REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1980 OF 2008

Ashish Jain …Appellant

Versus

Makrand Singh and Ors. …Respondents

With

CRIMINAL APPEAL NO. 1981 OF 2008

State of Madhya Pradesh …Appellant

Versus

Makrand Singh and Ors. …Respondents

J U D G M E N T

Mohan M. Shantanagoudar, J.

The instant appeals arise from the judgments of the High

Court of Madhya Pradesh, Jabalpur, Gwalior Bench, passed in

1

Death Reference No. 01 of 2004 and Criminal Appeal No. 312 of

2004. Vide the impugned judgments, the High Court acquitted the

accused respondents Makrand Singh, Raj Bahadur Singh and

Shyam Sunder for the offences punishable under Sections 302

read with 34, 394 read with 34 and 449 of the Indian Penal Code

(in short “the IPC”), and Sections 11 read with 13 of the Madhya

Pradesh Dakaiti and Vyapharan Prabhavit Kshetra Adhiniyam (in

short   “the   MPDVPKA”)   and   additionally   respondent   Makrand

Singh for offences under Section 25(1)(b)(a) read with Section 27 of

the Arms Act and Sections 11 and 13 of the MPDVPKA for causing

the death of three people, viz. Premchand Jain, his wife Anandi

Devi and unmarried daughter Preeti, and for committing robbery

of Rs. 30,000/­ in cash and about Rs. 8,00,000/­ worth of gold

and silver.

2.The case of the prosecution is reiterated below in brief:

Deceased   Premchand   Jain   was   in   the   occupation   of   money

lending, and pawning gold and silver ornaments. The incident

took place on the intervening night of 4

th

  ­ 5

th

  January 2003,

where   the   aforementioned   accused   persons,   on   the   pretext   of

doing electrical repairs in the house of the deceased, entered the

house   and   committed   the   said   murder   and   robbery.   After

2

committing the offence, they locked the house from outside and

fled. 

3.The appellant in Criminal Appeal No. 1980 of 2008 is the

complainant   Ashish   Jain   (PW26),   who   is   the   nephew   of   the

deceased   Premchand.   The   appellant   upon   growing   suspicious

about finding the house locked from outside on 5.1.2003, asked

some relatives about the whereabouts of the family, but to no

avail. Therefore, towards the end of the day at around 09:45pm,

he informed the Police Station about the house being suspiciously

locked from outside. The police reached the house, broke open the

lock, and found all three residents lying dead on the third floor of

the house. Multiple injuries were also noticed on the bodies of the

deceased, and some electrical equipment (such as wires and a

screwdriver) was found inside the house. The chest in which the

deceased Premchand used to keep the pawned gold and silver

ornaments and cash was found broken open with its contents

missing.  Thus, an inference was drawn that the accused persons,

who are electricians, and who did regular repair works at the

house of the deceased, had committed the said offence. The first

information (Dehati Nalishi)  Ex. P5 was lodged by Ashish Jain,

who deposed as PW26. This first information was registered as the

3

FIR Ex. P6 soon after.

After completing due procedure and upon investigation, the

accused persons were arrested the next morning. The robbed gold

and silver ornaments, cash, blood­stained clothes, and certain

electrical tools, i.e. a suja and a chisel, which were said to be the

weapons of offence, were recovered from the possession of the

three accused persons at their instance. The key used to lock the

house from outside after the commission of the crime was also

recovered from a field at the instance of Accused No.1, Makrand

Singh. The robbed ornaments were said to be the ornaments

which were pledged by different people as a part of the business

run   by   the   deceased.   The   Naib   Tehsildar,   the   Executive

Magistrate, conducted the identification of the robbed ornaments

by the pledgors, who identified the ornaments which belong to

them. 

4.The   Trial   Court,   upon   framing   charges   and   appreciating

evidence, found the accused persons guilty of the said offences,

and sentenced them to capital punishment. 

5.The reference for the death sentence and an appeal by the

accused persons were filed before the High Court. Both were heard

by a Division Bench; however, the learned judges could not reach

4

a consensus and had a difference of opinion. One learned Judge

was in favour of acquittal of the accused persons and another

learned Judge concurred with the judgment of the Trial Court.

Hence, the matter was heard by the learned Third Judge, and as

his findings were in consonance with acquittal, upon a majority of

2:1,   the   High   Court   acquitted   the   accused   persons   from   all

charges levelled against them.

6.To satisfy our conscience, we have reappreciated the entire

evidence.   The   case   mainly   revolves   around   the   statements   of

Ashish Jain, PW26, who is the complainant, Kailash Chandra,

PW12, a last seen witness, and Vinod Kumar Jain, PW20, another

last   seen   witness,   as   well   as   the   recovery   made   of   all   the

incriminating   materials   like   the   stolen   articles,   blood­stained

weapons and blood­stained clothes of the accused at the instance

of the accused persons. 

