REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NOs.361­362 OF 2018

CHOTKAU         …APPELLANT(S)

VERSUS

STATE OF UTTAR PRADESH         ...RESPONDENT(S)

J U D G M E N T

V. RAMASUBRAMANIAN, J.

1.Convicted for the offences punishable under Sections 302 and

376 of the Indian Penal Code, 1860 (for short “IPC”) and sentenced

to death by the Sessions Court, which was also confirmed by the

High Court on a reference and an appeal, the sole accused has

come up with the above appeals.

2.We have heard Shri S. Nagamuthu, learned senior counsel for

the   appellant   and   Shri   Ardhendumauli   Kumar   Prasad,   learned

Additional Advocate General for the State of Uttar Pradesh.

1

3.The case of the prosecution was that on 08.03.2012 at about

20:10 hrs., one Kishun Bahadur, resident of Village Semgarha, P.S

Ikauna,   District   Shravasti   lodged   a   complaint   at   Police   Station

Ikauna   alleging  that   at   about   4:00   p.m  on  the   same   day,   the

appellant   herein   took   his   niece   aged   about   6   years   under   the

pretext of showing dance and song performances on the occasion of

the Holi Festival. When the girl did not return home, a search was

conducted. It was found that the appellant was not found in his

house, but the dead body of the girl was found in the sugarcane

field located on the southern side of the village. Another villager by

name Fatehpur Bahadur, who was part of the team that searched

for the missing girl, claimed to have seen the appellant leaving the

sugarcane field after about half­an­hour. Therefore, invoking the

last seen theory and on the basis of circumstantial evidence, the

appellant was charged for the commission of the offences of raping

the minor girl and murdering her.

4.The prosecution examined six witnesses, namely,  (i)  Kishun

Bahadur, the first informant and the uncle of the victim, as PW­1;

(ii)  Shri   Raj   Karan,   a   localite   who   claimed   to   have   seen   the

2

appellant carrying the victim towards the sugarcane field and who

was cited as a witness to the inquest, as PW­2; (iii) one Fatehpur

Bahadur, who was part of the search party and who claimed to

have seen the appellant leaving the sugarcane field after about half

an hour, as PW­3;  (iv)  the Head Constable Balram Tripathi, the

scribe of the First Information Report who registered the FIR, as

PW­4; (v) Dr. Mukesh Kumar who conducted the post­mortem, as

PW­5; and (vi) the Investigation Officer Shri Rambali Roy as PW­6.

5.During questioning under Section 313 of the Code of Criminal

Procedure   (hereinafter   referred   to  as   the   “Code”),   the   appellant

denied the charges and claimed that he had been falsely implicated

in the case, at the behest of one Mr. Zalim Khan, with a view to

grab the property of his mother, who was none other than Zalim

Khan’s brother’s daughter. To substantiate this claim, the appellant

also examined his mother as DW­1.

6.Holding   that   the   guilt   of   the   appellant   stood   established

beyond   reasonable   doubt   by   circumstantial   evidence   and   also

holding that it is one of the rarest of rare cases where a six year old

girl had been raped and murdered, the Sessions Court convicted

3

the appellant for the offences punishable under Sections 302 and

376 of the IPC and awarded death penalty.

7.The proceedings were then submitted to the High Court under

Section 366(1) of the Code for confirmation. The appellant also filed

an appeal. The capital punishment reference as well as the appeal

filed by the appellant were taken up together by the Division Bench

of the High Court and the High Court confirmed the conviction and

sentence. The High Court came to the said conclusion on the basis

that the evidence of PWs 1 to 3 were trustworthy and that the chain

of   circumstances   pointing   to   the   guilt   of   the   appellant   stood

established unbroken, by their evidence. The discrepancies in the

testimonies of PWs 1 to 3 pointed out by the appellant were rejected

as   minor   and   insignificant.   The   theory   of   animosity   and   false

implication put forth by the appellant and sought to be established

through the evidence of DW­1 were rejected by the High Court.  The

High Court found fault with the appellant for not coming up with

any explanation as to what happened to the girl, especially in the

light   of   the   burden   cast   upon   him   under   Section   106   of   the

Evidence Act.

4

8.The arguments of the appellant regarding the delay in sending

the   FIR   to   the   Court   and   the   faulty   manner   in   which   the

questioning under Section 313 of the Code was done, were rejected

by the High Court and the High Court finally agreed with the

Sessions Court that it is one of the rarest of rare cases where the

appellant has exhibited a deviant behaviour and abnormal sexual

urge, thereby forfeiting his right to life. Accordingly, the High Court

confirmed   the   death   penalty.   Under   these   circumstances,   the

accused is on appeal before us.

9.Obviously and admittedly, the prosecution of the appellant is

based on circumstantial evidence and hence we may have to see

whether the chain of circumstances is complete and unbroken. As

held by this Court in  Sharad Birdhichand Sarda   vs.  State of

Maharashtra 

1

, the Court must keep in mind five golden principles

or the panchsheel, lucidly brought out in para 153 of the decision,

as follows:­

“153. ... ... ...

(1)the circumstances from which the conclusion of

guilt is to be drawn should be fully established.

1 (1984) 4 SCC 116

5

… …. …

(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,

(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.”

10.In this case, the prosecution sought to establish the guilt of

the appellant, only through the evidence of PWs 1 to 3.  PWs 1 and

2 had seen the victim being taken towards the sugarcane field. PW­

3 had seen the appellant taking the victim from the house and also

leaving the sugarcane field half­an­hour later. When the search was

conducted for the missing girl, her dead body was found in the

sugarcane field and the appellant was absconding. On a cumulative

consideration of these circumstances and applying the last seen

theory and invoking the burden of proof cast under Section 106 of

6

the Evidence Act, the Sessions Court and the High Court came to

the conclusion that the appellant was guilty.

11.Assailing the concurrent judgments of the Sessions Court and

the High Court, it was contended by Shri S. Nagamuthu, learned

senior counsel for the appellant that the evidence of PWs 1 to 3 is

untrustworthy; that there was an unexplained delay of five days in

forwarding   the   FIR   to   the   jurisdictional   Court;  that  there   were

serious contradictions regarding the place where the body of the

victim was kept and the place where the inquest was conducted;

that the evidence to support the last seen theory was insufficient to

convict the appellant; that there was complete failure on the part of

the prosecution to examine material witnesses; that in a shocking

abdication of duties, the I.O. failed to produce forensic/medical

evidence; and that the mandatory requirement of Section 313 of the

Code was not fulfilled.

12.However, it was contended by Shri Ardhendumauli Kumar

Prasad, learned AAG for the State that there are no reasons for PWs

1 to 3 to implicate the appellant; that their evidence was found to be

cogent and trustworthy by two Courts; that the delay in forwarding

7

the FIR to the court did not vitiate the trial and did not prejudice

the appellant; that any defect in the questioning under Section 313

of the Code, may not ipso facto vitiate the findings, unless prejudice

is shown; and  that  the forensic/medical evidence is not always

mandatory.

