REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.530 OF  2022

      Dinesh Kumar                                                  ….Appellant

VERSUS

      The State of Haryana                                    ….Respondent

J U D G M E N T

SUDHANSHU DHULIA, J.

1.The appellant, and one Mange Ram, were convicted in Sessions

Trial   No.   47   of   2000,   for   offences   under   Sections

302/364/392/394/201 read with Section 34 of Indian Penal Code

(‘IPC’), by the learned Additional Sessions Judge, Jagadhri, Haryana.

They were awarded life sentence under Section 302 IPC, and lesser

sentence on the remaining convictions, vide order dated 11.07.2003.

The two then filed separate appeals before Punjab and Haryana High

Court. During the pendency of his appeal the co­accused Mange Ram

passed away on 24.10.2004, and his appeal stood abated  vide order

dated 11.05.2017.  The appeal of the present appellant was dismissed 2023 INSC 493

and the conviction and sentence of the trial court was upheld by the

High Court, vide its order dated 31.05.2017. His SLP before this Court

was given leave on 28.03.2022. 

          We have heard at length, the learned senior counsel Mr. A.

Sirajudeen for the appellant and Mr. Dinesh Chander Yadav, learned

Additional Advocate General for the State of Haryana.

2.The case of the prosecution is entirely based on circumstantial

evidence.  The ‘evidence’ of last seen and the “discoveries” made from

the information given by the appellant.  The facts of the case are as

under:­ 

3.The deceased Gurmail Singh was a resident of village­Dhimo,

District, Yamuna Nagar, Haryana.  On the morning of 08.05.2000, he

left his village on his tractor, for the nearby village of ‘Dadupur’,

(which is at a distance of 15­20 kilometers).  In Dadupur he was to

meet his sister and his brother­in­law.   He was with his sister and

brother­in­law between 2.00 P.M. to 5.30 P.M on 08.05.2000 and

according to his brother­in­law (PW­1) he left their house at about

5.30 P.M on 08.05.2000.  Gurmail Singh never returned to his village.

Meanwhile,   Harbans   Singh,   the   brother   of   the   deceased   (the   two

brothers were staying together with their families in village Dhimo),

goes to village Dadupur on 11.05.2000 i.e. after 3 days, to enquire

from his sister about the whereabouts of their brother, when he is told

that the deceased had left their house on 08.05.2000 itself at about

5.30 P.M.!  

Harbans   Singh   then   lodges   the   F.I.R.   at   P.S   Buria,   District

Yamuna Nagar (Haryana), at 4.00 p.m on 11.05.2000.  He states in

the F.I.R. that Gurmail Singh is his brother, and the two live together

as a joint family in village Dhimo.  Then he narrates how his brother

left his village in the morning on 08.05.2000 on his tractor to meet

their sister, but has since not returned.  He states that while he was

searching for his brother, he met his neighbour Karanjit Singh, at the

petrol pump of village Dadupur, who informed him that he had seen

Gurmail Singh on his tractor on 08.05.2000 at around 7.00 pm with

Mange Ram and Dinesh (the two accused), who were residents of

nearby villages.  He promptly went to those villages to find out about

the whereabout of these two persons, when he was informed that they

were missing since 08.05.2000.  He then states in his F.I.R. that these

two persons Mange Ram and Dinesh are known to be vagabonds and

they have kidnapped his brother in order to rob him of his tractor.  A

case was then registered by Police on 11.05.2000 under Section 364

IPC.  

The   body   of   the   deceased   was   recovered   next   day   i.e.   on

12.05.2000, at 1.30 P.M. from a canal.  The inquest was conducted

the same day and the body was sent for post­mortem.   The post­

mortem was conducted at about 4:15 P.M. on 12.05.2000 by Dr.

Sumesh Garg (PW­4) and Dr. Ashok Kumar Sharma at Civil Hospital,

Jagadhri.  The body was found to be swollen with the skin peeling off

from many places.   Rigor mortis was found to be present in all four

limbs of the deceased, but was absent in the neck.  The tongue and

lips of the deceased was dark red in colour and swollen and further

there was red coloured froth coming out from the mouth and nostrils.

