REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 242 OF 2022

SUBRAMANYA  …..APPELLANT

VERSUS 

STATE OF KARNATAKA  …..RESPONDENT

J U D G M E N T

J.B. PARDIWALA, J.

1.This statutory criminal appeal is at the instance of a convict

accused charged with the offence of murder of one Kamalamma

(deceased) and is directed against the judgment and order of

conviction   passed   by   the   High   Court   of   Karnataka   dated

02.07.2019 in the Criminal Appeal No. 473 of 2013 by which

the High Court allowed the acquittal appeal filed by the State of

Karnataka against the judgment and order of acquittal passed

by the Principal Sessions Judge, Chikmagalur dated 20.12.2012

in the Sessions Case No. 59 of 2011 and held the appellant

herein guilty of the offence of murder punishable under Section

302 of the Indian Penal Code, 1860 (for short, ‘the IPC’). The

High   Court   sentenced   the   appellant   herein   to   undergo   life

imprisonment with fine of Rs. 25,000/­ and in the event of

default   of   payment   of   fine   to   undergo   further   simple

imprisonment for a period of six months.

CASE OF PROSECUTION

2. The appellant herein along with two other co­accused, namely,

Gowri alias Gowramma wife of late Nagaraj and Seetharam Bhat

son of late Nagabhatt were put to trial in the Sessions Case No.

59 of 2011 for the offences punishable under Sections 120­B,

302, 379 and 201 read with Section 34 of the IPC. All the three

accused were put to trial in the court of Principal Sessions

Judge, Chikmagalur. The original accused No. 2, namely, Gowri

(acquitted) was born in the wedlock of one Manjappanaika and

his   first   wife.   The   deceased,   namely,   Kamalamma   was   the

second wife of the Manjappanaika. Gowri (original accused No.

2)   happens   to   be   the   step   daughter   of   the   deceased

Kamalamma. After the demise of Manjappanaika his immovable

properties were divided between the deceased Kamalamma and

Gowri (A­2). In the wedlock of Manjappanaika and the deceased

two   daughters   were   born,   namely,   Sugandha   (PW   1)   and

Sujatha. The deceased Kamalamma used to reside all alone at

the   village   Horabylu   adjacent   to   the   house   of   the   original

accused No. 2 Gowri. Gowri is a widow and at the relevant point

of time was staying along with her two children. It is the case of

the prosecution that Gowri (A­2) had an illicit relationship with

the   appellant   herein.   The   deceased   Kamalamma   was   highly

opposed to such illicit relationship and used to reprimand both,

the appellant and Gowri. 

3.According to the case of the prosecution, the appellant herein

and   Gowri   conspired   on   23.08.2010   to   do   away   with   the

deceased Kamalamma. Both are alleged to have entered her

house and somewhere near the cattle shed, the deceased was

hit on her head and neck with a hard object like a club. Later,

the appellant and Gowri are alleged to have removed the gold

chain, a pair of ear studs and one gold ring from the body of the

deceased Kamalamma. They took away her mobile also. 

4.It   is   the   case   of   the   prosecution   that   after   the   deceased

Kamalamma was done to death, the original accused No. 3,

namely, Seetharam Bhat came into picture. Seetharam Bhat (A­

3) is alleged to have helped the appellant and Gowri in wrapping

the dead body of the deceased in a sari and thereafter dumping

it   on   the   land   of   one   Dinamani.   The   land   of   Dinamani   is

situated besides a water channel. It is alleged that with the aid

of a crowbar, a pit was dug and the dead body of the deceased

was buried with the intention to destroy the evidence. 

5.According to the case of the prosecution, the appellant sold the

gold ornaments to a jeweller, namely, Somashekhara Shetty (PW

9). PW 9 Somashekhara Shetty at the relevant point of time was

running a jewellery shop at Rippanpet. So far as the mobile is

concerned, the same is said to have been sold by the appellant

herein   to   one   Ashok   alias   Meeranath   (PW   16).   Ashok   alias

Meeranath (PW 16) is a resident of a place called Surathkal.

6. On 24.08.2010, Alok (son of Gowri) informed the son­in­law of

the deceased, namely, H.T. Yogesh (PW 7) that his mother­in­

law (deceased) had been missing since 23.08.2010. In such

circumstances, H.T. Yogesh went (PW 7) to the Koppa, Police

Station (P.S.)  and filed a missing complaint. 

7. On 09.12.2010 at 21:30 hours, Seetharam Bhat (A­3) is said to

have   met   H.T.   Yogesh   (PW7)   and   made   an   extra   judicial

confession before him stating that about four months back the

appellant herein and Gowri had lured him with a bottle of

brandy and saying so had asked him to accompany them as

they had some work. Thereafter, the appellant and Gowri are

said to have revealed or rather made an extra judicial confession

before Seetharam Bhat (A­3) that they had committed murder of

the deceased Kamalamma and had kept the body in a cattle

shed.