13.We have carefully considered the rival contentions. In our

view,   the   questions   that   crop   up   for   our   consideration   revolve

around – (i) the trustworthiness of the testimonies of PWs 1 to 3, in

the light of certain contradictions; (ii) the consequences of the delay

on the part of the Police in forwarding the FIR to the Court; (iii) the

failure of the prosecution to produce forensic/medical evidence and

its   effect   and  (iv)  the   manner   in   which   the   questioning   under

Section 313 of the Code was undertaken and its effect upon the

findings recorded.

I.   Trustworthiness of the testimonies of PWs 1 to 3

14.As we have indicated earlier, the guilt of the appellant is

sought to be established by the prosecution, by (i) relying upon the

8

testimonies of PWs 1 to 3 for invoking the last seen theory; and

(ii) invoking Section 106 of the Evidence Act.

15.It   is   needless   to   point   out   that   for   the   prosecution   to

successfully invoke Section 106 of the Evidence Act, they must first

establish that there was “any fact especially within the knowledge of

the” appellant. This can be done by the prosecution only by proving

that the victim was last seen in the company of the appellant. To

establish this last seen theory, the prosecution relies upon the

evidence of PWs 1 to 3. PWs 1 and 2 claim to have seen the

appellant taking away the girl at 04:00 p.m on 08.03.2012. PW­3

claims to have seen the appellant leaving the sugarcane field after

about half­an­hour. Therefore, according to the prosecution, the

burden of showing what happened to the girl was heavily upon the

appellant/accused.  

16.Hence we have to see whether the evidence of PWs 1 to 3 was

trustworthy   and   same   proved   the   last   seen   theory.   Both   the

Sessions Court as well as the High Court have found the evidence of

PWs   1   to   3   to   be   cogent   and   trustworthy.   The   contradictions

pointed out by the defence were held by both the Courts to be

9

minor and insignificant.  Therefore, being the third Court exercising

jurisdiction under Article 136 of the Constitution, we have to tread

a   very   careful   path   while   considering   the   question   of

trustworthiness of these witnesses. 

17.Unlike other cases, the appellant in this case has taken a

defence right from the beginning that he was implicated falsely at

the behest of a locally powerful person whose wife is the Pradhan of

the village. The case projected by the appellant was  (i)  that his

maternal grandfather was one Lazim Khan; (ii) that Lazim Khan’s

brother was one Zalim Khan;  (iii)  that after the death of Lazim

Khan, his property devolved upon the appellant’s mother Jannatul

Nisha; (iv) that Zalim Khan wanted to grab the properties from the

appellant’s   mother   but   the   appellant   and   his   mother   were   not

willing to let the land be taken away by Zalim Khan; and (v) that

since Zalim Khan is a very powerful person in the village and his

wife is also the Pradhan of the village, he managed to implicate the

appellant falsely in this case.

18.To demonstrate the veracity of the above claim, the appellant

did   3   things.   First   he   confronted   PWs   1   to   3   with   pertinent

10

questions in cross­examination. Then the appellant articulated this

theory in the questioning under Section 313. Third, the appellant

also examined his mother as DW­1.

19.Let us now take note of the answers elicited by the defence

from PW­1 during cross­examination. The relevant portion of the

testimony of PW­1 in cross­examination reads as follows”

“The mother of accused­Jannatul Nisha, was earlier

living   at   Semgarha;   now   she   lives’   at   Ikauna.   At

Ikauna,   the   mother   of   accused   has   kinship   in   the

family of Jumai Pathan. The mother of accused do not

have agriculture land in Ikauna. I do not know as to

whether she works there as a labourer. At Semgarha,

the mother of accused has 28­30 bighas of agriculture

land which she had got from the maternal grandfather

of   the   accused.   The   maternal   grandfather   of   the

accused had no son, that’s why the land of accused’s

maternal grandfather had transferred in the name of

the   mother   of   accused.   The   name   of   the   maternal

grandfather of the accused is Lazim Khan who was

resident   of   Semgarha   village   only.   Lazim   Khan   is

pattidar (relative) of the present Gram­pradhan Zalim

Khan. Zalim Khan is very prosperous man. He has 200

bighas of land, 2 tractors, two motorcycles and 4 sons.

Zalim Khan has high influence in my village. He has

prominence there.

... ... ...

Zalim Khan had come at the spot. Zalim Khan had told

to get lodged the F.I.R.

... ... ...

11

Zalim Khan cultivates the land of accused Chotkau.

Zalim Khan has won the court case related with the

land. The suit regarding the land is pending before the

higher courts. The mother of Chotkau lives at Ikauna

after this incident.”

20.After   having   said   what   is   extracted   above   during   cross­

examination, PW­1 denied certain suggestions made in this regard.

The portion of his testimony where he denied the suggestions is as

follows:

“It is correct to say that no witness has seen Chotkau

committing the rape and murder of Uma Devi. It is

wrong   to   say   that   I   had   lodged   the   F.I.R.   against

Chotkau on being said by Zalim Khan Pradhan. It is

wrong to say that we are men of Zalim Khan Pradhan.

It is wrong that Zalim Khan Pradhan owes enmity with

the mother of Chotkau regarding the land, that’s why

Zalim Khan had got lodged the F.I.R. against Chotkau.

It is wrong to say that Chotkau had neither committed

rape nor the murder of Uma Devi. It is wrong to say

that I am submitting false testimony.”

21.Even PW­2 was confronted with specific questions relating to

the alleged role of Zalim Khan in implicating the appellant. The

relevant portion of the cross­examination of PW­2 reads as follows:

“I know the mother of accused Chotkau. Her maternal

house is at village Semgarha only and she is daughter

of Lazim Khan. Lazim Khan has died. Lazim Khan had

no son. After the death of Lazim Khan, Zalim Khan­the

present Pradhan, got his land and he only cultivates

the land. The mother of accused had not got the land

of her father. Lazim Khan and Zalim Khan are real

brothers.   The   land   would   be   about   18­20  bighas.

12

Zalim Khan cultivates the entire land. The mother of

Chotkau had fled away from here and living at Ikauna.

Chotkau   has   three   brothers   including   him.   All   the

three of them do not have any land. All the three of

them are engaged in the occupation of labourers.”

22.After having said what is extracted above, PW­2 denied the

suggestion that it was Zalim Khan who got the appellant implicated

in the case.

23.Even the Investigation Officer examined as PW­6 admitted in

cross­examination:   “I   had   detected   that   a   land   dispute   was

proceeding between accused Chotkau and Zalim Khan.”