7. PW26 has deposed that he is the nephew of the deceased

Premchand and he frequented the house of the deceased, though

he himself lived in a different house. He sometimes used to help

the deceased Premchand with his business.  On the morning of 5

th

January, he had planned to visit his uncle but the house was

locked from outside. He presumed that since his deceased aunt,

5

the wife of Premchand, was not keeping well, their family must

have taken her for medical examination. Thereupon, he enquired

from their relatives about Premchand’s whereabouts, but did not

get any response. Night fell, and Ashish Jain, PW26 along with a

few others lodged a report at the Police Station, City Kotwali,

Bhind about the suspicious circumstances. The police arrived at

the scene, broke open the lock and found the dead bodies inside

the house with the ornaments and cash stolen from the chest.  At

the scene of the crime, PW26 noticed tea tumblers in the kitchen

area, and some electrical equipment lying around the house.  He

further   deposed   that   Kailash   Chandra,   PW12,   who   was   a

neighboring shopkeeper as well as a relative, had told him that he

had seen the accused persons entering the house of the deceased

at around 6:00­6:30 p.m. the previous evening carrying a bag

containing electrical equipment. Vinod Kumar Jain, PW20, had

also informed him that he had seen the accused persons coming

out of the said house between 9:00­9:30 p.m. going towards the

Dhanwanti Bai Dharamshala in a hurried fashion carrying two

bags. Based on this information, the first information was lodged,

naming the accused persons and their addresses, after which the

FIR was registered.

6

8.The first circumstance relied upon by the prosecution is the

“last seen circumstance”.   PW12, Kailash Chandra, who runs a

shop neighbouring the deceased Premchand’s establishment and

house, is the brother of the deceased Premchand. He categorically

deposed that on the relevant date at around 6:00­6:30 p.m., while

he was sitting outside his shop, he saw Accused No. 1, Makrand

Singh, Accused No. 2, Raj Bahadur Singh and Accused No. 3,

Shyam Sunder entering the house of the deceased carrying a bag

containing electrical equipment. He was acquainted with Accused

Nos. 1 and 2, and therefore enquired about the purpose of their

visit, to which they answered that they had been called to do some

electrical repair work in the house of deceased Premchand.   He

had   also   asked   them   about   the   third   person,   and   they   had

answered   that   his   name   was   Shyam   Sunder.     He   further

corroborated the evidence given by PW26 with regard to finding

the dead bodies, and the broken open chest. He further stated

that he mentioned about the accused persons entering the house

to PW26 and others soon after the discovery of the bodies.

9.Another important witness for the prosecution case is Vinod

Kumar Jain, PW20, who is a nephew of the deceased Premchand.

He testified that on the 4

th

 of January, 2003 at around 9:00 p.m.,

7

while he was returning home from his shop, which is nearby, he

saw the three accused persons coming out of the house of the

deceased, and Accused No. 1, Makrand Singh and Accused No. 2,

Raj Bahadur Singh were carrying a bag each, walking in a hurried

fashion   towards   the   Dhanwanti   Bai   Dharamsala.   He   further

supported   the   version   of   PW26   about   finding   the   bodies   and

learning   about   the   robbery.   He   also   deposed   that   he   had

discussed with the people gathered at the scene of the crime,

including PW26, about him seeing the accused persons exiting the

house of the deceased on the previous night.

10.The Investigating Officer, K.D. Sonakiya deposed as PW35

before the Trial Court.  He had been present at the scene of the

incident from the start and completed the investigation. 

11.The second incriminating circumstance against the accused

persons   is   the   recovery   of   various   articles   based   on   their

statements. All the accused persons have confessed to committing

the crime and have led to the recovery of the stolen gold and silver

ornaments and cash hidden at various places in their respective

houses. A country­made pistol was also seized at the instance of

Accused No. 1 from his possession. Other incriminating material

seized at the instance of the accused persons includes the blood­

8

stained clothes of the accused and the blood­stained weapons

suja and chisel at the instance of Accused No.2 and Accused No.1

respectively. The key to the lock used to lock the house from

outside after the commission of the crime was also seized from a

vacant land beside the house of Accused No. 1 based on his

statement.

Ashish Jain, PW26 is the witness for the recovery of all the

materials relating to the incident.

12.The post­mortem of the three dead bodies was done by a

team of three doctors out of which Dr. Renu Sharma, PW21 and

Dr. U.P.S. Kushwaha, PW22 were examined by the Trial Court.

