Appeal-705-2012

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 705 OF 2012

Ashok Shankar Mhatre

Age 47 years, Occ: Business, 

Resident of Jivdani Chawl, Dongripada,

Narangi, Virar (E), Taluka Vasai

(At present in Kolhapur 

Central Prison, Kalamba at Kolhapur …Appellant

Versus

The State of Maharashtra  …Respondent

________

Mr. D. S Mhaispurkar a/w Mr. H. S. Pawaskar, Mr. R.S. Patil i/b Mr. Ashish

Sawant for Appellant. 

Ms. Sangita E. Phad, APP for Respondent/State.

________

CORAM   :  MANISH PITALE &

     SHREERAM V. SHIRSAT, JJ.

RESERVED ON  : 13

th

 JANUARY 2026.

PRONOUNCED ON : 5

th

 FEBRUARY 2026.

JUDGMENT :    ( Per :    SHREERAM V. SHIRSAT, J.)   

1. The present Appeal has been filed challenging the Impugned Judgment

and Order dated 05.05.2012 passed by the Additional Sessions Judge, Vasai in

Sessions Case No. 48 of 2010, whereby the Appellant was convicted under

Section 302 of the Indian Penal Code (I.P.C.) and has been sentenced to suffer

Life Imprisonment with fine of Rs.3,000/- and in default to undergo Simple

Imprisonment for 6 months. The Appellant was also convicted for offence

under   Section   201   of   I.P.C.,   and   has   been   sentenced   to   suffer   Rigorous

1

ANANT

KRISHNA

NAIK

Digitally

signed by

ANANT

KRISHNA

NAIK

Date:

2026.02.05

17:20:15

+0530

Appeal-705-2012

Imprisonment for 3 years and to pay a fine of Rs. 2,000/- and in default to

suffer Simple Imprisonment for 3 months.

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

a.It is the case of the prosecution that on 10

th

 January 2010 at about

9.00 a.m. when the Complaint P.W. 1 - Prashant Raut was on his way

towards National School, he saw a  dead body with crushed face

under a Tamarind Tree near National School. Since the place was

falling within the jurisdiction of Virar Police Station, he informed the

police. Accordingly, C.R. No. I-8 of 2010 was lodged in Virar Police

Station.

b.Pursuant to the registration of FIR, the investigation commenced. The

identity of the body was tried to be ascertained by publishing her

photo in a newspaper. It is the case of the prosecution that the

parents   of   the   lady   identified   her   as   their   daughter   Kantabai.

Subsequently, the investigation was taken over by the Local Crime

Branch, Vasai Unit.

c.During the investigation, the telephone call records of the mobile

phone of the deceased Kantabai were checked, which led to a few

calls   from   the   phone   belonging   to   one   Sapana   Shetye   and   her

husband   Prasad   Shetye.   Inquiry   with   them   led   to   the   present

Appellant. On 31.01.2010 the Appellant was arrested. 

d.The investigation was further carried out and the chargesheet was

2

Appeal-705-2012

filed.  The  case  was  committed  to   the   Court  of  Session   and  the

Appellant faced the trial in Session Case No. 48 of 2010 before the

Learned Additional Sessions Judge, Vasai at Vasai.

3. The following witnesses were examined by the prosecution during

the course of trial:

Rank  Name Nature of Evidence 

P.W. 1 Prashant Raut  The Informant who had seen

the   dead   body   and   who

informed the police.

P.W. 2 Ganesh Bahurupi  Pancha   who   witnessed   the

collection   of   sample   soil

chappal and stones. 

P.W. 3 Bapu Gaikwad  Taken   photographs   of   the

dead body

P.W. 4 Pradip Singh  Pancha for seizure of recovery

of   clothes   of   accused

(hostile).

P.W. 5 Shankar Sawant  Brother-in-law   of   the

Deceased who had procured

SIM card for the Deceased.

P.W. 6 Bapu Phadake Sold SIM card to one Santosh

Pawar and Nilesh Holkar.

P.W. 7 Dinesh Holkar Uncle   of   Nilesh   Holkar

Procured   SIM   card   for   the

above   mentioned   Nilesh

Holkar   by   giving   his

3

Appeal-705-2012

documents.

