Dharam Deo Yadav Vs State of U.P.

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REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.369 OF 2006

Dharam Deo Yadav …. Appellant

Versus

State of U.P. …. Respondent

J U D G M E N T

K.S. Radhakrishnan, J.

1. We are, in this case, concerned with the gruesome

murder of a 22 year old girl by name Diana Clare Routley

(hereinafter referred to as “Diana”), a New Zealander, for

which the trial Court awarded death sentence to the

appellant, which was affirmed by the High Court.

2. Diana came to India as a visitor in the year 1997.

After visiting Agra, she reached Varanasi on 7.8.1997 and

stayed in room no. 103 of the Old Vishnu Guest House,

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Varanasi. She left the guest house on 10.8.1997 at about

7.00 a.m. for Darjeeling by train from Varanasi Cantt.

Railway Station. Later, she was found missing and her

father Allan Jack Routley, having got no information about

his daughter, informed the authorities about the missing

of Diana. Raghvendra Singh, SHO, Police Station, Laksa,

along with a team of police officials, made inquiries, but

she could not be traced. Later, it was revealed that one

Dharam Deo Yadav, a tourist guide, accused herein, had

some contacts with Diana and the police team then

submitted its report to the Superintendant of Police (City),

Varanasi on 24.4.1998, which reads as follows:

“Dear Sir,

Re: Re Diana Clare Routley, aged 25 years

I write in connection with the disappearance of my daughter, Diana Clare Routley last seen in Varanasi on Aug. 10th, 1997. She had arrived in Varanasi on the morning of Aug. 7th, 1997. She was staying at Old Vishnu Guest House. She last had contact with her family on Aug. 8th, 1997 when I rang her at Old Vishnu Guest House and she wrote a letter to me. Since then her family and friends have had no contact.

The person we suspect that could be involved in her disappearance is Dharam Dev Yadav who is a local guide in Varanasi and work for Old

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Vishnu Guest House. If he is not involved in her disappearance he certainly knows something of her movements on the day she disappeared.”

3. Allan Jack Routley later came to India and lodged a

written first information report (Exh. Ka-34) naming the

accused Dharam Deo Yadav as suspect on 28.07.1998 at

about 4.45 pm at P.S. Bhelupur, District Varanasi. Crime

No. 254/98 was then registered under Section 366 IPC.

PW14, Anil Kumar Rai, SHO, P.S. Shivapur, Varanasi got an

information that the accused, on 19.8.1998, would reach

Shivpur railway station at Varanasi. PW14 found out the

accused at the railway station and interrogated him.

Accused confessed that he had committed the murder of

Diana and also named the co-associates Kali Charan

Yadav, Sindhu Harijan and Ram Karan Chauhan. The

accused, accompanied by PWs14 and 15, PS Bahariyabad,

Ghazipur (Indra Kumar Mandal, Sub-Inspector), went to his

house situated at Village Brindaban, District Ghazipur and

he, with his key, opened the lock of his house and pointed

out the place where the dead body of Diana was buried

after causing her death by way of strangulation. Accused

was asked to dig the spot and excavate the dead body of

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Diana, which he did by spade and the body remains

(Skeleton) was found. PW14 then arrested him on

19.08.1998 and, on his disclosure, other three persons,

said to have been involved in the incident, were also

arrested by PW14 on 19.08.1998. Inquest on the skeleton

was prepared by PW15 on the direction given by PW16

Rajendra Pratap Singh, SDM, Tehsil Jakhaniya, District

Ghazipur. After completing the investigation, police

arrested Kali Charan Yadav, Sindhu Harijan, Ram Karan

Chauhan, Kesar Yadav and Mahesh Chandra Mishra on

19.08.1998 and submitted charge-sheets Ex. Ka40 and

Ka41 for the offences under Sections 366, 302, 201, 394

of the Indian Penal Code. Post-mortem examination of

the skeleton was done by a team of Doctors, consisting of

Dr. R.B. Singh, Dr. S.K. Tripathi and Dr.V.K. Gupta on

20.08.1998, the report of which is Exh. Ka-18.

4. After committal of the case, the Court of Sessions

framed charge under Section 411 IPC against Kali Charan,

Kesar Yadav and Mahesh Chandra Mishra. Charges under

Sections 302/34, 201 and 394 IPC were framed against the

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appellant, Kali Charan Yadav, Sindhu Harijan and Ram

Karan Chauhan and the appellant was also further

charged under Section 364 IPC.

5. The prosecution, in order to bring home the charges,

examined 27 witnesses. No person was examined as a

witness on the said of the defence.

