STATE OF U.P. Vs SUNIL
Bench: PINAKI CHANDRA GHOSE,ROHINTON FALI NARIMAN
Case number: Crl.A. No.-001432-001434 / 2011
Diary number: 7430 / 2009
Advocates: ADARSH UPADHYAY Vs
AFTAB ALI KHAN
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.1432-1434 OF 2011 STATE OF U.P. … … ...APPELLANT(S)
:VERSUS:
SUNIL … … ...RESPONDENT(S)
WITH CRIMINAL APPEAL NOS.1423-1424 OF 2011
REKHA SENGAR … … ...APPELLANT(S)
:VERSUS:
STATE OF U.P. & ANR. … ...RESPONDENT(S)
J U D G M E N T
Pinaki Chandra Ghose, J.
1. Present appeals have been directed against the judgment
dated 23rd May, 2008 passed by the High Court of Judicature
at Allahabad in Criminal Appeal No.2968 of 2007 with
Criminal (Jail) Appeal No.2757 of 2007 and Capital Reference
No.12 of 2007, whereby judgment and order dated 04.04.2007
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passed by the learned Additional Sessions Judge, Etawah in
Sessions Trial No.424 of 2000 was set aside and the
accused-respondent was acquitted of the offence punishable
under Section 302 read with Section 34 of the Indian Penal
Code. Capital Sentence Reference for confirmation of the death
sentence was consequently rejected.
1. Brief facts necessary for adjudication of the present case
are as follows: One Kumari Rekha Sengar (PW-2), who is the
complainant in the present case, got a phone call from her
mother Smt. Shashi Prabha (now deceased) at about 11.00 to
11.30 pm on 02.09.2000 narrating that complainant’s
brother-in-law (Jeeja), namely, Suresh Pal Singh @ Guddu
along with his friend had come to their house in Etawah, Uttar
Pradesh, demanding Rs.50,000/- from her father and on
refusal to meet the demand, they became very angry. The
complainant herself had a talk with her brother-in-law and
tried to pacify him but she failed as he cut the telephone call.
Later when the complainant failed to have further
communication on telephone, she left for her parents’ house
from Delhi. On reaching her parents’ house she saw dead
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bodies of her father, mother, two sisters and their pet dog. Law
was set into motion after an FIR was registered by the
complainant on the basis of written report. The said Suresh
Pal Singh was arrested on 04.09.2000 and on the basis of the
confessional statement made by the accused, a knife,
blood-stained clothes and other articles were recovered by the
Investigating Officer (PW-7) in the presence of PW-4 and
recovery memo Ext. Ka-8 was made. Involvement of
respondent herein was also unearthed on the basis of the said
confessional statement. After conclusion of the investigation
charge-sheet was submitted before the learned Magistrate who
committed the case to the Court of Additional Sessions Judge,
Etawa, U.P. Accused Suresh Pal Singh died during the trial
and therefore criminal proceedings against him stood abated.
The Trial Court convicting the accused Sunil under Sections
302 & 429 read with Section 34 of IPC and awarded death
sentence to him and imposed a fine of Rs.500/- for offence
under Section 429 of IPC.
2. Being aggrieved, the accused-respondent preferred
Criminal Appeal No.2968 of 2007 and Criminal (Jail) Appeal
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No.2757 of 2007 before the High Court. Capital Sentence
Reference No.12/2007 was made by the Additional Sessions
Judge, Etawa. The High Court by its judgment and order
dated 23rd May, 2008 set aside the order of conviction and
sentence passed by the Trial Court and acquitted the
accused-respondent. Consequently, Capital Sentence
Reference No.12 of 2007 was rejected by the High Court.
Hence, the State of U.P. and the complainant are before us by
filing Criminal Appeal Nos.1432-1434 of 2011 and Criminal
Appeal Nos.1423-1424 of 2011, respectively.
