.
11. We have heard Ms. Nitya Ramkrishnan, Learned Counsel
for the appellant and Mr. Nishant R. Katneshwarkar, Learned
Counsel for the State of Maharashtra on merits as well as on
the contentious issue re: quantum of sentence and have
minutely perused the relevant record.
12. Learned Counsel for the appellant argued that there are
chinks in the culpability calculus that have a direct bearing on
the quantum of sentence as well. She urged that according to
Azbar (P.W.2), the appellant was distributing chocolates to
children near Maroti Temple around 3.30 to 4.00 p.m. and that
the mother of the victim called her husband Iliyas (P.W.9)
around 5.00 p.m. to inform that the deceased-victim had been
missing since 4.00 p.m. There is no evidence that she was
one amongst the children to whom the appellant was
distributing chocolates; where had the victim been until 4.00
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p.m. and where and when was she last seen and in whose
company? The argument is that the victim was not lastly seen
in the company of the appellant. It was then urged that the
appellant’s house is four houses away from that of the victim;
there are other houses next and opposite to that of the
appellant, therefore, it is unbelievable that nobody saw the
victim child being taken away by the appellant. She pointed
out that five policemen entered the house of the appellant and
the informant (P.W.9) also statedly accompanied them but the
police officials in their depositions have not made any such
reference.
13. According to Learned Counsel for the appellant, Azbar
(P.W.2) also went to the house of the appellant only after
learning that the victim had been traced in the house of the
appellant, yet he claims to have seen the appellant under the
cot while the victim was on the cot inside the house. It was
unbelievable that even after the police had entered the 10x10
room and had hunted him out, the appellant would still remain
under the cot until P.W.2 reached the spot. Similarly, Aslam
(P.W.5) who is the maternal uncle of the victim, also went to
the appellant’s house only after the victim had been found
there. Yet, he too found the appellant under the cot.
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According to the Learned Counsel, all these witnesses, namely,
P.W.2, P.W.3, P.W.4, P.W.5 and P.W.9 have been set out after
learning that the child had been found purportedly to describe
a scene immediately upon entering the house, which naturally
cannot be the case. It was strongly urged that most of these
persons did not witness the crime or scene of the crime as
they have deposed that the child and the appellant were found
in a state of undress, only Dilip Pralhadrao Tejan (P.W.3), who is
a police official, says that the appellant was found outraging
the modesty of the child. It thus suggests that the testimony
of all these witnesses is not accurate and at best it leads to an
inference that the child was found in the same house as was
the appellant. It was pointed out that the testimony of P.W.3,
P.W.4 and P.W.9 varies at the point as to what they saw on
entering the house. However, P.W.3’s statement claiming that
the appellant was found outraging the modesty of the child
under the bed, is different from the version of others who
found a cloth around the bed and could see the appellant and
the victim only when the cloth was removed. P.W.9 (father of
the victim child) does not state the same facts as have been
described by P.W.3 or P.W.4 and thus there is inconsistent
version on what was seen inside the appellant’s house upon
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entering.
14. It was then urged that the houses in the area were in a
close cluster and it would have been difficult for the appellant
to take the child away without being noticed by anyone.
Further, prosecution has failed to establish two crucial facts,
namely, the place where the victim child was last seen and the
estimated time of her death. In the absence of surety of these
two facts as to when was the victim child last seen alive and
her approximate time of death, the recovery of her dead body
between 9.30-10.00 p.m. in the house of the appellant per se
is insufficient to establish the charge beyond reasonable
doubt.
15. It was contended that even as per P.W.9 (the informant)
the appellant along with his family had been residing in that
very house since the past 7-10 years, but the prosecution has
failed to explain as to where had the other members of the
family been during those six hours, between 4.00 p.m. to
10.00 p.m. on that fateful day. This assumes significance in
view of the DNA report which merely indicates that they are
from the same paternal progeny.
16. Learned Counsel lastly urged that since the basis for the
match in DNA report is the comparison with the blood sample
10
of the appellant, it was imperative upon the prosecution to
establish that the sample indeed was that of the appellant
only. The person, who drew the blood sample has not been
examined as a witness nor the contemporary record of the
procedure for taking blood sample has been explained. There
is only a bald statement of the Investigating Officer that the
appellant was referred to Ghati hospital, Aurangabad. There is
no memo or material to show as to who collected the blood
sample of the appellant, when was the sample collected and
where and how was it preserved. As against it, the medical
examination reports and sample collection reports of the
appellant (Exbts. 21, 21A and 22) indicate that no blood
sample was taken which shows the incorrectness of the
Investigating Officer’s testimony. The chemical lab at Mumbai
also does not mention any receipt of a blood sample of the
appellant. She argued that the prosecution has strongly relied
on the D.N.A. evidence despite the fact that the method of
analysis used, i.e., Y-Chromosome Short Tandem Repeat
Polymorphism (Y-STR) has certain inherent limitations due to
which accurate identification of the accused cannot be
established beyond a reasonable doubt. Unlike other
processes like autosomal STR analysis, Y-STR analysis does not
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allow for individual identification in the same male lineage. It
was thus contended that the prosecution has failed to bring
the guilty at home, hence the appellant deserves the benefit
of doubt.
17. Learned State Counsel, however, refuted all the
appellant’s contentions and took us through the ocular and
medical evidence, especially the eye-witness’s account to urge
that there is no error or lapse worth whispering committed by
the prosecution in establishing the appellant’s guilt. He
extensively referred to the relevant parts of the impugned
judgments to explain as to how the `aggravating’ and
`mitigating’ circumstances have been drawn up and weighed
before awarding or confirming the death sentence.
18. Before entering the hassled arena of sentencing, it is
apropos to recapitulate the facts and evidence on record to
find out whether the prosecution has been able to prove the
charges against the appellant beyond any reasonable doubt.
19. The victim was not even 2-year old when she died an
unnatural death. The post mortem was conducted on
07.03.2012 by a panel of doctors, which included Dr. B.L.
Survesh (P.W.7) and Dr. Bedarkar (P.W.8). According to Dr. B.L.
Survesh, the external injuries corresponded to the internal
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injuries and were sufficient in the ordinary course of nature to
cause death. All the injuries were ante-mortem and the cause
of death was throttling. The Medical Board found following
injuries on external examination on the body of the deceased-
victim:-
1. Linear abrasion on right side of chest 2 cm, oblique, reddish in colour.
2. Abrasion over left zygomatic area, 5 x 2 cm.
3. Linear abrasion, left side of neck, above clavicle reddish, about 1 cm in length and 2 in number.
4. Linear abrasion, left scapular region, two in number, one below other 2½ cm. reddish in colour.
5. Abrasion, 5 in number, at the centre over lower back, ½ x 1 cm each in size.
6. Contrusion over vault ½ x ½ cm.
7. Abrasion over right sub mandibular region, 1 cm reddish.
8. Abrasion, right supra clavicular region, 2 in number, ½ cm each, over above other.
20. The panel of doctors further found following injuries on
the internal examination of the body:-
1. Neck dissection under the skin, contusion to muscle and subcutaneous tissues corresponding to abrasions on skin.
2. Right and left lungs congested.
3. Heart was found congested.
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4. Right side of the heart was full of blood and left side was empty.
5. Tongue was inside the mouth between the teeth.
6. Stomach was congested and was containing semi- digested food.
21. On the vaginal examination of the victim, evidence of
tear at posterior vaginal wall and triangular shape tear 2x1x½
cm. was noticed and hymen was found ruptured. Dr.Survase
(P.W.7) has deposed that “on perusal of report as to
examination of anal swab in DNA report, and, considering
observation in clause 15 of the post mortem report, I opine
that there was unnatural sex.” Similarly, Dr.Bedarkar (P.W.8)
after perusing the same DNA report and post mortem report
has stated that, “ I opine that vaginal and anal intercourse was
performed.”
22. It, therefore, stands established beyond any pale of doubt
that the victim child was subjected to forcible vaginal and
anal/unnatural intercourse and she died of asphyxia due to
throttling.
Connection between the appellant and the crime
23. Azbar (P.W.2) had known the appellant since their
childhood as both of them had been residing in the same lane.
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On 06.03.2012, while going towards his house at about 3.30 to
4.00 p.m. he met the appellant who was drunk and was
distributing chocolates to children near Maroti Temple. His
friend Gayas called him [Azbar (P.W.2)] at 5.00 p.m. to inform
that the victim, daughter of Iliyas, was missing. They started
looking for the child near Bhagya Nagar Railway Station,
Mhada Colony, Aurangabad Chouphuly, Sanjay Nagar, etc.
Then he got to know that the victim had been traced in the
house of the appellant. P.W.2 then went to the appellant’s
house at Indira Nagar. There was a crowd of people there and
police was already present when he entered the house and
saw that the child was lying on a cot and a blanket was put on
her body. The appellant was under the said bed. The witness
also slapped the appellant 2-3 times before the police took the
later. P.W.2 was called on the next day on 07.03.2012 for spot
panchnama. One white paper, a pencil, blue broken bangle,
one pass book carrying names of Reena and Lakshmi Bai
Ghumare and one piece of a saree was found and seized by
the police and kept in an envelope. The panchnama bears his
signatures. In his cross-examination, P.W.2 has categorically
stated that though the parents of the appellant are alive but
they were not present at his house at the time of occurrence.
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He has explained in detail as to how the panchnama was
prepared.
24. Dilip Pralhadrao Tejan (P.W.3) the police official, had been
attached to Kadim Jalna police station on 06.03.2012. The
missing report lodged by Ilias (P.W.9) about his 2-year old
daughter was handed over to P.W.3 for inquiry. P.W. 3 along
with policemen Katake, Jawale, Rathod and Chavan was in
Indira Nagar area of Jalna where he got to know that the
appellant was seen distributing chocolates and icecream/fruits
to minor children. P.W.3 along with other police officials,
therefore, went to the house of the appellant between 9.30 to
9.45 p.m. and found that there were two doors, one was
locked from outside and the other from inside. P.W.3 peeped
through the gap in the door and noticed some cloth around
the bed. He called the appellant by name but nobody
responded. The witness then broke open the door and entered
the house and found the appellant outraging the modesty of
the victim child under the bed. The police-party covered the
baby with a quilt and placed her on the bed. Meanwhile about
20 persons followed them including Aslam, the maternal uncle
of the missing child. The victim child was sent along with
Aslam for medical treatment. Since several more agitated
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persons gathered at the scene, the police rescued the
appellant and took him to the police station. The peole were
demanding that the appellant be handed over to them. On a
specific court question as to in which manner and in what
circumstances P.W.3 saw the accused and the deceased, he
had answered in no uncertain terms that the “deceased kid
was found naked and blood was oozing from her mouth and
private parts. There was no shirt on the person of the
accused, his jean and trouser was found on his knee. Accused
was also found naked.”