6. The trial Court acquitted Kali Charan Yadav, Sindhu

Harijan and Ram Karan Chauhan, but the appellant was

found guilty for the commission of the offences punishable

under Section 302 read with Section 34 IPC and Section

201 IPC, but was acquitted of the charges for the offences

under Sections 364 and 394 IPC. The trial Court also

found that the case falls under the category of rarest of

rare case, since the accused had strangulated a young girl

of a foreign country who had visited India and awarded

him death sentence.

7. Aggrieved by the same, the accused filed Criminal

Appeal No. 1000 of 2003 before the High Court of

Judicature at Allahabad and the State filed Government

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Appeal No. 2726 of 2003 against the order of acquittal

passed against rest of the accused persons. Both the

appeals were heard along with Criminal Reference no. 21

of 2003. The High Court dismissed both the appeals and

confirmed the death sentence awarded by the trial Court,

holding that the case in question falls under the rarest of

rare category, against which this appeal has been

preferred.

8. Shri Sunil Kr. Singh, learned counsel appearing on

behalf of the appellant, submitted that in a case which

squarely rests on circumstantial evidence, 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 none else. Circumstances pointed out

by the prosecution, in this case, according to the counsel,

are inconclusive and inconsistent and no reliance could be

placed on those circumstances so as to draw a conclusion

that the accused had committed the crime. In support of

his submissions, learned counsel placed reliance on

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various judgments of this Court, including Padala Veera

Reddy v. State of Andhra Pradesh and others 1989

Supp (2) SCC 706 and Mustkeem alias Sirajudeen v.

State of Rajasthan (2011) 11 SCC 724. Learned counsel

also pointed out that oral evidence of PWs 1, 2, 3, 5, 9 and

10 are totally unreliable to hold that the deceased was last

seen with the accused on 10.08.1997. Learned counsel

pointed out that the witnesses had identified Diana only

on the basis of the photograph (Exh.1), sans the negative.

Learned counsel pointed out that, in any view, the mere

fact that the appellant was seen with the deceased, would

not lead to the irresistible conclusion that the appellant

had committed the crime. In support of his contention,

reliance was placed on the judgment of this Court in

Lakhanpal v. State of Madhya Pradesh 1980 Supp (1)

SCC 716, Eradu v. State of Hyderabad AIR 1956 SC

316, Sahadevan v. State of Tamil Nadu (2012) 6 SCC

403, State of U.P. v. Satish (2005) 3 SCC 114.

9. Learned counsel also submitted that the alleged

confession and recovery made at the instance of the

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accused under Section 27 of the Evidence Act, 1872 could

not be taken as evidence, since the same was stated to

have been made while in custody. Learned counsel

placed reliance on the judgments of this Court in State of

U.P. v. Deoman Upadhyaya (1961) 1 SCR 14 and State

of Rajasthan v. Daulat Ram (2005) 7 SCC 36 in support

of his contention. Learned counsel also submitted that the

police had conducted the search and seizure qua the

recovery without following the provisions of Sections

100(4) and (5) of the Code. Further, it was also pointed

out that no independent witness was present during

search and seizure. Learned counsel pointed out that,

going by the evidence of PW16 itself, the theory that the

skeleton was recovered in the house of the accused, is

highly doubtful and possibility of planting the skeleton in

the house of the accused cannot be ruled out. Learned

counsel also submitted that the evidence of PW19, who

conducted the post-mortem, as such, cannot be accepted

in evidence since he had not followed the well accepted

procedures. Referring to the oral evidence of PW21,

learned counsel pointed out that not much reliance could

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be placed on the DNA report, since the acceptance of DNA

Profile evidence has raised considerable controversy and

concerns even in countries from where it originated.

10. Learned counsel also submitted that, in any view,

this is not one of the rarest of rare case warranting award

of death sentence. Learned counsel pointed out that the

cases rested purely on circumstantial evidence and, at the

time of the commission of the offence, he was only 34

years of age and he later married, having wife, children

and father. Further, it was also pointed out that he was

originally a rickshaw puller, coming from very poor

circumstances and hence could be reformed and

rehabilitated.

11. Shri Ratnakar Dash, learned senior counsel appearing

for the State, submitted that the case rests upon

circumstantial evidence and that the trial Court as well as

the High Court are justified in drawing the inference of

guilt, since all incriminating circumstances are found to be

incompatible with the innocence of the accused. Learned

senior counsel, placing reliance on the oral evidence of

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PWs 1, 2, 3, 5, 9 and 10, submitted that their evidence

would categorically show that the deceased was last seen

with the accused. PW3 has categorically stated that both

the accused and Diana were last seen together at the

Varanasi Cantt. Railway Station. Learned counsel pointed

out that the evidence of those eye-witnesses would clearly

indicate that the accused, while acting as a guide to

Diana, took her to his native village, lived there for few

days and committed the murder and later buried the dead

body in his own house. Learned senior counsel extensively

referred to the evidence of PWs 14 and 15 read with the

statement of admission of the appellant (Annexure P-5).

