REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION 

CRIMINAL APPEAL NOS. 499­500 OF 2018

LOCHAN SHRIVAS        ...APPELLANT(S)

VERSUS

THE STATE OF CHHATTISGARH    ...RESPONDENT(S)

J U D G M E N T

B.R. GAVAI, J.

1.The   appellant   has   approached   this   Court   being

aggrieved by the judgment and order passed by the High

Court of Chhattisgarh, Bilaspur dated 17

th

 November 2017,

thereby   dismissing   the   appeal   preferred   by   the   appellant

challenging the judgment and order dated 17

th

  June 2016,

passed by the Additional Sessions Judge, Fast Track Court,

Raigarh   (hereinafter   referred   to   as   the   “trial   judge”)   vide

which the trial judge convicted the appellant for the offences

punishable under Sections 363, 366, 376(2)(i), 377, 201, 302

read   with   Section   376A   of   the   Indian   Penal   Code,   1860

1

(hereinafter referred to as the “IPC”) and Section 6 of the

Protection   of   Children   from   Sexual   Offences   Act,   2012

(hereinafter referred to as the “POCSO Act”). Vide the same

judgment and order, the appellant was sentenced to death

for the offence punishable under Section 302 of the IPC.  For

the other offences for which the appellant was found guilty,

sentences of rigorous imprisonment of 3 years, 5 years, 7

years   and   life   imprisonment   have   been   awarded   to   the

appellant.  The trial judge has also made a reference being

Cr. Ref. No. 1 of 2016 to the High Court under Section 366 of

the Code of Criminal Procedure, 1973 (hereinafter referred to

as “Cr.P.C.”) for confirmation of death penalty.   Vide the

impugned   judgment   and   order,   the   High   Court   while

dismissing the appeal of the appellant, has confirmed the

death penalty.

2.The prosecution case in brief is thus:

Complainant­PW­1   Gudiya   Parveen   w/o   PW­2­Mohd.

Armaan resided at D­29, 4

th

  Floor, Bajrangdheepa Colony

with her husband and her minor victim daughter aged 3

years.  At about 10.00 am, on 24

th

 February 2016, she had

gone downstairs to wash clothes. At that time, she called her

2

husband for bathing the victim.  Her husband told her that

the victim had gone downstairs to play. PW­1 then went

upstairs   and   told   her   husband   that   the   victim   was   not

downstairs.  Thereafter, her husband (PW­2) and she started

looking   for   the   victim,   but   the   victim   was   not   found

anywhere. Since the victim could not be found, PW­1 went to

Jutemill Police Station and lodged a report of the victim going

missing. They continued the search and ultimately returned

to their house at around 03.00­04.00 am in the morning.

PW­3­Mohd. Sahid alias Raju Khan told her that appellant­

Lochan Shrivas, a resident of D­15 in the same building had

said that if they would allow him to conduct a worship, he

could find their child in an hour.  Therefore, they agreed to

conduct   the   worship.   After   the   worship,   the   appellant

informed them that the child was tied and kept inside a sack

in the bushes near a pole beside the road in Amlibhauna. On

this,   PW­1   and   other   prosecution   witnesses   developed   a

suspicion, and as such, PW­3 informed the police. The police

interrogated the appellant, who confessed his crime before

them. Thereafter, on a memorandum under Section 27 of the

Indian Evidence Act, 1872 (hereinafter referred to as the

3

“Evidence   Act”),   a   sack   from   the   bushes   was   recovered,

wherein the dead body of the deceased soaked in blood was

found (Ex.­P.12).  On the basis of the oral report (Ex.­P.1) of

PW­1, a First Information Report (hereinafter referred to as

“FIR”)   (Ex.­P.36)   came   to   be   registered   for   the   offence

punishable under Section 363 of the IPC.  After completion of

investigation, a charge­sheet came to be filed before the trial

judge for the offences punishable under Sections 363, 376,

377, 302, 201 of the IPC and Section 6 of the POCSO Act. 

3.Charges came to be framed for the offences punishable

under   Sections   363,   376(2)(i),   377,   201,   302   read   with

Section 376A of the IPC and Section 6 of the POCSO Act.

The accused pleaded to be not guilty and claimed to be tried.

At the conclusion of the trial, the trial judge recorded the

aforesaid order of conviction and sentence.  Being aggrieved

thereby, an appeal was preferred by the appellant and also a

reference was made by the trial judge under Section 366 of

the Cr.P.C.  By the impugned judgment and order, the High

Court   dismissed   the   appeal   filed   by   the   appellant   and

confirmed the death sentence.  Hence, the present appeals.

4

4.We   have   heard   Shri   Anand   Grover,   learned   Senior

Counsel   appearing   on   behalf   of   the   appellant   and   Shri

Nishanth Patil, learned counsel appearing on behalf of the

respondent­State.

5.Shri Anand Grover, learned Senior Counsel appearing

on behalf of the appellant submitted that the present case is

a case based on circumstantial evidence.  He submitted that

the   prosecution   has   utterly   failed   to   establish   the

incriminating   circumstances   and   in   any   case,   failed   to

establish   the   chain   of   events,   which   leads   to   no   other

conclusion than the guilt of the accused.  He submitted that

there are many missing links in the prosecution case, and as

such, the judgment and order of conviction as recorded by

the   trial   judge   and   confirmed   by   the   High   Court   is   not

sustainable in law.   The learned Senior Counsel submitted

that   the   main   incriminating   circumstance,   on   which   the

prosecution relies, is the recovery of the dead body of the

victim.  He submitted that the recovery is from an open place

accessible to one and all.   He therefore submitted that the

said recovery is of no assistance to the prosecution case.  He

further submitted that the alleged recovery of black jeans

5

half pant (Ex.­P.15) of the deceased and the white gamchha

(Ex.­P.16) is from a place accessible to one and all.   He

submitted that in any case, the Forensic Science Laboratory

(hereinafter referred to as the “FSL”) reports are inconclusive,

and therefore, the prosecution has failed to establish the link

between the recovered materials and the crime.

6.Shri   Grover   submitted   that   the   evidence   of   PW­9­

Chameli Sarthi, Constable would reveal that she had gone to

the spot from where the body of the victim was alleged to

have been recovered at around 06.00 am.   It is thus clear

that the police were already aware about the place from

where the body was alleged to have been recovered on a

memorandum under Section 27 of the Evidence Act.

