REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL  APPEAL NO. 1617   OF  2011

Asar Mohammad and Ors.      …..Appellant(s)

:Versus:

The State of U.P.       ....Respondent(s)

J U D G M E N T

A.M. Khanwilkar, J.

1.This appeal emanates from the judgment and order passed

by the High Court of Judicature at Allahabad dated 30

th

  July,

2009 in Criminal Appeal No.1631 of 2008, whereby the High

Court upheld the conviction recorded against the appellants for

an offence punishable under Section 302 of the Indian Penal

Code   (IPC)   but   converted   the   sentence   of   death   into

imprisonment for life with fine, and confirmed the conviction

under   Section   201   of   the   IPC   and   sentence   of   2   years’

imprisonment and fine, as awarded by the Additional Sessions

Judge/Special Judge, J.P. Nagar in Sessions Trial No.155/2004. 

2.Briefly stated, one Shababul (PW­7) gave information to the

Police Station, Dedoli on 24

th

  January, 2004 about one Zahida

Begum, the second wife of appellant No.3, Akhtar Mohammad,

son of Munshi, and their son Ishlam (aged about 11 years) who

had   gone   missing   from   the   village   for   the   last   two   months,

despite which their family members had not reported the matter

to the police. The appellant Nos.1 and 2, Asar Mohammad and

Asraf Mohammad respectively, are the two sons of appellant No.3

Akhtar Mohammad, from his first wife. Thus, deceased Zahida

Begum   is   the   step   mother   of   appellant   Nos.1   &   2,   Asar

Mohammad   and   Asraf   Mohammad.   On   the   basis   of   the

aforementioned report, the Head Constable Surendra Singh (PW­

10), who was posted as Head Moharrar, made an entry in GD

No.32 (Ext. Ka­17).  Acting on that report, PW­9 Virendra Kumar

Tyagi, Station House Officer of Police Station, Dedoli, visited the

village along with SI Doonger Singh Verma (PW­6), Mangey Ram

Tomar,   Nath   Prakash   Gupta,   Constable   Asqar   Ali   and   SSI

Harendra Singh (PW­4).   On enquiries with Asar Mohammad

(appellant No.1/accused No.1), he disclosed that Zahida was his

step   mother   and   her   son   Ishlam   was   his   step   brother.   He

confessed that he, along with the other two appellants committed

the murder of both Zahida and Ishlam and thereafter, dumped

their dead bodies into the septic tank in the backyard of their

house.   He   then  led   the   police   party   to   the   septic   tank   and

removed the lid with the help of Mangat and Jagadish Valmiki

(PW­8), wherefrom the dead bodies were taken out. The dead

bodies   were   highly   decomposed   and   virtually   reduced   to

skeletons. The body of Zahida Begum was found tied with nylon

cord (Ext. Ka­18). Thereafter, the memo of recovery of the dead

bodies   was   prepared   by   Harendra   Singh   (PW­4).   SI   Doongar

Singh Verma (PW­6) conducted the inquest and gave the inquest

report. He also prepared the necessary papers concerning the

dead   bodies   and   drew   a   site   plan   of   the   place   of   recovery

(Ext.Ka­19).  The   dead   bodies  were   then  dispatched   for  post­

mortem examination on the next day, i.e. 25

th

  January, 2004.

The   Investigating   Officer   then   recorded   the   statement   of   the

inquest   witnesses   and   proceeded   to   arrest   Asraf   Mohammad

(appellant No.2/accused No.2), whose statement was recorded on

the same day. The statements of Begum Banu (PW­1) and Akram

were       recorded   on  26

th

  January,  2004.  The   appellant   No.3

Akhtar came to be arrested on 10

th

  February, 2004. The post­

mortem of the dead bodies was conducted by Dr. Kuldeep Singh

(PW­5) who noted that the body of Zahida Begum inter alia had

fracture of Hyoid bone and Hyoid Cartilage which, in his opinion,

was the cause of death due to asphyxia (fracture of Hyoid bone

and Thyroid Cartilage) and that the death had occurred more

than one month back. With regard to the dead body of Ishlam, he

inter alia  noted that the cause of death was due to asphyxia

(fracture of Hyoid bone). After completion of the investigation,

charge­sheet (Ext. Ka­21) was submitted before the jurisdictional

Court on 11

th

 February, 2004. The said Court committed the case

to the Sessions Court at J.P. Nagar where it was registered as

Sessions Trial No.155/2004. The Sessions Court on 5

th

 August,

2004 framed charges against the appellants as under:

“Charges

I, Mushaffey Ahmad, Addl. Sess. Judge, hereby charge

you, Asar Mohammad, Asraf and Akhtar as follows:­

That   you   on   two   months   ago   from   24.1.2004   (date   of

information to the PS) at 1 am in the village of Panyati within

the limits of PS Didopli Distt. J.P. Nagar committed murder by

intentionally or knowingly causing the death of Smt. Zahida

and Ishlam and thereby committed an offence punishable under

Section­302   IPC   and   within   the   cognizance   of   this   court   of

session. 

That you on above date, time and place having the reason

to believe that certain offence to with murder punishable with

death has been committed, did cause certain evidence of, the

said offence, to disappear, to with threw the dead bodies of

victims, into gutter with the intention of screening the said Asar

Mohammad,   Asraf   and   Akhtar   from   legal   punishment,   and

thereby committed an offence punishable u/s 201 of the Indian

Penal Code and within the cognizance of this court of Sessions.

And I hereby direct that you be tried on the said charge of

this court of session.”

3.The   prosecution   examined   10   witnesses,   namely,   PW­1

Begum Bano, PW­2 Haji Iqbal, PW­3 Nawab Jan, PW­4 Harendra

Singh, PW­5 Dr. Kuldeep Singh, PW­6 Doonger Singh Verma,

PW­7  Shababul,   PW­8   Jagdish,   PW­9  V.K.   Tyagi   and   PW­10

Surendra Singh.  The defence of the accused was of total denial.