12. Learned senior counsel, referring to Section 27 of the

Evidence Act, submitted that so much of information given

by the accused in “custody”, in consequence of which any

fact is discovered, is admissible in evidence, whether such

information amounts to a confession or not. Learned

senior counsel submitted, assuming that the recovery was

not in terms of Section 27 of the Evidence Act and was not

in custody of the police by the time statement was made,

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still it would as well be admissible as “conduct” under

Section 8 of the Evidence Act. In support of his

contention, reliance was placed on the judgment of this

Court in Sandeep v. State of Uttar Pradesh (2012) 6

SCC 107.

13. Learned senior counsel also referred to the evidence

of PWs 19 and 20 and also explained the procedure

followed by PW19, who conducted the post-mortem

examination on the skeleton of Diana. PW20 examined

the body parts of Diana and preserved one femur bone

and one humerus bone for DNA test, which was conducted

by PW21 adopting the test – Short Tandem Space Repeats

(STR) analysis. Learned senior counsel pointed out that,

on reading the evidence of PWs 13, 19, 20 and 21, it is

proved beyond a shadow of doubt that the skeleton

recovered from the house of the accused was that of

Diana.

14. We have no eye-witness version in the instant case

and the entire case rests upon the circumstantial

evidence. Circumstantial evidence is evidence of relevant

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facts from which, one can, by process of reasoning, infer

about the existence of facts in issue or factum

probandum. In Hanumant, son of Govind Nargundkar

v. State of Madhya Pradesh AIR 1952 SC 343, this

Court held as follows:

“It is well to remember that in cases where the evidence is of a circumstantial nature, the circumstances from which the conclusion of guilt is to be drawn should in the first instance, be fully established and all the facts so established should be consistent only with the hypotheses of the guilt of the accused. Again, the circumstances would be of a conclusive nature and tendency and they should be such as to exclude but the one proposed to be proved. In other words, there must be a chain of evidence so far complete 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.”

Each and every incriminating circumstance must be

clearly established by reliable and clinching evidence and

the circumstances so proved must form a chain of events

from which the only irresistible conclusion about the guilt

of the accused can be safely drawn and no other

hypothesis against the guilt is possible. Even when there

is no eye-witness to support the criminal charge, but

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prosecution has been able to establish the chain of

circumstances which is complete leading to inference of

guilt of accused and circumstances taken collectively are

incapable of explanation on any reasonable hypothesis

save of guilt sought to be proved, accused may be

convicted on the basis of such circumstantial evidence.

15. Diana, the deceased, was a young girl of the age of

22-24 years, hailing from New Zealand, visited India in the

year 1997. On 07.08.1997, she arrived Varanasi and

stayed at the Old Vishnu Guest House and, on 10.08.1997

at 7.00 am, she left the guest house and since then she

was found missing. PW4, the Manager of Old Vishnu

Guest House, at the relevant point of time, deposed that

from 07.08.1997 to 10.08.1997, Diana had stayed in room

no.103 of the guest house. Two other girls who had come

with Diana left the hotel on 08.08.1997 at about 11.45 am.

Further, it was stated that the accused and one Naseem

were engaged as guides for the persons staying in the

guest house and that from 08.08.1997 to 10.08.1997, the

appellant was acting as the guide of Diana.

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LAST SEEN:

16. PW2 was working in Old Vishnu Guest House at the

relevant point of time and, from 07.08.1997 to 10.8.1997,

he was on duty at the guest house. PW2 deposed that the

accused used to come as a guide in the guest house and

he had seen Diana roaming around with the accused.

PW1 has also corroborated the evidence of PW2. PW1,

who used to ply cycle rickshaw in the Varanasi city, stated

that the accused himself was plying cycle rickshaw from

1993 to 1996, after that he left that job and started to

work as a guide. PW1 deposed that he had seen the

accused along with a foreign lady in a rickshaw and,

looking at the photograph, he recognized that it was the

deceased who was with the accused at the relevant point

of time. PW3 also used to hire rickshaw for plying and the

accused used to take rickshaw for plying from him. PW3

deposed that he had met the accused on 10.08.1997 at

platform no.1 at Varanasi Cantt. Railway Station with a

foreign lady and he had recognized the photograph of

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Diana, as that lady. PW3 also stated that he had also

boarded the train in which the accused as well as Diana

had boarded. PW3 further stated that he had seen the

accused and the lady alighting at Hurmujpur station, while

he continued his journey.

