CRIA-9-2022.DOC

Maria S.

IN THE HIGH COURT OF BOMBAY AT GOA

CRIMINAL APPEAL NO. 9 OF 2022

Shri Aman Kavitiya

S/o Gopal Kavitiya

Aged 21 Years, Bachelor, Driver

R/o. C/O.Mrs. Maria Ibrahim Fernandes,

H.No.313/2, 4

th

Ward,

Colva, Salcete, Goa

(Presently in Central Jail Colvale) ...Appellant

Versus

State (through)

1. Public Prosecutor

High Court of Bombay at Goa

Porvorim-Goa

2. Police Inspector

Colva Police Station

Colva Goa

…Respondents

Mr. Rohan Desai, Advocate for the Appellant.

Mr. S. G. Bhobe, Public Prosecutor for the Respondents.

CORAM: M. S. SONAK &

BHARAT P. DESHPANDE,JJ.

DATE : 27

th

September 2022

ORAL JUDGMENT: ( Per Bharat P. Deshpande, J)

By way of present appeal under Section 374 of Cr.P.C., the

appellant/accused is challenging the Judgment and order dated

23/12/2021 arising out of Sessions Case No.10/2018 decided by

Page 1 of 47

 27

th

 September 2022 2022:BHC-GOA:1299-DB

::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

the learned Additional Sessions Judge, Margao whereby the

appellant was found guilty for the offence punishable under

Section 302, 394 and 201 of I.P.C. and accordingly sentenced to

undergo imprisonment for life and fine of 1,00,000/- for the₹

offence punishable under Section 302 of IPC and in default to

undergo simple imprisonment for two years. Similarly, for the

offence punishable under Section 394 of IPC, the accused has

been sentenced to undergo rigorous imprisonment of 10 years

and to pay a fine of 25,000/- and in default to undergo simple₹

imprisonment for one year. For the offence punishable under

Section 201 of IPC, the accused is directed to undergo rigorous

imprisonment for two years and to pay a fine of 10,000/- and in₹

default to undergo simple imprisonment for six months. All the

above sentences are directed to run concurrently.

2.On 09/03/2022, the appeal was admitted and the Registry

was directed to prepare a paper book as early as possible and to

place the matter for final hearing. Records and proceedings were

also called. Accordingly, after the preparation of the paper book,

the matter was taken up for final disposal. 

3.We have heard the learned Counsel Shri Rohan Desai,

appearing for the accused and learned Public Prosecutor Shri S.G.

Bhobe appearing for the State at length. With the assistance of the

Page 2 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

learned Counsels, we perused the record and more specifically

reasons of the learned Trial Court while convicting the accused on

all counts.  

4. The learned Counsel Shri Rohan Desai strenuously urged

that the case of prosecution is entirely based on circumstances and

prosecution has miserably failed to prove the circumstances

linking the accused to the commission of the offence and forming

a chain so as to consider him guilty. He submitted that on all

counts prosecution has failed and evidence brought on record is

not admissible and unacceptable in the eyes of law. In spite of this

the accused is found guilty on the reasons which cannot be

forming any conclusion about the involvement of the accused in

such offence. While elaborating such arguments he submitted

that the only material which has been relied upon by the learned

Additional Sessions Judge is the so-called recovery at the instance

of the accused. According to him, recovery under Section 27 of

the Evidence Act at the instance of the accused has been totally

disproved. The witnesses who deposed before the Trial Court

nowhere disclosed the exact words uttered by the accused while

making such disclosure statements before the recovery could be

effected. 

5.The learned Counsel Shri Rohan Desai then submitted that

Page 3 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

prosecution tried to implicate the accused on the basis of last seen

theory which is also unacceptable. The witnesses examined in this

respect are totally shaken during cross-examination and the

evidence of these witnesses 

inter se is destroying the case of the

prosecution. He submitted that all pancha witnesses examined by

the prosecution in this matter are closely related to the deceased.

Even the recovery of the knife is highly doubtful. He invited

attention of this Court to the evidence of certain witnesses which

clearly goes to show that the accused was already in the police

station two days before his arrest shown in the matter. Therefore,

he submitted that conviction of the accused on these counts

cannot be sustained. 

6.The learned Public Prosecutor Shri S.G. Bhobe appearing

for the State though tried to submit that circumstantial evidence

has been brought on record by the prosecution, fairly accepted

that investigation in the present matter is shaky and doubtful. 

7.He submitted that the statement of Anthony who actually

informed the Police on seeing the dead body was not recorded

and such witness was not examined for the reasons best known to

them.  Articles found near the dead body as claimed in the

panchanama nowhere shows any fingerprint either of the deceased

or that of the accused so as to link him with the said offence.  He

Page 4 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

then submitted that arrest of the accused is without any disclosure

and the investigating agency failed to show what was the material

collected against the accused for arresting him. 

8.The submissions advanced by the learned counsel for the

parties fall for our consideration.  The point for determination is

as under together with our findings on it. 

Whether the circumstances brought on record by the

prosecution are forming unbroken link thereby pointing

finger only against the accused?

9.In all, 28 witnesses were examined by the prosecution.  The

First Information Report was lodged against unknown persons. In

short, it is the case of the prosecution that on 20.01.2018 from

22:30hrs up to 07:15hrs on 21.01.2018 at Lover's Beach

Betalbatim, some unknown person committed murder of Shri

Baptista @ Batista Roy @ Batu D'Costa, son of Minguel Jose

D'Costa, aged 51 years, resident of Colva, by slitting his neck

with sharp object/weapon. 

10.The wife of the deceased, Santana D'Costa/PW1 lodged a

missing report at 07:15hrs on 21.01.2018 at Colva Police Station

vide Exhibit-15 wherein she disclosed that on 20.01.2018 at

Page 5 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

around 15:30hrs her husband Batu left the house for his work as

usual.  She contacted Batu on his mobile phone at 21:00hrs and

he assured her that he will be coming home shortly at around

22:00hrs.  Since he did not return and after calling him on several

occasions on his mobile phone, she tried to search for him

alongwith her relatives all over Colva but could not find him.

The said Batu left home in his Maruti Van bearing No.GA-08-E-

2152 of white colour. 

11.PW-23 Shri Anand Shirodkar, P.I. at Colva Police Station

received a phone call at around 11:00am from Deputy Sarpanch,

Village Panchayat Betalbatim Shri Anthony Fernandes who

informed that a dead body of a male person is seen lying at

Lover's Beach at Betalbatim in a pool of blood.  He informed P.I.

Colva Shri Filomeno D'Costa/PW26 and thereafter proceeded to

the spot alongwith the staff.  He then contacted Shri Anthony

Fernandes, Deputy Sarpanch who remained present at the spot

and pointed out the dead body of a male person lying below a

pine tree.  Upon inquiry at the Police Station, it was revealed that

the said person by name Baptista alias Batu was missing from the

previous night.  Since the body was found in an injured condition

suspected to be homicidal, he deputed staff to guard the scene

and returned to the police station and registered UD. No.5 of

2018 under Section 174 of Cr.P.C  and after verifying the missing

Page 6 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

person report No.1/2018 together with the description of the

missing person it was found to tally with the description of the

dead body of the deceased.  Accordingly, he contacted relatives

and proceeded to the spot for the purpose of conducting

panchanama. 