They did not produce any evidence. The Sessions Court, after

evaluating the entire evidence on record, eventually found that

even   though   it   was   a   case   of   circumstantial   evidence,   the

prosecution   had   succeeded   in   establishing   the   guilt   of   the

accused beyond all reasonable doubt and found them guilty of

offences under Sections 302 and 201 of the IPC. As aforesaid, the

Sessions Court vide judgment and order dated 1

st

 March, 2008

awarded the death sentence with fine, for having committed the

offence under Section 302 of IPC, and 2 years of imprisonment

with fine in respect of offence under Section 201 of IPC to each of

the appellants. 

4.All the three appellants carried the matter in appeal before

the High Court, being Criminal Appeal No.1631 of 2008, which

was heard along with the death reference received by the High

Court,   being   Reference   No.3   of   2008.   The   High   Court

reappreciated the evidence on record and affirmed the view taken

by the Trial Court, after referring to the relevant decisions cited

before it.  In conclusion, the High Court observed as follows:­

“27. We have scrutinized the submission of learned Counsel for

the appellants and also decision of the Apex Court in the case of

Aloke Nath Dutta (supra) in all its ramifications. Having gone

through the decision, we must say that the said decision has

been rendered in different facts and circumstances and flows

from different perspective. In the said case, the Apex Court had

rendered   verdict   acquitting   other   accused   persons   holding

quintessentially that there was no direct evidence from which it

could be deduced that other appellants also were part of the

said conspiracy and that their presence had not been noticed by

any of the witnesses and further that nobody saw them together

in the house and also that no body saw Mrinal Dutta coming to

the   house   even   once.   In   the   said   decision   accused   were

acquitted under section 120B I.P.C.  In the present case the

accused persons were residing in the same house and they

were very proximate relation of the deceased. Therefore, the

facts of the said case cannot be imported for application to the

facts of the present case. 

28. We have carefully scanned the evidence on record. In the

facts and  circumstances and evidence on record, it brooks

no   dispute   that   the   prosecution   has   proved   beyond

reasonable doubt that the deceased died homicidal death.

The doctor has clearly held that cause of death of Zahida

Begum was due to Asphyxia (fracture of Hyoid bone and

Thyroid cartilage) and the death of Islam was also due to

Asphyxia   (fracture   of   Hyoid   bone).   The   prosecution   has

proved   its   case   beyond   reasonable   doubt.   Another

circumstance   unerringly   pointing   to   the   guilt   of   the

accused is that, the dead bodies were recovered from the

septic tank situated inside the house of appellant that too,

on the pointing out of Asar Mohammad. PW­3 Nawab Jan

and PW­8 Jagdish minced no words to say that dead bodies

were recovered on the pointing of Asar Mohammad from

septic tank, There is no dispute about the identity of the

deceased. Yet another circumstance pointing accused finger

at the appellants is that the appellants did not lodge any

report   about   the   missing   of   the   deceased   for   about   two

months nor offered any explanation about their death in

their statement under section 313 Cr.P.C….”

(emphasis supplied)

The High Court, however, noted that the facts and circumstances

of the present case would not come within the purview of a rarest

of rare case, for which reason it did not confirm the sentence of

death   awarded   to   the   appellants.   The   High   Court,   instead,

commuted the sentence to life imprisonment for offence under

Section 302 of the IPC. Thus, the appeal filed by the appellants

was partly allowed to that extent and the reference came to be

rejected vide the impugned judgment and order dated 30

th

 July,

2009.

5.Feeling   aggrieved,   the   appellants   have   filed   the   present

appeal. The principal argument of the appellants is that although

it is  a case of  concurrent finding of facts recorded by the two

Courts   below,   the   same   is   replete   with   manifest   errors   and

cannot stand the test of judicial scrutiny. It is submitted that the

evidence produced by the prosecution falls short of the quality

evidence required for recording a finding of guilt against the

accused in a case of circumstantial evidence.  In that, the motive

behind the commission of crime has not been established at all.

No evidence is forthcoming in respect of identification of the two

dead bodies, much less to establish the fact that it was of none

other than the second wife of appellant No.3 and son of appellant

No.3 respectively. It is vehemently contended that the police has

set up PW­7 as the informant, who was an obliging informant of

the police.  If his evidence is to be discarded, the genesis of the

prosecution case must collapse and, in which case, the rest of

the circumstances or the evidence would be of no avail. It is

submitted that even the other reports prepared by the police

purportedly during the investigation of the crime, were tailored to

suit   the   prosecution case.  That   ought   to  be  discarded.  It  is

submitted that the evidence produced by the prosecution, taken

as   a   whole   or   even   in   part,   by   no   stretch   of   imagination

establishes the complicity of the appellants in the commission of

crime. The hypothesis on which the prosecution case rests is

unsubstantiated. Further, the statement of the accused allegedly

made to the police, which is the fulcrum of the prosecution case,

is inadmissible in evidence and, at any rate, cannot be used

against the co­accused. For all these reasons, the finding of guilt

recorded against the appellants cannot be sustained either on

facts or in law. 

6.The learned counsel for the State, however, supported the

judgment under appeal and would submit that no interference is

warranted against the concurrent findings of fact. He submits

that the prosecution has established the circumstances and the

chain   is   complete   in   all   respects,   pointing   towards   the

involvement of the appellants in commission of the crime and

ruling out any other possibility. He submits that the appeals

deserve to be dismissed.

7.We have heard Mr. S. K. Bhattacharya, learned counsel for

the appellants and Mr. Rajesh K. Singh, learned counsel for the

respondent. We have perused the entire record, including the

original record.

