Cr.A.242-2018

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 242 of 2018

Arif  Noormohammed Shaikh

Aged 46 years

(At Yerawada Central Prison, Pune) 

R/o Shipai Mohalla, Junnar,

Taluka- Junnar, District: Pune                                .....Appellant

                v/s.

The State of Maharashtra ...Respondent

Ms. Farhana Shah, for the Appellant.

Dr. Dhanlakshmi Krishnaaiyer, APP for the Respondent-State

CORAM:   MANISH PITALE &        

  SHREERAM V. SHIRSAT, JJ

                               RESERVED ON :  7

th

 JULY, 2026

                    PRONOUNCED ON :  23

rd

 SEPTEMBER, 2026

----------

JUDGMENT : (Per Shreeram Shirsat J.)

1. The   present   appeal   has   been   filed   challenging   the   impugned

judgment and order dated 28.08.2014 passed by the Additional Sessions

Judge,   Khed,   Rajgurunagar,   District-   Pune   in   Sessions   Case   No.

110/2014, whereby the Appellant has been convicted for the offence

punishable under Section 302 of the Indian Penal Code, 1860 (IPC) and

has been sentenced to undergo Rigorous Imprisonment (R.I.) for Life and

pay a fine of Rs. 5,000/- and in default, to undergo R.I. for 6 months.

Vishal Parekar ....1

VISHAL

SUBHASH

PAREKAR

Digitally signed by

VISHAL SUBHASH

PAREKAR

Date: 2026.09.23

14:47:40 +0530

Cr.A.242-2018

2. Brief facts of the prosecution case are as under:

a] It is the case of the prosecution that the marriage between the

deceased and the Appellant was solemnized in accordance with

Muslim rites and customs. Out of the said wedlock, two sons were

born. The Appellant and the deceased resided together at Junnar,

where the Appellant was employed as a tailor at "Modern Tailor".

However, their two sons resided with the Complainant (father of the

deceased) at Chincholi for the purpose of their education.

b] It is further the case that the Appellant was addicted to alcohol

and under its influence, frequently picked quarrels with the deceased

over trivial domestic issues. It is further the case of the prosecution

that the Appellant harboured unwarranted suspicion regarding the

character of the deceased and acting upon such suspicion, subjected

her to physical assault and verbal abuse on several occasions.

c]   It   is   further   the   case   of   the   prosecution   that   whenever   the

deceased visited her parental home, she disclosed the ill-treatment

meted out to her by the Appellant. It is further the case that the

Complainant and his wife repeatedly attempted to reconcile the

couple and counsel the Appellant; however, their efforts proved

futile as there was no change in the conduct of the Appellant.

Vishal Parekar ....2

Cr.A.242-2018

d] It is the case of the prosecution that on 19.06.2011 at about

10:00 p.m., the deceased called her father and informed him that

her brother, Saddam, had visited her residence at Junnar and had

inadvertently left his mobile phone behind. During the conversation,

when the Complainant inquired whether she ate supper and about

the whereabouts of the Appellant, the deceased replied that the

Appellant had not returned home yet and that she would have

dinner only after his arrival.

e] It is further the case of the prosecution that on 20.06.2011 at

about   7:00   a.m.,   one   Havabi   Inamdar   visited   Mr.   Bilal   Magan

Chowgule, the Complainant. She informed him that Taslim Azim

Kadri- her daughter, a resident of Junnar, telephonically conveyed to

her that his daughter- Shabana Arif Shaikh (the deceased) had been

murdered and was lying in a pool of blood, alone in her house. The

Complainant upon receiving the said information, accompanied by

his son Saddam, other relatives and some villagers, immediately

proceeded to her residence at Junnar. Upon reaching the house of

the deceased, they found her lying in a pool of blood. A black scarf

was found around her neck, her tongue was protruding, there was

an injury on her head and a blood-stained stone grinder was lying

nearby.   Arif   Noormohammed   Shaikh   (the   Appellant   herein)-

Vishal Parekar ....3

Cr.A.242-2018

husband   of   the   deceased,   had   disappeared   and   therefore   the

Complainant felt that his daughter must have been strangulated with

the scarf and also been assaulted on her head with the stone grinder

by the Appellant.

f] It is further the case that the Complainant proceeded to Junnar

Police Station and lodged a report against the Appellant, alleging

that the Appellant had committed the murder of his daughter. On

the basis of the said complaint, a First Information Report (FIR)

came to be lodged at Junnar Police Station on the same date i.e.

