IN THE HIGH COURT OF PUNJAB & HARYANA  

AT CHANDIGARH  

1.                    CRA-D No.140-DB of 2008 (O&M)  

RAJINDER PAL ANAND       

        .....Appellant  

VERSUS

CBI (STATE) 

.....Respondent 

2.                    CRA-D No.137-DB of 2008 (O&M)

VINOD KUMAR

        .....Appellant  

VERSUS

CENTRAL BUREAU OF INVESTIGATION  

.....Respondent 

3.                     CRA-S No.107-SB of 2008 (O&M)

JASDEV SINGH

        .....Appellant  

VERSUS

STATE OF PUNJAB 

.....Respondent 

4.                    CRA-D No.132-DB of 2008 (O&M)

CONSTABLE MOHINDER SINGH

        .....Appellant  

VERSUS

CBI (STATE) 

.....Respondent 

5.                      CRA-D No.87-DB of 2008 (O&M)  

DARSHAN SINGH     

        .....Appellant  

VERSUS

CBI (STATE) 

.....Respondent 

          Reserved on: August 5

th

, 2025. 

          Pronounced on: September 15, 2025.  

CRA-D No.140-DB of 2008 and other connected cases    -2- 

CORAM:   HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL  

    HON'BLE MR. JUSTICE H.S. GREWAL  

Argued by:  Mr. Vinod Ghai, Senior Advocate  

    with Arnav Ghai and Mr. Dhruv Trehan, Advocates 

    for the appellant (in CRA-D-140-DB-2008). 

    Mr. Naresh Gopal Sharma, Advocate

    for the appellant  

    (in CRA-D-107 and 137-DB-2008).  

    Mr. Ghulam Nabi Malik, Advocate 

    for the appellant (in CRA-132-DB-2008). 

    Mr. Randeep Singh Waraich, Advocate 

    with Ms. Pawandeep Kaur, Advocate 

    for the appellant (in CRA-D-87-DB-2008). 

    Mr. Prateek Gupta, Advocate

    for CBI.  

    Mr. Amit Rana, Senior Deputy Advocate General, Punjab.  

H.S. GREWAL, J.

    By this judgment, we dispose of the above-mentioned appeals 

as they arise out of a common judgment of conviction dated 06.12.2007 

and  order  of  sentence  dated  07.12.2007  passed  by  learned  Additional 

Sessions Judge, Patiala, whereby the appellants have been convicted and 

sentenced as follows:

Offence 

under 

Section

Period of sentence  Fine 

imposed 

Period of sentence 

in default of 

payment of fine

302/34  of 

the IPC 

Imprisonment  for  life, 

each. 

₹25,000/- 

each

R.I. for three years 

each.

 120-B  of 

the IPC 

R.I. for two years, each.  -  - 

218  r/w 

120-B  of 

the IPC 

R.I. for two years, each.  ₹1,000/- 

each

R.I. for six months 

each.

331/34  of 

the IPC 

R.I. for five years, each.  ₹5,000/- 

each

R.I. for one year 

each.

 342/34  of 

the IPC 

R.I. for six months, each.  -  - 

364/34  of 

the IPC 

R.I. for ten years, each.  ₹10,000/-  R.I. for two years 

CRA-D No.140-DB of 2008 and other connected cases    -3- 

each  each. 

201/34  of 

the IPC 

R.I. for three years, each. ₹5,000/- 

each

R.I. for one year 

each.

    CASE OF THE PROSECUTION:  

2.    As  per  the  case  of  the  prosecution,  Balbir  Singh  son  of 

Modan Singh, resident of Village Shahpur, Police Station Bhawanigarh, 

District Sangrur (hereinafter referred to as ‘deceased’) died during police 

custody.  The  case  of  the  prosecution  was  initiated pursuant  to  an  FIR 

registered by the CBI on the basis of an order passed by this Court in 

CRM-M-15496 of 1996, filed under section 482 of the Cr.P.C. by father 

of the deceased. By the said order, the investigation was entrusted to the 

CBI,  which  registered  FIR  No.  RC-12(S)/97/SIU-XV/CHG  dated 

13.06.1997 under Sections 302/34 of the IPC and undertook an extensive 

investigation.

3.    During  the  course  of  its  investigation,  the  CBI  claimed  to 

have  seized  fabricated  police  records,  medico-legal  documents, 

photographs of the recovery site (Exhibits PW-22/11 to PW-22/19), and 

statements recorded by the Sub Divisional Magistrate (SDM).

4.    According to the prosecution, on 27.07.1996, deceased was 

illegally  taken  into  custody  by  Inspector  Rajinder Pal  Anand  (since 

expired), then posted as Incharge, CIA Staff, Nabha. This detention was 

allegedly in connection with an investigation into the theft of utensils and 

other articles from Gurdwara Tibbi Sahib, Nabha, based on a complaint 

filed by Gurmel Singh alias Panchi. It was alleged that during this illegal 

detention, deceased was subjected to brutal physical torture by the police 

officials,  including  ASI  Rajpal  Singh,  Constables  Darshan  Singh, 

Mohinder  Singh,  and  Vinod  Kumar,  under  the  direction  of  Inspector 

CRA-D No.140-DB of 2008 and other connected cases    -4- 

Rajinder Pal Anand.  