7.He   further   submitted   that   the   finger   nails   of   the

appellant were cut by a barber PW­8­Kishore Shrivas and not

by any forensic expert.   He therefore submitted that the

circumstance of finding human blood on the said nails is of

no use to the prosecution case.   This is particularly so in

view of the long delay in seizure of the nail samples and

sending them to the FSL. The learned Senior Counsel further

submitted that it is improbable that the prosecution could

6

have called the photographer at such a short notice.   He

submitted that the alleged recovery is at around 08.00 am

which are not the business hours, and as such, the very

evidence regarding photography and videography becomes

doubtful. 

8.The learned Senior Counsel for the appellant further

submitted   that   the   entire   record   would   reveal   that   the

appellant   was   not   given   an   opportunity   of   meaningfully

defending the case.   He submitted that since the Raigarh

District   Bar   Association   had   taken   a   resolution   that   no

lawyer from the Bar would appear for the appellant, it was

difficult for him to engage a lawyer.  The lawyer appointed by

the court from a list of panel lawyers, also was not given

sufficient opportunity to defend the case of the appellant.  He

submitted that the evidence of PWs 1 and 2, the mother and

the father of the victim, were recorded on the very same day

on which the lawyer was appointed for the appellant.   He

further submitted that the trial court recorded the judgment

and order of conviction, and the sentence on the very same

day   without   giving   an   appropriate   opportunity   to   the

appellant.  The learned Senior Counsel therefore submitted

7

that the prosecution has failed to prove the case beyond

reasonable doubt and the appeals deserve to be allowed.

9.The learned Senior Counsel, in the alternative, would

submit that in any case, the death penalty would not be

warranted in the facts of the present case.   He submitted

that the trial court as well as the High Court has taken into

consideration only the aspect of crime and they have not

dealt with the aspect regarding the criminal.  It is submitted

that the trial court as well as the High Court has not taken

into   consideration   the   socio­economic   background   of   the

appellant   so   also   the   possibility   of   the   appellant   being

reformed or rehabilitated. It is therefore submitted that the

imposition of death penalty in the facts of the present case is

not at all warranted.

10.Shri   Nishanth   Patil,   learned   counsel   appearing   on

behalf of the respondent­State, on the contrary, submitted

that   the   prosecution   has   established   the   case   beyond

reasonable doubt.  It is submitted that the prosecution has

proved   all   the   incriminating   circumstances   beyond

reasonable doubt.  He further submitted that the prosecution

8

has also established the link of proved circumstances, which

leads to no other conclusion than the guilt of the accused.

11.Shri   Patil   further   submitted   that   the   appellant   has

committed a heinous act of rape on a minor girl and then

brutally killed her, and as such, the case warrants for no

other penalty than the death penalty.

12.With   the   assistance   of   the   learned   counsel   for   the

parties, we have scrutinized the entire evidence on record in

depth.  Normally, this Court while exercising its jurisdiction

under Article 136 of the Constitution of India, would not go

into detailed analysis of the evidence.  However, since in the

present   case,  the  trial  court   has   imposed  death  penalty,

which is confirmed by the High Court, we have scrutinized

the evidence minutely. 

13.The law with regard to conviction in cases based on

circumstantial evidence has been very well crystalised in the

celebrated case of Hanumant, son of Govind Nargundkar

v. State of Madhya Pradesh

1

. A three­Judge Bench of this

Court, speaking through Mehr Chand Mahajan, J., observed

thus:

1 1952 SCR 1091

9

“It is well to remember that in cases where the

evidence   is   of   a   circumstantial   nature,   the

circumstances from which the conclusion of guilt

is to be drawn should in the first instance be fully

established,   and   all   the   facts   so   established

should be consistent only with the hypothesis of

the guilt of the accused. Again, the circumstances

should be of a conclusive nature and tendency

and   they  should   be  such as   to  exclude  every

hypothesis but the one proposed to be proved. In

other words, there must be a chain of evidence so

far   complete   as   not   to   leave   any   reasonable

ground   for   a   conclusion   consistent   with   the

innocence of the accused and it must be such as

to show that within all human probability the act

much have been done by the accused.”

14.It is thus clear that for resting a conviction in the case

of circumstantial evidence, the circumstances from which the

conclusion   of   guilt   is   to   be   drawn,   should   be   fully

established,   and   all   the   facts   so   established   should   be

consistent   only   with   the   hypothesis   of   the   guilt   of   the

accused. The circumstances should be of a conclusive nature

and tendency, and they should be such as to exclude every

hypothesis, but the one proposed to be proved. There must

be  a  chain of  evidence  so complete  as  not  to  leave  any

reasonable   ground   for   a   conclusion   consistent   with   the

innocence of the accused, and it must be such as to show

10

that within all human probabilities, the act must have been

done by the accused.

15.Subsequently,   this   Court   in   the   case   of  Sharad

Birdhichand Sarda v. State of Maharashtra

2

, observed

thus: 

“153. A   close   analysis   of   this   decision   would

show   that   the   following   conditions   must   be

fulfilled before a case against an accused can be

said to be fully established:

(1) the circumstances from which the

conclusion   of   guilt   is   to   be   drawn

should be fully established.

It may be noted here that this Court indicated

that   the   circumstances   concerned   “must   or

should” and not “may be” established. There is

not only a grammatical but a legal distinction

between “may be proved” and “must be or should

be proved” as was held by this Court in Shivaji

Sahabrao Bobade v. State of Maharashtra [(1973)

2 SCC 793 : 1973 SCC (Cri) 1033 : 1973 Crl LJ

1783] where the observations were made : [SCC

para 19, p. 807 : SCC (Cri) p. 1047]

“Certainly, it is a primary principle that

the   accused must be   and   not

merely may be   guilty   before   a   court

can convict and the mental distance

between ‘may be’ and ‘must be’ is long

and   divides   vague   conjectures   from

sure conclusions.”

(2) the facts so established should be

consistent only with the hypothesis of

the guilt of the accused, that is to say,

they should not be explainable on any

2 (1984) 4 SCC 116

11

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.

154. These five golden principles, if we may say

so, constitute the panchsheel of the proof of a

case based on circumstantial evidence.”