20.06.2011   as   Crime   No.   54/2011.   Upon   the   completion   of

investigation, a charge-sheet was filed against the Appellant for the

offence punishable under Section 302 of the IPC.

3. To bring home the guilt of the Accused-Appellant, the prosecution

examined 8 witnesses (P.W. 1 to P.W. 8):

P.W.  NAME ROLE

1 Bilal Magan Chowgule  Complainant/Father of the

deceased 

2 Mohammad Hussain

Kasamsab Inamdar  

Panch Witness 

Spot Panchnama dated 20.06.2011

relating to blood-stained quilt, blood-

stained stone hand grinder and

blood-stained iron 

suri (knife).

3 Taslim Azim Kadri   Friend and neighbour of the deceased

who heard the Appellant and

deceased quarrel on the intervening

night of 19.06.2011 and 20.06.2011.

Vishal Parekar ....4

Cr.A.242-2018

4 Hawabi Ahmed Inamdar Mother of P.W. 3, who informed P.W.

1 regarding the death of the

deceased.

5 Azim Jakir Kadari  Husband of P.W. 3, who first saw the

dead body of the deceased.

6 Siraj Abdul Patel  Panch Witness 

Spot Panchnama dated 20.06.2011

relating to blood-stained clothes of

the deceased which included odhani,

kurta and salwar.

7 Dr. Varsha

Lalasaheb

Suryawanshi 

Medical officer who conducted post-

mortem of the deceased on

20.06.2011.

8 Suryakant

Dnyandeo Pawar 

Investigating Officer  (I.O.)

4. Upon the completion of the prosecution evidence, the trial court

recorded the statement of the Appellant under Section 313 of the Cr.P.C.,

wherein the Appellant denied the allegations and contended that he was

falsely implicated in this case by the Complainant as he used to frequently

quarrel with him and his father also used to threaten him. A plea of alibi

was taken by the Appellant wherein he stated that his mother was sick

and therefore he had gone to his native place in Devalali. However, the

Appellant neither adduced oral nor documentary evidence in support of

his defence.

5. After hearing the prosecution as well as the defence and upon

Vishal Parekar ....5

Cr.A.242-2018

appreciation of the evidence on record, the Additional Sessions Judge,

vide judgment and order dated 28.08.2014, was pleased to convict the

Appellant for the offence punishable under Section 302 of the IPC and

has been sentenced to undergo R.I. for Life and pay a fine of Rs. 5,000/-

and in default, to undergo R.I. for 6 months.

6. Being   aggrieved   by   the   judgment   and   order   of   conviction   in

Sessions Case No. 110/2014, dated 28.08.2014, passed by the Additional

Sessions Judge, District-Pune, the Appellant has approached this Court by

way of the present appeal.

7. Heard Ld. Counsel Adv. Farhana Shah for the Appellant and Ld.

APP Dr. Dhanlakshmi S. Krishnaaiyer for the Respondent-State.

8. The Ld. Counsel for the Appellant submitted that the present case is

that of circumstantial evidence and that there is no eyewitness or any

substantial evidence to unerringly point to the guilt of the Appellant. It

was argued by the Ld. Counsel for the Appellant that the last seen theory

is not established in the present case as none of the witnesses have

deposed to the effect that the deceased was last seen with the Appellant.