Upon a perusal of the Post­Mortem Reports, we find that on the

body of the first deceased Premchand, there were five injuries

which were all lacerated wounds. Upon the body of the second

deceased Anandi Devi also, five lacerated wounds were found. On

the body of the third deceased Preeti, three lacerated wounds, one

incised wound and one contusion were identified. All the said

injuries were ante­mortem in nature and sufficient to cause the

death of a person in the ordinary course of nature. The cause of

death   of   all   the   deceased   was   opined   to   be   shock   due   to

haemorrhage, with the time of death between 12­24 hours prior to

9

the post­mortem, i.e. between 12 noon of 4

th

 January and 12 noon

of 5

th

  January. The Doctor PW22 in his cross­examination has

deposed that one injury was inflicted by a hard and sharp weapon,

and the rest of the injuries were inflicted by a hard and blunt

weapon on the deceased. 

13.The deceased Premchand’s hand was found by the police to

be clutching some hair, which was taken and sent to the Forensic

Science Laboratory along with the seized blood­stained clothes,

weapons and blood recovered from the floor of the scene of the

crime.  Hair samples of Accused Nos. 1 and 2 were also sent along

with these samples to the FSL for examination. The FSL has found

that the hair recovered from the hand of the deceased was similar

in nature to both the hair samples of Accused No. 1 and Accused

No. 2 (but the results were inconclusive nevertheless) and that the

blood stains found on the clothing and weapons were identified as

human blood.  Out of the stains that could be identified, the blood

was identified as belonging to group ‘O’.  Fingerprint marks were

seized from the tea tumblers found by the police at the scene of

the crime and were also sent for FSL examination. The samples of

the fingerprints of the accused persons were also sent along with

it for identification. The fingerprint expert opined that there was

10

similarity between a few prints upon the tea tumblers and the

fingerprints of Accused No. 1, Makrand Singh. 

14.Learned counsel for the appellant­complainant has strongly

opposed the acquittal of the accused persons. He took the court

through the evidence on record, and urged that the recovery of the

robbed   articles   itself   should   be   a   sufficient   ground   for   a

conviction, though it is further supported by other circumstantial

evidence. He further argued that the High Court in its majority

opinion erred in giving undue importance to small shortcomings in

the investigation, because of which justice had to suffer. He also

argued that the last seen evidence of PW12 and PW20 along with

the evidence of recovery of the stolen ornaments and cash at the

instance of the accused persons, from their possession, is not to

be ignored. He placed reliance on the recovery of the key used to

lock the house from outside after the commission of the crime, at

the instance of the first accused, and said that the recovery of the

same   is   conclusive   proof   of   the   participation   of   the   accused

persons in the said offence. He also argued that finding blood of

the   group   ‘O’   on   the   clothes   of   the   accused   in   light   of   the

recoveries made could only lead to one conclusion, i.e. the guilt of

the accused, since this was also the blood group of the deceased

11

persons. However, he admitted that the fingerprint examination

report could not be relied upon, and that the hair sample test

report was inconclusive.

15.The State of Madhya Pradesh has also filed an appeal against

the acquittal by the High Court. The learned counsel for the State,

while adopting the arguments of the counsel for the complainant

in   opposing   the   acquittal,   submitted   that   the   circumstantial

evidence on record, which is fully proved, would only lead to the

conviction of the accused. 

16.The Supreme Court Legal Services Committee was directed

by us to engage a counsel for the accused Respondents since none

had appeared for them.   An Amicus Curiae was appointed to

assist us in relation to the arguments for the Respondents. He

supported the majority view taken by the High Court in acquitting

the   accused   persons,   in   entirety.   He   argued   that   there   are

discrepancies in the evidence relating to the arrests made and the

alleged   recoveries   made   by   the   police   at   the   instance   of   the

accused. Learned amicus also stated that out of the recovery

witnesses, who are all relatives of the deceased, only PW26 has

been   examined.   The   non­examination   of   other   witnesses,

especially one Bahadur Yadav (the only independent witness), a

12

servant of Premchand, who had allegedly assisted the police in the

identification of the recovered ornaments by the mortgagees, was

said to be crucial for the prosecution case. He further argued that

no proper procedure was followed for the identification of the

ornaments by the mortgagees, and the police had taken active

interest   in   the   identification   of   the   ornaments,   which   was

suspicious.  Lastly, he submitted that the last seen circumstance

was not proved. 

17. In a case wherein the High Court has acquitted the accused

of all charges, there is a double presumption in favour of the

accused,   as   the   initial   presumption   of   innocence   is   further

reinforced by an acquittal by the High Court.  In such a case, this

Court will keep in mind that the presumption of innocence in

favour of the accused has been fortified by the order of acquittal

and thus if the view of the High Court is reasonable and based on

the material on record, this Court should not interfere with the

same. Interference is to be made only when there are compelling

and substantial reasons to do so, and if the ultimate conclusion

reached by the High Court is palpably erroneous, constituting a

substantial miscarriage of justice. Moreover, interference can be

made if there is a misconception of law or erroneous appreciation

13

of evidence or the High Court has completely misdirected itself in

reversing the order of conviction by the Trial Court. (See State of

Rajasthan  v. Islam and Ors.,  (2011) 6 SCC 343,  State of U.P.  v.

