REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NOS. 680­681 OF 2009 

Pattu Rajan .....Appellant

Versus

The State of Tamil Nadu                .....Respondent

WITH

Criminal Appeal Nos. 799­800 of 2009

Criminal Appeal No. 824 of 2009

Criminal Appeal Nos. 801­802 of 2009

Criminal Appeal Nos. 822­823 of 2009

J U D G M E N T

MOHAN M. SHANTANAGOUDAR, J.

The judgment dated 19.03.2009 passed in Criminal Appeal

No. 637 and 748 of 2004 passed by the High Court of Judicature at

1

Madras whereby the High Court convicted the accused appellants

for the abduction and murder of one Santhakumar, husband of the

complainant   Jeevajothi   (PW1),   is   called   into   question   in   these

appeals. 

2.The material facts leading to these appeals are as under: 

Accused No. 1 is the proprietor of a chain of hotels (Saravana

Bhavan). Either upon the advice of an astrologer or having become

besotted with PW1, Accused No.1 had evinced a keen desire to take

PW1   as   his   third   wife,   though   she   was   already   married   to

Santhakumar (the deceased). In order to fulfil his desire, Accused

No.1 used to financially help PW1, her family members and her

husband. He used to talk to PW1 over the phone frequently, and

also gave her costly gifts such as jewellery and silk sarees and even

went to the extent of paying her medical bills. In a further bid to

gain   PW1’s   love   and   affection,   he   frequently   interfered   in   her

personal matters.   Once when she was ill, under the pretext of

better   treatment   as   advised   by   another   doctor,   Accused   No.   1

forcefully shifted her to another hospital, where he advised her not

to have sexual relations with her husband and made her undergo a

2

series of tests. The deceased Santhakumar was instructed to get

himself tested for AIDS and other such diseases, which he refused

outright.  

3.On   01.10.2001,   PW1   and   her   husband   were   abducted   by

Accused No.1 and his henchmen (including the appellants herein),

for which a separate complaint (Ext. P3) was lodged by PW1 and a

separate trial was conducted.   Some of the accused therein were

convicted.  Separate appeals were also filed against the judgment of

conviction for the incident of abduction. As they have been decided

separately, we do not propose to discuss the said incident and

offence in detail in these appeals.

4.Accused No.1 took the help of the other appellants in order to

eliminate the husband of PW1, for securing PW1 as his third wife.

Subsequent to the incident of 01.10.2001 relating to abduction,

Accused No. 2 contacted PW1 and told her that he regretted the

previous events and suggested to PW1 to lodge a police complaint. A

few days prior to the murder, Accused No. 2 instructed PW1 to tell

her husband to come alone to a certain Sai Baba temple to meet a

press reporter whom Accused No.2 personally knew in order to

3

highlight Accused No. 1’s wrongdoings. In other words, Accused

No.2 posed himself as a well­wisher of PW1 and the deceased.

5.On 18.10.2001, PW1 as well as her husband went to the Sai

Baba   temple   as   instructed   by   Accused   No.   2.   Soon   after,   two

Ambassador cars bearing Registration Nos. TN 09 T 3224 (M.O.1)

and   TN   22   5202   (M.O.2),   and   a   Tata   Sumo   vehicle   bearing

Registration No. TN 09 Q 1310 (M.O.3) came and halted behind the

car in which PW1 and her husband were sitting. Accused Nos. 3

and 4, armed with knives, got out of one of the cars and forced PW1

and her husband to board the car of the accused in which Accused

No.5 was sitting, and took them to Chengalpattu.  At about 8.30

p.m. on the same night, a Mercedes Benz bearing Registration No.

TN 10 M 7755 (M.O.4) belonging to Accused No. 1 arrived with the

parents of PW1 along with Accused No.1. Thereafter, PW2, the

mother of PW1, informed PW1 that Accused No.1 was in the said

Benz car, and wanted PW1 to leave her husband and meet Accused

No.1 in the car. As PW1 resisted, Accused Nos. 3 and 4 forcibly took

PW1 to the Benz car, and she was taken to Tiruchirappalli in the

said car. 

4

6.   On 19.10.2001, PW1 was taken to PW9 by Accused Nos.5 and 8

at Parappadi village, to remove the alleged influence of witchcraft

(black magic) which was allegedly the cause of her being in love

with Santhakumar. From there, she was taken to Veppankulam

village to seek the advise of an astrologer (PW8). At the said place,

an employee of Accused No.1, Janarthanam came and informed

PW1 that her husband had escaped the clutches of the henchmen

of   Accused   No.1   and   his   whereabouts   were   unknown.

Subsequently,   after   spending   the   night   at   Hotel   Ariyas   at

Tirunelveli, PW1 and her family, along with Accused Nos. 1, 5, 6

and 8 returned to Chennai by train. 

7.After two days, Santhakumar spoke to PW1 over a phone call

and stated that Accused No. 2 had told him about being given Rs. 5

lakhs by Accused No.1 to kill him, but Accused No. 2 had let him go

unharmed   out   of   sympathy,   and   had   asked   him   to   escape   to

Mumbai and contact him from there after fifteen days. However,

Santhakumar returned to PW1 upon her request. Subsequently, on

21.10.2001, both of them approached Accused No.1 to seek his

mercy, thus revealing that Santhakumar was still alive.  Later on

5

the same day, when Accused No.2 told Accused No.1 a false story

about how he and the other accused had killed Santhakumar and

destroyed the evidence, on Accused No.1’s cue, Santhakumar and

PW1   entered   the   room,   much   to   the   shock   of   Accused   No.2.

Disgraced and feeling betrayed, Accused No.2 started assaulting

Santhakumar,   and   was   joined   by   Accused   Nos.   3   and   4.   On

24.10.2001,   they   took   the   couple   to   the   office   of   the   Deputy

Commissioner of Police to withdraw the complaint relating to the

incident of abduction which had been lodged earlier that month,

and also made them sign a few blank papers. On the same day,

Accused Nos. 5 and 6 took Santhakumar, PW1 and her family

members in a Tata Sumo bearing Registration No. TN 10 M 7755

belonging to Accused No. 1, again to remove the influence of black

magic on PW1, after which they reached Tirunelveli. 

8.On 26.10.2001, at about 6.30 a.m., Accused No. 5 came to the

room   in   which   PW1   and   her   family   members   were   staying   in

Tirunelveli and informed them that Accused No.1 had instructed

Santhakumar to be brought to him. Unwilling to send him alone,

PW1   also   went   along   with   Santhakumar   and   Accused   No.5.

