RAJENDRA PRAHLADRAO WASNIK Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE MADAN B. LOKUR
Case number: R.P.(Crl.) No.-000306-000307 / 2013
Diary number: 26107 / 2012
Advocates: S. GOWTHAMAN Vs
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R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 1 of 43
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRIMINAL) NOS. 306-307 OF 2013
IN
CRIMINAL APPEAL NOS. 145-146 OF 2011
Rajendra Pralhadrao Wasnik ....Petitioner
versus
State of Maharashtra ....Respondent
J U D G M E N T
Madan B. Lokur, J
1. ‘Sentenced to death’ – these few words would have a chilling effect
on anyone, including a hardened criminal. Our society demands such a
sentence on grounds of its deterrent effect, although there is no conclusive
study on its deterrent impact. Our society also demands death sentence as
retribution for a ghastly crime having been committed, although again
there is no conclusive study whether retribution by itself satisfies society.
On the other hand, there are views that suggest that punishment for a crime
must be looked at with a more humanitarian lens and the causes for driving
a person to commit a heinous crime must be explored. There is also a view
that it must be determined whether it is possible to reform, rehabilitate and
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 2 of 43
socially reintegrate into society even a hardened criminal along with those
representing the victims of the crime.
2. These conflicting views make it very difficult for courts to take a
decision and without expert evidence on the subject, courts are ill-equipped
to form an objective opinion. But, a Constitution Bench of this Court in
Bachan Singh v. State of Punjab1 has thrown its weight behind a
humanitarian approach and mandated consideration of the probability of
reform or rehabilitation of the criminal and required the prosecution to
prove that it was not possible for the convict to be reformed or
rehabilitated. However, the Constitution Bench left open a corridor of
uncertainty thereby permitting, in the rarest of rare cases, the
pronouncement of a sentence of death. It is this paradigm that confronts
us in these petitions.
Background
3. The appellant is convicted for the rape and murder of a girl aged 3
years. The offence was committed in the intervening night of 2nd and 3rd
March, 2007. On the basis of circumstantial evidence led by the
prosecution, the appellant was found guilty of and convicted for offences
punishable under Sections 376(2)(f), 377 and 302 of the Indian Penal Code
(IPC) by the Sessions Judge, Amravati in Sessions Trial No. 183 of 2007
1 (1980) 2 SCC 684
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by a judgment dated 6th September, 2008.
4. With regard to the sentence to be awarded, the Trial Judge heard the
prosecution and the appellant on 6th September, 2008 and again on 8th
September, 2008 on which date he passed a preliminary order. The
submissions of the Public Prosecutor as well as the learned counsel for the
defence were heard on that date and reference was made to a decision of
this Court in Shivaji alias Dadya Shankar Alhat vs. State of
Maharashtra2. In the decision rendered by this Court it was observed in
paragraph 27 of the Report as follows:
“27. The plea that in a case of circumstantial evidence death
should not be awarded is without any logic. If the circumstantial
evidence is found to be of unimpeachable character in establishing
the guilt of the accused, that forms the foundation for conviction.
That has nothing to do with the question of sentence as has been
observed by this Court in various cases while awarding death
sentence. The mitigating circumstances and the aggravating
circumstances have to be balanced. In the balance sheet of such
circumstances, the fact that the case rests on circumstantial
evidence has no role to play. In fact in most of the cases where
death sentences are awarded for rape and murder and the like, there
is practically no scope for having an eyewitness. They are not
committed in the public view. But the very nature of things in such
cases, the available evidence is circumstantial evidence. If the said
evidence has been found to be credible, cogent and trustworthy for
the purpose of recording conviction, to treat that evidence as a
mitigating circumstance, would amount to consideration of an
irrelevant aspect. The plea of the learned amicus curiae that the
conviction is based on circumstantial evidence and, therefore,
the death sentence should not be awarded is clearly
unsustainable.” (Emphasis supplied by us).
2 (2008) 15 SCC 269
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Thereafter, the learned Sessions Judge passed an order on 10th September,
2008 awarding the sentence of death to the appellant.
5. We have gone through the orders passed on 8th September, 2008 as
well as on 10th September, 2008 and find that the Sessions Judge has
primarily discussed the nature and gravity of the offence and certain factors
personal to the appellant such as the fact the he has a child who is 9 years
of age and his parents are dependent upon him. The Sessions Judge also
took into consideration the fact that there are two other cases pending
against the appellant under similar provisions of law and he expressed the
opinion that the pendency of those cases is a circumstance against the
appellant. For this, reliance was placed on State of Maharashtra v.
Shankar Krisanrao Khade3. It may be mentioned, en passant, that the
view of the Bombay High Court in Shankar was not accepted by this Court
in Shankar Kisanrao Khade v. State of Maharashtra4 in paragraphs 60
and 61 of the Report.
6. On an overall view of the circumstances of the case, the Sessions
Judge concluded that any alternative option of punishment is
unquestionably foreclosed and therefore the only sentence that could be
awarded to the appellant is of capital punishment.
7. The appellant preferred an appeal against his conviction and
3 2008 ALL MR (Cri) 2143 4 (2013) 5 SCC 546
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sentence before the Bombay High Court being Criminal Appeal No. 700
of 2008. This was heard along with Criminal Confirmation Case No. 3 of
2008. Both these were taken up for consideration and the conviction was
upheld and capital punishment awarded to the appellant was confirmed by
the High Court by a judgment and order dated 26th March, 2009.
8. The High Court considered the question of sentence to be awarded
to the appellant. (We are not concerned with the merits of the conviction).
It appears from a reading of the judgement that learned counsel for the
appellant argued in the Bombay High Court on the question of sentence
awarded to the appellant and the primary submission made for commuting
the death sentence to life imprisonment was that the case was one of
circumstantial evidence. Reference was made to Laxman Naik v. State of
Orissa5, Dhananjoy Chatterjee alias Dhana v. State of W.B.6, State of
Maharashtra v. Bharat Fakira Dhiwar7¸ State of Maharashtra v.
Suresh8, Adu Ram v. Mukna9 and Molai and Another v. State of M.P.10
9. Thereafter, the High Court held as follows:
“We have carefully considered the facts of the present case in light
of the above judicial precedents and find that the learned Trial
Judge rightly held that the appellant deserved capital punishment.
The appellants conduct exhibits total disregard for human
values and shows a totally depraved, brutal and scheming
mind taking advantage of a helpless child, showing no concern
5 (1994) 3 SCC 381 6 (1994) 2 SCC 220 7 (2002) 1 SCC 622 8 (2000) 1 SCC 471 9 (2005) 10 SCC 597 10 AIR 2000 SC 177 = (1999) 9 SCC 581
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 6 of 43
that his lust extinguished the flame of life in the child. We,
therefore, confirm the sentence of death imposed upon the
appellant for offence punishable under Section 302 of the Penal
Code. We also dismiss the convict’s appeal and maintain his
convictions as well as sentences imposed.” (Emphasis supplied by
us).
10. Feeling aggrieved by the decision rendered by the High Court, the
appellant preferred appeals in this Court being Criminal Appeal Nos. 145-
146 of 2011. These appeals were dismissed by a judgment and order dated
29th February, 201211.
11. Review Petitions were then filed by the appellant being R.P. (C)
Diary No. 26107 of 2012 which came to be dismissed by an order dated 7th
March, 2013.
12. Thereafter, in a completely different case, a Constitution Bench of
this Court in Mohd. Arif alias Ashfaq v. Registrar, Supreme Court of
India12 considered two basic issues in cases where death sentence had been
pronounced by the High Court. These two issues were: (1) whether the
hearing of cases in which death sentence has been awarded should be by a
Bench of at least three if not five judges of this Court, and (2) whether the
hearing of review petitions in death sentence cases should not be by
circulation, but should only be in open court.
