CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         1 111        

IIIINNNN    TTTTHHHHEEEE    HHHHIIIIGGGGHHHH    CCCCOOOOUUUURRRRTTTT    OOOOFFFF    PPPPUUUUNNNNJJJJAAAABBBB    AAAANNNNDDDD    HHHHAAAARRRRYYYYAAAANNNNAAAA

AAAATTTT    CCCCHHHHAAAANNNNDDDDIIIIGGGGAAAARRRRHHHH

((((1111)))) C CCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    ((((OOOO&&&&MMMM))))

RRRReeeesssseeeerrrrvvvveeeedddd    oooonnnn::::----00006666....11111111....2222000022225555

PPPPrrrroooonnnnoooouuuunnnncccceeeedddd    oooonnnn::::----    11114444....00001111....2222000022226666

UUUUppppllllooooaaaaddddeeeedddd    oooonnnn::::----11115555....00001111....2222000022226666

Lala   …Appellant

Vs.

State of Haryana             …Respondent

 CCCCRRRRAAAA----DDDD----333366666666----DDDDBBBB    ooooffff    2222000000005555

2.

Irshad   …Appellant

Vs.

State of Haryana          …Respondent

CCCCOOOORRRRAAAAMMMM:::: HHHHOOOONNNN’’’’BBBBLLLLEEEE    MMMMRRRR....    JJJJUUUUSSSSTTTTIIIICCCCEEEE    NNNN....SSSS....SSSSHHHHEEEEKKKKHHHHAAAAWWWWAAAATTTT

HHHHOOOONNNN’’’’BBBBLLLLEEEE    MMMMRRRRSSSS....    JJJJUUUUSSSSTTTTIIIICCCCEEEE    SSSSUUUUKKKKHHHHVVVVIIIINNNNDDDDEEEERRRR    KKKKAAAAUUUURRRR

Present: Mr. Deepender Singh, Senior Advocate with 

Mr. Mohit Thakur, Advocate 

Mr. Ram Krishan Rana, Advocate for the appellant(s).

Mr. Rajiv Sidhu, Sr. DAG, Haryana; 

Mr. Rajinder Kumar Banku, Sr. DAG, Haryana.

***

NNNN....SSSS....SSSSHHHHEEEEKKKKHHHHAAAAWWWWAAAATTTT,,,,               JJJJ....         

1111.... This judgment shall dispose off two criminal appeals,

iiii....eeee....,,,,    CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444 titled as  ““““LLLLaaaallllaaaa    VVVVssss....    SSSSttttaaaatttteeee    ooooffff    HHHHaaaarrrryyyyaaaannnnaaaa””””,,,,

and CCCCRRRRAAAA----DDDD----333366666666----SSSSBBBB    ooooffff    2222000000005555    titled as ““““IIIIrrrrsssshhhhaaaadddd    VVVVssss....    SSSSttttaaaatttteeee    ooooffff    HHHHaaaarrrryyyyaaaannnnaaaa””””,,,,

whereby,   the   appellants  have   challenged  the   common impugned

judgment and order dated 12.04.2004, vide which, the appellants were

convicted for the commission of the offences under Sections 302/34

IPC and were sentenced to undergo imprisonment for life and to pay

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         2 222        

fine of Rs.5,000/- each under Section 302 IPC alongwith default

stipulation.   They   were   further   sentenced   to   undergo  rigorous

imprisonment for three years and to pay a fine of Rs.2000/- each

under Section 201 IPC alongwith default stipulation.

2. The FIR Ex.PA/1 in the present case was registred on the

basis of the complaint Ex.PA moved by Hukam Chand son of Moti

Ram and the same has been reproduced below:-

“To

The S.H.O.

P.S.City Palwal.

Sub:   regarding   missing   of   driver   Ganga   Ram   and

maruti car No. HR-29A/0077 from 30.1.2003.

Sir,

I Hukam Chand s/o Sh. Moti Ram caste Nai am resident

of Saini Nagar ward No. 10. My brother Ganga Ram

aged about 27 years used to work as driver on the

private vehicle of Mahesh Kumar Jain s/o Sh. Trilok

Chand Jain, R/o Pirwali Gall. H. No.61. Ward No.2

when on 31.1.2003, he did not reach house in the night,

then I went to the house of owner to enquire about him.