25. Constable Sanjay Katake (P.W.4) was also a member of
the police team led by API Dilip Pralhadrai Tejan which was
looking for the missing child in Indira Nagar area of Jalna.
P.W.4 has also unequivocally deposed that they were informed
by the people in the vicinity that the appellant `used’ to
distribute icecream and chocolates among the children and on
that day also he was seen doing so. The police team,
therefore, went to the house of the appellant which had two
doors. One of the door was locked from outside whereas the
other was from inside. The police party called the appellant
by name, but he did not respond. Then, they peeped through
the slit of the door and noticed a bed and some piece of cloth
17
around it and got suspicious that there was somebody under
the bed. They broke open the door and entered the house.
A.S.I. Tejankar removed the cloth around the bed and the
police team found the appellant and the victim child under the
bed in naked condition. Tejankar placed the child over the
bed. “Blood was found oozing from mouth and private part of
that kid”. The victim was wrapped in a blanket and rushed to
the hospital through her maternal uncle. 4-5 persons who had
entered the house along with the police team insisted on
having the custody of the appellant. Meanwhile, 150-200
more persons gathered at the spot. The appellant was
rescued from the mob and taken to the police station. The
mob became aggressive and started pelting stones on the
police vehicles and the policemen. Some loss was also caused
to the house of the appellant. P.W.4 is the same police official
who lodged the report at Kadim Jalna Police Station (Exbt. 45).
In his cross-examination, it was suggested to P.W.4 that there
is a population of about 5000 in the vicinity and that he never
accompanied Mr. Tejankar, ASI and he knew nothing about the
incident.
26. Aslam (P.W.5) has deposed that deceased was daughter
of his sister. The husband of his sister, Iliyas informed him on
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06.03.2012 on telephone that deceased was missing and he
asked him to bring a photograph of the victim to the police
station. Aslam brought one photograph of the child to Kadim
Jalna police station and lodged the missing report. The
witness thereafter went to look for the missing child in Ambad
Chouphuly Railway Station and Moti Bagh area. While he was
still looking for her, one Hussain Pathan informed him on
phone that the child had been found so he immediately went
to the Indira Nagar area, Jalna to the house of the appellant.
He noticed that the appellant was under the bed while the
victim was lying on the bed. There were no clothes on the
person of the child; she was wrapped in a blanket. He then
took the victim to Deepak Hospital, Jalna, then to the Civil
Hospital, Jalna where the doctors declared her brought dead.
The witness has denied in the cross-examination that there
was any quarrel between Ilias (P.W.9), father of the victim and
the appellant.
27. Nand Kumar Vinayakrao Tope (P.W.6) is a police head
constable, who was on duty at Kadim Jalna police station on
12.03.2012. He has deposed that on 11.03.2012 he was
asked to carry muddemal along with a covering letter which
he deposited on 12.03.2012 in C.A. Office, Mumbai. The
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covering letter is Exbt. P-51. He also carried the blood sample
of the appellant to C.A. Office, Mumbai and deposited the
same on 14.03.2012. He has categorically stated in his cross-
examination that the blood sample of the appellant bore
signatures of the doctors and panches.
28. We may now briefly refer to the statement of Ilias (P.W.9)
– father of the victim girl. He has deposed that the child was
about two years old; he resides in Indira Nagar, Jalna along
with his family, including his wife Aysha; the appellant was
also residing in the same lane. On the date of occurrence, i.e,
06.03.2012 he was selling fruits in Nutan Vasahat area of Jalna
when his wife informed him on phone at about 5.00 p.m. that
their daughter had been missing since 4.00 p.m. He
immediately went home where his father and brother had
already reached. They started looking for the child in the
adjoining localities. The witness informed the police about his
missing daughter who also started searching for her. Azhar
Usman meanwhile informed him that the appellant while
under the `influence of liquor’ was distributing chocolates to
children. P.W.9 then went to the house of appellant which was
found locked from outside. The missing report of the child was
lodged around 8.00-8.30 p.m. The witness also passed on the
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information to the police that he had gathered from Azhar.
The Police party too, therefore, reached at the house of
appellant and they broke open one of the doors. The witness
and his brother entered the house along with the police and
found that his daughter was lying under the bed and the
appellant was also lying under the bed. His daughter was
naked and there were injuries on her person aw well as private
parts. Police laid the child on the bed and after covering her
with a cloth she was taken to Deepak Hospital, Jalna where
doctors informed that the victim was already dead. The
appellant killed her by pressing her throat. The witness also
identified his signatures on the report lodged by him Exbt. P-
67. The witness in his cross-examination denied any dispute
with the father of the appellant in connection with the
purchase of the premises.
29. The other witness whose statement has a direct bearing
on connecting the appellant with the crime is API
Rajendrasingh Prabhusingh Gaur (P.W.12), who was attached
to Kadim JalnaPolice Station on 06.03.2012. He arrested the
appellant at 1.00 a.m. on 07.03.2012. The appellant was
brought to the police station by ASI Tejankar. He has further
stated that “blue jeans and green shirt on the person of
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accused was seized. There were blood-stains and semen
stains on it. The seizure panchnama Exbt. P-19 bears my
signature and also of the accused.” He has further deposed
that the father of the victim produced knicker and frock worn
by the deceased victim and also the blanket in which she was
wrapped. Blue bangle, painjan were also seized under
panchnama Exbt. P-32, which bears his signatures along with
those of the panches. Muddemal articles shown at S.No. 125
in the chargesheet were the same. Muddemal article Nos. 6
and 7 in the chargesheet were the clothes of the appellant.
The police officer (P.W.12) went to the spot and also collected
a paper having blood-stains, piece of blue bangle, a passbook
of post office and yellow piece of a saree having blood-stains.
All these articles were seized under his signatures and of the
panches. P.W.12 has further stated that the appellant was
referred to Ghati Hospital, Aurangabad for his medical
examination and report Nos. 21 and 21A were obtained.
Appellant’s blood sample was taken on 11.03.2012 from S.D.H.
Ambad and all the blood samples were sent to Mumbai for
DNA examination along with a forwarding letter Exbt. P-51.
Since the said blood sample was not sent as per the
prescribed format, another blood sample of the appellant was
22
taken by the Medical Officer at S.D.H. Ambad on 13.03.2012
and it was sent along with the covering letter Exbt. P-52.
P.W.12 also sent viscera of the victim on 12.03.2012 along with
letters which bear his signatures. The report of the viscera
Exbt. P-81 was also obtained. P.W.12 had further identified the
reports regarding clothes on the person of the victim and the
appellant Exbt. P-82. P.W.12 has been subjected to a fairly
long cross-examination but no discrepancy, having bearing on
the merits of the case, has been extracted.
30. After a tenacious analysis of the testimonies of the
witnesses with respect to the facts seen by each one of them,
there remains no room to doubt that on 06.03.2012 the
appellant after taking liquor was seen distributing chocolates
to children sometime around 3.30/4.00 p.m. The victim child
went missing around 4.00 p.m. as was informed to Ilias (P.W.9)
by his wife at about 5.00 p.m. The information of her missing
was immediately circulated amongst the family
members/relatives and all of them desparately started
searching for her. Meanwhile, the missing report was lodged
with police as well. During such search operations by the
police and also the family members of the missing child, it
surfaced that the appellant was distributing chocolates to
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allure children near Maroti Temple on that day and around that
time the child went missing. The police-team, Iliyas – the
father of the victim and his brother, genuinely apprehensive
and smelling something foul, reached the house of the
appellant and nabbed him red-handed under the bed with the
victim in naked condition. It further stands established
conclusively that deceased had been brutally assaulted and
subjected to vaginal and unnatural intercourse. The victim
had been inflicted multiple injuries on face, head, neck,
external genetalia as well as inside the uterus and urethra.
We may in this regard refer to, in particular, the deposition of
Dilip Pralhadrai Tejan (P.W.3), who after making forceful entry
inside the appellant’s house, found him outraging the modesty
of the child. The appellant had the special knowlege as to in
what circumstances the victim child suffered those multiple
injuries. The burden to prove that those injuries were not
caused by him was on the appellant alone in view of Section
106 of the Evidence Act, which he has miserably failed to
discharge though the evidence on record proves beyond doubt
that the victim child was in unlawful custody of the appellant
from about 4.00 p.m. till she breathed her last breath due to
the beastly attack on her.
24
Scientific Evidence connecting the appellant with the Crime:
31. Dr. Bhanu Das Survase (P.W.7) was a member of the
panel of doctors, who conducted post mortem on the dead
body of the victim. He has testified that samples of swabs,
blood sample and nails sample of the victim were taken by
them. So is the statement of Dr. Bedarkar (P.W.8) who has
stated that “various types of swabs, nasal swabs, superficial
vaginal swab, deep vaginal smear on slide, superficial vaginal
smear on slide, anus swab, skin scraping of blood on thigh and
abdomen, nails and blood samples of xxx.. were taken.” He
has further deposed that all samples were seized and handed
over to the police. Police Inspector Rajendrasingh Prabhusingh
Guar (P.W.12) has stated on oath that after arresting the
appellant, the blue jeans and green shirt on his person were
seized and that there were blood-stains and semen stains on
it. The knicker and frock of the victim along with blanket in
which she was wrapped as well as various articles collected
from the scene of crime including a piece of saree having
blood-stains, were seized. The blood sample of the appellant
was also taken and all the seized articles/samples were sent to
Mumbai for examination.