8.Before proceeding to consider the rival submissions, be it

noted that in the present case, no direct evidence has been

produced by the prosecution regarding the involvement of the

appellants in the commission of the crime.  The prosecution rests

its case solely on circumstantial evidence.  The legal position as

to how such matter should be examined has been expounded in

Padala Veera Reddy Vs. State of Andhra Pradesh and Ors.

1

in the following words:­

“10. ….. This Court in a series of decisions has consistently held

that   when   a   case   rests   upon   circumstantial   evidence   such

evidence must satisfy the following tests:

(1)the circumstances from which an inference of guilt

is sought to be drawn, must be cogently and firmly

established;

(2)those   circumstances   should   be   of   a   definite

tendency unerringly pointing towards guilt of the

accused;

(3)the   circumstances,   taken   cumulatively,   should

form a chain so complete that there is no escape

from   the   conclusion   that   within   all   human

probability the crime was committed by the accused

and none else; and

(4)the   circumstantial   evidence   in   order   to   sustain

conviction   must   be   complete   and   incapable   of

explanation of any other hypothesis than that of the

guilt of the accused and such evidence should not

only be consistent with the guilt of the accused but

should   be   inconsistent   with   his   innocence.   (See

Gambhir v. State of Maharashtra

2

.)

11.  See also  Rama Nand  v.  State of Himachal Pradesh

3

,

Prem   Thakur  v.  State   of   Punjab

4

,  Earabhadrapa   alias

Krishnappa  v.  State   of   Karnataka

5

,  Gian   Singh  v.  State   of

Punjab

6

, Balwinder Singh v. State of Punjab.

7

”

9.In  Mulakh Raj & Ors. Vs. Satish Kumar & Ors.

8

, the

Court succinctly restated the legal position in paragraph 4 as

1

  (1989) Supp. (2) SCC 706

2

  (1982) 2 SCC 351 ; AIR 1982 SC 1157

3

 (1981) 1 SCC 511 ; AIR 1981 SC 738

4

 (1982) 3 SCC 462 ; (1983) 1 SCR 822 ; AIR 1983 SC 61

5

 (1983)Cri LJ 846 ; (1983) 2 SCC 330

6

 1986 Supp (1) SCC 676 ; AIR 1987 SC 1921

7

 (1987) 1 SCC 1 ; AIR 1987 SC 350

8

 (1992) 3 SCC 43

under: 

“4. ……Undoubtedly this case hinges upon circumstantial

evidence. It is trite to reiterate that in a case founded on

circumstantial evidence, the prosecution must prove all the

circumstances connecting unbroken chain of links leading

to   only   one   inference   that   the   accused   committed   the

crime. If any other reasonable hypothesis of the innocence

of   the   accused   can   be   inferred   from   the   proved

circumstances,   the   accused   would   be   entitled   to   the

benefit.   What   is   required   is   not   the   quantitative   but

qualitative,   reliable   and   probable   circumstances   to

complete the chain connecting the accused with the crime.

If   the   conduct   of   the   accused   in   relation   to   the   crime

comes into question the previous and subsequent conduct

are also relevant facts. Therefore, the absence of ordinary

course of conduct of the accused and human probabilities

of the case also would be relevant. The court must weigh

the evidence of the cumulative effect of the circumstances

and   if   it   reaches   the   conclusion   that   the   accused

committed the crime, the charge must be held proved and

the conviction and sentence would follow.”

(emphasis supplied)

10.Let us revert to the circumstances which commended to the

trial court and also the High Court to take the view that the

chain of proved circumstances left no manner of doubt that the

accused alone were involved in the commission of the offence in

question.    Those proved circumstances  can be delineated  as

follows :

(i)Information   regarding   the   missing   persons   (Zahida

and Ishlam) was given by the village watchman, viz.,

Shababul (P.W.7).

(ii)The fact that the two named persons had gone missing

for about two months was reinforced after the police

visited the village to verify the same and in particular

the   “admission   of   accused   ­   Asar   Mohammed

(appellant No.1)” that the two missing persons have

been murdered by him and the other two accused, viz.,

Asraf Mohammed and Akhtar  (appellant Nos.2 and 3

respectively) and “their dead bodies were dumped by

him in the septic tank in the backyard of their house.”

(iii)No ‘missing report’ was lodged by the appellants in

respect of Zahida and Ishlam, for reasons best known

to them.

(iv)Appellant No.1 told the police that he would show the

place where the dead bodies were dumped and he led

the police party to that spot in the backyard of the

house   of   the   appellants,   which   was   within   his

exclusive knowledge and opened the lid of the septic

tank   himself   to   facilitate   taking   out   the   two   dead

bodies   which   he   admitted   as   that   of   Zahida   and

Ishlam.

(v)One of the two dead bodies recovered from the septic

tank in the backyard of the house of the appellants

was of a full grown­up female around 32 years of age

and another of a male child of about 11 years of age

which corresponded with the age of Zahida and Ishlam

respectively.

(vi)The dead bodies were dumped more than one month

before the same were removed from the septic tank in

a highly decomposed condition.

(vii)Ante­mortem injuries were noticed on the vital part of

the neck on both the dead bodies which, according to

the medical evidence, was the cause of death due to

asphyxia and a case of homicidal death.

(viii)The accused neither disputed the identity of the two

dead   bodies   being   that   of   Zahida   and   Ishlam   nor

offered   any   explanation,   even   though   they   were

confronted with the incriminatory evidence.

(ix)No evidence has been produced nor any explanation

has been offered by the accused regarding the reason

as   to   why   they   did   not   lodge   a   ‘missing

complaint/report’   in   respect   of   Zahida   and   Ishlam,

who were closely related to them and were staying in

the same house; nor have they produced any evidence

that both of them were still alive and were residing

elsewhere.  Similarly, no explanation has been offered

by them regarding the cause of death of Zahida and

Ishlam, or for that matter, the circumstances in which

their dead bodies were found in the septic tank in the

backyard   of   their   house   and   also   about   the   ante­

mortem injuries noticed on the vital part of the dead

bodies which, as per the medical evidence, was the

cause of death due to asphyxia. 