5.    The  deceased  reportedly  sustained  multiple  injuries,  

including  bruises,  fractures,  and  burn  marks.  When his  condition 

deteriorated severely, the police personnel allegedly attempted to obtain 

medical assistance. He was first taken to a private nursing home, which 

refused admission due to his critical condition. He was then briefly taken 

to Civil Hospital, Nabha, where the medical staff declined treatment in the 

absence  of  proper  medico-legal  formalities.  Thereafter,  in  an  alleged 

attempt to erase evidence of custodial torture, the police took deceased in 

an  official  Allwyn  Nissan  vehicle  to  the  Thuhi  canal  bridge.                        

At approximately 4:30 pm on 28.07.1996, he was thrown alive into the 

canal while in a grievously injured and incapacitated state. 

6.    Several persons engaged in kar sewa at an adjacent religious 

site witnessed the incident and raised an alarm in an attempt to save the 

victim/deceased. Despite their efforts, deceased-Balbir Singh succumbed 

to his injuries and drowned. His body was recovered by local villagers on 

29.07.1996.

7.    A  post-

mortem  examination  was  conducted  at                     

Civil Hospital, Nabha, by a Medical Board comprising Dr. Paramvir Singh 

(PW-14), Dr. Rajesh Goel (PW-15), and Dr. Raminder Kaur Bedi (PW-

20). The Post-Mortem Report (Exhibit PA/15) noted multiple antemortem 

injuries, including:

(i)  extensive bruising on the hips and scapular region,  

(ii)  a burn mark on the right wrist, 

(iii)  bruises around the neck, axillae, and groin, 

(iv)  bruising on the left pinna, and 

(v)  fractures  of  multiple  cervical  vertebrae  accompanied  by 

CRA-D No.140-DB of 2008 and other connected cases    -5- 

haemorrhage.  

8.    The  cause  of  death  was  opined  to  be  asphyxia  due  to 

drowning, complicated by cervical spine injury and haemorrhagic shock. 

Internal organs like the lungs, liver and spleen were found pale, indicating 

internal bleeding. The stomach contained muddy water and sand particles, 

confirming that the deceased was alive when thrown into the canal and 

had drowned antemortem.

9.    The  Medical  Board  categorically  opined  that  the  injuries 

could not have been self-inflicted or the result of an accidental fall, and 

that the cervical injuries would have rendered the deceased incapable of 

movement or escape. The presence of a burn mark was consistent with the 

application of a heated object. These observations collectively led to the 

medical  conclusion  that  deceased  had  been  tortured while  in  police 

custody and later disposed of in a manner intended to obliterate evidence 

of custodial abuse. 

10.    In  response  to  medico-legal  queries  posed  by  the  CBI 

(Exhibit  PA/16  and PA/17),  the Medical  Board  affirmed  that  voluntary 

jumping into the canal was medically implausible in light of the injury 

pattern. It was also brought on record that Inspector Rajinder Pal Anand 

was present during the post-mortem and allegedly attempted to influence 

the doctors to modify their findings. 

11.    A  magisterial  inquiry  was  conducted  by  the  then  SDM, 

Nabha, Kulbir Singh (PW-21), on the direction of the District Magistrate.  

On  30.07.1996,  he  recorded  the  statements  of  ASI  Rajpal  Singh  and 

Constables  Darshan  Singh,  Mohinder  Singh,  and  Vinod  Kumar.  These 

statements, marked as Exhibit PW22-X series, were written in their own 

writing  and  bore  their  signatures.  Although  the  statements  did  not 

CRA-D No.140-DB of 2008 and other connected cases    -6- 

explicitly  admit  to  causing  deceased-Balbir  Singh’s  injuries,  the  police 

officials acknowledged that they had taken him to the canal for recovery,  

during which he allegedly jumped into the water. 

12.    To  conceal  the  true  circumstances  of  the  death  of  the 

deceased,  the  police  allegedly  concocted  a  false  narrative.  FIR  No.65 

dated  28.07.1996  under  Section  380  of  the  IPC  was  registered  at            

Police Station Kotwali, Nabha, on the complaint of Gurmel Singh, falsely 

implicating Balbir Singh (deceased) in a theft case. The investigation of 

this  FIR  was  entrusted  to  ASI  Rajpal  Singh,  and  it was  shown  that            

Balbir Singh escaped during a recovery visit.  

13.    Simultaneously, FIR No.63 dated 28.07.1996 under Section 

224  of  the  IPC  was  registered  at  Police  Station  Sadar,  Nabha  by  ASI 

Jasdev  Singh,  one of  the  appellants  before  this  Court,  alleging  that  the 

deceased escaped from custody. 

14.    During its investigation, the CBI seized several entries from 

the Daily Diary Register of Police Station Kotwali, Nabha. These entries 

were  alleged  to  be  forged  to  falsely  reflect  the  events  surrounding  the 

custody of Balbir Singh and disappearance.  Specifically:  



DDR No. 21 dated 28.07.1996 (Exhibit PA/11), recorded at 

3:15 pm, noted receipt of the complaint by Gurmel Singh. 



DDR  No.22  dated  28.07.1996  at  3:40  pm  recorded  the 

registration of FIR No.65 and the assignment of the case to 

ASI Rajpal Singh. 