25
32. Shrikant Hanamant Lade (P.W.11) Assistant Director in
Forensic Science Laboratory, Mumbai, who got training in
CDFD Institute, Hyderabad also, has authored about 30 papers
on DNA, besides a well known book `Forensic Biology’. He has
testified that they conducted the DNA test as per the
guidelines issued by the Director of Forensic Science, Ministry
of Home Affairs, New Delhi. Their office received the sealed
muddemal from Kadim, Jalna Police Station sent vide letter
dated 11.03.2012 as also the blood sample of the appellant
sent vide letter dated 13.03.2012 (Exbt. P-52). The blood
sample of the victim was received on 12.03.2012 along with
samples of oral swabs and other articles. P.W.11 analysed the
oral swabs and other articles of the victim, nasal swabs,
superficial vaginal swab, deep vaginal smear on slide,
superficial vaginal smear on slide, anus swab, skin scraping of
blood on thigh and abdomen, nails as also other blood
samples. P.W.11 has further deposed that,
“I have extracted DNA from blood sample of Accused Ravi Ghumare, Superficial vaginal swab on Exhibit No.3, deep vaginal swab Exhibit No.4, Deep vaginal swab on slide Exhibit No.5 superficial vaginal swab on slide Exhibit No.6, anal swab Exhibit No.7, skin scrapping of blood on thigh and abdomen Exhibit No.8, blood & semen detected on Exhibit No.3 Jeans pant. This DNA was amplified by using Y-chromosome specific marker, Y-chromosome short tandem repeat
26
polymorphism [YSTR] and by using Polymerase Change Reaction [for short PCR] amplification technique. DNA profile was generated. I analyzed all these DNA profiles. My interpretation is male haplotypes of semen detected on Exhibit No.3 Superficial vaginal swab Exhibit No.4 deep vaginal sway Exhibit No.3 Superfinal vaginal swab Exhibit No.4 deep vaginal sway Exhibit No.5 deep vaginal smear on slide, Exhibit No.6 superficial vaginal smear on slide, Exhibit No.7 anal swab, Exhibit No.8 skin scrapings of blood on thigh and abdomen and blood and semen detected on Exhibit No.3, jeans pant of F.S X. ML Case No.DNA 951/12 matched with the male haplotypes of blood sample of Exhibit No.1, Ravi Ashok Ghumare of F.S.L. ML Case No.DNA-209/12.
My opinion is DNA profile of semen detected on Exhibit No.3 superficial vaginal swab, Exhibit 4 deep vaginal swab, Exhibit No.5 deep vaginal smear on slid Exhibit No.6 superficial vaginal smear on slide, Exhibit No.7 anal swab, Exhibit No.8, skin scrapings of blood on thigh and abdomen, blood and semen detected on Exhibit No.3 jeans pant of F.S.L ML Case No.DNA- 951/112 and blood sample of Exhibit No.1 Ravi Ashok Ghumare of F.S.LML Case No.DNA-209/12 is from the same paternal progeny.
Accordingly, I prepared examination report filed with list Exhibit No.71 bear my signature, Contents are correct. It is at Exhibit No.75. Analysis of all above DNA profiles is shorn in table in the same report. Blue jeans pant and shirt of Accused Exhibit No.3 & 4 were referred by biological section of our office. I extracted DNA from blood and semen detected Exhibit No.3, full jeans pant, blood detected on Exhibit No.4 full bush shirt, and sample of Ravi Ghumare. Then this DNA was amplified by using 15 STR Loci using PCR amplification technique. My interpretation is DNA profile of blood and semen detected on Exhibit No.3 full jeans pant, blood detected on Exhibit No.4 full bush shirt [torn] of F.S.l. ML. Case No.DNA-951/12 and blood sample of Ravi Ashok Ghumare is identical and from one and same source of male origin. DNA
27
profiles match with the maternal and paternal alleles in the source of blood.”
33. Shrikant Lade (P.W.11) accordingly prepared the DNA
report which is duly attested by the Assistant Chemical
Analyser also. On seeing the contents of his report, P.W.11 has
pertinently deposed that “I can opine on going through the
reports Exbts. 75-76 that there were sexual intercourse and
unnatural intercourse on the victim by the accused Ravi.”
[emphasis applied].
34. The unshakable scientific evidence which nails the
appellant from all sides, is sought to be impeached on the
premise that the method of DNA analysis “Y-STR” followed in
the instant case is unreliable. It is suggested that the said
method does not accurately identify the accused as the
perpetrator; and unlike other methods say autosomal-STR
analysis, it cannot distinguish between male members in the
same lineage.
35. We are, however, not swayed by the submission. The
globally acknowledged medical literature coupled with the
statement of P.W.11 – Assistant Director, Forensic Science
Laboratory leaves nothing mootable that in cases of sexual
assualt, DNA of the victim and the perpetrator are often
28
mixed. Traditional DNA analysis techniques like “autosomal-
STR” are not possible in such cases. Y-STR method provides a
unique way of isolating only the male DNA by comparing the Y-
Chromosome which is found only in males. It is no longer a
matter of scientific debate that Y-STR screening is manifestly
useful for corroboration in sexual assault cases and it can be
well used as excalpatory evidence and is extensively relied
upon in various jurisdictions throughout the world.1&2. Science
and Researches have emphatically established that chances
of degradation of the `Loci’ in samples are lesser by this
method and it can be more effective than other traditional
methods of DNA analysis. Although Y-STR does not distinguish
between the males of same lineage, it can, nevertheless, may
be used as a strong circumstantial evidence to support the
prosecution case. Y-STR techniques of DNA analysis are both
regularly used in various jurisdictions for identification of
offender in cases of sexual assault and also as a method to
identify suspects in unsolved cases. Considering the perfect
match of the samples and there being nothing to discredit the
1“Y-STR analysis for detection and objective confirmation of child sexual abuse”, authored by Frederick C. Delfin – Bernadette J. Madrid – Merle P. Tan – Maria Corazon A. De Ungria. 2“Forensic DNA Evidence: Science and the Law”, authored by Justice Ming W. Chin, Michael Chamberlain, A,y Roja, Lance Gima
29
DNA analysis process, the probative value of the forensic
report as well as the statement of P.W.11 are very high. Still
further, it is not the case of the appellant that crime was
committed by some other close relative of him. Importantly,
no other person was found present in the house except the
appellant.
36. There is thus overwhelming eye-witness account,
circumstantial evidence, medical evidence and DNA analysis
on record which conclusively proves that it is the appellant
and he alone, who is guilty of committing the horrendous
crime in this case. We, therefore, unhesitatingly uphold the
conviction of the appellant.
Motive
37. Though the High Court has observed that `satisfaction of
lust’ and `removal of trace’ was the appellant’s motive but
motive is not an explicit requirement under the Indian Penal
Code, though `motive’ may be helpful in proving the case of
the prosecution in a case of circumstantial evidence. This
Court has held in a catena of decisions that lack of motive
would not be fatal to the case of prosecution as sometimes
human beings act irrationally and at the spur of the moment.
The case in hand is not entirely based on circumstantial
30
evidence as there are reliable eye-witness depositions who
have seen the appellant committing the crime, may be in part.
Such an unshakable evidence with dense support of DNA test
does not require the definite determination of the motive of
the appellant behind the gruesome crime.
Sentencing:
38. On the question of sentence, Learned Counsel for the
appellant vehemently urged that the Courts below have been
largely influenced by the `nature’ and `brutality’ of the crime
while awarding the extreme sentence of death penalty. She
referred to a list of as many as 35 decisions rendered by this
Court in the cases of rape and murder of a child-victim in
which the death sentences were commuted to life
imprisonment. It was urged that brutality of the crime alone is
not sufficient to impose the sentence of death; it is imperative
on the State to establish that the convict is beyond reform and
to this end it is relevant to see whether this is the first
conviction or there has been previous crimes. The socio-
economic conditions of the convict and the state of mind must
be assessed by the Court before awarding such a penalty; the
death penalty must not be awarded in a case of circumstantial
evidence as any chink in the culpability calculus would
31
interdict the extreme penalty. Learned Counsel heavily relied
upon (i) Kalu Khan v. State of Rajasthan (2015) 16 SCC
492 in which a three-Judge Bench of this Court commuted the
death sentence in murder, abduction and rape, holding that
the life imprisonment would serve the object of reformation,
retribution and prevention and that giving and taking life is
divine, which cannot be done by Courts unless alternatives are
foreclosed. Another three-Judge Bench decision in Sunil v.
State of Madhya Pradesh (2017) 4 SCC 393 where a 25-
year old was held guilty of murder and rape of a 4-year old
child, but not sent to gallows on the parameters that he could
be reformed and rehabilitated, has been pressed into aid.
She, in specific, cited several three-Judge Bench judgments
where the young age of the accused was taken as a mitigating
circumstance and in the absence of previous criminal history,
the conduct of the accused while in custody and keeping in
view the socio-economic strata to which he belonged, the
possibility of reform was not ruled out and death penalty was
commuted.
39. Learned Counsel for the appellant placed great reliance
on a three-Judge Bench decision of this Court dated December
12, 2018 rendered in Rajindra Pralhadrao Wasnik v. State
32
of Maharashtra in Review Petition(Crl.) Nos. 306-307/2013 in
which the appellant was held guilty of rape and murder of a 3-
year old child and the death sentence was substituted by the
life imprisonment with a rider, “that the convict shall not be
released for the rest of his life”. This Court viewed in that case
that (a) the case was solely based on circumstantial evidence,
(b) probability of reformation and rehabilitation could not be
ruled out, (c) DNA sample of the accused was taken, but not
submitted in the Trial Court, and (d) the factum of pendency of
two similar cases against the accused reflecting on his bad
character was not admissible. Yet another three-Judge Bench
decision of this Court in Parsuram v. State of Madhya
Pradesh (Criminal Appeal Nos. 314-315 of 2013), decided on
19th February, 2019 where also death sentence awarded to a
22-year old who was found guilty of rape and murder of a
minor girl, was commuted on the principles quoted above, has
been relied upon.