17. PW9 is an independent witness, who also deposed

that he had seen the accused with Diana when they came

to their village and that Diana had stayed in the house of

the accused. PW9 identified the photograph of Diana and

stated that it was the same lady who had stayed with the

accused.

18. It is trite law that a conviction cannot be recorded

against the accused merely on the ground that the

accused was last seen with the deceased. In other words,

a conviction cannot be based on the only circumstance of

last seen together. The conduct of the accused and the

fact of last seen together plus other circumstances have to

be looked into. Normally, last seen theory comes into play

when the time gap, between the point of time when the

accused and the deceased were seen last alive and when

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the deceased is found dead, is so small that possibility of

any person other than the accused being the perpetrator

of the crime becomes impossible. It will be difficult in

some cases to positively establish that the deceased was

last seen with the accused when there is a long gap and

possibility of other persons coming in between exists.

However, if the prosecution, on the basis of reliable

evidence, establishes that the missing person was seen in

the company of the accused and was never seen

thereafter, it is obligatory on the part of the accused to

explain the circumstances in which the missing person

and the accused parted company. Reference may be

made to the judgment of this Court in Sahadevan Alias

Sagadeven v. State represented by Inspector of

Police, Chennai (2003) 1 SCC 534. In such a situation,

the proximity of time between the event of last seen

together and the recovery of the dead body or the

skeleton, as the case may be, may not be of much

consequence. PWs 1, 2, 3, 5, 9 and 10 have all deposed

that the accused was last seen with Diana. But, as

already indicated, to record a conviction, that itself would

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not be sufficient and the prosecution has to complete the

chain of circumstances to bring home the guilt of the

accused.

RECOVERY OF SKELETON

19. PW14 has categorically stated that he had got

information that the appellant would reach the Shivpur

railway station and, hence, he rushed to the railway

station with the informant and found out the accused at

the platform. PW14 interrogated him and he disclosed his

name and address. He admitted that he was the guide of

Diana and since Diana wished to go to his village, he went

along with her on 10.08.1997. The accused had also

confessed to have committed the murder of Diana and

buried her dead body in his house. PW14 then,

accompanied by PW15, took the accused to his village and

the accused with the key in his possession, opened the

lock of his house and pointed out the place where the

dead body of Diana had been buried. Accused himself

dug the place with a spade and the skeleton was

recovered. PW14 then arrested the accused and, on his

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disclosure about the involvement of the other accused

persons, they were also arrested. Inquest on the skeleton

was made in the presence of SDM, PW16. Contention was

raised that the statement/admission of the accused

(annexure Exh. P-5) was inadmissible under Section 27 of

the Evidence Act, since the accused was not in the

custody of PW14. The evidence of PWs 14 and 15 would

indicate that they could recover the skeleton of Diana only

on the basis of the disclosure statement made by the

accused that he had buried the dead body in his house.

Recovery of a dead body or incriminating material from

the place pointed out by the accused, points out to three

possibilities - (i) that the accused himself would have

concealed; (ii) that he would have seen somebody else

concealing it and (iii) he would have been told by another

person that it was concealed there. Since the dead body

was found in the house of the accused, it is for him to

explain as to how the same was found concealed in his

house.

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20. Section 27 of the Evidence Act explains how much of

information received from the accused may be proved.

Section 27 reads as follows:

“27. How much of information received from accused may be proved.- Provided that, when any fact is deposed to as discovered in consequence of information received from a person accused of any offence, in the custody of a police-officer, so much of such information, whether it amounts to a confession or not, as relates distinctly to the fact thereby discovered, may be proved.

The expression “custody” which appears in Section 27 did

not mean formal custody, which includes any kind of

surveillance, restriction or restraint by the police. Even if

the accused was not formally arrested at the time when

the accused gave the information, the accused was, for all

practical purposes, in the custody of the police. This

Court in State of Andhra Pradesh v. Gangula Satya

Murthy (1997) 1 SCC 272 held that if the accused is

within the ken of surveillance of the police during which

his movements are restricted, then it can be regarded as

custodial surveillance. Consequently, so much of

information given by the accused in “custody”, in

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consequence of which a fact is discovered, is admissible in

evidence, whether such information amounts to a

confession or not. Reference may also be made to the

Judgment of this Court in A.N. Venkatesh v. State of

Karnataka (2005) 7 SCC 714. In Sandeep v. State of

Uttar Pradesh (2012) 6 SCC 107, this Court held that it

is quite common that based on admissible portion of the

statement of the accused, whenever and wherever

recoveries are made, the same are admissible in evidence

and it is for the accused in those situations to explain to

the satisfaction of the Court as to nature of recoveries and

as to how they came into the possession or for planting

the same at the place from where they were recovered.

