1

AFR

RESERVED

COURT NO.48

JAIL APPEAL No. 24  of 2019

Raj Kumar ­­­­­Appellant

versus

State of Uttar Pradesh ­­­­­Respondent

________________________________________________________

For Appellant  : Ms. Mary Puncha (Sheeb Jose), Amicus

For Respondent/State : Mr. Amit Sinha, AGA

Hon'ble Pritinker Diwaker, J.

Hon'ble Shekhar Kumar Yadav, J.

(Per: Shekhar Kumar Yadav, J.)

1.This jail appeal arises out of impugned judgment and order

dated 31.10.2005 passed by Additional Sessions Judge/F.T.C.,

Court   No.2,   Gorakhpur   in   Sessions   Trial   No.76   of   2004,

convicting the appellant under Sections 364, 302/34 and 201 of

IPC   and   sentencing   him   to   undergo   ten   years   rigorous

imprisonment   under   Section   364   of   IPC,   with   a   fine   of

Rs.1,000/­; imprisonment for life under Section 302/34 of IPC,

with a fine of Rs.5,000/­; and five years rigorous imprisonment

under Section 201 of IPC, with a fine of Rs.1,000/­, in default

thereof, one years' simple imprisonment. All sentences shall run

concurrently.

2.The facts, in brief, are that on 23.09.2003, complainant Sri

Ram Chandar submitted a written report (Ex. Ka.1)  at Police

Station Campiyar Ganj, Gorakhpur. The contents of the written

report read as under:

Neutral Citation No. - 2020:AHC:45974-DB

2

“Humbly   informed   that   the   applicant   Ram

Chandar Kevat S/o Hansraj is the resident of Vill­

Laxmi     (page   torn)   La­Patarki,   P.S.­Campiyar

Ganj, Dist: Gorukhpur. The applicant was married

around 6 years ago with Dhanpati @ Jhinki D/o

Sheshman S/o Vindhyachal, Vill­Dharampur, Tola­

Sikandarpur,   P.S.­Campiyar   Ganj,   Dist:

Gorukhpur, who was blind with both eyes. Around

2 months ago, I left my wife and both sons in my

in­law's house. A day before yesterday, when I went

to my in­law's house, my father­in­law told that

'Your elder son was not well, your wife Dhanpati,

in   order   to   get   him   treated,   went   along   with

Kawalwasi W/o Raj Kumar R/o Janakpur Tola­

Karathari with both sons who were aged around 5

years   and   1   year   respectively'   to   Ramchaura

around 15­20 days ago, and have not come back to

home till date. Then I started looking for them. But

nothing could be find out till now. My Sadhuvain

(sister­in­law) Kawalwasi is of unsound mind. I

have apprehension that Kawalwasi may have killed

my wife and both sons. My report may kindly be

lodged and legal action be taken up.”

           (English translation by Court)

3.On   the   basis   of   aforesaid   written   report,   a   First

Information Report (Ex. Ka.3) was registered as Crime No.298 of

2003 contemplating offences punishable under Section 364 of

IPC against   co­accused Smt. Kawalwasi w/o Raj Kumar and

during investigation, accused Raj Kumar came in light and they

have made confessional statement about the death of deceased

persons, therefore, Sections 302 and 201 of IPC were added.

4.Immediately   after   registration   of   the   F.I.R.,   the

investigation was undertaken by Sub Inspector Sri Ramayan Giri

3

(PW­13). Thereafter, the investigation was transferred to Sub

Inspector   Sri   Atul   Narayan   Singh   (PW­14),   who   sought

permission from the concerned Magistrate; proceeded to recover

the   incriminating   articles;   and   at   the   instance   of   accused­

appellant, the police got recovered the cloths (Ex. Ka­2) of

Dhanpati @ Jhinki  and her two sons, which were hidden under

soil. The accused persons confessed their guilt and said that they

had killed  Dhanpati @ Jhinki  and her two sons by drowning

them   in   Rapti   River.   The   recovered   cloths   of   the   deceased

persons were seized by the police. Police also tried to get out the

dead bodies from the river, but they could not succeed since the

dead bodies had been floated away in river stream. 

5.The   Investigating   Officer   after   completing   the

investigation, submitted a charge sheet (Ex Ka­5) against both

the accused persons under Sections 364, 302 and 201 of IPC on

31.01.2004. 