12.Admittedly, Anthony Fernandes who spotted the dead body

at Lover's Beach Betalbtaim, is not examined before the trial

Court by the prosecution and there is no explanation about it,

though his name is figuring as CW8.

13.PW23, P.I. Shirodkar then conducted scene of offence

panchanama in presence of PW2-Joaquim D'Costa and Prince

Fernandes and attached various articles which were found around

the dead body, which include two empty “Budweiser” beer

bottles,(MO-1, Exhibit-I), small “Teachers” plastic water bottle

containing some greenish colour liquid (MO-2, Exhibit-2), silver

foil container with 2 blue colour polythene bags (MO-3, Exhibit-

3), navy blue colour cover having words as 'LORD' 'Stainless

rostfreilnox' (MO-4, Exhibit-4), two pieces of old nylon strings of

blue colour (Exhibit-5), one white colour small plastic empty

bottle having words 'Clinic spirit'(MO-6, Exhibit-6), a control

sample of soil (Exhibit-7), blood-stained soil sample collected

near the dead body (Exhibit-8), one Micromax mobile phone of

Page 7 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

black colour having 2 SIM cards  (MO-9, Exhibit-9).  

14.P.I. Shri Shirodkar then conducted an inquest panchanama

(Exhibit 21) during which he observed a sharp, deep and broad

injury on the right side of the neck of the deceased. On the basis

of above observations, he found that it was homicidal case and

therefore he lodged a complaint against unknown persons for

committing the murder of Batista alias Batu by slitting his neck

with a sharp object/weapon which was registered under Crime

No.11 of 2018.

15.PW26 Filomeno Costa, P.I. Of Colva Police Station then

took over the investigation, recorded the statement of some of the

witnesses and on 23.01.2018 arrested the accused under arrest

panchanama at Exhibit 32.  He then deposed that during an

interrogation of the accused, he voluntarily disclosed in Konkani

that he is ready to show the place where he concealed the  alleged

knife, articles of deceased Batu alongwith cash, gold ornaments,

his clothes used at the time of the commission of the alleged

offence, as well as the vehicle used by him.  Accordingly, he

secured presence of two panch witnesses and in their presence, the

accused made a disclosure which was recorded under the

panchanama under Section 27 of Evidence Act and thereafter

accused led them to three different places.  First of all, the knife

Page 8 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

with blood stains was recovered at the instance of accused which

was kept in an envelope and sealed.  Thereafter, accused took

them to a place and after digging, removed one polythene bag

containing 3 gold finger rings, one gold chain and one gold

bracelet alongwith cash which belonged to the deceased.  All these

articles were attached.  Thereafter, accused led them to another

place where he had thrown his clothes.  The accused pointed out

said place and showed the clothes which were found to have

blood stains and thereafter attached under the panchanama.

Finally, the accused took them to another place wherein he had

shown the bike which he had used allegedly at the time of the

commission of the offence.  All these articles were attached during

the panchanama.  The accused was then sent for medical

examination and his blood group was found as B Rh (negative)

whereas that of the deceased  was found as A Rh (positive).  It is

also claimed that the knife and clothes of the accused were sent

for chemical examination and the report from the laboratory

shows the presence of human blood on it and on conducting

DNA examination, it was matching with the blood group of

Batu, i.e. deceased.

16.On these counts, charge-sheet was filed before the learned

Magistrate who committed it to the Sessions Court.

Page 9 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

17.Charges were framed against the accused (Exhibit-11) and

upon explaining, the accused pleaded not guilty and claimed to

be tried.  Prosecution examined in all 28 witnesses in support of

the said charges.  The accused denied the evidence led against him

under Section 313 Cr.P.C and claimed that he had been falsely

implicated by two other persons who were close to the deceased.

The accused did not step into the witness box.  Learned Sessions

Judge found that the circumstances brought on record by the

prosecution are all proved against the accused and accordingly, he

has been found guilty on all counts.

18.The circumstances which are considered by the learned

Additional Sessions Judge as found in the discussions are as

under:-

I)Homicidal death.

II)Missing of deceased Baptista alias Batu

III)Scene of occurrence panchanama

IV)  Recovery of dead body and its identification.

V)  Arrest of accused.

VI) Recovery of knife, bag containing gold ornament and

mobiles of the deceased and clothes of the accused and Dio

scooter at the instance of the accused.

VII) Presence of blood of deceased on the clothes of

Page 10 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

accused as well as on the knife.

VIII) Purchase of knife by the accused. 

IX)  Recovery of Sim card, pan card, Aadhar card, voter

card of the deceased at the instance of the accused.  

X)    Last seen together.

XI)  Motive to commit crime.

XII) Statement of accused under Section 313 CrPC.

19.From the material brought on record and as argued by the

learned counsel Shri Rohan Desai for the accused, first of all, we

clearly observe and record our anguish about the manner in which

investigation in the present matter has been carried out and that

too without collecting proper evidence and examining the

witnesses.  The record itself goes to show and as deposed by

PW26 – Filomeno Costa that the accused was placed under arrest

on 23.01.2018 around the morning. At page 30 of the cross-

examination of PW26, he deposed that the accused was brought

to the police station as a suspect on 23.01.2018 at around

08:45am by the staff of the police station.  He instructed the said

staff to get suspect persons and accordingly the staff brought the

accused alongwith other suspected persons.  Upon interrogation,

accused confessed his crime and as such he was arrested.  This

statement of the I.O. is found contrary to the prosecution witness

who was examined as PW20 by the name Attar Allabaksh.  The

Page 11 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

said Attar deposed that he is in the construction business and he

is owning one Tata Ace rickshaw bearing no.GA-08-U-9043.  He

identified the accused and claimed that on 10.01.2018 he

requested the accused to take his rickshaw to the RTO office at

Arlem for the passing of the said vehicle as his driver was not

available.  On 20.01.2018 the accused contacted him and

requested him to engage him as a driver and accordingly he

agreed. 

20.On 21.01.2018 at around 08:30am accused requested him

for some amount for filling diesel in the rickshaw to drop some

caterer from Sernabatim to Verna and thereafter accused parked

the rickshaw at his construction site. When he tried to call the

accused on phone at around 02:30-3:00PM on 21.01.2018 he

was informed by the police that the accused was at the police

station and to collect the keys from the police station.

Accordingly, he went to the police station and collected the keys

of his vehicle.  This is the prosecution witness who deposed that

on 21.01.2018 accused was at Colva Police Station and he

collected the keys of his vehicle from the accused after visiting the

Colva Police Station.  Thus, it is clear from the record that the

accused was at the police station detained by the police on

21.01.2018.  However, his arrest is shown as only on 23.01.2018.

Page 12 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

21.In the missing report lodged by PW-1 dated 21.01.2018,

she has described the details of her husband alongwith the clothes

he was wearing and the gold ornaments.  She disclosed that the

deceased Batista was wearing a T-shirt, blue Jeans pants and shoes.