DDRs  No.23  to  28  dated  28.07.1996  showed  the  arrest  of 

deceased  at  4:15  pm,  interrogation,  recovery  attempts,  and 

escape at 5:00 pm by jumping into the canal. Pursuant to the 

order of this Court, dated 02.08.1996, in CRM-M-15496 of 

CRA-D No.140-DB of 2008 and other connected cases    -7- 

1996,  the  CBI  formally  registered  RC-12(S)/97/SIU-

XV/CHG dated 13.06.1997 (Exhibit PW-33/1).

15.    After  completing  its  investigation,  the  CBI  filed  a  charge 

sheet against Inspector Rajinder Pal Anand, ASI Rajpal Singh, ASI Jasdev 

Singh and Constables Darshan Singh, Mohinder Singh and Vinod Kumar 

and the accused were formally charged and committed to stand trial under 

Section 302, 364, 331, 342, 201, 218 read with 120-B of the IPC.

16.    The prosecution examined 34 witnesses in support of its case, 

including: 



PW-14  Dr.  Paramvir  Singh,  PW-15  Dr.  Rajesh  Goel,  and 

PW-20  Dr.  Raminder  Kaur  Bedi-members  of  the  Medical 

Board, 



PW-21 Kulbir Singh, SDM, who conducted the magisterial 

inquiry  and  proved  the  statements  of  the  accused  (Exhibit 

PW-22/X-Series), 



PW-28 Inspector Krishan Lal, CBI, who investigated the case 

and proved the documentary evidence, 



PW-33 Advocate Ranjan Lakhanpal, who had filed CRM-M 

No.15496 of 1996 and proved the order of the High Court 

(Exhibit PW-28/3). 

17.    The  prosecution  also  relied  on  extensive  documentary 

evidence,  including  FIRs  (Exhibit  PA/12  and  Exhibit  PA/13),  DDRs  

(Exhibit PA/11 to PA/20), Post-Mortem Report (Exhibit PA/15), Medico- 

Legal  Reports  (Exhibit  PA/16  and  PA/17),  photographs  (Exhibit  PW-

22/11  to  PW-22/19)  and  magisterial  inquiry  documents  (Exhibit  PW-

22/X-Series. 

18.    In  their  statements,  recorded  under  Section  313  of  the 

CRA-D No.140-DB of 2008 and other connected cases    -8- 

Cr.P.C., all accused denied the allegations. Inspector Rajinder Pal Anand 

claimed he merely assigned the case to ASI Rajpal Singh and had no role 

in the custody or alleged torture of deceased. ASI Rajpal Singh contended 

that deceased had voluntarily accompanied him and escaped during the 

process of recovery. Accused-Constables Darshan Singh, Mohinder Singh 

and Vinod Kumar maintained that deceased jumped into the canal during 

their lawful custody. Accused ASI Jasdev Singh stated that he registered 

FIR  No.63  dated  28.07.1996  under  Section  224  of  the  IPC  based  on 

information  from  his  superiors,  without  any  intention  to  mislead  or 

fabricate records. 

19.    None of the accused explained the injuries observed in the 

Post-Mortem  Report  or  the  signed  statements  recorded  by  the  SDM,  

which stood proved by PW-21 Kulbir Singh. 

20.    In defence, the following five witnesses were examined:

(i)    DW-1  Jarnail  Singh,  cart  driver,  testified  that  he  saw 

deceased jump into the canal while in police custody. 

(ii)    DW-2 Harpal Singh, former Sarpanch, deposed that he was 

informed of the incident by Jarnal Singh and took part in the search and 

recovery of the body. 

(iii)    DW-5 Dr Harish Tuli, a private medical practitioner, opined 

that the cervical fracture could have resulted from a fall and that drowning 

could not be ruled out as the sole cause of death. 

21.    On  a  comprehensive  appraisal  of  the  evidence, the  learned 

trial  Court  held  that  the  prosecution  had  succeeded  in  proving  its  case 

beyond  reasonable  doubt.  It  held  that  the  deceased had  been  illegally 

detained  and  subjected  to  severe  custodial  torture from  27.07.1996, 

resulting  in  grave  injuries,  including  cervical  fractures.  He  was  thrown 

CRA-D No.140-DB of 2008 and other connected cases    -9- 

into  the  canal  in  a  critically  injured  and  helpless  state,  leading  to  his 

homicidal death. 

22.    The learned trial Court rejected the narrative of the defence of 

escape and accidental drowning as false and unsubstantiated. The post-

mortem findings by a Government Medical Board ruled out accident or 

suicide,  confirming  antemortem  injuries  consistent with  custodial 

violence. 

23.    DW-5 Dr. Harish Tuli’s testimony was found speculative and 

inconsistent with the conclusions of the Medical Board. 

24.    Further, the trial Court held that the subsequent FIRs, DDR 

entries, and recovery memos were fabricated in a concerted effort to create 

a  false  exculpatory narrative. The post facto  registration  of FIRs under 

Sections 223 and 224 of the IPC and the manipulated police records were 

viewed by the trial Court as deliberate attempts to conceal the truth. 

25.    Accordingly,  the  learned  trial  Court  convicted  accused 

Inspector  Rajendra  Pal  Anand,  ASI  Rajpal  Singh,  Constables  Darshan 

Singh, Mohinder Singh and Vinod Kumar as detailed in the earlier part of 

the judgment.