13. In considering these issues, the Constitution Bench held that
11 Rajendra Pralhadrao Wasnik v. State of Maharashtra, (2012) 4 SCC 37 12 (2014) 9 SCC 737
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henceforth in every appeal pending in this Court in which death sentence
has been awarded by the High Court, only a Bench of three judges will hear
the appeal. The Constitution Bench was not persuaded to accept the
submission that the appeal should be heard by five judges. With regard to
the oral hearing in open court, it was held that a limited oral hearing ought
to be given in cases where death sentence is awarded and that would be
applicable in pending review petitions and such review petitions filed in
future. This direction would also apply where a review petition is already
dismissed but the death sentence is not executed. In such cases, the convict
can apply for reopening the review petition within one month from the date
of the decision rendered by the Constitution Bench. However, in cases
where even a curative petition is dismissed, it would not be proper to
reopen such matters.
14. In the present appeal, a curative petition had not been filed by the
appellant and therefore in view of the decision of the Constitution Bench,
the review petitions were restored by an order dated 24th March, 2015 and
that is how they have come up for consideration before us after a gap of
more than 3½ years.
Submissions
15. It was submitted by learned counsel for the appellant that there are a
variety of factors that require to be taken into consideration while awarding
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the death sentence, keeping in mind the view expressed by this Court in
Bachan Singh. Despite this, learned counsel confined himself to four
principal contentions before us only on the question of commuting the
death sentence to one of life imprisonment. The four contentions urged
were:
1. The conviction was based on circumstantial evidence and in such cases, the death sentence should ordinarily
not be awarded.
2. The probability of reform and rehabilitation of the appellant was not considered either by the Trial Court
or by the High Court or even by this Court despite
several decisions mandating such a consideration. It
was submitted that there is a probability that the
appellant can be reformed and rehabilitated.
3. Vital DNA evidence was not placed before the Trial Court or taken into consideration contrary to the
provisions of Section 53-A of the Criminal Procedure
Code, 1973 (for short ‘Cr.P.C’)13 and Section 164-A of
13 Section 53A. Examination of person accused of rape by medical practitioner. – (1) When a person is arrested on a charge of committing an offence of rape or an attempt to commit rape and there are reasonable grounds for believing that an examination of his person will afford evidence as to the commission of such offence, it shall be lawful for a registered medical practitioner employed in a hospital run by the Government or by a local authority and in the absence of such a practitioner within the radius of sixteen kilometers from the place where the offence has been committed by any other registered medical practitioner acting at the request of a police officer not below the rank of a sub- inspector, and for any person acting in good faith in his aid and under his direction, to make such an examination of the arrested person and to use such force as is reasonably necessary for that purpose.
(2) The registered medical practitioner conducting such examination shall, without delay, examine such person and prepare a report of his examination giving the following particulars, namely.–
(i) the name and address of the accused and of the person by whom he was brought, (ii) the age of the accused, (iii) marks of injury, if any, on the person of the accused, (iv) the description of material taken from the person of the accused for DNA profiling, and (v) Other material particulars in reasonable detail.
(3) The report shall state precisely the reasons for each conclusion arrived at. (4) The exact time of commencement and completion of the examination shall also be noted in the report. (5) The registered medical practitioner shall, without delay, forward the report of the investigating officer, who shall forward it to the Magistrate referred to in section 173 as part of the documents referred to in clause (a) of sub-section (5) of that section.
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 9 of 43
the Cr.P.C.14
4. The reference to the past history of the appellant was not
warranted.
We propose to deal with the submissions in seriatim.
Circumstantial evidence
16. In the cases of Laxman Naik, Dhananjoy Chatterjee and Molai
referred to by the High Court, there is no discussion one way or the other
whether the death penalty should or should not be awarded on a conviction
based on circumstantial evidence. What was discussed was the brutality of
14 164A. Medical examination of the victim of rape. – (1) Where, during the stage when an offence of committing rape or attempt to commit rape is under investigation, it is proposed to get the person of the woman with whom rape is alleged or attempted to have been committed or attempted, examined by a medical expert, such examination shall be conducted by a registered medical practitioner employed in a hospital run by the Government or a local authority and in the absence of such a practitioner, by any other registered medical practitioner, with the consent of such woman or of a person competent to give such consent on her behalf and such woman shall be sent to such registered medical practitioner within twenty-four hours from the time of receiving the information relating to the commission of such offence. (2) The registered medical practitioner, to whom such woman is sent, shall, without delay, examine her person and prepare a report of his examination giving the following particulars, namely:–
(i) the name and address of the woman and of the person by whom she was brought; (ii) the age of the woman; (iii) the description of material taken from the person of the woman for DNA profiling; (iv) marks of injury, if any, on the person of the woman; (v) general mental condition of the woman; and (vi) other material particulars in reasonable detail.
(3) The report shall state precisely the reasons for each conclusion arrived at. (4) The report shall specifically record that the consent of the woman or of the person competent to give such consent on her behalf to such examination had been obtained. (5) The exact time of commencement and completion of the examination shall also be noted in the report. (6) The registered medical practitioner shall, without delay forward the report to the investigating officer who shall forward it to the Magistrate referred to in section 173 as part of the documents referred to in clause (a) of sub-section (5) of that section. (7) Nothing in this section shall be construed as rendering lawful any examination without the consent of the woman or of any person competent to give such consent on her behalf. Explanation. – For the purposes of this section, “examination” and “registered medical practitioner” shall have the same meanings as in section 53.
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 10 of 43
the crime which warranted the imposition of the death penalty. These
decisions do not take forward the case of the appellant.
17. We now consider the cases cited before us by learned counsel for the
parties on the award of death sentence based on circumstantial evidence.
18. In Bishnu Prasad Sinha v. State of Assam15 this Court effectively
accepted the proposition in paragraph 55 of the Report that ordinarily death
penalty would not be awarded if the connection is proved by circumstantial
evidence, coupled with some other factors that are advantageous to the
convict. It was held as follows:
“55. The question which remains is as to what punishment should
be awarded. Ordinarily, this Court, having regard to the nature of
the offence, would not have differed with the opinion of the
learned Sessions Judge as also the High Court in this behalf, but it
must be borne in mind that the appellants are convicted only on the
basis of the circumstantial evidence. There are authorities for the
proposition that if the evidence is proved by circumstantial
evidence, ordinarily, death penalty would not be awarded.
Moreover, Appellant 1 showed his remorse and repentance even
in his statement under Section 313 of the Code of Criminal
Procedure. He accepted his guilt.” (Emphasis supplied by us).
19. In Aloke Nath Dutta v. State of West Bengal16 the principle that
death penalty should ordinarily not be awarded in a case arising out of
circumstantial evidence was broadly accepted along with the rider that
there should be some “special reason” for awarding the death penalty. It
15 (2007) 11 SCC 467 16 (2007) 12 SCC 230
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was held in paragraph 174 of the Report as follows:
“174. There are some precedents of this Court e.g. Sahdeo v. State
of U.P. [(2004) 10 SCC 682] and Sk. Ishaque v. State of Bihar
[(1995) 3 SCC 392] which are authorities for the proposition that
if the offence is proved by circumstantial evidence ordinarily
death penalty should not be awarded. We think we should
follow the said precedents instead and, thus, in place of awarding
the death penalty, impose the sentence of rigorous imprisonment
for life as against Aloke Nath. Furthermore we do not find any
special reason for awarding death penalty which is
imperative.” (Emphasis supplied by us).