6.The case, being a Sessions Triable, was committed to the

Court of Sessions Judge. On 29.05.2004, the Sessions Judge

heard the arguments and after considering the entire material

available on record, has framed charge against appellant Raj

Kumar and co­accused  Smt.  Kawalwasi  under Sections 364,

302/34 and 201 of IPC. The aforesaid charges were read over

and also explained to both the accused persons. On denial of the

same, trial commenced. 

7.During the course of trial, the prosecution supported its

case with the aid of fourteen witnesses. After completing the

prosecution evidence, the accused persons were examined under

4

Section 313 Cr.P.C. in which they have pleaded their innocence

and false implication and claimed trial.

8.Learned trial Court, relying upon the statements of PWs,

recorded the conviction of the accused persons for the offence

punishable under Sections 364, 302/34 and 201 of IPC and

sentenced   them,   as   mentioned   in   paragraph   no.1   of   this

judgment. Hence, this appeal. 

9.In appeal, the argument advanced by Ms. Mary Punch

(Sheeb Jose), learned Amicus, is as under:

(i)that the appellant has been convicted solely on the

basis of weak circumstantial evidence, and the nature of

circumstantial evidence is not as such, which can be made

basis for his conviction.

(ii)that there is no independent eye witness account to

the incident.

(iii)that   the   other   piece   of   evidence   against   the

appellant is  the recovery of cloths of the deceased at his

instance.

10.On   the   other   hand,   learned   A.G.A,   in   support   of   the

impugned judgment, inter­alia, submitted that the conviction of

the appellant is strictly in accordance with law. He further

submitted that the trial Court has rightly passed the impugned

order   after   due   and   proper   consideration   of   the   evidence

available   on   record;   hence,   the   order   impugned   does   not

warrant any interference.  

11.We have heard learned counsel for the respective parties

5

and perused the material on record.

12.Before we proceed to deal with the merits of the instant

case, it would be appropriate to have a glance at the statements

of   the   prosecution   witnesses   for   better   appreciation   of   the

evidence adduced by the prosecution.

13.Ram   Chander   (PW­1),   is   the   husband   of   Dhanpati   @

Jhinki. He supported the prosecution version and has stated that

he married to Dhanpati @ Jhinki around 6 years before the

incident. Jhinki was daughter of Sheshmani, who belonged to

Mouza­Dharampur,   Tola­Sikandarpu,   P.S.­Campiyar   Ganj.   He

states that Jhinki was blind with both eyes and he had dropped

his wife and both sons, namely, Shrawan Kumar and Avneesh at

his   in­law's   house   two   months   before   the   incident.   He   has

further stated that two days before lodging this case, i.e. on

23.09.2000, he went to his in­law's house; his father­in­law

informed him that “your elder son Shrawan Kumar is not well

and that Smt. Kawalwasi W/o Raj Kumar took Dhanpati @

Jhinki alongwith both sons to Ramchaura. They have been taken

for treatment around 15­20 days back and have not come back

after the treatment”. He has further stated that then he started

searching his family, but nothing could be found. He has further

stated that my sadhuain (sister­in­law) is of unsound mind and

she and her husband Raj Kumar may kill his wife and sons. 

14.Smt. Sonarwasi Devi (PW­2), is the sister of Dhanpati @

Jhinki. She deposed that she live with her father in Dharampur;

she has 5­6 sisters; her younger sister, namely, Dhanpati @

Jhinki was blind with both eyes and she had two sons, namely,

6

Shravan and Avneesh. Sharavan was 5 years old and Avneesh

was 1 year old.  She states that Ram Chandar (her brother­in­

law) had dropped his wife Dhanpati @ Jhinki to her father's

house. Thereafter, Jhinki's elder son Shravan got sick, and in

order to treat him, Kawalwasi took my sister Jhinki and her

children to Ramchaura for treatment of Shravan. Since then,

they have not come back to my father's house and she made

efforts to search them alongwith her father, but in vain. She

states that she and her father went to Ram Chaukasi and Naat

Baat also, but no whereabouts of anyone could be found. She

further states that Kawalwasi's husband Raj Kumar works in a

tea­stall in Pipiganj and we also searched them, but Raj Kumar

and   Kawalwasi   could   not   be   found.   Thereafter,   my  bahnoi

(brother­in­law) Ram Chandar came to my father's house to find

the   whereabouts   of   his   family   and   we   told   him   about   the

incident. She states that she has apprehended that Kawalwasi

and his husband Raj Kumar might have killed Jhinki and her two

children.