6

Accused No. 1 made PW1 and her husband get into his Tata Sumo

(Registration No. TN 10 M 7755). This vehicle, being driven by

Accused No. 9, with Accused Nos. 5 and 8, PW1 and Santhakumar

seated within, was followed by another Tata Sumo (M.O.3). Upon

reaching the Karai Illupu culvert, and upon a signal by Accused No.

5, the other vehicle stopped, and Accused Nos. 2 to 4 and 6 alighted

therefrom. Accused No.1 got out and grabbed Santhakumar by the

collar,   dragging   him   out.   He   pushed   Santhakumar   down   and

handed him over to Accused Nos. 2 to 4 and 6 and ordered them to

“finish him off”. The Tata Sumo (M.O. 3) driven by Accused No. 7

took Santhakumar along with the said accused towards Dindigul.

Accused No. 1 and the other accused took PW1 back, and later

brought her and her family back to Chennai. 

9.While PW1 was staying at her mother’s house at Velachery,

Accused Nos. 5, 8 and other henchmen of Accused No.1 kept a

constant   vigil   over   the   movements   of   PW1   and   her   family.

Thereafter, at the instance of Accused No.1, PW1 and her family

members were taken to an astrologer by the name of Ravi (PW4),

and later, she was made to undergo certain rituals, conducted by

7

one Raghunatha Iyer, in the presence of the second wife of Accused

No.1 at K.K. Nagar. Later, much to her shock, PW1 learnt that these

rituals were traditionally conducted by the wife after the death of

her   husband.   Therefore,   upon   growing   gravely   suspicious,   she

lodged the first information on 20.11.2001 stating that Accused

No.1 and his henchmen had murdered her husband, and the same

was registered as Crime No.1047 of 2001.

10.The motive put forth by the prosecution for the commission of

the offence is that Accused No.1 wanted to take PW1 as his third

wife despite knowing that she was already married to the deceased

Santhakumar.  Accused No.1 made several failed attempts with the

help of the other accused to sever the relationship between PW1

and her husband. Ultimately, Accused No.1 committed the offence

in question in order to eliminate the deceased so as to be able to

marry PW1 without any obstruction.

11.In the meanwhile, i.e. on 31.10.2001, prior to the lodging of

the FIR, one forester by name Raman and Forest Guard Murugusen

(PW26 and 27 respectively) of the Kodaikanal Range discovered the

dead body of a male near the Tiger­Chola forest area. On seeing the

8

dead   body,   PW27   lodged   the   first   information,   Ext.   P42,   at

Kodaikanal Police Station, which was registered as C.R. No. 559 of

2001,   recording   the   finding   of   an   unidentified   body   and   its

unnatural death. The post­mortem was conducted on 01.11.2001

by PW35 and thereafter, as the body remained unidentified, it was

buried in the Hindu burial ground of the Kodaikanal Municipality

by   PW33,   Anithalai,   in   the   presence   of   PW32,   Head   Constable

Sebastian. Meanwhile, the accused had surrendered and confessed

to the commission of Santhakumar’s murder. Based on Accused

No. 2’s confession that he and the other accused had killed the

victim and thrown the dead body in the forest area of Tiger­Chola

near a curve on the road, the investigation team proceeded to that

place, and it was eventually determined that the dead body found

by the forest officials was that of Santhakumar. The pre­burial

photographs of the dead body clicked by the Kodaikanal Police

(M.O. 11, 12, 13, 14) as well as the apparel found on the body of the

deceased (M.O. 5, 6 and 8) were identified as Santhakumar’s by

PW1 and her family, as well as by some of the accused. The dead

body was exhumed by PW33 and two others, and was sent for a

second post­mortem, which was conducted by PW38. During the

9

course of investigation, the procedure of superimposition of the face

of the deceased was done by PW34, Dr. Jayaprakash, after which

the dead body was concluded to be that of Santhakumar.   After

exhumation, the body was also identified by PWs 1 and 2 through a

scar mark still visible on the waist.

Charges were framed under various provisions of the Indian

Penal Code (hereinafter referred to as “the IPC”) including Sections

302, 364 and 201, and the trial was conducted.

12.The Trial Court, upon evaluation of the material on record,

convicted the accused appellants for the offences punishable under

Sections 364, 304 Part I and 201 of the IPC. The accused appellants

as well as the State appealed before the High Court, wherein the

High Court while confirming the finding of guilt of the accused,

modified the conviction for the offence punishable under Section

304 Part I to Section 302 of the IPC. The Trial Court as well as the

High   Court   concluded   that   the   evidence   of   the   prosecution

witnesses, particularly that of PWs 1 and 2, along with the other

supporting evidence, was believable and trustworthy; the motive for

commission   of   the   offence   had   been   proved;   the   last   seen

10

circumstance   had   been   proved   by   the   prosecution   beyond

reasonable doubt; and that the recovery of the dead body based on

the statement of Daniel (Accused No.2) had also been proved. Both

the   Courts   tested   the   evidence   of   PW1   on   the   touchstone   of

consistency with the tenor of the case. The Trial Court, which had

the opportunity to observe the demeanor of PWs 1 and 2, held that

the discrepancies and contradictions, if any, were minor in nature,

and did not affect the credibility and consistency of the evidence of

PWs 1 and 2. 

13.The Courts, relying on the evidence of the doctors PWs 35 and

38, who conducted the two post­mortem examinations, concluded

that the death was homicidal in nature, as the cause of death was

found to be asphyxia due to throttling.  

 14.Shri Sushil Kumar, learned senior counsel for the appellants

took us through the entire material on record and submitted that

the circumstances relied upon by the prosecution have not been

proved in accordance with law. He argued that the High Court and

the   Trial   Court   have   merely   proceeded   on   assumptions   and

conjectures, and the motive for commission of the offence has not

11

been proved, in addition to the fact that the evidence relating to the

recovery of the dead body is shaky. He laid more stress on the

argument that the first information in the present case (Ext. P1)

registered on 20.11.2001 could not have been registered at all,

inasmuch as there cannot be a second FIR relating to the same

incident.   According   to   him,   the   incident   as   found   in   the   first

information report dated 20.11.2001 is merely a continuation of the

earlier offence of abduction which had taken place on 01.10.2001,

which had generated proceedings pursuant to the first information

lodged on 12.10.2001. Thus, according to him, the FIR in the

present   case   would   only   assume   the   character   of   a   statement

recorded under Section 161 of the Code of Criminal Procedure

(hereinafter “the Cr.P.C”), and the proceedings in this matter would

stand vitiated. He further submitted that the first information of the

abduction case dated 12.10.2001 had been marked and relied upon

in the present matter as Ext. P3 and its use as a substantive piece

of evidence was illegal. It was also argued that the evidence relating

to the last seen circumstance as deposed by PW1 was not put to the

accused while examining them under Section 313 of the Cr.P.C,

and therefore, such portion of evidence could not be made use of by

12

the   prosecution   against   the   accused.   Learned   counsel   also

submitted that the identification of the body merely on the basis of

a superimposition test was improper, in the absence of a DNA test.