P.W. 8 P. C. Chitte  Conducted some part of the

Investigation.

P.W. 9 Jaykumar Patade    Driver   of   Police   Jeep   who

drove   the   vehicle   after

Accused   made   a   voluntary

statement   about   clothes,   to

take them to the spot.

P.W. 10 Dr. Bansode Conducted   postmortem

examination.

P.W. 11 Prashant Shetye  Friend of the Appellant. He

was examined on the point of

Extra   Judicial   confession   of

the Accused and on the point

of having seen the Deceased

in   the   company   of   the

Appellant   in   the   night   of

09.01.2010.   The   Appellant

had used his phone to call the

Deceased.

P.W. 12 Sapna Shetye  Wife of PW 11 and the mobile

phone   used   by   PW   11

actually stood in her name.

P.W. 13 Ramsuman Yadav Neighbour   of   the   Deceased

about 3 to 4 months prior to

the   incident.   Thereafter,   the

Deceased had shifted to Pune.

P.W. 14 Madhawan Pancha for recovery of clothes

of accused.

4

Appeal-705-2012

P.W. 15 Anil Sandbhor Investigating officer

P.W. 16 Maruti Khedkar Investigating officer

P.W. 17 Shekar Palanade Nodal   officer   who   had

produced the call records.

P.W. 18 Sachin Bhadange Nodal   officer   who   had

produced the call records.

4. Thereafter,   313   Statement   of   the   Accused   came   to   be   recorded.

Arguments were heard and the Appellant was convicted under Section 302 of

the   Indian   Penal   Code   (I.P.C.)   and   has   been   sentenced   to   suffer   Life

Imprisonment   with   fine   of   Rs.3,000/-   and   in   default   to   undergo  Simple

Imprisonment for 6 months. The Appellant was also convicted for offence

under   Section   201   of   I.P.C.,   and   has   been   sentenced   to   suffer   Rigorous

Imprisonment for 3 years and to pay a fine of Rs. 2,000/- and in default to

suffer Simple Imprisonment for 3 months.

5. The   Accused-Appellant   preferred   the   Appeal   before   this   Court

challenging the aforementioned impugned judgement and order of conviction.

The appeal came to be admitted on 21.06.2012.

6. We have heard Mr. D.S Mhaispurkar, Learned Counsel appearing for the

Appellant and Ms. Sangita Phad, Learned APP for the State.

7. The Learned Counsel for the Appellant has submitted that the Appellant

is innocent and has been falsely implicated. The Learned Counsel for the

5

Appeal-705-2012

Appellant has submitted that the case is based on circumstantial evidence and

the   circumstances   that   have   been   taken   into   consideration,   though   not

specifically enumerated by the trial court, are the circumstances of motive,

extra judicial confession, the theory of last seen together, call details of the

deceased, recovery of blood stained clothes at the instance of the Accused-

Appellant and has submitted that none of these circumstances have been

proved by the prosecution.  He has further submitted that there is no motive

which has been proved by the Prosecution and there is no evidence on record

to show that the Accused-Appellant had any affair with the Deceased. He has

further submitted that the evidence of P.W. 11 to whom the Appellant had

made Extra Judicial Confession has come by way of omission and therefore no

reliance can be placed on such an Extra Judicial Confession, which is otherwise

a weak piece of evidence. The Learned Counsel has further submitted that even

the   circumstance   of   last   seen   together   with   the   Deceased   has   not   been

conclusively proved. He further submitted that the recovery of blood stained

clothes   is   from   an   open   place   and   P.W.   14   has   admitted   in   the   cross-

examination that the clothes were not seized in his presence at the spot. He

has further submitted that the blood found on the clothes of the Deceased as

well as the Accused does not conclusively prove that the blood group of the

Deceased is B and that of the Accused was A. He therefore submitted that the

Appellant deserves to be acquitted by giving benefit of doubt.