24.In answer to the last question (Question No.13) during the

questioning under Section 313 of the Code, as to whether he wished

to say anything else, the appellant stated as follows:

“After   death   of   Lazim   Khan,   his   real  brother   Zalim

Khan had usurped all the property of Lazim Khan and

expelled   the   accused.   The   accused   was   not   leaving

possession   of   the   land   of   his   maternal   grandfather

therefore   Zalim   Khan   implicated   him   false   in   this

case.”

25.The appellant’s mother examined as DW­1 not only elaborated

the theory that the appellant was falsely implicated at the instance

of Zalim Khan but also came up with a story as to what could have

13

happened to the victim. The relevant portion of the evidence of DW­

1 reads as follows:

“After the death of father, finding me helpless, Zalim

Khan gobbled all my property. We have intense enmity

with Zalim Khan for the same reason. My son Chotkau

and I opposed Zalim Khan in the election of Pradhan

and other matters, that is why Zalim Khan implicated

my   son   in   this   false   case.   Zalim   Khan   has   falsely

implicated my son by making Kishun Bahadur and

Rajkaran the complainant and the witness in the said

case who are the servants of Zalim Khan. The truth is

that the daughter of brother of the complainant of case

Kishun Bahadur had gone in the sugar­cane field for

defecation, there itself a Markaha (aggressive) Neelgai

threw her by its horns, due to which she had died. But

giving   this   matter   a   different   color   due   to   enmity,

Zalim Khan got my son implicated as the acused by

putting pressure on the local police. We got to know

the fact of Uma  Devi being killed by the Neelgai when

the son of Behna had gone for defecation in the same

field and Neelgai had hit him too with its horn due to

which his scrotum had ruptured.”

26.Keeping in mind the defence so put up by the appellant, let us

now come to the other portions of the evidence of PWs 1 to 3.

The Mode of Lodging of the FIR

27.On the question as to how the complaint was lodged and as to

what   happened   immediately   thereafter,   PW­1   stated   in   Chief­

examination as follows: 

14

“I went to the police station to inform about the incident, got the

application written by a man there, got read over the application,

marked my signature and handed over the same to the police station.

On the same Tehrir my case had been registered.”

...........

“After I handed over the Tehrir, the police went to the spot, performed

the documentation regarding the corpse and sent the corpse for post­

mortem.  The Investigating Officer had taken my statement and went

to the spot.  He had prepared the site map on pointing out by me.”

28.During cross­examination, PW­1 said: 

“I myself had gone to the police station to lodge the FIR. I had got

written the complaint by a person who was resident of Sitkahna.

The   police   station   officials   themselves   provided   the   paper.   The

Inspector had asked me to get the FIR written by any person of my

side”.

29.But during further cross­examination PW­1 stated thus: 

“I had got written the Tehrir of FIR by another person inside the

police station itself.  The Inspector had dictated it and got it written.  I

had marked my signature on that.”  

15

30.After   some   time,   PW­1   admitted   during   further   cross­

examination the following: 

“Zalim Khan had come at the spot. Zalim Khan had told to get lodged

the FIR against Chotkau.”

31.In contra­distinction to what PW­1 said, PW­3 stated that the

“information had been given to police station over telephone,

then police man had come ”. During cross­examination also PW­3

stated that police reached the spot upon getting a phone call and

that he did not know who made the call.  

32.PW­4, the Head Constable said in Chief Examination: 

“On 08.03.2012, I was posted as H.C. at Police Station­Ikauna,

District­Shrawasti. On that day a written Hindi Tahrir had been

submitted by complainant of the case Shri Kishun Bahadur s/o

Chintaram,   resident   of   Semgarha,   Police   Station­Ikauna,   District

Shrawasti.”   During   cross­examination   PW­4   reiterated:   “The

complainant of the case had given me a written application. The

complainant of the case had given the Tehrir on 08.03.2012 at 20:10

hrs..”.

16

33.Thus even on the question as to how the first information was

given to the police, there are different versions. According to one

version, “PW­1 went to the police station, got the Tehrir written by a

man there, got read over the complaint, marked his signature and

handed over the same to the police station”.  According to the second

version, again by PW­1, “the Inspector dictated it and got it written”.

According to a third version “Zalim Khan had told to get the FIR

registered against the appellant”. According to the fourth version,

which was by PW­3, “the information was given to the police through

phone call”.

34.Thus  there were  different versions,  (i)  as to how the  first

information was given to the police; and (ii) by whom the complaint

was written.

The place where the dead body was seen by the police, persons

took the body from the place of occurrence and where it was

taken to.

35.There   were   several   contradictions   regarding,  (i)  the   place

where the dead body was first seen by the Police; (ii) the person who

took the dead body; and (iii) the place to which the dead body was

taken. PW­1 stated in chief­examination as follows: 

17

“After I handed over the Tehrir, the police went to the spot, performed

the documentation regarding the corpse and sent the corpse for post­

mortem.”

36.In cross­examination PW­1 stated “Despite getting the dead

body, we did not bring the dead body to the home. When police

personnel had come, they got carried the dead body.” During further

cross­examination PW­1 stated: “the dead body was not lying there

for whole night. I will not be able to tell at what time the Inspector

had taken away the dead body. The Inspector had come at half past

seven. He had come in his vehicle. The Inspector had taken away the

dead body in his vehicle.......” 

“After consulting from every one the Inspector had taken the dead

body to the police station. He had brought a cloth from the police

station and took away the dead body wrapping it in the same cloth.

Later on we had gone with the dead body.”

37.But a little while later, PW­1 stated in cross­examination: 

“when this first information application had been written, the

dead body of the girl was kept inside the police station itself.

18

That time several persons there. The police personnel had carried the

dead   body   by   a   Magic   (brand   of   vehicle)   to   Bahraich   for   post­

mortem”.  

38.PW­3 stated during cross­examination: 

“the dead­body of the girl had been sent for post­mortem from the

occurrence spot itself.”

39.PW­4 the Head Constable who registered the FIR said in cross­

examination: “the dead body had not been brought to the police

station.”

40.But interestingly PW­6, the Investigation Officer stated the

following during cross­examination:­

“......After lodging of case, I had visited the occurrence spot

same day at 09.00­09.30 o’ clock of the night. It had become

dense   night   when   I   had   reached   the   spot.   The   family

members were wailing.   There was no arrangement of light

therefore I stayed there itself in the night with a Daroga and

two­three constables. When I had reached the village, upto

that   time   the   villagers   had   already   brought   the   dead

body to home from the occurrence spot.  Therefore, due to

aforesaid reasons I did not go to the occurrence spot in that

night. Although I have not referred this fact in my case diary

but it is the correct fact. The dead body was kept in front

of the door of house of first informant and the family

members were wailing there itself...”