Awdhesh, (2008) 16 SCC 238, and State (Delhi Admin.) v. Laxman

Kumar and Ors., (1985) 4 SCC 476).

18.As   mentioned   supra,   the   present   case   of   circumstantial

evidence primarily hinges on two main aspects, which is the last

seen evidence and the recovery of stolen property. 

PW12   and   PW20,   as   discussed   above,   are   the   last   seen

witnesses who saw the entry and the exit of the accused persons

from the crime scene, respectively. It has been deposed by the

witnesses   that   soon   after   the   bodies   were   found,   they   had

discussed   amongst   themselves   about   the   participation   of   the

accused persons based on the fact that PW12 saw them enter the

house of the deceased at around 06:30 p.m. on the preceding day,

and that PW20 saw them coming out of the house and leaving the

area in a hurried manner at around 09:00­09:30 p.m. These two

witnesses have categorically stated that they had conveyed this

piece   of   valuable   information   to   the   complainant   PW26   right

before he filed the first information. However, there is no whisper

of such an important fact anywhere in the first information, Ex. P5

14

nor the FIR arising from it, Ex. P6. It is only stated in these

documents that there was a suspicion that the accused might

have caused the said incident as they were seen loitering around

the house of deceased Premchand at around 9:00 p.m. of the

night of the incident. PW26 has also stated that he learnt about

the presence of the accused persons from the verbal dialogue

between him and the said witnesses. If PW12 and PW20 had really

seen the accused as deposed, the same would have been reflected

in the FIR, and the absence of such a crucial piece of information

that PW26 learnt right before filing the first information casts a

dark shadow of suspicion over the testimony of the last seen

witnesses. Moreover, PW12 and PW20 have deposed that they

were present at the spot when the bodies were found. However,

their statements were not taken by the police on the same day,

rather they were taken subsequently on the next day.  Considering

the fact that the details of the last seen circumstance as deposed

by PW12 and PW20 are not found in the first information (though

PW26, the informant was informed about the same by PW12 and

PW20 before filing the First Information Report), we are of the

opinion that PW12 and PW20 did not see the accused entering or

exiting the house of the deceased, as is sought to be made out by

15

the prosecution. Moreover, there was deliberate delay in recording

the statements of these important witnesses with regard to the

last seen circumstance. Hence, the statements of PW12 and PW20

were clearly an afterthought.

19.The High Court had observed that PW20 is a chance witness,

and we find that it has been held rightly so. Moreover, there are

discrepancies   and   contradictions   in   the   statement   of   PW20,

inasmuch as it is only in his testimony that he asserts for the first

time that he saw the accused coming out of the house of the

deceased, as opposed to walking hurriedly away from the area,

towards the Dhanwanti Bai Dharamshala. Also, he admitted that

he could not remember how many people came out holding bags,

and how many came out empty­handed, along with the fact that

he did not usually take the route in front of the house/shop of the

deceased to reach his house from his shop, which shows that he is

a chance witness.  Keeping in mind that this witness was related

to the deceased, and appears to be a chance witness with material

discrepancies   in   his   account,   we   are   inclined   to   discard   his

evidence as to the last seen circumstance.

20.The first information given by the complainant PW26 clearly

mentions the name of the accused as well as their addresses. It is

16

also stated by the witnesses that they are acquainted with the

accused persons as they are electricians who frequented the house

of   the   deceased   for   repair   works.     Based   on   the   same   and

corroborated by the statement of PW26, the police could have

easily arrested the accused.   It was stated by the Investigating

Officer K.D. Sonakiya, PW35, that the police went in search of the

accused in order to arrest them at different locations that night

itself. However, the material on record shows that the arrests were

made only the next morning between 11:00 a.m. and 11:30 a.m.,

that   too   at   the   houses   of   the   accused   persons,   which   also,

incidentally, shows that the accused persons were not absconding,

which is unnatural conduct on the part of an offender who knows

that he has been observed entering the house of the deceased on

the day of the offence. Be that as it may, the delay in the arrest,

despite   clear   knowledge   of   the   whereabouts   of   the   accused

persons, casts a serious shadow of doubt over the case of the

prosecution. 