There was a ligature mark of 53 cm x 8 cm around the neck, over the

thyroid and hyoid cartilage.  The base of the ligature mark was hard

and the margins of the ligature mark were pale and parchment like.

The post­mortem report further states that the ligature marks present

on the body disclosed an ante­mortem strangulation. The Pericardium

was found to be congested, with the left chamber of the heart to be

empty and the right chamber of the heart was found to have little

blood.     Ultimately   the   cause   of   death   was   asphyxia   due   to

strangulation which was ante­mortem in nature. 

The post mortem examination of the body shows that rigor mortis

was present in all the four limbs of the body, but was not there in the

neck.   This was indicative of the fact that  rigor mortis  was receding

from the body.   Generally speaking,  rigor mortis  sets in one to two

hours after the death, and develops from head to foot in about 12

hours.   Rigor mortis  then disappears in the same sequence i.e. first

from the head, then neck and then to the lower part of the body.  In

northern India, rigor mortis lasts about 24 to 48 hours in winters and

18 to 36 hours in summers. All the same, there are many variables.

The body structure, and the health of the deceased, the fact that it

was kept in cold water and away from heat will all slow down the

process of rigor mortis

1

. 

Rigor mortis disappears late in bodies which are immersed in cold

water.

2

  In the case at hand, the body of the deceased was recovered

from a canal, and therefore the possibility that rigor mortis would still

remain in the body cannot be entirely ruled out, but this has nowhere

been explained. Although the exact time when the deceased died has

not come out but the prosecution case is that he was murdered by the

accused (Dinesh Kumar and Mange Ram) on 08.05.2000 itself.  If this

is so, then the  rigor mortis  has remained in the body for about 90

hours, which is unusual. Moreover, the prosecution has not explained

this factor, and the defense has definitely not questioned Dr. Sumesh

Garg (PW­4) on this aspect.  But considering the importance of this

aspect this question   should have been put to the prosecution and

particularly to the doctor who had done the post mortem.  If not by the

defense then this question ought to have been put to the witness by

the Court under the powers vested with the Court under Section 165

1 A textbook of Medical Jurisprudence and Toxicology by Modi (Chapter 15, Pg. 342)

2 Ibid (Chapter 15, Pg. 342)

of the Indian Evidence Act, 1872 (for short ‘Act’). But we will come to

this in a while.

4.Meanwhile   the   co­accused   Mange   Ram   was   arrested   on

12.05.2000 and the next day i.e., 13.05.2000, on the information

given by him to the police he was taken to the place which was

disclosed to be the place where he and Dinesh Kumar had killed the

deceased.   From   this   place,   two   pairs   of   “chappals”   (slippers)   one

belonging to the appellant (Dinesh Kumar) and the other, belonging to

the co­accused Mange Ram, were recovered. Some burnt hair of the

deceased were also recovered from this place.  Mange Ram then took

the police party to the canal from where the dead body was dropped.

5.On 14.05.2000 (i.e., the next day) Mange Ram led the police

party to the place where the tractor of the deceased was abandoned by

him and Dinesh Kumar.  All the same, by the time the police party

reached that place, the tractor had already been discovered by the

local   Police,   and   was   in   their   custody   at   Rampur   Police   Station,

Saharnpur, Uttar Pradesh.  The possession of the tractor was taken

from the local police, by the Investigating Officer.

6.The   present   appellant   was   arrested   on   14.05.2000,   from

‘Nandgarh’ village.  On his disclosure a wrist watch, ‘Parna’ (turban)

and currency notes amounting to Rs. 250/­ allegedly belonging to the

deceased were recovered from his residence.  He then took the Police

to the same place as the co­accused Mange Ram had earlier taken

them to the two places i.e., the place where the deceased was killed

and the place where the tractor was abandoned

3

.

7.The evidence of last seen is of Karanjit Singh (PW­10) who is the

neighbour of the complainant (PW­11).  PW­10 had seen the deceased

along with the two accused i.e., Dinesh Kumar and Mange Ram at

about 7:00 P.M. on 08.05.2000. According to the witness the deceased

was driving the tractor and the two i.e., the appellant and Mange Ram

were sitting on the mudguard of the tractor.  