41.When confronted with the statements of PWs 1 to 3 to the

effect that the dead body had been taken away to the police station,

19

PW­6 denied the same as wrong. His answer to this question in

cross­examination was as follows: “If the complainant of the case

would have said that the police man had taken away the dead body

of Uma to the police station in the night itself and conducted the

inquest proceeding there, then this fact is wrong.”

42.Thus, there are different versions (i) regarding the place where

the dead body was first seen by the police; and (ii) as to who carried

the dead body and where. The first version of PW­1 was that “he

and other villagers who accompanied him did not bring the dead

body to the house and that when police personnel came, they carried

the dead body”.  The second version of PW­1 was the “Inspector took

away  dead  body in  his  vehicle  to the  police  station”. His  third

version was that “when the first information application had been

written, the dead body of the girl was kept inside the police station

itself”. His fourth version was that “the police personnel had carried

the dead body by a Magic (brand of vehicle) for post mortem”.  A new

version was put forth by PW­3 to the effect that the dead body of

the girl was sent for post­mortem from the occurrence spot itself,

meaning   thereby   that   the   body   was   never   taken   to   the   police

20

station.  PW­4, the Head Constable said that the dead body had not

been brought to the police station. PW­6, the Investigating Officer

categorically stated that the police did not take away the dead body

to the police station and that he saw the dead body near the front

door of the house of the first informant.

43.There was yet another contradiction which is crucial. It was

claimed by PW­1 and confirmed by the others that the police came

to the occurrence spot only after the FIR was lodged. But at one

place of the cross­examination, PW­1 claimed that when the first

information application was written, the dead body of the girl was

kept inside the police station itself. Therefore, it remains a mystery

as to whether the dead body was ever taken to the police station

and if so, how, when and why.

Different versions regarding the Place, Date and Time of conduct of

the inquest    .

44.There   were   many   discrepancies   regarding   the   place   where

inquest was conducted and the date and time at which inquest was

conducted.  In his chief­examination PW­2 stated as follows :

21

“…Then searching the girl, family members of Chheddan

went towards the sugarcane field and began searching,

then they found that the dead body of Uma was lying in

the sugarcane field.  Blood was coming out of her urinal

track, her clothes had torn up and she had died. I also

went to the spot. The family members of Chheddan had

informed the Police Station, on which the police team of

Police Station Ikauna had arrived.  They had carried out

the   inquest   proceedings   at   the   spot   itself   and

obtained my signature on the Memo of Inquest.  When

the Memo of Inquest had been shown and read over to

the   witness,   he   said   that   it   was   the   same   Memo   of

Inquest which had been prepared in my presence and I

had market my signature on that which I verify…”

45.Interestingly, PW­2 stated in cross­examination, the opposite

of what he stated in chief­examination. What PW­2 stated in cross­

examination was that “the inquest proceedings on the dead body

of the girl were not performed before me”.

46.PW­6, the Investigation Officer stated in chief­examination as

follows:

“….The inquest proceedings could not be performed due

to   being   night   time.  On   09.03.12   the   inquest

proceedings had been completed and the dead body

had been sent to District­ Bahraich for postmortem

after sealing­stamping the same.   Same day I recorded

the statement of the complainant on the spot, inspected

the spot and recorded the statements of witnesses…”

47.In   cross­examination   PW­6   reiterated   that   the   inquest

proceedings   were   not   conducted   on   the   same   night,   but   were

22

started at 8 o’ clock in the morning on 09.03.2012. PW­6 claimed

that Raj Karan, Vikram, Pesh Ram, Rameshwar Prasad and Raksha

Ram were deputed as  panch  for the inquest.  Out of these five

panch witnesses, Raj Karan alone was examined as PW­2, but

according to Raj Karan, examined as PW­2, the police arrived at

the   spot   upon   being   informed   by   the   family   members   of

Chheddan and conducted inquest proceedings at the spot itself .

He also claimed that the I.O recorded his statement on the night of

the incident at 7 o’ clock.

48.Out of the five panch witnesses mentioned by the I.O to have

been present at the time of inquest, the names of three persons

were mentioned by PW­1 also, but according to PW­1, the I.O came

to the spot at half past 7’o clock in his vehicle and noted down the

names of four or five persons including that of PW­2, obtained their

signatures and went away.

49.Therefore,   there   were   two   versions,   regarding   the   date   of

conduct of inquest. According to one version, it was conducted on

the date of the incident namely, 08.03.2012, but according to I.O.,

it was conducted on 09.03.2012. Interestingly the I.O added one

23

more dimension to the contradiction at one stage of the cross­

examination. He claimed that after registering the case he visited

the   occurrence   spot   same   day   at   9:00­9:30   at   night.   But

subsequently he claimed as follows: “First I completed the inquest

proceedings and inspected the occurrence spot subsequently, after

two hours of the inquest proceedings on 09.03.2012 itself”.

50.Moreover the inquest ought to have been conducted at the

place where the dead body was found. PW­1 claimed that he did not

bring the dead body to the house and that the police personnel who

had come to the spot, took away the body. But according to PW­6,

the relatives had taken the dead body to the house and that he saw

the   dead   body   only   in   the   house.   If   that   is   so,   the   inquest

proceedings should have been conducted there and not elsewhere.

It is quite strange that PW­6 claimed during cross­examination to

have   first   completed   the   inquest   and   thereafter   inspected   the

occurrence spot.

Clothes on the body of the victim, recovered by the police.

24

51.According to PW­1 “the victim was clad in frock, brief, salwar

and vest. The frock was red coloured. The brief was green. The

sandow vest was green coloured. The salwar was red coloured as

well.”

52.PW­1 also claimed that “at the place of occurrence, the brief

was torn and lying apart from her limbs”.  He also stated that salwar

was lying away from her and that  there was blood stain in the

salwar and brief. PW­1 claimed that he had taken the salwar.

53.PW­3 claimed that the police recovered and took away the

salwar of the victim. Interestingly, PW­3 asserted that he went to

the occurrence spot and he found that the victim was wearing a red

colour frock and black colour spotted salwar.

54.The Investigation Officer stated during cross­examination that

the deceased was wearing a brick colour sandow vest and a violet

colour frock on the upper portion of her body. He confirmed that he

recovered the salwar from the occurrence spot and that it was a

green colour salwar. He further stated that though there was blood

on the occurrence spot, no blood was stuck on the green colour

25

salwar. Thus, there were 3 different versions, regarding the colour

of the salwar, one by PW­1 that it was red, the second by PW­3 that

it was black color spotted and the third by PW­6 that it was green

colored. Similarly, there were two different versions regarding the

presence of blood on the salwar, one by PW­1 and another by PW­6.

55.A letter dated 27.03.2012 purportedly sent by the Deputy

Superintendent of Police to the Forensic Sciences Laboratory, which

formed part of the documents submitted by the police, presumably

along with the final report, but which was not marked as Exhibit

indicates that the salwar worn by the deceased, with stains of

semen on it, was one of the few items sent for forensic examination.

