SHAILENDRA RAJDEV PASVAN Vs THE STATE OF GUJARAT
Bench: HON'BLE MR. JUSTICE NAVIN SINHA, HON'BLE MR. JUSTICE KRISHNA MURARI
Judgment by: HON'BLE MR. JUSTICE KRISHNA MURARI
Case number: Crl.A. No.-000333-000334 / 2017
Diary number: 41102 / 2016
Advocates: MONA K. RAJVANSHI Vs
HEMANTIKA WAHI
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 333-334 OF 2017
SHAILENDRA RAJDEV PASVAN AND OTHERS ….. APPELLANT(S)
VERSUS
STATE OF GUJARAT ETC. ….. RESPONDENT(S)
J U D G M E N T
KRISHNA MURARI, J.
These appeals arise from the judgment of the Division
Bench of the High Court of Gujarat dated 28th September 2016
convicting the appellants under Section 302 read with Sections
363, 364, 364-A and 365 and Section 120-B of the Indian Penal
Code, under Section 21 (1)(a) of the Arms Act and under Section
3 and 5 of the Indian Explosive Act. The Division Bench while
reversing the order of acquittal passed by the trial court, has
imposed following punishment upon the appellants:
Offence under Section
Sentence Imposed Default Sentence
302 of IPC Life Imprisonment + Two month’s simple
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Fine of Rs. 10,000/- each
imprisonment.
363 of IPC Seven years’ rigorous imprisonment + Fine of Rs. 5,000/- each
One month’s simple imprisonment
364 of IPC Ten years’ rigorous imprisonment + Fine of Rs. 5,000/- each
One month’s simple imprisonment
364-A of IPC Life imprisonment + Fine of Rs. 10,000/- each
One month’s simple imprisonment
365 of IPC Seven years’ rigorous imprisonment + Fine of Rs. 5,000/- each
One month’s simple imprisonment
2. Briefly stated, the case of the prosecution is that on 5th February
2001, the complainant, Paramhansh Mangal Yadav (PW-1), had
informed the police at Kapodra Police Station that his youngest
son, Arjun, aged about 9 years who was studying in second
standard, was missing from 4th February 2001. On the fateful day,
the complainant, as per routine, had left for work at 8:00 am and
had returned at 2:00 pm for lunch, when he noticed that Arjun was
missing. The complainant had searched for Arjun in the streets
and at the relatives’ residing nearby but he could not be located.
This information given by the complainant was recorded by an
entry made in the police diary. Thereafter, formal complaint was
registered on 14th February 2001. In this complaint, Paramhansh
(PW-1) had pointed out that initially Shailendra Rajdev Pasvan,
Appellant/Accused No.1, had joined the search but thereafter he
had suddenly vanished. After about four days, the Appellant No.1
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had made a call to the complainant and disclosed that he was in
Vapi. The complainant got suspicious and thereupon had sent his
brother-in-law Sadhusharan Harinandan Yadav (PW-9) and two
other relatives Sudarshan and Premchand Yadav to Vapi to bring
Appellant No. 1 back. Upon returning, Appellant No. 1 is alleged to
have made an extra-judicial confession before about 50 people
near Paramhansh’s (PW-1) house. Appellant No. 1 had confessed
that he had kidnapped Arjun at the behest of Ramkeval Mutur
Yadav, Accused No. 5, who had animosity and grievance against
the complainant. Appellant No. 1 had made Arjun sit on his bicycle
and had taken him to the railway station, where he was handed
over to Ram Ashish and Shivnath, Appellant/Accused Nos. 2 and
3.
3. Thereupon, Shailendra, Appellant No. 1, was arrested by the
police on 14th February 2001.
4. After the alleged extra-judicial confession, the complainant had
sent his brother-in-law, Sadhusharan (PW-9), again to Vapi along
with one Jugeswar to search for Appellant Nos. 2 and 3. They
had thereupon met Sanjay at Vapi who had informed that
Appellant Nos. 2 and 3 were residing at his home. Thereupon
Jugeswar informed the complainant who in turn conveyed this
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information to police. Appellant Nos. 2 and 3 were thereafter
arrested by the police from the house of Sanjay.