It was also contended that the prosecution examined eight witnesses to

prove the charges against the Appellant, all of whom are interested

witnesses despite the presence of independent witnesses. It was submitted

Vishal Parekar ....6

Cr.A.242-2018

by the Ld. Counsel for the Appellant that no complaint was lodged by the

parents of the deceased in spite of her reporting to them about the

assault, which she was subjected to by the Appellant. It was argued by the

Ld. Counsel for the Appellant that the prosecution failed to examine any

witness   relating   to   the   arrest   of   the   Appellant,   nor   was   any   arrest

panchnama placed on record. Though the I.O. deposed that the Appellant

produced  his   blood-stained  clothes   which   were  seized,   however   the

prosecution has failed to examine any panch witness to prove the same.

The Ld. Counsel for the Appellant further contended that it is improbable

that the Appellant would voluntarily produce  his  blood-stained clothes

and  although,  the I.O.  stated that  the  same  were sent for  chemical

analysis, the C.A. reports have not been produced on record. It was lastly

argued that the Appellant was under the influence of liquor and if at all

the act was committed by him, it was without any motive or intention to

kill his wife.  Therefore, it was  contended that  in view of the  above

mentioned arguments, the Appellant is entitled to the benefit of doubt.

9.

Per Contra, the Ld. APP submitted that the case is based entirely on

circumstantial   evidence  and   that  the  prosecution   has   established   a

complete and unbroken chain of circumstances, pointing solely to the

guilt of the Appellant. The Ld. APP argued that the mere absence of eye

witnesses would not render the case of the prosecution untenable. It was

Vishal Parekar ....7

Cr.A.242-2018

contended that the testimony of the ‘interested’ witnesses ought not to be

discarded or considered unreliable only because they are the relatives or

friends of the deceased. If the evidence inspires confidence and appears to

be cogent, then it must be taken into consideration. It was also submitted

by the Ld. APP that  the conduct of the Appellant after the incident,

including his attempt to flee to Devalali clearly demonstrates a deliberate

state   of   mind   which   is   inconsistent   with   his   plea   of   incapacitating

intoxication.  It was contended that the Appellant failed to offer any

explanation regarding the incriminating circumstances appearing against

him and although a plea of alibi was taken by the Appellant, no evidence

was adduced to establish the same. Therefore, it was submitted that the

Sessions Court  has rightly appreciated the evidence and convicted the

Appellant, warranting no interference by this Court.

10. The   Ld.   Counsel   for   the   Appellant   has   not   relied   upon   any

judgments in support of her contention.

11. The Ld. APP has relied upon the following judgments, which are as

under:

i.Dhananjoy Chatterjee Alias Dhana v. State of W.B.

1

ii.Trimukh Maroti Kirkan v. State of Maharashtra

2

iii.Deepak Revachand Talreja v. State of Maharashtra

3

1 (1994) 2 SCC 22

2 (2006) 10 SCC 681

3 2007 SCC OnLine Bom 1686

Vishal Parekar ....8

Cr.A.242-2018

12. This is a case based on circumstantial evidence as there is no eye-

witness. Therefore, as held time and again by this Court and the Hon’ble

Apex Court, where the case is based on circumstantial evidence, the

circumstances from which the conclusion of guilt of the accused is to be

drawn, should in the first instance, be fully established and all the facts so

established should be consistent only with the hypothesis of the guilt of

the accused and nothing else. Therefore, the circumstances should be of a

conclusive nature and they should be such as to exclude every hypothesis

but the one proposed to be proved. In other words, there must be a chain

of evidence so complete as to not leave any reasonable ground for a

conclusion consistent with the innocence of the accused and it must be

such as to show that within all human probability the act must have been

done by the accused only.

13. The  Sessions  Court   in  the   judgment  while  observing,  that   the

instant  case   is   based   on   circumstantial   evidence   has   not   distinctly

enumerated  the   chain   of   circumstances.   However,   the  circumstances

emerging from the evidence led by the prosecution have been discussed,

while returning a finding of conviction. Therefore, this Court, from the

evidence   on   record,   finds   the   following   circumstances   relevant   to

ascertain the chain of circumstances.