Per   contra,   Shri   Balaji   Srinivasan,   the   learned   Additional

Advocate   General   appearing   on   behalf   of   the   State,   argued   in

support of the judgments of the Courts below.

15.We do not find any force in the arguments of the learned

Senior Advocate for the appellants that the incident of murder in

the case in hand is merely a continuation of an earlier offence, i.e.

Crime No. 1030 of 2001 relating to the abduction of PW1 and the

deceased Santhakumar, which occurred on 01.10.2001.

  Undoubtedly, factors such as proximity of time or place, unity

of purpose and design and continuity of action, in respect of a

series of acts, have to be considered in order to determine whether

such acts form part of the same transaction or not (See State of

A.P. v. Cheemalapati Ganeswara Rao , (1964) 3 SCR 297). A

quick   overview  of   the   sequence   of   unfolding   of   the  incident   of

murder in question and the prior incident of abduction would show

13

that the above factors cannot be said to be satisfied in this case.

Even when the two FIRs Ext. P1 and P3 are read together, it

becomes clear that the first incident of abduction began and ended

on   01.10.2001.   The   crime   of   abduction   commenced   when   the

victims (PW1 and the deceased) were forced into captivity on the

said date, and was completed on the same day immediately after

the victims were released. In respect of the said incident, the first

information came to be lodged on 12.10.2001 by PW1. During the

investigation of the said case, on 24.10.2001, the accused brought

the deceased, PW1 and her family members to Tirunelveli. The

present crime came to be committed on 26.10.2001, whereby PW1

and her husband, Santhakumar were taken away in a car, and on

the direction of Accused No.1, Accused Nos. 2 to 4, 6 and 7 forcibly

took   away   Santhakumar   by   separating   him   from   his   wife,

committed his murder and threw away his body at the Tiger­Chola

forest area within the jurisdiction of Kodaikanal Police Station. 

Evidently,   the   time   and   place   of   occurrence   of   the   two

incidents are different. Even the number of accused involved in the

incidents is different. No continuity of action can be gathered from

14

the sequence of events either. It may be noted that the motive for

commission of both the offences may be the same, inasmuch as

they were committed to enable Accused No. 1 to marry PW1, but

merely because of their common motive, the second offence cannot

be said to be in continuation of the first incident, in light of there

being distinct intentions behind the two offences. The first offence

was committed with the intention to abduct the deceased and PW1,

the purpose for which was merely to threaten and pressurize them.

In contrast, the intention behind the second offence was to murder

the deceased with a view to permanently get rid of him. Therefore, it

is   evident   that   unity   of   purpose   and   design   between   the   two

offences is also absent.  Thus, it is amply clear that the incident of

murder is entirely separate and distinct from the earlier incident of

abduction.

16.Undisputedly, the first information pertaining to the incident

of abduction, after passing through various stages and various

police   officers,   ultimately   came   to   be   registered   as   an   FIR   on

09.11.2001 in the jurisdictional Police Station. Nevertheless, the

fact   remains   that   the   offence   of   abduction   was   completed   on

15

01.10.2001 itself and the first information came to be lodged on

12.10.2001. 

17.There cannot be any dispute that a second FIR in respect of an

offence or different offences committed in the course of the same

transaction is not only impermissible but also violates Article 21 of

the Constitution. In T.T. Antony v. State of Kerala, (2001) 6 SCC

181, this Court has categorically held that the registration of a

second FIR (which is not a counter case) is violative of Article 21 of

the Constitution. It is relevant to note paragraphs 19, 20 and 27 of

the said decision in that regard:

“19. The scheme of CrPC is that an officer in

charge   of   a   police   station   has   to   commence

investigation   as   provided   in   Section   156   or   157

CrPC on the basis of entry of the first information

report, on coming to know of the commission of a

cognizable offence. On completion of investigation

and on the basis of the evidence collected, he has to

form an opinion under Section 169 or 170 CrPC, as

the   case  may  be,  and  forward  his  report  to the

Magistrate concerned under Section 173(2) CrPC.

However, even after filing such a report, if he comes

into possession of further information or material,

he need not register a fresh FIR; he is empowered to

make further investigation, normally with the leave

of the court, and where during further investigation

16

he collects further evidence, oral or documentary, he

is obliged to forward the same with one or more

further reports; this is the import of sub­section (8)

of Section 173 CrPC.

20.   From   the   above   discussion   it   follows   that

under the scheme of the provisions of Sections 154,

155, 156, 157, 162, 169, 170 and 173 CrPC only

the earliest or the first information in regard to the

commission   of   a   cognizable   offence   satisfies   the

requirements of Section 154 CrPC. Thus there can

be no second FIR and consequently there can be no

fresh investigation on receipt of every subsequent

information   in   respect   of   the   same   cognizable

offence or the same occurrence or incident giving

rise to one or more cognizable offences. On receipt of

information   about   a   cognizable   offence   or   an

incident   giving   rise   to   a   cognizable   offence   or

offences   and   on   entering   the   FIR   in   the   station

house diary, the officer in charge of a police station

has to investigate not merely the cognizable offence

reported   in   the   FIR   but   also   other   connected

offences found to have been committed in the course

of the same transaction or the same occurrence and

file one or more reports as provided in Section 173

CrPC.

xx x x x x x x x x

27.   A   just   balance   between   the   fundamental

rights of the citizens under Articles 19 and 21 of the

Constitution and the expansive power of the police

to investigate a cognizable offence has to be struck

by the court. There cannot be any controversy that

sub­section (8) of Section 173 CrPC empowers the

police to make further investigation, obtain further

evidence (both oral and documentary) and forward a

17

further   report   or   reports   to   the   Magistrate.

In Narang   case [Ram   Lal   Narang v. State   (Delhi

Admn.), (1979) 2 SCC 322 : 1979 SCC (Cri) 479] it

was, however, observed that it would be appropriate

to conduct further investigation with the permission

of   the   court.   However,   the   sweeping   power   of

investigation does not warrant subjecting a citizen

each time to fresh investigation by the police in

respect of the same incident, giving rise to one or

more cognizable offences, consequent upon filing of

successive FIRs whether before or after filing the

final report under Section 173(2) CrPC. It would

clearly be beyond the purview of Sections 154 and

156 CrPC, nay, a case of abuse of the statutory

power of investigation in a given case. In our view a

case of fresh investigation based on the second or

successive FIRs, not being a counter­case, filed in

connection with the same or connected cognizable

offence   alleged   to   have   been   committed   in   the

course of the same transaction and in respect of

which pursuant to the first FIR either investigation

is under way or final report under Section 173(2)

has been forwarded to the Magistrate, may be a fit

case for exercise of power under Section 482 CrPC

or under Articles 226/227 of the Constitution.”