Similarly, he was wearing two finger rings, one gold chain and one

gold bracelet.  It is interesting to note that PW-6 Alex Dias who

acted as panch witness at the instance of  the police deposed that

on 23.01.2018 accused was produced before him and voluntarily

stated that he has taken gold ornaments of the deceased which he

is ready to show.  PW-6 Alex Dias then claimed that the accused

took them to Majorda and then to Utorda and thereafter accused

led them to an inside place.  Thereafter, the accused dug a place in

the field by the side of the road and removed a plastic bag of

white colour.  The bag was given to P.I. who opened it and

thereafter they saw two mobiles, three gold rings, one bracelet,

one chain and one dollar.  All these articles were packed and

sealed.

22.The interesting thing is that instead of two gold finger

rings, they found three finger rings.  The prosecution has failed to

explain how the third finger ring appeared specifically when PW-

1 claimed that the deceased was wearing two finger rings.

23.Another interesting aspect with regard to the so-called

Page 13 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

recovery of weapon, i.e. knife, PW-6 deposed that accused after

making a disclosure about commission of the crime, voluntarily

agreed to show the place where he threw the knife.  Accordingly,

accused led them to Betalbatim and from that place they took left

and went to the place of the incident.  He then deposed that from

there, they went ahead by walking a distance of 100mts where the

accused showed a place where he threw the knife.  The accused

searched for the knife at the said place and then found it.  The

accused removed the knife which was having blood stains and it

was handed over to the P.I.  After measuring the knife, it was

packed in an envelope and sealed.

24.In normal circumstances, when a knife is packed by placing

it in an envelope and sealed, it is not possible to see such a knife

unless the seals of the packet or the envelope are broken and the

envelope is opened by cutting.  It is not the case of the

investigating agency that the said envelope was opened at any

point in time till it was forwarded to the laboratory for the

purpose of examination.

25.However, prosecution witness examined as PW13 Sainath

Bandodkar, deposed that he is the owner of a general store known

as “Sai General Store” situated near crossroad at Colva.  He

deposed of knowing the accused as his customer as the accused

Page 14 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

used to visit his shop.  He then deposed that on 18.01.2018 at

around 4:30PM accused came to his shop and asked for a knife.

He showed two varieties of knives out of which accused took one

having black handle, costing 75/-.  The said knife was having₹

stainless steel blade and covered with a plastic pouch.  He then

stated that he will be able to identify the said knife and the pouch

if shown to him in the Court.  Again, interestingly, when MO

No.22 was shown, PW13 Sainath identified said knife as the one

purchased by the accused from his shop.  Similarly, he identified

the pouch as MO No.4.  The question that the prosecution failed

to answer is about the cover of the said knife as it is not the case

of the panch witness/PW6 that the knife was recovered alongwith

its pouch.

26.The matter does not end here as far as PW13 Sainath is

concerned as during cross-examination, he made certain

statements which clearly go to show that there was tampering

with the so-called knife recovered at the instance of the accused.

He admitted on page 3 of his deposition as under:-

“The police had come to my shop to record my statement.

The police did not give any prior intimation that they

would visit my shop to record my statement.  The police

showed me the knife and asked me if I has sold it and I

answered in the affirmative.  I say that before I answered

the police, I verified from my stock if I was selling the same

Page 15 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

type of knives.  I do not have any record of the customers

to whom I had sold the knives.  I say that I had compared

the knife with the knives in my stock and as they were

identical, I answered the police in the affirmative.  The

police then told me that Batu was murdered with the said

knife.  I was aware prior to that time that Batu was

murdered with a knife.”

27.Such deposition of PW13-Sainath, which has not been

disputed by the prosecution by conducting re-examination,

clearly goes to show that the modus adopted by the police is to

carry the knife to the said shop and by showing it to the so-called

owner of the shop and then asking him as to whether he sold it to

anyone.  This means the knife was taken out of the sealed

envelope and shown to the witness by taking it to his shop.  He

compared the said knife with the stock available in his shop and

when found similar, answered in the affirmative.  This procedure

adopted by the Investigating Officer is clearly unheard of and

shocking, as the prosecution is supposed to keep the weapon in

sealed container for forwarding it to the laboratory as it was

referred by the panch witness-PW6 that such knife was having

some blood stains when it was recovered at the instance of

accused.  When such knife is taken out from the sealed envelope

subsequently, tampering with it is more evident.  Therefore, the

so-called blood report which the prosecution is heavily relying

upon as far as said knife is concerned, is of no substance at all, in

Page 16 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

view of clear case of tampering with the said knife before it was

forwarded to the laboratory for testing.

28.Evidence of PW13 Sainath is also unbelievable as it is

humanly impossible to remember the faces of the customers when

he admitted during the cross-examination that around 400-500

customer per day visit his shop.  It is again interesting to note that

PW13-Sainath gives a specific date and time when the accused

allegedly visited his shop and purchased the so-called knife.  The

presence of the pouch over the knife and identified by PW-13 in

the Court as MO No.4 is again highly suspicious as it is not the

case of the investigating agency that such pouch was also

recovered alongwith the knife at the instance of the accused.

29.However, it is the case of the prosecution that such pouch

was found near the dead body alongwith other articles.  For this

purpose PW2-Joaquim D'Costa disclosed that he acted as panch

witness for the scene of offence panchanama on 21.01.2018 and

at that time apart from the dead body, they found beer bottles,

plastic bottles, empty silver foil container, blue colour cover

having words Lord Stainless rustfree inox, one water bottle

containing greenish liquid, one small plastic bottle with label

clinical spirit, 2 nylon ropes, 3 Kingfisher beer bottles, 2

Budweiser beer bottles and one Micromax mobile with 2 SIM

Page 17 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

cards.  Thus, it is clear that the so-called pouch at MO no.4 was

not recovered at the instance of the accused but it was found near

the dead body of the deceased.  The prosecution tried to link the

testimony of PW13 by trying to identify such pouch and also by

showing the knife to him, which clearly goes to show that there

was clear-cut tampering of the sealed envelope in which knife was

packed and sealed on 23.01.2018 in presence of PW6-Alex Dias,

panch witness.

30.Further cross-examination of PW13 Sainath show major

contradictions which were brought on record wherein he was

found to have stated while recording his statement under Section

161 of Cr.P.C. that he came to know through the media and the

police that Aman Kavitiya/accused had murdered Batu by slitting

his neck with a knife and had fled away.  He was also found to

have stated to the police that the accused had fled away with the

belongings of the deceased.  Finally, he admitted that there is no

special mark on the knife to indicate that it was the one sold by

him. Therefore, it is clear from PW13's deposition that he is a

got-up witness only to show the link and identify the so-called

pouch of the knife found near the dead body and to implicate the

accused.