5. It is the case of the police that on 13th February 2001 a mutilated
decomposed dead body without one leg was found by Naginbhai
Kalyanji Patel (PW-15) and his son Sanjay Patel (PW-5) in their
agricultural farm, who had then informed the police station at
Pandesara. The said dead body was sent for post mortem to the
New Civil Hospital in Surat and kept in the mortuary.
6. It is the case of the police that dead body was of Arjun and that
the Appellant No. 1 after arrest on 14th February 2001 had
disclosed and shown the place where Arjun was left with Appellant
Nos. 2 and 3 and where the bicycle used had been left. The
Appellant Nos. 2 and 3 had also agreed and shown the place
where Arjun was murdered and his dead body was disposed.
7. After completing investigation charges were framed against the
accused for offenses under Section 363, 364, 364-A, 365 and 302
read with Section 120-B of the IPC and under Section 21 (1) (a) of
the Arms Act and under Section 3 and 5 of Indian Explosive Act
and they were put to trial.
8. There is no eye witness of the incident and the entire case of the
prosecution rests on circumstantial evidence. The trial court vide Criminal Appeal Nos.333-334 of 2017 Page 4 of 16
judgment dated 17th January 2006 acquitted the accused from the
charges. The circumstances which weighed with the trial court
were:
(I) The fact that the Appellant No.1 and the deceased were
seen together prior to death was extremely doubtful, and
was not proved.
(II) No reliance could be placed on extra-judicial confession.
(III) Medical evidence adduced in the case was contradictory.
(IV) When the first Panchnama after recovery of the dead body
was drawn no hair or bone was found at the site of the
occurrence but subsequently bunch of hair and bones were
discovered from the same site on the pointing out of the
accused.
(V) No evidence has been adduced in respect of ownership of
bicycle on which the Appellant No.1 was alleged to have
taken away the deceased, to establish that it belonged to
him or it was borrowed by him from some person.
(VI) Demand of ransom for kidnapping was not proved by
evidence thus motive was not established.
(VII) These circumstances proved did not link together so as to
form complete chain leading to only one consequence i.e.
guilt of the accused.
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9. Relying broadly on the testimonies of Kamlesh Bhagvanbhai
Thakur (PW-28) and Kashiben Chhitubhai Patel (PW-29) to
establish the last seen theory and the extra-judicial confession,
while cherry-picking the details of and papering the gaps in the
medical evidence, the High Court set aside the acquittal and
convicted the appellants. The challenge to the conviction,
consequently, has been predicated on the tenability of the said
evidence.
10. At the outset, there are material contradictions in the testimonies
of Kamlesh (PW-28) and Kashiben (PW-29). Kamlesh (PW-28)
has testified that he and Dhaval were playing in the society and
Arjun was riding a bicycle, whereas Kashiben (PW-29) has
deposed that Arjun was on the terrace of Paramhansh’s (PW-1)
house, around the same time. Further, Kashiben (PW-29) though
seated near the door has not deposed as to the presence of
Kamlesh (PW-28) in the vicinity. More importantly in the context of
the Appellant No. 1 being last seen with Arjun, Kamlesh (PW-28)
deposed that Appellant No.1 had spoken to Arjun, while they were
heading towards the video game shop; Kashiben (PW-29), on the
other hand, has deposed that the Appellant No.1 had gone to the
terrace of Paramhansh’s (PW-1) house where Arjun was also
present and both of them came down. The story about the
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abduction of Arjun projected by Kashiben (PW-29) is even more
debatable, if not clearly unacceptable as house of the complainant
– Paramhansh (PW-1) is located at some distance (five houses
apart) from the residence of Kashiben (PW-29). The evidence of
Kamlesh (PW-28) and Kashiben (PW-29) also becomes shaky as
both of them knew that Arjun was missing since 4th February 2001
but did not inform Paramhansh (PW-1) or the police to the
presence and conduct of the Appellant No. 1, despite residing
near the residence of the complainant and being aware of the
frantic search for Arjun post his disappearance. This renders their
testimony unreliable. Thus, the theory of last seen fails and is
rejected as a feeble and untrustworthy evidence.