14. The   following   are   the   circumstances   which   can   be   essentially

Vishal Parekar ....9

Cr.A.242-2018

derived from the evidence on record:

(a) Motive;

(b) Homicidal death;

(c)  The Appellant and the deceased residing together as

husband and wife;

(d) Last-Seen Together;

(e

) Seizure of blood-stained quilt, blood-stained stone hand

grinder, and blood-stained knife.

15. Before analysing the evidence, a useful reference can be made to

the judgment of the Hon’ble Apex Court in the case of 

Trimukh Maroti

Kirkan v. State of Maharashtra (supra), which has also been relied upon

by the Ld. APP, wherein it has been observed as under:

“12. In the case in hand there is no eyewitness of the occurrence

and the case of the prosecution rests on circumstantial evidence.

The normal principle in a case based on circumstantial evidence is

that the circumstances from which an inference of guilt is sought to

be drawn must be cogently and firmly established ; that those

circumstances should be of a definite tendency unerringly pointing

towards the guilt of the accused; that the circumstances taken

cumulatively should form a chain so complete that there is no

escape from the conclusion that within all human probability the

crime was committed by the accused and they should be incapable

of explanation on any hypothesis other than that of the guilt of the

accused and inconsistent with their innocence.”

….

  Let us now analyse each circumstance 

in seriatim.

Vishal Parekar ....10

Cr.A.242-2018

(a) MOTIVE :

16. To establish motive, the prosecution has examined P.W. 1, P.W. 3,

and   P.W.   5.   P.W.   1,   the   father   of   the   deceased,   deposed   that   the

Appellant was having lust of liquor and under the influence of liquor, the

Appellant used to quarrel with the deceased by suspecting her character

and also used to beat her.  He further deposed that  upon visiting his

house, the deceased used to tell him about the same. He further deposed

that intermittently, upon visiting at Junnar to meet the deceased, she

used to tell  him  about the  Appellant abusing and beating her after

consuming liquor and suspecting her character. It can also be seen in the

deposition of P.W. 3 that she knew the Appellant and that three months

prior to the incident, the Appellant and his wife i.e. the deceased had

come to reside in the same chawl where she resides with her husband.

She further deposed that the Appellant used to cast doubt upon the

deceased and that there were quarrels between them after the Appellant

consumed liquor. P.W. 5 has also deposed that the Appellant used to

reside with his wife in one room on the first floor on rent, and he was

having lust of liquor and  used to  quarrel  with his wife Shabana  (the

deceased). In   the   cross-examination   of   these   witnesses,   nothing

substantial   has   been   brought   on   record   to   discredit   or   shake   the

deposition of these witnesses. Although these witnesses are regarded as

Vishal Parekar ....11

Cr.A.242-2018

‘interested witnesses’, in our considered opinion none of their depositions

are biased or exaggerated. They inspire confidence, are consistent and

cogent and corroborate each other. Thus, upon perusing the depositions

of the aforementioned three witnesses, we find that the prosecution has

successfully been able to prove the circumstance of motive. While it is

true that motive may not be relevant at all times, however, in the present

case, we hold that the prosecution has been successful in proving the

motive behind the commission of murder of the deceased at the hands of

the Appellant.

(b) HOMICIDAL DEATH :

17. To prove the cause of death, the prosecution has examined P.W. 7-

Dr. Varsha Suryawanshi. She deposed that in the year 2011 she was

working as a Medical Officer in Rural Hospital at Junnar. She deposed

that on 20.06.2011, the police of Junnar police station had brought a

dead body of Shabana Arif Shaikh to their Hospital along with inquest

panchanama. She deposed that she did a post-mortem of the corpse of

Shabana Arif Shaikh and noticed the following injuries on her body:

“

1……I   have   seen   following   injuries   on   the   dead   body   of

Shabana Arif Shaikh. 

1] Two round wounds on left face- one near left outer canthus

and other on cheek on left parietal region. Both CLW were

bleeding.

2] One large contused lacerated wound 8x5x2cm on left cheek-

Vishal Parekar ....12

Cr.A.242-2018

bleeding was present.

3] Tongue protruding out of mouth.