But there was no report of the Forensic Sciences Laboratory. 

56.Strangely, the aforesaid letter dated 27.03.2012 addressed to

the Forensic Sciences Laboratory, was not sent by the Investigation

Officer but by the Deputy Superintendent of Police. 

57.Thus there were very serious contradictions, both mutual and

otherwise, in the evidence tendered by PWs 1 to 3, on crucial

aspects such as, (i) the mode of Lodging of the FIR; (ii) the place

26

where the dead body was first seen by the police, persons took the

body from the place of occurrence and where it was taken to; (iii)

the Place, Date and Time of conduct of the inquest; and  (iv)  the

clothes on the body of the victim, recovered by the police. These

contradictions   make   the   evidence   of   PWs   1   to   3   completely

untrustworthy. Unfortunately, the Sessions Court as well as the

High Court have trivialized these major contradictions to hold that

the chain of circumstances have been established unbroken. 

II.   Delay in transmitting the FIR to court

58.According to the prosecution, the FIR was lodged at 20:10 hrs.

on 08.03.2012. The Court of the CJM, Shravasti, received the copy

of the FIR on 13.03.2012. Therefore, a cloud is sought to be cast on

the genuineness of the FIR.

59.On the importance of promptitude, both in the registration of

the FIR and in the transmission of the same to the Court, reliance

is   placed   by   Shri   Nagamuthu,   learned   senior   counsel   on   the

following passage in Meharaj Singh (L/Nk.) vs. State of U.P

2

2  (1994) 5 SCC 188

27

“12.  FIR   in   a   criminal   case   and   particularly   in   a

murder case is a vital and valuable piece of evidence

for the purpose of appreciating the evidence led at the

trial. The object of insisting upon prompt lodging of

the FIR is to obtain the earliest information regarding

the circumstance in which the crime was committed,

including  the  names  of  the  actual culprits  and  the

parts played by them, the weapons, if any, used, as

also the names of the eye witnesses, if any. Delay in

lodging the FIR often results in embellishment, which

is a creature of an after thought. On account of delay,

the   FIR   not   only   gets   bereft   of   the   advantage   of

spontaneity, danger also creeps in of the introduction

of a coloured version or exaggerated story. With a view

to determine whether the FIR, was lodged at the time it

is alleged to have been recorded, the courts generally

look for certain external checks. One of the checks is

the  receipt  of  the  copy  of  the  FIR,  called  a  special

report in a murder case, by the local Magistrate. If this

report is received by the Magistrate late it can give rise

to an inference that the FIR was not lodged at the time

it is alleged to have been recorded, unless, of course

the prosecution can offer a satisfactory explanation for

the delay in despatching or receipt of the copy of the

FIR by the local Magistrate. Prosecution has led no

evidence   at   all   in   this   behalf.   The   second   external

check equally important is the sending of the copy of

the FIR along with the dead body and its reference in

the inquest report. Even though the inquest report,

prepared   under Section   174 Cr.   P.C.,   is   aimed   at

serving a statutory function, to lend credence to the

prosecution case, the details of the FIR and the gist of

statements   recorded   during   inquest   proceedings   get

reflected in the report. The absence of those details is

indicative of the fact that the prosecution story was

still in embryo state and had not been given any shape

and that the FIR came to be recorded later on after

due deliberations and consultations and was then ante

timed to give it the colour of a promptly lodged FIR. In

our opinion, on account of the infirmities as noticed

above, the FIR has lost its value and authenticity and

it appears to us that the same has been ante timed

and had not been recorded till the inquest proceedings

were over at the spot by PW8.”

28

60.While reiterating the above principles, a note of caution was

also added by this Court in Bhajan Singh alias Harbhajan Singh

and Others vs. State of Haryana 

3

. Paragraphs 28 to 30 of the

said decision read as follows:­

“28.Thus,   from   the   above   it   is   evident   that

the Criminal Procedure Code provides for internal and

external checks: one of them being the receipt of a

copy of the FIR by the Magistrate concerned. It serves

the purpose that the FIR be not anti­timed or anti­

dated. The Magistrate must be immediately informed

of every serious offence so that he may be in a position

to act under Section159 Cr.P.C., if so required. Section

159 Cr.P.C.   empowers   the   Magistrate   to   hold   the

investigation   or   preliminary   enquiry   of   the   offence

either himself or through the Magistrate subordinate

to   him.   This   is   designed   to   keep   the   Magistrate

informed of the investigation so as to enable him to

control   investigation   and,   if   necessary,   to   give

appropriate direction. 

29.It is not that as if every delay in sending the

report to the Magistrate would necessarily lead to

the inference that the FIR has not been lodged at

the   time   stated   or   has   been   anti­timed   or   anti­

dated or investigation is not fair and forthright.

Every such delay is not fatal unless prejudice to

the   accused   is   shown.  The   expression   “forthwith”

mentioned therein does not mean that the prosecution

is required to explain delay of every hour in sending

the FIR to the Magistrate. In a given case, if number of

dead   and   injured   persons   is   very   high,   delay   in

dispatching the report is natural. Of course, the same

is to be sent within reasonable time in the prevalent

circumstances. 

30.However,   unexplained   inordinate   delay   in

sending the copy of FIR to the Magistrate may affect

the prosecution case adversely. An adverse inference

3  (2011) 7 SCC 421

29

may be drawn against the prosecution when there are

circumstances from which an inference can be drawn

that there were chances of manipulation in the FIR by

falsely   roping   in   the   accused   persons   after   due

deliberations.   Delay   provides   legitimate   basis   for

suspicion of the FIR, as it affords sufficient time to the

prosecution   to   introduce   improvements   and

embellishments. Thus, a delay in dispatch of the FIR

by itself is not a circumstance which can throw out the

prosecution's case in its entirety, particularly when the

prosecution   furnishes   a   cogent   explanation   for   the

delay  in  dispatch  of  the  report  or   prosecution  case

itself is proved by leading unimpeachable evidence.”

61.It   is   clear   from   the   aforesaid   decisions   that   the   delay   in

forwarding the FIR may certainly indicate the failure of one of the

external checks to determine whether the FIR was manipulated

later or whether it was registered either to fix someone other than

the real culprit or to allow the real culprit to escape. While every

delay in forwarding the FIR may not necessarily be fatal to the case

of the prosecution, Courts may be duty bound to see the effect of

such delay on the investigation and even the creditworthiness of the

investigation.

62.Section 157(1) of the Code requires the officer­in­charge of the

police station to send the FIR, “forthwith”.  The legal consequences

of the delay on the part of the police in forwarding the FIR to the

court   was   considered   by   this   Court   in  Brahm   Swaroop   and

30

Another  vs.  State   of   Uttar   Pradesh

4

.   Incidentally  Brahm

Swaroop (supra) is also a case where there was a delay of five days

in sending the report to the Magistrate (as in the present case).