40. The appellant’s Counsel urged that the High Court ought
not to have followed (i) Dhanjoy Chaterjee v. State of
West Bengal (1994) 2 SCC 220, which was later on doubted
by this Court in Shankar Kishanrao Khade v. State of
Maharashtra (2013) 5 SCC 546 and (ii) Shivaji v. State of
33
Maharashtra (2008) 3 SCC 269 which too was held to be per
curian in Santosh Kumar Satishbhushan Bariyar v. State
of Maharashtra (2009) 6 SCC 498. She very passionately
urged that neither the High Court nor the Trial Court have
given reasons for imposition of death penalty as both the
Courts have been influenced by the nature of the crime. The
mitigating circumstances of the appellant were inadequately
represented. The brutality of the crime is the pre-dominant
ground for imposition of death penalty though this Court has
cautioned contrarily in a catena of decisions. Both the Courts
have failed in recording a finding that the appellant was
beyond reform and unless it was so found, the case cannot
belong to the `rarest of the rare’ category.
41. Relying upon the facts like (i) lack of criminal
antecedents; (ii) no record of anti-social conduct prior to the
crime; (iii) appellant being 25-30 years of age; (iv) brutality of
crime cannot be a ground to award death sentence; and (v)
the appellant belongs to poor section of society, his learned
Counsel urged that this is not a fit case for imposition of death
penalty.
42. Learned State Counsel, contrarily, maintained that the
instant case satisfies the principle of `rarest of the rare cases’
34
and the appellant who committed the crime of rape and
murder of a barely 2-year old innocent toddler in the most
dastardly manner, does not deserve any liniency. According to
him, the appellant is a menace to the society and to deter
such like crimes against mankind, this Court should show no
misplaced sympathy.
43. The question which eventually falls for consideration is
whether the instant case satisfies the test of `rarest of the
rare cases’ and falls in such exceptional category where all
other alternatives except death sentence, are foreclosed and
whether this Court should explore the award of actual life
imprisonment as prescribed by this Court in Swamy
Shraddananda @ Murli Manohar Mishra v. State of
Karnataka (2008) 13 SCC 767 which has got seal of approval
of the Constitution Bench in Union of India v. V. Sriharan @
Murugan & Ors. (2016) 7 SCC 1.
44. The Constitution Bench of this Court in Bachan Singh v.
State of Punjab (1980) 2 SCC 684, while upholding the
constitutionality of death penalty under Section 302 IPC and
the sentencing procedure embodied in Section 354(3) of the
Code of Criminal Procedure, struck a balance between the
protagonists of the deterrent punishment on one hand and the
35
humanity crying against death penalty on the other and
elucidated the strict parameters to be adhered to by the
Courts for awarding death sentence. While emphasising that
for persons convicted of murder, life imprisonment is the `rule’
and death setnence an `exception’, this Court viewed that a
rule abiding concern for the dignity of the human life
postulates resistance in taking the life through laws
instrumentality and that the death sentence be not awarded
“save in the rarest of the rare cases” when the alternative
option is foreclosed.
45. In Machhi Singh v. State of Punjab (1983) 3 SCC 470,
this Court formulated the following two questions to be
considered as a test to determine the rarest of the rare cases
in which the death sentence can be inflicted:
“(a) Is there something uncommon, which renders sentence for imprisonment for life inadequate calls for death sentence?
(b) Rather the circumstances of the crime such that there is no alternative, but to impose the death sentence even after according maximum weightage to the mitigating circumstances which speaks in favour of the offender?”
46. Machhi Singh then proceeded to lay down the
circumstances in which death sentence may be imposed for
the crime of murder and held as follows:-
36
“32. The reasons why the community as a whole does not endorse the humanistic approach reflected in “death sentence-in-no-case” doctrine are not far to seek. In the first place, the very humanistic edifice is constructed on the foundation of “reverence for life” principle. When a member of the community violates this very principle by killing another member, the society may not feel itself bound by the shackles of this doctrine. Secondly, it has to be realized that every member of the community is able to live with safety without his or her own life being endangered because of the protective arm of the community and on account of the rule of law enforced by it. The very existence of the rule of law and the fear of being brought to book operates as a deterrent for those who have no scruples in killing others if it suits their ends. Every member of the community owes a debt to the community for this protection. When ingratitude is shown instead of gratitude by “killing” a member of the community which protects the murderer himself from being killed, or when the community feels that for the sake of self- preservation the killer has to be killed, the community may well withdraw the protection by sanctioning the death penalty. But the community will not do so in every case. It may do so “in rarest of rare cases” when its collective conscience is so shocked that it will expect the holders of the judicial power centre to inflict death penalty irrespective of their personal opinion as regards desirability or otherwise of retaining death penalty. The community may entertain such a sentiment when the crime is viewed from the platform of the motive for, or the manner of commission of the crime, or the anti-social or abhorrent nature of the crime, such as for instance:
I. Manner of commission of murder
33. When the murder is committed in an extremely brutal, grotesque, diabolical, revolting or dastardly manner so as to arouse intense and extreme indignation of the community. For instance,
(i) when the house of the victim is set aflame with
37
the end in view to roast him alive in the house.
(ii) when the victim is subjected to inhuman acts of torture or cruelty in order to bring about his or her death.
(iii) when the body of the victim is cut into pieces or his body is dismembered in a fiendish manner.
II. Motive for commission of murder
34. When the murder is committed for a motive which evinces total depravity and meanness. For instance when (a) a hired assassin commits murder for the sake of money or reward (b) a cold-blooded murder is committed with a deliberate design in order to inherit property or to gain control over property of a ward or a person under the control of the murderer or vis-a-vis whom the murderer is in a dominating position or in a position of trust, or (c) a murder is committed in the course for betrayal of the motherland.
III. Anti-social or socially abhorrent nature of the crime
35. (a) When murder of a member of a Scheduled Caste or minority community etc., is committed not for personal reasons but in circumstances which arouse social wrath. For instance when such a crime is committed in order to terrorize such persons and frighten them into fleeing from a place or in order to deprive them of, or make them surrender, lands or benefits conferred on them with a view to reverse past injustices and in order to restore the social balance.
(b) In cases of “bride burning” and what are known as “dowry deaths” or when murder is committed in order to remarry for the sake of extracting dowry once again or to marry another woman on account of infatuation.
IV. Magnitude of crime
36. When the crime is enormous in proportion. For instance when multiple murders say of all or almost all the members of a family or a large number of persons of a particular caste, community, or locality,
38
are committed.
V. Personality of victim of murder
37. When the victim of murder is (a) an innocent child who could not have or has not provided even an excuse, much less a provocation, for murder (b) a helpless woman or a person rendered helpless by old age or infirmity (c) when the victim is a person vis-a-vis whom the murderer is in a position of domination or trust (d) when the victim is a public figure generally loved and respected by the community for the services rendered by him and the murder is committed for political or similar reasons other than personal reasons.....”
47. It thus spells out from Machhi Singh (supra) that
extreme penalty of death sentence need not be inflicted
except in gravest cases of extreme culpability and where the
victim of a murder is ... (a) an innocent child who could not
have or has not provided even an excuse, much less a
provocation for murder...”, such abhorent nature of the crime
will certainly fall in the exceptional category of gravest cases
of extreme culpability.
48. This Court in Machhi Singh’s case confirmed the death
sentence awarded to Kashmir Singh - one of the appellants as
he was found guilty of causing death to a poor defenceless
child (Balbir Singh) aged 6 years. The appellant Kashmir Singh
was categorised as a person of depraved mind with grave
propensity to commit murder.
39
49. Bachan Singh and Machhi Singh, the Constitution
Bench and the Three-Judge Bench decisions respectively,
continue to serve as the foundation-stone of contemporary
sentencing jurisprudence though they have been expounded
or distinguished for the purpose of commuting death
sentence, mostly in the cases of (i) conviction based on
circumstantial evidence alone; (ii) failure of the prosecution to
discharge its onus re: reformation; (iii) a case of residual
doubts; and (iv) where the other peculiar `mitigating’
circumstances outweighed the `aggravating’ circumstances.
50. It is noteworthy that the object and purpose of
determining quantum of sentence has to be `society centric’
without being influenced by a `judge’s’ own views, for society
is the biggest stake holder in the administration of criminal
justice system. A civic society has a `fundamental’ and
`human’ right to live free from any kind of psycho fear, threat,
danger or insecurity at the hands of anti-social elements. The
society legitimately expects the Courts to apply doctrine of
proportionality and impose suitable and deterent punishment
that commensurate(s) with the gravity of offence.
51. Equally important is the stand-point of a `victim’ which
40
includes his/her guardian or legal heirs as defined in Section
2(wa), Cr.P.C. For long, the criminal law had been viewed on a
dimensional plane wherein the Courts were required to
adjudicate between the accused and the State. The `victim’-
the de facto sufferer of a crime had no say in the adjudicatory
process and was made to sit outside the court as a mute
spectator. The ethos of criminal justice dispensation to
prevent and punish `crime’ would surreptitiously turn its back
on the `victim’ of such crime whose cries went unheard for
centuries in the long corridors of the conventional apparatus.
A few limited rights, including to participate in the trial have
now been bestowed on a `victim’ in India by the Act No. 5 of
2009 whereby some pragmatic changes in Cr.P.C. have been
made.
52. The Sentencing Policy, therefore, needs to strike a
balance between the two sides and count upon the twin test of
(i) deterrent effect, or (ii) complete reformation for integration
of the offender in civil society. Where the Court is satisfied
that there is no possibility of reforming the offender, the
punishments before all things, must be befitting the nature of
crime and deterrent with an explicit aim to make an example
out of the evil-doer and a warning to those who are still
41
innocent. There is no gainsaying that the punishment is a
reflection of societal morals. The subsistence of capital
punishment proves that there are certain acts which the
society so essentially abhores that they justify the taking of
most crucial of the rights – the right to life.
53. If the case-law cited on behalf of the appellant where this
Court commuted death sentence into life imprisonment for the
`rest of the life’ or so is appreciated within these contours, it
won’t need an elaborate discussion that the peculiarity of the
facts and circumstances of each case prompted this Court to
invoke leniency and substitute the death sentence with a
lesser punishment. The three-Judge Bench decision in
Rajendra Pralhadrai Washnik (supra) is clearly distinguisahable
on this very premise as that was a case, not only based on
circumstantial evidence but where even the DNA sample of
the accused though taken was not submitted in the trial Court.