11.The trial court as well as the High Court, after analysing the

evidence on record including the evidence of PWs 4 to 10, had

discerned   the   above   circumstances   pointing   towards   the

involvement of the accused in the commission of the crime.  Both

the courts have taken note of the fact that Begum Bano (PW­1);

Haji Iqbal (PW­2); and Nawab Jan (PW­3) were declared hostile,

as a result of which the factum of motive behind the murder of

Zahida and Ishlam could not be established by the prosecution.

Notably, even these hostile witnesses (PWs 1 to 3) have not

disputed the relationship of Zahida and Ishlam with the accused

and the fact that they were residing with the accused in the same

house before they went missing. Be that as it may, both the

courts have ruled that other proved circumstances emanating

from the evidence produced by the prosecution, coupled with the

abject silence of the accused including having failed to offer any

explanation   with   regard   to   the   incriminatory   circumstances

referred to above, was sufficient to bring home the guilt against

them and no other conclusion could be deduced except that the

accused were responsible for the murder of Zahida and Ishlam.

They were closely related to the deceased (as Zahida was the

second wife of accused Akhtar (appellant No.3) and Ishlam was

the son born in wedlock between them; and appellant nos.1 and

2 were the step sons of Zahida and step brothers of Ishlam).  All

of them were residing in the same house before Zahida and

Ishlam   went   missing   for   about   two   months.   That   fact   was

reported   by   Shababul   (PW­7)   to   the   police.     The   fact   that

Shababul is on the payroll of the police cannot be the basis to

disregard   the   proved   fact   that   Zahida   and   Ishlam   had   gone

missing for about two months before it was so reported to the

police.     None   of   the   appellants   have   either   disowned   their

relationship with Zahida and Ishlam or bothered to produce any

tittle of evidence in defence to show that Zahida and Ashlam were

still alive and residing elsewhere.  This Court in Nika Ram Vs.

State   of   Himachal   Pradesh

9

,   noted   that   the   accused   and

deceased (his wife) resided together and as the accused failed to

offer any cogent explanation about the circumstances in which

his wife died, it pointed towards his guilt and thus, the Court

deduced such inference. Suffice it to observe that the fact that

PW­1, PW­2 and PW­3 became hostile and the prosecution could

not establish the factum of motive cannot be the basis to doubt

the correctness of the finding of guilt recorded by the two courts

against the accused on the basis of other proved circumstances

9

  (1972) 2 SCC 80

including the confession of the accused No.1 about the murder of

Zahida   Begum   and   Ishlam   and   more   importantly,   having

dumped the dead bodies in the septic tank in the backyard of

their house and to have led the police to that place from where

the two dead bodies, whose identity also has not been disputed,

came to be recovered, coupled with the medical evidence that the

cause of death of the two dead persons was due to the ante­

mortem injury caused on the neck resulting in their death due to

asphyxia and is a homicidal death.

12.After perusing the entire evidence and taking the totality of

the proved circumstances into account, we are in agreement with

the conclusion reached by the trial court, which came to be

affirmed by the High Court, regarding finding of guilt against

appellant No.1 – Asar Mohammed, who had confessed to the

police and also led the police party to the place where the dead

bodies were dumped. In Trimukh Moroti Kirkan Vs. State of

Maharashtra

10

, the Court explicated that if an offence takes

place inside the privacy of a house where the accused have all

the opportunity to plan and commit the offence at the time and

in circumstances of their choice, it will be extremely difficult for

the prosecution to lead evidence to establish the guilt of the

10

(2006) 10 SCC 681

accused   if   the   strict   principle   of   circumstantial   evidence,   is

insisted upon. The Court expounded thus:

“14. If an offence takes place inside the privacy of a house and

in   such   circumstances   where   the   assailants   have   all   the

opportunity to plan and commit the offence at the time and in

circumstances of their choice, it will be extremely difficult for

the prosecution to lead evidence to establish the guilt of the

accused  if  the strict   principle  of  circumstantial evidence,  as

noticed above, is insisted upon by the Courts.  A Judge does

not   preside   over   a   criminal   trial   merely   to   see   that   no

innocent man is punished. A Judge also presides to see that

a guilty man does not escape. Both are public duties. (See

Stirland v. Director of Public Prosecution

11

  ­ quoted with

approval by Arijit Pasayat, J. in State of Punjab v. Karnail

Singh

12

). The law does not enjoin a duty on the prosecution

to   lead   evidence   of   such   character   which   is   almost

impossible to be led or at any rate extremely difficult to be

led. The duty on the prosecution is to lead such evidence

which it is capable of leading, having regard to the facts

and circumstances of the case. Here it is necessary to keep

in mind Section 106 of the Evidence Act which says that

when any fact is especially within the knowledge of any

person,   the   burden   of   proving   that   fact   is   upon   him.

Illustration (b) appended to this section throws some light

on the content and scope of this provision and it reads:

‘(b) A is charged with traveling on a railway without

ticket. The burden of proving that he had a ticket is on

him.’

15. Where an offence like murder is committed in secrecy

inside   a   house,   the   initial   burden   to   establish   the   case

would undoubtedly be upon the prosecution, but the nature

and amount of evidence to be led by it to establish the

charge cannot be of the same degree as is required in other

cases of circumstantial evidence. The burden would be of a

comparatively lighter character. In view of Section 106 of

the Evidence Act there will be a corresponding burden on

the inmates of the house to give a cogent explanation as to

how the crime was committed. The inmates of the house

cannot get away by simply keeping quiet and offering no

explanation on the supposed premise that the burden to

establish its case lies entirely upon the prosecution and

there   is   no   duty   at   all   on   an   accused   to   offer   any

explanation.