4] Teeth loose bleeding gums.

5] Injury under the scalp- left parietal region large haematoma

16x6x4 cm.

6] There was fracture to left parasite bone.

7] Intracerebral hemorrhage, both cerebrum and cerebellum.

8] There was fracture of left mandible.

”

18. She deposed that all the injuries were ante-mortem and sufficient

to cause death in the ordinary course. She deposed that death was due to

cardiorespiratory arrest due to haemorrhagic shock due to intracerebral

bleeding and there was fracture to left hemi mandible due to head injury

by heavy object. She deposed that all the injuries could be possible

because   of   the   stone   grinder   which   was   Article   ‘A’.   In   the   cross-

examination, a suggestion was put to her that if a person in a semi-

conscious condition falls on the hard surface, then whether the injuries

mentioned in Column No. 17 could be possible, to which the said witness

has replied in the negative. In the cross-examination, P.W. 7 has admitted

that she has not specifically mentioned in the post-mortem that the death

of Shabana Arif Shaikh was homicidal or accidental or suicidal. 

19. We are of the opinion that there is nothing to disbelieve this

witness.   Even   though   P.W.   7   admitted   that   she  did  not   specifically

mention in the post-mortem report that the death of the deceased was

homicidal or accidental or suicidal, it is hardly of any significance as it is

very apparent from the injuries noted by this witness, that by no stretch

Vishal Parekar ....13

Cr.A.242-2018

of imagination can it be said to be a case of accidental or suicidal death.

(c) THE APPELLANT AND THE DECEASED RESIDING TOGETHER :

20. It was vehemently urged by the Ld. Counsel for the Appellant that

the circumstance of the Appellant and the deceased residing together at

the place of the incident is not established beyond reasonable doubt and

therefore the Appellant cannot be connected with the murder of the

deceased. In this regard, it would be necessary to analyse the deposition

of P.W. 1, the Complainant. P.W. 1 deposed that the Appellant had

obtained one room on rent at Shipai Mohalla, Junnar, three months prior

to the incident. He deposed that the Appellant was residing there along

with his daughter  (the  deceased), however, both of their  sons were

residing with him at Chincholi.  Although an attempt was made in the

cross-examination   to   dislodge   the   case   of   the   prosecution   that   the

Appellant and the deceased used to reside together at their dwelling

house in Shipai Mohalla, Junnar, the same was unsuccessful and no

major discrepancy was brought on record. It would also be necessary to

take into consideration the deposition of P.W. 3-  Taslim Azim Kadri,

friend of the deceased who was also a resident of the same chawl where

the Appellant and the deceased were residing. P.W. 3 deposed that she

knew the Appellant. She further deposed that three months prior to the

Vishal Parekar ....14

Cr.A.242-2018

incident, the Appellant and the deceased came to reside at Junnar. She

further explained that she was residing on the ground floor of the chawl

and the Appellant along with his family were residing on the first floor of

the chawl. This circumstance receives further corroboration by the answer

given by the Appellant during his 313 Cr.P.C. statement which reads as

under:

“Q.4. Further it has come in his evidence that you obtained one

rented room at Junnar Shipai Mohalla and you were residing with his

daughter there. Your both sons were residing with him at Chincholi

as they were educating in the school. Intermittently, he used to meet

his daughter at Junnar. What do you want to say about it?

Ans. It is true.”

Therefore, from the evidence of P.W. 1 and P.W. 3, and the positive

answer given by the Appellant himself in his 313 Cr.P.C statement, it can

be safely deduced that the Appellant was residing at Shipai Mohalla,

Junnar with the deceased.

(d) LAST SEEN TOGETHER :

21. The next circumstance is the “Last Seen Together”. It will have to

be seen whether from the evidence on record, it can be established that

the Appellant and the deceased were together at the time of the incident.