16.As   has   been   held   by   this   Court,   in   a   case   of

circumstantial evidence, before the case can be said to be

fully established against an accused, it is necessary that the

circumstances from which the conclusion of guilt is to be

drawn,   should   be   fully   established,   and   all   the   facts   so

established should be consistent only with the hypothesis of

the guilt of the accused. They should not be explainable on

any other hypothesis except that the accused is guilty. The

circumstances   should   be   of   a   conclusive   nature   and

tendency. They should exclude every hypothesis except the

one to be proved. There must be a chain of evidence so

12

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 probabilities, the act must have

been done by the accused.

17.The aforesaid view has been consistently followed by

this Court in a catena of decisions.

18.The circumstances, which the trial court has culled out

in   its   judgment   while   holding   that   the   prosecution   has

proved its case beyond reasonable doubt, are thus: 

“1. The accused telling PW5 Munni that he can

tell the location of the missing victim in an

hour if he does Pooja.

2. PW5   Munni   telling   PW3;   Mo   Sahid   alias

Raju Khan what the accused had told her as

above.

3. PW3 Mo Sahid alias Raju Khan telling the

victim's parents of the above conversation.

4.The deceased's parents PW1 Gudiya Parveen

and PW2 Mo Armaan asking the accused to

perform the Pooja.

5. The accused saying that the victim's body

was in a gunny sack near an electricity pole

on the side of the road in Amlibhauna.

6. PW3 Mo Sahid alias Raju Khan telling the

police   of   the   aforesaid   claims   by   the

accused.

7. Police   questioning   the   accused   and   the

accused going along with the police to locate

the victim's dead body in a gunny sack in

Amlibhauna.

13

8. The accused leading the police to recover the

pillow and the towel from his home­

9. The   accused   leading   the   police   to   the

rubbish   dump   where   he   had   thrown   the

victim's pants.

10. Material   used   in   a   Pooja   being   recovered

from the home of the victim

11. According to Ex P 46, the fact that blood

was found under the accused's nails and

that the victim's vaginal slide had traces of

human sperm.”

19.The High Court also by giving an elaborate reasoning

has   held   that   the   prosecution   has   proved   the   chain   of

incriminating   circumstances,   which   leads   to   no   other

conclusion than the guilt of the appellant.

20.We will now consider the evidence led on behalf of the

prosecution   to   establish   the   incriminating   circumstances

against the appellant.

21.PW­1­Gudiya Parveen, mother of the victim has deposed

that she lived in D­29, 4

th

 Floor, Bajrangdheepa Colony.  The

appellant lived downstairs in D­15 in the same building.  On

24

th

  February   2016   at   about   10.00   am,   she   had   gone

downstairs to wash clothes.  She had called her husband for

bathing the victim.  However, her husband told her that the

victim   had   gone   downstairs   to   play.     Thereafter,   they

14

searched for the victim but she was not found, and therefore,

they went to Jutemill Police Station and lodged the report of

the victim going missing.   On the basis of the oral report

(Ex.­P.1), an FIR (Ex.­P.36) came to be registered.  The oral

report   (Ex.­P.1)   is   duly   proved   in   the   evidence   of   PW­1

whereas, the FIR (Ex.­P.36) has been proved in the evidence

of PW­16­Dinesh Bahidar, Assistant Sub­Inspector.  

22.It could thus be seen that the first circumstance that

the prosecution has proved, is that the victim went missing

at around 10.00 am, and thereafter, they started searching

for her.  When the victim was not found anywhere, an oral

report (Ex.­P.1) came to be lodged at around 22.00 hours on

24

th

 February 2016 on the basis of which, an FIR (Ex.­P.36)

came to be registered. 

23.PW­1, in her testimony, has further stated that she and

her husband PW­2­Mohd. Armaan tried to search for the

child.  Since she could not be found, they returned at around

03.00­04.00 am.   When they returned home, Raju Khan

(PW­3)   informed   them   that   appellant­Lochan   Shrivas,   a

resident of D­15, has stated that if they would allow him to

conduct a worship, he could find the child in an hour.  Then,

15

PW­1 agreed for conducting the worship.  She arranged for

the things required for worship – vermilion, lemons, earthen

lamps, incense sticks and coal.  After these things had been

brought, the appellant performed the worship in the room of

PW­1.  He had asked them to cover all the pictures of Allah

by a cloth. After performing the worship, the appellant told

them that the child was inside a sack in the bushes near a

pole beside the road in Amlibhauna.  

24.Similar   is   the   evidence   of   PW­2­Mohd.   Armaan,   the

husband of PW­1 and father of the victim.  PW­3­Raju Khan,

who is a neighbour, had stated in his evidence that when

they   could   not   find   the   victim,   they   returned   at   around

03.00­03.30 am.  He stated that when they returned, Munni

alias   Sarbari   (PW­5)   told   them   that   appellant­Lochan

Shrivas, who lived in D­15 was telling her that the child

could be traced by worship.   Accordingly, the worship was

performed, and after that, appellant­Lochan said that the

victim was inside a sack in the bushes near a pole beside

Amlibhauna road.

25.PW­5­Munni alias Sarbari, who is also a resident of

Bajrangdheepa colony, stated that she had also joined for

16

searching the victim.   However, since the victim was not

found,   they   returned.   At   about   03.00­03.30   am   on   25

th

February   2016,   the   appellant   met   her   and   said,   “If   you

conduct worship, your child will be found.”   She told the

same to Raju Khan (PW­3).  Then, the appellant conducted

worship and said that the deceased was inside a sack in the

bushes near a pole beside the road in Amlibhauna.  

26.It could thus be seen that the prosecution has proved

beyond reasonable doubt that the appellant, on his own, told

PW­5­Munni alias Sarbari that if a worship was performed,

the whereabouts of the victim could be found.  PW­5­Munni

alias Sarbari informed this fact to PW­3­Raju Khan, who in

turn, informed the same to PWs 1 and 2.   Accordingly, a

worship   came   to   be   performed.     After   the   worship   was

performed, the appellant told them that the victim could be

found in a sack in the bushes near a pole beside the road in

Amlibhauna.

27.PW­19­Amit Patley, Sub­Inspector, Investigating Officer

(hereinafter   referred   to   as   the   “IO”),   has   also   seized   the

materials which were used for performing the worship (Ex.­

P.18).  The said panchnama is witnessed by Raju Khan (PW­

17

3).  The said seizure panchnama therefore corroborates the

ocular version of PWs 1, 2, 3 and 5.