8. Per   contra,   the   Ld.   APP   has   submitted   that   the   Prosecution   has

6

Appeal-705-2012

successfully proved all the circumstances, which has formed a complete chain

of circumstances leading to only one conclusion that in all probabilities the

Appellant has committed the murder of the Deceased Kantabai.   She has

further submitted that the evidence on last seen theory cannot be discarded as

P.W. 11 has clearly stated that he had seen the Appellant and the Deceased

leaving in a rickshaw after which there was no trace of the said lady and

therefore the Prosecution has proved the circumstance of last seen together as

well. The Learned APP has further submitted that the Appellant has given an

Extra Judicial Confession that he was in relation with one Laxmi of Jivdani

Pada and as she was having illicit relation with another person he became

angry and killed her by strangulating her with a cloth. The Learned APP

therefore  submitted  that  there is  nothing  to  disbelieve  the  Extra  Judicial

Confession made to P.W. 11.  She has further submitted that the shirt of the

Accused was found having blood group B which directly connects the Appellant

with the crime in question. She has also submitted that there is a motive to

commit the crime that has been brought on record by P.W. 13.  The Learned

APP therefore submitted that the conviction be confirmed.

9. The death of the deceased is homicidal in nature and was caused on

account of asphyxia due to strangulation as per the post mortem report. Once

the death is homicidal death, the burden lies on the Prosecution to prove that

the death was on account of the act committed by the Accused with the

intention and knowledge that this act would cause death of the Deceased

7

Appeal-705-2012

which would amount to offence of murder. In the present case there is no

direct evidence or any eye witness to the said incident in question, but the case

is based on circumstantial evidence.

10. Before adverting to the circumstances, it will be pertinent to refer to the

ruling of the Hon’ble Apex Court in the case of Abdul Nassar Vs. State of Kerala

and Another

1

  wherein it has been observed that:-

“

14. Indisputably, the prosecution case rests on circumstantial

evidence. The law with regard to a case based purely on

circumstantial evidence has very well been crystalized in the

judgment of this Court in the case of Sharad Birdhichand Sarda

(supra), wherein this Court held thus:

“152. Before discussing the cases relied upon by the High Court

we  would like to cite a few decisions on the nature, character

and essential proof required in a criminal case which rests on

circumstantial evidence alone. The most fundamental and basic

decision of this Court is Hanumant v. State of Madhya Pradesh

[(1952) 2 SCC 71 : AIR 1952 SC 343 : 1952 SCR 1091 : 1953

Cri LJ 129].

This case has been uniformly followed and applied by this Court

in a large number of later decisions up to date, for instance, the

cases of Tufail (Alias)Simmi v. State of Uttar Pradesh [(1969) 3

SCC 198 : 1970 SCC (Cri) 55] and Ramgopal v. State of

Maharashtra [(1972) 4 SCC 625 : AIR 1972 SC 656]. It may be

useful to extract what Mahajan, J. has laid down in Hanumant

case [(1952) 2 SCC 71 : AIR 1952 SC 343 : 1952 SCR 1091 :

1953 Cri LJ 129]: “It is well to remember that in cases where

the evidence is of a circumstantial nature, the circumstances

from which the conclusion of guilt is to be drawn should in the

first   instance   be   fully   established,   and   all   the   facts   so

established should be consistent only with the hypothesis of the

guilt of the Accused. Again, the circumstances should be of a

conclusive nature and tendency, and they should be such as to

exclude every hypothesis but the one proposed to be proved. In

other words, there must be a chain of evidence so far complete

as   not   to   leave   any   reasonable   ground   for   a   conclusion

1  2025 SCC Online SC 111

8

Appeal-705-2012

consistent with the innocence of the Accused and it must be

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

have been done by the Accused.

”

11. Therefore, where the evidence is of a circumstantial nature or where the

case is based on circumstantial evidence, the circumstances from which the

conclusion   of   guilt   is   to   be   drawn   should   in   the   first   instance   be  fully

established and all the facts so established should be consistent only with the

hypothesis of the guilt of the Accused.  Therefore, the circumstances should be

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

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

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

consistent with the innocence of the Accused and it must be such as to show

that within all human probability the act must have been done by the Accused.