8.The appellant and Gowri asked Seetharam Bhat (A­3) to help

them in disposing of the dead body. When Seetharam (A­3)

declined to help them, he was threatened by the appellant and

Gowri. Accordingly, Seetharam Bhat (A­3) accompanied them

and helped in removing the gold ornaments from the body of the

deceased and burying the body at the field of one Dinamani. 

9. On 10.12.2010, H.T. Yogesh (PW 7) went to the Police Station

and lodged a First Information Report for the offence of murder. 

10. Upon   registration   of   the   First   Information   Report,   the

investigation had commenced. All the three accused persons

came to be arrested. While the appellant herein and Gowri (A­2)

were   in   custody   of   the   Police   they   are   said   to   have   made

statements that they would show the place where the dead body

had been buried and also the place where the weapon of offence

(club) had been concealed.  The appellant is also said to have

made a statement that he would also show the place where he

had sold of the ornaments of the deceased. 

11.Accordingly, a discovery panchnama Ex. P.3 was drawn under

Section 27 of the Indian Evidence Act, 1872. The photographs of

the exhumation of the body were also taken and admitted as Ex.

P.4. The Inquest panchnama of the body of the deceased, Ex.

P.14 was also drawn. 

12.The ornaments said to have been sold by the appellant herein to

a jeweller, Somashekhara Shetty (PW 9), were collected from his

shop by drawing a panchnama Ex. P.1. 

13.The   clothes   of   the   appellant   herein   are   said   to   have   been

discovered at his instance from the place nearby the house of

the deceased by drawing a panchnama Ex. P.6. The weapon of

offence   (club)   was   also   discovered   at   the   instance   of   the

appellant herein by drawing a panchnama Ex. P.8. It appears

that one more weapon in the form of a spade was discovered at

the instance of the original accused No. 3 Seetharam by drawing

a panchnama Ex. P.8.

14.The dead body of the deceased was sent for post­mortem at the

General Hospital, Koppa.  

15.The post­mortem report Ex. P.17 reveals that the cause of death

was due to head injuries in the form of fractures. 

16.At the end of the investigation, the Investigating Officer filed

chargesheet against the appellant and the two co­accused for

the offences enumerated above. Upon filing of the chargesheet,

the case was committed by the Magistrate under Section 209 of

the Cr.P.C. to the Sessions Court which came to be registered as

the Sessions Case No. 59 of 2011 in the court of Principal

Sessions Judge, Chikmagalur.

17. The trial court framed charge against all the accused persons

vide order dated 20.12.2012. Appellant herein and the other two

co­accused pleaded not guilty to the charge. 

18. The prosecution adduced the following oral evidence in support

of its case: 

(1)PW 1 Sugandha, CW 7, daughter of the deceased.

(2)PW 2 Vishwa K. K., CW 9, panch­witness to the discovery

of the ornaments from the shop of the jewellery and also

the discovery of the dead body. 

(3)PW 3 Nandi Purela, CW 11, panch­witness.

(4)PW 4 H.S. Sathyamurthi, CW 13, panch­witness.

(5)PW 5 T. Somaiah, CW18, panch­witness. 

(6)PW 6 Sridhar Shetty, CW 20, panch­witness. 

(7)PW 7 H. T. Yogesh, CW 1, son­in­law of the deceased

before whom original accused No. 3 is said to have been

made extra judicial confession. 

(8)PW 8 H. M. Ravikanth, CW 4, panch­witness.

(9)PW 9 I. Somashekhara Shetty, CW 14, jeweler to whom the

ornaments were sold. 

(10)PW 10 Ravi Shetty, CW 22, panch­witness to the discovery

of the mobile.

(11)PW   11   Dr.   J.   Neelakantappa   Gowda,   CW   29,   panch­

witness.

(12)PW 12 C.V. Harish, CW 26 panch­witness.

(13)  PW 13 Thousif Ahmed, CW 32, panch­witness to the place

of incident.

(14)PW 14 J.K. Shivakumar, CW 37, Revenue Officer.

(15)PW15 Dayanand Gowda, CW 28, Assistant Commissioner.

(16)PW 16 Meeranath Gowda, CW 24, Cook at Sharath Bar

and Restaurant. The appellant used to assist the PW 16 at

the restaurant.

(17)PW 17 Mahesh E.S., CW 41, Police Officer.

(18)PW 18 Manjeshwara Kalappa, CW 40, Police Officer.

(19)PW 19 T. Sanjeeva Naik, CW 42, Police Officer.

