BAIJU KUMAR SONI Vs THE STATE OF JHARKHAND
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MR. JUSTICE VINEET SARAN
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: Crl.A. No.-000042-000042 / 2018
Diary number: 39851 / 2017
Advocates: SHEKHAR KUMAR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.42 OF 2018
BAIJU KUMAR SONI & ANR. Appellants
VERSUS
STATE OF JHARKHAND Respondent
J U D G M E N T
Uday Umesh Lalit, J.
1. This appeal challenges the judgment and final order
dated 14.07.2017 passed by the High Court of Jharkhand at
Ranchi dismissing Criminal Appeal No.887 of 2009 preferred
by the appellants herein and thereby affirming their
conviction as recorded by the Trial Court in respect of
offence punishable under Sections 364-A, 201, 302 read with
34 IPC.
2. According to the prosecution, a minor girl aged about
3½ years went missing on 08.01.2006 while she was playing
in front of her house. PW10 Anil Prasad Soni, father of
the girl searched for the girl on the first day and
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thereafter lodged an information vide Sanha No.142/06 dated
09.01.2006 at 9.00 a.m. with the Officer In-charge of
Bhurkunda Police Station, based on which a crime was
registered vide FIR No.11/06 dated 13.01.2006 under
Sections 364 and 365 IPC with Police Station Bhurkunda, S.
Div. Ramgarh, District Hazaribagh.
3. According to the prosecution, a call was received by
said PW10 on 11.01.2006 at about 1236 Hours, from Ramgarh
STD Booth, from an unknown person threatening him that his
brother was getting smarter for which said PW10 may have
to pay the price. The caller told PW10 that his daughter
would reach by the evening and told him not to tell the
administration.
4. On the next day i.e. on 12.01.2006 at about 1335 Hours,
PW10 again received a call from another STD booth i.e. from
Patratu STD Booth, but it was a missed call. It appears
that around the same time, another call was received by PW4
Uday Soni, brother of said PW10. The caller threatened
said PW4 and told him that the caller had kidnapped his
niece. When the caller was asked about the proof of the
fact, the caller stated that PW4 could get the proof on the
roof of the temple near their house. Thereafter, a poly bag
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was found on the roof of the temple in which there was one
red top and slippers of the girl as well as a threatening
letter (Exhibit-II with Mark X – Written Paper of a copy
for Identification)
5. It appears that a dead body of the girl was recovered
in a black coloured rexin bag from the Dam on or about
18.01.2006 by Khelari Police Station.
Postmortem Report indicated:
“Nylon cloth (make like rassi), red in colour, is
tied around the neck. The knot is present on left
side of neck which is a fixed knot. After removing
the ligature material there is a ligature mark ½
cm width situated around the neck. It is
transverse and continues with contusion of soft
tissue underneath.
Opinion-(1) Above noted ligature mark is ante-
mortem.
(2) Death is due to Asphyxia as a result of
strangulation.
(3) Time of Death – Between 3 days to 7 days.”
The dead body of the girl was identified to be that of
the daughter of PW10 and thereafter Sections 302 and 201
IPC were also added in respect of the crime already
registered.
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6. During the course of the investigation, the appellants
were arrested. It is not clear from the record how and by
whom the role of the appellants in the crime was suspected
to cause their arrest. The appellants were neither named
in the FIR nor any person had named them in any statement
to the police. Pertinently, the FIR had named somebody
else as suspect. Soon after their arrest, the confessional
statements of the appellants were recorded by the police
pursuant to which following items were recovered:
(i) A Scarf of the girl was recovered from the
house of appellant no.2;
(ii) A drawing book was recovered from the house of
appellant no.1 from which a piece of paper was
torn on which threatening letter (Exhibit II)
was stated to have been written.
7. After completion of investigation, charge-sheet for the
offences punishable under Sections 364-A, 201, 302 read
with 34 IPC was submitted against the appellants and they
were tried for having committed said offences.
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8. The evidence unfolded by the prosecution mainly
comprised of:
(i) PW10, his brother PW4 who deposed having received
telephone calls but the witnesses could not
identify the caller from the voice;
(ii) The prosecution also placed reliance on the
testimony of PW7 Vikas Kumar who used to run
Vikas STD Booth at Patratu produced two bills
(Exhibit-I) indicating that on 12.01.2006 two
calls were made from his STD booth at 1327 Hours
and 1338 Hours to two Mobile Nos.9934152854 and
9431336988 respectively. PW7 identified the
appellants to be the persons who had come to his
STD Booth on the relevant date and made those two
calls.