21.As   regards   the   recovery   of   incriminating   material   at   the

instance of the accused, the Investigating Officer K.D. Sonakiya,

PW35, has categorically deposed that all the confessions by the

accused persons were made after interrogation, but the mode of

17

this  interrogation does not  appear to be of normal character,

inasmuch as he himself has deposed that the accused persons

were   further   grilled   and   interrogated   multiple   times   before

extracting   the   confessions   which   lead   to   the   recovery   of   the

ornaments, cash, weapons and key. We find from the totality of

facts   and   circumstances   that   the   confessions   that   led   to   the

recovery of the incriminating material were not voluntary, but

caused by inducement, pressure or coercion. Once a confessional

statement of the accused on facts is found to be involuntary, it is

hit   by   Article   20(3)   of   the   Constitution,   rendering   such   a

confession inadmissible. There is an embargo on accepting self­

incriminatory evidence, but if it leads to the recovery of material

objects in relation to a crime, it is most often taken to hold

evidentiary value as per the circumstances of each case. However,

if   such   a   statement   is   made   under   undue   pressure   and

compulsion from the investigating officer, as in the present matter,

the evidentiary value of such a statement leading to the recovery is

nullified. It is noteworthy to reproduce the observations of this

Court   regarding   the   relationship   between   Section   27   of   the

Evidence Act and Article 20(3) of the Constitution in Selvi v. State

of Karnataka, (2010) 7 SCC 263:

18

“102. As   mentioned   earlier   “the   right   against   self­

incrimination”   is   now   viewed   as   an   essential

safeguard   in   criminal   procedure.   Its   underlying

rationale broadly corresponds with two objectives—

firstly, that of ensuring reliability of the statements

made by an accused, and secondly, ensuring that

such   statements   are   made   voluntarily.   It   is   quite

possible that a person suspected or accused of a

crime may have been compelled to testify through

methods involving coercion, threats or inducements

during   the   investigative   stage.   When   a   person   is

compelled to testify on his/her own behalf, there is a

higher likelihood of such testimony being false. False

testimony   is   undesirable   since   it   impedes   the

integrity   of   the   trial   and   the   subsequent   verdict.

Therefore,   the   purpose   of   the   “rule   against

involuntary   confessions”   is   to   ensure   that   the

testimony   considered   during   trial   is   reliable.   The

premise   is   that   involuntary   statements   are   more

likely   to   mislead   the   Judge   and   the   prosecutor,

thereby resulting in a miscarriage of justice. Even

during the investigative stage, false statements are

likely   to   cause   delays   and   obstructions   in   the

investigation efforts.

103. The   concerns   about   the   “voluntariness”   of

statements allow a more comprehensive account of

this   right.   If   involuntary   statements   were   readily

given weightage during trial, the investigators would

have a strong incentive to compel such statements—

often through methods involving coercion, threats,

inducement or deception. Even if such involuntary

statements are proved to be true, the law should not

incentivise the use of interrogation tactics that violate

the dignity and bodily integrity of the person being

examined.   In   this   sense,   “the   right   against   self­

incrimination” is a vital safeguard against torture and

other “third­degree methods” that could be used to

elicit   information.   It   serves   as   a   check   on   police

behaviour   during   the   course   of   investigation.   The

exclusion   of   compelled   testimony   is   important

otherwise the investigators will be more inclined to

19

extract information through such compulsion as a

matter   of   course.   The   frequent   reliance   on   such

“short cuts” will compromise the diligence required

for conducting meaningful investigations. During the

trial stage, the onus is on the prosecution to prove

the charges levelled against the defendant and the

“right against self­incrimination” is a vital protection

to ensure that the prosecution discharges the said

onus.

…

133. We   have   already   referred   to   the   language   of

Section 161 CrPC which protects the accused as well

as suspects and witnesses who are examined during

the   course   of   investigation   in   a   criminal   case.   It

would also be useful to refer to Sections 162, 163

and 164 CrPC which lay down procedural safeguards

in respect of statements made by persons during the

course of investigation. However, Section 27 of the

Evidence Act incorporates the “theory of confirmation

by subsequent facts” i.e. statements made in custody

are admissible to the extent that they can be proved

by   the   subsequent   discovery   of   facts.   It   is   quite

possible that the content of the custodial statements

could directly lead to the subsequent discovery of

relevant   facts  rather  than  their  discovery  through

independent means. Hence such statements could

also be described as those which “furnish a link in

the   chain   of   evidence”   needed   for   a   successful

prosecution. This provision reads as follows:

“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.”

20

134. This   provision   permits   the   derivative   use   of

custodial statements in the ordinary course of events.

In Indian law, there is no automatic presumption

that the custodial statements have been extracted

through   compulsion.   In   short,   there   is   no

requirement   of   additional   diligence   akin   to   the

administration of Miranda [16 L Ed 2d 694 : 384 US

436 (1965)] warnings.  However, in circumstances

where   it   is   shown   that   a   person   was   indeed

compelled to make statements while in custody,

relying on such testimony as well as its derivative

use will offend Article 20(3).  