It is thus clear that when PWs 1, 2, 3 and 5 returned to

their place of residence, the appellant informed PW­5 that if

they   perform   a   worship,   the   deceased   could   be   found.

Accordingly, a worship was performed and after performing

the said worship, the appellant said that the deceased could

be found in a sack in the bushes near a pole beside the road

in  Amlibhauna. This circumstance could be an important

circumstance for considering the conduct of the appellant

under Section 8 of the Evidence Act.  Reliance in this respect

could be placed on the judgments of this Court in the cases

of  Prakash   Chand   v.   State   (Delhi   Administration)

3

,

Himachal Pradesh Administration v. Shri Om Prakash

4

and A.N. Venkatesh and Another v. State of Karnataka

5

.

28.The   next   and   the   most   important   circumstance   on

which the prosecution relies, is the recovery of dead body of

the victim on a memorandum of the appellant under Section

27 of the Evidence Act.  The evidence of PWs 1, 2, 3 and 5

3 (1979) 3 SCC 90

4 (1972) 1 SCC 249

5 (2005) 7 SCC 714

18

would reveal that immediately after the appellant performing

worship and telling them that the victim was inside a sack in

the bushes near a pole beside the road in  Amlibhauna, a

suspicion arose and Raju Khan (PW­3) immediately informed

the police and the police arrived.  The evidence of all the four

witnesses is consistent in that regard. Amit Patley, IO(PW­19)

also corroborated this fact with regard to the police receiving

the said information.  In his evidence, PW­19 stated that he

registered the said information in Rojnamcha No.2 dated 25

th

February 2016 at 06.10 am.  The said Rojnamcha entry has

been exhibited at Ex.­P.38 and its attested copy is at Ex.­

P.38­C.

29.PW­19, in his evidence, stated that after receiving the

information, he immediately went to the spot and took the

appellant into his custody and interrogated him.  He stated

that the appellant, on being interrogated, stated thus:

“The previous day on 24.02.2016, at about 10:00,

he had been alone in his room. The deceased who

lived in D­29 on the floor above his house was

coming   downstairs   whom   she   persuaded   and

took  into his  room  and  closed  his  room  from

inside and got the pants worn by the deceased

removed and forcibly made physical relation with

her.   Meanwhile,   the   deceased   started   crying

loudly so he pressed the mouth and nose of the

19

deceased   with   a   pillow.   By   making   physical

relation, excessive bleeding started, seeing which

he   got   nervous   and   thinking   that   the   secret

should   not   be   revealed,   he   murdered   the

deceased by strangulating her and wipe the blood

and the ejaculated sperm smeared on his penis

with a towel kept in the room. He filled the dead

body of the deceased in a plastic sack of lentil by

twisting her hands and legs. He tied the bag with

a plastic rope. He wore his clothes. He filled the

pants worn by the deceased in a polythene and

threw   it   from   the   balcony   to   the   place   where

garbage is disposed and entering the room placed

the dead body of the deceased that he had filled

in a plastic sack, in a yellow bag. He locked the

room, carried the bag in hands and went on foot

to hide the dead body in a bush near electric pole

at Amlibhouna road and stated of keeping the

bag in his home on returning and of keeping the

pillow with which he had pressed the nose and

mouth of the deceased and the towel with which

he had wiped the blood and semen on his penis,

in his room and stated of getting the dead body of

the   deceased,   her   pants,   pillow   and   towel

recovered.”

30.The memorandum statement under Section 27 of the

Evidence Act was duly executed and the same was marked

as   Ex.­P.11.     The   prosecution   has   examined   PW­3­Raju

Khan, who is a witness to the said memorandum statement.

31.PW­19 further stated that thereafter, in the presence of

the witnesses, he recovered a blue plastic bag bearing a map

of India and the text “No.1 Dal Best Quality Dal”, which had

been tied with a plastic rope.   He got the bag cut open by

20

Raju   Khan   (PW­3)   in   the   presence   of   the   father   of   the

deceased (PW­2) and other witnesses.  In the said sack, the

dead body of the victim soaked in blood and in a naked

condition was found.  The body was identified by PW­2, who

is the father of the deceased.   The recovery panchnama is

duly executed under Ex.­P.12.  The prosecution has relied on

the evidence of PW­3, who was a panch witness to the said

panchnama.

32.The said recovery on the memorandum of the appellant

under Section 27 of the Evidence Act, has been attacked by

the defence on the ground that the same is from an open

place, accessible to one and all.  In this respect, it is apposite

to rely on the following observations of this Court in the case

of State of Himachal Pradesh v. Jeet Singh

6

:  

“26. There   is   nothing   in   Section   27   of   the

Evidence Act which renders the statement of the

accused inadmissible if recovery of the articles

was   made   from   any   place   which   is   “open   or

accessible to others”. It is a fallacious notion that

when recovery of any incriminating article was

made from a place which is open or accessible to

others, it would vitiate the evidence under Section

27   of   the   Evidence   Act.   Any   object   can   be

concealed in places which are open or accessible

to others. For example, if the article is buried in

6 (1999) 4 SCC 370

21

the main roadside or if it is concealed beneath

dry leaves lying on public places or kept hidden

in a public office, the article would remain out of

the visibility of others in normal circumstances.

Until such article is disinterred, its hidden state

would remain unhampered. The person who hid

it alone knows where it is until he discloses that

fact   to   any   other   person.   Hence,   the   crucial

question is not whether the place was accessible

to others or not but whether it was ordinarily

visible to others. If it is not, then it is immaterial

that the concealed place is accessible to others.”

It could thus be seen that this Court has held that what

is relevant is not whether the place was accessible to others

or not, but whether it was ordinarily visible to others.  If the

place at which the article hidden is such where only the

person hiding it knows until he discloses that fact to any

other   person,   then   it   will   be   immaterial   whether   the

concealed place is accessible to others.

33.It   will   also   be   relevant   to   refer   to   the   following

observations of this Court in the case of John Pandian v.