18.However, the aforementioned principles of law may not be

applicable to the facts of the incident on hand, as the crimes

underlying the two FIRs are distinct  and different. The offence

punishable under Section 302, in the present case, was committed

during the course of investigation of the case in the first FIR, i.e.

18

relating to the crime of abduction. We are of the considered opinion

that the allegations and offences under this present FIR relating to

the  murder of the deceased are substantially distinct  from the

information lodged in Crime No. 1030 of 2001 relating to abduction.

We are unable to accept the argument of Shri Sushil Kumar that at

the most, further investigation could have been made by the police

in   the   earlier   crime   registered   relating   to   abduction   since   the

murder   has   allegedly   taken   place   during   the   subsistence   of

investigation of the crime of abduction. As mentioned supra, the

facts and circumstances of the matter clearly indicate that the

offence of abduction committed by the appellants and the offence of

murder  were  two  different   and  distinct  offences,  and  therefore,

there is no question of further investigation to be made in the crime

of abduction by the investigating agency relating to the offence of

murder   which   was   committed   during   the   subsistence   of   the

investigation   relating   to   abduction.     Further   investigation,   as

envisaged   under   Sub­section   8   of   Section   173   of   the   Cr.P.C,

connotes investigation of the case in continuation of an earlier

investigation with respect to which the chargesheet has already

been filed. In case a fresh offence is committed during the course of

19

the earlier investigation, which is distinct from the offence being

investigated, such fresh offence cannot be investigated as part of

the pending case, and should instead be investigated afresh. It is

pertinent to note that the facts on hand are similar to the facts in

the case of Awadesh Kumar Jha  v. State of Bihar, (2016) 3 SCC

8, wherein this Court held that the case arising out of a second FIR,

if relating to a separate transaction, cannot be investigated along

with a   previous   FIR  under  the   clause  ‘further  investigation’   as

contemplated under Sub­section 8 to Section 173 of the Cr.P.C.

19.In  Rameshchandra Nandlal Parikh   v.  State of Gujarat,

(2006) 1 SCC 732, earlier judgments of this Court including T.T.

Antony (supra) were considered, and it was held that in case the

FIRs are not in respect of the same cognizable offence or the same

occurrence giving rise to one or more cognizable offences, and have

not been alleged to have been committed in the course of the same

transaction or the same occurrence as the ones alleged in the first

FIR, there is no prohibition on accepting the second FIR. In this

respect, in the case of Nirmal Singh Kahlon v. State of Punjab,

(2009) 1 SCC 441, this Court observed thus: 

20

“67.  The   second   FIR,   in   our   opinion,   would   be

maintainable not only because there were different

versions but when new discovery is made on factual

foundations. Discoveries may be made by the police

authorities at a subsequent stage. Discovery about a

larger   conspiracy   can   also   surface   in   another

proceeding, as for example, in a case of this nature. If

the   police   authorities   did   not   make   a   fair

investigation and left out conspiracy aspect of the

matter from the purview of its investigation, in our

opinion, as and when the same surfaced, it was open

to   the   State   and/or   the   High   Court   to   direct

investigation in respect of an offence which is distinct

and separate from the one for which the FIR had

already been lodged.”

20.We may also refer to the following observations made by this

Court in the case of Babubhai v. State of Gujarat, (2010) 12 SCC

254, while considering a similar question: 

“20.   Thus,   in   view   of   the   above,   the   law   on   the

subject   emerges   to   the   effect   that   an   FIR   under

Section 154 CrPC is a very important document. It is

the first information of a cognizable offence recorded

by the officer in charge of the police station. It sets

the machinery of criminal law in motion and marks

the commencement of the investigation which ends

with the formation of an opinion under Section 169

or 170 CrPC, as the case may be, and forwarding of a

police report under Section 173 CrPC. Thus, it is

quite   possible   that   more   than   one   piece   of

information be given to the police officer in charge of

21

the police station in respect of the same incident

involving one or more than one cognizable offences.

In such a case, he need not enter each piece of

information in the diary. All other information given

orally or in writing after the commencement of the

investigation into  the  facts  mentioned  in the  first

information report will be statements falling under

Section 162 CrPC. 

21. In such a case the court has to examine the facts

and circumstances giving rise to both the FIRs and

the test of sameness is to be applied to find out

whether both the FIRs relate to the same incident in

respect of the same occurrence or are in regard to the

incidents which are two or more parts of the same

transaction. If the answer is in the affirmative, the

second  FIR  is  liable to be quashed.  However,  in

case, the contrary is proved, where the version in

the   second   FIR   is   different   and   they   are   in

respect of the two different incidents/crimes, the

second FIR is permissible. In case in respect of

the same incident the accused in the first FIR

comes   forward   with   a   different   version   or

counterclaim, investigation on both the FIRs has

to be conducted.”

(emphasis supplied)

In light of the aforementioned settled legal proposition, we

have no hesitation in holding that the separate first information

lodged in this case is just, legal and proper.

21.Furthermore, it is no doubt true that the first information

relating to the crime of abduction dated 12.10.2001 was marked in

22

the case on hand relating to murder. However, we cannot accept the

contention that the same has been used as a substantive piece of

evidence in this matter. This is because the said document was

practically used only as supportive material to show the motive for

the accused to commit the crime. 

22.Coming to the merits of the matter, it is pertinent to note that

the prosecution mainly relied upon three circumstances to prove

the guilt of the accused, i.e. motive, the last seen circumstance and

the recovery of the dead body at the instance of the accused.  An

additional link in the chain of circumstances is the non­explanation

by the accused about the last seen circumstance in their statement

recorded under Section 313 of the Cr.P.C.   Clearly, there is no

direct   evidence   in   this   matter   and   the   whole   case   rests   on

circumstantial evidence. 

Before   we   undertake   a   consideration   of   the   evidence

supporting such circumstances, we would like to note that the law

relating to circumstantial evidence is well settled. The Judge while

deciding matters resting on circumstantial evidence should always

tread   cautiously   so   as   to   not   allow   conjectures   or   suspicion,

23

however   strong,   to   take   the   place   of   proof.   If   the   alleged

circumstances are conclusively proved before the Court by leading

cogent and reliable evidence, the Court need not look any further

before affirming the guilt of the accused. Moreover, human agency

may be faulty in expressing the picturisation of the actual incident,

but circumstances cannot fail or be ignored. As aptly put in this oft­

quoted phrase: “Men may lie, but circumstances do not”. 