135. The   relationship   between   Section   27   of   the

Evidence Act and Article 20(3) of the Constitution was

clarified in Kathi  Kalu Oghad [AIR 1961 SC 1808 :

(1961)   2   Cri   LJ   856   :   (1962)   3   SCR   10].   It   was

observed in the majority opinion by Jagannadhadas,

J., at SCR pp. 33­34: (AIR pp. 1815­16, para 13)

“13.   …   The   information   given   by   an

accused person to a police officer leading

to the discovery of a fact which may or

may   not   prove   incriminatory   has   been

made   admissible   in   evidence   by   that

section. If it is not incriminatory of the

person   giving   the   information,   the

question does not arise. It can arise only

when it is of an incriminatory character

so far as the giver of the information is

concerned.   If   the   self­incriminatory

information has been given by an accused

person without any threat, that will be

admissible in evidence and that will not

be hit by the provisions of clause (3) of

Article   20   of   the   Constitution   for   the

reason   that   there   has   been   no

compulsion. It must, therefore, be held

that the provisions of Section 27 of the

Evidence   Act   are   not   within   the

prohibition   aforesaid,   unless

21

compulsion   [has]   been   used   in

obtaining the information.”

    (emphasis supplied)

22.We   are   of   the   opinion   that   the   recovery   of   the   stolen

ornaments, etc. in the instant matter was made on the basis of

involuntary   statements,   which   effectively   negates   the

incriminating circumstance based on such recovery, and severely

undermines the prosecution case.

23.Furthermore, the prosecution has examined many witnesses

who were alleged to be the pledgors of the said ornaments, who

identified their ornaments in an identification conducted by the

Naib Tehsildar. This was to prove that the recovered ornaments

were in fact the ornaments which were robbed from the house of

the deceased Premchand and later recovered from the accused

persons. We find substance in the argument of the learned Amicus

Curiae that this identification was not done in accordance with

due procedure.  It is evident from the testimony of several of the

examined   pledgors,   such   as   PWs   15,   16   and   28,   that   the

identification   procedure   was   conducted   without   mixing   the

recovered   jewellery   with   similar   or   identical   ornaments.

Additionally, there is nothing on record to show the identity of the

pledgors and to prove that the identified ornaments were pledged

22

by them to the deceased Premchand, except for the account books

maintained  by  the  deceased  Premchand  for  his  business,  but

these cannot be relied upon. This is because these account books

were seized by the police from the possession of Shailendra Kumar

Jain, PW11, who is the son­in­law of the deceased. Incidentally,

he also runs a similar money­lending business as a pawn broker

in another town. No valid reason is accredited to the recovery of

deceased Premchand’s alleged account books from the possession

of his son­in­law. Moreover, these account books were returned to

him without any prayer for the same and without following any

procedure. Later, it was found that there were additional entries

made in the account book after the date of the incident. Moreover,

none of the witnesses have spoken about the particular entry

relating  to them  in the   account  books.   No signature  of  any

witness is identified and marked in the account books.  In other

words, none of the witnesses have deposed about any relevant

entry found in the account books with reference to their respective

gold/silver articles. All these issues discussed above, coupled with

the fact that the investigation officer has put forth an artificial and

got­up   story   in the  matter  of   identification  of   the  ornaments,

creates   grave   suspicion   with   regard   to   the   recovery   of   the

23

ornaments, as well as their identification by the different pledgors.

Hence, learned Amicus Curiae may be justified in contending, as

held by the High Court, that the aspect of recovery is a got­up

story, only to suit the purposes of the prosecution. 

24.The witnesses for the recoveries which were effected at the

instance of the accused are Ashish Jain, PW26 and one Sanjeev

Jain. Both of them are close relatives of the deceased. Sanjeev

Jain has not been examined. Similarly, one Bahadur Yadav was

also not examined, who was a servant of the deceased Premchand

who had allegedly assisted the police by giving information about

the pledgors to locate them to be brought for identification of the

recovered articles.   The non­examination of these two important

witnesses   in   light   of   the   recoveries   adversely   affects   the

prosecution case. 

25.Another circumstance which has been contended to point to

the guilt of the accused is the recovery of blood­stained weapons

at the instance of the accused. A pointed suja and a chisel were

recovered from the houses of Accused Nos. 2 and 1, respectively,

at their instance. However, the prosecution has not established

that these are the weapons which were used for the commission of

the crime. The medical evidence indicates that the injuries that

24

were found on the bodies of the deceased persons could not have

been caused with the weapons seized, and the likelihood of the

seized weapons causing the present injuries are very slim, as all

the injuries, except one, were lacerations caused by a hard and

blunt object. 

The blood­stained clothes of the accused persons were also

recovered   from   the   houses   of   the   accused   at   their   instance.

However, the veracity of the said recovery is doubtful in light of

the fact that the said recovery was made two days after the arrest

of the accused and the recovery of the stolen articles from the

houses   of   the   accused,   which   the   investigating   officer   had

thoroughly   searched   previously.   From   Accused   No.   3,   Shyam

Sunder, clothes were recovered hanging from a hook inside his

one­room house, which had also been searched previously and

from where ornaments  had  also been  seized  before. All  these

apparent   infirmities   create   nothing   but   doubts   in   our   minds

regarding the guilt of the accused. 