11. As noticed above, the dead body in a decomposed state with one
leg missing was found on 13th February 2001 in the agricultural
farm of Naginbhai Patel (PW-15) and Sanjay Patel (PW-5), which
is a day before the Appellant No.1 was arrested. The case set up
by the prosecution is that the dead body was that of Arjun.
However, the complainant and father, Paramhansh (PW-1) has
not testified that he had identified the dead body found in the
agricultural farm was that of Arjun. Paramhansh’s (PW-1)
testimony is completely silent on the said aspect. Inspector
Munavarkhan (PW-24) has testified that Paramhansh (PW-1) had
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identified the dead body but this would be of no consequence as
Paramhansh (PW-1) in his court testimony has not spoken about
any such identification. Munavarkhan (PW-24) has not referred to
any identification memo prepared by him. The testimony of
witness to the panchnama on recovery of the dead body vide
Ganeshbhai (PW-17) indicated that the body had decayed and
had small maggots in it. Mansinghbhai Valvai (PW-20) who was
working as Investigation Officer at Pandesara Police Station has
testified that the naked body had blackened and was puffed up,
the external skin had decayed and the bone was visible from knee
to paw of the right leg. Further doubt is created by the post-
mortem report prepared by Dr. Pravinbhai Kalidas Patel (PW-27)
marked “Ex-88” which records that rigor mortis and PM lividity had
passed off and the death had occurred 36-48 hours prior to the
post-mortem. Minimum age of the deceased was recorded around
16 years. Arjun on the other hand was 9 years of age. As per the
police version, bones of human body namely tibia and fibula were
found at the agricultural farm and sent for medical examination
which was conducted by Dr. Mohammad Kureshi (PW-25). Dr.
Mohammad Kureshi (PW-25) has stated that bones were in the
same stage of decomposition, however in his cross-examination,
he could not state the exact age though he was of the opinion that
the bones were of a person below 16 years. He also admitted that Criminal Appeal Nos.333-334 of 2017 Page 8 of 16
no chromosome opinion of the bones from FSL report was
received and thus it could not be said whether bones were of a
male or female. Admittedly DNA test was also not conducted. In
this background, the version of the prosecution cannot sustain,
and recovery of the dead body of Arjun cannot be attributed to the
disclosure statements made by the appellants.
12. Thus the entire case of the prosecution is based on circumstantial
evidence. It is well settled that in a case which rests on
circumstantial evidence, law postulates two fold requirements:-
(i) Every link in the chain of the circumstances necessary to
establish the guilt of the accused must be established by
the prosecution beyond reasonable doubt.
(ii) All the circumstances must be consistent pointing only
towards the guilt of the accused.
13. This court in the case of Sharad Birdichand Sharda v/s State of
Maharashtra1 has enunciated the aforesaid principle as under:-
“The normal principle in a case based on circumstantial evidence is that the circumstances from which an inference of guilt is sought to be drawn must be cogently and firmly established; that those circumstances should be of a definite tendency unerringly pointing towards the guilt of the Accused; that the circumstances taken cumulatively should form a chain so complete that there is no escape from the conclusion that within all human probability the crime was committed by the Accused and they should be incapable of explanation on any hypothesis other than that of the guilt of the Accused and inconsistent with his innocence”.
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1(1984) 4 SCC 116
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14. Another important aspect to be considered in a case resting
on circumstantial evidence is the lapse of time between the
point when the accused and deceased were seen together
and when the deceased is found dead. It ought to be so
minimal so as to exclude the possibility of any intervening
event involving the death at the hands of some other person.