As mentioned supra, the circumstances relied upon by the

prosecution should be of a conclusive nature and they should be

such as to exclude every other hypothesis except the one to be

proved by the prosecution regarding the guilt of the accused. There

must be a chain of evidence proving the circumstances so complete

so   as   to   not   leave   any   reasonable   ground   for   a   conclusion   of

innocence of the accused. Although it is not necessary for this

Court to refer to decisions concerning this legal proposition, we

prefer   to   quote   the   following   observations   made   in Sharad

Birdhichand Sarda v. State of Maharashtra, (1984) 4 SCC 116

(SCC p. 185 para 153­154):

24

“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   CriLJ

1783 where the following observations were made:

“Certainly,   it   is   a   primary   principle   that   the

accused  must  be and not merely  may  be guilty

before a Court can convict and the mental distance

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

vague conjectures from sure conclusions.”

(2) the facts so established should be consistent

only   with   the   hypothesis   of   the   guilt   of   the

accused,   that   is   to   say,   they   should   not   be

explainable on any other hypothesis except that

the accused is guilty,

(3) the circumstances should be of a conclusive

nature and tendency,

(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

25

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.”

23.In order  to  satisfy  our  conscience,  we  have  independently

considered the evidence on record in its entirety in view of the

aforementioned principles.  However, as we do not wish to burden

this judgment by reiterating the depositions of all the witnesses on

record in detail, we deem it fit to discuss only the important aspects

highlighted by some of the prosecution witnesses in their testimony.

24.It would be appropriate to begin with the testimony of PW1,

the wife of the deceased. She has deposed in detail as to how

Accused No.1 wanted to marry her and how he often tried to lure

her through undue favours. She has deposed that as Accused No.1

wished to take her as his third wife, he wanted to separate her from

her husband. Whenever PW1 or her family were in need of money,

Accused No.1 would generously help them. He even used to talk to

PW1 over the phone regularly, and used to interfere in her personal

matters unwarrantedly. She has narrated elaborately about the

26

prior incident of abduction as well. As far as the matter on hand is

concerned, she has deposed that on 24.10.2001, PW1, her parents

and   the   deceased   were   taken   by   Accused   No.1   and   the   other

accused to different places and they ultimately reached Tirunelveli.

In the early hours of 26.10.2001, Accused No.5 asked the deceased

to meet Accused No.1. PW1, being reluctant to send the deceased

alone with Accused No. 5, went along with her husband to meet

Accused No. 1, who made PW1 and the deceased get into the vehicle

bearing Registration No. TN 10 M 7755 (driven by Accused No. 9)

along with himself and Accused Nos. 5 and 8.  On the way, upon

the signal of Accused No. 5, Accused Nos. 2, 4 and 6 got down from

a vehicle (M.O. 3) which had been following behind, and took away

the deceased. Accused No. 1 further instructed these accused to

“finish him off”, definitely intending to instruct them to kill the

deceased. Thereafter, PW1 was forcibly taken back by Accused No.1

and later was made to undergo different rituals, which made her

suspect   the   murder   of   her   husband   and   led   her   to   lodge   a

complaint regarding the same. 

27

PW1 has also deposed about the identification of the clothes

worn by the deceased at the time of leaving her company, on which

basis she identified the clothes on the discovered dead body to be

those of Santhakumar’s. She also identified his personal belongings

that were recovered from Accused No.6. She has deposed about the

exhumation of the dead body and her identification of the dead

body based on the scar on the left side of her husband’s waist. She

has meticulously deposed about the role of each of the appellants in

the crime. In the cross­examination, she has also explained the

delay in lodging the first information by deposing that she could not

file   the   complaint   before   20.11.2001   though   her   husband   was

abducted   on   26.10.2001   because   she   was   under   the   constant

surveillance of Accused No. 1 and his henchmen and could only

free herself after 06.11.2011. Also, importantly, in the first incident

(being the incident of abduction, i.e. Crime No. 1030 of 2001), her

husband had been spared by Accused No. 1, and on a subsequent

occasion also, he had been spared by Accused No. 2.  Thus, she

was hopeful that her husband would escape on this occasion as

well. She also admitted in the cross­examination that her mother

28

had informed her that if she married Accused No.1, he would set up

a business for their family and also pay them Rs. 10 Lakhs.

Though PW1 was cross­examined at length, the defence could

not discredit her evidence on material particulars.  Minor variations

pointed out by the defence, as such neither affect the prosecution

version nor PW1’s evidence in its entirety.

25.In effect, PW1 has deposed about the aspect of motive, the last

seen circumstance as well as the identification of the personal

belongings of the deceased and his dead body. She is the witness

who saw the deceased in the company of the accused for the last

time   before   his   death.   While   the   date   on   which   she   saw   the

deceased with the accused was 26.10.2001, the dead body was

found on 31.10.2001, i.e. within five days of the incident, and as

per the post­mortem report given by PW35, Dr. A. Sivakumar, the

victim appeared to have died 3­5 days prior to the examination,

which was conducted on 02.11.2001. This fact is well corroborated

by the examination­in­chief of PW35 as well.

26.The evidence of PW1 is fully supported by the evidence of PW2,

the   mother   of   PW1.     PW2   has   deposed   about   the   conduct   of

29

Accused   No.1   towards   her   family   members,   as   well   as   the

dishonourable motive of Accused No.1 to marry PW1 and make her

his third wife. She has fully corroborated the evidence of PW1

regarding the events of the day of the incident as well as the

preceding days. She has testified to the fact that Accused No.5

came to their room in Tirunelveli and asked the deceased to go

along with Accused No.1. However, PW1 also went along with them,

but she returned to the room alone, crying, and revealed that the

accused had beaten the deceased and taken him away. She has

also deposed about Accused No.1 taking PW1 to an astrologer, and

for removing the influence of black magic, etc.; and that she was

present during the exhumation of the body and had identified the

dead body of her son­in­law by the scar mark on his waist. She had

also   identified   the   belongings   of   the   deceased.   In   her   cross­

examination, she denied the suggestion made to her by the defence

that PW1 had falsely lodged the complaint to extract money from

Accused No.1.  She has also explained the delay in filing the FIR,

stating that her house was being monitored by Accused No.1 and

his aides and that she was hoping that the deceased would return

30

safely, as he had previously. The evidence of PW2 fully corroborates

the evidence of PW1. 