12. It will therefore have to be seen from the evidence that has come on

record, whether the circumstances from which the conclusion of guilt is to be

drawn is fully established and all the facts so established are consistent only

with the hypothesis of the guilt of the Accused.

13. As stated above, in this case, there is no direct evidence and the case is

entirely based on circumstantial evidence.  The Trial Court has not specifically

carved out the circumstances, however the circumstances which can be borne

out from the evidence that has come on record are:- 

i. Last seen together.

9

Appeal-705-2012

ii. Extra Judicial Confession by the Appellant to P.W. 11.

iii. Motive to commit murder.

iv. Recovery of Clothes and stones at the instance of the Appellant.

v. Blood stains on the shirt of the Appellant having the blood group

“ B” which is of the Deceased.

vi. Call details of the Appellant.

14. The first circumstance which can be taken into consideration for the

analysis is the “Theory of Last Seen Together”.  At this stage it will be pertinent

to refer to the ruling of the Apex Court in the case of Karakkattu Muhammed

Basheer Vs State of Kerala

2

, wherein it has been held as under:- 

“27. The last seen theory, furthermore, comes into play where

the time-gap between the point of time when the Accused and

the Deceased were last seen alive and the Deceased is found

dead is so small that possibility of any person other than the

Accused being the author of the crime becomes impossible.

Even   in   such   a   case   the   courts   should   look   for   some

corroboration.”

15. In order to prove the circumstance of last seen together, the prosecution

has examined P.W. 11, Prashant Prakash Shetty who is the friend of the

Appellant. He has deposed that he knows the Appellant and they used to

consume   toddy   together   for   last   two   years.   He   has   deposed   that   on

09/01/2010, the Appellant had called him at about 9:30 am at Gandhi Chowk

for consumption of Toddy. He has deposed that the Appellant had called him

on his mobile phone from his mobile and thereafter, he went on the motorcycle

2 (2024) 10 SCC 813

10

Appeal-705-2012

with the Appellant to consume toddy and they were consuming Toddy from

11.00 a.m. to 11:30 a.m.   He has further deposed that at that time, the

Appellant asked him as to whether he has his mobile with him, as he wanted to

call one party regarding the letting of premises on rent. He has deposed that he

told the Appellant that there is no balance in the mobile upon which the

Appellant told him that he will recharge the phone for making the call and

thereafter the Appellant took him to Manvel Pada on motorcycle and got the

mobile phone recharged. He has further deposed that by using the mobile, he

called someone and after completion of the phone call, the Appellant returned

the phone to him and left him near Geetanjali school. He has further deposed

that again, he took his mobile phone and called someone and returned his

mobile phone. He has further deposed that at about 1:30 p.m., the Appellant

called him and enquired with him as to whether he had received a phone call

from the party and again asked him to come to Gandhi Chowk. He has further

deposed as to how till 7 p.m.  they were in contact with each other and which

other places he visited with the Appellant. He has further deposed that the

Appellant had called him again, telling that he had brought liquor, and after

the Appellant had consumed liquor at Guru Dutta Nagar, they went to Virar

railway station and the Appellant made a phone call from his mobile phone

and thereafter he went home. He has further deposed that the Appellant again

called him at 10 p.m. and enquired about the phone call of the party and

informed him that if he received the phone call from the party then he should

11

Appeal-705-2012

tell the party that he is at the railway station.  He has further deposed that

Appellant called him to Subway near railway station and when he reached

Subway, he received a phone call from a lady who was enquiring for the

Appellant. He has further deposed that he told the lady that the Appellant is

likely to come at Subway and that she should wait near Booking office of the

railway. He has further deposed that he informed the same to the Appellant on

phone and thereafter the Appellant came near Subway and told him that the

said Lady who standing near the Booking office is the party.  He has further

deposed that thereafter the Appellant and the said lady left towards Manvel

Pada in a rickshaw and at that time the Appellant was wearing half white

colour   shirt,   and   black   pant.   On   this   issue   in   particular,   in   the  cross-

examination, the witness has admitted that he had seen the said lady for about

one or two second.  The witness has also admitted that since he had seen her

only for one or two second, he cannot give her description. This witness has

also categorically answered in cross-examination that except her saffron colour

sari, he cannot describe any other cloth on her body and that it will be correct

to say that he could not see her face.   He has also answered in the cross

examination that it will be correct to say that the photograph is of the lady

whose face is smashed and therefore she is not identified.