It was thus a case of “residuary doubts” as explained by this
Court in Ashok Debbarma v. State of Tripura (2014) 4 SCC
747. The same analogy takes away the persuvasive force in
Parsuram (supra), for that too was a case where the guilt was
established only on the basis of circumstantial evidence.
42
54. Contrary to it, a Three-Judge Bench of this Court in
Vsanta Sampat Dupare v. State of Maharashtra (2017) 6
SCC 631, which is very close on facts to this case, found the
convict guilty of raping and battering to death a little girl of 4
years after luring her by giving chocolates. The prosecution
established its case by relying upon the `last seen theory’ as
the appellant was seen taking away the victim on a bicycle on
the fateful day. The eye-witness account, the disclosure
statement made by the accused coupled with the other
circumstantial evidence nailed him. The death setence was
confirmed by this Court on 26th November, 2014. He,
thereafter filed a Review Petition after about three years,
claiming that post-confirmation of his death sentence, he had
improved his academic qualification, completed the Gandhi
Vichar Pariksha and had also participated in the Drawing
Competition organised sometime in January, 2016. It was also
asserted that his jail record was without any blemish and
there was a possibility of the accused being reformed and
rehabilitated. This Court dismissed the Review Petition by way
of a self-speaking judgment, holding that the aggravating
circumstances, namely, the extreme depravity and the
barbaric manner in which the crime was committed and the
43
fact that the victim was a helpless child of four years clearly
outweigh the mitigating circumstances now brought on record.
55. In Khushwinder Singh v. State of Punjab, (2019) 4
SCC 415, this Court affirmed the death sentence of an accused
who had killed six innocent persons, out of which two were
minors, by kidnapping three persons, drugging them with
sleeping tablets, and then pushing them into a canal.
Thereafter, three other members of the same family were also
done away with. This Court upheld the award of capital
punishment observing as follows:-
“14. Now, so far as the capital punishment imposed by the learned Sessions Court and confirmed by the High Court is concerned, at the outset, it is required to be noted that, as such, the learned counsel appearing on behalf of the accused is not in a position to point out any mitigating circumstance which warrants commutation of death sentence to the life imprisonment. In the present case, the accused has killed six innocent persons, out of which two were minors — below 10 years of age. Almost, all the family members of PW 5 were done to death in a diabolical and dastardly manner. Fortunately, or unfortunately, only one person of the family of PW 5 could survive. In the present case, the accused has killed six innocent persons in a pre-planned manner. The convict meticulously planned the time. He first kidnapped three persons by way of deception and took them to the canal and after drugging them with sleeping tablets, pushed them in the canal at midnight to ensure that the crime is not detected. That, thereafter he killed another three persons in the second stage/instalment. Therefore, considering
44
the law laid down by this Court in Mukesh v. State (NCT of Delhi), (2017) 6 SCC 1 : (2017) 2 SCC (Cri) 673] , the case would fall in the category of the “rarest of rare case” warranting death sentence/capital punishment. The aggravating circumstances are in favour of the prosecution and against the accused.
Therefore, striking a balance between the aggravating and mitigating circumstances, we are of the opinion that the aggravating circumstance would tilt the balance in favour of capital punishment. In the facts and circumstances of the case, we are of the opinion that there is no alternative punishment suitable, except the death sentence. The crime is committed with extremist brutality and the collective conscience of the society would be shocked. Therefore, we are of the opinion that the capital punishment/death sentence imposed by the learned Sessions Court and confirmed by the High Court does not warrant any interference by this Court. Therefore, we confirm the death sentence of the accused imposed by the learned Sessions Court and confirmed by the High Court while convicting the appellant for the offence punishable under Section 302 IPC.”
56. In a recent Three-Judge Bench decision of this Court in
Manoharan v. State by Inspector of Police, Variety Hall
Police Station, Coimbatore, (2019) SCC Online 951, the
appellant’s capital punishment was confirmed by the High
Court in a case in which he along with his co-accused was held
guilty of kidnapping a 10-year old girl and her 7-year old
brother. After committing gang rape of the minor girl, both the
victims were done away with by throwing them into a canal
45
which caused their death by drowning. This Court (by
majority) upheld the death sentence, concluding as follows:-
“41. In the circumstances, we have no doubt that the trial court and High Court have correctly applied and balanced aggravating circumstances with mitigating circumstances to find that the crime committed was cold blooded and involves the rape of a minor girl and murder of two children in the most heinous fashion possible. No remorse has been shown by the Appellant at all and given the nature of the crime as stated in paragraph 84 of the High Court’s judgment it is unlikely that the Appellant, if set free, would not be capable of committing such a crime yet again. The fact that the Appellant made a confessional statement would not, on the facts of this case, mean that he showed remorse for committing such a heinous crime. He did not stand by this confessional statement, but falsely retracted only those parts of the statement which implicated him of both the rape of the young girl and the murder of both her and her little brother. Consequently, we confirm the death sentence and dismiss the appeals.”
57. It is equally apt at this stage to refer the recent
amendments carried out by Parliament in the Protection of
Children from Sexual Offences Act, 2012 by way of The
Protection of Children from Sexual Offences (Amendment) Act,
2019 as notified on 6th August, 2019. The unamended Act
defines “Aggravated Penetrative Sexual Assault” in Section 5,
which included, “whoever commits aggravated penetrative
sexual assault on a child below the age of 12 years.”
Originally, the punishment for an aggravated sexual assault
46
was rigorous imprisonment for a term not less than 10-years
but which may extend for imprisonment for life with fine.
58. The recent amendment in Section 6 of 2012 Act has
substituted the punishment as follows:-
“Post the Amendment, Section 6 has been substituted as follows:-
"6. (1) Whoever commits aggravated penetrative sexual assault shall be punished with rigorous imprisonment for a term which shall not be less than twenty years, but which may extend to imprisonment for life, which shall mean imprisonment for the remainder of natural life of that person, and shall also be liable to fine, or with death.
(2) The fine imposed under sub-section (1) shall be just and reasonable and paid to the victim to meet the medical expenses and rehabilitation of such victim."
[Emphasis applied]
59. The minimum sentence for an aggravated penetrative
sexual assault has been thus increased from 10 years to 20
years and imprisonment for life has now been expressly stated
to be imprisonment for natural life of the person. Significantly,
`death sentence’ has also been introduced as a penalty for the
offence of aggravated penetrative sexualt assault on a child
below 12 years.
60. The Legislature has impliedly distanced itself from the
propounders of “No-Death Setence” in “No Circumstances”
47
theory and has re-stated the will of the people that in the
cases of brutal rape of minor children below the age of 12
years without murder of the victim, `death penalty’ can also
be imposed. In the Statement of Objects and Reasons of
amendment, Parliament has shown its concern of the fact that
“in recent past incidents of child sexual abuse cases
administering the inhuman mindset of the accused, who have
been barbaric in their approach to young victim, is rising in the
country.” If the Parliament, armed with adequate facts and
figures, has decided to introduce capital punishment for the
offence of sexual abuse of a child, the Court hitherto will bear
in mind the latest Legislative Policy even though it has no
applicability in a case where the offence was committed prior
thereto. The judicial precedents rendered before the recent
amendment came into force, therefore, ought to be viewed
with a purposive approach so that the legislative and judicial
approaches are well harmonised.
61. In the light of above discussion, we are of the considered
opinion that sentencing in this case has to be judged keeping
in view the parameters originating from Bachan Singh and
Machhi Singh cases and which have since been
strengthened, explained, distinguished or followed in a catena
48
of subsequent decisions, some of which have been cited
above. Having said that, it may be seen that the victim was
barely a two-year old baby whom the appellant kidnapped and
apparently kept on assaulting over 4-5 hours till she breathed
her last. The appellant who had no control over his carnal
desires surpassed all natural, social and legal limits just to
satiate his sexual hunger. He ruthlessly finished a life which
was yet to bloom. The appellant instead of showing fatherly
love, affection and protection to the child against the evils of
the society, rather made her the victim of lust. It’s a case
where trust has been betrayed and social values are impaired.
The unnatural sex with a two-year old toddler exhibits a dirty
and perverted mind, showcasing a horrifying tale of brutality.
The appellant meticulously executed his nefarious design by
locking one door of his house from the outside and bolting the
other one from the inside so as to deceive people into
believing that nobody was inside. The appellant was thus in
his full senses while he indulged in this senseless act.
Appellant has not shown any remorse or repentance for the
gory crime, rather he opted to remain silent in his 313 Cr.P.C.
statement. His deliberate, well-designed silence with a
standard defence of `false’ accusation reveals his lack of
49
kindness or compassion and leads to believe that he can never
be reformed. That being so, this Court cannot write off the
capital punishment so long as it is inscribed in the statute
book.
62. All that is needed to be followed by us is what O’
Conner J. very aptly observed in California v. Ramos, 463 U.S.
992 that the “qualitative difference of death from all other
punishments requires a correspondingly greater degree of
scrutiny of the capital sentencing determination” and in order
to ensure that the death penalty is not meted out arbitrarily or
capriciously, the Court’s principal concern has to be with the
procedure by which the death sentence is imposed than with
the substantive factors laid before it.
63. For the reasons aforestated, we dismiss the appeals and
affirm the death sentence.
………………………………..J. (ROHINTON FALI NARIMAN)
…………………………… J. (SURYA KANT)
NEW DELHI
DATED : 03.10.2019
50
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1488-1489 OF 2018
Ravi S/o Ashok Ghumare ...Appellant
Versus
The State of Maharashtra ...Respondent
J U D G M E N T
R. Subhash Reddy, J.
1. I have gone through the opinion of my learned Brother,
Surya Kant, J. I am in agreement with the view
expressed in the said judgment, to the extent of
confirming the conviction recorded against the
appellant, for the offence under Sections 363, 376,
377 and 302 of the Indian Penal Code, 1860 (for short
‘IPC’). However, as I am of the view that, this is not
a fit case where the appellant is to be awarded
capital punishment, i.e, death penalty, as such, I
wish to share my view separately, in this judgment.