11

 1994 AC 315 ; (1994) 2 AII ER 13 (HL) 

12

  (2003) 11 SCC 271 

xxx  xxx xxx

21.  In a case based on circumstantial evidence where no

eye­ witness account is available, there is another principle

of law which must be kept in mind. The principle is that

when an incriminating circumstance is put to the accused

and the said accused either offers no explanation or offers

an explanation which is found to be untrue, then the same

becomes an additional link in the chain of circumstances to

make it complete.  This view has been taken in a catena of

decisions of this Court. [See State of Tamil Nadu v. Rajendran

13

(SCC para 6); State of U.P. v. Dr. Ravindra Prakash Mittal

14

 (SCC

para 39 : AIR para 40); State of Maharashtra v. Suresh

15

 (SCC

para 27); Ganesh Lal v. State of Rajasthan

16

 (SCC para 15) and

Gulab Chand v. State of M.P.

17

 (SCC para 4).]

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 placed in the dwelling home

where   the   husband   also   normally   resided,   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

commission of the crime. In  Nika Ram v. State of Himachal

Pradesh

18

 it was observed that the fact that the accused alone

was with his wife in the house when she was murdered there

with 'khokhri' and the fact that the relations of the accused with

her   were   strained   would,   in   the   absence   of   any   cogent

explanation by him, point to his guilt. In Ganeshlal v. State of

Maharashtra

19

 the appellant was prosecuted for the murder of

his wife which took place inside his house. It was observed that

when the death had occurred in his custody, the appellant is

under an obligation to give a plausible explanation for the cause

of her death in his statement under Section 313 Cr.P.C.  The

mere denial of the prosecution case coupled with absence of

any   explanation   were   held   to   be   inconsistent   with   the

innocence   of   the   accused,   but   consistent   with   the

hypothesis  that the  appellant is a  prime  accused  in the

13

(1999) 8 SCC 679 

14

 (1992) 3 SCC 300 ; AIR 1992 SC 2045

15

 (2000) 1 SCC 471 

16

 (2002) 1 SCC 731 

17

 (1995) 3 SCC 574 

18

  Supra @ Footnote 9 

19

  (1992) 3 SCC 106

commission  of  murder of  his  wife.  In  State  of U.P. v. Dr.

Ravindra Prakash Mittal

20

  the medical evidence disclosed that

the wife died of strangulation during late night hours or early

morning and her body was set on fire after sprinkling kerosene.

The   defence   of   the   husband   was   that   wife   had   committed

suicide by burning herself and that he was not at home at that

time. The letters written by the wife to her relatives showed that

the husband ill­treated her and their relations were strained

and further the evidence showed that both of them were in one

room in the night. It was held that the chain of circumstances

was   complete   and   it   was   the   husband   who   committed   the

murder of his wife by strangulation and accordingly this Court

reversed the judgment of the High Court acquitting the accused

and convicted him under Section 302 IPC. In  State of Tamil

Nadu v. Rajendran

21

  the wife was found dead in a hut which

had caught fire. The evidence showed that the accused and his

wife were seen together in the hut at about 9.00 p.m. and the

accused came out in the morning through the roof when the

hut had caught fire. His explanation was that it was a case of

accidental fire which resulted in the death of his wife and a

daughter. The medical evidence showed that the wife died due

to asphyxia as a result of strangulation and not on account of

burn injuries. It was held that there cannot be any hesitation to

come to the conclusion that it was the accused (husband) who

was the perpetrator of the crime.”

(emphasis supplied)

13.It is a settled legal position that the facts need not be self­

probatory and the word “fact” as contemplated in Section 27 of

the   Evidence   Act   is   not   limited   to   “actual   physical   material

object”. The discovery of fact arises by reason of the fact that the

information given by the accused exhibited the knowledge or the

mental   awareness   of   the   informant   as   to   its   existence   at   a

particular place. It includes a discovery of an object, the place

from which it is produced and the knowledge of the accused as to

its existence. It will be useful to advert to the exposition in the

20

  Supra @ Footnote 14

21

Supra @ Footnote 13 

case of Vasanta Sampat Dupare v. State of Maharashtra

22

, in

particular, paragraphs 23 to 29 thereof.  The same read thus :

“23. While accepting or rejecting the factors of discovery, certain

principles are to be kept in mind. The Privy Council in Pulukuri

Kotayya v. King Emperor

23

 has held thus: (IA p. 77)

“…  it is fallacious to treat the ‘fact discovered’ within

the section as equivalent to the object produced; the fact

discovered embraces the place from which the object is

produced and the knowledge of the accused as to this,

and the information given must relate distinctly to this

fact. Information as to past user, or the past history, of the

object produced is not related to its discovery in the setting

in which it is discovered. Information supplied by a person in

custody that ‘I will produce a knife concealed in the roof of

my house’ does not lead to the discovery of a knife; knives

were discovered many years ago. It leads to the discovery

of the fact that a knife is concealed in the house of the

informant to his knowledge, and if the knife is proved to

have been used in the commission of the offence, the

fact discovered is very relevant. But if to the statement the

words be added ‘with which  I  stabbed  A’, these words are

inadmissible since they do not relate to the discovery of the

knife in the house of the informant.”

24.  In  Mohd. Inayatullah  v.  State  of Maharashtra

24

,  while

dealing with the ambit and scope of Section 27 of the Evidence

Act, the Court held that: (SCC pp. 831­32, paras 11­13)

“11. Although the interpretation and scope of Section 27 has

been the subject of several authoritative pronouncements, its

application   to   concrete   cases   is   not   always   free   from

difficulty. It will therefore be worthwhile at the outset, to

have a short and swift glance at the section and be reminded

of its requirements. The section says:

‘27. How much of information received from accused

may be proved.—Provided that, when any fact is deposed

to   as   discovered   in   consequence   of   information   received

from a person accused of any offence, in the custody of a

police   officer,   so   much   of   such   information,   whether   it

amounts to a confession or not, as relates distinctly to the

fact thereby discovered, may be proved.’