It is evident from the above discussion that the evidence of

PWs 1 and 2 with regard to the motive for commission of the

offence, the last seen circumstance and recovery as well as the

identification of the dead body is consistent with the case of the

prosecution.  We do not find any artificiality in their evidence. On

the other hand, their evidence remains natural, consistent, cogent

and probable, and thus we do not find any reason to disagree with

the findings arrived at in that regard by the Trial Court as well as

by the High Court. 

27.The   testimony   of   PW7,   the   Village   Administrative   Officer

working   in   the   office   of   the   Tehsildar,   is   also   relevant   and

significant. As per the requisition of the Assistant Commissioner of

Police, PW7 went to the Chennai Kotturpuram Police Station on

30.11.2001.     In   his   presence,   Accused   No.2   confessed   to   the

Inspector of Police, PW42, that if taken to Kodaikanal, he would

show the spot at Tiger­Chola where the dead body of Santhakumar

was thrown. Accordingly, Accused No.2 was taken to the said place

31

on 01.12.2001 and he pointed out the place of disposal of the body,

and   also   identified   the   dead   body   of   the   deceased   from   the

photographs available with the police. PW7 further deposed that

PWs 1 and 2, who came the next day, i.e., on 02.12.2001, also

identified the dead body shown in the photographs, and the body

was exhumed after 2 days, after completing the formalities. He also

deposed that on 13.12.2001, Accused No.6 confessed that if taken

to his colony at Saligramam Road, he would identify and produce

the wallet (M.O.7) and gold chain (M.O.9) of the deceased, and the

same were recovered at the instance of Accused No. 6.  PW7 has

also deposed about the recovery of one lungi (M.O. 15) from the

Tata Sumo in which the deceased was last seen. Nothing material

worth considering in favour of the defence has been extracted from

the cross­examination of PW7. 

It was argued by Shri Sushil Kumar that the confession made

by Accused No.2 before PW7 was not admissible in evidence. There

cannot be any dispute that a confession made by the accused in

police custody is an inadmissible confession. The confession herein

cannot even be called an extra­judicial confession because of the

32

presence of the police.  Be that as it may, if a confession is made by

the accused before the police and a portion of the confession leads

to the recovery of any incriminating material, such portion alone is

admissible under Section 27 of the Indian Evidence Act.  Since only

such portion of the confession relating to the recovery of certain

material objects was admitted in evidence and relied upon, such

reliance was in accordance with law.

28.The testimony of PWs 26, 27, 29, 32 and 33 pertains to the

vital aspect of the recovery of the body of the deceased.   PW26

Raman, the forester, has deposed that while he was working with

Forest Guard Murugesan (PW27) on 31.10.2001, they found a dead

body lying at Tiger­Chola in an abyss in the forest. The body had a

blue­coloured checked full­sleeved shirt and sandal­coloured pant

with a black­coloured belt. After seeing the dead body, PW26 and

PW27 went to the Kodaikanal Police Station and lodged the first

information   (Ext.   P42)   with   regard   to   the   discovery   of   the

unidentified dead body. Thereafter, the police came to the spot

along with a camera and took photographs of the dead body. PW27

33

has reaffirmed what has been stated by PW26 and has deposed that

the dead body was taken to the hospital by the police for autopsy.

  PW29,   the   Sub­Inspector   of   Police   of Kodaikanal   Police

Station, has deposed that on 31.10.2001, PWs 26 and 27 lodged the

complaint which came to be registered on the same day. Thereafter,

PW29 along with other personnel went to the concerned spot at

Tiger­Chola, and saw the dead body of a male aged about 30 years

wearing the aforementioned clothes. He took the photographs of the

dead body from all angles and prepared the observation mahazar

(Ext. P45) and panchnama of the dead body (Ext. P46). Thereafter,

the dead body was sent to the government hospital for post­mortem

examination. Since the body was unidentified and no relatives could

be found, he asked Head Constable Sebastian (PW32) to bury the

body in the municipality burial ground. He also told PW32 to mark

the   place   where   the   dead   body   was   buried.   In   the   cross­

examination,   he   has   denied   the   suggestion   that   the   pictures

mentioned were merely photographs of the original photographs

taken on the spot of discovery. Further, he has deposed that he

conducted an inquest of the dead body and prepared the same

34

under the light of a Petromax. Although he saw a scar on the dead

body, he did not mention the same in the observation mahazar. The

colour of the shirt was seen as brown in the light of the Petromax,

but on re­checking it in morning, he realized that it was actually

blue, and thus struck it out and corrected it accordingly in the

mahazar.

PW32,   the   Head   Constable,   has   reiterated   what   has   been

deposed by PW29. He was present during the burial of the dead

body by PW33 Anithalai, and instructed him to place an identifier

on the spot of burial. PW32 exhumed the dead body in the presence

of the Tehsildar, upon whose direction, he kept the dead body at a

place that was elevated. He also deposed that PW1, Jeevajothi,

identified the dead body to be that of her husband and had left the

place crying. PW32’s version as to the burial was corroborated by

PW33, who has deposed that he buried the body and put the

identification mark of a blue metal stone near the head to identify

the place.

29.We may also briefly discuss the testimony of PWs 35 and 38

(the doctors who conducted the post­mortems of the deceased).

35

PW35 conducted the first post­mortem examination. He has stated

in his examination­in­chief that the hyoid bone in the neck was

found broken and the brain was found decomposed. He opined that

the person could have died 3 to 5 days prior to the post­mortem

examination. The hyoid bone in the neck could have been broken

due to strangulation of the said person by using materials like a

lungi. PW38, who conducted the second post­mortem examination

upon exhumation of the dead body, was also present at the spot of

exhumation.   PW38   deposed   that   while   the   body   was   being

exhumed, he had noticed that a wooden stick had been put up

along with a small stone on the southern part of the place. He also

deposed   that   there   was   an   old   injury   scar   on   the   right   lower

abdomen of the dead body, the hyoid bone was broken, and that the

fracture found in the hyoid bone was ante­mortem, which was

confirmed through a Bensidine test.  He opined that the cause of

death appeared to be compression of the neck.

30.It   is   also   relevant   to   note   the   testimony   of   PW36,   the

handwriting expert. During the course of investigation, the records

of the various hotels in which the accused had stayed along with

36

the deceased, PW1 and her family were collected. PW36 compared

the handwritings in the hotel records with the handwritings of the

accused and opined the former to belong to Accused Nos. 4, 5, 6

and 8.  This supports the conclusion that the accused in fact took

PW1 and her family members to various places as deposed by them.

31.   Shri Sushil Kumar also argued that a DNA test should have

been   conducted   in   order   to   identify   the   dead   body,   and

identification merely on the basis of a superimposition test, which is

not a tangible piece of evidence, may not be proper. 