26.All the blood­stained items (including the weapons, clothes of

the deceased and the flooring and tiles of the spot where the

bodies were found) were sent to the FSL for examination, however

the reports do not, in any way, help the case of the prosecution.

25

The blood stains were found to be of human blood, however, only

the stains on the clothes of Accused No. 2 and Accused No. 3 were

found to be of the blood group ‘O’. Identification of the rest of the

stains was opined to be inconclusive. Although it is argued that

the blood group of the deceased persons is ‘O’, there is nothing

conclusive to prove the same.  Therefore, no reliance can be placed

on the recovery of the blood­stained weapons or clothes of the

accused.

27.Another incriminating factor as argued by the counsel for

the complainant is that the fingerprints of Accused No. 1 were

found upon the tea tumblers found at the scene of the crime. We

do   not   agree   with  the   conclusion   of   the   High  Court   that   the

fingerprint samples of the accused (used for comparison with the

fingerprints   on   the   tumblers)   were   illegally   obtained,   being   in

contravention   of   the   Identification   of   Prisoners   Act,   1920,

inasmuch   as   they   were   obtained   without   a   magisterial   order.

Importantly, Section 4 refers to the power of a police officer to

direct taking of measurements, including fingerprints:

“4. Taking of measurements, etc., of non­convicted

persons.—Any   person   who   has   been   arrested   in

connection with an offence punishable with rigorous

imprisonment for a term of one year or upwards shall,

26

if   so   required   by   a   police   officer,   allow   his

measurements to be taken in the prescribed manner.” 

Section 5 of this Act provides for the taking of such samples upon

an order of a Magistrate, if the Magistrate is satisfied as to its

expediency:

“5. Power of Magistrate to order a person to be

measured   or   photographed.—If   a   Magistrate   is

satisfied that, for the purposes of any investigation or

proceeding   under   the   Code   of   Criminal   Procedure,

1898 (5 of 1898)† it is expedient to direct any person to

allow his measurements or photograph to be taken, he

may make an order to that effect, and in that case the

person to whom the order relates shall be produced or

shall attend at the time and place specified in the

order and shall allow his measurements or photograph

to be taken, as the case may be, by a police officer: 

Provided that no order shall be made directing

any person to be photographed except by a Magistrate

of the First Class: 

Provided further, that no order shall be made

under this section unless the person has at some time

been arrested in connection with such investigation or

proceeding.” 

However, as affirmed recently by this Court in  Sonvir  v.  State

(NCT) of Delhi, (2018) 8 SCC 24, Section 5 is not mandatory but is

directory, and affirms the bona fides of the sample­taking and

eliminates the possibility of fabrication of evidence.   The Court

also   relied   on   various   judgments   on   the   point,   including

Shankaria v. State of Rajasthan, (1978) 3 SCC 435, a three­Judge

Bench decision of this Court to reach this conclusion. While

27

discussing the decision of this Court in Mohd. Aman v. State of

Rajasthan, (1997) 10 SCC 44, the Court observed at paragraphs

60­62 as follows:

“60. This   Court   observed   that   the   prosecution   has

failed to establish that the seized articles were not or

could   not   be   tampered   with   before   it   reached   the

Bureau   for   examination.   Further   the   following   was

stated   in   para   8:   (Mohd.   Aman   case [Mohd.

Aman v. State of Rajasthan, (1997) 10 SCC 44 : 1997

SCC (Cri) 777] , SCC p. 49)

“8. …   Apart   from   the   above   missing   link   and   the

suspicious circumstances surrounding the same, there

is another circumstance which also casts a serious

mistrust   as   to   genuineness   of   the   evidence.   Even

though the specimen fingerprints of Mohd. Aman had

to be taken on a number of occasions at the behest of

the Bureau, they were never taken before or under the

order of a Magistrate in accordance with Section 5 of

the Identification of Prisoners Act. It is true that under

Section 4 thereof police is competent to take fingerprints

of the accused but to dispel any suspicion as to its

bona fides or to eliminate the possibility of fabrication

of evidence it was eminently desirable that they were

taken before or under the order of a Magistrate.”

(emphasis supplied)

61. The   above   observation   although   clearly

mentions   that   under   Section   4   police   officer   is

competent to take fingerprints of the accused but

to dispel as to its bona fide or to eliminate the

fabrication of evidence it was eminently desirable

that they were taken before or under the order of

the Magistrate.