12.   The   expression   ‘provided   that’   together   with   the

phrase ‘whether it amounts to a confession or not’ show that

the section is in the nature of an exception to the preceding

provisions   particularly   Sections   25   and   26.   It   is   not

necessary in this case to consider if this section qualifies, to

22

 (2015) 1 SCC 253

23

 AIR 1947 PC 67

24

 (1976) 1 SCC 828 ; (1976) 1 SCR 715

any extent, Section 24, also. It will be seen that the first

condition   necessary   for   bringing   this   section   into

operation is the  discovery of a fact, albeit a relevant

fact, in consequence of the information received from a

person accused of an offence. The   second  is that the

discovery of such fact must be deposed to. The  third is

that at the time of the receipt of the information the

accused must be in police custody. The last but the most

important   condition   is   that   only   ‘so   much   of   the

information’   as   relates  distinctly  to   the   fact  thereby

discovered is admissible. The rest of the information has

to   be   excluded.  The   word   ‘distinctly’   means   ‘directly’,

‘indubitably’,  ‘strictly’,  ‘unmistakably’.   The   word   has   been

advisedly used to limit and define the scope of the provable

information. The phrase ‘distinctly relates to the fact thereby

discovered’   is   the   linchpin   of   the   provision.   This   phrase

refers to that part of the information supplied by the accused

which is the direct and immediate cause of the discovery. The

reason   behind   this   partial   lifting   of   the   ban   against

confessions and statements made to the police, is that if a

fact   is   actually   discovered   in   consequence   of   information

given by the accused, it affords some guarantee of truth of

that part, and that part only, of the information which was

the clear, immediate and proximate cause of the discovery.

No such guarantee or assurance attaches to the rest of the

statement which may be indirectly or remotely related to the

fact discovered.

13.   At   one   time   it   was   held   that   the   expression   ‘fact

discovered’   in   the   section   is   restricted   to   a   physical   or

material fact which can be perceived by the senses, and that

it does not include a mental fact (see Sukhan v. Emperor

25

;

Ganu Chandra Kashid v. Emperor

26

). Now it is fairly settled

that the expression ‘fact discovered’ includes not only

the physical object produced, but also the place from

which it is produced and the knowledge of the accused

as to this  (see  Pulukuri Kotayya  v.  King Emperor

27

;  Udai

Bhan v. State of U.P.

28

).” 

(emphasis in original)

25.  In  Aftab Ahmad Anasari  v.  State of Uttaranchal

29

  after

referring   to   the   decision   in  Pulukuri   Kotayya

30

,   the   Court

adverted   to   seizure   of   clothes   of   the   deceased   which   were

concealed by the accused. In that context, the Court opined

that (Aftab Ahmad Anasari case, SCC p. 596, para 40) 

25

  AIR 1929 Lah 344

26

 AIR 1932 Bom 286

27

 Supra @ Footnote 23

28

 AIR 1962 SC 1116 ; (1962) 2 Cri LJ 251 ; 1962 Supp (2) SCR 830

29

 (2010) 2 SCC 583 

30

  Supra @ Footnote 23

“40. … the part of the disclosure statement, namely, that the

appellant   was   ready   to   show   the   place   where   he   had

concealed the clothes of the deceased is clearly admissible

under   Section   27   of   the   Evidence   Act   because   the   same

relates   distinctly   to   the   discovery   of   the   clothes   of   the

deceased from that very place. The contention that even if it

is assumed for the sake of argument that the clothes of the

deceased were recovered from the house of the sister of the

appellant   pursuant   to   the   voluntary   disclosure   statement

made by the appellant, the prosecution has failed to prove

that the clothes so recovered belonged to the deceased and

therefore, the recovery of the clothes should not be treated

as an incriminating circumstance, is devoid of merits.”

26.  In  State   of   Maharashtra  v.  Damu

31

  it   has   been   held   as

follows: (SCC p.283, para 35)

“35. … It is now well settled that recovery of an object is not

discovery   of   a   fact   as   envisaged   in   [Section   27   of   the

Evidence Act, 1872]. The decision of the Privy Council in

Pulukuri   Kotayya  v.  King   Emperor

32

  is   the   most   quoted

authority   for   supporting   the   interpretation   that   the   ‘fact

discovered’ envisaged in the section embraces the place from

which   the   object   was   produced,   the   knowledge   of   the

accused   as   to   it,   but   the   information   given   must   relate

distinctly to that effect.”

The   similar   principle   has   been   laid   down   in  State   of

Maharashtra  v.  Suresh

33

,  State   of   Punjab  v.  Gurnam   Kaur

34

,

Aftab Ahmad Anasari v. State of Uttaranchal

35

, Bhagwan Dass v.

State (NCT of Delhi)

36

, Manu Sharma v. State (NCT of Delhi)

37

 and

Rumi Bora Dutta v. State of Assam

38

.

27. In the case at hand, as is perceptible, the recovery

had   taken   place   when   the   appellant   was   accused   of   an

offence, he was in custody of a police officer, the recovery

had taken place in consequence of information furnished by

him and the panch witnesses have supported the seizure

and nothing has been brought on record to discredit their

testimony.

28. Additionally, another aspect can also be taken note of.

The fact that the appellant had led the police officer to find out

the spot where the crime was committed, and the tap where he

washed the clothes eloquently speak of his conduct as the same

is   admissible   in   evidence   to   establish   his   conduct.   In   this

context we may refer with profit to the authority in  Prakash

31

 (2000) 6 SCC 269 

32

 Supra @ Footnote 23

33

 (2000) 1 SCC 471 

34

 (2009) 11 SCC 225 

35

 (2010) 2 SCC 583 

36

  (2011) 6 SCC 396 

37

  (2010) 6 SCC 1 

38

  (2013) 7 SCC 417 

Chand v. State (Delhi Admn.)