Reference can also be made to the Judgment of this Court

in State of Maharashtra v. Suresh (2000) 1 SCC 471, in

support of the principle. Assuming that the recovery of

skeleton was not in terms of Section 27 of the Evidence

Act, on the premise that the accused was not in the

custody of the police by the time he made the statement,

the statement so made by him would be admissible as

“conduct” under Section 8 of the Evidence Act. In the

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instant case, there is absolutely no explanation by the

accused as to how the skeleton of Diana was concealed in

his house, especially when the statement made by him to

PW14 is admissible in evidence.

21. PW16, SDM, Tehsil Jakhaniya, District Ghazipur

received an order on 19.8.1998 of the District Magistrate

through Police Station Bahariyabad to prepare the inquest

memo of the recovered dead body (skeleton) in the village

Vrindaban. PW16, consequently, reached Vrindaban at

3.30 pm on 19.8.1998 and noticed the skeleton lying in a

pit in the eastern-northern corner of the room in the house

of accused. PW16 started inquest proceedings at 4.00 pm

and, on his direction, PW15 prepared the inquest memo

and the skeleton was taken out from the pit and kept

outside the house. PW16 kept the skeleton in a wooden

box and sealed. PW17 stated that he had delivered the

skeleton kept in a wooden box to Ghazipur headquarter

mortuary. PW17 stated that the skeleton remained in the

custody of Sunil Kumar Rai, bundled and sealed and

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nothing had cropped up, so as to dislodge

creditworthiness of his testimony.

22. PW19, Dr. G. D. Tripathi, stated that on 20.8.1998

while he was posted as Senior Heart Specialist at District

Hospital, Ghazipur, he, along with Dr. Ram Murti Singh and

Dr. D.K. Gupta, had conducted the post-mortem

examination of recovered remains of dead body

(skeleton). PW19 stated that it was PW17, who had

brought the skeleton sealed in a wooden box. PW19

noticed the following features in the external examination:

“On opening the sealed box by appearance it is a body (remains) of young human female body of average built. Hairs of scalp are golden brown in colour attached with the scalp.

1. Scalp bones with hairs. 2. Bones of the face, upper jaw and lower jaw. 3. Bones of the upper and lower extremities

attached with muscles and soils. 4. Few ribs of the chest wall. 5. Lower part of the lumber vertebra and thoracic

vertebra and sacrum. 6. Both pelvic bones. 7. Both scapula.

Bones are not decomposed, bones of upper and lower extremities are attached with following and muscles.

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Membranes, head, spinal cord, pleura, both lungs, pericardium, heart, blood vessels were found absent.

All the bones of skeleton are prepared for chemical analysis.

Position of lower jaw was found as under:

1. Central Incisor-Two 2. Lateral Incisor-Two 3. Canine – Two 4. Premolars – Four 5. Molar – Four

There is a space for IIIrd molar behind the IInd molar in both upper and lower jaws.

Cause of death could not be ascertained, hence bones with scalp, hair and soil were preserved for analysis.”

23. PW20, Dr. C. B. Tripathi, Professor and Head of the

Department of Forensic Medicines Department, Kashi

Hindu Vishwavidhalaya, Varanasi, had again conducted the

post-mortem on the body remains (skeleton) on 10.8.1998

at 12.30 pm and prepared Exh. Ka-28 result. The

operative portion of the report reads as follows:

“Personal Identification or Uniqueness of Individual:- Superimposition Technique:- for personal identification sumporim position technique was done in this case, for which photograph of face of alleged individual Diana Clare Routley obtained from S.S.P. Varanasi (Ex.1)

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from which a black and white photograph (Ex.2) was made the skull and mandible was fixed in best position anatomical position and photograph of skull along with Mandible was taken (Ex.3) by minutely adjusting same angle and distance from which photograph of face (Ex.2) was taken. The negative of photograph (Ex.2) and negative of skull (Ex.3) was precisely adjusted in stand in dark room for registration marks then sumporim posed photograph was taken first partially exposing negative of photograph on photograph paper then exposing negative of skull on the same photograph thus the superimposed photograph (Ex.4) was obtained and registration marks and lines were compared and was found that they matched and coincided exactly establishing that the skull belonged to the photograph of the individual. (Annexure Ex.1 to Ex. 4 for perusal). Personal Identification by comparison of Dental Records of alleged individual from Dental findings of bones;