15.Sheshmani (PW­3), is the father of accused Kawalwasi as

well   as   deceased   Dhanpati   @   Jhinki.   He   supported   the

prosecution version. He has stated that he has 6 daughters,

namely, Ishrawati, Kawalwasi, Jhina, Manmati, Sonwarsi and

Dhanpati @ Jhinki. All are married. Around 2 

½ years have

passed since his wife died; his daughter cooks food and serves

him; his daughters used to visit him and look after his farms

also; he has   around 2 

¾ acres of farms; he has 6  

beegha  of

farms in Dharmpur and 3  beeghas  in Rasoolpur, Maharajganj.

7

Dhanpati @ Jhinki was married with Ram Chandar R/o village­

Patarki, P.S.­Campiyar Ganj; she had two sons, namely, Shravan

aged 5 years and second Avneesh aged 1 year. He states that

Kawalwasi is my another daughter and was married with Raj

Kumar. He has further stated that around 14 months ago from

today,  Dhanpati @ Jhinki  disappeared and around 15 days

before her disappearance, she came to my house with her two

sons. Her husband after dropping her at my house, went back

immediately. When Dhanpati came to my house, Kawalwasi was

already here in my house with her children; and at that time,

Kawalwasi had two daughters and one son. Almost 14 months

ago when Dhanpati's son Shravan fell ill, Kawalwasi, in order to

get Dhanpati's son Shravan treated, took Dhanpati, Shravan and

Avneesh   to   Ramchaura   and,   thereafter,   neither   Dhanpati,

Kawalwasi nor two kids came back. After waiting for 2­3 days,

he went here and there to find out their location, but nothing

could be found. He has further stated that after 12­15 days,

Dhanpati's husband Ram Chandar came to my house and asked

about   welfare   of   Dhanpati   and   he   narrated   him   the   entire

incident. He also tried to search them, but in vain. Then he went

to the police station and lodged a case.  

16.Dinesh Kumar ( PW­4) son of Ram Ashrey; Ram Nayan

Sharma (PW­5) son of late Bhagwati Sharma; Bechan Yadav

(PW­8) son of Sri Dulare Yadav; Suresh Kumar Chaudhary (PW­

9) son of Shahdev Chaudhary; and Vijay Prakash (PW­9) son of

Kedarnath, were examined and have been declared hostile.

17.Adalat (PW­6), is the son of Rajai, who had lastly seen the

8

accused persons and deceased persons. He stated that he had

seen one man along with two women out of which, one was

blind along with five children, who were going towards Ramkola

village and since he remained standing at Bhagwa Chauraha till

evening, he saw that the man came back, but the blind women

and two children were not with him rather one woman and

three children had accompanied them. Subsequently, he came to

know from the newspaper that blind lady and two children were

kidnapped   by   her   sister   and   brother­in­law.   He   identified

Kawalwasi and her husband Raj Kumar and stated that he had

seen them at Bhagva Chauraha. In his cross­examination, he

remained firm. 

18.Sri Ram (PW­7) son of Kishun has stated that about 12­13

months ago, Kawalwasi and Raj Kumar came to his house and

called him for help since police was chasing them. They accepted

their guilt of commission of murder of wife of Ram Chandra and

her two children. However, in cross­examination, he did not

support such version. 

19.Sakshi Tapsi Singh (PW­11) daughter of Chumman Singh,

has been examined and she denied of having any knowledge of

the incident. 

20.Shiv Shankar Tiwari (PW12), Ramayan Giri (PW­13) and

Sri Atul Narayan Singh (PW­14) were the formal witnesses, who

had been the police officers, had certified their steps at the

several stages from the stage of lodging FIR till filing of charge

sheet.

9

21. Admittedly,   there   is   no   direct   evidence   against   the

appellant to prove his complicity in commission of crime and his

conviction rests upon weak circumstantial evidence i.e. recovery

of cloths at his instance.

22.In   the   present   case,   there   is   no   eye   witness   to   the

occurrence and it is only based on circumstantial evidence.