State represented by Inspector of Police, Tamil Nadu

7

: 

“57. It was then urged by the learned counsel

that this was an open place and anybody could

have planted veechu aruval. That appears to be a

very   remote   possibility.   Nobody   can   simply

produce   a   veechu   aruval   planted   under   the

7 (2010) 14 SCC 129

22

thorny   bush.   The   discovery   appears   to   be

credible. It has been accepted by both the courts

below and we find no reason to discard it. This is

apart from the fact that this weapon was sent to

the forensic science laboratory (FSL) and it has

been found stained with human blood. Though

the blood group could not be ascertained, as the

results were inconclusive, the accused had to give

some explanation as to how the human blood

came   on   this   weapon.   He   gave   none.   This

discovery   would   very   positively   further   the

prosecution case.”

34.A perusal of the material placed on record would reveal

that the dead body of the deceased was recovered on the

basis of the information supplied by the appellant that he

had concealed the body in a sack in the bushes near a pole

beside   the   road   in   Amlibhauna.     The   evidence   of   PW­7­

Krishna Kumar Jaiswal, Photographer would reveal that after

he received the notice, he went to the spot and clicked the

photographs (Ex.­P.23).  He has further stated that he has

also made the videography of the entire procedure.

35.It   will   also   be   relevant   to   refer   to   the   following

observations made by the High Court in para (35) of the

impugned judgment:

“35.    We   have   gone   through   the   video   movie

prepared and after watching the video, we are of

23

the view that the recovery of dead body was made

from   a   place   which   cannot   be   said   to   be

accessible to an ordinary person without prior

knowledge   as   the   body   recovered   was   kept

concealed   in   a   gunny   bag   inside   the   shrubs

situated   at   sufficient   distance   from   the   main

road. In the statement under Section 313 CrPC,

the accused/appellant failed to explain how he

came   to   know   that   the   deceased   had   been

murdered   and   thrown   in   the   shrubs   after

wrapping her in a gunny bag……..”

It could thus be seen that the High Court had itself

viewed the video and on seeing the same, it was of the view

that the recovery of the dead body was made from a place,

which cannot be said to be accessible to an ordinary person

without prior knowledge since the body recovered was kept

concealed   in   a   gunny   bag   inside   the   shrubs   situated   at

sufficient distance from the main road.  

36.Insofar as the reliance placed by the appellant on the

judgment of this Court in the case of Krishan Mohar Singh

Dugal v. State of Goa

8

 is concerned, in the said case, the

accused   was   convicted   for   the   offence   punishable   under

Section   20(b)(ii)   of   the   Narcotic   Drugs   and   Psychotropic

Substances Act, 1985, solely on the basis of recovery at the

8 (1999) 8 SCC 552

24

instance   of   the   accused   on   the   basis   of   memorandum

statement under Section 27 of the Evidence Act.  In the said

case, the recovery was from a place under the coconut tree,

which was accessible to one and all. It was not a case of

concealment in a place, which was only within the knowledge

of the person concealing it.  In any event, in the said case,

the conviction was solely on the basis of the said recovery

and as such, was found to be untenable.  

37.Insofar as the reliance placed by the appellant on the

judgment   of   this   Court   in   the   case   of  Nilesh   Dinkar

Paradkar v. State of Maharashtra

9

 is concerned, in the

said   case,   the   conviction   was   solely   on   the   basis   of

identification by voice and as such, was not found to be

tenable.  As such, these cases would not be of any assistance

to the case of the appellant.

38.It   has   been   sought   to   be   urged   on   behalf   of   the

appellant that from the evidence of PW­9­Chameli Sarthi, it

is clear that the police already knew about the place where

the dead body was concealed.   PW­9 had taken the dead

body of the deceased to District Hospital, Raigarh.  It will be

9 (2011) 4 SCC 143

25

apposite to refer to the relevant portion of the deposition of

PW­9: 

“We went to the place of incident Amlibhowna at

6 a.m. from the outpost.  From there, we directly

went to the hospital with all.   Today, I cannot

state at what time we left the place of incident

Amlibhowna.  The witness now says, “Perhaps we

left at 8­9 O’ clock.  Along with Prakash Tiwari,

Sub­Inspector Amit Patle was also present with

me and policemen from other police station were

also present. Two person were going ahead taking

the   dead   body   in   an   auto­rickshaw,   we   were

following by our bikes.”

PW­9  stated   that   she  went   to  the   place   of  incident

Amlibhauna at 06.00 am from the outpost.  It is to be noted

that according to the evidence of PWs 1, 2, 3 and 19, PW­3

informed PW­19 about the incident at around 06.00 am.  The

said information was registered in the Rojnamcha at around

06.10 am.  What is stated by this witness is that she went to

Amlibhauna   which  is   a   locality.     However,   that   by   itself

would not be sufficient to come to a conclusion that the

police already knew about the place from where the dead

body was recovered.   She stated that she had left for the

hospital at around 08.00­09.00 o’clock.   The evidence of a

witness cannot be read in piecemeal.  The evidence has to be

26

read as a whole.  If the evidence of this witness is read as a

whole, the attack on her evidence is not justified.   In any

case, the recovery of the body on the information given by the

appellant,   is   duly   proved   by   the   memorandum   of   the

appellant under Section 27 of the Evidence Act (Ex.­P.11)

and the recovery panchnama (Ex.­P.12). That apart, the oral

testimony of PWs 1, 2, 3, 5 and 19 corroborates the same.

39.We   are   therefore   of   the   considered   view   that   the

prosecution has proved beyond reasonable doubt that the

recovery   of   the   dead   body   of   the   deceased   on   the

memorandum   of   the   appellant   under   Section   27   of   the

Evidence   Act,   was   from   a   place   distinctly   within   the

knowledge of the appellant.  

40.Another   circumstance   against   the   appellant   is   the

recovery of the black jeans half pant of the deceased (Ex.­

P.15) from the dumping area and the  gamchha  and pillow

(Ex.­P.16) from the house of the appellant.  PW­3 is a panch

witness to the recovery of black jeans half pant (Ex.­P.15).

He is also a witness to the spot panchnama (Ex.­P.17) where

the worship was conducted.  It is further noted that on the

27

gamchha seized from the house of the appellant, blood­stains

were found.  Much attack has been made by the defence on

the   ground   that   the   FSL   Report   does   not   connect   the

appellant   with   the   said   blood   found   on  gamchha.     To

consider   this   submission,   we   may   gainfully   refer   to   the

following observations of this Court in the case of R. Shaji v.