2. The appellant was tried for committing the rape and
murder on the minor girl child “Zoyabano” and he was
51
charged for offence punishable under Sections 363,
376, 377 and 302 IPC. After the trial, learned
Additional Sessions Judge at Jalna, by judgment dated
16.09.2015, has held that appellant is guilty for the
charges framed against him.
3. By order dated 18.09.2015, the trial court, by
recording a finding that crime committed by the
appellant is heinous, brutal and inhuman, convicted
and sentenced the appellant to death for the offence
punishable under Section 302 IPC and ordered that he
shall be hanged by neck till he is dead, subject to
confirmation by the High Court as per Section 366 of
Code of Criminal Procedure and also imposed a fine of
Rs.500/- (Rupees Five Hundred Only). Similarly,
learned Additional Sessions Judge has convicted the
appellant for offence punishable under Section 376 of
IPC and ordered sentence to suffer life imprisonment
and a fine of Rs. 500/-(Rupees Five Hundred Only) and
a sentence of rigorous imprisonment for 10 years for
the offence punishable under Section 377 IPC with a
fine of Rs.500/-(Rupees Five Hundred Only) and a
sentence of R.I. for one year for the offence
punishable under Section 363 with a fine of Rs.500/-
(Rupees Five Hundred Only). Further, it was ordered
52
that all the sentences of imprisonment shall run
concurrently.
4. The reference which was made to the High Court under
Section 366 was numbered as Confirmation Case No.1 of
2015 and the appeal preferred by the appellant was
numbered as criminal appeal No. 783 of 2015. The High
Court by the Common Judgment and Order dated
20.01.2016, while dismissing the criminal appeal
preferred by the appellant, has confirmed the death
sentence imposed under Section 302 IPC. Hence, these
appeals.
5. I am in agreement with the view expressed by my
learned Brother, to the extent of upholding
conviction, as such, there is no need to appreciate
the evidence on-record in detail. As such, I confine
consideration of such evidence on-record to the extent
to modify the sentence on the appellant.
6. For the conviction recorded against the appellant for
the offences alleged against him, by balancing the
aggravated and mitigated circumstances, I am of the
view that the death sentence imposed on the appellant
requires modification to that of the life
imprisonment, without any remission, for the following
reasons.
53
7. For the offence under Section 302 of IPC the
punishment prescribed for committing murder is death
or imprisonment for life. At first instance, challenge
to Section 302 of IPC was turned down by this Court in
the case of Jagmohan Singh v. State of Uttar Pradesh3.
Further, in Constitution Bench, this Court in the case
of Bachan Singh v. State of Punjab4, ,concluded that
Section 302, providing death penalty for offence of
murder is constitutional. In the aforesaid judgment,
this Court has indicated the standards and norms,
restricting the area for imposition of death penalty.
Further, for considering the imposition of sentence of
death, aggravating and mitigating circumstances were
also broadly indicated. In the aforesaid judgment,
while considering the scope of Section 235(2) read
with Section 354(3) of the Code of Criminal Procedure,
this Court has held that, in fixing the degree of
punishment or in making the choice of sentence for
various offences, including one under Section 302,
IPC, the Court should not confine its consideration
“principally or merely” to the circumstances connected
with the particular crime, but also due consideration
to the circumstances of the criminal. However, it is
3 1973(1) SCC 20 4 1980(2) SCC 684
54
observed that, what is the relative weight to be given
to the aggravating and mitigating factors, depends on
facts and circumstances of each case. The aggravating
and mitigating circumstances, as suggested by
Dr.Chitale were mentioned in the Judgment. Paragraphs
202 to 207 of the judgment reads as under:
“202. Drawing upon the penal statutes of the States in U.S.A. framed after Furman v. Georgia [33 L Ed 2d 346 : 408 US 238 (1972)] , in general, and clauses 2 (a), (b), (c) and (d) of the Indian Penal Code (Amendment) Bill passed in 1978 by the Rajya Sabha, in particular, Dr Chitale has suggested these “aggravating circumstances”: “Aggravating circumstances: A court may,
however, in the following cases impose the penalty of death in its discretion:
(a) if the murder has been committed after previous planning and involves extreme brutality; or
(b) if the murder involves exceptional depravity; or
(c) if the murder is of a member of any of the armed forces of the Union or of a member of any police force or of any public servant and was committed—
(i) while such member or public servant was on duty; or
(ii) in consequence of anything done or attempted to be done by such member or public servant in the lawful discharge of his duty as such member or public servant whether at the time of murder he was such member or public servant, as the case may be, or had ceased to be such member or public servant; or
55
(d) if the murder is of a person who had acted in the lawful discharge of his duty under Section 43 of the Code of Criminal Procedure, 1973, or who had rendered assistance to a Magistrate or a police officer demanding his aid or requiring his assistance under Section 37 and Section 129 of the said Code.”
203. Stated broadly, there can be no objection to the acceptance of these indicators but as we have indicated already, we would prefer not to fetter judicial discretion by attempting to make an exhaustive enumeration one way or the other.
204. In Rajendra Prasad [(1979) 3 SCC 646 : 1979 SCC (Cri) 749] , the majority said: “It is constitutionally permissible to swing a criminal out of corporeal existence only if the security of State and Society, public order and the interests of the general public compel that course as provided in Article 19(2) to (6)”. Our objection is only to the word “only”. While it may be conceded that a murder which directly threatens, or has an extreme potentiality to harm or endanger the security of State and Society, public order and the interests of the general public, may provide “special reasons” to justify the imposition of the extreme penalty on the person convicted of such a heinous murder, it is not possible to agree that imposition of death penalty on murderers who do not fall within this narrow category is constitutionally impermissible. We have discussed and held above that the impugned provisions in Section 302 of the Penal Code, being reasonable and in the general public interest, do not offend Article 19, or its “ethos” nor do they in any manner violate Articles 21 and 14. All the reasons given by us for upholding the validity of
56
Section 302 of the Penal Code, fully apply to the case of Section 354(3), Code of Criminal Procedure, also. The same criticism applies to the view taken in Bishnu Deo Shaw v. State of W.B. [(1979) 3 SCC 714 : 1979 SCC (Cri) 817] which follows the dictum in Rajendra Prasad [(1979) 3 SCC 646 : 1979 SCC (Cri) 749] .
205. In several countries which have retained death penalty, pre-planned murder for monetary gain, or by an assassin hired for monetary reward is, also, considered a capital offence of the first-degree which, in the absence of any ameliorating circumstances, is punishable with death. Such rigid categorisation would dangerously overlap the domain of legislative policy. It may necessitate, as it were, a redefinition of ‘murder’ or its further classification. Then, in some decisions, murder by fire-arm, or an automatic projectile or bomb, or like weapon, the use of which creates a high simultaneous risk of death or injury to more than one person, has also been treated as an aggravated type of offence. No exhaustive enumeration of aggravating circumstances is possible. But this much can be said that in order to qualify for inclusion in the category of “aggravating circumstances” which may form the basis of “special reasons” in Section 354(3), circumstance found on the facts of a particular case, must evidence aggravation of an abnormal or special degree.
206. Dr Chitale has suggested these mitigating factors:
“Mitigating circumstances— In the exercise of its discretion in the above cases, the court shall take into account the following circumstances:
(1) That the offence was committed under the influence of extreme mental or emotional disturbance.
57
(2) The age of the accused. If the accused is young or old, he shall not be sentenced to death.
(3) The probability that the accused would not commit criminal acts of violence as would constitute a continuing threat to society.
(4) The probability that the accused can be reformed and rehabilitated. The State shall by evidence prove that the accused does not satisfy the conditions (3) and (4) above.
(5) That in the facts and circumstances of the case the accused believed that he was morally justified in committing the offence.
(6) That the accused acted under the duress or domination of another person.
(7) That the condition of the accused showed that he was mentally defective and that the said defect impaired his capacity to appreciate the criminality of his conduct.”
207. We will do no more than to say that these are undoubtedly relevant circumstances and must be given great weight in the determination of sentence. Some of these factors like extreme youth can instead be of compelling importance. In several States of India, there are in force special enactments, according to which a “child”, that is, “a person who at the date of murder was less than 16 years of age”, cannot be tried, convicted and sentenced to death or imprisonment for life for murder, nor dealt with according to the same criminal procedure as an adult. The special Acts provide for a reformatory procedure for such juvenile offenders or children.”
8. Further in the three Judge Bench Judgment of this
Court, in the case of Machhi Singh and Ors. v. State
58
of Punjab5, this Court has considered tests to
determine “rarest of rare” case, to impose death
sentence under Section 302 IPC.
9. In the aforesaid judgment, this Court has held that
the following questions may be asked and answered, in
order to apply the guidelines indicated in Bachan
Singh case2, where the question of imposing the death
sentence arises.
(a) Is there something uncommon about the crime which
renders sentence for imprisonment for life inadequate
and calls for a death sentence?
(b) Are the circumstances of the crime such that
there is no alternative but to impose death sentence
even after according maximum weightage to the
mitigating circumstances, which speak in favour of the
offender?
10. In this judgment, it is held by this Court that the
guidelines indicated in Bachan Singh case2, will have
to be culled out and applied to the facts of each
individual case, where the question of imposing death
sentence arises. Paragraph 38 of the said judgment
reads as under:
“38. In this background the guidelines indicated in Bachan Singh case2 will have
5 1983(3) SCC 470
59
to be culled out and applied to the facts of each individual case where the question of imposing of death sentence arises. The following prepositions emerge from Bachan Singh case2 :
(i) The extreme penalty of death need not be inflicted except in gravest cases of extreme culpability. (ii) Before opting for the death penalty the circumstances of the ‘offender’ also require to be taken into consideration along with the circumstances of the ‘crime’. (iii) Life imprisonment is the rule and death sentence is an exception. In other words death sentence must be imposed only when life imprisonment appears to be an altogether inadequate punishment having regard to the relevant circumstances of the crime, and provided, and only provided, the option to impose sentence of imprisonment for life cannot be conscientiously exercised having regard to the nature and circumstances of the crime and all the relevant circumstances. (iv) A balance sheet of aggravating and mitigating circumstances has to be drawn up and in doing so the mitigating circumstances have to be accorded full weightage and a just balance has to be struck between the aggravating and the mitigating circumstances before the option is exercised.