Before moving further, it would be appropriate to refer to the

law regarding reliability of circumstantial evidence to acquit or

convict an accused. The law regarding circumstantial evidence

was aptly dealt with in Padala Veera Reddy vs. State of Andhra

Pradesh and others

1

, wherein the Court has observed as under:­

“10. x x x x (1) The circumstances from which an

inference of guilt is sought to be drawn, must be

cogently and firmly established; 

(2)   those   circumstances   should   be   of   a   definite

tendency   unerringly   pointing   towards   guilt   of   the

accused;

(3)   the   circumstances,   taken   cumulatively,   should

form a chain so complete that there is no escape from

the conclusion that within all human probability the

crime was committed by the accused and none else;

and 

(4) the circumstantial evidence in order to sustain

conviction   must   be   complete   and   incapable   of

explanation of any other hypothesis than that of guilt

of the accused and such evidence should not only be

consistent with the guilt of the accused but should be

inconsistent with his innocence.” 

23.In the matter of Sattatiya @ Satish Rajanna Kartalla Vs.

State of Maharashtra

2

, the Supreme Court, while dealing with

11989 Sup. 2 SCC 706

2(2008) 3 SCC 210

10

circumstantial evidence, observed as under:

“11. In Hanumant Govind Nargundkar v. State of

M.P. [AIR 1952 SC 343], which is one of the earliest

decisions   on   the   subject,   this   court   observed   as

under:

“10. …... 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 be 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 must have been done by the accused.”

24.In  Padala Veera Reddy (supra), the court further held

that   when   a   case   rests   upon     circumstantial   evidence,   the

following tests must be satisfied:

“(1) the circumstances from which an inference of

guilt is   sought to be drawn, must be cogently and

firmly established;

(2)   those   circumstances   should   be   of   a   definite

tendency unerringly pointing towards guilt of the

accused;

(3)the circumstances, taken cumulatively, should

form a chain so complete that there is no escape

from   the   conclusion   that   within   all   human

probability the crime was committed by the accused

and none else; and (4) the circumstantial evidence in

order to sustain conviction must be complete and

incapable  of  explanation  of  any  other  hypothesis

than   that   of   the   guilt   of   the   accused   and   such

evidence should not only be consistent with the guilt

of the accused but should be inconsistent with his

innocence.”

11

25.In Sharad Birdhichand Sarda vs. State of Maharashtra

3

,

it was held that the onus was on the prosecution to prove that

the chain is complete and falsity of the defence set up by the

accused cannot be made basis for ignoring serious infirmity or

lacuna in the prosecution case. The Court then proceeded to

indicate the conditions which must be fully established before

conviction can be based on circumstantial evidence. These are:

“(1) the circumstances from which the conclusion of

guilt is to be drawn should be fully established. The

circumstances concerned must or should and not

may be established;

(2) the facts so established should be consistent only

with the hypothesis of the guilt of the accused, that

is to say, they should not be explainable on any

other hypothesis except that the accused is guilty;

(3) the circumstances should be of  a conclusive

nature and tendency; 

(4) they should exclude every possible hypothesis

except the one to be proved; and

(5) there must be a chain of evidence so complete as

not   to   leave   any   reasonable   ground   for   the

conclusion   consistent   with   the   innocence   of   the

accused   and   must   show   that   in   all   human

probability the act must have been done by the

accused.”

26.Recently,   the   Hon'ble   Apex   Court   in   the   case   of

Navaneethakrishnan vs The State By Inspector of Police

4

 the

Court has observed as follows:

“The   law   is   well   settled   that   each   and   every

incriminating   circumstance   must   be   clearly

established by reliable and clinching evidence and

the circumstances so proved must form a chain of

events from which the only irresistible conclusion

3(1984) 4 SCC 116

4(2018) 16 SCC 161

12

about the guilt of the accused can be safely drawn

and   no   other   hypothesis   against   the   guilt   is

possible.   In   a   case   depending   largely   upon

circumstantial evidence, there is always a danger

that conjecture or suspicion may take the place of

legal   proof.   The   court   must   satisfy   itself   that

various circumstances in the chain of events must

be such as to rule out a reasonable likelihood of the

innocence of the accused. When the important link

goes, the chain of circumstances gets snapped and

the other circumstances cannot, in any manner,

establish   the   guilt   of   the   accused   beyond   all

reasonable doubt. The court has to be watchful and

avoid the danger of allowing the suspicion to take

the   place   of   legal   proof   for   sometimes,

unconsciously it may happen to be a short step

between moral certainty and legal proof. There is a

long mental distance between “may be true” and

“must be true” and the same divides conjectures

from sure conclusions. The Court in mindful of

caution by the settled principles of law and the

decisions rendered by this Court that in a given case

like   this,   where   the   prosecution   rests   on   the

circumstantial evidence, the prosecution must place

and prove all the necessary circumstances, which

would constitute a complete chain without a snap

and   pointing   to   the   hypothesis   that   except   the

accused, no one had committed the offence, which

in the present case, the prosecution has failed to

prove.” 