State of Kerala

10

: 

“30. It has been argued by the learned counsel

for the appellant that as the blood group of the

bloodstains found on the chopper could not be

ascertained,   the   recovery   of   the   said   chopper

cannot be relied upon.

31. A failure by the serologist to detect the origin

of the blood due to disintegration of the serum

does not mean that the blood stuck on the axe

could   not   have   been   human   blood   at   all.

Sometimes it is possible, either because the stain

is insufficient in itself, or due to haematological

changes   and   plasmatic   coagulation,   that   a

serologist may fail to detect the origin of the blood

in question. However, in such a case, unless the

doubt   is   of   a   reasonable   dimension,   which   a

judicially conscientious mind may entertain with

some objectivity, no benefit can be claimed by the

accused in this regard. Once the recovery is made

in pursuance of a disclosure statement made by

the accused, the matching or non­matching of

blood   group(s)   loses   significance.   (Vide Prabhu

Babaji   Navle v. State   of   Bombay [AIR   1956   SC

51   :   1956   Cri   LJ   147]   , Raghav   Prapanna

Tripathi v. State of U.P. [AIR 1963 SC 74 : (1963)

10 (2013) 14 SCC 266

28

1   Cri   LJ   70]   , State   of   Rajasthan v. Teja

Ram [(1999)   3   SCC   507   :   1999   SCC   (Cri)

436] , Gura Singh v. State of Rajasthan [(2001) 2

SCC 205 : 2001 SCC (Cri) 323 : AIR 2001 SC 330]

, John   Pandian v. State [(2010)   14   SCC   129   :

(2011)   3   SCC   (Cri)   550]   and Sunil   Clifford

Daniel v. State  of  Punjab [(2012)  11 SCC  205  :

(2013) 1 SCC (Cri) 438] .)

32. In view of the above, the Court finds that it is

not possible to accept the submission that in the

absence of a report regarding the origin of the

blood, the accused cannot be convicted, for it is

only because of the lapse of time that the blood

could not be classified successfully. Therefore, no

advantage can be conferred upon the accused to

enable him to claim any benefit, and the report of

disintegration of blood, etc. cannot be termed as

a missing link, on the basis of which the chain of

circumstances may be presumed to be broken.”

41.The next circumstance is the finding of the blood­stains

on the nail clipping of the appellant.  PW­8­Kishore Shrivas

is a barber.  He has stated that on being called by the police,

he cut the nails of both the hands of the appellant.  The said

nails   were   cut   under   the   panchnama   Ex.­P.19,   which  is

signed   by   the   said   barber   as   well   as   PW­3.     The   said

circumstance is attacked on the ground that the IO had not

called   the   forensic   team   for   seizure   of   the   said   nails.

However, even if this circumstance is excluded, we find that

the other circumstances, which have been discussed in detail

29

by us in the foregoing paragraphs, conclusively bring home

the guilt of the appellant. 

42.The   panchnamas   are   sought   to   be   attacked   on   the

ground that PW­3 is the only panch witness to all these

panchnamas.   We   are   of   the   view   that   this   contention

deserves no merit in the light of the following observations of

this   Court   in   the   case   of  Himachal   Pradesh

Administration (supra): 

“10. Further having held this it nonetheless said

that there was no injunction against the same set

of   witnesses   being   present   at   the   successive

enquiries if nothing could be urged against them.

In our view the evidence relating to recoveries is

not similar to that contemplated under Section

103   of   the   Criminal   Procedure   Code   where

searches are required to be made in the presence

of two or more inhabitants of the locality in which

the   place   to   be   searched   is   situate.   In   an

investigation   under   Section   157   the   recoveries

could be proved even by the solitary evidence of

the   Investigating   Officer   if   his   evidence   could

otherwise be believed. We cannot as a matter of

law or practice lay down that where recoveries

have to be effected from different places on the

information furnished by the  accused  different

sets of persons should be called in to witness

them. In this case PW 2 and PW 8 who worked

with the deceased were the proper persons to

witness the recoveries as they could identify some

of the things that were missing and also they

could   both   speak   to   the   information   and   the

recovery   made   in   consequence   thereof   as   a

30

continuous process. At any rate PW 2 who is

alleged to be the most interested was not present

at the time of the recovery of the dagger.” 

43.We   are   therefore   of   the   considered   view   that   the

prosecution   has   established   the   following   circumstances

beyond reasonable doubt:

(i)The victim was reported missing and an FIR

was lodged in this regard;

(ii)The   appellant   had   claimed   that   he   could

disclose the whereabouts of the victim by

performing a worship;

(iii)The said worship came to be conducted by

the   appellant   in   the   early   hours   of   25

th

February 2016 in the presence of PWs 1, 2,

3 and 5 and the appellant disclosed to them

that the dead body of the victim was inside a

sack in the bushes near a pole beside the

road in Amlibhauna;

(iv)A suspicion arose in the minds of PWs 1, 2,

3 and 5 and they immediately informed the

police. The said information is recorded in

Rojnamcha No. 2 under Ex.­P.38;

(v)Police   immediately   reached   the   spot   and

interrogated the appellant. On interrogation,

a   memorandum   under   Section   27   of   the

Evidence Act came to be recorded;

31

(vi)On   the   basis   of   memorandum   of   the

appellant under Section 27 of the Evidence

Act, the dead body of the victim (Ex.­P.12)

was   recovered   from   a   sack   which   was

concealed   by   the   appellant   under   the

bushes from a place distinctly within his

knowledge; and

(vii)On a memorandum of the appellant under

Section 27 of the Evidence Act, a black jeans

half   pant   of   the   victim   (Ex.­P.15)   and   a

gamchha  of the appellant (Ex.­P.16), were

recovered from the dumping area behind D

Block in Nagar Nigam Colony and the house

of the appellant respectively.

44.We are of the considered view that the aforesaid proven

circumstances   establish   a   chain   of   circumstances,   which

leads to no other conclusion than the guilt of the appellant.

Apart from that, in the statement recorded under Section

313 Cr.P.C., though all these incriminating circumstances

have   been   put   to   the   appellant,   he   has   not   offered   any

explanation except saying that it is wrong and false.  In this

respect, we may refer to the following observations of this

Court in the case of Sharad Birdhichand Sarda  (supra):  

32

“151. It is well settled that the prosecution must

stand or fall on its own legs and it cannot derive

any strength from the weakness of the defence.