(iii)PW5 Uttam Kumar Kharbar deposed that on
09.01.2006, when he boarded a train from
Bhurkunda Railway Station, he had seen the
appellants carrying a stuffed rexin bag which
they had carried along with them. According to
the prosecution, it was that rexin bag in which
the dead body of the girl was ultimately found
in the Dam.
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9. The following circumstances were thus relied upon by
the prosecution:
(1) On 12.01.2006 PW7 who was running the STD Booth
had seen both the appellants at his telephone
booth and two calls were made by them to mobile
numbers indicated above at 1327 Hours and 1338
hours.
(2) A Scarf was found in the house of the second
appellant.
(3) A drawing book was found in the house of first
appellant which could be associated with the
threatening letter (Exhibit II).
(4) PW5 had seen both the appellants with a stuffed
rexin bag on 09.01.2016 boarding a train at
Bhurkunda Railway Station.
(5) The dead body of the girl was ultimately found
in a rexin bag at a distance about 50 kms. from
the house of PW10.
(6) Some wrappers of Chocolates and Biscuits were
found near the house of the appellants.
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10. On the basis of these circumstances, the prosecution
contended that the offences in question were established
against the appellants. The case of the prosecution was
accepted by the Trial Court, which by its judgment and order
dated 17-20.04.2009 convicted both the appellants and
sentenced them to suffer 10 years of imprisonment for the
offence under Section 364-A IPC and to suffer life
imprisonment for the offence under Section 302 read with
Section 34 IPC. Though convicted, no separate order of
sentence was recorded in respect of offence under Section
201 read with Section 34 IPC. All the sentences were
directed to run concurrently.
11. The appellants being aggrieved approached the High
Court of Jharkhand at Ranchi by filing Criminal Appeal
No.887 of 2009, which came to be rejected by the High Court.
12. According to the High Court, the recovery of the Scarf
of the deceased, recovery of the drawing book, pages of
which were used for writing threatening letter as well as
the fact that PW5 had seen the appellants with the same
rexin bag in which dead body was found, were circumstances
sufficient to convict the appellants.
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13. In this appeal, we heard learned counsel for the
appellants as well as the learned counsel for the
respondent-State and with their assistance, we have gone
through the entire record.
14. The law on the point is very well settled that in a
case based on circumstantial evidence, every circumstance
must be fully proved and all the circumstances must form a
chain of evidence so complete as to exclude every hypothesis
other than the guilt of the accused. It was stated by this
Court in Sharad Birdhichand Sarda v. State of Maharashtra1:
“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 '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
v. State of Maharashtra, (1973) 2 SCC 793, where
the following observations were made:
1(1984) 4 SCC 116
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"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.”
15. In Nizam and Another vs. State of Rajasthan2, the law
on the point was reiterated while acquitting the accused
of the charges under Section 302 read with 201 IPC.
Paragraphs 9 and 10 of the decision were:-
“9. The principle of circumstantial
evidence has been reiterated by this Court in
a plethora of cases. In Bodhraj v. State of
J&K (2002) 8 SCC 45, wherein this Court quoted
2(2016) 1 SCC 550
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a number of judgments and held as under: (SCC
pp. 55-56, paras 10-11)
10. It has been consistently laid down by
this Court that where a case rests squarely on
circumstantial evidence, the inference of
guilt can be justified only when all the
incriminating facts and circumstances are
found to be incompatible with the innocence of
the accused or the guilt of any other person.
(See Hukam Singh v. State of Rajasthan (1977)
2 SCC 99, Eradu v. State of Hyderabad AIR 1956
SC 316, Earabhadrappa v. State of Karnataka
(1983) 2 SCC 330, State of U.P. v. Sukhbasi
(1985) Supp SCC 79, Balwinder Singh v. State
of Punjab (1987) 1 SCC 1 and Ashok Kumar
Chatterjee v. State of M.P. (1989) Supp (1) SCC
560). The circumstances from which an inference
as to the guilt of the accused is drawn have
to be proved beyond reasonable doubt and have
to be shown to be closely connected with the
principal fact sought to be inferred from those
circumstances. In Bhagat Ram v. State of Punjab
AIR (1954) SC 621, it was laid down that where
the case depends upon the conclusion drawn from
circumstances the cumulative effect of the
circumstances must be such as to negative the
innocence of the accused and bring home the
offences beyond any reasonable doubt.