20. In Swamy Shraddananda v. State of Karnataka17 this Court
sounded a note of caution in paragraph 87 of the Report that convictions
based on seemingly conclusive circumstantial evidence should not be
presumed to be fool-proof. It was held:
“87. It has been a fundamental point in numerous studies in the
field of death penalty jurisprudence that cases where the sole
basis of conviction is circumstantial evidence, have far greater
chances of turning out to be wrongful convictions, later on, in
comparison to ones which are based on fitter sources of proof.
Convictions based on seemingly conclusive circumstantial
evidence should not be presumed as foolproof incidences and
the fact that the same are based on circumstantial
evidence must be a definite factor at the sentencing stage
deliberations, considering that capital punishment is unique in
its total irrevocability. Any characteristic of trial, such as
conviction solely resting on circumstantial evidence, which
contributes to the uncertainty in the culpability calculus, must
attract negative attention while deciding maximum penalty for
murder.” (Emphasis supplied by us).
21. In Swamy Shraddananda the view taken by Justice S.B. Sinha was
that on the facts of the case, death sentence was not warranted but that the
17 (2007) 12 SCC 288
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appellant should be awarded life sentence which must be meant as sentence
for life. However, Justice Markandey Katju differed on the sentence to be
awarded and expressed the view that the case was one where the murder
was cold-blooded, calculated and diabolic. The learned Judge was of
opinion that the case fell within the category of rarest of rare cases and it
would be a travesty of justice if the death sentence is not affirmed.
Accordingly, the learned Judge affirmed the death sentence.
22. In view of the difference of opinion with regard to the quantum of
punishment, the matter was referred to a larger Bench of three learned
judges. The decision of the larger Bench is reported as Swamy
Shradddananda (2) v. State of Karnataka18.
23. The larger Bench took the view that the case was one of
circumstantial evidence only. However, considering the entire facts of the
case, the Bench expressed its opinion on the quantum of punishment taking
into consideration the gap in imprisonment between life imprisonment
(which is normally 14 years) and death. While considering this, it was held
that in view of the gap, the Court might be tempted into endorsing the death
penalty but that it would be far more just, reasonable and a proper course
of action to expand the options and bridge the gap. This would be a re-
assertion of the Constitution Bench decision in Bachan Singh besides
18 (2008) 13 SCC 767
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being in accord with the modern trends of penology. Consequently, the
death sentence was unanimously substituted by life imprisonment with a
direction that the convict must not be released from prison for the rest of
his life or for the actual term as specified in the order, as the case may be.
The view expressed by Justice S.B. Sinha was endorsed and it was directed
that the convict shall not be released from prison till the rest of his life. The
view expressed by this Court in paragraphs 92 to 95 of the Report is
reproduced below:
“92. The matter may be looked at from a slightly different angle.
The issue of sentencing has two aspects. A sentence may be
excessive and unduly harsh or it may be highly disproportionately
inadequate. When an appellant comes to this Court carrying a
death sentence awarded by the trial court and confirmed by the
High Court, this Court may find, as in the present appeal, that the
case just falls short of the rarest of the rare category and may feel
somewhat reluctant in endorsing the death sentence. But at the
same time, having regard to the nature of the crime, the Court may
strongly feel that a sentence of life imprisonment subject to
remission normally works out to a term of 14 years would be
grossly disproportionate and inadequate. What then should the
Court do? If the Court's option is limited only to two
punishments, one a sentence of imprisonment, for all intents
and purposes, of not more than 14 years and the other death,
the Court may feel tempted and find itself nudged into
endorsing the death penalty. Such a course would indeed be
disastrous. A far more just, reasonable and proper course
would be to expand the options and to take over what, as a
matter of fact, lawfully belongs to the Court i.e. the vast hiatus
between 14 years' imprisonment and death. It needs to be
emphasised that the Court would take recourse to the expanded
option primarily because in the facts of the case, the sentence of
14 years' imprisonment would amount to no punishment at all.
93. Further, the formalisation of a special category of sentence,
though for an extremely few number of cases, shall have the great
advantage of having the death penalty on the statute book but to
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 14 of 43
actually use it as little as possible, really in the rarest of rare cases.
This would only be a reassertion of the Constitution Bench
decision in Bachan Singh [(1980) 2 SCC 684] besides being in
accord with the modern trends in penology.
94. In the light of the discussions made above we are clearly of the
view that there is a good and strong basis for the Court to
substitute a death sentence by life imprisonment or by a term
in excess of fourteen years and further to direct that the convict
must not be released from the prison for the rest of his life or for
the actual term as specified in the order, as the case may be.
95. In conclusion, we agree with the view taken by Sinha, J. We
accordingly substitute the death sentence given to the
appellant by the trial court and confirmed by the High Court
by imprisonment for life and direct that he shall not be
released from prison till the rest of his life. (Emphasis supplied
by us).”
24. In Santosh Kumar Satishbhushan Bariyar v. State of
Maharashtra19 this Court clearly laid down the law in paragraph 167 of
the Report to the effect that while there is no prohibition in law in awarding
a death sentence in a case of circumstantial evidence, but that evidence
must lead to an exceptional case. It was said:
“167. The entire prosecution case hinges on the evidence of the
approver. For the purpose of imposing death penalty, that factor
may have to be kept in mind. We will assume that in Swamy
Shraddananda (2), this Court did not lay down a firm law that in a
case involving circumstantial evidence, imposition of death
penalty would not be permissible. But, even in relation thereto the
question which would arise would be whether in arriving at a
conclusion some surmises, some hypothesis would be necessary in
regard to the manner in which the offence was committed as
contradistinguished from a case where the manner of occurrence
had no role to play. Even where sentence of death is to be
19 (2009) 6 SCC 498
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imposed on the basis of the circumstantial evidence, the
circumstantial evidence must be such which leads to an
exceptional case.” (Emphasis supplied by us).
25. In Sebastian v. State of Kerala20 there is a brief reference to death
penalty in a case of circumstantial evidence in paragraphs 17 and 18 of the
Report. While commuting the death sentence to one of life imprisonment,
this Court relied upon Swamy Shraddananda (2) and held:
“17. The learned counsel for the appellant has finally urged that
the death sentence in the circumstances was not called for. He has
pointed out that the case rested on circumstantial evidence and
the death penalty should not ordinarily be awarded in such a case.
It has further been emphasised that the appellant was a young
man of 24 years of age at the time of the incident.
18. We are of the opinion that in the background of these facts, the
death penalty ought to be converted to imprisonment for life
but in terms laid down by this Court in Swamy Shraddananda (2)
v. State of Karnataka [(2008) 13 SCC 767] as his continuance as
a member of an ordered society is uncalled for.” (Emphasis
supplied by us).
26. In Ramesh v. State of Rajasthan21 this Court referred to Bariyar and
in paragraph 68 and paragraph 69 of the Report, it was held:
“68. ……… The Court, thus, has in a guided manner referred to
the quality of evidence and has sounded a note of caution that in a
case where the reliance is on circumstantial evidence, that factor
has to be taken into consideration while awarding the death
sentence. This is also a case purely on the circumstantial evidence.
We should not be understood to say that in all cases of
circumstantial evidence, the death sentence cannot be given.
20 (2010) 1 SCC 58 21 (2011) 3 SCC 685
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69. In fact in Shivaji v. State of Maharashtra this Court had
awarded death sentence though the evidence was of circumstantial
nature. All that we say is that the case being dependent upon
circumstantial evidence is one of the relevant considerations.