31.As stated earlier, it is difficult for a shop-keeper to identify

Page 18 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

the face of a person alongwith his name and other details as well

as the date and time when such person is visiting the shop and

purchasing a particular article.  It is not at all the case of PW13

that accused was a regular visitor at his shop.  Thus, linking the

accused with the statement of witness no.13 regarding purchase of

such knife is highly improbable.  Since this witness clearly

deposed that knife was shown to him at his shop and thereafter he

handled the said knife by comparing the knives available in his

shop, clearly shows that the investigating agency tampered with

the sealed packed and more particularly with the knife and

therefore possibility of finding any blood stains on the said knife

and that too with the DNA of the deceased is highly suspicious.

There is no explanation coming forward from the Investigating

Agency about this aspect.

32.Another disturbing aspect is with regard to the

identification of accused by a waiter and the items purchased by

the accused to be shared with the deceased.  First of all PW11-Dr.

Andre Fernandes while conducting the post-mortem examination

deposed on page 3 as under:-

'

The time of death was assessed by me in context with the

contents of the stomach and it was within 6 hours of the

last solid meal intake which consist of 100gms of

masticated rice with red masala colour and rice is softened

vide entry no.21e'.

Page 19 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

33.Thus, it is clear that 100gms of masticated rice with red

masala colour and softened rice was found in the stomach

contents. However, the prosecution tried to project that the

deceased did not visit his house after he left his house on

21.01.2018 at around 3:30PM for his business work as usual.

This is deposed by PW1 Santana D'Costa, i.e. the wife of

deceased.  She categorically stated that her husband left the house

at around 3:30PM and did not return.  Usually Batu used to

return at around 10:00PM.  She called Batu on his mobile and at

that time his mobile phone was not reachable.  Thus, it is clear

that on that day after leaving the house at around 3:30PM, Batu

did not return home.  However, the prosecution's own witness

Krishna Langde/PW28 deposed that he was working with Batu

and looking after Rent-A-Bike business at Colva.  On 20.01.2018

at around 6:00PM he received a phone call from unknown person

asking for three bikes on rent and the said person told him that he

is calling from a place known as Cliff heaven.  Therefore, he came

at the bike-stand at Colva beach and then went to Cliff heaven

which is at Gandaulim, Colva.  At that time Batu was already

present there.  He then handed over three bikes on rent to the

customer at Cliff Heaven.  Batu then called Aman/accused to pick

him up.  After some time accused came on a white colour Dio.

He, alongwith Batu and Joemiro/PW19 went on accused's Dio

Page 20 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

bike together.  He was dropped at the bike-stand at Colva by the

staff of Cliff Heaven.  Thereafter, he went with Jeomiro to take

his buffalo which was tied up to a tree at Sucobhat, Colva and

then he went home and came back to the bike-stand.  After

sometime he called Batu on his phone and asked whether he

reached home and accordingly Batu replied saying that he reached

home.

34.During the cross-examination, PW28-Krishna specifically

deposed that he was taken to the police station from the place of

crime on the same day and the police were questioning him.   He

was kept at the police station for 2 to 3 days.  He then claimed

that he did not recollect what type of clothes accused was wearing

on that day.

35.Jeomiro Fernandes is the other person examined by the

prosecution as PW-19.  He deposed that on 20.01.2018 during

evening hours he went to play at Cossa ground and after finishing

at around 6:00PM one Krishna came there and requested him to

accompany him to bring his bull from Fatricoddem to his house.

Thereafter, he dropped Krishna and came to the banyan tree

(voddacode), opposite Hotel Silver Sand Colva.  Batu was present

at the said spot and Batu told him that three bikes were to be

delivered to the customers near Cliff Haven.  In the meantime,

Page 21 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

Krishna also reached Wadakade.  He, alongwith Batu and Krishna

took 3 bikes to Cliff Heaven.  After delivering the bikes, Batu

telephonically called accused to come and collect them.

Accordingly, accused came on a Dio scooter near Cliff Heaven.

He, alongwith Batu came on a Dio scooter driven by the accused.

Accused first dropped Batu at his house and thereafter dropped

him near Voddacode from where he took his scooter and went

with him.  Thus, according to PW19-Jeomiro Fernandes, accused

dropped Batu at his residence during the evening time and

thereafter the accused dropped him near Voddacode.  Thus,

according to PW19-Jeomiro and PW28-Krishna, accused visited

his house during the night time on 20.01.2018 whereas PW1

who is the wife of accused flatly denied about the presence of

accused at his house during that night.  This further disproves the

theory of last seen together.

36.It is interesting to note that PW3-Raju Thapa claiming to

be a waiter in House bar and restaurant at Colva near church

claimed that he is working at the said bar & restaurant for the last

3 years and residing in the restaurant room.  He then claimed that

he knows the accused.  Further, PW3-Raju claimed that on

20.01.2018 at around 7:15PM accused came to the restaurant

wearing 3/4

th

 blue jeans half pant and T-shirt with hood.  He then

claimed that sometimes accused used to come alone and

Page 22 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

sometimes with their regular customer Batu.  Thus, it is the

contention of PW3-Raju that deceased Batu alongwith accused

used to visit their bar & restaurant on some occasions.  This is

necessary to note in connection with further deposition of PW3-

Raju.

37.PW3-Raju then claimed that on 20.01.2018 accused came

to their bar and asked him as to what brand of alcohol Batu used

to drink.  Accordingly, he told accused that Batu takes Mansion

House brandy. Accordingly, accused ordered for one chicken

crispy, 2 Budweiser beer bottles and one quarter of Mansion

House brandy.

38.First of all, it is doubtful as to why the accused will ask the

waiter/Raju/PW3 about the type of liquor which Batu used to

drink.  This is for the simple reason that according to PW3-Raju,

accused alongwith Batu used to visit their bar on some occasions.

Such visit of accused alongwith deceased Batu to the bar was

obviously for consuming alcohol and eating food and not for any

other purpose.  Thus, the question which crops up is as to why

accused will ask a waiter about the brand of liquor which Batu

used to drink, when the accused himself was accompanying

deceased to the same bar for consuming liquor.  In such a

scenario, it was expected that the accused knew the type of liquor

Page 23 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

which the deceased was consuming normally.  There was no

question of asking the waiter about the brand of liquor which the

deceased used to consume.  Therefore, such statements of PW3-

Raju Thapa including his contention about the clothes which

accused was wearing on that day is highly unacceptable.  This is

stated so for the simple reason that through this witness the

prosecution even tried to identify the empty beer bottles, plastic

containers and other articles which were found near the dead

body as supplied by him to the accused.

39.PW3-Raju Thapa then claimed that accused remained near

the hotel for around 15 to 20 minutes and after handing over the

food packets and beverages, he left the said hotel at around

7:45PM.  He claimed that two plastic carry bags were given to the

accused containing food packet in silver containers and the

accused made payment of 460/-.  He then claimed that his₹

statement was recorded by the police on 26.01.2018, i.e. after 6

days from the date of alleged incident.  However, it is quite

interesting to note the deposition of PW3-Raju as under:-

'

I was called by police to the place where Batu was

murdered.  The place where Batu was murdered is a beach.