11. In this judgment, on facts, by holding that it is a
cold-blooded, calculated and gruesome multiple
murders, as a reprisal in a family feud and 17
helpless, defenceless, innocent men, women and
children were gunned down while asleep on the same
60
night in quick succession in different neighbouring
villages, confirmed the death sentence imposed on
Machhi Singh and two others.
12. In this case, learned counsel for the appellant has
contended that the Trial Court as well as the High
Court, fell in error in confining nature and brutality
of crime alone, to award the sentence of death. It is
submitted that nature of crime alone is not sufficient
to impose the sentence of death, unless State proves
by leading cogent evidence that the convict is beyond
reform and rehabilitation. It is submitted that the
socio-economic conditions of the convict and the
circumstances under which crime is committed are
equally relevant for the purpose of considering
whether a death penalty is to be imposed or not. It is
submitted that as the case on hand, rests on
circumstantial evidence, same is also the ground not
to impose capital punishment, of death.
13. In support of his argument, learned counsel for the
appellant has relied on the three Judge Bench Judgment
of this Court, in the case of Kalu Khan v. State of
Rajasthan6, wherein the accused was charged for
offence of abduction, rape and murder of 4 year old
6(2015) 16 SCC 492
61
girl child, death sentence was commuted to life
imprisonment. Paragraphs 32 and 33 of the said
judgment reads as under:
“32. In our considered view, in the impugned judgment and order, the High Court has rightly noticed that life and death are acts of the divine and the divine's authority has been delegated to the human courts of law to be only exercised in exceptional circumstances with utmost caution. Further, that the first and foremost effort of the Court should be to continue the life till its natural end and the delegated divine authority should be exercised only after arriving at a conclusion that no other punishment but for death will serve the ends of justice. We have critically appreciated the entire evidence in its minutest detail and are of the considered opinion that the present case does not warrant award of the extreme sentence of death to the appellant-accused and the sentence of life imprisonment would be adequate and meet the ends of justice. We are of the opinion that the four main objectives which the State intends to achieve, namely, deterrence, prevention, retribution and reformation can be achieved by sentencing the appellant-accused for life.
33. Before parting, we would reiterate the sentiment reflected in the following lines by this Court in Shailesh Jasvantbhai case [Shailesh Jasvantbhai v. State of Gujarat, (2006) 2 SCC 359 : (2006) 1 SCC (Cri) 499] : (SCC pp. 361-62, para 7)
“7. … Protection of society and stamping out criminal proclivity must be the object of law which must be achieved by imposing appropriate sentence. Therefore, law as a cornerstone of the edifice of ‘order’ should meet the challenges confronting the
62
society. Friedman in his Law in a Changing Society stated that: ‘State of criminal law continues to be — as it should be — a decisive reflection of social consciousness of society.’ Therefore, in operating the sentencing system, law should adopt the corrective machinery or deterrence based on factual matrix. By deft modulation, sentencing process be stern where it should be, and tempered with mercy where it warrants to be.”
14. In the case of Lehna v. State of Haryana7, it was
held that the special reasons for awarding the death
sentence must be such that compel the court to
conclude that it is not possible to reform and
rehabilitate the offender. Paragraph 14 of the said
judgment reads as under:
“......Death sentence is ordinarily ruled out and can only be imposed for “special reasons”, as provided in Section 354(3). There is another provision in the Code which also uses the significant expression “special reason”. It is Section 361. Section 360 of the 1973 Code re-enacts, in substance, Section 562 of the Criminal Procedure Code, 1898, (in short “the old Code”). Section 361 which is a new provision in the Code makes it mandatory for the court to record “special reasons” for not applying the provisions of Section 360. Section 361 thus casts a duty upon the court to apply the provisions of Section 360 wherever itis possible to do so and to state “special reasons” if it does not do so. In the context of Section 360, the “special reasons” contemplated by Section 361 must be such as to compel the court to hold that it is impossible to reform and
7(2002) 3 SCC 76
63
rehabilitate the offender after examining the matter with due regard to the age, character and antecedents of the offender and the circumstances in which the offence was committed. This is some indication by the legislature that reformation and rehabilitation of offenders and not mere deterrence, are now among the foremost objects of the administration of criminal justice in our country. Section 361 and Section 354(3) have both entered the statute-book at the same time and they are part of the emerging picture of acceptance by the legislature of the new trends in criminology. It would not, therefore, be wrong to assume that the personality of the offender as revealed by his age, character, antecedents and other circumstances and the tractability of the offender to reform must necessarily play the most prominent role in determining the sentence to be awarded. Special reasons must have some relation to these factors.”
15. Learned counsel for the appellant has also relied on
the three Judge Bench Judgment of this Court, in the
case of Sunil v. State of Madhya Pradesh8, wherein the
accused, aged about 25 years at the relevant time, was
charged for offence of rape and murder of 4 year old
child, death sentence was commuted to that of life
imprisonment. In the said judgment, this Court has
held that one of the compelling/mitigating
circumstances that must be acknowledged in favour of
the appellant is his young age at which he had
committed the crime and further that the accused can
8(2017) 4 SCC 393
64
be reformed and rehabilitated, are the other
circumstances which could not but have been ignored by
courts below.
16. Reliance is also placed by learned counsel for the
appellant, on the three Judge Bench Judgment of this
Court, in the case of Rajendra Pralhaderao Wasnik v.
State of Maharashtra9, where accused was found guilty
of rape and murder of 3 year old child, death sentence
was substituted by life imprisonment, with a rider
that the convict shall not be released from custody
for the rest of his normal life.
17. The aforesaid three judgments relied on by the
learned counsel for the appellant, supports the case
of the appellant, when we consider to balance the
aggravating and mitigating circumstances of this case
on hand.
18. From the deposition of PW-9, it is clear that he is
a fruit vendor, residing in Nutan Vasahat area, Jalna
and the appellant also resides in the same lane.
Further, it is also clear from his deposition that
accused was under influence of liquor, on the day of
occurrence of crime. As such, it is clear that on the
day of occurrence, he was under influence of liquor
9Review Petition (Criminal) Nos. 306-307 of 2013
65
and he is aged about 25 years and he had no previous
history of any crimes and in absence of any evidence
from the side of the prosecution to show that he
cannot be reformed and rehabilitated to bring in to
the main stream of the society, the judgments relied
on by learned counsel for the appellant, fully support
the case of the appellant, to modify the sentence.
19. In the case of Machhi Singh and Ors. v. State of
Punjab3, this Court has confirmed that the death
sentence to Machhi Singh and two others, mainly by
recording a finding that it was a cold-blooded,
calculated and gruesome murders, as a reprisal in a
family feud, in which, 17 helpless, defenceless,
innocent men, women and children were gunned down, as
such, same can be termed as “rarest of rare” case. In
the case on hand, it cannot be said to be a pre-
planned and pre-meditated one. To record a finding
that a particular crime committed is a pre-planned and
pre-meditated one, something more is required of
planning to commit a murder on a day earlier to the
date of occurrence. In the case on hand, where it is
clear from the evidence on-record that the appellant
was under influence of liquor and committed the
offence, cannot be termed as a pre-planned one, to
66
count the same as an aggravating circumstance, for
balancing aggravating and mitigating circumstances.
20. In the case of Sandesh v. State of Maharashtra10,
this Court, once again, acknowledged the principle
that it is for the prosecution to lead evidence, to
show that there is no possibility that the convict
cannot be reformed. Similarly, in Mohinder Singh v.
State of Punjab11, it was held in Paragraph 23 of the
judgment as under:
“......As discussed above, life imprisonment can be said to be completely futile, only when the sentencing aim of reformation can be said to be unachievable. Therefore, for satisfying the second aspect to the “rarest of rare” doctrine, the court will have to provide clear evidence as to why the convict is not fit for any kind of reformatory and rehabilitation scheme.”
21. In the case of Sushil Sharma v. State (NCT of
Delhi)12, this Court acknowledged that among various
factors, one of the factors required to be taken into
consideration, for awarding or not awarding capital
punishment, is the possibility of reformation and
rehabilitation of the convict. This acknowledgment was
made in paragraph 103 of the judgment, which reads as
under:
10(2013) 2 SCC 479 11(2013) 3 SCC 294 12(2014) 4 SCC 317
67
“103. In the nature of things, there can be no hard-and-fast rules which the court can follow while considering whether an accused should be awarded death sentence or not. The core of a criminal case is its facts and, the facts differ from case to case. Therefore, the various factors like the age of the criminal, his social status, his background, whether he is a confirmed criminal or not, whether he had any antecedents, whether there is any possibility of his reformation and rehabilitation or whether it is a case where the reformation is impossible and the accused is likely to revert to such crimes in future and become a threat to the society are factors which the criminal court will have to examine independently in each case. Decision whether to impose death penalty or not must be taken in the light of guiding principles laid down in several authoritative pronouncements of this Court in the facts and attendant circumstances of each case.”
22. In the case of Amit v. State of Maharashtra13, this
Court adverted to the prior history of the accused and
noted that there is no record of any previous heinous
crime and also there is no evidence that he would be a
danger to the society if the death penalty is not
awarded to him. Paragraph 10 of the said judgment
reads as under:
“10. The next question is of the sentence. Considering that the appellant is a young man, at the time of the incident his age was about 20 years; he was a student; there is no record of any previous heinous crime and also there is no evidence that he will be a danger to the society, if the death
13(2003) 8 SCC 93
68
penalty is not awarded. Though the offence committed by the appellant deserves severe condemnation and is a most heinous crime, but on cumulative facts and circumstances of the case, we do not think that the case falls in the category of rarest of the rare cases.......”