16. From the evidence that has come on record, the theory of last seen

together cannot be said to be conclusively proved.  As per the evidence of P.W.

11, the Appellant was last seen in the company of the Deceased at about 10.00

12

Appeal-705-2012

p.m. on 09/01/2010 and the dead body was found in the morning at 8:45 a.m.

on the next day. Considering the evidence on record, it is difficult to come to a

conclusion that the Appellant is the author of the crime in question, especially

considering the time gap between the time when the Appellant was last seen in

the company and at the time when the said body was found in the morning at

8:45 a.m. on the next day. In the opinion of this Court, this circumstance is not

conclusively established since the interval between the point of time when the

Appellant and the Deceased were last seen together and the time when the

Deceased was found dead is so wide that the possibility of any other person

other than the Appellant being the author of crime cannot be ruled out. The

last   seen   theory   applies   only   when   the   time   gap   is   so   narrow   that  the

hypothesis of involvement of some other person is completely eliminated.  The

last seen theory alone is weak piece of evidence and requires corroboration.

Although   there  are  several   calls  made  to   the   Deceased   by  the  Appellant

through the mobile phone of P.W. 11 before they were seen going together,

but that itself will not be sufficient to come to conclusion that the Appellant

was the person who had committed the murder of the Deceased. Therefore this

court is of the opinion that this circumstance has not been proved.

17. Another circumstance is the Extra Judicial Confession of the Appellant to

his friend P.W. 11.  The law on the subject is well crystalized. In the latest

13

Appeal-705-2012

judgment of the Hon’ble Apex Court in the case of Ramu Appa Mahapatar vs

State of Maharashtra

3

, it has been held that:-

“

19. Evidentiary  value  of  an extra-judicial  confession  was

again examined in detail by this Court in Sahadevan Vs. State

of Tamil Nadu. That was also a case where conviction was

based on extra-judicial confession. This Court held that in a

case based on circumstantial evidence, the onus lies upon the

prosecution to prove the complete chain of events which shall

undoubtedly point towards the guilt of the Accused. That apart,

in a case of circumstantial evidence where the prosecution

relies   upon   an   extra-judicial   confession,   the   court   has   to

examine the same with a greater degree of care and caution.

An extra-judicial confession, if voluntary and true and made in

a fit state of mind can be relied upon by the court. However,

the confession will have to be proved like any other fact. The

value of the evidence as to confession like any other evidence

depends upon the veracity of the witness to whom it has been

made. 

19.1. This Court acknowledged that extra-judicial confession is

a weak piece of evidence. Wherever the court intends to base a

conviction on an extra-judicial confession, it must ensure that

the same inspires confidence and is corroborated by other

prosecution evidence. If the extra-judicial confession suffers

from material discrepancies or inherent improbabilities and

does not appear to be cogent, such evidence should not be

considered. This Court held as follows:-

14. It is a settled principle of criminal jurisprudence that

extra-judicial   confession   is   a   weak   piece   of   evidence.

Wherever the court, upon due appreciation of the entire

prosecution evidence, intends to base a conviction on an

extra-judicial confession, it must ensure that the same

inspires   confidence   and   is   corroborated   by   other

prosecution   evidence.   If,   however,   the   extra-judicial

confession suffers from material discrepancies or inherent

improbabilities and does not appear to be cogent as per the

prosecution version, it may be difficult for the court to base

a conviction on such a confession. In such circumstances,

3  (2025)3 SCC 565

14

Appeal-705-2012

the court would be fully justified in ruling such evidence

out of consideration

19.2. Upon an in depth analysis of judicial precedents, this

Court in Sahadevan (supra) summed up the principles which

would make an extra-judicial confession an admissible piece

of evidence capable of forming the basis of conviction of an

Accused: (i) The extra-judicial confession is a weak evidence

by itself. It has to be examined by the court with greater care

and caution. (ii) It should be made voluntarily and should be

truthful. (iii) It should inspire confidence. (iv) An extra-

judicial confession attains greater credibility and evidentiary

value if it is supported by a chain of cogent circumstances and

is further corroborated by other prosecution evidence. (v) For

an extra-judicial confession to be the basis of conviction, it

should   not   suffer   from   any   material   discrepancies   and

inherent improbabilities. (vi) Such statement essentially has

to be proved like any other fact and in accordance with law.