P.W. 3 deposed that at about 2:00 a.m. at night on 20.06.2011, she was

present in her room when she heard noise of quarrel from the house of

Vishal Parekar ....15

Cr.A.242-2018

the Appellant between husband and wife, which was accompanied by

noise of utensils. She further deposed that after some time, the noise of

the   quarrel   stopped   and   thereafter,   she   went   to   sleep.   She   further

deposed that on the very morning, at about 7:00 a.m., P.W. 5- Azim Jakir

Kadari (her husband) came into the house and she informed him that

there was noise of quarrel between the husband and wife from the house

of the Appellant. She told him to give understanding to them. She further

deposed that thereafter, her husband and one Irshad Shaikh went to the

house of the deceased and upon returning, informed her that the door of

the room of the Appellant was open and the deceased was lying dead in a

pool of blood. She also deposed that there was a grinder stone and a

pillow and that the Appellant was not there. It was similarly deposed by

P.W. 5 that on 20.06.2011 at 7:00 a.m.,  when he returned home, his

wife- P.W. 3 informed him that at 2:00 a.m. in the night, she heard noise

of the Appellant and the deceased and asked him to give understanding

to the Appellant. He further deposed that when he went upstairs with

driver Irshad, he saw one plank of the door was open and the deceased

was lying dead in a pool of blood. He further deposed that the Appellant

was not there. The stark evidence of P.W. 3 that she heard the Appellant

and the deceased quarreling has not been doubted or demolished in the

cross-examination. There is no serious challenge to the presence of the

Vishal Parekar ....16

Cr.A.242-2018

Appellant at the time of incident  at their residence in Shipai Mohalla.

There is not even a suggestion put to P.W. 3 to that effect. We therefore

find that the presence of the Appellant at the  spot  of the incident is

established and consequently the theory of “Last-seen” which would in a

broader sense mean that the accused should be found in the company of

the victim before the death, is well established. 

22. The Hon’ble Apex Court in the case of Trimukh Maroti Kirkan v.

State of Maharashtra (supra), has held as under :

 "22. Where an accused is alleged to have committed the murder

of his wife and the prosecution succeeds in leading evidence to

show that shortly before the commission of crime they were seen

together or the offence takes place in the dwelling home where

the husband also normally resides, it has been consistently held

that if the accused does not offer any explanation how the wife

received injuries or offers an explanation which is found to be

false, it is a strong circumstance which indicates that he is

responsible for the commission of the crime..."

23. In the case of 

Dnyaneshwar v. State of Maharashtra

4

, the Hon’ble

Supreme Court has been pleased to observe as under- 

“10. It has not been disputed before us that the deceased was

murdered   in   her   matrimonial   home.   It   is   not   the   case   of   the

appellant that the offence was committed by somebody else. It is

also not his cause that there was a possibility of an outsider to

commit the said offence. One of the circumstances which is relevant

is that when the couple was last seen in a premises to which an

outsider may not have any access. It is for the husband to explain

the ground for unnatural death of his wife. ”

24. In the present case it has been established that at the relevant time,

4 Appeal (Crl.) 653 of 2006

Vishal Parekar ....17

Cr.A.242-2018

the Appellant was residing with his wife  i.e. the deceased,  in the said

room, which was their dwelling house. The deceased received injuries,

which led to her death. However, the Appellant has failed to offer any

explanation for such injuries suffered by his wife (deceased). It is not

even the case of the Appellant that offence was committed by someone

else. The plea of alibi was raised by the Appellant, by contending that he

was not present at the spot, but he was at Devlali to meet his ailing

mother. But, this is also not found to be plausible and no credence can be

placed on this explanation, since there is no evidence led by the accused

to prove that he was at Devlali. In the absence of any concrete evidence,

the same does not get established and therefore we have no hesitation in

holding that this circumstance of “Last-seen” is duly proved. In addition,

it will also be pertinent to note that P.W. 7- the doctor also deposed that

the estimated time of death was 12 hours prior to the carrying out of the

post-mortem.   The   post-mortem   was   carried   out   at   14:00   hours   on

20.06.2011. Further, P.W. 3 deposed that she heard the quarrel at 2:00

a.m.   at   night.   Therefore,   even   to   that   extent   there   is   corroboration

between the evidence of P.W. 3 and P.W. 7 as regards the estimated time

of the incident.