The police asked me whether the accused had come to our

hotel for taking parcel of food and whether the empty

container and the empty bottles found on the beach were

the same given to the accused.  I identify the said empty

Page 24 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

container and the bottles found on the beach to be that

given to accused by me as food parcel.  I say that the dead

body of Batu was lying on the beach.  The said bottles and

the empty container was fallen by the side of the dead

body.' 

40.Thus, it clearly shows that PW3-Raju who was working as

waiter at Colva near the church in a hotel known as House bar

and restaurant suddenly appeared and remained present at Lover's

Beach Betalbatim which is at a distance of 4-5kms.  It is not

known as to how the police at that time gathered any information

that PW3-Raju was working in some hotel at Colva and he

handed over food packets and beverages to the accused on the

earlier night and the same were found near the dead body.  If it is

accepted that Raju remained present at Lover's Beach where the

dead body was found, on his own, a question further remains as

to why police asked him as to whether the accused had come to

his hotel for taking food parcel and whether empty container and

empty bottles found on the beach were the same which he gave to

the accused.

41.At that moment, admittedly no offence was registered with

regard to murder.  It is clear from the case of prosecution that at

the same time only a case with regard to unnatural death was

registered.  After the panchanama of the scene of offence,

Page 25 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

attachment of articles found near the body and the inquest

panchanama, the concerned officer observed that it is a case of

murder.  This aspect is deposed by PW23-P.I. Anand Shirodkar

which is referred earlier.  However, at the cost of repetition,

PW23-Anand Shirodkar stated on page no.2 that after the dead

body was found on the said Lover's Beach, he went to the police

station and registered unnatural death vide Colva Police Station

UD No.5/2018 under Section 174 of Cr.P.C..  After verifying

Missing Person Report No.1/2018 and the description of missing

person, it was found tallying with that of dead body of the

deceased.  Only thereafter he called relatives of the deceased and

proceeded to the spot for conducting the scene of offence

panchanama.  He secured presence of 2 panch witnesses namely,

PW2-Joaquim D'Costa and Prince Fernandes and then

conducted the panchanama and attached various items found

near the body as discussed earlier.  Thereafter, he conducted

inquest panchanama and forwarded the dead body for post-

mortem examination.  Only then he observed in the preliminary

inquiry that it is a case of homicidal death and thereafter he

registered his complaint against unknown persons.

42.PW2-Joaquim D'Costa who is the panch witness for the

scene of offence panchanama stated on page no.2 that one person

by name Raju Bairali came there and had informed that he was a

Page 26 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

waiter in a bar by name House Bar at Colva and he had given two

blue colour plastic bags containing two Budweiser beer bottles,

chicken crispy in silver container, one Teacher's big bottle and one

small Teacher's plastic bottle containing Mansion House brandy

of one quarter to their regular customer by name Aman. Said

Raju identified polythene bag, two empty beer bottles, one empty

silver foil container, one empty Teacher's plastic water bottle and

one small Teacher's plastic bottle with greenish colour liquid.

43.Thus, PW2 also stated that PW3-Raju appeared at the spot

and disclosed that he has given some food items and beverages to

the accused.  Said Raju also identified empty bottles and the silver

foil container at the scene.  However, PW23-P.I. Anand Shirodkar

who conducted the scene of offence panchanama, is totally silent

about presence of  PW3-Raju at the time of scene of offence

panchanama and more specifically identifying empty

bottles/containers/plastic bags, while deposing before the Court.

Being a police officer who conducted the scene of offence

panchanama, it was his duty to record this aspect in his

deposition.  However, on perusal of scene of offence panchanama

which is at Exhibit-18 and more particularly typed copy at page

3, it is found recorded thus:

'While recording the panchanama police brought one male

person who upon asking disclosed his name as Raju S/o of

Page 27 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

Bir Baraili, age 22 yrs, who informed that he is the waiter

at House Bar at Colva and yesterday i.e. on 20/01/18 at

about 20.00hrs he gave two blue colour polythene carry

bag containing two “Budweiser” beer bottles, chicken

crispy in a silver foil container, one “Teachers” big water

bottle and one small “Teachers” Plastic bottle containing

“Mansion House” of one quarter to one Shri Aman who is

the regular customer of “House Bar”.  On showing the

scene the said Raju identified two blue colour plastic

polythene carry bags, two “Budweiser” beer bottle empty,

one empty silver foil container, one empty “Teachers”

plastic water bottle and one small “Teachers” plastic water

bottle in which there is greenish colour liquid in it.'

44.Thus, it is the contention of prosecution that PW3-Raju

Thapa handed over the food items, i.e. chicken crispy and 2 beer

bottles and one quarter brandy bottle to the accused.  It is further

their case that such plastic containers, empty beer bottles and 2

bottles which said Raju handed over to the accused were found

near the dead body of the deceased.

45.First of all, while conducting the post-mortem

examination, only rice contents were found in the stomach of the

deceased and no chicken contents.  It is not known as to when

and where the deceased consumed rice during that night.  It is not

the case of prosecution that cooked rice was ordered by the

accused from the said hotel.  He only collected chicken crispy,

two beer bottles and one quarter Mansion House brandy.

Page 28 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

46.Admittedly, lot of garbage was found on the beach where

the dead body was located.  This fact is admitted by PW2, PW3

and even the Investigating Officer.  It is also interesting to note

that such food items were allegedly collected by the accused prior

to 8:00PM.  However, the wife of deceased who was examined as

PW1 claimed that she called her husband at 9:00PM and he

received her call and told her that he will be returning home at

around 10:00PM.  Thus, there is no link to connect statement of

PW3-Raju with regard to involvement of accused only because he

handed over some food packet, beer bottles and other articles to

him prior to 8:00Pm on that day.  Interestingly, PW3-Raju Thapa

nowhere disclosed that accused purchased these articles or

specifically Mansion House brandy for the purpose of deceased

himself and that he was supposed to consume it alongwith the

deceased.

47.Cross-examination of PW3-Raju Thapa is only creating

serious doubt about the so-called last scene theory which the

prosecution tried to prove in this matter.  He deposed on page 3

that on that night accused came alone on his scooter and placed

order for food and beverages.  He then claimed that one Maruti

van was parked near the hotel on one side.  He does not know

how many people were sitting in the said Maruti van and who

Page 29 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

were they.  However, he claimed that he had not seen Batu

properly in the car but claimed that the said Maruti van was of

Batu.

48.He interestingly stated that on 20.01.2018 he had gone to

the beach and thereafter he was called by police on 26.01.2018

for recording his statement.  Thus, deposition of PW3 Raju

Thapa with regard to the presence of accused at Colva at around

7:45PM and purchasing of food and beverages is not convincing.

Presence of PW3-Raju Thapa on the beach on 20.10.2018 and

more specifically during scene of offence panchanama and then

identifying the articles found near the beach is highly suspicious.