26.    The defence plea for benefit of doubt was rejected, and the 

Court held that the evidence of the prosecution, particularly the medical 

and documentary evidence, was cogent, credible and unimpeached.

    SUBMISSIONS ON BEHALF OF THE APPELLANT:

27.    Learned  senior  counsel  appearing  for  the  appellants  has 

assailed their conviction under Section 302 of the IPC, contending that it 

is legally unsustainable, being premised on presumptions, misreading of 

CRA-D No.140-DB of 2008 and other connected cases    -10- 

medical evidence, and an erroneous appreciation of circumstantial facts. 

The  primary  thrust  of  the  submissions  is  being  delineated  under  the 

following heads:

(i)  Entire case based on circumstantial evidence-no overt act 

attributed.

    Learned  senior  counsel  submits  that  the  case  of  the 

prosecution is entirely predicated on a theory of custodial death, which 

lacks  any  direct  evidence.  No  witness  has  deposed  to  having  seen  the 

accused assaulting, pushing or throwing the deceased into the canal. There 

is neither recovery nor any confessional statement nor any forensic link 

connecting the appellants to an act of commission leading to death.  The 

conviction of the appellants rests solely upon the presumption arising from 

the  “last  seen  theory”-i.e.,  that  the  deceased  was last  seen  in  police 

custody. However, learned senior counsel submits that this presumption 

stands  completely  rebutted  by  the  medical  evidence,  the  Post-Mortem 

Report (Exhibit PA/15), entries in the Daily Diary Registers (DDRs), and 

the absence of motive or causative nexus. The reliance by the trial Court 

on the “last seen” theory without any corroboration is, thus, speculative 

and untenable. 

(ii)  Medical  evidence  misappreciated-supports  accidental 

drowning, not homicide.

    It  is  submitted  that  the  entire  edifice  of  the  case  of  the 

prosecution collapses upon a correct appreciation of the medical evidence, 

which, rather than supporting a case of custodial drowning, torture, aligns 

with the defence version of accidental death due to drowning. 

    The post-mortem was conducted on 29.07.1996 by a Board 

comprising PW-14 Dr. Paramvir Singh, PW-15 Dr. Rajesh Goel, and PW-

CRA-D No.140-DB of 2008 and other connected cases    -11- 

18 Dr. Raminder Kaur. The unanimous conclusion of the Medical Board 

was that the cause of death was asphyxia due to drowning, coupled with 

injury to the cervical spine. 

    The presence of muddy water in the stomach and froth at the 

nostrils was indicative of the deceased being alive at the time of entering 

the canal. 

    In cross-examination, the doctors opined that injury No.6-a 

fracture of the cervical vertebra-could have been sustained by falling from 

a height of 18 to 23 feet onto a hard concrete surface, such as the canal 

bed.  

    The wrist injury (injury No.2), according to the doctors, could 

have resulted from routine activities such as cooking or handling utensils, 

and was not suggestive of custodial violence or restraint. 

    PW-14  Dr.  Paramvir  Singh  specifically  affirmed  that  death 

due to drowning following a fall into the canal was a distinct possibility. 

PW-15  Dr.  Rajesh  Goel  while  referring  to  the  authoritative  medical 

literature of Modi's Medical Jurisprudence reiterated that drowning is not 

possible post-mortem. 

    PW-18 Dr. Raminder Kaur also confirmed that the deceased 

was  alive  when  he  entered  and  could  have  died  due  to  drowning  after 

sustaining the cervical injury. 

28.    It  was  further  argued  that  even  after  seeking clarifications 

from the Medical Board, the CBI did not receive any opinion attributing 

the  injuries  to  custodial  torture.  The  defence  also  examined  DW-5                

Dr.  Harish  Tuli,  an  independent  forensic  expert,  who  corroborated  the 

findings of the Post-Mortem Report and categorically ruled out torture or 

homicidal violence. His  opinion-that drowning,  coupled  with  a  cervical 

CRA-D No.140-DB of 2008 and other connected cases    -12- 

fracture  caused  by  impact  during  a  fall,  was  the  most  plausible 

explanation-remained unshaken in cross-examination.  

29.    Learned  senior  counsel  accordingly  contended  that  the 

medical evidence, being a precise and scientific source of proof, overrode 

speculative  inferences,  especially  in  a  case  lacking  direct  evidence.            

The  conviction  for  murder,  in  the  face  of  overwhelming  medical 

consensus  pointing  to  accidental  death,  was,  therefore,  manifestly 

erroneous. 

    Inquiry report of SDM-not proof of guilt: 

30.    Learned senior counsel argued that the inquiry conducted by 

the SDM under Section 176 of the Cr.P.C. could not be relied upon to 

prove  criminal  culpability.  It  was  contended  that  such  inquiries  are 

administrative  in  nature,  conducted  without  administering  oaths  or 

affording parties the right to cross-examination. Their purpose was limited 

to  ascertaining  circumstances  surrounding  a  custodial  death  and 

recommending  further  inquiry,  and  certainly  not  to determine  criminal 

liability. 