One cannot lose sight of the fact that DNA evidence is also in

the nature of opinion evidence as envisaged in Section 45 of the

Indian Evidence Act. Undoubtedly, an expert giving evidence before

the Court plays a crucial role, especially since the entire purpose

and object of opinion evidence is to aid the Court in forming its

opinion on questions concerning foreign law, science, art, etc., on

which the Court might not have the technical expertise to form an

opinion on its own. In criminal cases, such questions may pertain

to  aspects  such as  ballistics,  fingerprint  matching,  handwriting

37

comparison, and even DNA testing or superimposition techniques,

as seen in the instant case.

32.  The role of an expert witness rendering opinion evidence before

the   Court   may   be   explained   by   referring   to   the   following

observations   of   this   Court   in  Ramesh   Chandra   Agrawal  v.

Regency Hospital Limited & Ors., (2009) 9 SCC 709:

“16. The law of evidence is designed to ensure that the

court considers only that evidence which will enable it to

reach   a   reliable   conclusion.   The   first   and   foremost

requirement for an expert evidence to be admissible is

that it is necessary to hear the expert evidence. The test

is   that   the   matter   is   outside   the   knowledge   and

experience of the lay person. Thus, there is a need to

hear an expert opinion where there is a medical issue to

be settled. The scientific question involved is assumed to

be not within the court's knowledge. Thus cases where

the   science   involved,   is   highly   specialized   and

perhaps even esoteric, the central role of an expert

cannot be disputed…”

     (emphasis supplied)

Undoubtedly, it is the duty of an expert witness to assist the

Court effectively by furnishing it with the relevant report based on

his expertise along with his reasons, so that the Court may form its

independent judgment by assessing such materials and reasons

furnished by the expert for coming to an appropriate conclusion. Be

38

that as it may, it cannot be forgotten that opinion evidence is

advisory in nature, and the Court is not bound by the evidence of

the experts. (See The State (Delhi Adminstration) v. Pali Ram,

(1979) 2 SCC 158; State of H.P. v. Jai Lal & Ors., (1999) 7 SCC

280; Baso Prasad & Ors. v. State of Bihar, (2006) 13 SCC 65;

Ramesh Chandra Agrawal   v.  Regency Hospital Ltd. & Ors .

(supra);  Malay Kumar Ganguly   v.  Dr. Sukumar Mukherjee &

Ors., (2010) 2 SCC (Cri) 299).

33.  Like all other opinion evidence, the probative value accorded to

DNA evidence also varies from case to case, depending on facts and

circumstances and the weight accorded to other evidence on record,

whether contrary or corroborative. This is all the more important to

remember, given that even though the accuracy of DNA evidence

may be increasing with the advancement of science and technology

with every passing day, thereby making it more and more reliable,

we have not yet reached a juncture where it may be said to be

infallible. Thus, it cannot be said that the absence of DNA evidence

would lead to an adverse inference against a party, especially in the

39

presence of other cogent and reliable evidence on record in favour of

such party. 

34.  This leads us to the question of the propriety of relying upon

the   superimposition   test   conducted   in   the   instant   case   for

identifying the deceased. As noted supra, the learned counsel for

the appellants has argued that evidence pertaining to the use of the

superimposition technique is not a tangible piece of evidence. We

find ourselves unable to agree with this view. There cannot be any

dispute that evidence on superimposition is also based on experts’

opinion.  We would like to note that the use of the superimposition

technique in Indian investigations for identification purposes is not

a   new   phenomenon.   Notably,   it   has   been   employed   in   the

investigations   pertaining   to   the   Nithari   murders,   the   Russian

murder incident in Goa in 2008, and even before that in the Morni

Hill murder case and the Paharganj bomb blast case as far back as

in 1996, and the Udhampur murder case in 2005 (See Modi,   A

Textbook of Medical Jurisprudence and Toxicology, 26

th  

edn., 2018,

pp. 267­271). This Court itself has placed reliance on identification

of the deceased through superimposition on several occasions (see

40

Shankar & Ors.  v.  State of Tamil Nadu, (1994) 4 SCC 478;

Swamy Shraddananda  v.  State of Karnataka, (2007) 12 SCC

288;  Inspector of Police, Tamil Nadu  v.  John David, (2011) 5

SCC 509;  Mahesh Dhanaji Shinde   v.  State of Maharashtra,

(2014) 4 SCC 292), clearly indicating that it is an acceptable piece

of opinion evidence.

35.  It is relevant to note that all of the decisions of this Court cited

in the above paragraph were based on circumstantial evidence,

involving   aspects   such   as   the   last   seen   circumstance,   motive,

recovery of personal belongings of the deceased, and so on, and

therefore in none of the cases was the superimposition technique

the sole incriminating factor relied upon to reach a conclusion of

guilt of the accused. Indeed, in Mahesh Dhanaji Shinde  (supra),

the Court also had the advantage of referring to a DNA test, and in

John David  (supra), of referring to a DNA test as well as dental

examination of the deceased, to determine the identity of the victim.

This   is   in   line   with   the   settled   practice   of   the   Courts,   which

generally   do   not   rely   upon   opinion   evidence   as   the   sole

incriminating circumstance, given its fallibility. This is particularly

41

true for the superimposition technique, which cannot be regarded

as infallible.

36.  In view of the above discussion, we hold that the High Court

was justified in observing that a superimposition test cannot be

taken as a conclusive one for the identification of a dead body,

because by itself it may not conclusively establish identification.

However, the High Court rightly accepted the expert testimony on

this aspect since in the instant case, the superimposition test was

merely one piece of evidence relied upon by the prosecution to

corroborate the evidence of PWs 1 and 2 in order to strengthen its

case. 

37.     Moreover,   it   is   evident   from   the   testimony   of   PW34,   Dr.

Jayaprakash, who conducted the superimposition test, that the test

was   conducted   by   using   three   different   methods,   i.e.   video

superimposition,   visual   observation,   and   dental   trait

superimposition, and in spite of challenges to the reliability of such

evidence,   the   Courts,   after   carefully   assessing   the   methodology

adopted,   accepted   the   finding   reached   by   PW34   regarding   the

42

identification of the body, and we see no error in such conclusion

reached by the Courts. 

38.  Therefore, we are of the opinion that the scientific evidence of

PW34 was rightly believed by the Trial Court as well as by the High

Court, and strengthens the evidence of PWs 1 and 2 regarding the

identification of the body. Though a DNA test would have helped the

Courts immensely in determining the reliability of the identification

of   the   body   of   the   deceased,   in   the   presence   of   other   reliable

evidence on record in favour of the prosecution version on this

aspect, we reject the contention that the non­conducting of a DNA

test and the reliance on evidence regarding identification through

superimposition is improper. This is all the more true since no

material   is   forthcoming   to   the   effect   that   the   parents   of   the

deceased were alive during the relevant period, so as to conduct

comparative DNA tests. 