The owner of the car told him that at his instance he

went in the said car to leave Ram Singh s/o Ballam

caste Balmiki R/o Madiya Mohalla Palwal and Suresh

S/o   Sh. Heera Lal caste Balmiki, R/o Jawahar Nagar

Camp, Palwal in village Ghasera. When I came to the

house of Suresh and Ram Singh then they told that Ram

Singh was dropped at Hathin Gate by Ganga Ram

driver and when he was proceeding towards camp to

drop  Suresh,   Suresh  told  that  near  Chacha  Chiken

Corner two persons Lala s/o Sh.Khichu, caste Thakur

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         3 333        

R/o near Panchwati Road behind Naaz Cinema and

Irshad s/o Sh. Idrish caste Muslim, R/o Ganda Nala

Geet Palace Cinema got into the car and Suresh was

dropped in camp. My brother Ganga Ram has been

enticed away in the night of 30.1.2003 alongwith vehicle

by Lala and Irshad in order to commit offence.

It is therefore requested that action against the accused

persons may be taken immediately. It will be greatness

of you.

Dated 03.02.2003 Applicant

Sd/ in Hindi 

        Hukam Chand s/o Sh. Moti Ram. 

R/o Saini Nagar, Palwal”.

3. After the registration of the FIR, both the accused were

arrested by the police on 11.02.2003. In police custody, accused Lala

made disclosure statement that he and other co-accused Irshad and

Ganga Ram, since deceased, had liqour at Chacha Chiken Corner and

a dispute arose between Irshad and Ganga Ram. Firstly, they gave

blows to Ganga Ram and then he was taken to tubewell of Master

Hari Chand  in the area of village Jodhpur. Again, he was beaten up

and was strangulated to death, inside the tubewell room with his own

muffler.  They had put Ganga Ram, since deceased, in a  car and the

dead body was thrown in the Agra Canal. Irshad also made similar

disclosure statement and both the accused led the police and witnesses

to the specified place. Lala got recovered pant and shirt of Ganga

Ram, since deceased, from a place behind his own tubewell near the

tubewell of Master Hari Chand. Irshad, accused also got recovered a

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         4 444        

lagging, sweater and shoes of Ganga Ram, deceased in the room of

his house. The belongings of deceased were taken into possession by

the police and separate recovery memos were prepared in this regard.

On 17.02.2003, the dead body of Ganga Ram was recovered in a

highly decomposed condition and the postmortem examination was

conducted on the dead body. During the course of investigation, both

the accused had also identifed the place of throwing the dead body

and memo in that behalf was also prepared. After completion of

investigation, the report under Section 173 Cr.P.C. was prepared by

SI Krishan Kumar and was presented before the Court of Area

Magistrate.

4. Since, the offence under Section 302 IPC was triable by

the Court of Sessions, the case was committed the Court of Sessions

Judge, Faridabad. The trial Court found a  prima facie  case under

Section 302 read with Section 34 IPC and Section 201 IPC against

both the accused and they were ordered to be charge sheeted for the

said   offences.   The   charge   was   read   over   and   explained   to   the

appellants/accused, however, they pleaded that they had been falsely

implicated and prayed for holding the trial.

5. In support of the charge, the prosecution examined 12

witneses in all. PW1 Suresh Kumar stated that on 30.01.2003, he and

his maternal uncle Ram Singh had gone to village Ghasera in Maruti

car, which belonged to Ramesh Jain. Ganga Ram was the driver. In

their return journey, his maternal uncle got down from the car near

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         5 555        

meat   market   in   Mariya   Mohalla,   Palwal.   He   was   going  to   his

residence in Camp Palwal in the same car and at Sohana turn, Irshad

and Lala, both the appellants/accused were standing.  Irshad signalled

the car to stop and both the accused got into the car. Ganga Ram had

taken the car to his residence, where Suresh got down and went inside

his house. However, Ganga Ram and both the accused/appellants

went away in that car.

6. The prosecution further examined PW2 Mahesh Kumar,

who stated that he was owner of the Maruti car and had employed

Ganga Ram, since deceased, as the driver of his car. In the morning

on 30.01.2003, he came to his residence and took the car out on road.