This is trite law and no decision has taken a

contrary view. What some cases have held is only

this   :   where   various   links   in   a   chain   are   in

themselves complete, then a false plea or a false

defence   may   be   called   into   aid   only   to   lend

assurance to the court. In other words, before

using the additional link it must be proved that

all the links in the chain are complete and do not

suffer from any infirmity. It is not the law that

where   there   is   any   infirmity   or   lacuna   in  the

prosecution case, the same could be cured or

supplied by a false defence or a plea which is not

accepted by a court. 

45.It is trite law that though the false explanation cannot

be   taken   to   complete   a   missing   link   in   the   chain   of

circumstances,   it   can   surely   be   taken   to   fortify   the

conclusion of conviction recorded on the basis of the proven

incriminating   circumstances.   We   find   that   the   non­

explanation of the circumstances would fortify the finding,

which is based on the chain of incriminating circumstances

that   leads   to   no   other   conclusion   than   the   guilt   of   the

appellant.

46.An   important   aspect   arises   for   consideration   in   the

present appeals so also in the various other appeals where

the   accused   is   not   given   an   appropriate   opportunity   of

33

defending the case.   In the present case, we find that the

charges were framed on 6

th

 May 2016.  On 6

th

 June 2016, the

accused appeared before the court and submitted that he

was not competent to engage a lawyer at his own cost.  As

such, the trial judge appointed Shri Kamlesh Saraf from the

Panel as the lawyer to represent the accused.  Immediately

on the next day, the evidence of PWs 3 to 7 were recorded.

The trial judge passed the judgment and order of conviction

on 17

th

  June 2016 and also awarded death penalty on the

same day.  We find that though a speedy trial is desirable,

however, sufficient time ought to have been given to the

counsel for the accused to prepare for the case after he was

appointed.   Even   insofar   as   the   award   of   sentence   is

concerned, some period ought to have been given between

the date of conviction and the award of sentence, specifically

when a death penalty  was awarded.   However, from  the

evidence which we have scrutinized in depth, we do not find

that any prejudice was caused to the accused inasmuch as

the witnesses have been cross­examined in detail by the

lawyer appointed by the court.

34

47.That leaves us with the question of sentence.  We will

have to consider as to whether the capital punishment in the

present case is warranted or not. 

48.Recently,  this  Court  in the  case  of  Mohd.  Mannan

alias Abdul Mannan v. State of Bihar

11

, after considering

earlier judgments of this Court on the present issue in the

cases of Bachan Singh v. State of Punjab

12

 and  Machhi

Singh and Others v. State of Punjab

13

, observed thus:  

“72. The proposition of law which emerges from

the judgments referred to above is itself death

sentence cannot be imposed except in the rarest

of rare cases, for which special reasons have to be

recorded, as mandated in Section 354(3) of the

Criminal Procedure Code. In deciding whether a

case falls within the category of the rarest of rare,

the   brutality,   and/or   the   gruesome   and/or

heinous   nature   of   the   crime   is   not   the   sole

criterion. It is not just the crime which the Court

is   to   take   into   consideration,   but   also   the

criminal,   the   state   of   his   mind,   his   socio­

economic   background,   etc.   Awarding   death

sentence is an exception, and life imprisonment

is the rule.”

49.This Bench, recently, in the case of  Mofil Khan and

Another v. The State of Jharkhand

14

, has observed thus: 

11 (2019) 16 SCC 584

12 (1980) 2 SCC 684

13 (1983) 3 SCC 470

14 RP(Criminal)   No.   641/2015   in   Criminal   Appeal   No.1795/2009   dated

26.11.2021

35

“8.One of the mitigating circumstances is the

probability  of the  accused  being  reformed  and

rehabilitated.   The   State   is   under   a   duty   to

procure evidence to establish that there is no

possibility of reformation and rehabilitation of the

accused.   Death   sentence   ought   not   to   be

imposed,   save   in   the   rarest   of   the   rare   cases

when   the   alternative   option   of   a   lesser

punishment   is   unquestionably   foreclosed   (See:

Bachan Singh v. State of Punjab  (1980) 2 SCC

684).   To   satisfy   that   the   sentencing   aim   of

reformation   is   unachievable,   rendering   life

imprisonment   completely   futile,   the   Court   will

have to highlight clear evidence as to why the

convict is not fit for any kind of reformatory and

rehabilitation scheme. This analysis can only be

done with rigour when the Court focuses on the

circumstances relating to the criminal, along with

other   circumstances   (See:  Santosh   Kumar

Satishbhushan Bariyar v. State of Maharashtra

(2009)   6   SCC   498).   In  Rajendra   Pralhadrao

Wasnik v. State of Maharashtra  (2019) 12 SCC

460,   this   Court   dealt   with   the   review   of   a

judgment of this Court confirming death sentence

and observed as under: 

“45.   The   law   laid   down   by   various

decisions   of   this   Court   clearly   and

unequivocally   mandates   that   the

probability   (not   possibility   or

improbability   or   impossibility)   that   a

convict   can   be   reformed   and

rehabilitated   in   society   must   be

seriously and earnestly considered by

the courts before awarding the death

sentence. This is one of the mandates

of the “special reasons” requirement of

Section 354(3) CrPC and ought not to

be   taken   lightly   since   it   involves

snuffing out the life of a person. To

effectuate   this   mandate,   it   is   the

obligation on the prosecution to prove

36

to the court, through evidence, that the

probability is that the convict cannot

be reformed or rehabilitated. This can

be   achieved   by   bringing   on   record,

inter alia, material about his conduct

in jail, his conduct outside jail if he has

been on bail for some time, medical

evidence   about   his   mental   make­up,

contact   with   his   family   and   so   on.

Similarly,   the   convict   can   produce

evidence on these issues as well.””

50.In the present case, it is to be noted that the trial court

had convicted the appellant and imposed death penalty on

the very same day. The trial court as well as the High Court

has only taken into consideration the crime but they have

not taken into consideration the criminal, his state of mind,

his socio­economic background, etc.  At this juncture, it will

be relevant to refer to the following observations of this Court

in the case of  Rajendra Pralhadrao Wasnik v. State of

Maharashtra

15

:

“47. Consideration   of   the   reformation,

rehabilitation and reintegration of the convict into

society cannot be overemphasised. Until Bachan

Singh [Bachan Singh v. State of Punjab, (1980) 2

SCC 684 : 1980 SCC (Cri) 580] , the emphasis

given by the courts was primarily on the nature of

the   crime,   its   brutality   and   severity. Bachan

Singh [Bachan Singh v. State of Punjab, (1980) 2

SCC   684   :   1980   SCC   (Cri)   580]   placed   the

15 (2019) 12 SCC 460

37

sentencing   process   into   perspective   and

introduced   the   necessity   of   considering   the

reformation   or   rehabilitation   of   the   convict.