We have only noted it as one of the circumstances in formulating
the sentencing policy……...” (Emphasis supplied by us).
27. In Sushil Sharma v. State (NCT of Delhi)22 this Court considered
the peculiar facts of the case and did not award the death penalty since the
only evidence was circumstantial and there were some factors that were to
the advantage of the appellant. It was held in paragraph 101 of the Report
as follows:
“101. We notice from the above judgments that mere brutality of
the murder or the number of persons killed or the manner in
which the body is disposed of has not always persuaded this
Court to impose death penalty. Similarly, at times, in the peculiar
factual matrix, this Court has not thought it fit to award death
penalty in cases, which rested on circumstantial evidence or solely
on approver's evidence. Where murder, though brutal, is
committed driven by extreme emotional disturbance and it does
not have enormous proportion, the option of life imprisonment has
been exercised in certain cases…….” (Emphasis supplied by us).
28. Finally, in Kalu Khan v. State of Rajasthan23 this Court referred to
Swamy Shraddananda and in paragraph 31 of the Report it was held, on
the facts of the case, that the balance of circumstances introduces an
uncertainty in the “culpability calculus” and therefore there was an
alternative to the imposition of the death penalty. Accordingly, the
22 (2014) 4 SCC 317 23 (2015) 16 SCC 492
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sentence was commuted to imprisonment for life.
29. The result of the above discussion is that ordinarily, it would not be
advisable to award capital punishment in a case of circumstantial evidence.
But there is no hard and fast rule that death sentence should not be awarded
in a case of circumstantial evidence. The precautions that must be taken by
all the courts in cases of circumstantial evidence is this: if the court has
some doubt, on the circumstantial evidence on record, that the accused
might not have committed the offence, then a case for acquittal would be
made out; if the court has no doubt, on the circumstantial evidence, that the
accused is guilty, then of course a conviction must follow. If the court is
inclined to award the death penalty then there must be some exceptional
circumstances warranting the imposition of the extreme penalty. Even in
such cases, the court must follow the dictum laid down in Bachan Singh
that it is not only the crime, but also the criminal that must be kept in mind
and any alternative option of punishment is unquestionably foreclosed. The
reason for the second precaution is that the death sentence, upon execution,
is irrevocable and irretrievable.
30. Insofar as the present case is concerned, learned counsel for the
appellant did not lay much stress on commuting the death sentence to one
of life imprisonment only on the basis of the circumstantial evidence on
record. Therefore, we need not examine the nature of the crime and other
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factors or detain ourselves in this regard. We have referred to the various
decisions cited by learned counsel only for completeness of the record and
to reaffirm the view that ordinarily death sentence should not be awarded
in a conviction based on circumstantial evidence.
Reform, rehabilitation and re-integration into society
31. The discussion on the reform or rehabilitation of a convict begins
with the acknowledgement in Bachan Singh that the probability that a
convict can be reformed and rehabilitated is a valid consideration for
deciding whether he should be awarded capital punishment or life
imprisonment. This Court has also accepted the view that it is for the State
to prove by evidence that the convict is not capable of being reformed and
rehabilitated and should, therefore, be awarded the death sentence.
32. This view has been accepted universally in all the decisions that
were cited before us by learned counsel for the appellant.
33. In Prakash Dhawal Khairnar (Patil) v. State of Maharashtra24 the
probability of reform and rehabilitation of the convict was considered by
this Court. It was held that the convict did not have any criminal tendency
and was gainfully employed. Though the crime was heinous, it would be
difficult to hold that it was the rarest of rare cases. It could not be held that
24 (2002) 2 SCC 35
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the appellant would be a menace to society and there was no reason to
believe that he could not be reformed or rehabilitated. Accordingly, the
death penalty was converted into imprisonment for 20 years.
34. In Lehna v. State of Haryana25 it was held that the special reasons
for awarding the death sentence must be such that compel the court to
conclude that it is not possible to reform and rehabilitate the offender. It
was said in paragraph 14 of the Report as follows:
14. ……..Death sentence is ordinarily ruled out and can only be
imposed for “special reasons”, as provided in Section 354(3).
There is another provision in the Code which also uses the
significant expression “special reason”. It is Section 361……...
Section 361 which is a new provision in the Code makes it
mandatory for the court to record “special reasons” for not
applying the provisions of Section 360. Section 361 thus casts a
duty upon the court to apply the provisions of Section 360
wherever it is possible to do so and to state “special reasons” if it
does not do so. In the context of Section 360, the “special
reasons” contemplated by Section 361 must be such as to
compel the court to hold that it is impossible to reform and
rehabilitate the offender after examining the matter with due
regard to the age, character and antecedents of the offender
and the circumstances in which the offence was committed.
This is some indication by the legislature that reformation and
rehabilitation of offenders and not mere deterrence, are now
among the foremost objects of the administration of criminal
justice in our country. Section 361 and Section 354(3) have both
entered the statute-book at the same time and they are part of the
emerging picture of acceptance by the legislature of the new trends
in criminology. It would not, therefore, be wrong to assume that
the personality of the offender as revealed by his age, character,
antecedents and other circumstances and the tractability of the
offender to reform must necessarily play the most prominent role
in determining the sentence to be awarded. Special reasons must
have some relation to these factors……..” (Emphasis supplied by
us).
25 (2002) 3 SCC 76
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35. In Bariyar this Court referred to the law laid down in Bachan Singh
to the effect that capital punishment should be awarded only in the rarest
of rare cases and then held in paragraph 66 of the Report that there must be
clear evidence to indicate that the convict is incapable of reform and
rehabilitation. It was held as follows:
“66. The rarest of rare dictum, as discussed above, hints at this
difference between death punishment and the alternative
punishment of life imprisonment. The relevant question here
would be to determine whether life imprisonment as a punishment
will be pointless and completely devoid of reason in the facts and
circumstances of the case? As discussed above, life imprisonment
can be said to be completely futile, only when the sentencing aim
of reformation can be said to be unachievable. Therefore, for
satisfying the second exception to the rarest of rare doctrine,
the court will have to provide clear evidence as to why the
convict is not fit for any kind of reformatory and rehabilitation
scheme. This analysis can only be done with rigour when the court
focuses on the circumstances relating to the criminal, along with
other circumstances. This is not an easy conclusion to be
deciphered, but Bachan Singh sets the bar very high by
introduction of the rarest of rare doctrine.” (Emphasis supplied by
us).
36. In Ramesh a reference was made to Shivaji and Bachan Singh in
paragraph 69 of the Report and it was held while reiterating the view
expressed in Bariyar that the reformation and rehabilitation of a convict is
a mitigating circumstance for the purposes of awarding punishment and the
State should, by evidence prove that the convict was not likely to be
reformed.
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 21 of 43
37. In Sandesh v. State of Maharashtra26 this Court once again
acknowledged the principle that it is for the prosecution to lead evidence
to show that there is no possibility that the convict cannot be reformed.
38. Similarly, in Mohinder Singh v. State of Punjab27 it was held in
paragraph 23 of the Report as follows:
“……As discussed above, life imprisonment can be said to be
completely futile, only when the sentencing aim of reformation
can be said to be unachievable. Therefore, for satisfying the
second aspect to the “rarest of rare” doctrine, the court will have
to provide clear evidence as to why the convict is not fit for any
kind of reformatory and rehabilitation scheme.” (Emphasis
supplied by us).