He did not know that Ganga Ram and the car were taken away by

Suresh and Ram Singh.  Further, Ram Singh, told him that he had

alighted from the car at meat market, Hathin Gate and Suresh told

him that two persons were sitting on Chacha Chiken Corner at Sohana

Road. He did not know as to what had happened to Ganga Ram. The

prosecution  further  examined  Shiv Lal,  ASI,  as PW3, who  had

recorded the formal FIR Ex.PA/1 and made his disclosure statement

Ex.PA/2. He had recorded the statements of Mahesh, Suresh and Ram

Singh   in   the   present   case.   PW4   Aanoj   Kumar,   Drafsman,   had

prepared   the   scaled   site   plan   Ex.PC.   The   prosecution   further

examined Kartar Singh, ASI, as PW5, who stated that on 02.02.2003,

he found a  Maruti car HR-29A-0077, which was parked on Anandpur

road and he had taken the same into possession. The prosecution

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         6 666        

further examined Hukam Chand as PW6, who was the brother of

Ganga Ram, since deceased. Hukam Chand PW6 stated that at about

09.30 a.m. on 30.01.2000, his brother left their house in a Maruti car,

which belonged to Mahesh Jain. Before leaving the house, Ganga

Ram told that he was to go to Ghasera as the car was booked for

going to that place. He also informed that two persons were to be

carried to Ghasera and he would return in the evening. Ganga Ram

returned to Palwal at 08.30 p.m. but he did not come back to his

house. On 31.01.2000, he and his brother Billu went to Mahesh Jain

and told him that Ganga Ram had returned. Mahesh Jain told that

Suresh and Ram Singh had hired the car and had gone to Ghasera.

They went to the house of Suresh in Camp Palwal, but he told that

both the accused Lala and Irshad had boarded the car. This witness

also remained associated during the interrogation of Irshad and Lala

and was also a witness to the recoveries made by the police from both

the appellants.

7. The prosecution further examined PW7 Man Singh. He

deposed that on 17.02.2003, he was working as Head Constable in

Police Station Barsana. Hukam Chand, brother of the deceased had

moved an application to the effect that the dead body of his brother

was lying near the Canal bridge in the area of village Nadholi. The

police officials accompanied him and found the dead body lying near

the Canal bridge. Amar Singh identified the dead body of his brother

Ganga   Ram   and   proceedings   under   Section   174   Cr.P.C.  were

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         7 777        

conducted and the dead body was sent for postmortem examination.

The prosecution further examined PW8 Puran Singh, who stated that

he had not seen the dead body in the Canal. PW9 Rajbir also

supported   the   case   of   the   prosecution.   The   prosecution   further

examined   PW10   Dharam   Pal,   ASI,   who   had   conducted   the

investigation   initially.   In   his   presence,   both   the  appellants   had

suffered their respective discloure statements and recoveries were

made from them. Even, both the accused were identified by the

complainant side in his presence. He also got recovered the dead body

on 17.02.2003. The prosecution further examined PW11 Krishan

Kumar SI, who prepared the report under Section 173 Cr.P.C. and

presented the same before the trial Court. Similarly, Dr. C.C. Sharma,

appeared as PW12. He had conducted the postmortem examination on

17.02.2003 on the dead body of Ganga Ram and the relevant extract

of his testimony is reproduced below:-

“The dead body was in a decomposed state. Rigormortis

had disappeared and foul smell was coming out. The

features were disforted due to decomposition. The scalp

hair and scalp face muscles, the orbital muscle, eye balls

were missing. The skull bones were exposed. The right

hand was missing from the level of wrist joint. Left upper

extremity muscles,  at places finger bones of left hand

were exposed. The muscles were missing. Left axillery

muscle   abdominal   muscles   and   pelvic   muscles   were

missing. Only root of penis was present. The remaining

part was missing alonowith the scortem. Muscle of right

thigh, right leg, left leg, left foot and left thigh were

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         8 888        

missing. The right leg had separated at the level of knee.

Muscles from other parts were also missing. The dead

body was seedged with mud. The teeth were in socket but

were loose. Eyes, ears, mouth and lips were missing

externally.   The   anus   was   decomposed   urethra   was

decomposed.   The   body   was   in   advanced   stage   of

decomposition and for that reason the injury could not

be pin pointed. EX.PJ is the postmortem report which

bears my signatures. Police made application Ex.PJ/1.

The writing Ex. PJ/2 was received from the police.

Police papers were received which were initialed by me.

The same are Ex.PG. Internal examination showed that

the brain membrane had decomposed and the brain was

liquefied into a blackish mass. Larynx and trachea were

congested. The hyoid bone was fractured. The death was

due to strangulation resulting into fracture of hyoid. The

lungs were decomposed. Particardial and heart were

decomposed. Intestines were missing. The  liver, kidneys,

spleen were missing. The probable duration of death was

about 2 to 3 weeks before the date of postmortem”.