3. We have noticed that the High Court had allowed the
criminal appeal of accused-respondent on the basis of failure
on the part of the prosecution to prove its case beyond all
reasonable doubt and on the basis of circumstantial evidence.
The High Court in its finding made four important
observations: (i) Evidence of PW-2 cannot be used against
respondent herein for the reason of improvement in statement;
(ii) The testimony of PW-1 showing his conduct as against
human nature is not worthy of credence for the reason that he
did not actually see the accused persons; (iii) Evidence of
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recovery of weapon and other articles may be relevant, but
could not be relevant against accused-respondent herein; and
(iv) Adverse inference cannot be drawn by the Court on refusal
to give specimen palm impression in spite of the order of the
Court.
4. We have heard the learned counsel for the parties at
considerable length. During the course of hearing, learned
counsel for the State of U.P. has submitted written arguments.
It is the submission of the learned counsel for appellants that
the case has been proved on the basis of circumstantial
evidence. PW-1 has proved the factum of both accused last
seen together outside the main door of house of deceased. This
witness also identified both the accused before the Trial Court.
Memo of recovered articles as a result of disclosure statement
was not only admissible against accused Suresh Pal (now
deceased) but is also admissible against accused-respondent
herein. It was further submitted that confessional statement of
the co-accused who died pending trial is relevant against the
accused-respondent also. He therefore relied upon the
judgment of this Court in the case of Haroon Haji Abdulla
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Vs. State of Maharashtra, AIR 1968 SC 832 = (1968) 2 SCR
641, wherein this Court observed: “No doubt both Bengali and Noor Mohammad retracted their statements alleging duress and torture. But these allegations came months later and it is impossible to heed them. The statements were, therefore, relevant. Both Bengali and Noor Mohammad were jointly tried with Haroon right to the end and all that remained to be done was to pronounce judgment. Although Bengali was convicted by the judgment, the case was held abated against him after his death. In Ram Sarup Singh and Others v. Emperor-(1), J was put on his trial along with L; the trial proceeded for some time and about six months before the delivery of judgment, when the trial had proceeded for about a year, J died. Before his death J's confession had been put on the record. R. C. Mitter, J. (Henderson, J. dubitante) allowed the confession to go in for corroborating other evidence but not as substantive evidence by itself. Of course, the confession of a person who is dead and has never been brought for trial is not admissible under S. 30 which insists upon a joint trial. The statement becomes relevant under s. 30 read with S. 32(3) of the Evidence Act because Bengali was fully tried jointly with Haroon. There is, however, difficulty about Noor Mohammad's statement because his trial was separated and the High Court has not relied upon it.”
5. Learned counsel for the State of U.P. concluded his
arguments by submitting that the prosecution version was not
only corroborated by medical evidence of PW-5 and PW-6 but
was also confirmed by FSL Report, which proved presence of
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human blood on the weapon of murder and clothes of both the
accused. Since comparison of finger-prints and foot-prints
were not clear, the Trial Court directed both the accused to
give fresh foot-prints and finger-prints. On refusal to comply
with this order by the accused for almost five years, even when
the same was upheld in criminal revision before the High
Court, the National Crime Records Bureau, New Delhi and the
Trial Court had rightly treated it as an adverse inference
against the accused-respondent herein.
6. Learned counsel appearing for the accused-respondent,
on the other hand, submitted that the recovery of bag and
articles (Ext.1) cannot be made admissible against co-accused
who is respondent herein. Prosecution has not produced any
witness or evidence to connect the accused-respondent with
recovered bag or articles. The complainant (PW-2) has also
improved her statement apropos presence of the
accused-respondent. But, surprisingly, there was no mention
of name or other details of the accused-respondent either in
the written complaint/FIR or in the statement made before
police. Learned counsel for the accused-respondent stoutly
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defended his client by concluding that drawing adverse
inference against the accused due to his refusal to give
specimen palm impression was not justified as earlier palm
impression report came in negative and application moved by
the accused praying for sending footprints and fingerprints to
some other laboratory was rejected by the Trial Court vide
order dated 09.01.2007.