8. As   we   can   see   the   case   of   the   prosecution   rests   on   two

circumstantial   evidences:   (A)   The   disclosure   given   in   the   police

custody and the discovery on its basis and (B) The evidence of last

seen in the form of PW­10. In a case of circumstantial evidence, motive

too is of significance.  As far as motive is concerned, the prosecution

case is that the two accused killed the deceased only to steal his

tractor.  The deceased in this case was a 42­year­old well­built man of

6 feet 2 inches in height (Post Mortem report dated 12.05.2000). The

prosecution case is that the deceased was kidnapped and murdered

by the two accused, for his tractor which they had robbed from the

deceased, after putting him to death.   Now this tractor the accused

had in any case abandoned, and did nothing to recover it till one of

them was caught on 12.05.2000. In short, the ‘motive’ is not very

3 Meanwhile S.392/394/302 along with S.34 were added in the F.I.R. (dated 11.05.2000)

convincing. 

The disclosure made by the appellant while in police custody,

which led to certain discoveries, such as the place where the stolen

tractor   was   abandoned,   the   place   where   the   alleged   crime   was

committed, and the place where the body was thrown in the canal,

and   also   the   discovery   of   ‘Parna’,   burnt   hair,   wrist   watch,   and

currency notes of Rs.250/­.

Section 27 of the Evidence Act reads as under :­

“How much of information received from accused

may be proved—Provided that, when any fact is

deposed   to   as   discovered   in   consequence   of

information received from a person accused of any

offence, in the custody of a police officer, so much of

such information, whether it amounts to a confession

or   not,   as   relates   distinctly   to   the   fact   thereby

discovered, may be proved.”

The above provision shows that discovery should be of a distinct

fact, the fact which has been discovered by disclosure of the one  in

police   custody.     All   the   same,   these   facts   were   already   in   the

knowledge of the police in the earlier discovery made by the co­

accused Mange Ram.   The co­accused Mange Ram was arrested on

12.05.2000 and had led to these discoveries on 12

th

, 13

th

 & 14

th

 May.

The present appellant was arrested on May 14, 2000, and the alleged

discoveries made by him were later in time. The discoveries which

were made on the pointing out of co­accused Mange Ram cannot be

read against the present appellant.  If the disclosure has been made

by the accused to the police while he was in their custody and such a

disclosure leads to discovery of a fact then that discovery is liable to be

read as evidence against the accused in terms of Section 27 of the Act.

All the same, the distinguishing feature of such a discovery must be

that such a disclosure must lead to the discovery of a “distinct fact”.

The recovery of the stolen tractor, the place where the murder was

committed and the place where body was thrown in the canal were

facts which were already in the knowledge of the police, since it is the

case of the prosecution that the co­accused Mange Ram, who was

arrested by the police 2 days preceding the arrest of the present

appellant, had earlier led to the same discoveries on 12

th

, 13

th

 & 14

th

 of

May, 2000.  So, this disclosure and discovery made thereafter cannot

be read against the present appellant.  There cannot be a “discovery”

of  an  already   discovered  fact!    What   remains   is  the   discovery  of

currency notes, wrist watch, ‘Parna’ and hair. The forensic report of

hair only says that it belongs to ‘human’.  The currency notes cannot

be really identified with the deceased.  What remains is the watch and

the ‘Parna’, which has been identified with the deceased.  

The second is the evidence of “last seen”.  This is in the form of

PW­10 Kartar Singh who is the neighbour of the complainant and who

had seen the appellant along with co­accused Mange Ram with the

deceased on 08.05.2000 at about 7.30 PM in the evening.  

9.The   admitted   position   is   that   the   body   of   deceased   was

discovered from the canal four days later i.e. on 12.05.2000 in the

afternoon and the post­mortem was conducted at about 4.15 PM on

the same day i.e.12.05.2000. According to Post­mortem report the

death had taken place more than 48 hours prior to the post­mortem,

which would mean that death took place approximately before 4.00

PM on 10.05.2000.  Although the autopsy reports normally do not give

precise   time   of   death,   but   only   indicate   an   approximate   time   or

duration,  yet under normal circumstances in the present case, death

should have been on May 10, 2000 or May 9, 2000. All the same, the

case of the prosecution is that the deceased was killed on May 8, 2000

itself.  If this be so then it was the duty of the prosecution to explain

as to how rigor mortis remained present in the body, even after four

days of the death. The possibility of the rigor mortis remaining in the

body for 90 hours cannot be ruled out completely, but this was never

explained by the prosecution. It was the duty of the prosecution to

explain the unusual circumstances under which rigor mortis remained

present in the body, even for 90 hours, in the month of May.