8. After the prosecution had completed the evidence, the

statements of appellants were recorded under Section 313 Cr.P.C. and

the entire incriminating evidence was put to them. Both the appellants

stated that they had been falsely involved in the present case and the

prosecution witnesses had deposed falsely.

9. Learned   senior   counsel   appearing   on   behalf   of   the

appellants argued that the appellants had been convicted only on the

basis of the statement made by PW1 Suresh, who had allegedly “last

seen” the deceased in the company of the appellants. In fact, there

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         9 999        

was no evidence to suggest that Ganga Ram, since deceased, was

killed immediately after he was allegedly “last seen” in the company

of the appellants. Even, it was a case of circumstantial evidence and

there was no motive on the part of the appellants to commit the crime.

Still further, even the Maruti car, which was allegedly driven by the

deceased was found abandon and there was nothing to suggest that

the   appellants   had   any   concern   with   the   alleged   crime.   Even

otherwise, the “last seen” evidence is a weak type of evidence and it

is unsafe to record a conviction, solely on the basis of such evidence.

Even, the dead body of Ganga Ram was not properly identified by

any of the witnesses and the appellants had been wrongly convicted

by the trial Court. Apart from that, even no recovery was effected

from the present appellants and it has been wrongly shown that the

clothes belonging to the deceased were retained by them. In fact, they

had no reason to keep the clothes of the deceased with themselves and

this fact alone clearly shows that the recoveries had been planted on

them.

10. On the other hand, learned State counsel has vehemently

opposed   the   submissions   made   by   the   learned   counsel  for   the

appellants. Learned State counsel argued that PW1 Suresh had seen

both the appellants in the company of Ganga Ram, since deceased, in

the   evening   of   30.01.2003.   Even,   it   is   also   apparent   from   the

testimony of PW5 Kartar Singh ASI that on 02.02.2003, the Maruti

car of Ganga Ram was found parked on Anandpur Road, near NHPC

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         1 1110000        

Chowk, Mathura. This clearly shows that the murder had already been

taken place prior to 02.02.2003. It is also apparent from the testimony

of   Dr.   C.C.Sharma,   PW12,   who  had  conducted  the   postmortem

examination on the  dead body on  17.02.2003 that  the  probable

duration of death was about 2/3 weeks before the postmortem. Thus,

it was apparent that both the appellants had a fight with Ganga Ram,

since deceased and after causing him injuries, he was stangulated to

death  by both the appellants. Learned State counsel  has further

referred to the findings recorded by the trial Court and submitted that

the impugned judgment is liable to be upheld by this Court.

11. We have heard the learned counsel for the parties and

perused the record.

12. Undoubtedly, the present case is based on circumstantial

evidence and before recording a judgment, this Court has to ensure

that the chain of circumstances is completed, which irresistibly leads

to the conclusion that both the appellants are guilty and no hypothesis

contrary to this or compatible with the innocence of the appellants

was possible. Even, the prosecution has primarily relied upon three

main circumstances to prove the guilt of both the appellants, (a) the

appellants were “last seen” in the company of the deceased in the

night of 30.01.2003, i.e., immediately before the murder (b) the

recoveries of clothes of the deceased at the instance of both the

appellants and (c) the place of committing the crime and throwing the

dead body of the deceased was duly identified by both the appellants.

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         1 1111111        

13. The Hon’ble Supreme Court in the matter of  SSSShhhhaaaarrrraaaadddd

BBBBiiiirrrrddddhhhhiiiicccchhhhaaaannnndddd    SSSSaaaarrrrddddaaaa    vvvvssss....    SSSSttttaaaatttteeee    ooooffff    MMMMaaaahhhhaaaarrrraaaasssshhhhttttrrrraaaa    ((((1111999988884444))))    4444    SSSSCCCCCCCC    111111116666    has

laid down the five principles, which must be borne in mind and while

appreciating the circumstantial evidence, by making the following

observations:-

“153. A close analysis of this decision would show that

the following conditions must be fulfilled before a case

against an accused can be said to be fully established: 

(1) the circumstances from which the conclusion of guilt

is to be drawn should be fully established.