Neither PW23-P.I. Shirodkar nor PW26-P.I. Filomeno Costa

tried to explain about it.  Therefore, attempt on the part of

prosecution to link such articles with the accused cannot be

accepted.  PW2 during cross-examination on page 5 admitted

that there are coconut trees, bushes and pine trees at the sea-shore

at Lover's Beach. Dry coconut stems and leaves were seen fallen

near the coconut trees.  He voluntarily stated that there was dry

coconut stem near the deceased. He then admitted that people

visiting the beach for picnic throw waste nearby which is seen

fallen.  He admitted that he has not seen other bottles fallen in

the vicinity.  A specific question was put to him that there were

many other bottles including Coca Cola, beer and other waste

Page 30 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

fallen around.  He conveniently stated that he did not notice it.

Further, as far as presence of PW3-Raju and he identifying such

articles is concerned, PW2 deposed that he did not remember in

which language PW3-Raju had given information.  He was

unable to tell the exact words used by Raju while giving such

information. 

49.At this stage, it was observed that the photographs were

clicked while conducting scene of offence panchanama and more

specifically the body and the nearby area.  On perusing such

photographs, it was found that no such bottles, plastic containers,

etc. were found near the body so as to accept the statement of

PW2 and PW3 and to link it with the accused.

50.Another circumstance which the prosecution tried to link

with the accused is the disclosure and recovery of knife, packet

containing gold ornaments and mobile of the deceased.  Similarly,

the clothes of the accused allegedly used by him during

commission of alleged offence.

51.In this regard it is well settled proposition of law that

recovery of articles at the instance of accused is not itself proving

commission of offence.  Such evidence is a corroborative piece

which needs to be linked with other circumstances.  The

Page 31 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

disclosure alone would not automatically lead to the conclusion

that offence was also committed by the accused.  What is

admissible under Section 27 of the Evidence Act is the

information leading to the disclosure and not any opinion formed

on it by the prosecution. Burden lies on the prosecution to

establish a close link between discovery of material object and its

use in commission of offence.  Such disclosure under Section 27

of Evidence Act is a weak kind of evidence and it cannot be

wholly relief upon without supporting other circumstantial

material.

52.Learned counsel Shri Rohan Desai,  for the appellant

placed reliance on the following decisions with regard to

circumstantial evidence and recovery on the basis of disclosure

made under Section 27 of Evidence Act, to elaborate his

submissions that the case of prosecution is not at all established

on this aspect.

a)

 Mustkeem alias Sirajudeen v/s. State of Maharashtra

1

b) Vijay Thakur v/s. State of Himachal Pradesh

2

.

c) Mani v/s. State of Tamil Nadu

3

d) Santosh Pujari v/s. State

4

.

1 (2011) 11 SCC 724

2 (2014) 14 SCC 609

3 (2009) 17 SCC 273

4 2018 All MR (Cri) 1139

Page 32 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

e) Dular Munda v/s. State of Goa and Another

5

f) Sudhakar alias Sudharasan v/s. State represented by

the Inspector of Police, Srirangam Police Station,

Trichy, Tamil Nadu

6

.

53.Similarly, in the recent decision in the case of Shahaja alias

Shahajan Ismail Mohd. Shaikh v/s. State of Maharashtra

7

, the

Apex Court while discussing the scope of Section 27 of Evidence

Act has observed in paragraph 47 as under:-

'47. Thus, in the absence of exact words, attributed to an

accused person, as statement made by him being deposed

by the Investigating Officer in his evidence, and also

without proving the contents of the panchnamas, the trial

Court was not justified in placing reliance upon the

circumstance of discovery of weapon.

 '

54.In the case of Sunil Kumar And Another v/s. State of

Jharkhand

8

, the Apex Court while dealing with the defective or

illegal investigations and lapses/irregularities in investigations

observed that such aspect vitiates prosecution case to such an

extent as to warrant acquittal.  In paragraph 2 it is observed thus:-

'2.  This case is a glaring example of how cause of justice

can be defeated by inefficient, lackadaisical and

incompetent investigating agency.  As we go ahead, the

5 2020 SCC OnLine Bom 53

6 (2018) 5 SCC 435

7 2022 SCC OnLine SC 883

8 (2013) 4 SCC 422

Page 33 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

reasons for these observations would be clear.'

55.Then, the Apex Court observed in paragraph 29 as under:-

'

29

. We began by commenting on the unhappy conduct of

the investigating agency. We conclude by reaffirming our

view. We are distressed at the way in which the

investigation of this case was carried out. It is true that

acquitting the accused merely on the ground of lapses or

irregularities in the investigation of a case would amount to

putting premium on the deprecable conduct of an

incompetent investigating agency at the cost of the victims

which may lead to encouraging perpetrators of crimes. This

Court has laid down that the lapses or irregularities in the

investigation could be ignored subject to a rider. They can

be ignored only if despite their existence, the evidence on

record bears out the case of the prosecution and the

evidence is of sterling quality. If the lapses or irregularities

do not go to the root of the matter, if they do not dislodge

the substratum of the prosecution case, they can be

ignored. In this case, the lapses are very serious. PW 5

Jaldhari Yadav is a pancha to the seizure panchnama under

which weapons and other articles were seized from the

scene of offence and also to the inquest panchnama.

Independent panchas have not been examined. The

investigating officer has stated in his evidence that the

seized articles were not sent to the court along with the

charge-sheet. They were kept in the malkhana of the police

station. He has admitted that the seized articles were not

sent to the forensic science laboratory. No explanation is

offered by him about the missing sanha entries. His

evidence on that aspect is evasive. Clothes of the deceased

were not sent to the forensic science laboratory. The

investigating officer admitted that no seizure list of the

Page 34 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

clothes of the deceased was made. Blood group of the

deceased was not ascertained. No link is established

between the blood found on the seized articles and the

blood of the deceased. It is difficult to make allowance for

such gross lapses. Besides, the evidence of eyewitnesses does

not inspire confidence. Undoubtedly, a grave suspicion is

created about the involvement of the accused in the offence

of murder. It is well settled that suspicion, however strong,

cannot take the place of proof. In such a case, benefit of

doubt must go to the accused. In the circumstances, we

quash and set aside the impugned judgment and order

[Sunil Kundu v. State of Jharkhand, Criminal Appeal No.

1762 of 2004, decided on 20-8-2007 (Jhar)] . The

appellant-accused are in jail. We direct that the appellants

A-1 Sunil Kundu, A-2 Bablu Kundu, A-3 Nageshwar

Prasad Sah and A-4 Hira Lal Yadav be released forthwith

unless otherwise required in any other case.'

56.In the case of Sharad Birdhichand Sarda v/s. State of

Maharashtra

9

 and Shivaji Sahabrao Bobade And Another v/s.

State of Maharashtra

10

 the particulars on which the case based

on circumstantial evidence can be established are considered.

