NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO(S).  1419/2011

RAJA                                               APPELLANT(S)

                               VERSUS

THE STATE OF MAHARASHTRA                           RESPONDENT(S)

J U D G M E N T

KURIAN, J.

The appellant is convicted under Section 302 IPC.

The  victim  is  the  real  brother  of  the  appellant.

There is no ocular evidence.  The Trial Court on the

basis  of  circumstantial  evidence  and  the  extra

judicial  confession  made  by  the  appellant  before

PW.1,  as  corroborated  by  PW.2,  and  the  recovery,

convicted  the  appellant  under  Section  302  IPC  and

sentenced him to life imprisonment.  The conviction

and  sentence  was  upheld  by  the  High  Court  by  a

detailed judgment.   

2. Having  heard  the  learned  counsel  for  the

appellant and having gone through the records, we do

not find any reason at all to take a different view.

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Both  the  Trial  Court  and  the  High  Court  have

meticulously considered the entire evidence and have

addressed the issues.  The possibility of any other

person  causing  the  death  of  the  victim-Santosh  by

inflicting fatal injuries has been totally ruled out

and both the Courts below have come to a specific

finding  that  every  finger  points  only  to  the

appellant.   Hence,  we  are  not  inclined  to  take  a

different view.

3. We are informed that the appellant has already

served around 11 years in jail.  According to the

learned counsel for the appellant, with remission, he

would have completed 14 years.

4. We direct the respondent/State, having regard to

the  peculiar factual circumstances available in this

case,  to  consider  the  case  of  the  appellant  for

premature release on completion of total sentence of

14 years including remission, as a special case.  In

the event of any delay in taking the decision, the

appellant  shall  be  released  on  self  bond,  on

completion  of  fourteen  years  including  remission,

making it subject to the decision of the Competent

Authority,  unless  required  to  be  detained  in

connection with any other case.

5. Subject to above, the appeal is dismissed.

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6. Pending  applications,  if  any,  shall  stand

disposed of.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [S. ABDUL NAZEER]  

NEW DELHI; OCTOBER 10, 2018.

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