It may be noted here that this Court indicated that the

circumstances   concerned   “must   or   should”   and   not

“may be” established. There is not only a grammatical

but a legal distinction between “may be proved” and

“must be or should be proved” as was held by this Court

in  SSSShhhhiiiivvvvaaaajjjjiiii    SSSSaaaahhhhaaaabbbbrrrraaaaoooo    BBBBoooobbbbaaaaddddeeee    vvvv....    SSSSttttaaaatttteeee    ooooffff    MMMMaaaahhhhaaaarrrraaaasssshhhhttttrrrraaaa

[[[[((((1111999977773333))))    2222    SSSSCCCCCCCC    777799993333    ::::    1111999977773333    SSSSCCCCCCCC    ((((CCCCrrrriiii))))    1111000033333333    ::::    1111999977773333    CCCCrrrrllll    LLLLJJJJ

1111777788883333]]]] where the observations were made: [SCC para 19,

p. 807: SCC (Cri) p. 1047].

  “Certainly, it is a primary principle that the accused

must be and not merely may be guilty before a court can

convict and the mental distance between ‘may be’ and

‘must be’ is long and divides vague conjectures from

sure conclusions.”

(2) the facts so established should be consistent only with

the hypothesis of the guilt of the accused, that is to say,

they should not be explainable on any other hypothesis

except that the accused is guilty,

(3) the circumstances should be of a conclusive nature

and tendency,

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         1 1112222        

(4) they should exclude every possible hypothesis except

the one to be proved, and

(5) there must be a chain of evidence so complete as not

to   leave   any   reasonable   ground   for   the   conclusion

consistent with the innocence of the accused and must

show that in all human probability the act must have

been done by the accused.

154. These five golden principles, if we may say so,

constitute the panchsheel of the proof of a case based on

circumstantial evidence”. 

14.  Similarly, the Hon’ble Supreme court in the matter of

UUUUmmmmeeeeddddbbbbhhhhaaaaiiii    JJJJaaaaddddaaaavvvvbbbbhhhhaaaaiiii    vvvvssss....    SSSSttttaaaatttteeee    ooooffff    GGGGuuuujjjjaaaarrrraaaatttt        ((((1111999977778888))))    1111    SSSSCCCCCCCC    222222228888         held

that in a case of circumstantial evidence, there should remain no

circumstance, which aligns with the innocence of the accused and the

following observations were made:-

“7. It is well-established that in a case resting on

circumstantial evidence all the circumstances brought

out by the prosecution, must inevitably and exclusively

point to the guilt of the accused and there should be no

circumstance   which   may   reasonably   be   considered

consistent with the innocence of the accused. Even in

the case of circumstantial evidence, the Court will have

to   bear   in   mind   the   cumulative   effect   of   all   the

circumstances in a given case and weigh them as an

integrated whole. Any missing link may be fatal to the

prosecution case.” (emphasis supplied) 3 (1978) 1 SCC

228.” 

15. By taking into consideration the aforesaid principles of

law, we would proceed to sift and discuss the evidence putforth by the

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         1 1113333        

prosecution in the present case, to prove the charge against the

appellants. No doubt, the principle of “last seen” is a weak evidence,

but   in   case   there   is   other   corroborative   evidence   against   the

appellants, it can be safely relied upon by the Courts.  The doctrine of

“last seen” rests on the logical presumption that where an individual

is “last seen” alive in the close company of an accused and soon

thereafter found dead, the accused is bound to reasonably account for

the circumstances, in which they parted ways as such facts were

specifically in the knowledge of the accused. In the present case also,

Ganga   Ram,   since   deceased,   was   “last   seen”   in   the   night   of

30.01.2003 in the company of both the appellants by PW1 Suresh.

Even,   both   the   appellants   had   taken   away   Ganga   Ram,  since

deceased, in his car lastly and in the present case also they have not

offered any explanation as to where they had got down from the car

or had parted with the company of the deceased. The appellants were

“last seen” in the company of Ganga Ram in the night of 30.01.2003

and he did not return home the same night, even though, he belonged

to the same place. Even, when both the appellants could not explain

their conduct, the matter was reported to the police vide FIR Ex.PA/1

by Hukam Chand, PW6, by levelling allegations against both the

appellants. Even, the car of Ganga Ram, since deceased, was found

abandon on 02.02.2003, which clearly shows that the offence had

already taken place prior to that. Thus, the appellants had failed to

offer any explanation about when they left the company of the

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         1 1114444        

deceased   and   in   the   absence   of   such   an   explanation  and

circumstances, a reasonable interference would be possible that both

the appellants had committed homicidal death of Ganga Ram.