39. In Birju v. State of Madhya Pradesh28 this Court explained the
necessity of considering the probability of reform and rehabilitation of the
convict by referring to the provisions of the Probation of Offenders Act,
1958 where a convict is placed under probation in a case where there is a
possibility of reform. It was held in paragraph 20 of the Report:
“20. In the instant case, the High Court took the view that there
was no probability that the accused would not commit criminal
acts of violence and would constitute a continuing threat to the
society and there would be no probability that the accused could
be reformed or rehabilitated……. Courts used to apply reformative
theory in certain minor offences and while convicting persons, the
courts sometimes release the accused on probation in terms of
Section 360 CrPC and Sections 3 and 4 of the Probation of
Offenders Act, 1958. Sections 13 and 14 of the Act provide for
appointment of Probation Officers and the nature of duties to be
performed. Courts also, while exercising power under Section 4,
call for a report from the Probation Officer. In our view, while
26 (2013) 2 SCC 479 27 (2013) 3 SCC 294 28 (2014) 3 SCC 421
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 22 of 43
awarding sentence, in appropriate cases, while hearing the accused
under Section 235(2) CrPC, courts can also call for a report from
the Probation Officer……….. Courts can then examine whether
the accused is likely to indulge in commission of any crime or
there is any probability of the accused being reformed and
rehabilitated.” (Emphasis supplied by us).
40. In Anil v. State of Maharashtra29 this Court implemented the reform
and rehabilitation theory. In fact, in paragraph 33 of the Report a direction
was issued that while dealing with offences like Section 302 of the IPC,
the criminal courts may call for a report to determine whether the convict
could be reformed or rehabilitated. This Court noted the duty of the
criminal courts to ascertain whether the convict can be reformed and
rehabilitated and it is the obligation of the State to furnish materials for and
against the possibility of reform and rehabilitation. It was held as follows:
33. In Bachan Singh this Court has categorically stated, “the
probability that the accused would not commit criminal acts of
violence as would constitute a continuing threat to the society”, is
a relevant circumstance, that must be given great weight in the
determination of sentence. This was further expressed in Santosh
Kumar Satishbhushan Bariyar. Many a times, while determining
the sentence, the courts take it for granted, looking into the
facts of a particular case, that the accused would be a menace
to the society and there is no possibility of reformation and
rehabilitation, while it is the duty of the court to ascertain those
factors, and the State is obliged to furnish materials for and
against the possibility of reformation and rehabilitation of the
accused. The facts, which the courts deal with, in a given case,
cannot be the foundation for reaching such a conclusion, which, as
already stated, calls for additional materials. We, therefore, direct
that the criminal courts, while dealing with the offences like
Section 302 IPC, after conviction, may, in appropriate cases, call
for a report to determine, whether the accused could be
29 (2014) 4 SCC 69
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reformed or rehabilitated, which depends upon the facts and
circumstances of each case.” (Emphasis supplied by us).
41. In Mahesh Dhanaji Shinde v. State of Maharashtra30 this Court
considered the conduct of the convicts and on the facts before it, it was
concluded that they were capable of living a changed life if they are
rehabilitated in society. In any event, the State had not contended that the
convicts were beyond reformation and could not lead a changed life if they
are rehabilitated in society.
42. In Sushil Sharma this Court acknowledged that among various
factors, one of the factors required to be taken into consideration for
awarding or not awarding capital punishment is the probability of reform
and rehabilitation of the convict. This acknowledgement was made in
paragraph 103 of the Report, in which it was said:
“103. In the nature of things, there can be no hard-and-fast rules
which the court can follow while considering whether an accused
should be awarded death sentence or not. The core of a criminal
case is its facts and, the facts differ from case to case. Therefore,
the various factors like the age of the criminal, his social status, his
background, whether he is a confirmed criminal or not, whether he
had any antecedents, whether there is any possibility of his
reformation and rehabilitation or whether it is a case where
the reformation is impossible and the accused is likely to revert
to such crimes in future and become a threat to the society are
factors which the criminal court will have to examine
independently in each case. Decision whether to impose death
penalty or not must be taken in the light of guiding principles laid
down in several authoritative pronouncements of this Court in the
facts and attendant circumstances of each case.” (Emphasis
supplied by us).
30 (2014) 4 SCC 292
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43. At this stage, we must hark back to Bachan Singh and differentiate
between possibility, probability and impossibility of reform and
rehabilitation. Bachan Singh requires us to consider the probability of
reform and rehabilitation and not its possibility or its impossibility.
44. Finally, in a recent decision of this Court, in Chhannu Lal Verma
v. State of Chhattisgarh31 the necessity of deciding whether there is any
probability of reformation and rehabilitation of the convict was
emphasised in cases where there is a possibility of imposition of the
death penalty. It was held in paragraph 15 of the Report as follows:
“15. ……….. No evidence as to the uncommon nature of the
offence or the improbability of reformation or rehabilitation of the
appellant has been adduced. Bachan Singh (supra) unambiguously
sets out that death penalty shall be awarded only in the rarest of
rare cases where life imprisonment shall be wholly inadequate or
futile owing to the nature of the crime and the circumstances
relating to the criminal. Whether the person is capable of
reformation and rehabilitation should also be taken into
consideration while imposing death penalty………” (Emphasis
supplied by us).
45. The law laid down by various decisions of this Court clearly and
unequivocally mandates that the probability (not possibility or
improbability or impossibility) that a convict can be reformed and
rehabilitated in society must be seriously and earnestly considered by the
31 Criminal Appeal Nos. 1482-1483 of 2018 [Arising out of S.L.P. (Criminal) Nos. 5898-5899 of 2014] Decided on November 28, 2018
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courts before awarding the death sentence. This is one of the mandates of
the “special reasons” requirement of Section 354(3) of the Cr.P.C. and
ought not to be taken lightly since it involves snuffing out the life of a
person. To effectuate this mandate, it is the obligation on the prosecution
to prove to the court, through evidence, that the probability is that the
convict cannot be reformed or rehabilitated. This can be achieved by
bringing on record, inter alia, material about his conduct in jail, his conduct
outside jail if he has been on bail for some time, medical evidence about
his mental make-up, contact with his family and so on. Similarly, the
convict can produce evidence on these issues as well.
46. If an inquiry of this nature is to be conducted, as is mandated by the
decisions of this Court, it is quite obvious that the period between the date
of conviction and the date of awarding sentence would be quite prolonged
to enable the parties to gather and lead evidence which could assist the
Trial Court in taking an informed decision on the sentence. But, there is
no hurry in this regard, since in any case the convict will be in custody for
a fairly long time serving out at least a life sentence.
47. Consideration of the reformation, rehabilitation and re-integration of
the convict into society cannot be over-emphasised. Until Bachan Singh,
the emphasis given by the courts was primarily on the nature of the crime,
its brutality and severity. Bachan Singh placed the sentencing process into
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perspective and introduced the necessity of considering the reformation or
rehabilitation of the convict. Despite the view expressed by the
Constitution Bench, there have been several instances, some of which have
been pointed out in Bariyar and in Sangeet v. State of Haryana32 where
there is a tendency to give primacy to the crime and consider the criminal
in a somewhat secondary manner. As observed in Sangeet “In the
sentencing process, both the crime and the criminal are equally important.”
Therefore, we should not forget that the criminal, however ruthless he
might be, is nevertheless a human being and is entitled to a life of dignity
notwithstanding his crime. Therefore, it is for the prosecution and the
courts to determine whether such a person, notwithstanding his crime, can
be reformed and rehabilitated. To obtain and analyse this information is
certainly not an easy task but must nevertheless be undertaken. The process
of rehabilitation is also not a simple one since it involves social re-
integration of the convict into society. Of course, notwithstanding any
information made available and its analysis by experts coupled with the
evidence on record, there could be instances where the social re-integration
of the convict may not be possible. If that should happen, the option of a
long duration of imprisonment is permissible.