Firstly, the circumstances from which the conclusion of guilt is to

be drawn should be fully established.  It is necessary to note that

the 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

9 (1984) 4 SCC 116

10 (1973) 2 SCC 793

Page 35 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

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.

57.In Mustkeem Alias Sirajudeen v/s. State of Maharashtra

(supra), the Apex Court observed in paragraph 25, 26, 27 as

under:-

'25. With regard to Section 27 of the Act, what is

important is discovery of the material object at the

disclosure of the accused but such disclosure alone would

not automatically lead to the conclusion that the offence

was also committed by the accused. In fact, thereafter,

burden lies on the prosecution to establish a close link

between discovery of the material object and its use in the

commission of the offence. What is admissible under

Section 27 of the Act is the information leading to

discovery and not any opinion formed on it by the

prosecution. '

'26. If the recovery memos were prepared at the police

station itself then the same would lose their sanctity as held

by this Court in Varun Chaudhary v. State of Rajasthan

[(2011) 12 SCC 545 : AIR 2011 SC 72] .'Page 36 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

'27. The scope and ambit of Section 27 were also

illuminatingly stated i

n Pulukuri Kotayya v. King Emperor

[(1946-47) 74 IA 65 : AIR 1947 PC 67] reproduced

hereinbelow: (IA p. 77)

“… it is fallacious to treat the ‘fact discovered’ within

the section as equivalent to the object produced; the

fact discovered embraces the place from which the

object is produced and the knowledge of the accused

as to this, and the information given must relate

distinctly to this fact. Information as to past user, or

the past history, of the object produced is not related

to its discovery in the setting in which it is discovered.

Information supplied by a person in custody that ‘I

will produce a knife concealed in the roof of my

house’ does not lead to the discovery of a knife; knives

were discovered many years ago. It leads to the

discovery of the fact that a knife is concealed in the

house of the informant to his knowledge, and if the

knife is proved to have been used in the commission

of the offence, the fact discovered is very relevant. But

if to the statement the words be added ‘with which I

stabbed A’, these words are inadmissible since they do

not relate to the discovery of the knife in the house of

the informant.”

The same were thereafter restated in another judgment of 

this Court in Anter Singh v. State of Rajasthan [(2004) 10 

SCC 657 : 2005 SCC (Cri) 597]'

58.Similarly, the Apex Court reiterated the principles of

circumstantial evidence as laid down in the case of Sharad

Birdhichand Sarda (supra) as observed in paragraphs 23, 24 and

28, which need not be quoted at this juncture as it is discussed

Page 37 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

earlier.

59.In the case of Vijay Thakur v/s. State of Himachal

Pradesh(supra), the Apex Court while discussing its earlier

decision in the case of Mustkeem (supra), Sharad Birdhichand

Sarad (supra), observed that it is settled proposition of law that

suspicion, however strong, cannot take the character of proof. 

60.In the case of Mani (supra), the Apex Court observed in

paragraph 26 as under:-

'

26. The discovery is a weak kind of evidence and cannot

be wholly relied upon and conviction in such a serious

matter cannot be based upon the discovery. Once the

discovery fails, there would be literally nothing which

would support the prosecution case. We have already held

that the prosecution has failed to prove that the house

where alleged bloodstains were found belonged exclusively

or was possessed exclusively by the appellant, we have

further pointed out that the discovery was absolutely

farcical. There is one other very relevant factor ignored by

both the courts that the prosecution never made any

attempts to prove that the clothes belonged to the

appellants. There is literally no evidence to suggest

anything to that effect. Therefore, even if we accept the

discovery, it does not take us anywhere near the crime.

Both the courts below have ignored this very important

aspect. Once these two important circumstances are

disbelieved, there is nothing which would remain to

support the prosecution theory.'

Page 38 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

61.Keeping in mind above settled proposition, and as

discussed earlier with regard to alleged recovery of knife at the

instance of the accused, it is clearly found that there was clear-cut

tampering of the article attached at the instance of accused and

more specifically the knife since it was shown to the shopkeeper

by name Sainath Bandodkar,/PW13 who compared such knife

with the knives available in his shop and then identifying it as

sold by him.  Thus, the so-called discovery of knife at the instance

of accused is highly doubtful.  Similarly, the bloodstains allegedly

found on such knife cannot be accepted as that of the deceased

since there is clear-cut evidence of tampering with such knife by

the investigating agency.  Hence, possibility of tampering with the

blood sample allegedly found on the said knife cannot be ruled

out.  This further disbelieve the theory of linking the discovery of

knife to the commission of offence.

62.The deposition of PW6-Alex Dias shows that he acted as

panch witness on 23.01.2018 wherein accused was produced

before him and there he made some disclosure.  Surprisingly, he

deposed that accused stated of going to a bar, purchasing chicken

crispy and a bottle of brandy for Batu.  First of all, the deposition

of PW3 Raju clearly discloses that this fact was known to the

police officer who conducted scene of panchanama on

Page 39 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

21.01.2018.  Therefore, there cannot be such disclosure for the

first time at the instance of accused.

63.PW6-Alex Dias then claimed that accused disclosed that

after commission of the said offence, he removed gold ornaments

from the body of Batu and then concealed it at some place and he

is ready to show such place.  During cross-examination, it has

been brought on record that PW6-Alex Dias and deceased Batu

were childhood friends and therefore PW6 was clearly an

interested witness to see that his deceased friend gets justice.

Thus, deposition of PW6 being interested witness cannot be

considered as without any dent.  He is likely to support

prosecution and more specifically so-called disclosure and

recovery by putting words in the mouth of accused so that the

accused can be convicted.

64.Further, PW6 in his cross-examination deposed that on

knowledge of death of Batu, he had gone to the police station

alongwith the brothers of the deceased and at that time he was

requested to act as panch witness by P.I. Filomeno Costa who he

knew even prior to that date.  He then claimed that the accused

made disclosure in Konkani but he does not know whether any

recording was done by the Investigating Officer at the time of

panchanama.  He then claimed that the accused was disclosing

Page 40 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

facts very fast and he was unable to verbally tell the words used by

the accused while disclosing such facts.  This clearly shows that

PW6 was unable to disclose the words used by the accused while

making alleged disclosure on the basis of which so-called recovery

of weapon and so-called ornaments was carried out.  Therefore, as

observed earlier in the case of 

Shahaja @ Shahajan (supra) that it

is necessary for the prosecution and the panch witnesses to

disclose words used by the accused while making such disclosure,

such evidence of PW6 is clearly putting a dent to the case of the

prosecution regarding discovery and recovery at the instance of

accused.

65.So far as recovery of so-called ornaments at the instance of

accused, it is clear from the record that though the wife of

deceased claimed that he was wearing only 2 gold finger rings, the

investigating agency recovered 3 gold finger rings.  It is also clear

from the record that these gold ornaments which were recovered

at the instance of accused were handed over to the wife of

deceased without taking any test identification parade.  It is not

established that these gold ornaments were belonging to the

deceased himself and not to any other person.  Therefore, such

recovery on the basis of alleged discovery made by the accused is

of no substance to link the accused with the main offence of

murder.