31.    Learned senior counsel contended that in the present case, the 

report of the SDM merely noted that Balbir Singh died in custody and that 

the fracture of the cervical vertebra warranted further investigation. The 

SDM did not fix responsibility on the appellants or attribute any specific 

act of assault. In fact, the doctors examined by the SDM stated that a fall 

into  deep  water  could  also  cause  such  injuries.  Thus,  reliance  on  the 

findings of the SDM, in absence of corroborative evidence, was wholly 

misplaced.  

    Hostile witnesses-collapse of the prosecution case: 

32.    Learned  senior  counsel  still  further  submitted  that  a 

CRA-D No.140-DB of 2008 and other connected cases    -13- 

significant number of witnesses, including all material witnesses, PW-6 to 

PW-11  namely  Nazir  Singh,  Mewa  Singh,  Jagjit  Singh,  Jagtar    Singh,   

Gian  Singh  and  Amritpal  Singh  respectively,  PW-13  -  Vijay  Kumar  

Trikha,  PW-17  -  Amarjit  Singh  Sidhuv,  PW-19  –  Harbans    Singh  and 

PW21- Gulzar Singh respectively turned hostile during trial, and did not 

support the version of the prosecution. Not a single one of them deposed 

to any act of assault, coercion or violence by the police personnel. There 

was  no  ocular  testimony  supporting  the  theory  that the  deceased  was 

thrown into the canal. In a case of alleged custodial torture, absence of 

independent  and  credible  public  testimony  as  per  the  learned  senior 

counsel was fatal to the case of the prosecution. 

Proven  and  corroborated  DDRs-support  the  version  of 

the defence: 

33.    The  sequence  of  events,  as  recorded  in  the  DDRs,  was 

submitted  to  have  been  duly  proved  and  consistent  with  the  defence 

version. Learned counsel submitted that these entries included a written 

complaint received from Gurmel Singh, Granthi of Gurdwara Tibbi Sahib, 

on 28.07.1996, alleging theft of utensils by Balbir Singh (deceased); 

    DDR No. 21 recorded at 3:15 pm, and DDR No.22 at 3:40 

pm, noting registration of FIR No.65 under Section 380 of the IPC. 

    DDR No.23 recorded at 3:45 pm regarding the departure of 

ASI  Rajpal  with  constables  Darshan  Singh  and  the  appellants  and 

Mohinder Singh to the Gurdwara for investigation. 

    DDR No.25 at 4:15 pm, recorded the arrest of Balbir Singh 

from the Gurdwara and his return to the Police Station. It noted that Balbir 

Singh  was  handcuffed,  and  the  handcuff  was  attached  to  the  belt  of 

appellant Mohinder Singh-standard custody protocol.  

CRA-D No.140-DB of 2008 and other connected cases    -14- 

    DDR No.27 at 4:35 pm recorded departure for recovery of 

stolen items pursuant to the disclosure statement made by Balbir Singh. 

34.    The DDRs were proved through PW-12 Nirmal Singh, who 

confirmed the entries and authenticated the handwriting. It was argued by 

the  learned  senior  counsel  that  the  trial  Court  erroneously  rejected  the 

DDRs citing overwriting in DDR No. 24 regarding timing (changed from 

4:45 pm to 3:55 pm). However, this correction was minor, routine, and did 

not affect the integrity of the sequence or the version of the defence. No 

motive or benefit was attributed to the said correction.

35.    It  was  also  submitted  that  the  appellant  and  others  were 

earlier prosecuted under Section 223 of the IPC for negligence in allowing 

the accused to escape from custody, and were acquitted by the competent 

Court vide judgment dated 04.05.1999. The said Court found that Balbir 

Singh  had  escaped  custody  by  slipping  out  of  his  handcuffs  while  the 

vehicle was slowing down near a bullock cart on a narrow bridge, and that 

the police had exercised due care.  

    Absence of motive: 

36.    Learned senior counsel argued that, in a case founded solely 

on  circumstantial  evidence,  motive  assumes  crucial importance.  No 

motive was suggested or established as to why the appellants, who are 

trained  police  officers,  would  murder  an  accused  in  broad  daylight, 

particularly when the charge was of petty theft under Section 380 of the 

IPC.    

37.    There  was  no  allegation  of  enmity,  prior  conflict,  or 

extraneous influence, making the prosecution narrative highly improbable.  

    Presumption of custodial guilt rebutted: 

38.    Learned  senior  counsel  lastly  submitted  that  while  the  law 

CRA-D No.140-DB of 2008 and other connected cases    -15- 

permits  a  presumption  in  cases  of  custodial  death, such  a  presumption 

arises only where the chain of circumstances is complete and unbroken.  

39.    In  the  present  case,  as  per  the  learned  senior  counsel,  the 

chain  is  fractured  at  multiple  points.  The  defence version,  as  per  the 

learned  senior  counsel,  was  medically  supported  and  consistently 

explained-that Balbir Singh, while attempting escape after the humiliation, 

he  would  have  suffered  on  account  of  the  theft  committed  in  the 

Gurdwara,  jumped  into  the  canal,  struck  a  pillar  or  structure  during 

descent,  fractured  his  neck,  and  subsequently  drowned.  Learned  senior 

counsel asserted that this theory found support in the DDRs, the site plan, 

medical evidence, and expert opinion. 

40.    A prayer was, therefore, made by the learned senior counsel 

that since the burden of proof in a criminal case, lies with the prosecution 

and must be discharged beyond reasonable doubt, the said burden had not 

been met in the present case, entitling the appellants to be acquitted of the 

charges framed against them. 