After taking note of several earlier decisions of this Court, this

Court held in Brahm Swaroop  in para 21 as follows:

“21.   In the instant case, the defence did not put

any   question   in   this   regard   to   the   investigating

officer, Raj Guru (PW.10), thus, no  explanation was

required   to   be   furnished   by   him   on   this   issue.

Thus,   the   prosecution   had   not   been   asked   to

explain   the   delay   in   sending   the   special   report.

More so, the submission made by Shri Tulsi that the

FIR was ante­timed cannot be accepted in view of the

evidence available on record which goes to show that

the FIR had been lodged promptly within 20 minutes

of the incident as the Police Station was only 1 k.m.

away from the place of occurrence and names of all

the accused had been mentioned in the FIR.” 

63.To come to the above conclusion, reliance was placed upon a

decision of a three member Bench in Balram Singh and Another

vs. State of Punjab

5

. In Balram Singh (supra), a three member

Bench of this Court rejected the contention with regard to the delay

in transmitting the FIR to the Magistrate, on the ground that “while

considering the complaint in regard to the delay in the FIR reaching

the Jurisdictional  Magistrate, we will have to also bear in mind the

4 (2011) 6 SCC 288

5  (2003) 11 SCC 286

31

creditworthiness of the ocular evidence adduced by the prosecution

and if we find that such ocular evidence is worthy of acceptance, the

element of delay in registering a complaint or sending the same to the

Jurisdictional Magistrate by itself would not weaken the prosecution

case”.  

64.In State of Rajasthan vs. Daud Khan

6

, this Court referred to

Brahm Swaroop  and interpreted the word “forthwith” appearing in

Section 157 (1) of the Code, as follows:

“26. … … …

The   purpose   of   the   “forthwith”   communication   of   a

copy   of   the   FIR   to   the   Magistrate   is   to   check   the

possibility   of   its   manipulation.   Therefore,   a delay in

transmitting   the   special report to   the   Magistrate   is

linked to the lodging of the FIR. If there is no delay in

lodging an FIR, then any delay in communicating the

special report to the Magistrate would really be of little

consequence,   since   manipulation   of   the   FIR   would

then   get   ruled   out.   Nevertheless,   the   prosecution

should   explain   the delay in   transmitting   the

special report to   the   Magistrate.   However,   if   no

question is put to the investigating officer concerning

the delay, the prosecution is under  no obligation to

give an explanation. There is no universal rule that

whenever there is some delay in sending the FIR to the

Magistrate,   the   prosecution   version   becomes

unreliable.   In   other   words,   the   facts   and

circumstances of a case are important for a decision in

this regard.”

65.Therefore, the  learned Additional  Advocate General  for the

State may be right, in theory, that a delay in transmission of the

6 (2016) 2 SCC 607

32

FIR to the court, may not, per se, be fatal, without anything more.

But in the case on hand, the delay was not small. The FIR said to

have been registered on 08.03.2012 was received by the Court of

the Chief Judicial Magistrate on 13.03.2012. It is true that no

question was put in cross­examination to the Investigation Officer

about this delay.

66.But  we   have   found   that   the   evidence   of   P.Ws.   1   to   3   is

untrustworthy,   particularly   on   the   question   of   the   origin   and

genesis of the first information report. Therefore the inordinate

delay   in   the   FIR   reaching   the   jurisdictional   court   assumes

significance. We agree that the word "forthwith' in Section 157(1) of

the Code is to be understood in the context of the given facts and

circumstances of each case and a straight­jacket formula cannot be

applied in all cases. But where ocular evidence is found to be

unreliable and thus unacceptable, a long delay has to be taken note

of by the Court.  The mandate of Section 157(1) of the Code

being clear, the prosecution is expected to place on record the

basic foundational facts, such as, the Officer who took the

first   information   report   to   the   jurisdictional   court,   the

33

authority which directed such a course of action and the

mode by which it was complied. Explaining the delay is a

different aspect than placing the material in compliance of

the Code.

67.In the present case, it is not even known as to who took the

first information report from P.W.6 or P.W.4 and submitted before

the jurisdictional court. Neither PW­4 nor PW­6 spoke about the

person who took the FIR to the court. They did not say that they

took it to the court. It is not a case of mere delay in sending the first

information report, but one involving the contradictory evidence by

the   prosecution   witnesses   on   the   manner   in   which   the   first

information report is written.

68.On the question of compliance of Section 157(1) along with

logical   reasoning   for   doing   so,   the   following   passage   from   the

decision in  Jafarudheen and Ors. vs. State of Kerala

7

  may be

usefully quoted as under:

“26.   The   jurisdictional   Magistrate   plays   a   pivotal   role

during the investigation process. It is meant to make the

investigation just and fair. The Investigating Officer is to

7 2022 SCC Online SC 495

34

keep the Magistrate in the loop of his ongoing investigation.

The object is to avoid a possible foul play. The Magistrate

has a role to play under Section 159 of Cr.PC. 

27. The first information report in a criminal case starts the

process   of   investigation   by   letting   the   criminal   law   into

motion.   It   is   certainly   a   vital   and   valuable   aspect   of

evidence to corroborate the oral evidence. Therefore, it is

imperative that such an information is expected to reach

the jurisdictional Magistrate at the earliest point of time to

avoid any possible ante­dating or ante­timing leading to the

insertion   of   materials   meant   to   convict   the   accused

contrary to the truth and on account of such a delay may

also not only gets bereft of the advantage of spontaneity,

there is also a danger creeping in by the introduction of a

coloured version, exaggerated account or concocted story as

a result of deliberation and consultation. However, a mere

delay   by   itself   cannot   be   a   sole   factor   in   rejecting   the

prosecution's   case   arrived   at   after   due   investigation.

Ultimately, it is for the Court concerned to take a call. Such

a view is expected to be taken after considering the relevant

materials."

Therefore, we hold that the delay of 5 days in transmitting the FIR

to the jurisdictional court, especially in the facts and circumstances

of this case was fatal.

III.  Failure to conduct medical examination

69.Despite the fact that it was a shocking case of rape and

murder of a six year old girl, the prosecution did not care to subject

the   accused   (appellant   herein)   to   examination   by   a   medical

practitioner. There were two documents which formed part of the

records submitted along with the final report, but which were not

35

exhibited. One of them appears to be a Memo signed by PW­5, the

Doctor   who   conducted   the   post­mortem.   This   Memo   is   dated

09.03.2012 addressed to the Senior Pathologist, District Hospital,

Bahraich. The Memo reads as follows:

“Vaginal smear prepared in two slides from the body of

Km.   Uma   D/o   Chhedam   Lal,   R/o   Semgadha,   PS

Ikauna, Dist: Shravasti.”