The High Court has only relied upon the evidence of PW­4 Dr.

Sumesh Garg who had conducted the post­mortem, who gave his

opinion that the death occurred more than 48 hours before the time of

the post­mortem and therefore the deceased was killed by Mange Ram

and present appellant on 08.05.2000 this is what has been said by the

High Court: ­

“According to PW­4 Dr. Sumesh Garg, who alongwith

Dr.   Ashok   Kumar   Sharma   had   conducted   post­

mortem examination on dead body of Gurmail Singh

on   12.05.2000.   The   probable   duration   between

injuries and death was within minutes and between

death and post­mortem more than 48 hours. Thus, it

comes   out   that   Gurmail   Singh   was   murdered   by

accused­Mange   Ram   and   Dinesh   Kumar   on

08.05.2000.” 

10.     The trial court was conscious of this aspect but then it did not

go into this aspect for the reason that no question was put on this by

the defense, this is what was said by the trial court: ­

  “I   have   gone   through   the   post   mortem   report.

Perusal of the same reveals that the rigor mortis was

present in all the four limbs due to swelling and not

in normal course. It was the duty of the defence to

ask the doctor who had conducted post mortem on

the dead body, whether the presence of rigor mortis

was suggestive of the fact that the deceased was

killed   within   thirty­six   hours   of   his   post   mortem

examination. But no such question was put to doctor.

The doctor in his statement had stated that the time

between death and post mortem examination was

more than forty­eight hours and this statement of the

doctor was not challenged in his cross­examination.

Therefore, the plea of the ld. defence counsel cannot

be accepted.”

11.We are afraid that by pointing out the weakness in the cross

examination of the defense the presiding judge indirectly admits to the

weakness in the trial itself.  We say this for the reasons that under

Section 165 of the Act, a trial judge has tremendous powers to “ask

any question he pleases, in any form, at any time, of any witness, or of

the parties about any fact relevant or irrelevant”. It is in fact the duty of

the Trial Judge to do so if it is felt that some important and crucial

question was left from being asked from a witness. The purpose of the

trial is after all to reach to the truth of the matter.  Section 165 of the

Act reads as under: 

“165.  Judge’s power to put questions or order

production. –– The Judge may, in order to discover

or to obtain proper proof of relevant facts, ask any

question he pleases, in any form, at any time, of any

witness, or of the parties about any fact relevant or

irrelevant;   and   may   order   the   production   of   any

document or thing; and neither the parties nor their

agents shall be entitled to make any objection to any

such question or order, nor, without the leave of the

Court,   to   cross­examine   any   witness   upon   any

answer given in reply to any such question: Provided

that   the   judgment   must   be   based   upon   facts

declared by this Act to be relevant, and duly proved:

Provided also that this section shall not authorize

any Judge to compel any witness to answer any

question, or to produce any document which such

witness would be entitled to refuse to answer or

produce under sections 121 to 131, both inclusive, if

the   question   were   asked   or   the   document   were

called for by the adverse party; nor shall the Judge

ask any question which it would be improper for any

other person to ask under section 148 or 149; nor

shall   he   dispense   with   primary   evidence   of   any

document,   except   in   the   cases   hereinbefore

excepted.”

The powers of a presiding judge in a criminal trial and his

duty to get to the truth of the matter have been laid down in a

seminal   judgement   of   this   Court   authored   by   Justice   O.

Chinnappa Reddy, which is Ram Chander v. State of Haryana

4

.

Justice O. Chinnappa Reddy in the said judgment refers to his

earlier  Judgment

5

    given  by   him  as  a   Judge   of  the   Andhra

Pradesh High Court, where it was said :

“Every   criminal   trial   is   a   voyage   of   discovery   in

which truth is the quest.  It is the duty of a presiding

judge to explore every avenue open to him in order to

discover   the   truth   and   to   advance   the   cause   of

justice.  For that purpose he is expressly invested by

Section 165 of the Evidence Act with the right to put

questions to witnesses.  Indeed the right given to a

judge is so wide that he may, ask any question he

pleases, in any form, at any time, of any witness, or

of the parties about any fact, relevant or irrelevant.