Dental records of Diana Clare Routley (Ex.5) the alleged individual was made available by S.S.P. Varanasi with the help of Interpol services (a) in the lower jaw there was evidence eruption of III Molar both sides, but the teeth were missing. The dental record shows that both the lower III Molar were extracted on 8.3.1993 (b) the upper III Molar both sides teeth was not present and no sign of eruption was seen. The X-ray (Dental) (Ex.6) of Diana Clare Routely shows that both upper III Molar were not erupted/impacted. (c) The examination of teeth and hair X-ray (taken in S.S.P.G. Hospital) (Report Ex.6) shows that there are cavities and filling in the upper left II Molar, upper right 1st Molar, lower left Molar and lower right II Molar, also small cavity in the Ist Molar lower both sides. The dental chart (Ex.5) and Dental X-ray (Ex.7) of Diana also show presence of cavity and fillings in these teeth. Thus

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comparison of teeth and their X-ray with the dental and their X-ray records from New Zealand of Diana completely establishes the identity of skull and mandible of being Diana Clare Routley. (d) Blood group was detected from bones and was found Group-A. Medical report shows Blood Group-A.

24. PW20 has stated that one femur and one humerus

bone were preserved for DNA analysis and composition

with Diana’s father blood sample. The examination report

Exh. Ka-28 of PW20 also refers to the cause of death,

which reads as follows:

“Cause of death:- (1) There is a hole nearly circular 1.2cm x 0.9 cm. in the sternum bone of lower part (from the chest) photograph of sternum taken Ex.8 enclosed.

(2) There were two holes on the T-shirt (one front and on back) and one on the Gamchha. These were sent for gun powder residue testing. The reports have been obtained (Ex.9) which is negative for present of gun powder residue. The negative report may be either due to the fact that the clothes were highly contaminated and soiled or due to beyond the range of gun powder affects.

(3) Head hairs, bones and soil samples were preserved and handed over to the Constable for chemical analysis of prisons. The report is still awaited. Hence opinion as to cause of death is deferred till report of chemical analyst.”

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PW20 then took out femur and humerus bones of skeleton

for DNA fingerprinting test to establish the relations

between the deceased and the blood donor, that is the

sample of blood of Allan Jack Routley, which was taken

in accordance with the setup precept and procedure

for DNA isolation test and the same was sent along

with taken out femur and humerus bones of recovered

skeleton to the Centre for DNA Fingerprinting and

Diagnostics (CDFD), Ministry of Science and Technology,

Government of India, Uppal Road, Hyderabad.

CRIME SCENE MANAGEMENT

25. Crime scene has to be scientifically dealt with

without any error. In criminal cases, especially based on

circumstantial evidence, forensic science plays a pivotal

role, which may assist in establishing the element of

crime, identifying the suspect, ascertaining the guilt or

innocence of the accused. One of the major activities of

the Investigating officer at the crime scene is to make

thorough search for potential evidence that have

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probative value in the crime. Investigating Officer may be

guarded against potential contamination of physical

evidence which can grow at the crime scene during

collection, packing and forwarding. Proper precaution has

to be taken to preserve evidence and also against any

attempt to tamper with the material or causing any

contamination or damage.

26. PW14 has stated that the accused led him and others

to a room stating that he buried the dead body of Diana in

that room. PW14 asked the accused to dig the spot he

had pointed out and the accused started digging the floor

of the room. After digging 6 feet wide, 3 feet long and 2

feet deep, a human skeleton was seen. The mud around

the beach was cleared. The skeleton had teeth in mouth

and hair at head. PW14 took the skeleton in his

possession and, while doing so, he noticed that the bones

were intact. There was no skin found on the skeleton and

some tea red cloths were stuck on the skeleton and those

cloths were sealed.

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27. PW15, SHO, Ghazipur Police Station, started the

procedure of Panchnama following the laid down

procedure. Photograph of the skeleton was also taken.

Later, the skeleton was sealed after following all

procedures, which is reflected in Exts. A-14 and A-15, the

skeleton of the dead body was then given to the custody

of PW17, who had brought it for post-mortem and was

entrusted to PW19. No procedural error is seen

committed by the above-mentioned witnesses in

recovering the skeleton, packing it and forwarding the

same to PW19.

EXPERT SCIENTIFIC EVIDENCE

28. Criminal Judicial System is this country is at cross-

roads, many a times, reliable, trustworthy, credible

witnesses to the crime seldom come forward to depose

before the court and even the hardened criminals get

away from the clutches of law. Even the reliable

witnesses for the prosecution turn hostile due to

intimidation, fear and host of other reasons. Investigating

agency has, therefore, to look for other ways and means

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to improve the quality of investigation, which can only be

through the collection of scientific evidence. In this age of

science, we have to build legal foundations that are sound

in science as well as in law. Practices and principles that

served in the past, now people think, must give way to

innovative and creative methods, if we want to save our

criminal justice system. Emerging new types of crimes

and their level of sophistication, the traditional methods

and tools have become outdated, hence the necessity to

strengthen the forensic science for crime detection. Oral

evidence depends on several facts, like power of

observation, humiliation, external influence, forgetfulness

etc., whereas forensic evidence is free from those

infirmities. Judiciary should also be equipped to

understand and deal with such scientific materials.