23. In the case of Surendra Pal Shivbalakpal v. State of
Gujarat14, this Court has held that the involvement in
any previous criminal case by the accused, was
considered to be a factor, to be taken into
consideration, for the purpose of awarding death
sentence. Paragraph 13 of the said judgment reads as
under:
“13. The next question that arises for consideration is whether this is a “rarest of rare case”; we do not think that this is a “rarest of rare case” in which death penalty should be imposed on the appellant. The appellant was aged 36 years at the time of the occurrence and there is no evidence that the appellant had been involved in any other criminal case previously and the appellant was a migrant labourer from U.P. and was living in impecunious circumstances and it cannot be said that he would be a menace to society in future and no materials are placed before us to draw such a conclusion. We do not think that the death penalty was warranted in this case. We confirm conviction of the appellant on all the counts, but the sentence of death penalty imposed on him for the offence under Section 302 IPC is commuted to life imprisonment.”
24. Further, this case on hand, rests solely on the
142005(3) SCC 127
69
circumstantial evidence.
25. In the case of Bishnu Prasad Sinha v. State of
Assam15, this Court has held that ordinarily, death
penalty would not be awarded, if the guilt of the
accused is proved by circumstantial evidence, coupled
with some other factors that are advantageous to the
convict. Paragraph 55 of the said judgment reads as
under:
“55. The question which remains is as to what punishment should be awarded. Ordinarily, this Court, having regard to the nature of the offence, would not have differed with the opinion of the learned Sessions Judge as also the High Court in this behalf, but it must be borne in mind that the appellants are convicted only on the basis of the circumstantial evidence. There are authorities for the proposition that if the evidence is proved by circumstantial evidence, ordinarily, death penalty would not be awarded. Moreover, Appellant 1 showed his remorse and repentance even in his statement under Section 313 of the Code of Criminal Procedure. He accepted his guilt.”
26. Further, in the case of Aloke Nath Dutta v. State of
West Bengal16, the principle that death penalty should
ordinarily not to be awarded, in a case arising out of
circumstantial evidence, was broadly accepted with the
15 (2007) 11 SCC 467 16(2007)12 SCC 230
70
rider that there should be some “special reason” for
awarding death penalty. Paragraph 174 of the said
judgment reads as under:
“174. There are some precedents of this Court e.g. Sahdeo v. State of U.P.[(2004) 10 SCC 682] and Sk. Ishaque v. State of Bihar[(1995) 3 SCC 392] which are authorities for the proposition that if the offence is proved by circumstantial evidence ordinarily death penalty should not be awarded. We think we should follow the said precedents instead and, thus, in place of awarding the death penalty, impose the sentence of rigorous imprisonment for life as against Aloke Nath. Furthermore we do not find any special reason for awarding death penalty which is imperative.”
27. In the case of Swamy Shraddananda v. State of
Karnataka17, this Court has held that the convictions
based on seemingly conclusive circumstantial evidence,
should not be presumed to be fool-proof. Paragraph 87
of the said judgment reads as under:
“87. It has been a fundamental point in numerous studies in the field of death penalty jurisprudence that cases where the sole basis of conviction is circumstantial evidence, have far greater chances of turning out to be wrongful convictions, later on, in comparison to ones which are based on fitter sources of proof. Convictions based on seemingly conclusive circumstantial evidence should not be presumed as foolproof incidences and the fact that the same are based on circumstantial evidence must be a definite factor at the sentencing stage deliberations, considering that capital
17(2007) 12 SCC 288
71
punishment is unique in its total irrevocability. Any characteristic of trial, such as conviction solely resting on circumstantial evidence, which contributes to the uncertainty in the culpability calculus, must attract negative attention while deciding maximum penalty for murder.”
28. From the above judgments referred, it is clear that
in a case of conviction based on circumstantial
evidence, ordinarily the extreme punishment of death
penalty should not be imposed. In a given case, guilt
of the accused is proved beyond reasonable doubt, by
establishing chain of circumstances, resulting in
conviction, such cases, by considering balancing
aspects of aggravating and mitigating circumstances,
in appropriate cases, death penalty can be imposed.
But, at the same time ordinarily, if no special
reasons exist, in a case of conviction based on
circumstantial evidence, death penalty should not be
imposed. In this case on hand, the conviction of the
appellant is mainly based on circumstantial evidence.
On this ground also, I am of the view that the death
sentence, imposed on him, is to be modified.
29. From the materials placed on record, it is clear
that accused is a permanent resident of Indira Nagar,
Jalna. The father of the deceased, PW-9, himself has
stated that he is a fruit vendor in Nutan Vasahat
72
area, Jalna, and accused also resides in the same
lane, nearby his residence. It is also clear from the
evidence of PW-9, to the East and West side of the
house of the appellant, a person having buffaloes used
to reside at the relevant time. From such evidence on-
record, it is easy to assess the socio-economic
condition of the appellant and it can certainly be
said that he is a person below poverty line.
30. In a judgment of this Court, in the case of Sunil
Damodar Gaikwad v. State of Maharashtra18, while
holding that court must not only look at the crime but
also offender and to give due consideration to
circumstances of offender, has further held that in
imposing penalty, socio-economic condition can be
considered as one of the mitigating factors, in
addition to those indicated in Bachan Singh2 and
Machhi Singh3. Para 20 of the said judgment reads as
under:
“20. When there are binding decisions, judicial comity expects and requires the same to be followed. Judicial comity is an integral part of judicial discipline and judicial discipline the cornerstone of judicial integrity. No doubt, in case there are newer dimensions not in conflict with the ratio of the larger Bench decisions or where there is anything to be added to and explained, it is always permissible to
18(2014) 1 SCC 129
73
introduce the same. Poverty, socio- economic, psychic compulsions, undeserved adversities in life are thus some of the mitigating factors to be considered, in addition to those indicated in Bachan Singh [Bachan Singh v. State of Punjab, (1980) 2 SCC 684 : 1980 SCC (Cri) 580] and Machhi Singh [Machhi Singh v. State of Punjab, (1983) 3 SCC 470 : 1983 SCC (Cri) 681] cases. Thus, we are bound to analyse the facts in the light of the aggravating and mitigating factors indicated in the binding decisions which have influenced the commission of the crime, the criminal, and his circumstances, while considering the sentence.
31. In view of the aforesaid judgments of this Court
and evidence on record in this case, which establishes
the socio-economic condition of the appellant, as a
person below poverty line, can also be considered as
one of the mitigating factors, while balancing the
aggravating and mitigating factors.
32. I am conscious of recent amendments carried out to
the Protection of Children from Sexual Offences Act,
2012 (for short ‘POCSO Act’), by way of Protection of
Children from Sexual Offences Amendment Act, 2019. By
virtue of the said amendments, taking note of
increasing trend of crimes against the children,
minimum sentence is increased for various offences and
for offence under Section 6 of the Act i.e aggravated
penetrative sexual assault, minimum imprisonment,
which shall not be less than 20 years, which may
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extend to natural life or penalty of death. Prior to
the amendments made by recent amending Act of 2019,
for offence under POCSO, death penalty was not
provided. By virtue of the amendments made in
appropriate cases, for offences falling under
provisions of the POCSO Act alone, a penalty of death
sentence can be imposed. In the case on hand, the
offence was committed prior to coming into force, of
the Act.
33. Even then, we cannot forget the legislative intent
which resulted in amendments to POCSO, while dealing
with the offences against the children. At the same
time, even for imposing the death sentence, for cases
arising out of the provisions under POCSO Act, 2012,
it is the duty of the courts to balance the
aggravating and mitigating circumstances. To balance
such aspects, the guidelines in Bachan Singh v. State
of Punjab2 and further reiterated in the case of
Machhi Singh and Ors. v. State of Punjab3 and in the
case of Sushil Murmu v. State of Jharkhand19, will
continue to apply. Further, repeatedly, it is said by
this Court, in the various judgments that the
aggravating and mitigating factors are to be
19(2004) 2 SCC 338
75
considered with reference to the facts of each case
and there cannot be any hard and fast rule for
balancing such aspects.
34. I am clear in my mind that in this case on hand, the
mitigating circumstances of the appellant, dominate
over the aggravating circumstances, to modify the
death sentence to that of life imprisonment. Even as
per the case of prosecution, the appellant was under
influence of liquor at the time of committing the
offence, and there is no evidence on record from the
side of prosecution, to show that there is no
possibility of reformation and rehabilitation of the
appellant. Further, age of the appellant was 25 years
at the relevant time and conviction is solely based on
circumstantial evidence. Taking all such aspects into
consideration, the death penalty imposed on the
appellant is to be modified to that of life
imprisonment, for the offence under Section 302 IPC.
35. Long line of cases decided by this Court are
cited by learned counsel for the appellant, in similar
set of facts and circumstances, this Court has
modified the death sentence to that of imprisonment
for life, without any remission. Few recent decisions
of this Court are:
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36. In a three Judge Bench Judgments of this Court, in
the case of Nand Kishore v. State of Madhya Pradesh20
dated 18.01.2019 and in the case of Raju Jagdish
Paswan v State of Maharashtra21 dated 17.01.2019, for
which I am party, in similar circumstances, this Court
has modified the death penalty to that of life
imprisonment, without any remission.
37. Further, in a recent three Judge Bench Judgment of
this Court, in the case of Vijay Raikwar v. State of
Madhya Pradesh22, where there was an offence involving
rape and murder of a girl aged about 7½ years, while
confirming the conviction of the offences under
Section 376(2)(f) and Section 201 IPC and also under
Sections 5(i), 5(m) and 5(r) read with Section 6 of
the POCSO Act, this Court commuted the death sentence
to life imprisonment.
38. In the aforesaid judgments, in a similar set of
facts, this Court has modified the sentence to life
imprisonment. In this case also there is no previous
crime record for the appellant. The above referred
judgment, supports the case of the appellant.
39. For the aforesaid reasons, these appeals are allowed
20 Criminal Appeal No. 94 of 2019 21Criminal Appeal No. 88-89/2019 22(2019) 4 SCC 210
77
in part. While confirming the conviction recorded by
the Trial Court, death sentence imposed on the
appellant is modified to that of life imprisonment i.e
to suffer for life till his natural death, without any
remission/commutation.
...................J [R.Subhash Reddy]
New Delhi;
October 03,2019
78