”

18. The Hon’ble Apex Court has in several rulings stated that 

Extra-judicial

confession is a very weak type of evidence and requires appreciation with great

caution and especially in a case based on circumstantial evidence where the

reliance is placed on extra-judicial confession. In the facts of the present case,

P.W. 11 has deposed that on 25/01/2010 or 26/01/2010, his mother-in-law

called him informing that police are in search of Swapna i.e., the wife of the

P.W. 11 and told him that police were making enquiry about the mobile phone

of Swapna. He has deposed that as the Appellant had used his phone, he called

him and asked whether he has done something to which he said that he did

nothing. He has further deposed that he asked the Appellant to meet him

personally, however, he was avoiding to meet him. He has further deposed that

after about two days, he met him in Wadi and while consuming toddy he asked

15

Appeal-705-2012

him as to what really had happened. He has further deposed that the Appellant

had told him that he had relation with one Lakshmi of Jiwani Pada, who is

from Pune and he had called her here.  He has further deposed that the lady

was having illicit relation with another person and he being angry by this had

killed her near National School Kargil Nagar by strangulating her with a cloth.

He has further deposed that the Appellant told him that he killed her in the

night of 09/01/2010 and that she was the same lady whom he had seen at the

railway station on 09/01/2010.  In the cross-examination, however, it has been

brought on record that this Extra Judicial Confession has come by way of

omission which has been duly proved in the cross-examination of P.W. 15, the

IO. The most crucial factor which needs to be taken into consideration is that,

what he had deposed in the court that he had stated to the police that Ashok

told him that he had killed the lady by strangulating with the cloth, has come

by way of omission and that he cannot assign any reason why it is not so

mentioned in his statement. Therefore, the so called Extra Judicial Confession

cannot   be  a  circumstance  upon which  any  credence  be  placed  for   being

considered as a circumstance in the chain of circumstances in order to establish

the   guilt   of   the   Appellant.  An   extra-judicial   confession   attains   greater

credibility   and   evidentiary   value   if   it   is   supported   by   a   chain  of   cogent

circumstances and is further corroborated by other prosecution evidence which

is conspicuously missing in the present case

.

16

Appeal-705-2012

19. The next circumstance is the Motive.  In order to prove the motive, the

prosecution has examined P.W. 13 to prove that the Deceased was having an

affair   with   another   person  because   of   which   the  Appellant   was   enraged.

Through this witness, it was tried to be brought on record that the Appellant

used to visit the house of one Sitaram when his daughter Kantabai i.e., the

Deceased used to be alone in the house and that he had seen the Appellant

roaming around with Kantabai. However, this deposition that the Appellant

used to visit the house of Kantabai when she used to be alone in the house has

come by way of omission which has been duly proved in the cross-examination

of   the   investigating   officer.   Further   just   because   the   Appellant   was   seen

roaming around with Kantabai, it will be too far-fetched in the peculiar facts of

the case to conclude that they were having an affair. Something more was

required to be brought on record.  The court is therefore of the opinion that

even this circumstance cannot be said to be conclusively proved. Motive may

be an important circumstance in a case based on circumstantial evidence but

cannot take the place as a conclusive proof that the person concerned was the

author of the crime. One could even say that the presence of motive in the facts

and circumstances of the case creates a strong suspicion against the Appellant-

Accused but suspicion, howsoever strong, cannot be a substitute for proof of

the guilt of the Accused beyond reasonable doubt.