    SUBMISSIONS ON BEHALF OF THE RESPONDENT-

    CBI:    

41.    Learned  standing  counsel  for  the  CBI  supported  the 

impugned judgment of conviction, by submitting that it was based on a 

thorough and meticulous appreciation of evidence on record, both oral and 

documentary,  and,  therefore,  warranted  no  interference  in  appeal.               

It was submitted that the case was a clear instance of custodial death, and 

the conviction under Section 302 of the IPC stood firmly proved on the 

following grounds: 

    Custodial death clearly proven-presumption arose:  

CRA-D No.140-DB of 2008 and other connected cases    -16- 

42.    Learned counsel contended that it was an admitted position 

that  the  deceased,  Balbir  Singh,  was  last  seen  alive  in  the  exclusive 

custody of the appellants and other police personnel. He had been arrested 

in connection with a theft case and was taken for a purported recovery of 

stolen items when he allegedly “escaped” and was later found dead in the 

canal. 

43.    It  was  argued  that  the  defence  version  that  the  deceased 

jumped  into  the  canal  and  drowned  was  wholly  speculative  and 

unsupported by contemporaneous official records. No DDR or FIR was 

immediately  registered  recording  the  escape.  The  FIR  concerning  the 

escape  was  registered  only  after  the  body  was  recovered,  indicating           

post-facto attempts  at  justification  rather  than  genuine,  preventive  or 

responsive action. The delay in recording such critical information created 

a serious dent in the credibility of the narrative set out by the defence and 

pointed to concealment. 

44.    It was argued that in such cases, where a person dies while in 

the  exclusive  custody  of  police,  and  where  the  explanation  offered  is 

neither  immediate  nor  satisfactory,  the  law  permits  a  presumption  of 

culpability, shifting the onus on to the custodial authorities to provide a 

plausible explanation. It was submitted that in the present case, no such 

explanation had been credibly or timely furnished. 

    Antemortem injuries consistent with custodial torture: 

45.    Learned counsel further contended that the medical evidence 

does not exonerate the accused but, on the contrary, supports the case of 

the  prosecution.  The  Post-Mortem  Report  proved  as  (Exhibit  PA/15)  

recorded the following antemortem injuries on the person of the deceased, 

including bruising and, notably, a fracture of the cervical vertebra (injury 

CRA-D No.140-DB of 2008 and other connected cases    -17- 

No.6): 

46.    While the medical cause of death was stated to be asphyxia 

due to drowning, learned counsel submitted that this did not negate the 

occurrence of physical assault preceding the drowning. The presence of 

significant  injury  to  the  cervical  region  raised  the  possibility  that  the 

deceased was subjected to custodial torture prior to his death. 

47.    It  was  submitted  that  in  cases  of  custodial  violence,  the 

occurrence  of  injuries-especially  unexplained  injuries  to  vital  parts-is  a 

critical  factor.  In  the  present  case,  the  prosecution  had  shown  that  the 

deceased was alive in custody and died under suspicious circumstances 

soon thereafter. The burden to explain the cause of such injuries lay on the 

accused; however, no plausible or medically consistent explanation was 

forthcoming.

SDM  inquiry-independent  fact-finding  supporting  the 

case of the prosecution:

48.    Learned standing  counsel  submitted  that  the  inquiry  by the 

SDM, conducted promptly under Section 176 of the Cr.P.C., constituted 

an important piece of contemporaneous and independent fact-finding. The 

said report, dated 08.08.1996 and proved through PW-22 ___, recorded 

statements  of  various  persons  including  local  villagers,  Panchayat 

members, and police officials.  

49.    The report of the SDM clearly established the fact that the 

deceased  was  in  police  custody  at  the  time  of  the  alleged  incident. 

Notably, it was recorded that Balbir Singh was handcuffed and attached 

by  chain  to  appellant  Constable  Mohinder  Singh-thereby  rendering  the 

CRA-D No.140-DB of 2008 and other connected cases    -18- 

theory  of  escape  implausible.  Furthermore,  the  report  found  glaring 

inconsistencies  in  the  version  given  by  the  police and  noted  that  no 

injuries  were  found  on  the  wrists  of  the  deceased-a  circumstance 

incompatible with the alleged handcuffing.  

50.    The SDM also noted that certain members of the police team, 

including MHC Jaspal Singh, were not named in the departure register, 

indicating  manipulation  and  attempts  to  conceal  the  actual  events. 

Statements  recorded in  the  inquiry  also  revealed  that  Balbir Singh  was 

forcibly lifted and thrown into the canal by police personnel. While the 

report  of  the  SDM  may  not,  by  itself  constitute  proof  of  guilt,  learned 

counsel contended that it corroborated the version of the prosecution and 

provided  valuable  insight  into  the  immediate  aftermath  and  official 

response to the incident.