In the case of Bodh Raj Alias Bodha v/s State of Jammu and
Kashmir2, Rambraksh v/s State of Chhattisgarh3 , Anjan Kumar
Sharma v/s State of Assam4 following principle of law, in this
regard, has been enunciated:-
“The last seen theory comes into play where the time gap between the point of time when the Accused and deceased were seen last alive and when the deceased is found dead is so small that possibility of any person other than the Accused being the author of crime becomes impossible. It would 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. In the absence of any other positive evidence to conclude that Accused and deceased were last seen together, it would be hazardous to come to a conclusion of guilt in those cases”.
15. In the case at hand, evidence of PW-28 and PW-29, who were
crucial to the case of prosecution to establish that deceased
was last seen with Appellant Accused no.-1, is riddled with
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2 (2002) 8 SCC 45
3 (2016) 12 SCC 251
4 (2017) (6) SCALE 556
Criminal Appeal Nos.333-334 of 2017 Page 10 of 16
unexplained contradictions and thus were rightly dis-believed by
the trial court. High Court committed an error of law in placing
reliance upon the evidence of the aforesaid two witnesses. The
High Court also failed to take into account the time gap between
the point when the Accused Appellant No.-1 and deceased were
seen together and when the death is alleged to have occurred.
According to the prosecution evidence the two were seen together
on 04.02.2001 at about 10:30 a.m. The dead body was recovered
on 13.02.2001. Post-mortem was conducted on 14.02.2001.
Although the possible time of death is not indicated in the post-
mortem report but the Doctor who carried out the post-mortem
opined in the statement that the time of death can be estimated to
be 36 to 48 hours before the post mortem. This clearly goes to
show that there was a huge time gap between the point when the
accused and deceased were last seen together and the time of
death. This crucial fact has been miserably over looked by the High
Court. Apart from Extra-Judicial Confession by Appellant Accused
No.-1 no direct evidence was adduced by the prosecution to
establish involvement of the accused in the alleged crime. Entire
case of the prosecution was based on circumstantial evidence and
theory of last seen together. The extra-judicial confession of
Appellant No.-1 before the complainant and other relatives and
recovery of the dead body were linked together by the prosecution
to form a chain.
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16. It is well settled by now that in a case based on circumstantial
evidence the Courts ought to have a conscientious approach and
conviction ought to be recorded only in case all the links of the
chain are complete pointing to the guilt of the accused. Each link
unless connected together to form a chain may suggest suspicion
but the same in itself cannot take place of proof and will not be
sufficient to convict the accused.
17. Having gone through the material on record we are of the
considered view that evidence adduced against the appellants do
not form the complete chain connecting them with the crime and
the prosecution has failed to prove the guilt beyond doubt.
18. Lastly, the extra-judicial confession is questionable. In the
complaint filed by Paramhansh (PW-1) he had alleged that the
appellants had acted upon the behest of Ramkeval but did not
allude, as admitted in his cross-examination, to any confession
being made by Appellant No. 1 about abducting Arjun and handing
him over to Appellant Nos. 2 and 3. That such a confession was
allegedly made emerged during the examination of the
Paramhansh (PW-1), Sadhusharan (PW-9) and Hiralal Yadav
(PW-22). Notwithstanding the fact that Sadhusharan (PW-9), as
mentioned earlier, is the brother-in-law of the complainant –
Paramhansh (PW-1) and Hiralal (PW-22) a neighbour, there are
noticeable contradictions about the circumstances in which the
confession was made, viz., the number of people in whose
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presence it was made, degree of coercion/fear/intimidation that
elicited the alleged confession, among others.
19. In Sahadevan v. State of T.N.5 referring to the aspect of
evidentiary value of extra-judicial confession, it was observed:
“14. It is a settled principle of criminal jurisprudence that extra-judicial confession is a weak piece of evidence. Wherever the court, upon due appreciation of the entire prosecution evidence, intends to base a conviction on an extra-judicial confession, it must ensure that the same inspires confidence and is corroborated by other prosecution evidence. If, however, the extra-judicial confession suffers from material discrepancies or inherent improbabilities and does not appear to be cogent as per the prosecution version, it may be difficult for the court to base a conviction on such a confession. In such circumstances, the court would be fully justified in ruling such evidence out of consideration.”