39

 wherein the Court after referring

to   the   decision   in  H.P.   Admn.  v.  Om   Prakash

40

  held   thus:

(Prakash Chand case, SCC p.95, para 8)

“8. … There is a clear distinction between the conduct of

a person against whom an offence is alleged, which is

admissible under Section 8 of the Evidence Act, if such

conduct is influenced by any fact in issue or relevant

fact and the statement made to a police officer in the

course of an investigation which is hit by Section 162 of

the Criminal Procedure Code. What is excluded by Section

162 of the Criminal Procedure Code is the statement made to

a police officer in the course of investigation and not the

evidence relating to the conduct of an accused person (not

amounting to a statement) when confronted or questioned by

a police officer during the course of an investigation. For

example, the evidence of the circumstance, simpliciter, that

an accused person led a police officer and pointed out the

place where stolen articles or weapons which might have

been   used   in   the   commission   of   the   offence   were   found

hidden, would be admissible as conduct, under Section 8 of

the Evidence Act, irrespective of whether any statement by

the accused contemporaneously with or antecedent to such

conduct   falls   within   the   purview   of   Section   27   of   the

Evidence Act.”

29. In A.N. Venkatesh v. State of Karnataka

41

 it has been ruled

that: (SCC p.721, para9)

“9. By virtue of Section 8 of the Evidence Act, the conduct of

the accused person is relevant, if such conduct influences or

is   influenced   by   any   fact   in   issue   or   relevant   fact.  The

evidence   of   the   circumstance,   simpliciter,   that   the

accused   pointed   out   to   the   police   officer,   the   place

where the dead body of the kidnapped boy was found and

on their pointing out the body was exhumed, would be

admissible  as conduct  under Section 8  irrespective  of

the  fact  whether  the   statement  made   by  the   accused

contemporaneously with or antecedent to such conduct

falls within the purview of Section 27 or not as held by

this   Court   in  Prakash   Chand  v.  State   (Delhi   Admn.).

Even if we hold that the disclosure statement made by

the   appellants­accused   (Exts.   P­15   and   P­16)   is   not

admissible under Section 27 of the Evidence Act, still it

is   relevant   under   Section   8.  The   evidence   of   the

investigating officer and PWs 1, 2, 7 and PW 4 the spot

mahazar witness that the accused had taken them to the

spot and pointed out the place where the dead body was

buried, is an admissible piece of evidence under Section 8 as

39

  (1979) 3 SCC 90 

40

  (1972) 1 SCC 249 

41

  (2005) 7 SCC 714 

the conduct of the accused. Presence of A­1 and A­2 at a

place where ransom demand was to be fulfilled and their

action   of   fleeing   on   spotting   the   police   party   is   a

relevant circumstance and are admissible under Section

8 of the Evidence Act.”

(emphasis supplied)

14.Applying the principle expounded by this Court, we have no

hesitation   in   affirming   the   finding   of   guilt   recorded   against

appellant No.1 – Asar Mohammed.

15.The   question   is   whether   the   same   evidence   or   proved

circumstances can be used against the other two appellants,

namely,   Asraf   Mohammed   and   Akhtar   Mohammad.

Indisputably, except the confession of the co­accused – Asar

Mohammed (appellant No.1), the prosecution has not produced

any independent substantive evidence to even remotely suggest

that  appellant  Nos.2  and  3  were  involved  in committing  the

murder of Zahida and Ishlam.   By now, it is well settled that

confession of the co­accused by itself cannot be the basis to

proceed against the other accused unless something more is

produced to indicate their involvement in the commission of the

crime.   This Court in  Kashmira Singh v. State of Madhya

Pradesh

42

,  relying upon the decision of the Privy Council in

Bhuboni Sahu v. R.

43

, Periaswami Moopan, In re

44

 as well as

42

1952 SCR 526

43

 (1948­49) 76 IA 147

44

 ILR (1931) 54 Mad 75

in Emperor v. Lalit Mohan Chuckerbutty

45

, has explicated the

efficacy of confession of an accused person and whether it can be

used against the co­accused. The exposition in Kashmira Singh

has been approved by the Constitution Bench of this Court in

Haricharan Kurmi v. State of Bihar

46

, in particular paragraph

12 which reads thus :

“12.  As   we   have   already   indicated,   this   question   has   been

considered on several occasions by judicial decisions and it has

been consistently held that a confession cannot be treated as

evidence which is substantive evidence against a co­accused

person.    In   dealing   with   a   criminal   case   where   the

prosecution   relies   upon   the   confession   of   one   accused

person   against   another   accused   person,   the   proper

approach to adopt is to consider the other evidence against

such an accused person, and if the said evidence appears to

be satisfactory and the court is inclined to hold that the

said evidence may sustain the charge framed against the

said accused person, the court  turns to the confession with

a   view   to   assure   itself   that   the   conclusion   which   it   is

inclined to draw from the other evidence is right.    As was

observed by Sir Lawrence Jenkins in  Emperor v. Lalit Mohan

Chuckerbutty a confession can only be used to ‘lend assurance

to other evidence against a co­accused’.  In Periaswami Moopan,

In re Reilly, J., observed that the provision of Section 30 goes

not further than this : 

‘…where   there   is   evidence   against   the   co­accused

sufficient,  if  believed,  to support his conviction, then

the kind of confession described in Section 30 may be

thrown   into   the   scale   as   an   additional   reason   for

believing that evidence.’