Vishal Parekar ....18

Cr.A.242-2018

(e) Seizure of blood-stained quilt, blood-stained stone hand grinder, and

blood-stained knife

25. As far as seizure of blood-stained quilt, blood-stained stone hand

grinder, and blood-stained knife is concerned, the prosecution examined

P.W. 2- the panch witness to the spot panchanama. He deposed that on

20.06.2011, he was called by the police at Shipai Mohalla. He deposed

that panchanama was going on and the panchanama was prepared in his

presence. He deposed that  the  police seized a blood-stained quilt, one

blood-stained stone hand grinder, and one blood-stained iron suri (knife)

and prepared a spot panchanama. He deposed that the police sealed the

seized articles separately and obtained their  signatures on the label.

Nothing much could be elicited in his cross-examination and the evidence

has virtually gone unchallenged. The prosecution also examined P.W. 6,

who was the panch witness for the panchanama of blood-stained clothes

of the deceased. P.W. 6 deposed that he was called to Junnar Police

Station on 20.06.2011 and the police prepared panchanama of the blood-

stained clothes of the lady. He deposed that it was kurta, salwar, and

odhani. The kurta-salwar was of saffron color and odhani was of black

color  and all were blood-stained. He identified the kurta, salwar and

odhani   in   the  court.   P.W.   8-  the   I.O.,   deposed   that   he   drew  spot

panchanama in the presence of panchas, which is at Exhibit 30, and he

Vishal Parekar ....19

Cr.A.242-2018

seized blood-stained stone grinder, blood-stained knife, and blood-stained

quilt from the spot of  incident,  in the presence of panchas and affixed

labels   signed   by   the   panchas   on   the   muddemal   property.   He   also

identified the same in the  court. He further deposed that  he  sent the

muddemal to Forensic Science Laboratory (FSL) for analysis. In the re-

examination, the I.O. deposed that on 20.06.2011, when he arrested the

Appellant, at that time the Appellant had produced his clothes before him

and accordingly the clothes were seized in the presence of panchas. He

deposed that the seized clothes included- a blood stained sky blue colored

shirt having black-yellow label, a blood stained vest, a chocolate-colored

underwear and a blood stained green-colored pant. He deposed that he

sealed those clothes by wax and affixed labels signed by panchas on it

and accordingly drew a seizure panchanama. In the cross-examination of

P.W. 8, there is nothing brought on record to discredit the deposition of

the said witnesses.

26. Although these  witnesses have  deposed about the seizure of the

blood-stained clothes of the Appellant, the articles from the spot of the

incident, and the clothes of the deceased and even the I.O. admitted to

having sent the same to FSL for analysis, however, the proseuction has

not examined any witness from the FSL or the Chemical Analyzer or for

that matter failed to produce or exhibit any documents of the FSL report.

Vishal Parekar ....20

Cr.A.242-2018

27. We are of the opinion that all other circumstances having been duly

proved by the prosecution, which unerringly points towards the guilt of

the Appellant,  even if we discount the absence of the FSL report, which is

only a corroborative piece of evidence, as held in the case of  Deepak

Madhu Waghmare v. State of Maharashtra

5

, the chain of circumstances

does not get snapped. We are of the opinion that in the peculiar facts of

the case, mere absence of FSL report cannot be said to be fatal to the case

of the prosecution. 

28.The Hon’ble Apex Court in the judgment in the case of R. Shaji v.

State of Kerala

6

, which was also a case of circumstantial evidence

observed as under:

“30. It has been argued by the learned counsel for the appellant, that as

the blood group of the blood stains found on the chopper could not be

ascertained, the recovery of the said chopper cannot be relied upon. 