Section 172(2) of the Code of Criminal Procedure

enables the court to send for the police­diaries in a

case and use them to aid it in the trial.  The record of

the proceedings of the Committing Magistrate may

also be perused by the Sessions Judge to further aid

him in the trial.” 

The duty of the presiding judge of a criminal trial is not to

watch the proceedings as a spectator or a recording machine but

he has to participate in the trial  “by evincing intelligent active

interest by putting questions to witnesses in order to ascertain the

truth.” While referring to a decision of Lord Denning in Jones v.

National Coal Board

6

 the learned Judge had said that it is the

duty of the judge to ask questions to the witnesses when it

4 1981 AIR 1036

5 Sessions Judge, Nellore v. Intha Ramana Reddy, ILR 1972 AP 683; 1972 Cri LJ 1485

6 (1957) 2 All ER 155: (1957) 2 WLR 760

becomes   necessary   to   clear   up   any   point   that   has   been

overlooked or left obscure, then he goes on to say as under: 

“We may go further than Lord Denning and say that

it is the duty of a judge to discover the truth and for

that purpose he may "ask any question, in any form,

at any time, of any witness, or of the parties, about

any   fact,   relevant   or   irrelevant"   (Section

165, Evidence Act). But this he must do, without

unduly trespassing upon the functions of the public

prosecutor and the defence counsel, without any hint

of partisanship and without appearing to frighten or

bully witnesses. He must take the prosecution and

the defence with him. The Court, the prosecution and

the defence must work as a team whose goal is

justice,   a   team   whose   captain   is   the   judge.   The

judge, 'like the conductor of a choir, must, by force of

personality, induce his team to work in harmony;

subdue the raucous, encourage the timid, conspire

with the young, flatter and (sic the) old'.”

In our  considered opinion the  prosecution  has  failed  to establish

important   links   in   this   case,   which   is   so   vital   in   a   case   of

circumstantial evidence.  Rigor mortis  present in the body after 90

hours is unusual, though possible under certain circumstances. It

was the duty of the prosecution to explain it. The defense too failed to

question it and the Court remained silent. Let us now revert to the

evidence of last seen. 

12.The evidence of last seen becomes an extremely important piece

of evidence in a case of circumstantial evidence, particularly when

there is a close proximity of time between when the accused was last

seen with the deceased and the discovery of the body of the deceased,

or in this case the time of the death of the deceased. This does not

mean that in cases where there is a long gap between the time of last

seen and the death of the deceased the last seen evidence loses its

value. It would not, but then a very heavy burden is placed upon the

prosecution to prove that during this period of last seen and discovery

of the body of the deceased or the time of the death of the deceased,

no other person but the accused could have had an access to the

deceased. The circumstances of last seen together in the present case

by itself cannot form the basis of guilt (See: Anjan Kumar Sarma &

Others v. State of Assam

7

).

The circumstances of last seen together does not by itself lead to

an irrevocable conclusion that it is the accused who had committed

the crime. The prosecution must come out with something more to

establish this connectivity with the accused and the crime committed.

Particularly, in the present case when there is no close proximity

between circumstances of last seen together and the approximate time

of death, the evidence of last seen becomes weak (See: ­ Malleshappa

v. State of Karnataka

8

).

In  Nizam & Anr.  v.  State of Rajasthan

9

 where the time gap

between the last seen together and the discovery of the body of the

deceased was long, it was held that during this period the possibility

7 (2017) 14 SCC 359 -para 19

8 (2007) 13 SCC 399 – para 23

9 (2016) 1 SCC 550

of some other interventions could not be ruled out. Where time gap

between the last seen and time of death is long enough, as in the

present case, then it would be dangerous to come to the conclusion

that the accused is responsible for the murder. In such cases it is

unsafe to base conviction on the “last seen theory” and it would be

safer to look for corroboration from other circumstance and evidence

which   have   been   adduced   by   the   prosecution.   The   other

circumstances here is the so called discovery, and most of these, as we

have already discussed, fail to meet the requirement of Section 27 of

the Evidence Act.

