THE STATE OF RAJASTHAN Vs MAHESH KUMAR @ MAHESH DHOULPURIA .
Bench: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE AJAY RASTOGI
Judgment by: HON'BLE MR. JUSTICE AJAY RASTOGI
Case number: Crl.A. No.-002059-002059 / 2013
Diary number: 23975 / 2012
Advocates: RUCHI KOHLI Vs
NONREPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISIDICTION
CRIMINAL APPEAL NO(s). 2059 OF 2013
STATE OF RAJASTHAN ….Appellant(s)
VERSUS
MAHESH KUMAR @ MAHESH DHAULPURIA & ANR. ….Respondent(s)
WITH
CRIMINAL APPEAL NO(s). 2060 OF 2013
J U D G M E N T
Rastogi, J.
1. These appeals have been filed by the prosecution assailing
the judgment of the High Court of Rajasthan dated 3rd January,
2012 acquitting the respondents charged for the offences under
Sections 302, 201 read with Section 34 IPC.
2. As per case of the prosecution, on 19th October, 2002 in the
morning at 12.30 p.m., the informant Abdul Haq gave a written
1
report that in the intervening night of 18th and 19th October,
2002, while he was sleeping in his railway quarter situated at
Borkheda Culvert near the railway line, Kota at about 12.05 a.m.,
one Madan Bheel and Parmanand Bheel came to his quarter and
woke him up and stated that the dead body of one unknown
person was lying beneath the culvert at 916/8.10 km of the
railway line, Kota (Rajasthan). Thereupon, he reached there and
saw that dead body had injuries on its head, mouth and face. On
inquiry, Smt. Saroti Bai Bheel disclosed that sometime before she
woke up for urinating, she saw twothree persons coming by an
auto rikshaw, who had placed the said body on the railway line
and had gone away. One person who was standing there
revealed that the said dead body was of Bajranglal, retired
Constable. From the facts of the report made by informant Abdul
Haq, the Police Station Incharge reached at the spot and found
an offence under Sections 302, 201 read with Section 34 IPC.
This report was sent with Shri Fazlur Rehman, Head Constable
for registering a case to Police Station Nayapura, Kota.
3. Crime No. 679/02 was registered by the Head Constable
and First Information Report was sent to the Police Station In
2
charge. Thereafter, the investigation was done and chargesheet
was submitted against the respondents Mahesh Kumar, Dinu @
Deendayal and Bhaiya @ Devkaran in the Court of Magistrate.
Learned Magistrate handed over the case to the Sessions Court,
Kota from where it was transferred to the Court of Additional
Sessions Judge, No. 2, Fast Track, Kota.
4. The prosecution in support thereof produced 25 witnesses
and got exhibited Exhibit P1 to P45 in its documentary
evidence. Thereafter, the statements of the respondents were
recorded under Section 313 of Code of Criminal Procedure, 1973.
In defence, DW1 Rajendra Singh was produced and the
statements of prosecution witnesses Pratap and Bhupendra
recorded under Section 161 of Code of Criminal Procedure, 1973
were relied as Exhibit D1 and D2.
5. The learned Sessions Judge, based on the material available
on record, held all the respondents guilty under Sections 302,
201 read with Section 34 IPC and sentenced them to undergo
imprisonment for life along with fine, which came to be
challenged by the respondents in Appeal under Section 374 of
3
the Code of Criminal Procedure, 1973 before the Division Bench
of the High Court of Rajasthan, Jaipur Bench, Jaipur.
6. On appraisal of the records, the High Court in its impugned
judgment dated 3rd January, 2012 recorded a finding that the
chain of circumstantial evidence produced by the prosecution is
very doubtful, contradictory and not reliable at all. At the same
time, it was also observed that most of the prosecution witnesses
were declared hostile and many important and relevant witnesses
without any reason has not been produced by the prosecution.
7. Dayaram and Gulab, who identified the dead body of the
deceased Bajranglal and who lifted the dead body from the
railway track and kept in side have not been produced. The
Samdhi of deceased Bajranglal and Brijgopal, father of PW5
Rajeshbai were not produced. That apart, the witnesses alleging
the reason for murder Surendrasingh, Ramgopal, Ramswarup,
Girraj Gupta, Premchand and Shyambabu were not produced.