16. Apart from that, it has also come on record that both the

appellants were interrogated by the police on 11.02.2003. As per the

testimony   of   PW10   ASI   Dharam   Pal,   Lala,   appellant   made   a

disclosure statement that he and Irshad took liqour at Chacha Chicken

Corner and a dispute arose between Irshad and Ganga Ram, since

deceased.   Ganga   Ram   was   beaten   up   and   thereafter   he  was

strangulated to death, inside the tubewell room with his own muffler.

Ganga Ram, was put by them in a car and was taken to Agra Canal

and the dead body was thrown there in the Agra Canal. Irshad also

made made similar disclosure statement. The appellants then led the

police and the witnesses to the specified places and Lala, appellant,

got recovered pant and shirt of Ganga Ram, since deceased, behind

his own tubewell, near the tubewell of Master Hari Chand. Similarly,

in pursuance of his disclosure statement, Irshad, appellant also got

recovered   a   lagging,   sweater   and   shoes   of   Ganga   Ram,   since

deceased, in a room of his house. Even, all these clothes/shoes were

taken into possession by the police vide separate recoveries memos.

Both the appellants had also identified the place of abandoning the

Maruti car near NHPC Chowk and they got recovered Maruti car

bearing   registration   HR-29A-0077.   On   13.02.2003,   both   the

accused/appellants identified the place, i.e., the canal in Chajju Nagar,

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         1 1115555        

where the dead body was thrown and the memo of identification

Ex.PH was prepared. He prepared the site plan Ex.PH/1. Ultimately,

the dead body was recovered in the area of Police Station Barsana

(U.P.). The statement of PW10 Dharam Pal ASI is duly corroborated

by the testimony of PW9 Rajbir, who had witnessed the memos

regarding the disclosure statement as well as the recovery from both

the appellants. Even, both the appellants had made their respective

disclosure statements regarding throwing of dead body in Agra Canal

and ultimately after great efforts, the dead body was recovered on

17.02.2003 near Barsana in U.P. Even, only both the appellants had

the exclusive knowledge of the place where the dead body of Ganga

Ram, since deceased, was dumped.

17. Even, in the present case, there was sufficient evidence

that Ganga Ram was strangulated to death. After the dead body was

recovered, PW12 Dr. C.C. Sharma, from District Hospital, Mathura,

had conducted the postmortem examination on the dead body of

Ganga Ram. As per him, the dead body was in a decomposed state.

Since, the body was in an advance stage of decomposition, the injury

could not be pin pointed and he proved on record the postmortem

report as Ex.PJ. He further stated that hyoid bone was fractured and

the death was due to strangulation, resulting into the fracture of hyoid.

Further, the probable duration of death was about 2 to 3 weeks, before

the postmortem.  Consequently, it was apparent that the medical

evidence had also duly supported the case of the prosecution.

CCCCRRRRAAAA----DDDD----666655552222----DDDDBBBB    ooooffff    2222000000004444    aaaannnndddd    CCCCRRRRAAAA    DDDD----333366666666----DDDDBBBB----2222000000005555         1 1116666        

18. Even otherwise, we have carefully gone through the

findings recorded by the trial Court and find that the trial Court had

appreciated the prosecution evidence in the light of settled principle

of   law.   We   find   no   illegality,   irregularity   or   perversity   in   the

impugned judgment and find no reasons to differ with the trial Court.

19. Consequently,   in   view   of   the   above   discussion,   the

judgment and order dated 12.04.2004 passed by the trial Court are

upheld and the present appeal fails and is ordered to be dismissed.

20. The appellant/accused are directed to surrender within 15

days from today, failing which, the CJM concerned shall issue non

bailable warrants against the present appellants/accused and shall

commit   them   to   custody   to   serve   the   remaining   sentence   of

imprisonment.

21. All   pending   applications,   if   any,   are   disposed   off,

accordingly.

22. The case property, if any, may be dealt with as per the

rules.

23. Records of the Court below be sent back.

24. A photocopy of this judgment be also placed on the file

of connected case.

((((NNNN....SSSS....SSSSHHHHEEEEKKKKHHHHAAAAWWWWAAAATTTT)))) ( (((SSSSUUUUKKKKHHHHVVVVIIIINNNNDDDDEEEERRRR    KKKKAAAAUUUURRRR))))

JJJJUUUUDDDDGGGGEEEE J JJJUUUUDDDDGGGGEEEE

14.01.2026   Whether reasoned/speaking    : Yes/No

amit rana  Whether reportable          :           Yes/No