7. After careful perusal of the evidence and material on
record, we are of the considered opinion that the following
question would play a crucial role in helping us reaching an
upright decision: Whether compelling an accused to provide his
fingerprints or footprints etc. would come within the
purview of Article 20(3) of the Constitution of India
i.e. compelling an accused of an offence to be a
“witness” against himself?
It would be relevant to quote Article 20(3) of the Constitution
of India which reads as follows:
“Article 20: Protection in respect of conviction for offences. (1) … … … (2) … … … (3) No person accused of any offence shall be
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compelled to be a witness against himself.”
8. The answer to the question above-mentioned lies in
judicial pronouncements made by this Court commencing with
celebrated case of State of Bombay Vs. Kathi Kalu Oghad
& Ors., (1962) 3 SCR 10, wherein it was held: “To be a witness’ may be equivalent to ‘furnishing evidence’ in the sense of making oral or written statements, but not in the larger sense of the expression so as to include giving of thumb impression or impression of palm or foot or fingers or specimen writing or exposing a part of the body. ‘Furnishing evidence’ in the latter sense could not have been within the contemplation of the Constitution-makers for the simple reason that – thought they may have intended to protect an accused person from the hazards of self incrimination, in the light of the English Law on the subject – they could not have intended to put obstacles in the way of efficient and effective investigation into crime and of bringing criminals to justice. The taking of impressions or parts of the body of an accused person very often becomes necessary to help the investigation of a crime. It is as much necessary to protect an accused person against being compelled to incriminate himself, as to arm the agents of law and the law courts with legitimate powers to bring offenders to justice.”
9. We may quote another relevant observation made by this
Court in the case of Kathi Kalu Oghad, (supra). “When an accused person is called upon by the
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Court or any other authority holding an investigation to give his finger impression or signature or a specimen of his handwriting, he is not giving any testimony of the nature of a ‘personal testimony’. The giving of a ‘personal testimony’ must depend upon his volition. He can make any kind of statement or may refuse to make any statement. But his finger impressions or his handwriting, in spite of efforts at concealing the true nature of it by dissimulation cannot change their intrinsic character. Thus, the giving of finger impressions or of specimen writing or of signatures by an accused person, though it may amount to furnishing evidence in the larger sense, is not included within the expression ‘to be a witness.”
10. In Selvi Vs. State of Karnataka, (2010) 7 SCC 263, a
three-Judge Bench of this Court while considering testimonial
character of scientific techniques like Narco analysis,
Polygraph examination and the Brain-Electric activation
profile held that “145. The next issue is whether the results gathered from the impugned tests amount to ‘testimonial compulsion’, thereby attracting the prohibition of Article 20(3). For this purpose, it is necessary to survey the precedents which deal with what constitutes ‘testimonial compulsion’ and how testimonial acts are distinguished from the collection of physical evidence. Apart from the apparent distinction between evidence of a testimonial and physical nature, some forms of testimonial acts lie outside the scope of Article 20(3). For instance, even though acts such as compulsorily obtaining specimen signatures and handwriting samples are testimonial in nature, they are not incriminating by themselves if
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they are used for the purpose of identification or corroboration with facts or materials that the investigators are already acquainted with. The relevant consideration for extending the protection of Article 20(3) is whether the materials are likely to lead to incrimination by themselves or ‘furnish a link in the chain of evidence’ which could lead to the same result. Hence, reliance on the contents of compelled testimony comes within the prohibition of Article 20(3) but its use for the purpose of identification or corroboration with facts already known to the investigators is not barred.