The motive of the incident which is allegedly the illicit relation of
Sulochana and respondentMahesh, the said Sulochana has not
been produced as prosecution witness. The witnesses of Memos
4
Exhibit P13, P15, P41, etc. Dilipsingh have not been produced.
Witness Hemraj of Memos Exhibit P30, P35 and P36 and
witnesses Manoj, Vijay of Memo Exhibit P41 have not been
produced. Fazlur Rahman, Police Head Constable who took the
written report Exhibit P24 and gone to the Police Station and on
his written report, FIR was registered, has not been produced.
The aunt of Ramesh who along with PW2 Narendra is alleged to
have gone to Rajesh has not been produced. The witness of
Exhibit P20 Bharatram, Rais Mohammad, Surendrasingh and
Brijgopal have not been produced. The witness Balak @
Mansingh and Imam of the Memo of Arrest of the accused Exhibit
P26, P27, P28 and P32 have not been produced.
8. It has further been observed that the prosecution failed to
tender any justification that all the three respondents were
arrested on 19th October, 2002 at 11.30 p.m. but why
proceedings of the recoveries were undertaken after gap of 3 to
10 days, i.e., on 23rd, 25th, 26th and 29th October, 2002. It has
also been pointed out by the High Court that the Investigating
Officer in his statement has recorded that no blood marks were
found in the auto, which could not establish that the auto as
5
alleged was carrying the body of deceased to the railway line.
PW1 Madan Bheel and PW4 Parmanand Bheel were declared
hostile and PW5 Smt. Rajeshbai, daughterinlaw of the
deceased, in crossexamination, deposed that whatever she had
told earlier with respect to the incident was hearsay and has not
supported the prosecution.
9. It reveals from the record that most of the prosecution
witnesses have been declared hostile and the statement of
witnesses produced suffer from serious material contradictions.
In the light of statements of prosecution witnesses suffering from
material deficiencies, the High Court arrived at the conclusion
that the circumstantial evidence produced by the prosecution
appears to be doubtful, contradictory and is not safe to rely upon
and acquitted the respondents from charge under Section 302,
201 IPC and released them from judicial custody under its
impugned judgment dated 3rd January, 2012.
10. It is well settled that in the cases of circumstantial evidence,
the circumstances from which the conclusion of guilt is to be
drawn should in the first instance be fully established, and all
6
the facts so established should be consistent only with the
hypothesis of guilt of the accused. The circumstances should be
of a conclusive nature and should be such as to exclude every
hypothesis but the one proposed to be proved. In other words,
there must be a complete chain of evidence as not to leave any
reasonable ground for a conclusion consistent with the innocence
of the accused and it must be such as to show that within all
human probability the act must have been done by the accused
and none else.
11. The enunciation of law pertaining to circumstantial
evidence, its relevance and decisiveness, as a proof of charge of a
criminal offence, is amongst others traceable decision of this
Court in Sharad Birdhichand Sarda Vs. State of
Maharashtra 1984(4) SCC 116. The relevant excerpts from para
153 of the decision is assuredly apposite:
“153. A close analysis of this decision would show that the following conditions must be fulfilled before a case against an accused can be said to be fully established:
(1) the circumstances from which the conclusion of guilt is to be drawn should be fully established.
It may be noted here that this Court indicated that the circumstances concerned “must or should” and not
7
“may be” established. There is not only a grammatical but a legal distinction between “may be proved” and “must be or should be proved” as was held by this Court in Shivaji Sahabrao Bobade & Anr. Vs. State of Maharashtra [(1973) 2 SCC 793 where the observations were made:
“Certainly, it is a primary principle that the accused must be and not merely may be guilty before a court can convict and the mental distance between ‘may be’ and ‘must be’ is long and divides vague conjectures from sure conclusions.”
(2) the facts so established should be consistent only with the hypothesis of the guilt of the accused, that is to say, they should not be explainable on any other hypothesis except that the accused is guilty,
(3) the circumstances should be of a conclusive nature and tendency,
(4) they should exclude every possible hypothesis except the one to be proved, and
(5) there must be a chain of evidence so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must show that in all human probability the act must have been done by the accused.”