As per the post­mortem which was conducted on 12.05.2000 at

4:15 P.M, the death was 48 hours prior to the post mortem, which

means it was before 4:00 P.M. on 10.05.2000.  Even assuming that

the death has taken place, a day earlier i.e. 09.05.2000, still there is a

long gap between the last seen which is at 7:00 pm on 08.05.2000 and

the morning of 09.05.2000.  In the case of State of Goa v. Sanjay

Thakran

10

,  where in the evidence of last seen, the recovery of dead

body was only a few hours before “last seen”, it was not considered

reliable. 

      The same was again emphasized by this Court in Ajit Singh v.

State of Maharashtra

11

   where   it was emphasized that the time

10 (2007) 3 SCC 755

11 (2011) 14 SCC 401

between victim last seen alive and the discovery of the body of the

deceased has to be of close proximity, so that any other person being

the author of the crime cannot be ruled out.  In this case, even if we

take the time between the last seen and the approximate time of death

as per the post­mortem, which would go beyond 48 hours preceding

the time of post­mortem and the time of death can be stretched to the

morning of May 9, 2000, which still begs an explanation from the

prosecution as to the time gap, as the deceased was last seen with the

two accused on 08.05.2000 at 7:00 P.M. 

The trial court as well as the High Court have lost sight of the

vital aspect of the matter.  Both the Courts have relied on Section 106

of the Act and have held that since the accused was last seen with the

deceased and he has not been able to give any reasonable explanation

of his presence with the deceased in his statement under Section 313

of the Cr.P.C., it has to be read against the accused and therefore it

has to be counted as an additional link in the chain of circumstantial

evidence. In present case in the findings of the trial court and High

Court this appears to be the most important aspect which weighed

with the trial court as well as the High Court in establishing the guilt

of the accused.  We are, however, afraid this is a complete misreading

of Section 106 of the Act.  

Section   101   of   the   Act   places   the   burden   of   proof   on   the

prosecution.  It reads as under :­

101.   Burden   of   proof  ––   Whoever   desires   any

Court   to   give   judgment   as   to   any   legal   right   or

liability dependent on the existence of facts which he

asserts, must prove that those facts exist. When a

person is bound to prove the existence of any fact, it

is said that the burden of proof lies on that person.

Section 106 of the Act creates an exception to Section 101 and 

reads as under :­

106. Burden of proving fact especially within

knowledge  –– When any fact is especially within

the knowledge of any person, the burden of proving

that fact is upon him.  

Section 106 of the Act is an exception to the rule which is Section 101

of the Act, and it comes into play only in a limited sense where the

evidence is of a nature which is especially within the knowledge of that

person and then the burden of proving that fact shifts upon him that

person. 

The burden of proof is always with the prosecution.   It is the

prosecution which has to prove its case beyond a reasonable doubt.

Section 106 of the Act does not alter that position.   It only places

burden   for   disclosure   of   a   fact   on   the   establishment   of   certain

circumstances. We have no reason to doubt the testimony of PW­10

(Karanjit Singh), the sole witness of last seen.  In his statement under

Section 313 of the Code of Criminal Procedure, when the appellant

was   questioned   about   being   in   the   company   of   the   deceased   on

08.05.2000 along with co­accused Mange Ram, no explanation was

given by the appellant about his whereabouts. It is for this reason that

it has been held that the accused has not been able to discharge his

burden under Section 106 of the Act and therefore this has to be read

as an additional link in the chain of evidence against the appellant. To

our mind, however, Section 106 of the Act would not even come to

play here under the facts and circumstances of the present case.

13.What has to be kept in mind is that Section 106 of the Act, only

comes into play when the other facts have been established by the

prosecution.  In this case when the evidence of last seen itself is on a

weak footing, considering the long gap of time between last seen by

PW­10 and the time of death of the deceased, Section 106 of the Act

would   not   be   applicable   under   the   peculiar   facts   and   the

circumstances of the case.  

14.As far as the recovery is concerned, the recovery is again weak.