Constant interaction of Judges with scientists, engineers

would promote and widen their knowledge to deal with

such scientific evidence and to effectively deal with

criminal cases based on scientific evidence. We are not

advocating that, in all cases, the scientific evidence is the

sure test, but only emphasizing the necessity of promoting

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scientific evidence also to detect and prove crimes over

and above the other evidence.

29. Scientific evidence encompasses the so-called hard

science, such as physics, chemistry, mathematics, biology

and soft science, such as economics, psychology and

sociology. Opinions are gathered from persons with

scientific, technical or other specialized knowledge, whose

skill, experience, training or education may assist the

Court to understand the evidence or determine the fact in

issue. Many a times, the Court has to deal with

circumstantial evidence and scientific and technical

evidence often plays a pivotal role. Sir Francis Bacon,

Lord Chancellor of England, in his Magnum Opus put forth

the first theory of scientific method. Bacon’s view was

that a scientist should be disinterested observer of nature,

collecting observations with a mind cleansed of harmful

preconceptions, that might cause error to creep into the

scientific record. Distancing themselves from the theory

of Bacon, the US Supreme Court in Daubert v. Merrell

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Dow Pharmaceuticals, Inc. 509 U.S. 579 (1993) held as

follows:-

“Science is not an encyclopedic body of knowledge about the universe. Instead, it represents a process for proposing and refining theoretical explanations about the world that are subject to further testing and refinement.”

30. Daubert gives much emphasis on Sir Karl Popper (an

Austrian philosopher), who unlike Bacon believed that all

science begins with a prejudice, theory or hypothesis and

formulating the theory is the creative part of science,

which cannot be analyzed within the realm of philosophy.

Later, Thomas Kunh, a Physicist, who popularized the word

‘paradigm’ expressed the view that scientific work

comprises an agreed upon set of assumptions, methods,

language, etc. Neither Bacon, Popper nor Kunh, it is

generally believed, gave a prefect description of what

science is and how it works, but the US Supreme Court in

Daubert identified four non-definitive factors that were

thought to be illustrative of characteristics of scientific

knowledge, testability or falsifiability, peer review, a

known or potential error rate and general acceptance

within the scientific community. Few additional factors

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were also subsequently noticed that if the relationship of

the technique to methods that have been established to

be reliable, the qualifications of the expert witness

testifying based on the methodology, the non-judicial uses

of the method, logical or internal consistency of the

hypothesis, consistency of the hypothesis with accepted

authorities and presumption of the hypothesis or theory.

DNA AND IDENTITY OF SKELETON

31. We have already referred to the evidence of PW20,

who conducted the post-mortem examination. PW 21, Dr.

G.V. Rao, Chief of the DNA Fingerprinting Laboratory,

conducted the DNA isolation on the basis of samples of

blood of Allan Jack Routley and femur and humerus bones

of skeleton. PW21 deposed that he was satisfied regarding

authenticity of the seal and its intactness. PW21 adopted

the test known as Short Tandem Space Repeats (S.T.R.)

analysis, which is stated to be a conclusive test, produces

results even on degraded biological samples.

Fingerprinting analysis was carried out by STR analysis and

on perusal of STR profile of the source (Allan Jack Routley)

with the sources of femur and humerus bones of Diana, it

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was concluded that the source of Allan Jack Routely is

biologically related to the sources of femur and humerus

bones.

32. Counsel appearing for the appellant, as already

indicated, questioned the reliability of DNA report and its

admissibility in criminal investigation. It was pointed out

that DNA is known for being susceptible to damage from

moisture, heat, infrared radiation etc. and that may

degrade the sample of DNA. Further, it was pointed out

that during carriage, during its storage at police stations or

laboratories, it is prone to contamination and, therefore,

the extent of absoluteness can never be attributed to DNA

results.

33. We are in this case concerned with the acceptability

of the DNA report, the author of which (PW21) was the

Chief of DNA Printing Lab, CDFD, Hyderabad. The

qualifications or expertise of PW21 was never in doubt.

The method he adopted for DNA testing was STR analysis.