Despite the view expressed by the Constitution

Bench, there have been several instances, some

of   which   have   been   pointed   out

in Bariyar [Santosh   Kumar   Satishbhushan

Bariyar v. State   of   Maharashtra,   (2009)   6   SCC

498   :   (2009)   2   SCC   (Cri)   1150]   and

in Sangeet v. State   of   Haryana [Sangeet v. State

of Haryana, (2013) 2 SCC 452 : (2013) 2 SCC

(Cri)   611]   where   there   is   a   tendency   to   give

primacy to the crime and consider the criminal in

a   somewhat   secondary   manner.   As   observed

in Sangeet [Sangeet v. State of Haryana, (2013) 2

SCC   452   :   (2013)   2   SCC   (Cri)   611]   “In   the

sentencing   process,   both   the   crime   and   the

criminal   are   equally   important.”   Therefore,   we

should   not   forget   that   the   criminal,   however

ruthless he might be, is nevertheless a human

being   and   is   entitled   to   a   life   of   dignity

notwithstanding his crime. Therefore, it is for the

prosecution and the courts to determine whether

such a person, notwithstanding his crime, can be

reformed and rehabilitated. To obtain and analyse

this information is certainly not an easy task but

must nevertheless be undertaken. The process of

rehabilitation is also not a simple one since it

involves social reintegration of the convict into

society.   Of   course,   notwithstanding   any

information made available and its analysis by

experts   coupled   with   the   evidence   on   record,

there   could   be   instances   where   the   social

reintegration of the convict may not be possible. If

that should happen, the option of a long duration

of imprisonment is permissible.”

51.In view of the settled legal position, it is our bounden

duty to take into consideration the probability of the accused

38

being reformed and rehabilitated.  It is also our duty to take

into consideration not only the crime but also the criminal,

his state of mind and his socio­economic conditions.  

52.The appellant is a young person, who was 23 years old

at the time of commission of the offence. He comes from a

rural background. The State has not placed any evidence to

show that there is no possibility with respect to reformation

and the rehabilitation of the accused.  The High Court as well

as the trial court also has not taken into consideration this

aspect of the matter.  The appellant has placed on record the

affidavits   of   Leeladhar   Shrivas,   younger   brother   of   the

appellant as well as Ghasanin Shrivas, elder sister of the

appellant.  A perusal of the affidavits would reveal that the

appellant   comes   from   a   small   village   called   Pusalda   in

Raigarh district of Chhattisgarh.  His father was earning his

livelihood as a barber.  The appellant was studious and hard­

working.  He did really well at school and made consistent

efforts to bring the family out of poverty.  The conduct of the

appellant in the prison has been found to be satisfactory.

There are no criminal antecedents.   It is the first offence

committed by the appellant. No doubt, a heinous one.  The

39

appellant is not a hardened criminal.  It therefore cannot be

said   that   there   is   no   possibility   of   the   appellant   being

reformed and rehabilitated foreclosing the alternative option

of a lesser sentence and making imposition of death sentence

imperative.  

53.A bench consisting of three Judges of this Court had an

occasion to consider similar facts in the case of  Sunil v.

State   of   Madhya   Pradesh

16

.   In   the   said   case   too,   the

appellant­accused   was   around   25   years   of   age   who   had

taken away a minor girl.  The accused had committed rape

on the said minor and caused her death due to asphyxia

caused by strangulation.  The trial court had sentenced the

accused   for   the   offences   punishable   under   Sections   363,

367, 376(2)(f) and 302 of the IPC and awarded him death

penalty.  The same was upheld by the High Court.  In appeal,

this Court held thus: 

“12. In the present case, we do not find that the

requirements spelt out in Bachan Singh [Bachan

Singh v. State of Punjab, (1980) 2 SCC 684 : 1980

SCC   (Cri)   580]   and   the   pronouncements

thereafter had engaged the attention of either of

the   courts.   In   the   present   case,   one   of   the

compelling/mitigating   circumstances   that   must

16 (2017) 4 SCC 393

40

be   acknowledged   in   favour   of   the   appellant­

accused   is   the   young   age   at   which   he   had

committed the crime. The fact that the accused

can be reformed and rehabilitated; the probability

that   the   accused   would   not   commit   similar

criminal acts; that the accused would not be a

continuing threat to the society, are the other

circumstances which could not but have been

ignored by the learned trial court and the High

Court.

13. We have considered the matter in the light of

the above. On such consideration, we are of the

view that in the present case, the ends of justice

would   be   met   if   we  commute  the   sentence  of

death into one of life imprisonment. We order

accordingly. The  punishments awarded for  the

offences under Sections 363, 367 and 376(2)(f)

IPC by the learned trial court and affirmed by the

High Court are maintained.”

54.We are also inclined to adopt the same reasoning and

follow the same course as adopted by this Court in the case

of Sunil (supra).  The appeals are therefore partly allowed.

The   judgment   and   order   of   conviction   for   the   offences

punishable under Sections 363, 366, 376(2)(i), 377, 201, 302

read with Section 376A of the IPC and Section 6 of the

POCSO   Act   is   maintained.     However,   the   death   penalty

imposed   on   the   appellant   under   Section   302   IPC   is

commuted to life imprisonment.  The sentences awarded for

41

the rest of the offences by the trial court as affirmed by the

High Court, are maintained.

55.Before we part with the judgment, we must appreciate

the   valuable   assistance   rendered   by   Shri   Anand   Grover,

learned Senior Counsel appearing on behalf of the appellant

and Shri Nishanth Patil, learned counsel appearing on behalf

of the respondent­State.

……....….......................J.

  [L. NAGESWARA RAO]

……....….......................J.

 [B.R. GAVAI]

       ……….........................J.       

[B.V. NAGARATHNA]

NEW DELHI;

DECEMBER 14, 2021.

42