39.It is noteworthy to emphasise that based on the confession of

Accused No.6, recoveries of a wallet containing a photograph of

PW1,   gold   chain   etc.   were   effected   from   his   house,   which,   as

43

mentioned supra, also stand positively identified by PW1 and her

family as belonging to the deceased.

40.  From the evidence of the witnesses discussed supra, it is amply

clear that the dead body recovered from Tiger­Chola was identified

by PW1 and her family members as Santhakumar’s, and the same

body was exhumed from the burial grounds. It is evident from the

depositions that the recovery of the dead body was made from the

Tiger­Chola forest area, which is the same place to which Accused

No. 2 led the investigation team based on his confession about

disposal of the dead body. It is relevant to note at this juncture that

merely because the actual recovery of the body happened before the

accused lead the police to the scene, it does not, in the facts and

circumstances of this case, negate the validity of the recovery based

on a confession, in terms of Section 27 of the Evidence Act.

In   our   considered   view,   the   recovery   of   the   body   of   the

deceased at the instance of Accused No. 2 and the identification of

the body as that of Santhakumar by PW1, her family as well as by

the   accused,   on   the   basis   of   photographs,   the   clothes   and

44

belongings of the deceased, and his scar, stand proved beyond all

reasonable doubt.

41.As mentioned supra, the evidence of PWs 1 and 2 proves the

circumstance relating to the last seen evidence beyond reasonable

doubt,   apart   from   other   circumstances.   Both   of   them   in   their

evidence (especially PW1), as mentioned supra, have consistently

and cogently deposed that the deceased was last seen along with

the   accused,   who   took   the   deceased   away   upon   the   orders   of

Accused   No.   1.   No   explanation,   much   less   any   plausible

explanation has come from the accused in their statements under

Section 313 of the Cr.P.C rebutting the strong evidence against

them.  Though the burden had shifted onto the accused to explain

the said circumstance as to when they left the company of the

deceased,   no   explanation   was   adduced   in   that   regard   by   the

accused   herein.   Hence,   an   adverse   inference   has   to   be   drawn

against the accused. It may be noted that such non­explanation by

the   accused   provides   an   additional   link   in   the   chain   of

circumstances.  

45

Furthermore, although it was argued by Shri Sushil Kumar

that the evidence relating to the last seen circumstance as deposed

by PW1 was not put to the accused while recording their statement

under Section 313, such an argument cannot be accepted, since

Question No. 22 and Question No. 30 specifically relate to the

evidence of the last seen circumstance, and were put to Accused

No.1. Same is the case with the other appellants. A perusal of the

statements of the accused recorded under Section 313 also reveals

that the relevant questions pertaining to taking Santhakumar along

with PW1 in the car on 26.10.2001, detection of the decomposed

dead body and the post­mortem thereof were all put to the accused

so   as   to   fully   enable   them   to   explain   all   the   incriminating

circumstances appearing against them in the evidence adduced by

the   prosecution.  It   is   needless   to   observe   that   it   has   been

established through a catena of judgments of this Court that the

doctrine of last seen, if proved, shifts the burden of proof onto the

accused, placing on him the onus to explain how the incident

occurred and what happened to the victim who was last seen with

him. Failure on part of the accused to furnish any explanation in

this regard, as in the case in hand, or furnishing false explanation

46

would give rise to a strong presumption against him, and in favour

of his guilt, and would provide an additional link in the chain of

circumstances. (See Rohtash Kumar v. State of Haryana, (2013)

14 SCC 434; Trimukh Maroti Kirkan  v. State of Maharashtra,

(2006) 10 SCC 681).

42.It is also relevant to note that the bill book and cash book of a

petrol pump at Palani (Ext. P32), where the Tata Sumo bearing

Registration No. TN 09 Q 1310 (M.O.3) was refuelled, were also

seized. This is very crucial evidence to show that the Tata Sumo in

which the accused were travelling along with the deceased had in

fact gone towards Kodaikanal, as is evident from the fact that fuel

was filled from a petrol pump enroute to Kodaikanal at Palani on

the relevant date. 

43.In   our   considered   opinion,   the   overwhelming,   consistent,

cogent and reliable testimonies of PWs 1 and 2, along with the

aforementioned   corroborative   evidence,   conclusively   prove   the

prosecution case. We reiterate that PWs 1 and 2 were steadfast in

their   testimony   about   the   motive,   the   last   seen   circumstance,

recovery of the dead body based on the confession of Accused No.2,

47

and about the identification of the dead body. We do not find any

embellishment or exaggeration in the evidence of these witnesses.

Moreover,   the   evidence   of   the   other   prosecution   witnesses

(especially   PWs   7,   26,   27,   29,   32   and   33)   is   homogeneous,

consistent and reliable, and corroborates the testimony of PWs 1

and 2, which leads us to conclude that the chain of circumstances

is complete and points solely at the guilt of the accused.   In our

considered opinion, the prosecution has proved the complicity of all

the appellants in murdering Santhakumar by strangulating him

and thereafter throwing the dead body at Tiger­Chola.  It is worth

recalling that while it is necessary that proof beyond reasonable

doubt should be adduced in all criminal cases, it is not necessary

that  such proof  should   be  perfect,  and  someone  who is  guilty

cannot get away with impunity only because the truth may develop

some infirmity when projected through human processes.   The

traditional dogmatic hypertechnical approach has to be replaced by

a rational, realistic and genuine approach for administering justice

in a criminal trial.  Justice cannot be made sterile by exaggerated

adherence to the rule of proof, inasmuch as the benefit of doubt

48

must always be reasonable and not fanciful. (See Inder Singh v.

State (Delhi Administration), (1978) 4 SCC 161; State of H.P. v.

Lekh Raj & Anr., (2000) 1 SCC 247; Takhaji Hiraji v. Thakore

Kubersing Chamansing & Ors. , (2001) 6 SCC 145; Chaman &

Anr. v. State of Uttarakhand, (2016) 12 SCC 76).

44.Having regard to the entire material on record and the totality

of the facts and circumstances, we find that the evidence on record

fully proves the case of the prosecution and that the Trial Court as

well as the High Court evaluated the material on record in its

proper prospective while coming to their conclusion.   Thus, the

judgment of the Trial Court as modified by the High Court need not

be interfered with. Hence these appeals fail and stand dismissed. 

...........................................J.

(N.V. Ramana)

............................................J.

(Mohan M. Shantanagoudar)

……………………………………..J.

(Indira Banerjee)

New Delhi;

March 29, 2019. 

49