12. It has been further relied by this Court in Sujit Biswas Vs.
State of Assam 2013(12) SCC 406 and Raja alias Rajinder Vs.
State of Haryana 2015(11) SCC 43 and has been propounded
that while scrutinising the circumstantial evidence, it is the duty
of the Court to evaluate it to ensure the chain of events clearly
established and completely to rule out any reasonable likelihood
8
of innocence of the accused. It is true that the underlying
principle whether the chain is complete or not, indeed would
depend on the facts of each case emanating from the evidence
and there cannot be a straitjacket formula which can be laid
down for the purpose. It is always to be kept in mind that the
circumstances adduced when considered collectively, must lead
only to the conclusion that there cannot be a person other than
the accused who alone is the perpetrator of the crime alleged and
the circumstances must establish the conclusive nature
consistent only with the hypothesis of the guilt of the accused.
13. On analysis of the overall fact situation, we find that the
High Court in its impugned judgment has elaborately considered
the circumstantial evidence which has been adduced by the
prosecution and arrived to the conclusion that many important
and relevant witnesses have not been produced by the
prosecution on which a detailed reference has been made in para
23 of the impugned judgment which we consider it appropriate to
quote:
“23. It has also to be mentioned that in the case many important and relevant witnesses the prosecution has not produced. As has been mentioned
9
above that the dead body of the deceased at which place has been found, that the person who identified it has the dead body of Bajranglal there has not been produced. Dayaram and Gulab who lifted the dead body from the railway track and kept in side those Dayaram and Gulab also have not been produced. According to P.W.5 Rajeshbhai Rameshchand to her and her father gave information of the death of her fatherinlaw Bajranglal, this Ramesh has not been produced. The Samdhi of deceased Bajranglal and Brijgopal, father of P.W. 5 Rajeshbai have not been produced who are also the witnesses of Exhibit P.20, P.21 and P.25 Memos. According to prosecution the witnesses alleging the reason for murder Surendrasingh, Ramgopal, Ramswarup, Girraj Gupta, Premchand and Shyambabu have not been produced. The owner of the Auto Rickshaw Sobhagsingh has not been produced. The motive of the incident, which relation of Sulochana and Mahesh has been alleged that Sulochana has not been produced. The witnesses of Memos Exhibit P.13, P.15, P.41 etc. Dilipsingh has not been produced. Witness Hemraj of Memos Exhibit P.30, P.35 and P.36 an witness Manoj Vijay of Memo Exhibit P.41 have not been produced. That Fazlur Rahman Police Head Constable also has not been produced who taking written report Exhibit P.24 had gone to the police station and on this getting written the F.I.R. Exhibit P.44 and taking that had come back to S.H.O. at the site. P.W.2 Narendra taking with him the aunt of Ramesh is alleged to have gone to Rajesh. This aunt of Ramesh has not been produced. Witness Madrasi, Bhoorsingh, Shambhusingh Kaushi etc. shown in the site plan Exhibit P.25 the dead body lying have not been produced. The witness of Exhibit P.20 Bharatram, Rais Mohammad, Surendrasingh and Brijgopal have not been produced. The witness Balak @ Mansingh and Imam of the Memo of arrest of the accused Exhibit P.26, P.27, P.28 and P.32 have not been produced.”
14. After hearing learned counsel for the parties and after
perusal of the impugned judgment and material of the case on
record, we are of the considered view that the prosecution has
10
failed to complete the chain of events leaving any reasonable
ground for the conclusion consistent with all human probability
that the act must have been done only by the respondents.
15. We find no error being committed by the High Court in
arriving to the conclusion as aforesaid noticed by us in the
impugned judgment dated 3rd January, 2012.
16. Consequently, both the appeals are wholly devoid of merit
and accordingly dismissed.
17. Pending application(s), if any, also stand disposed of.
…………………………..J. (INDIRA BANERJEE)
………………………….J. (AJAY RASTOGI)
New Delhi July 16, 2019
11