In Bhuboni Sahu v. R. the Privy Council has expressed the same

view.   Sir John Beaumont who spoke for the Board, observed

that: 

‘…A confession of a co­accused is obviously evidence of a

very weak type.  It does not indeed come within the definition

of ‘evidence’ contained in Section 3 of the Evidence Act.  It is

not required to be given on oath, nor in the presence of the

accused, and it cannot be tested by cross­examination.  It is

45

 ILR (1911) 38 Cal 559

46

 (1964) 6 SCR 623 ; AIR 1964 SC 1184

a much weaker type of evidence than the evidence of an

approver, which is not subject to any of those infirmities.

Section 30, however, provides that the court may act;

but the section does not say that the confession is to

amount to proof.  Clearly there must be other evidence.

The confession is only one element in the consideration

of all the facts proved in the case; it can be put into the

scale and weighed with the other evidence.’

It would be noticed that as a result of the provisions contained

in Section 30, the confession has no doubt to be regarded as

amounting to evidence in a general way, because whatever is

considered by the court is evidence; circumstances which are

considered by the court as well as probabilities do amount to

evidence in that generic sense.   Thus, though confession may

be regarded as evidence in that generic sense because of the

provisions of Section 30, the fact remains that it is not evidence

as defined by Section 3 of the Act.   The result, therefore, is

that in dealing with a case against an accused person, the

court cannot start with the confession of a co­accused after

it has formed its opinion with regard to the quality and

effect of the said evidence, then it is permissible to turn to

the   confession   in   order   to   receive   assurance   to   the

conclusion   of   guilt   which   the   judicial   mind   is   about   to

reach on the said other evidence.  That, briefly stated, is the

effect of the provisions contained in Section 30.  The same view

has been expressed by this Court in Kashmira Singh v. State of

M.P.  where the decision of the Privy Council in  Bhuboni Sahu

case has been cited with approval.”

(emphasis supplied)

16.In view of the above, it is not permissible to proceed against

appellant nos.2 and 3 solely on the basis of the confession of

appellant No.1 made before the police, even if the relevant part of

the confession is admissible and has been duly proved.  As no

substantive evidence is forthcoming to show the involvement of

appellant nos.2 and 3 for having caused the murder of Zahida

and Ishlam, it is not open to convict them for offence punishable

under Section 302, IPC.  This is also because the charge, as has

been framed, is simpliciter for offence under Section 302 and not

for offence punishable under Section 302 read with Section 34 of

IPC or Section 302 read with Section 120­B of IPC. No evidence

has   been   produced   by   the   prosecution   in   this   regard.

Resultantly, the finding of guilt albeit concurrently recorded by

the   two   courts   against   appellant   nos.2   and   3   for   offence

punishable under Section 302 IPC cannot be sustained on facts

or in law.  These appellants, therefore, will have to be acquitted

in connection with offence punishable under Section 302 IPC.

17.The next question is whether appellant Nos.2 and 3 can be

held guilty for offence punishable under Section 201 IPC.  The

fact that appellant nos.2 and 3 cannot be convicted for offence

punishable under Section 302 IPC does not extricate them from

the offence under Section 201 IPC.   We say so because the

proved circumstances discerned from the record leave no manner

of doubt that Zahida and Ishlam were residing along with the

appellants in the same house.  Further, Zahida was the second

wife of appellant No.3 and Ishlam was none other than the son of

appellant No.3 born in wedlock with Zahida.   Zahida was the

step mother of appellant Nos.1 and 2 and Ishlam was their step

brother.  This relationship has not been disputed.  It is also an

established   fact   that   Zahida   and   Ishlam   had   suddenly   gone

missing for over two months. Obviously, no efforts were made by

appellant nos.2 and 3 to trace Zahida and Ishlam nor did they

think it necessary to report that fact to the local police.   This

indeed cannot be a natural behavior or conduct of appellant

No.3, the husband of Zahida and father of minor son Ishlam.

Further, appellant nos.2 and 3 have not challenged the identity

of two dead bodies found from the septic tank in the backyard of

their house at the instance of appellant No.1 – Asar Mohammed.

No explanation whatsoever has been offered by them as to why

they did not report about the sudden disappearance of Zahida

and Ishlam (until their bodies were recovered from the septic

tank in the backyard of their house after two months). The

concomitant is that appellant Nos.2 and 3 had knowledge that

Zahida and Ishlam had been murdered and their dead bodies

were dumped in the septic tank in the backyard of their house

and yet, they did not disclose that fact with an intention to

screen appellant No.1 – Asar Mohammed, the offender, from legal

punishment.  In other words, even though they cannot be made

liable for the murder of Zahida and Ishlam for want of legal

evidence in that regard, they would certainly be guilty of having

committed offence under Section 201 IPC as established from the

proved circumstances coupled with their abject failure to offer

any   explanation,   much   less   cogent   explanation,   about   their

conduct. The inevitable and legitimate conclusion to be deduced

is that they are guilty of offence punishable under Section 201

IPC for which they have been rightly convicted and sentenced by

the trial court and which opinion of the trial court has been

affirmed by the High Court.   As a result, the appeal filed by

appellant nos.2 and 3 would partly succeed only to the extent of

acquitting them for offence punishable under Section 302 IPC. 

18.In view of the above, the appeal filed by appellant No.1 –

Asar   Mohammed   is   dismissed.   Whereas,   the   appeal   filed   by

appellant   Nos.2   and   3   –   Asraf   Mohammed   and   Akhtar,

respectively, is partly allowed by setting aside the conviction and

sentence recorded against them for offence punishable under

Section 302 IPC but the conviction and sentence for offence

punishable   under   Section   201   IPC   against   them   is   upheld.

Ordered accordingly.   

…………………………..….J.

          (A.M. Khanwilkar)

…………………………..….J.

        (L. Nageswara Rao)

New Delhi;

October 24, 2018.