20.The   prosecution   in   order   to   prove   the  recovery of clothes  as   a

circumstance in the chain of circumstances, has examined P.W. 4, P.W. 9 and

17

Appeal-705-2012

P.W. 14. As far as recovery of clothes of the accused is concerned, P.W. 4, the

panch   witness   has   turned   hostile   and   has   not   supported   the   case   of

prosecution.  The prosecution therefore examined P.W. 14 the other pancha

witness, Seturaman Madhavan in order to prove the recovery of the clothes of

the accused. Although in the examination in chief, the P.W. 14 has deposed that

the Appellant took them to his house and from the place behind the house he

took out plastic bag kept under the grass and out of the said bag he took out

white coloured shirt and black pant with stains of blood on them and that the

clothes   were   seized,   panchnama   was   drawn,   however,   in   the   cross-

examination, he has categorically replied that it is correct to say the plastic

bag, shirt and pant were not seized in his presence at the spot and his

signature was not obtained on it. He has further answered in the cross-

examination that he cannot say about description of the clothes. He has also

further admitted that he cannot say whether the clothes were seized are the

same which were before the court. So also there is no material brought on

record about the blood group of the deceased having being either collected or

sent for chemical examination. Therefore, even the recovery of the blood

stained   clothes   also   cannot   be   said   to   be   conclusively   proved   by   the

prosecution.   Another attempt was made by the prosecution to prove the

recovery of clothes at the instance of the Appellant and for that purpose, has

examined P.W. 9. This witness P.W. 9 is the driver of the private jeep, which was

taken to the spot, pursuant to the statement made by the Appellant with

18

Appeal-705-2012

respect to the clothes that he would show the place where he has hidden the

clothes used at the time of commission of the offence. He has deposed that

pursuant to the memorandum statement made by the Appellant as per the

directions shown by the Appellant, they came to Nagi Chandan Nasar Road,

Sainath Naka, where the Appellant called upon them to stop the vehicle.

Although he has further deposed that he took them to one Chawl and from

backside of the fifth room, the accused removed one plastic bag from heap of

dry grass and from the said plastic bag he removed one white shirt and black

pant and that the said clothes were seized and sealed at the spot and that the

Panchnama was drawnm,  upon analysis of the evidence of P.W. 9, it cannot be

said to be of sterling quality to establish the said fact of recovery for the reason

that in the first place he is not the panch witness as he was only a driver whose

services were hired to drive the private jeep to lead to the said place. Secondly,

this witness does not even refer to the presence of either of the panchas along

with the police official to be present in the vehicle, which was driven by him.

Therefore, this witness cannot be said to be conclusively proving the recovery

of clothes. Hence, even this circumstance has not been cogently established by

the prosecution.

21. The prosecution has examined P.W. 17 Shekar Palande and P.W. 18

Sachin Bhandge, who are the nodal officers of Tata Tele Services and Vodafone

Cellular Limited respectively to establish another circumstance, i.e., to prove

the ownership of the cell number of P.W. 12, Swapna Shetye, the wife of P.W.

19

Appeal-705-2012

Number 11, the cell number of the Appellant and that of the deceased to

establish a connection and to show that on 09/01/2020, the Appellant was in

contact with the deceased through the mobile phone of P.W. Number 11. Even

assuming that the Appellant was in contact with the deceased on 09/01/2010,

till the time he was last seen together with the deceased, that by itself will not

be a reason to come to a conclusion that the Appellant is the author of the

crime   in   question.   It   will   at   the   most   establish   that   the   Appellant   was

constantly calling the deceased which culminated into both of them meeting at

the railway station after which they left towards Manvel Pada in a rickshaw,

however this will not be a conclusive proof that the Appellant had killed the

said lady more so when the body was recovered in the morning. The time

interval is too wide. What should have been brought on record or established

was the tower location of the Appellant and the deceased along with the

timings of both being together at a particular location, by means of cogent

evidence, in which case an inference could have been drawn that the Appellant

was with the deceased till the time of her death.  In the absence of the same,

even this circumstance cannot be said to be fully established which could be

held against the Appellant.