48. In other words, directing imprisonment for a period greater than 14
32 (2013) 2 SCC 452
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years (say 20 or 25 years) could unquestionably foreclose the imposition
of a sentence of death, being an alternative option to capital punishment.
DNA evidence
49. While Section 53-A of the Cr.P.C. is not mandatory, it certainly
requires a positive decision to be taken. There must be reasonable grounds
for believing that the examination of a person will afford evidence as to the
commission of an offence of rape or an attempt to commit rape. If
reasonable grounds exist, then a medical examination as postulated by
Section 53-A(2) of the Cr.P.C. must be conducted and that includes
examination of the accused and description of material taken from the
person of the accused for DNA profiling. Looked at from another point of
view, if there are reasonable grounds for believing that an examination of
the accused will not afford evidence as to the commission of an offence as
mentioned above, it is quite unlikely that a charge-sheet would even be
filed against the accused for committing an offence of rape or attempt to
rape.
50. Similarly, Section 164-A of the Cr.P.C. requires, wherever possible,
for the medical examination of a victim of rape. Of course, the consent of
the victim is necessary and the person conducting the examination must be
competent to medically examine the victim. Again, one of the
requirements of the medical examination is an examination of the victim
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 28 of 43
and description of material taken from the person of the woman for DNA
profiling.
51. There can be no doubt that there have been remarkable technological
advancements in forensic science and in scientific investigations. These
must be made fully use of and the somewhat archaic methods of
investigations must be given up. In Krishna Kumar Malik v. State of
Haryana33 this Court referred to Section 53-A of the Cr.P.C. and observed
that after the enactment of this provision with effect from 23rd June, 2006
“it has become necessary for the prosecution to go in for DNA test in such
type of cases, facilitating the prosecution to prove its case against the
accused”.
52. The necessity of taking advantage of the advancement in scientific
investigation was the subject matter of discussion in State of Gujarat v.
Kishanbhai.34 In that case, this Court lamented the failure of the
investigating agency to take advantage of scientific investigations. It was
said:
“12.7.5. There has now been a great advancement in scientific
investigation on the instant aspect of the matter. The investigating
agency ought to have sought DNA profiling of the blood samples,
which would have given a clear picture whether or not the blood
of the victim [deleted] was, in fact on the clothes of the respondent-
accused Kishanbhai. This scientific investigation would have
unquestionably determined whether or not the respondent-accused
was linked with the crime. Additionally, DNA profiling of the 33 (2011) 7 SCC 34 (2014) 5 SCC 108
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 29 of 43
blood found on the knife used in the commission of the crime
(which the respondent-accused Kishanbhai had allegedly stolen
from Dineshbhai Karsanbhai Thakore, PW 6), would have
uncontrovertibly determined, whether or not the said knife had
been used for severing the legs of the victim [deleted], to remove
her anklets.
12.7.6. In spite of so much advancement in the field of forensic
science, the investigating agency seriously erred in not
carrying out an effective investigation to genuinely determine
the culpability of the respondent-accused Kishanbhai.” (Emphasis
supplied by us).
53. More recently, in Mukesh and Anr. v. State (NCT of Delhi)35 there
is a brief reference to Section 53-A and Section 164-A of the Cr.P.C. What
is important in this brief reference is the acknowledgment that DNA
evidence is being increasingly relied upon by courts. It was observed in
paragraphs 216 and 217 as follows:
“216. In our country also like several other developed and
developing countries, DNA evidence is being increasingly relied
upon by courts. After the amendment in the Criminal Procedure
Code by the insertion of Section 53A by Act 25 of 2005, DNA
profiling has now become a party of the statutory scheme.
Section 53A relates to the examination of a person accused of rape
by a medical practitioner.”
“217. Similarly, under Section 164A inserted by Act 25 of 2005,
for medical examination of the victim of rape, the description of
material taken from the person of the woman for DNA profiling is
must.” (Emphasis supplied by us).
54. For the prosecution to decline to produce DNA evidence would be a
little unfortunate particularly when the facility of DNA profiling is
35 (2017) 6 SCC 1
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available in the country. The prosecution would be well advised to take
advantage of this, particularly in view of the provisions of Section 53-A
and Section 164-A of the Cr.P.C. We are not going to the extent of
suggesting that if there is no DNA profiling, the prosecution case cannot
be proved but we are certainly of the view that where DNA profiling has
not been done or it is held back from the Trial Court, an adverse
consequence would follow for the prosecution.
55. In Mukesh a separate opinion was delivered by Justice Banumathi
and in paragraph 455 of the Report it was held that DNA profiling is an
extremely accurate way of comparing specimens and such testing can make
a virtually positive identification. It was stated:
“455. DNA profiling is an extremely accurate way to compare
a suspect’s DNA with crime scene specimens, victim’s DNA on
the blood-stained clothes of the accused or other articles
recovered, DNA testing can make a virtually positive
identification when the two samples match. A DNA finger print
is identical for every part of the body, whether it is the blood,
saliva, brain, kidney or foot on any part of the body. It cannot be
changed; it will be identical no matter what is done to a body. Even
relatively minute quantities of blood, saliva or semen at a crime
scene or on clothes can yield sufficient material for analysis. The
Experts opine that the identification is almost hundred per cent
precise. Using this i.e. chemical structure of genetic information
by generating DNA profile of the individual, identification of an
individual is done like in the traditional method of identifying
finger prints of offenders.” (Emphasis supplied by us).
56. In the context of importance of scientific and technological advances
having been made, we may recall the observation of this Court in Selvi v.
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State of Karnataka36 in paragraph 220 of the Report that “The matching of
DNA samples is emerging as a vital tool for linking suspects to specific
criminal acts.”
57. Insofar as the present petitions before us are concerned, there is no
dispute that samples were taken from the body of the accused and sent for
DNA profiling. However, the result was not produced before the Trial
Court. There is absolutely no explanation for this and in the absence of
any justification for not producing the DNA evidence, we are of the view
that it would be dangerous, on the facts of this case, to uphold the sentence
of death on the appellant.
Prior history of the convict or criminal antecedents
58. The history of the convict, including recidivism cannot, by itself, be
a ground for awarding the death sentence. This needs some clarity. There
could be a situation where a convict has previously committed an offence
and has been convicted and sentenced for that offence. Thereafter, the
convict commits a second offence for which he is convicted and sentence
is required to be awarded. This does not pose any legal challenge or
difficulty. But, there could also be a situation where a convict has
committed an offence and is under trial for that offence. During the
pendency of the trial he commits a second offence for which he is convicted
36 (2010) 7 SCC 263
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and in which sentence is required to be awarded.
59. Sections 54 of the Indian Evidence Act, 1872 prohibits the use of
previous bad character evidence except when the convict himself chooses
to lead evidence of his good character. The implication of this clearly is
that the past adverse conduct of the convict ought not to be taken into
consideration for the purposes of determining the quantum of sentence,
except in specified circumstances.
60. There are exceptions to this general rule. For example, Section 376-
E of the IPC provides as follows:
“376E. Punishment for repeat offenders. - Whoever has been
previously convicted of an offence punishable under Section 376
or Section 376-A or Section 376AB, or Section 376D or Section
376DA or Section 376DB and is subsequently convicted of an
offence punishable under any of the said sections shall be punished
with imprisonment for life which shall mean imprisonment for the
remainder of that person's natural life, or with death.”