62. The observation cannot be read to mean that this

Court held that under Section 4 police officers are not

entitled to take fingerprints until the order is taken

from the Magistrate. The observations were made that

28

it is desirable to take the fingerprints before or under

the order of the Magistrate to dispel any suspicion…” 

(emphasis supplied)

Even otherwise, pursuant to S. 8 of the Identification of Prisoners

Act, rules have been framed by the Madhya Pradesh government

for the purpose of carrying into effect the provisions of the said

Act. The relevant rules for the matter on hand are Rules 3, 4 and

5, which are reproduced herein:

“3. Taking of photographs or measurements.  ­ Allow

his photograph or measurements to be taken under

Section 3 or Section 4, shall allow them to be taken

under the directions of a police officer.

4. Places at which measurements and photographs

can be taken. ­ (1) Measurements and photographs

may be taken­

(a)   in   Jail,   if   the   person   whose   photograph,   or

measurements are to be taken, is in Jail;

(b) at a police station or at any other place at which the

police   officer   may   direct   the   taking   of   the

measurements or photographs, if the person whose

photograph or measurements are to be taken is in

police custody.

(2) If the person whose photograph or measurements

are to be taken has been released from jail before his

measurements or photograph have been taken or is

not in police custody, he shall on receipt of an order in

writing from an officer in charge of a Police Station

attend at such place as may be specified in such order,

on the date and at the time stated therein, for the

29

purpose of having his measurements or photograph

taken.

5.   Measurements   how   to   be   taken.  ­   (1)

Measurements of the whole or of any part of the body

may be taken.

(2) The measurements of a woman shall be taken by

another woman with strict regard to decency.”

 A bare reading of these rules makes it amply clear that a police

officer is permitted to take the photographs and measurements of

the accused. Fingerprints can be taken under the directions of the

police officer.  As held by this Court in Sonvir (supra), although

Section 4 mentions that the police officer is competent to take

measurements of the accused, but to dispel doubts as to its bona

fides and to rule out the fabrication of evidence, it is eminently

desirable that they were taken before or under the order of a

Magistrate. However, the aforesaid observations cannot be held to

mean that this Court observed that under Section 4, police officers

are not entitled to take fingerprints until the order is taken from a

Magistrate. If certain suspicious circumstances do arise from a

particular case relating to lifting of fingerprints, in order to dispel

or ward off such suspicious circumstances, it would be in the

interest of justice to get orders from the Magistrate. Thus there

30

cannot be any hard and fast rule that in every case, there should

be a magisterial order for lifting the fingerprints of the accused.

Thus, it cannot be held that the fingerprint evidence was

illegally obtained merely due to the absence of a magisterial order

authorizing the same.

At the same time, we find that in the current facts and

circumstances, the absence of a magisterial order casts doubts on

the credibility of the fingerprint evidence, especially with respect to

the packing and sealing of the tumblers on which the fingerprints

were allegedly found, given that the attesting witnesses were not

independent witnesses, being the family members of the deceased.

Thus, we cannot rule out the possibility of tampering and post­

facto addition of fingerprints, and concur with the High Court in

discarding the fingerprint evidence.

28.It is noteworthy to mention that the DIG of Police had visited

the scene of the crime shortly after finding the bodies, which is

evident from the deposition of witnesses such as PW1. The DIG,

upon seeing three tea tumblers and some electrical equipment at

the scene of the crime, inferred that the crime may have been

committed by three persons who were electricians. This inference

drawn by a high­ranking officer in the police is likely to have

31

impeded the course of investigation and created prejudice against

the accused persons. The whole investigation and the prosecution

case seem to be concocted around this inference made by the DIG,

and   such   a   circumstance   does   not   help   the   case   of   the

prosecution. 

29.In light of the aforementioned discussion and reappraisal of

evidence by this Court, we do not find any glaring infirmity in the

acquittal granted by the High Court. On the other hand, we find it

well­reasoned, and therefore accept the view of the High Court.

The appellants have failed to establish that the High Court has

erred in its conclusion. Unless any blatant illegality or substantial

error in the order of acquittal is proved by the appellants, and as

long as the conclusion of acquittal is a possible view based on the

circumstances and material on record, this Court is not bound to

interfere   with   the   same.   As   a   reasonable   suspicion   or   doubt

persists in our minds regarding the guilt of the accused based on

the case of the prosecution, the scales of criminal justice tilt in

favour   of   acquittal   of   the   accused.   In   such   a   scenario,   the

acquittal of the accused persons is confirmed. 

30.At this juncture, we would like to extend our appreciation to

the learned counsel and especially for the able assistance of Mr.

32

V.N. Sinha, Senior Counsel appointed as the Amicus Curiae.  

31.Therefore,   Criminal   Appeal   Nos.   1980­1981   of   2008   are

dismissed, and the judgment and order of acquittal of the High

Court is maintained.

…………………………………….….J.

[N.V. RAMANA]

………………………………………..J.

[MOHAN M. SHANTANAGOUDAR]

New Delhi;

 January 14, 2019.

33