Unbroken  chain  of  circumstantial  evidence  establishing 

guilt:

51.    It  was  still  further  submitted  that  the  learned  trial  Court 

rightly  found  that  the  prosecution  had  succeeded  in  establishing  a 

continuous and unbroken chain of circumstances pointing unmistakably to 

the guilt of the accused. These circumstances included: 

(i)  The deceased was last seen alive in the exclusive custody of 

the accused;

(ii)  He was taken for recovery and never returned; 

(iii)  No  contemporaneous  DDR  or  FIR  recorded  the  alleged 

escape;

(iv)  The recovery of the dead body from the canal occurred the 

following  morning,  pursuant  to  information  by  local 

CRA-D No.140-DB of 2008 and other connected cases    -19- 

villagers; 

(v)   Antemortem injuries were found on the body, for which no 

adequate explanation was offered;

(vi)  The entire sequence of post-incident police conduct clearly 

appeared  to  be  contrived  and  oriented toward  fabricating  a 

cover-up, rather than reflecting genuine official action.

52.    In view of the above facts, learned counsel submitted that the 

circumstances unerringly pointed to custodial violence leading to the death 

of the deceased. The conviction under Section 302 of the IPC, therefore, 

was both legal and factually justified. 

Hostility of witnesses would not undermine the case of the 

prosecution:

53.    It was next contended that although several public witnesses 

turned hostile during trial, this did not ipso facto vitiate the prosecution 

case.  The  learned  trial  Court  rightly  appreciated  that  hostility  in  cases 

involving  police  officials  is  not unusual,  owing  to  intimidation,  fear or 

influence. 

54.    The  conviction  was  based  not  merely  on  the  testimony  of 

witnesses  but  was  reinforced  by  medical  and  forensic  evidence,  the 

inherent inconsistencies in the case of the defence, and the absence of any 

plausible  alternative  explanation  from  the  accused.  Learned  counsel 

argued that it is well settled that a Court is entitled to rely upon credible 

portions of the testimony even of hostile witnesses and to assess the entire 

evidence in a holistic manner. In the present case, it was asserted that the 

trial Court had done so with due care. 

Legal presumption in custodial death cases-accused failed 

CRA-D No.140-DB of 2008 and other connected cases    -20- 

to rebut: 

55.    Learned counsel submitted that the law is well-settled that in 

cases of custodial death, where the deceased was last seen in the exclusive 

custody of the police and death subsequently occurred under suspicious 

circumstances, the burden shifts on to the accused to offer a satisfactory 

and credible explanation as to how the deceased had died while in police 

custody.  More  so,  the  deceased  was  to  be  chained  with  Constable 

Mahinder Singh with his belt. It has not been explained that at what time 

Constable Mahinder Sigh opened his belt, released the chain and opened 

the handcuffs of the deceased, which could enable the deceased to jump 

out of the police vehicle, escape from the hands of four police officials 

and  jump  into  the  canal.  This  aspect  has  not  been  explained  by  the 

appellants. 

56.    The  police  officials  had  been  influencing  the trial  as  well, 

which can be presumed from the fact that the prosecution witnesses, who 

were stated to be the eyewitnesses, resiled from their statements before the 

Court  and  did  not  support  the  version  of  prosecution.  Even  the 

complainant, who had filed Criminal Misc. Petition and got the order of 

registration of the case was also won over by the appellants to the extent 

that he further moved an application before this Court through his counsel 

to  withdraw  the  petition  and  also  for  seeking  recall  of  the  order  for 

registration of the case against the appellants.

57.    Now the fact which is to be determined by us is whether the 

deceased had been thrown into the canal or he escaped from custody of 

police  and  jumped  into  the  canal.  To  examine  this  aspect,  the  injuries 

which were noticed on the dead body of deceased during postmortem are 

CRA-D No.140-DB of 2008 and other connected cases    -21- 

again required to be looked into. The postmortem on the dead body of 

deceased  was  conducted  by  a  Medical  Board  comprising  of  various 

doctors including Dr. Rajesh Goel, SMO/Incharge Civil Hospital, Nabha 

(PW15). The following injuries were noticed by the Medical Board: 

1.   An area of 6" x 8" of pinkish blue bruising were present 

over the anterior lateral aspect of x right hip. 

2.   A 1 cm. x .5 cm. burn mark was present over the dorso 

medial aspect of right wrist just over the lower end of 

ulna. 

3.   A pinkish blue bruising was present over the left pinna. 

4.   Multiple bruising of pinkish blue colour and different 

sizes and shape were present over the buttocks, back, 

left scapular region and knit back of neck. 

5.   Pinkish  blue  irregular  shaped bruises  were  present in 

  both the axillae and joints. 

6.   On dissection cranium meninges were found healthy on 

dissection  of  neck,  multiple  vertebrae  were  fractured 

and haematoma was seen in the facial compartment of 

the neck. 

58.    From  a  perusal  of  above  injuries,  a  burn  mark was  found 

present over the dorso medial aspect of right wrist just over the lower end 

of ulna. The injuries were declared tobe antemortem in nature. It is also 

opined  that  the  cervical  spine  injury  is  possible  even  before  or  after 

jumping into the canal. Therefore, this injury could be possible before the 

deceased  entering  the  water  of  the  canal.  The  question  is  that  could  a 

person with such an injury escape from police custody and jump into the 

canal water. The case put up by the defence is that the injury has been 

CRA-D No.140-DB of 2008 and other connected cases    -22- 

caused  due  to  falling/landing  on  the  bed  of  the  bridge  from  where  the 

deceased is stated to have jumped into the canal. It has come in the cross-

examination of PW-15 that injury No.6 can be caused as a result of falling 

of  the  deceased  from  the  top  of  the  bridge  and  striking  on  the  hard 

concrete surface neck-wise. PW15 further deposed that drowning can be 

the result of falling again from the hard concrete surface/bed of the bridge 

into the canal. He also deposed that injuries except injury No.2, could be 

result of falling if one jumps from the bridge on the hard bed/surface and 

buttocks part strikes on the hard surface/bed of the bridge. 