Page 41 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

66.There is another angle to the above matter as the

investigating agency conducted one more disclosure and recovery

panchanama at the instance of the accused on 25.01.2018. Earlier

disclosure and recovery panchanama was conducted on

23.01.2018.  There is no explanation as to how there are two

recovery panchanamas within a gap of two days.  Be that as it

may, prosecution examined PW18-Luis Fernandes who claimed

that on 25.01.2018 he acted as panch witness at the request of P.I.

Filomeno Costa and at that time accused was brought before

them who made disclosure that he had thrown one plastic bag in

which he had kept covers of mobile phones, 2 purses and he is

willing to show the place to them.  Thereafter, the accused led

them to a bund at Seraulim and informed that he had thrown the

bag near one board with a message that garbage dumping was

prohibited. They went near the said board.  Accused went

alongwith the police and then brought one plastic bag.  On

opening the said bag they found 2 mobile phone covers which

they put in one envelope.  They further found 2 purses in the

same bag of which one was of brown colour and the other one

was of black colour.  In the said purses they found identity card,

Aadhaar card and voter card of Batu alongwith some pictures of

Jesus.  He then claimed that thereafter accused told them that he

had thrown SIM cards of the phone and volunteered to show the

Page 42 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

place.  He then told them that he put it in one empty tin of soft

drink and had thrown it in a garbage dump.  Thereafter, the

accused took them near one hotel at Sernabatim which is near

Lions Club.  The accused went and brought a tin from the

garbage dump in which they found 2 damaged SIM cards out of

which one was of Idea company and the other was beyond

identification.

67.During cross-examination PW18 clearly admitted as

under:-

    'I admit that PI Filomena Costa informed us about the

case and that the accused would show us the places.  I

admit that he had also informed us that the accused would

show us the purses and other articles of Baptista.

     I admit that the accused was then produced in the

cabin of PI Filomena Costa by two policemen.  After the

accused was brought, PI Filomena Costa questioned the

accused and the accused then informed us that he had

thrown the articles at certain places which he would show

to us.  PI Filomena Costa has asked the accused whether

he was willing to show the places where he had thrown the

articles. I cannot say the exact words used by the accused at

that time.' 

68.Thus, it is further clear that PW18 was unable to disclose

exact words used by the accused while making disclosure

statement.  Therefore, such disclosure allegedly made by the

accused is of no help to the prosecution and further to link the

Page 43 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

accused with the alleged offence.

69.The observations of the learned trial Court while relying on

such circumstances and linking it to the accused are, therefore,

considered to be incorrect for the reasons disclosed above.  In fact,

such observations are against the settled proposition of law as

disclosed above.  The knife allegedly recovered at the instance of

accused was found tampered with.  The witnesses examined by

the prosecution are all interested witnesses.  There is serious doubt

with regard to the manner in which investigation was carried out.

In fact, there is clear material on record to show that accused

alongwith 3 to 4 friends of the deceased Batu were regularly

attending police station and they were considered as suspects,

from the day when the body of the deceased was recovered at the

beach.  The material brought on record clearly goes to show that

there was lot of pressure from the people of the locality to arrest

someone in the matter since FIR was lodged against unknown

person.  The deposition of PW26 PI Filomena Costa further

shows that without any suspicion or material against the accused,

he was arrested.  On page no.30 of the cross-examination of

PW26 he clearly admitted that accused was brought to the police

station as suspect on 23.01.2018 by the staff.  Such staff member

who brought the accused to the police station as a suspect is not

examined.  PW26 Filomena Costa only instructed his staff

Page 44 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

members to bring the suspects.  However, he does not depose as

to what was the material against the accused which brings him in

the category of suspect and that too, on 23.01.2018.

70.The prosecution is not claiming or linking the accused on

the basis of last seen theory.  There is no witness examined by the

prosecution who claimed to have seen lastly the accused and the

deceased together.  In fact, as discussed earlier, PW28 Krishna

clearly deposed that deceased Batu was dropped at his home by

him alongwith accused prior to 7:30PM.  PW19 Jeomiro

Fernandes categorically stated in the chief-examination itself that

the accused first dropped Batu at his house and thereafter

dropped him at Wadakade.  They dropped Batu at his residence at

around 6:45PM.  Thus, the accused was lastly seen with the

deceased, PW19 Jeomiro Fernandes and PW28-Krishna Langde

at around 6:45PM.  They all dropped deceased at his residence

and they left the said place.  Thereafter, no one has seen Batu till

his dead body was discovered.  His wife/PW1 claimed that she

called Batu on his mobile phone at 9:00PM and talked to him.

Admittedly, no CDR or SDR of mobile phone of Batu, that of

accused, PW19-Jeomiro, PW28-Krishna were produced during

the trial to show their locations.  Thus, a serious doubt is created

with regard to entire case of the prosecution.  The circumstances

which are brought on record and discussed by the learned trial

Page 45 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

Court in much detail are not at all established to the hilt and,

more particularly, to point finger only against the accused.

71.Having said so, the findings of the learned trial Court

cannot be accepted for holding accused guilty on all counts. Apart

from the circumstances, the motive for commission of such

offence is not at all established.  The investigation has been

carried out in a most shabby and casual manner.  There is

apparent tampering with the muddemal articles and more

specifically alleged knife and clothes of the accused. The

possibility of tampering with the knife is clearly established. Thus,

overall material placed on record is not clinching material and it

creates serious doubt about the entire evidence produced before

the trial Court.  In other words, the case of prosecution appears to

the extremely doubtful and concocted so as to implicate the

accused in the matter.  Accordingly, we answer the above framed

point in the negative.

72.Thus, judgment and conviction of the accused as recorded

by the learned Additional Sessions Judge needs to be quashed and

set aside.  Hence, we pass the following order:-

O R D E R 

i) The appeal is allowed.  The impugned judgment

Page 46 of 47

 27

th

 September 2022 ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::

CRIA-9-2022.DOC

dated 20.12.2021 in Sessions Case (302) No.10/2018

passed by the learned Additional Sessions Judge, Margao is

hereby quashed and set aside.  Accordingly, conviction of

the accused for the offence punishable under Section 302,

394 and 201 of IPC is hereby set aside.  The appellant shall

be set at liberty forthwith if not required in any other

offence.

ii). However, the appellant shall furnish Bail Bonds as

provided under Section 437-A of Cr.P.C. for 25,000/-₹

with one surety in the like amount, within a period of one

week from the date of his release, which shall continue till

the period of appeal is over.  Such Bail Bonds and surety

shall be furnished to the learned Additional Sessions Court

at Margao to its satisfaction.

BHARAT P. DESHPANDE, J M. S. SONAK, J

Page 47 of 47

 27

th

 September 2022

MARIA SUZANA

REBELLO

Digitally signed by MARIA SUZANA REBELLO

Date: 2022.10.11 12:12:42 +05'30' ::: Uploaded on - 12/10/2022 ::: Downloaded on - 30/08/2025 22:11:15 :::