The so­called alleged place of crime and the recovery of tractor or the

place where the tractor was abandoned had already been disclosed by

the   co­accused   by   the   time   the   present   appellant   was   arrested.

Therefore, making a disclosure about the place of occurrence or the

place where the tractor was abandoned is of no consequence. As far as

the recovery of watch, currency notes of Rs. 250/­, hair and ‘Parna’

from the residence of the appellant are concerned, the currency notes

and hair have not been identified with the deceased.   In a criminal

trial, the prosecution has to prove its case beyond reasonable doubt.

This   heavy   burden   has   to   be   discharged   by   the   prosecution.   It

becomes even more difficult in a case of circumstantial evidence.  In

the present case, the nature of circumstantial evidence is weak.  In

order to establish a charge of guilt on the accused, the chain of

evidence must be completed and the chain must point out to one and

only one conclusion, which is that it is only the accused who have

committed the crime and none else.  We are afraid the prosecution has

not been able to discharge this burden.

The factors which have to be taken into consideration by the

Court in a case of circumstantial evidence, are too well settled to be

stated but nevertheless these factors which are being reproduced from

Anjan Kumar Sarma (supra) are as under :­

(1) the circumstances from which the conclusion of

guilt is to be drawn should be fully established.

The circumstances concerned “must” or “should”

and not “may be” established;

(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.”

15.In our considered view, in the present case the prosecution has

not been able to prove its case beyond reasonable doubt.  The evidence

of last seen, only leads upto a point and no further. It fails to link it

further to make a complete chain.  All we have here is the evidence of

last seen, which as we have seen looses much of its weight under the

circumstances of the case, due to the long duration of time between

last  seen  and  the   possible  time  of  death.    What   we  can  call  as

discovery here under Section 27 of the Act, is the discovery of ‘Parna’

and watch of the deceased.  This evidence in itself is not sufficient to

fix guilt on the appellant. 

In a case where there is no direct eye witness to the crime, the

prosecution has to build its case on the circumstantial evidence. It is a

very   heavy   burden   cast   on   the   prosecution.   The   chain   of

circumstances collected by the prosecution must complete the chain,

which should point to only one conclusion which is that it is the

accused who had committed the crime, and none else. Each evidence

which completes the chain of evidences must stand on firm grounds.

In our considered opinion, the evidence placed by the prosecution in

this case does not pass muster the standard required in a case of

circumstantial evidence.

16.This appeal therefore succeeds.  The orders of the trial court and

the High Court dated 11.03.2007 and 31.05.2017, respectively are

hereby set aside. Appellant is in jail shall now be released forthwith

unless his presence is required in any other case. 

 ……..............................J.

                  [SUDHANSHU DHULIA]

                                                            .

…….............................J.

                                                 [SANJAY KUMAR]

New Delhi,

May 04, 2023. 

ITEM NO.1501 COURT NO.11 SECTION II-B

S U P R E M E C O U R T O F I N D I A

RECORD OF PROCEEDINGS

Criminal Appeal No(s). 530/2022

DINESH KUMAR Appellant(s)

VERSUS

THE STATE OF HARYANA Respondent(s)

( IA No.96201/2022 - PERMISSION TO FILE ADDL.DOCS.FACTS/ANNEXURES)

Date : 04-05-2023 This matter was called on for pronouncement of

judgment today.

For Appellant(s) Mr. A. Sirajudeen, Sr. Adv. (SCLSC)

Mr. Naresh Kumar, AOR

Mr. Keerthik Vasan, Adv.

For Respondent(s) Mr. Dinesh Chander Yadav, A.A.G.

Mr. A.S. Rishi, Adv.

Mr. Ishwar Chand, Adv.

Mr. M.K. Bansal, Adv.

Dr. Monika Gusain, AOR

Hon’ble Mr. Justice Sudhanshu Dhulia pronounced the judgment

of the Bench comprising His Lordship and Hon’ble Mr.Justice Sanjay

Kumar.

The appeal is allowed and appellant is released forthwith in

terms of the signed reportable judgment, which is placed on the

file.

Pending application(s), if any, shall stand disposed of.

(NIRMALA NEGI) (VIDYA NEGI)

COURT MASTER (SH) ASSISTANT REGISTRAR