22.  It will be apposite to refer to the judgment of Ramanand @Nandial

Bharti Vs State of Uttar Pradesh

4

, wherein it has been observed that:-

“116.   Thus, none of the pieces of evidence relied on as

incriminating   by   the   courts   below,   can   be   treated   as

4  2022 AIR Supreme Court 5273

20

Appeal-705-2012

incriminating  pieces   of   circumstantial   evidence   against  the

Accused. Realities or truth apart, the fundamental and basic

presumption in the administration of criminal law and justice

delivery system is the innocence of the alleged Accused and till

the charges are proved beyond reasonable doubt on the basis of

clear, cogent, credible or unimpeachable evidence, the question

of indicting or punishing an Accused does not arise, merely

carried away by heinous nature of the crime or the gruesome

manner in which it was found to have been committed. Though

the offence is gruesome and revolts the human conscience but

an Accused can be convicted only on legal evidence and if only

a chain of circumstantial evidence has been so forged as to rule

out the possibility of any other reasonable hypothesis excepting

the guilt of the Accused. In Shankarlal Gyarasilal (supra), this

Court cautioned  "human nature is too willing, when faced with

brutal crimes, to spin stories out of strong suspicions". This

Court has held time and again that between “may be true” and

“must be true” there is a long distance to travel which must be

covered by clear, cogent and unimpeachable evidence by the

prosecution before an Accused is condemned a convict.”

23.In the case based on circumstantial evidence all the circumstances which

the   prosecution   relies   must   be   duly   proved.   In   the   present   case   as  the

important   links   in   the   chain   of   circumstances,   itself   are   not   proved  and

therefore the other circumstances pale into insignificance as the chain of

circumstances is snapped.  As has been held by the full bench of the Hon’ble

Apex Court in the case of  Darshan Singh v. State of Punjab

5

  “Seen in this

background, we need not go further and consider the evidence qua other

circumstances sought to be proved by the prosecution since the failure to prove

a single circumstance cogently can cause a snap in the chain of circumstances.

There cannot be a gap in the chain of circumstances. When the conviction is to

be based on circumstantial evidence solely, then there should not be any snap

5 [2024] 1 S.C.R. 248

21

Appeal-705-2012

in the chain of circumstances. If there is a snap in the chain, the accused is

entitled to benefit of doubt. If some of the circumstances in the chain can be

explained by any other reasonable hypothesis, then also the accused is entitled

to the benefit of doubt.”

24. Taking into consideration the evidence that has been brought on record,

it does not unerringly point towards the guilt of the Accused/ Appellant. No

doubt it raises suspicion about the involvement of the Appellant; however, it is

a settled law that suspicion, however strong it may be, cannot take the place of

proof beyond a reasonable doubt and the Accused cannot be convicted on the

ground of suspicion, no matter how strong it is. An Accused is presumed to be

innocent unless proved guilty beyond reasonable doubt. The circumstances

brought   on   record   also   do   not   form   a   complete   chain   so   as   to   lead  to

irresistible conclusion about the involvement of the Appellant in the present

crime. Establishing one or two circumstances beyond reasonable doubt is not

sufficient   to   hold   that   the   entire   chain   is   complete   as   the   chain   of

circumstances must be so complete that it leads to no other conclusion than the

guilt of the Accused person, which is not so in the present case.  The degree of

proof required to hold him guilty beyond reasonable doubt, on the strength of

circumstantial evidence, is clearly not established. Due to the missing links

finding of guilt cannot be recorded and the benefit of doubt must go to the

Appellant.

22

Appeal-705-2012

25. We are therefore satisfied that the prosecution has failed to bring home

the guilt of the Appellant beyond reasonable doubt and the Appellant deserves

to be acquitted.

26. As a result, we pass the following order:

i. The Appeal is allowed.

ii. The conviction and sentence of the Appellant under

Section 302 r/w 201 of Indian Penal Code recorded vide

impugned judgment and order dated 05/05/2012, passed by

the Additional Sessions Judge, Vasai in Sessions Case No.48 of

2010 is quashed and set aside and the Appellant is acquitted

of all the charges he is charged with.

iii.  The   Appellant   is   on   bail.   His   bail   bond   stands

cancelled and sureties are discharged.

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

23