11. We may also make a reference to a
decision of this Court in C. Chenga Reddy
v. State of A.P. (1996) 10 SCC 193, wherein
it has been observed thus: (SCC pp. 206-07,
para 21)
‘21. In a case based on circumstantial
evidence, the settled law is that the
circumstances from which the conclusion
of guilt is drawn should be fully proved
and such circumstances must be
conclusive in nature. Moreover, all the
circumstances should be complete and
there should be no gap left in the chain
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of evidence. Further, the proved
circumstances must be consistent only
with the hypothesis of the guilt of the
accused and totally inconsistent with
his innocence.’”
10. In Trimukh Maroti Kirkan v. State of
Maharashtra (2006) 10 SCC 681, this Court held
as under: (SCC p. 689, para 12)
“12. In the case in hand there is no
eyewitness of the occurrence and the case
of the prosecution rests on circumstantial
evidence. The normal principle in a case
based on circumstantial evidence is that
the circumstances from which an inference
of guilt is sought to be drawn must be
cogently and firmly established; that those
circumstances should be of a definite
tendency unerringly pointing towards the
guilt of the accused; that the
circumstances taken cumulatively should
form a chain so complete that there is no
escape from the conclusion that within all
human probability the crime was committed
by the accused and they should be incapable
of explanation on any hypothesis other than
that of the guilt of the accused and
inconsistent with their innocence.”
The same principles were reiterated in
Sunil Clifford Daniel v. State of Punjab (2012)
11 SCC 205, Sampath Kumar v. Inspector of
Police (2012) 4 SCC 124 and Mohd. Arif v. State
(NCT of Delhi) (2011) 13 SCC 621 and a number
of other decisions.”
16. In the light of these settled principles, from the
facts and circumstances it is evident:
a) Though PW7 stated that two calls were made from
his STD Booth on 12.01.2006 at about 1327 Hours
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and 1338 Hours to specified mobile numbers,
nothing has been brought on record that those
two mobile numbers either belonged to PW4 and
PW10 or were in any way under their control.
In order to establish as a circumstance that
on the relevant day threatening calls were
received by the said PWs 4 and 10 from the
appellants, the important fact which ought to
have been established was that those two mobile
numbers either belonged to or were under the
control of said PWs 4 and 10. Even if we accept
the theory that said PW7 had identified the
appellants to be the ones who had made two
calls, that does not lead us to infer that the
calls must have been made to PWs4 and 10. This
circumstance has not been fully established
which could be read against the appellants.
b) Though drawing book had been received from the
house of appellant no.1 and it was the case of
the prosecution that the threatening letter
(Exhibit-II) was written on a piece of paper
from said drawing book, no attempts were made
either to have any forensic analysis or examine
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handwriting expert to establish that the
writing in the threatening letter was either
of the appellants or could be associated with
them.
17. Circumstance No.4 as stated above suggests that the
dead body of the deceased was carried by the accused in a
rexin bag on the day after the girl went missing. The dead
body was found ten days later on 18.01.2006. The post
mortem, conducted thereafter, indicated time of death to
be between 3 to 7 days. Even if the outer margin is
considered to be the limit, the circumstance by itself does
not fit in, assuming it to be completely against the
appellants.
18. We are then left with circumstances at Serial Nos.2, 5
and 6. These circumstances do not form a chain so complete
as not to leave any reasonable doubt or exclude every
possible hypothesis except the one to be proved, nor are
the circumstances sufficient and adequate to hold that the
prosecution had established its case beyond any reasonable
doubt.
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19. Considering the totality of the circumstances, in our
view, the prosecution has failed to establish the case
against the appellants. Consequently, the appellants are
entitled to benefit of doubt. We, therefore, allow this
appeal and acquit the appellants of the charges levelled
against them.
The appellants be released immediately, unless their
custody is required in connection with any other offence.
...........................J.
[UDAY UMESH LALIT]
...........................J.
[VINEET SARAN]
NEW DELHI;
AUGUST 1, 2019
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ITEM NO.108 COURT NO.7 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No.42/2018
BAIJU KUMAR SONI & ANR. Appellants
VERSUS
STATE OF JHARKHAND Respondent
(IA No.27276/2019 – FOR GRANT OF BAIL)
Date : 01-08-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Appellant(s) Mr. Shree Prakash Sinha, Adv. Mr. Rakesh Mishra, Adv. Ms. Mohua Sinha, Adv.
Ms. Jagrati Bharti, Adv. Mr. Shekhar Kumar, AOR
For Respondent(s) Mr. Merusagar Samantaray, AOR
UPON hearing the counsel the Court made the following
O R D E R
This appeal is allowed, in terms of the Judgment.
Pending application(s), if any, shall stand disposed of.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
(Signed Judgment is placed on the file)