61. Similarly, Section 16(2) of the Prevention of Food Adulteration Act,
1954 provides as follows:
“16. Penalties. –
(1) xxx xxx xxx
(2) If any person convicted of an offence under this Act commits
a like offence afterwards it shall be lawful for the court before
which the second or subsequent conviction takes place to cause the
offender's name and place of residence, the offence and the penalty
imposed to be published at the offender's expense in such
newspapers or in such other manner as the court may direct. The
expenses of such publication shall be deemed to be part of the cost
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 33 of 43
attending the conviction and shall be recoverable in the same
manner as a fine.”
62. Finally, it is worthwhile to refer to Section 75 of the IPC which
provides for enhanced punishment for certain offences under Chapter XII
or Chapter XVII of the IPC after previous convictions. This Section reads
as follows:
“75. Enhanced punishment for certain offences under Chapter
XII or Chapter XVII after previous conviction.–Whoever,
having been convicted, -
(a) by a Court in India, of an offence punishable under Chapter XII
or Chapter XVII of this Code with imprisonment of either
description for a term of three years or upwards,
shall be guilty of any offence punishable under either of those
Chapters with like imprisonment for the like term, shall be subject
for every such subsequent offence to imprisonment for life, or to
imprisonment of either description for a term which may extend to
ten years.”
63. The scope of Section 75 of the IPC was discussed in the 42nd Report
of the Law Commission of India in the following words:
“[This] is an attempt to deal with the problem of habitual offenders
and recidivism. Other penal systems also have tried to grapple
with this complex problem, but nowhere have the attempts met
with marked success, perhaps because the causes of crime are
themselves complex. Because the previous sentence has failed
both in its object of reforming the offender and in its object of
deterring him from crime, the law, as a measure of last resort,
concentrates on protecting society from the offender by sending
him to jail for a longer term than before.”
64. It is worthwhile to note that the three provisions of law quoted above
deal with instances where there is a prior conviction and do not deal with
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 34 of 43
the pending trial of a case involving an offence. Therefore, while it is
possible to grant an enhanced sentence, as provided by statute, for a
recurrence of the same offence after conviction, the possibility of granting
an enhanced sentence where the statute is silent does not arise.
Consequently, it must be held that in terms of Section 54 of the Indian
Evidence Act the antecedents of a convict are not relevant for the purposes
of awarding a sentence, unless the convict gives evidence of his good
character.
65. The importance of a conviction as against a pending trial was
emphasised in Mohd. Farooq Abdul Gafur v. State of Maharashtra37
wherein the presumption of innocence was adverted to as a human right
and it was held in paragraph 178 of the Report:
“178. In our opinion the trial court had wrongly rejected the fact
that even though the accused had a criminal history, but there had
been no criminal conviction against the said three accused. It had
rejected the said argument on the ground that a conviction might
not be possible in each and every criminal trial. In our opinion
unless a person is proven guilty, he should be presumed
innocent. Further, nothing has been brought on behalf of the State
even after all these years, that the criminal trials that had been
pending against the accused had resulted in their conviction.
Unless the same is shown by the documents on records we would
presume to the contrary. Presumption of innocence is a human
right. The learned trial Judge should also have presumed the same
against all the three accused. In our opinion the alleged criminal
history of the accused had a major bearing on the imposition of the
death sentence by the trial court on the three accused. That is why
in our opinion he had erred in this respect.” (Emphasis supplied
by us).
37 (2010) 14 SCC 641
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66. However, in Gurmukh Singh v. State of Haryana38 while this Court
did not consider or discuss the prior history of the convict as a factor for
sentencing, it was noted in paragraph 23 of the Report that one of the
relevant factors for consideration before awarding an appropriate sentence
to the convict would be the number of other criminal cases pending against
him. In our opinion, this does not lay down the correct law since it
overlooks the presumption of innocence. It was held in paragraph 23 of the
Report as follows:
“23. These are some factors which are required to be taken into
consideration before awarding appropriate sentence to the accused.
These factors are only illustrative in character and not exhaustive.
Each case has to be seen from its special perspective. The relevant
factors are as under:
(a) to (j) xxx xxx xxx
(k) Number of other criminal cases pending against the accused;
(l) to (m) xxx xxx
These are some of the factors which can be taken into
consideration while granting an appropriate sentence to the
accused.” (Emphasis supplied by us).
67. In Bantu v. State of M.P.39 this Court noted that there was nothing
on record to indicate that the appellant had any criminal antecedents nor
could it be said that he would be a grave danger to the society at large
despite the fact that the crime committed by him was heinous. It was held
38 (2009) 15 SCC 635 39 (2001) 9 SCC 615
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in paragraph 8 of the Report as follows:
“8. However, the learned counsel for the appellant submitted that
in any set of circumstances, this is not the rarest of the rare case
where the accused is to be sentenced to death. He submitted that
age of the accused on the relevant day was less than 22 years. It is
his submission that even though the act is heinous, considering the
fact that no injuries were found on the deceased, it is probable that
death might have occurred because of gagging her mouth and
nosetrix [nostril] by the accused at the time of incident so that she
may not raise a hue and cry. The death, according to him, was
accidental and an unintentional one. In the present case, there is
nothing on record to indicate that the appellant was having any
criminal record nor can it be said that he will be a grave danger
to the society at large. It is true that his act is heinous and
requires to be condemned but at the same time it cannot be
said that it is the rarest of the rare case where the accused
requires to be eliminated from the society. Hence, there is no
justifiable reason to impose the death sentence.” (Emphasis
supplied by us).
68. In Amit v. State of Maharashtra40 this Court adverted to the prior
history of the appellant and noted that there is no record of any previous
heinous crime and also there is no evidence that he would be a danger to
society if the death penalty is not awarded to him. It was held in paragraph
10 of the Report:
“10. The next question is of the sentence. Considering that the
appellant is a young man, at the time of the incident his age was
about 20 years; he was a student; there is no record of any
previous heinous crime and also there is no evidence that he
will be a danger to the society, if the death penalty is not awarded.
Though the offence committed by the appellant deserves severe
condemnation and is a most heinous crime, but on cumulative facts
and circumstances of the case, we do not think that the case falls
in the category of rarest of the rare cases…….” (Emphasis supplied
by us).
40 (2003) 8 SCC 93
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69. In the case of Rahul v. State of Maharashtra41 this Court noted that
there was no adverse report about the conduct of the appellant therein either
by the jail authorities or by the probationary officer and that he had no
previous criminal record or at least nothing was brought to the notice of
the Court. It was observed in paragraph 4 of the Report as follows:
“4. We have considered all the relevant aspects of the case. It is
true that the appellant committed a serious crime in a very ghastly
manner but the fact that he was aged 24 years at the time of the
crime, has to be taken note of. Even though, the appellant had been
in custody since 27-11-1999 we are not furnished with any report
regarding the appellant either by any probationary officer or by the
jail authorities. The appellant had no previous criminal record,
and nothing was brought to the notice of the Court. It cannot
be said that he would be a menace to the society in future.
Considering the age of the appellant and other circumstances, we
do not think that the penalty of death be imposed on him.”
(Emphasis supplied by us).
70. Similarly, in Surendra Pal Shivbalakpal v. State of Gujarat42 the
absence of any involvement in any previous criminal case was considered
to be a factor to be taken into consideration for the purposes of awarding
the sentence to the appellant therein. It was held in paragraph 13 of the
Report as follows:
“13. The next question that arises for consideration is whether this
is a “rarest of rare case”; we do not think that this is a “rarest of
rare case” in which death penalty should be imposed on the
appellant. The appellant was aged 36 years at the time of the
41 (2005) 10 SCC 322 42 (2005) 3 SCC 127
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 38 of 43
occurrence and there is no evidence that the appellant had been
involved in any other criminal case previously and the
appellant was a migrant labourer from U.P. and was living in
impecunious circumstances and it cannot be said that he would
be a menace to society in future and no materials are placed
before us to draw such a conclusion. We do not think that the
death penalty was warranted in this case. We confirm conviction
of the appellant on all the counts, but the sentence of death penalty
imposed on him for the offence under Section 302 IPC is
commuted to life imprisonment.” (Emphasis supplied by us).