70.The second is a Report dated 10.03.2012. It reads as follows:­

“Report­   In   microscopic   examination   of   supplied

specimen,   no   spermatozoa   seem   alive   or   dead.     No

(unclear) seen.

71.Despite the fact that the author of the Memo dated 09.03.2012

was examined as PW­5, he never spoke about this. The Report of

the   Forensic   Sciences   Laboratory,   to   whom   the   salwar   was

forwarded, was also not obtained by the Investigating Officer.  

72.Section 53(1) of the Code enables a police officer not below the

rank of Sub­Inspector to request a registered medical practitioner,

to   make   such   an   examination   of   the   person   arrested,   as   is

reasonably necessary to ascertain the facts which may afford such

evidence, whenever a person is arrested on a charge of committing

an offence of such a nature that there are reasonable grounds for

36

believing that an examination of his person will afford evidence as

to the commission of an offence.  Section 53(1) reads as follows:

“53.   Examination   of   accused   by   medical

practitioner   at   the   request   of   police   officer.­

(1) When   a   person   is   arrested   on   a   charge   of

committing an offence of such a nature and alleged

to have been committed under such circumstances

that there are reasonable grounds for believing that

an examination of his person will afford evidence as

to the commission of an offence, it shall be lawful for

a   registered   medical   practitioner,   acting   at   the

request of a police officer not below the rank of sub­

inspector, and for any person acting in good faith in

his aid and under his direction, to make such an

examination of the person arrested as is reasonably

necessary in order to ascertain the facts which may

afford such evidence, and to use such force as is

reasonably necessary for that purpose.”

73.By Act 25 of 2005, a new Explanation was substituted under

Section   53,   in   the   place   of   the   original   Explanation.   The

Explanation so substituted under Section 53, by Act 25 of 2005

reads as follows:

“Explanation.­In this section and in sections 53A and

54,­

(a)   "examination"   shall   include   the   examination   of

blood,   blood   stains,   semen,   swabs   in   case   of

sexual offences, sputum and sweat, hair samples

and finger nail clippings by the use of modern

and scientific techniques including DNA profiling

and   such   other   tests   which   the   registered

medical   practitioner   thinks   necessary   in   a

particular case;

37

(b)  "registered medical practitioner" means a medical

practitioner   who   possess   any   medical

qualification as defined in clause (h) of section 2

of the Indian Medical Council Act, 1956 (102 of

1956) and whose name has been entered in a

State Medical Register.”

74.Simultaneously with the substitution of a new Explanation

under Section 53, Act 25 of 2005 also inserted a new provision in

Section 53A.  Section 53A reads as follows:

“53A.  Examination of person accused of rape by

medical practitioner, ­ 

(1) When a person is arrested on a charge of committing an

offence of rape or an attempt to commit rape and there are

reasonable   grounds   for   believing   that   an   examination   of   his

person will afford evidence as to the commission of such offence,

it shall be lawful for a registered medical practitioner employed

in a hospital run by the Government or by a local authority and

in the absence of such a practitioner within the radius of sixteen

kilometers from the place where the offence has been committed

by   any   other   registered   medical   practitioner,   acting   at   the

request of a police officer not below the rank of a sub­inspector,

and for any person acting in good faith in his aid and under his

direction, to make such an examination of the arrested person

and   to   use   such   force   as   is   reasonably   necessary   for   that

purpose.

(2)The   registered   medical   practitioner   conducting   such

examination   shall,   without   delay,   examine   such   person   and

prepare   a   report   of   his   examination   giving   the   following

particulars, namely;

“(i) the name and address of the accused and of the person by

whom he was brought,

(ii)the age of the accused,

(iii)marks of injury, if any, on the person of the accused,

(iv)the description of material taken from the person of the

accused for DNA profiling, and

(v)other material particulars in reasonable detail.

(3)The   report   shall   state   precisely   the   reasons   for   each

conclusion arrived at.

38

(4)   The   exact   time   of   commencement   and   completion   of   the

examination shall also be noted in the report.

(5)The registered medical practitioner shall, without delay,

forward the report of the investigating officer, who shall forward

it to the Magistrate referred to in Section 173 as part of the

documents referred to in Clause (a) of sub­section (5) of that

section.”

75.Even in a case where the victim of rape was alive and testified

before the Court and the accused was also examined by a doctor,

this Court found in Krishan Kumar Malik  vs. State of Haryana

8

that   the   failure   to   obtain   the   report   of   the   Forensic   Sciences

Laboratory was fatal. Paragraph 40 of the said decision reads as

follows:

“40.The appellant was also examined by the doctor,

who   had   found   him   capable   of   performing   sexual

intercourse. In the undergarments of the prosecutrix,

male semen were   found but these were not sent for

analysis in the forensic laboratories which could have

conclusively proved, beyond any shadow of doubt with

regard to the commission of offence by the appellant.

This lacuna on the part of the prosecution proves to be

fatal and goes in favour of the appellant.”

76.On the scope of the newly inserted Section 53A, this Court

said in Krishan Kumar Malik (supra) as follows:

“44.Now,   after   the   incorporation   of   Section   53A

in the   Criminal   Procedure   Code,   w.e.f.   23.6.2006,

brought to our notice by the learned counsel for the

respondent   State,   it   has   become   necessary   for   the

prosecution to go in for DNA test in such type of cases,

8  (2011) 7 SCC 130

39

facilitating the prosecution to prove its case against

the accused. Prior to 2006, even without the aforesaid

specific provision in  CrPC the prosecution could have

still resorted to this procedure of getting the DNA test

or analysis and matching of semen of the Appellant

with   that   found   on   the   undergarments   of   the

prosecutrix to make it a fool proof case, but they did

not do so, thus they must face the consequences.”

77.It is true that a three member Bench of this Court indicated in

Rajendra Pralhadrao Wasnik   vs.  State of Maharashtra

9

  that

Section 53A is not mandatory. It was held in paragraphs 49 and 50

of the said decision as follows:­

“49.While Section 53­A CrPC. is not mandatory, it

certainly   requires   a   positive   decision   to   be   taken.

There must be reasonable grounds for believing that

the examination of a person will afford evidence as to

the commission of an offence of rape or an attempt to

commit   rape.   If   reasonable   grounds   exist,   then   a

medical   examination   as   postulated   by Section   53­

A(2) CrPC   must   be   conducted   and   that   includes

examination   of   the   accused   and   description   of

material taken from the person of the accused for

DNA profiling. Looked at from another point of view,

if there are reasonable grounds for believing that an

examination of the accused will not afford evidence

as  to  the  commission  of  an  offence  as  mentioned

above, it is quite unlikely that a charge­sheet would

even be filed against the accused for committing an

offence of rape or attempt to rape.