27.The next thing, which is to be seen is whether the evidence

of recovery of cloths of the deceased at the instance of appellant,

is credible and could be relied on for proving the charge of

culpable homicide against the appellant. The recovery of cloths

of the deceased cannot be the only ground to prove the guilt of

the accused­appellant. The recovery of cloths is said to have

been   shown   on   18.12.2003,   i.e.   after   three   months   of   the

incident. Thus, the case of the accused­appellant being based on

13

circumstantial evidence, needs the complete chain to establish

the guilt of the accused, whereas in the present case, none of the

witnesses had deposed that after taking over the deceased and

her children for treatment of her elder son, the accused had

proceeded to commit the offence.

28.Undisputedly, the place from which cloths are said to have

been   recovered   is   an   open   place.  So   far   as   recovery   of

incriminating article, i.e. cloths at the instance of the appellant,

is concerned, the witnesses to memorandum and seizure have

not fully supported the prosecution case. Adalat (PW­6), in his

deposition, stated that he had disclosed this evidence when the

police had interrogated him after about three and half months.

Except him, no other witness had deposed about the last seen

evidence. The contents of the impugned FIR do not satisfy the

ingredients  of the provisions of Section 364 of IPC. The incident

had taken place between 01.09.2003 to 07.09.2003, whereas the

recovery of cloths was shown on 18.12.2003, i.e. after three

months of the incident. The accused had taken away deceased

Dhanpati @ Jhinki and her two children for treatment of her

elder son. The FIR was lodged on 23.09.2003, which discloses

that informant had left her wife and two children in his in­laws

house about two months ago and about 15 to 20 days ago, co­

accused Kawalwasi had taken away the deceased to Ramchaura,

but thereafter, she had not turned up.  Ram Chander (PW­1),

who is the husband of Dhanpati @ Jhinki, has stated that the

cloths were not stained with blood. He had identified those

cloths of his wife.

14

29.Except the recovery of cloths of the deceased, there was no

other incriminating evidence to arrive at a conclusion that the

deceased were murdered by the accused persons, therefore, we

are of the view that unless the direct connection of the accused

persons for commission of murder of the deceased is established

beyond reasonable doubt, the appellant cannot be held guilty

only  on   the   ground   that   at   his   instance,   the   cloths   of   the

deceased were recovered.

30.Keeping in view the aforesaid principle of law relating to

circumstantial evidence, if we examine the facts and evidence of

the present case, it emerges that there is no legally admissible

evidence against the appellant connecting him with the crime in

question,   except   last   seen   of   evidence   of   Adalat   (PW­6).

However, statement of PW­6 is not corroborated with other

evidence. There is no other incriminating evidence except the

recovery of cloths of the deceased to complete the chain of

circumstance that it is the accused, who had taken away the

deceased persons for committing their murder and, therefore, it

cannot be said that the accused had murdered the deceased.

31.Thus, considering the overall facts and circumstances of

the   case,   in   particular,   the   nature   and   quality   of   evidence

adduced by the prosecution, in light of the aforesaid principle of

law, we are of the considered opinion that the prosecution has

failed to prove the guilt of the appellant. This being the position,

benefit of  doubt  must  be credited to  the  appellant  and  he

deserves to be acquitted of the charges leveled against him.

32.Accordingly,   the   appeal   is   allowed.   Conviction   and

15

sentence awarded to the appellant under Sections 364, 302/34

and 201 of IPC is  hereby set aside. 

33.The appellant is acquitted of all the charges. He is reported

to be in jail, he be released forthwith, if not required in any

other case.

34.We appreciate the assistance rendered by Ms. Mary Punch

(Sheeb   Jose),   learned   Amicus   and   we   direct   the   State

Government to pay Rs.10,000/­ as her remuneration.

35.Let a certified copy of this order alongwith lower court

record be sent to the Court concerned for information and

necessary compliance.

Order Date:17.03.2020

Ajeet

        (Shekhar Kumar Yadav,J) (Pritinker Diwaker,J)