31.  A failure by the serologist to detect the origin of the blood due to

disIntegration of the serum, does not mean that the blood stuck on the

axe could not have been human blood at all. Sometimes it is possible,

either because the stain is insufficient in itself, or due to haematological

changes and plasmatic coagulation, that a serologist may fail to detect

the origin of the blood in question. However, in such a case, unless the

doubt is of a reasonable dimension, which a judicially conscientious

mind may entertain with some objectivity, no benefit can be claimed by

the accused in this regard. Once the recovery is made in pursuance of a

disclosure   statement   made   by   the   accused,   the   matching   or   non-

matching of blood group (s) loses significance.  (Vide : 

Prabhu Babaji

Navie v. State of Bombay, Raghav Prapanna Tripathi v. State of U.P.,

State of Rajasthan v. Teja Ram,  Gura Singh v. State of Rajasthan, John

Pandian v. State, represented by Inspector of Police, Tamil Nadu, and

5 2026 SCCOnLine Bom 239

6 (2013) 14 SCC 266

Vishal Parekar ....21

Cr.A.242-2018

Dr. Sunil Clifford Daniel v. State of Punjab.)

32. In view of the above, the Court finds that it is not possible to accept

the submission that in the absence of a report regarding the origin of the

blood, the accused cannot be convicted, for it is only because of the

lapse   of   time,   that   the   blood   could   not   be   classified   successfully.

Therefore, no advantage can be conferred upon the accused to enable

him to claim any benefit, and the report of disintegration of blood etc.

cannot be termed as a missing link, on the basis of which the chain of

circumstances may be presumed to be broken.”

29. A suitable reference can also be made to the judgment of the

Chhattisgarh   High   Court   in   the   case   of  

Basant Pande v. State of

Chhattisgarh, 2017

7

 wherein it has been observed as under:

“11.   In   addition,   the   postmortem   report   Ex.   P-1   also   shows

number of injuries such as blisters on breasts; vagina, protrusion

of   rectum   and   eyes,   compression   of   tongue   between   teeth,

presence of ligature mark between the chin and the vocal cord

having resemblance with the rope, and the cause of death has

been stated to be asphyxia due to strangulation. Though the

postmortem report does not indicate the death being homicidal or

otherwise, query report Ex. P-3 clearly states that it was homicidal

in nature. Seizure of a nylon string was also made on the basis of

memorandum of the accused though the FSL report could not be

obtained by the prosecution. In the midst of material in plenty

establishing the guilt of the accused, mere absence of FSL report

cannot be fatal to the case of the prosecution.”

30. In one of the latest judgments the Hon’ble Apex Court in the case of

Vaibhav v. State of Maharashtra

8

 has been pleased to observe as under: 

“41. ...The rigid principles underlying an examination based on

circumstantial evidence are based on the premise that the very

act of arriving at a finding of guilt on the basis of inferences

must be performed with great caution and margin of error must

be kept at a minimum.

42. Having said so, we may also observe that naturally, there

could be some inconsistencies in the chain of circumstances in

the natural course of things and mere presence of inconsistencies

7 CRA No. 414 of 2011 – High Court of Chhatisgarh

8 (2025) 8 SCC 315

Vishal Parekar ....22

Cr.A.242-2018

does not automatically demolish the case of the prosecution.

However,   the   prosecution   must   be   able   to   explain   the

inconsistencies to the satisfaction of the Court. For, the ultimate

test is the judicial satisfaction of the Court....”

Thus, it would be pertinent to note that what emerges from the

above is that the final test would be that of satisfaction of the judicial

conscience which can be said to be satisfied in the present case.

31. Taking into consideration the evidence against the Appellant which

establishes the guilt of the Appellant, mere absence of FSL report cannot

be said to be fatal to the case of the prosecution. We are of the opinion

that on the basis of the circumstances brought on record, the  chain of

evidence is complete and to us it does not leave any reasonable ground

for a conclusion consistent with the innocence of the accused, on the

other hand it supports the hypothesis of guilt of the Appellant.

  As a result, we pass the following order:

ORDER

i]  The Appeal stands dismissed.

ii]  Pending Applications, if any, also stand disposed of. 

(SHREERAM V. SHIRSAT, J)    (MANISH PITALE, J.)

Vishal Parekar ....23