50.Similarly, Section   164­A   CrPC   requires,

wherever   possible,   for   the   medical   examination   of   a

victim of rape. Of course, the consent of the victim is

necessary and the person conducting the examination

must be competent to medically examine the victim.

Again,   one   of   the   requirements   of   the   medical

9 (2019) 12 SCC 460

40

examination   is   an   examination   of   the   victim and

description of material taken from the person of the

woman for DNA profiling.”

78.After saying that Section 53A is not mandatory, this Court

found in paragraph 54 of the said decision that the failure of the

prosecution   to   produce   DNA evidence,   warranted   an   adverse

inference to be drawn. Paragraph 54 reads as follows:­

“54. For the prosecution to decline to produce DNA

evidence   would   be   a   little   unfortunate   particularly

when the facility of DNA profiling is available in the

country.   The prosecution would be well advised to

take   advantage   of   this,   particularly   in   view   of   the

provisions of Section 53­A and Section 164­A CrPC.

We are not going to the extent of suggesting that if

there is no DNA profiling, the prosecution case cannot

be proved but we are certainly of the view that where

DNA profiling has not been done or it is held back

from the trial court, an adverse consequence would

follow for the prosecution.”

79.It is necessary at this stage to note that by the very same

Amendment Act 25 of 2005, by which Section 53A was inserted,

Section 164A was also inserted in the Code. While Section 53A

enables the medical examination of the person accused of rape,

Section 164A enables medical examination of the victim of rape.

Both   these   provisions   are   somewhat   similar   and   can   be   said

41

approximately to be a mirror image of each other. But there are

three distinguishing features. They are:­

(i)Section   164A   requires   the   prior   consent   of   the

women   who   is   the   victim   of   rape.   Alternatively,   the

consent of a person competent to give such consent on

her behalf should have been obtained before subjecting

the victim to medical examination. Section 53A does not

speak about any such consent;

(ii)Section   164A   requires   the   report   of   the   medical

practitioner to contain among other things, the general

mental condition of the women. This is absent in Section

53A;

(iii)Under Section 164A(1), the medical examination by

a registered medical practitioner is mandatory when, “it

is proposed to get the person of the women examined by a

medical expert” during the course of investigation. This is

borne out by the use of the words, “such examination

shall be conducted”.  In contrast, Section 53A(1) merely

makes it lawful for a registered medical practitioner to

make an examination of the arrested person if “there are

reasonable grounds for believing that an examination of

his person will afford evidence as to the commission of

such offence”.

42

80.In cases where the victim of rape is alive and is in a position to

testify in court, it may be possible for the prosecution to take a

chance by not medically examining the accused. But in cases where

the victim is dead and the offence is sought to be established only

by   circumstantial   evidence,   medical   evidence   assumes   great

importance.   The   failure   of   the   prosecution   to   produce   such

evidence,   despite   there   being   no   obstacle   from   the   accused   or

anyone,   will   certainly   create   a   gaping   hole   in   the   case   of   the

prosecution and give rise to a serious doubt on the case of the

prosecution. We do not wish to go into the question whether Section

53A is mandatory or not. Section 53A enables the prosecution to

obtain a significant piece of evidence to prove the charge. The

failure of the prosecution in this case to subject the appellant to

medical   examination   is   certainly   fatal   to   the   prosecution   case

especially when the ocular evidence is found to be not trustworthy.

81.Their failure to obtain the report of the Forensic Sciences

Laboratory on the blood/semen stain on the salwar worn by the

victim, compounds the failure of the prosecution.

43

IV.  Argument revolving around section 313 of the Code

82.Though arguments were advanced even on  (i) the manner in

which the statement of the accused was recorded under Section

313 of the Code;  (ii)  the failure of the Court to comply with the

mandate of Section 313(1)(b) of the Code in letter and spirit; and

(iii) the consequences of such failure, we do not think it necessary

to go into the said question.  This is for the reason that we have

found in Part­I of this order that the evidence of P.Ws 1 to 3 are not

trustworthy and in Part­III of this order that the failure of the

prosecution to subject the appellant to medical examination was

fatal.   These   findings   are   sufficient   to   overturn   the   verdict   of

conviction and penalty.

Reasoning of the Sessions court and the High Court

83.Before wrapping up, it is necessary to say something about the

approach adopted by the Sessions Court and the High Court.  In

cases of this nature the court is obliged to assess the evidence on

the test of probability. Though wide discretion is given to the Court

to consider the “matters before it”, such an evidence has to be sifted

44

carefully before recording satisfaction. It is not the quantum, but

what   matters   is   the   quality.   Both  the   Courts   below   found   the

evidence   of   P.Ws.   1   to   3   acceptable.   The   seriously   inherent

contradictions in the statements made by them have not been duly

taken note of by both the courts. When the offence is heinous, the

Court  is  required to put the material evidence  under a higher

scrutiny. On a careful consideration of the reasoning of the Trial

Court, as confirmed by the High Court, we find that sufficient care

has not been taken in the assessment of the statements made by

P.Ws. 1 to 3. No one spoke as to who sent the FIR to the court and

when it was sent. Strangely even the copy of the post­mortem report

was admittedly received by SHO on the 13.03.2012 though the post

mortem was conducted on the 09.03.2012,. It was the same date on

which the FIR reached the Court. These factors certainly create a

strong suspicion on the story as projected by the prosecution, but

both   the   Courts   have   overlooked   the   same   completely.   This

erroneous approach on the part of the Sessions Court and the High

Court has led to the appellant being ordained to be dispatched to

the gallows.

45

Conclusion

84.We cannot shy away from the fact that it is a ghastly case of

rape and murder of a 6 year old child. By not conducting the

investigation properly, the prosecution has done injustice to the

family of the victim. By fixing culpability upon the appellant without

any shred of evidence which will stand the scrutiny, the prosecution

has done injustice to the appellant. Court cannot make someone, a

victim of injustice, to compensate for the injustice to the victim of a

crime.

85.In fact this is a case where the appellant is so poor that he

could not afford to engage a lawyer even in the Sessions Court.

After his repeated requests to the Court of District and Sessions

Judge, the service of an advocate was provided as amicus. In cases

of   such   nature,   the   responsibility   of   the   Court   becomes   more

onerous.   When   we   analyse   the   evidence   with   such   a   sense   of

responsibility, we are not convinced that the guilt of the appellant

stood established beyond reasonable doubt. Therefore, the appeals

46

are allowed and the conviction and penalty are set aside.   The

appellant shall be released forthwith if not wanted in connection

with any other case.

…………………………….J.

(S. Abdul Nazeer)

…………………………….J.

(A.S. Bopanna)

…………………………….J.

(V. Ramasubramanian)

NEW DELHI

SEPTEMBER  28, 2022

47