146. It is quite evident that the narco analysis technique involves a testimonial act. A subject is encouraged to speak in a drug-induced state, and there is no reason why such an act should be treated any differently from verbal answers during an ordinary interrogation. In one of the impugned judgments, the compulsory administration of the narco analysis technique was defended on the ground that at the time of conducting the test, it is not known whether the results will eventually prove to be inculpatory or exculpatory. We have already rejected this reasoning. We see no other obstruction to the proposition that the compulsory administration of the narco analysis technique amounts to ‘testimonial compulsion’ and thereby triggers the protection of Article 20(3).”
11. Thus, we have noticed that albeit any person can be
directed to give his foot-prints for corroboration of evidence
but the same cannot be considered as violation of the
protection guaranteed under Article 20 (3) of the Constitution
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of India. It may, however, be noted that non-compliance of
such direction of the Court may lead to adverse inference,
nevertheless, the same cannot be entertained as the sole basis
of conviction.
12. In a case where there is no direct witness to prove the
prosecution case, conviction of the accused can be made on
the basis of circumstantial evidence provided the chain of the
circumstances is complete beyond all reasonable doubt. It was
observed by this Court in the case of Prakash vs. State of
Karnataka, (2014) 12 SCC 133, as follows:
“51. It is true that the relevant circumstances should not be looked at in a disaggregated manner but collectively. Still, this does not absolve the prosecution from proving each relevant fact.
“6. In a case of circumstantial evidence, each circumstance must be proved beyond reasonable doubt by independent evidence and the circumstances so proved, must form a complete chain without giving room to any other hypotheses and should be consistent with only the guilt of the accused. (Lakhjit Singh Vs. State of Punjab, 1994 Supp (1) 173)”
13. It has also been the observation of this Court in Musheer
Khan Vs. State of M.P., (2010) 2 SCC 748, apropos the
admissibility of evidence in a case solely based upon
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circumstantial evidence that
“55. Section 27 starts with the word `provided'.
Therefore, it is a proviso by way of an exception to Sections 25 and 26 of the Evidence Act. If the facts deposed under Sec- tion 27 are not voluntary, then it will not be admissible, and will be hit by Article 20(3) of the Constitution of India. [See State of Bombay vs. Kathi Kalu Oghad, [AIR 1961 SC 1808].
56. The Privy Council in Pulukori Kottaya vs. King Emperor, [1947 PC 67] held that Section 27 of the Evidence Act is not artistically worded but it provides an exception to the prohibi- tion imposed under the preceding sections. However, the ex- tent of discovery admissible pursuant to the facts deposed by accused depends only to the nature of the facts discovered to which the information precisely relates.
57. The limited nature of the admissibility of the facts discov- ered pursuant to the statement of the accused under Section 27 can be illustrated by the following example: Suppose a per- son accused of murder deposes to the police officer the fact as a result of which the weapon with which the crime is commit- ted is discovered, but as a result of such discovery no infer- ence can be drawn against the accused, if there is no evi- dence connecting the knife with the crime alleged to have been committed by the accused.
58. So the objection of the defense counsel to the discovery made by the prosecution in this case cannot be sustained. But the discovery by itself does not help the prosecution to sustain the conviction and sentence imposed on A-4 and A-5 by the High Court.”
14. From a perusal of the evidence on record, it could
without any hesitation be said that the basic foundation of the
prosecution had crumbled down in this case by not connecting
the respondent with the incident in question. And when basic
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foundation in criminal cases is so collapsed, the
circumstantial evidence becomes inconsequential. In such
circumstances, it is difficult for the Court to hold that a
judgment of conviction could be founded on the sole
circumstance that recovery of weapon and other articles have
been made.
15. After examining every evidence and material on record
meticulously and in the light of the judgments cited above, we
are of the considered opinion that the prosecution has
miserably failed to connect the occurrence with respondent
herein. Resultantly, the judgment and order passed by the
High Court setting aside of conviction order passed by the
Trial Court is hereby upheld. 16. The appeals are, accordingly, dismissed.
...................................J (Pinaki Chandra Ghose)
...................................J (Rohinton Fali Nariman)
New Delhi; May 02, 2017.