Post-mortem examination of the body remains (skeleton)

of Diana was conducted by Dr. C.B. Tripathi, Professor and

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Head of Department of Forensic Medical I.M.S., B.H.U.,

Varanasi. For DNA analysis, one femur and one humerus

bones were preserved so as to compare with blood

samples of Allen Jack Routley. In cases where skeleton is

left, the bones and teeth make a very important source of

DNA. Teeth, as often noticed is an excellent source of

DNA, as it forms a natural barrier against exogenous DNA

contamination and are resistant to environmental

assaults. The blood sample of the father of Diana was

taken in accordance with the set up precept and

procedure for DNA isolation test and the same was sent

along with taken out femur and humerus bones of

recovered skeleton to the Centre for D.N.A. Fingerprinting

and Diagnostics (CDFD), Ministry of Science and

Technology, Government of India, Hyderabad. PW21, as

already indicated, conducted the DNA Isolation test on the

basis of samples of blood of Routley and femur and

humerus bones of skeleton and submitted his report dated

28.10.1998. DNA Fingerprinting analysis was carried out

by STR analysis and on comparison of STR profile of

Routley. When DNA profile of sample found at the scene

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of crime matches with DNA profile of the father, it can be

concluded that both the samples are biologically the

same.

34. The DNA stands for deoxyribonucleic acid, which is

the biological blueprint of every life. DNA is made-up of a

double standard structure consisting of a deoxyribose

sugar and phosphate backbone, cross-linked with two

types of nucleic acids referred to as adenine and guanine,

purines and thymine and cytosine pyrimidines. The most

important role of DNA profile is in the identification, such

as an individual and his blood relations such as mother,

father, brother, and so on. Successful identification of

skeleton remains can also be performed by DNA profiling.

DNA usually can be obtained from any biological material

such as blood, semen, saliva, hair, skin, bones, etc. The

question as to whether DNA tests are virtually infallible

may be a moot question, but the fact remains that such

test has come to stay and is being used extensively in the

investigation of crimes and the Court often accepts the

views of the experts, especially when cases rest on

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circumstantial evidence. More than half a century,

samples of human DNA began to be used in the criminal

justice system. Of course, debate lingers over the

safeguards that should be required in testing samples and

in presenting the evidence in Court. DNA profile, however,

is consistently held to be valid and reliable, but of course,

it depends on the quality control and quality assurance

procedures in the laboratory. Close relatives have more

genes in common than individuals and various procedures

have been proposed for dealing with a possibility that true

source of forensic DNA is of close relative. So far as this

case is concerned, the DNA sample got from the skeleton

matched with the blood sample of the father of the

deceased and all the sampling and testing have been

done by experts whose scientific knowledge and

experience have not been doubted in these proceedings.

We have, therefore, no reason to discard the evidence of

PW19, PW20 and PW21. Prosecution has, therefore,

succeeded in showing that the skeleton recovered from

the house of the accused was that of Diana daughter of

Allen Jack Routley and it was none other than the accused,

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who had strangulated Diana to death and buried the dead

body in his house.

35. The accused, in his examination under Section 313

Cr.P.C., had denied the prosecution case completely, but

the prosecution has succeeded in proving the guilt beyond

reasonable doubt. Often, false answers given by the

accused in the 313 Cr.P.C. statement may offer an

additional link in the chain of circumstances to complete

the chain. See Anthony D’souza v. State of

Karnataka (2003) 1 SCC 259. We are, therefore, of the

considered view that both the trial Court as well as the

High Court have correctly appreciated the oral and

documentary evidence in this case and correctly recorded

the conviction and we are now on sentence.

36. We may now consider whether the case falls under

the category of rarest of the rare case so as to award

death sentence for which, as already held, in Shankar

Kisanrao Khade v. State of Maharashtra (2013) 5 SCC

546 this Court laid down three tests, namely, Crime Test,

Criminal Test and RR Test. So far as the present case is

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concerned, both the Crime Test and Criminal Test have

been satisfied as against the accused. Learned counsel

appearing for the accused, however, submitted that he

had no previous criminal records and that apart from the

circumstantial evidence, there is no eye-witness in the

above case, and hence, the manner in which the crime

was committed is not in evidence. Consequently, it was

pointed out that it would not be possible for this Court to

come to the conclusion that the crime was committed in a

barbaric manner and, hence the instant case would not

fall under the category of rarest of rare. We find some

force in that contention. Taking in consideration all

aspects of the matter, we are of the view that, due to lack

of any evidence with regard to the manner in which the

crime was committed, the case will not fall under the

category of rarest of rare case. Consequently, we are

inclined to commute the death sentence to life and award

20 years of rigorous imprisonment, over and above the

period already undergone by the accused, without any

remission, which, in our view, would meet the ends of

justice.

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37. The Appeal is disposed of as above, altering the

death sentence to that of life for the term mentioned

above.

……..……………………J. (K.S. Radhakrishnan)

……..……………………J. (A.K. Sikri)

New Delhi, April 11, 2014.