71. The importance and significance of a conviction as against a pending
trial was the subject matter of discussion in the Supreme Court of Canada.
In Her Majesty The Queen v. Norman Skolnick43 Coke’s Institutes was
partially “modified” to the effect that a person cannot be sentenced for the
third offence before he has been convicted of the second offence; nor can
that person be sentenced for the second offence before he has been
convicted for the first offence. The second offence must be committed after
the first conviction and the third offence must be committed after the
second conviction. The principle appears to be that the accused does not
face the jeopardy of an increased penalty unless he has previously been
convicted and sentenced.
72. Similarly, the Supreme Court of the Northern Territory of Australia
in Scott Nathan Schluter v. Robin Laurence Trenerry44 took the view that
escalating the period of actual imprisonment could be justified if there is a
43 [1982] 2 SCR 47 44 (1997) 6 NTLR 194
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 39 of 43
second finding of guilt. If that second finding of guilt is missing then there
“would be no opportunity for the multiple offender, not previously
charged, to become aware of the certainty of the severity of punishment for
the proscribed criminal behaviour.”
73. It is therefore quite clear from the various decisions placed before us
that the mere pendency of one or more criminal cases against a convict
cannot be a factor for consideration while awarding a sentence. Not only
is it statutorily impermissible (except in some cases) but even otherwise it
violates the fundamental presumption of innocence – a human right - that
everyone is entitled to.
74. Insofar as the present case is concerned, it has come on record that
there are two cases pending against the appellant for similar offences. Both
these were pending trial. Notwithstanding this, the Trial Judge took this
into account as a circumstance against the appellant. It would have been,
in our opinion, far more appropriate for the Sessions Judge to have waited,
if he thought it necessary to take the pendency of these cases into
consideration, for the trials to be concluded. For ought we know, the two
cases might have been foisted upon the appellant and he might have
otherwise been proved not guilty.
75. We may generally mention, in conclusion, that there is really no
reason for the Trial Judge to be in haste in awarding a sentence in a case
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 40 of 43
where he might be considering death penalty on the ground that any other
alternative option is unquestionably foreclosed. The convict would in any
case remain in custody for a fairly long time since the minimum
punishment awarded would be imprisonment for life. Therefore, a Trial
Judge can take his time and sentence the convict after giving adequate
opportunity for the prosecution as well as for the defence to produce
material as postulated in Bachan Singh so that the possibility of awarding
life sentence is open to the Trial Judge as against the death sentence. It
must be appreciated that a sentence of death should be awarded only in the
rarest of rare cases, only if an alternative option is unquestionably
foreclosed and only after full consideration of all factors keeping in mind
that a sentence of death is irrevocable and irretrievable upon execution. It
should always be remembered that while the crime is important, the
criminal is equally important insofar as the sentencing process is
concerned. In other words, courts must “make assurance double sure”.45
76. We may note here, by way of a post script that during the course of
submissions, it was stated by learned counsel for the appellant that in the
meanwhile the appellant had been convicted in one of the pending cases,
that is, State of Maharashtra v. Raju @ Rajendra judgement Wasnik (S.T.
No. 162 of 2007). This case was decided by the Sessions Judge, Amravati,
45 Shakespeare's Macbeth, Act IV, Scene i
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 41 of 43
Maharashtra on 18th April, 2016. The Trial Judge imposed a sentence of
imprisonment for life on the appellant upon his conviction, while taking
note that in the present case, the appellant had been awarded the death
sentence.
77. A perusal of the website of the eCourts Project of the eCommittee
of the Supreme Court revealed that in fact there were a total of four cases
against the appellant, including the one that we are dealing with. In
paragraph 38 of the decision rendered by the Sessions Judge in S.T. No.
162 of 2007 it was recorded as follows:
“[38] The victim of this crime was aged about 9 to 10 years old
and prosecution proved that the accused committed rape on her. It
appears from the facts and circumstances and record that in Crime
No.23/2007 of police station Kholapurigate, Amravati
(S.T.No.183/2007) the accused was convicted and sentenced to
death for the offence punishable under sections 302, 376(2)(f) and
377 of Indian Penal Code. He is also convicted in Crime
No.31/2007 of police station Daryapur (S.T.No.112/2007) and he
is sentenced to suffer imprisonment for life for the offence
punishable under section 376(2)(f) of Indian Penal Code. He is also
convicted in Crime No.21/2006 of police station Chikhaldara,
District Amravati (S.T.No.66/2007) and he is sentenced to suffer
imprisonment for life for the offence punishable under sections
363, 366, 376(2)(f), 302 and 201 of Indian Penal Code. The death
sentence in S.T.No.183/2007 is confirmed up to the Hon'ble
Supreme Court of India and it appears that the Mercy Petition filed
by the accused also came to be rejected by the Hon'ble President
of India. The accused committed the offence of same nature i.e.
rape on minor and innocent girl. It is his 4th offence of same nature
in which the offence under sections 363, 366 and 376(2)(f) of
Indian Penal Code is proved against the accused. It appears that
the accused is in habit to commit rape on minor girl. Taking in to
consideration the gravity of offence and the facts and
circumstances, I am of the opinion that the accused is not deserved
for leniency and according to me, the following punishment would
meet the ends of justice…….”
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 42 of 43
We have not been informed whether the conviction orders passed against
the appellant have been set aside or not. We are therefore proceeding on
the basis that the appellant has been awarded a sentence of death in the
present case and a sentence of imprisonment for life in the three other cases
decided against him, subject to any order passed by the appellate court.
78. We must however express our shock and anguish that the appellant
had the opportunity to commit the offences alleged against him on more
than one occasion. This could have been possible only if the appellant had
been on bail and our shock and anguish is that in the background of the
facts before us, the appellant was actually granted bail.
Conclusion
79. Insofar as the present petition is concerned, we are of opinion that
for the purposes of sentencing, the Sessions Judge, the High Court as well
as this Court did not take into consideration the probability of reformation,
rehabilitation and social re-integration of the appellant into society. Indeed,
no material or evidence was placed before the courts to arrive at any
conclusion in this regard one way or the other and for whatever it is worth
on the facts of this case. The prosecution was remiss in not producing the
available DNA evidence and the failure to produce material evidence must
lead to an adverse presumption against the prosecution and in favour of the
R.P. (Crl.) Nos. 306-307 of 2013 in Crl. Appeal Nos.145-146 of 2011 Page 43 of 43
appellant for the purposes of sentencing. The Trial Court was also in error
in taking into consideration, for the purposes of sentencing, the pendency
of two similar cases against the appellant which it could not, in law,
consider. However, we also cannot overlook subsequent developments
with regard to the two (actually three) similar cases against the appellant.
80. For all these reasons, we are of opinion that it would be more
appropriate looking to the crimes committed by the appellant and the
material on record including his overall personality and subsequent events,
to commute the sentence of death awarded to the appellant but direct that
he should not be released from custody for the rest of his normal life. We
order accordingly.
81. The petitions stand disposed of accordingly.
………………………J.
(Madan B. Lokur)
………………………J.
(S. Abdul Nazeer)
New Delhi; ...……………………..J.
December 12, 2018 (Deepak Gupta)