59.    If we try to picture the scenario, the injuries on the person of 

deceased are on the neck as well on the buttocks. In case he had jumped, 

he  should  have  landed  on  his  legs  into  the  canal  water,  however,  the 

injuries are not in consistence with jumping from bridge as there is no 

injury on his legs. Secondly, in case the deceased had dived into the water, 

then he could have injured his neck as made out in injury No.6, however, 

in that case, the injury on his buttocks would remain inexplicable. It is, 

therefore, more probable that deceased was thrown/tossed from the bridge.  

60.    Another fact which has come on record and as mentioned in 

the FIR is that on 22.07.1996, Rajender Pal Singh, Inspector had arrested 

the deceased. Thereafter, he was brutally tortured by the appellants, as a 

result  of  which,  he  suffered  multiple  fractures  including  fracture  in  his 

spine. Thereafter, the condition of Balbir Singh-deceased deteriorated and 

Rajender Pal Singh, Inspector alongwith his staff took him to a private 

nursing home, however, the doctor of the said nursing home refused to 

admit him. Thereafter, he was taken to Civil Hospital, where he was not 

admitted by the police party to avoid the proof of injuries. Thereafter, on 

28.08.1996, since the deceased was tortured to certain extent that he could 

CRA-D No.140-DB of 2008 and other connected cases    -23- 

not  recover,  the  appellants  decided  to  throw  him  into  the  canals  and 

concoct a story of escaping from custody. The incident of the deceased 

falling/jumping into the canal is recorded as 5:00 PM on 28.07.1996 vide 

DDR  No.28  (Ex.PA/7).  Vide  DDR  No.29  dated  28.07.1996,  the  police 

party left for searching the deceased/accused at 5:10 PM. One police party 

left for search on a private motorcycle at 05:20 PM as is recorded in DDR 

No.29  dated  28.07.1996. Vide DDR  No.49 dated  28.07.1996,  Inspector 

Rajender Pal Singh returned to police station at 04:00 AM (Ex.PA/10). 

Vide  DDR  No.43  dated  28.07.1996  at  4:30  AM,  the  remaining  police 

party also returned to police station (Ex.PA/11). Vide DDR No.15 dated 

29.07.1996 at about 01:00 PM, DSP Nabha received a letter, as per which, 

ASI  Raj  Pal  Singh,  Constable  Mahinder  Singh  and  Constable  Darshan 

Sigh  were  suspended  from  service  owing  to  negligence  in  their  duties. 

Vide  DDR  No.6  dated  29.07.1996  (Ex.PA/13)  at  08:30 A.M.  Surjeet 

Singh ASI alongwith police party proceeded to search for the dead body 

of deceased. Inspector/SHO Rajender Pal Singh alongwith his staff also 

left searching for the dead body at 09:05 AM as is recorded in DDR No.8 

dated  29.07.1996.  As  per  the  FIR,  the  deceased  was arrested  on 

22.07.1996, whereas the FIR under Section 380 IPC against the deceased 

was registered on 28.07.1996 at Police Sation Kotwali, Nabha. The case 

regarding  theft  of  utensils  is  registered  at  03:15 PM;  at 04:05  PM,  the 

accused  is  shown  arrested;  at  04:30  PM  they  proceeded  for  effecting 

recovery and at 05:00 PM deceased jumped into the canal. DDR No.43 

dated 28.07.1996 shows the time as 04:30 AM when the police officials 

returned back, who have been shown to have departed vide DDR No.27 

dated 29.07.1996 for effecting recovery. The factum of jumping into the 

canal is recorded in DDR No.28 dated 28.07.1996 at 5:00 PM. All these 

CRA-D No.140-DB of 2008 and other connected cases    -24- 

dates and times are incorrectly mentioned as coming back after recovery is 

shown at 4:30 AM on 28.07.1996. All these things show that false and 

fake entries have been made in the Daily Diary Register in order to cover 

the lapses and guilt of the appellants, which sufficiently proves that the 

deceased had neither escaped from custody nor had he jumped into the 

canal; rather he was thrown into the canal by the appellants. 

61.    In  view  of  the  facts  and  scenario  as  noticed  and  discussed 

above, we do not find any merits in the instant appeals and the same are 

accordingly dismissed. The judgment of conviction dated 06.12.2007 and 

order on quantum of sentence dated 07.12.2007 are hereby sustained and 

upheld. 

62.    The  Chief  Judicial  Magistrate,  Patiala  is  directed  to  take 

necessary steps to ensure that the appellants are taken into custody and 

made to undergo the remaining sentence in accordance with law. 

63.    All other misc. application(s), if any, also stand(s) disposed of 

accordingly. 

                      (MANJARI NEHRU KAUL)  

                     JUDGE 

(H.S. GREWAL) 

September 15, 2025.                                  JUDGE

Puneet

 /Rajender 

    Whether speaking/reasoned   :   Yes/No     

    Whether reportable     :   Yes/No