Elaborating on the jurisprudence that has evolved with regard to
extra-judicial confessions, this Court in Sahadevan (supra) had
stipulated the principles that are required to be kept in mind while
relying on extra-judicial confession as evidence. These principles
have been succinctly mentioned in Jagroop Singh v. State of
Punjab6 as:
“30. Recently, in Sahadevan v. State of T.N., after referring to the rulings in Sk. Yusuf v. State of W.B. and Pancho v. State of Haryana, a two-Judge Bench has laid down that the extra-judicial confession is a weak evidence by itself and it has to be State of Haryana, a two-Judge Bench has
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5 (2012) 6 SCC 403 6 (2012) 11 SCC 768
Criminal Appeal Nos.333-334 of 2017 Page 13 of 16
laid down that the extra-judicial confession is a weak evidence by itself and it has to be examined by the court with greater care and caution; that it should be made voluntarily and should be truthful; that it should inspire confidence; that an extra-judicial confession attains greater credibility and evidentiary value if it is supported by a chain of cogent circumstances and is further corroborated by other prosecution evidence; that for an extra-judicial confession to be the basis of conviction, it should not suffer from any material discrepancies and inherent improbabilities; and that such statement essentially has to be proved like any other fact and in accordance with law."
20. In the present case, there are no eye witnesses to affirm and
corroborate the fact that the Appellant No. 1, as allegedly
confessed, had taken Arjun on a bicycle and handed over the child
to Appellant Nos. 2 and 3. Further, the unfounded last seen theory,
contradicting medical evidence, and facts of the case, particularly
concerning the recovery of the body, belie the material details of
the alleged extra-judicial confession. Ergo, in the absence of any
credible corroboration of both: the actual occurrence of such a
confession and the incriminating facts alleged to have been
disclosed in the confession, this Court cannot accept that the
conviction of the appellants can be sustained on the basis of such
a confession.
21. The trial court in our opinion had therefore rightly acquitted all the
accused after recording cogent reasons and good grounds.
Criminal Appeal Nos.333-334 of 2017 Page 14 of 16
Ramkeval Mutur Yadav, Accused No. 5, was not convicted by the
appellate court. Ajay @ Pradip Hiralal Gupta, Appellant No. 4 who
has been convicted by the appellate court has not been assigned
any role in the entire incident. Needless to state, the High Court
should not have interfered with the acquittals given by the trial
court, unless the acquittals were vitiated by manifest illegality or
such a conclusion “could not have been possibly arrived at by any
court acting reasonably and judiciously and is, therefore, liable to
be characterised as perverse”.7 This Court has time and again held
that where an appellate court is reversing a trial court’s order of
acquittal, it should give proper weight and consideration to the
presumption of innocence in favour of the accused, and to the
principle that such a presumption stands “reinforced, reaffirmed,
and strengthened by the trial court”8. Given the inherent
inconsistencies and incongruities in the evidence in the present
case, the alleged actions of the appellants have not been proven
beyond reasonable doubt.
22. In light of the aforesaid discussion, we allow the appeals and set
aside the conviction and sentences of the appellants in the
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7 Tota Singh v. State of Punjab (1987) 2 SCC 529
8 Chandrappa v. State of Karnataka (2007) 4 SCC 415
Criminal Appeal Nos.333-334 of 2017 Page 15 of 16
charge-sheet arising from FIR No. 55/2001. The appellants are
accordingly directed to be released from custody, unless they are
required to be detained in any other case in accordance with law.
.................................J. (N.V. RAMANA)
.................................J. (SANJIV KHANNA)
...............................J. (KRISHNA MURARI)
NEW DELHI; DECEMBER 13, 2019.
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