19.The prosecution also adduced documentary evidence in the form

of FIR, Inquest panchnama, discovery panchnamas etc.

20.The trial court framed the following points of determination in its

judgment: 

“1) Whether the prosecution proves that Kamalamma,

w/o late Manjappanaika died a homicidal death?

2)   Whether   the   prosecution   proves   that   on   or   about

23.8.2010,   in   Hirekudige   village   in   Koppa   Taluk,

accused Nos. 1 and 2, in furtherance of their common

intention or otherwise, agreed and conspired with each

other to murder Kamalamma, w/o late Manjappanaika,

and thereby committed an offence of criminal conspiracy,

punishable under Section 120­B read with Section 34 of

I.P.C?

3) Whether the prosecution proves that on the aforesaid

date at about 9.00 PM, in the house of Kamalamma at

Hirekudige village in Koppa Taluk, accused Nos.1 and 2,

in furtherance of common intention, did commit murder

by   intentionally   and   knowingly   causing  the   death   of

Kamalamma, by assaulting on her head and neck by

means   of   club,   and   thereby   committed   an   offence

punishable under Section 302 read with Section 34 of

I.P.C? 

4) Whether the prosecution proves that on the aforesaid

date, time and place, accused No.1, committed theft of a

gold chain, a pair of earstuds, one gold ring and a mobile

handset belonging to deceased Kamalamma and thereby

committed an offence punishable under Section 379 of

I.P.C?

5) Whether the prosecution proves that on or about the

aforesaid   date,   in   furtherance   of   common   intention,

accused   Nos.1   and   3,   knowing   that   the   offence   of

murder, punishable with death or imprisonment for life,

has been committed by accused Nos. 1 and 2, caused

certain evidence to disappear, to wit, buried the dead

body of Kamalamma, by the side of the Government

channel at Horabylu, with an intention to screen the

offenders (accused Nos.1 and 2) from legal punishment,

and   thereby   committed   an   offence   punishable   under

Section 201 read with Section 34 of I.P.C? 

6) What order?”

21. The aforesaid points of determination came to be answered by

the trial court as under: 

“POINT No. 1: ­ In the affirmative; 

POINT No.2: ­ In the negative; 

POINT No.3: ­ In the negative; 

POINT No.4: ­ In the negative; 

POINT No.5: ­ In the negative;

POINT No.6: ­ As per final order, for the following:”

22.The   prosecution   in   the   course   of   the   trial   relied   upon   the

following circumstances to prove its case against the accused

persons: 

(1)Motive to commit the crime. According to the prosecution,

the appellant herein had illicit relationship with original accused

No. 2, namely, Gowri and the deceased was coming in their way.

In such circumstances, the appellant herein and the original

accused No. 2 had the motive to commit the crime.

(2)Extra judicial confession alleged to have been made by the

accused No. 3 Seetharam Bhat before the PW 7 Yogesh (son­in­

law of the deceased) after four months of the date of incident.

(3)Discovery of the dead body at the instance of the appellant

herein   by   drawing   a   panchnama   under   Section   27   of   the

Evidence Act.

(4)Recovery of the ornaments from the shop of the Jeweller

(PW 9) at the instance of the appellant herein by drawing a

panchnama. 

(5)The   discovery   of   the   weapon   of   offence,   mobile   of   the

deceased and the clothes of the appellant accused at the instance

of the appellant herein under Section 27 of the Evidence Act.

23.We shall now look into the reasonings assigned by the trial court

while   not   accepting   any   of   the   aforesaid   circumstances,   as

incriminating   circumstances,   establishing   the   guilt   of   the

accused persons. We quote as under: 

“34.   The   first   circumstance   which   the   prosecution   is

intending to rely upon is motive that A­1 was having

illicit relation with A­2 and in that context, deceased

Kamalamma   used   to  abuse   them   and   she   was   also

making propaganda about the same and the accused

persons were enraged by that and thinking that she is

an obstacle for their relation, they conspired to get rid of

her   and   murdered   the   deceased.   In   circumstantial

evidence, motive plays important role and it must be

strong   and   reliable.   If   prosecution   fails   to   prove   the

motive, it will be beneficial to the accused. Even though

P.Ws.1, 2 and 7 have deposed that the mother of P.W.1,

the deceased used to tell her that A­1 and A­2 are having

illicit relation and she used to scold them for having such

illicit relation, but if we see the cross­examination of P.W.

1, it discloses that A­1 is distant brother to A­2 and that

there   was   a   panchayath   before   the   division   of   the

properties between the deceased and A­2. Even in the

case of the prosecution, the prosecution has not proved

by examining any witness to substantiate the said fact

of illicit relation between A­1 and A­2, who have either

seen them together or that they have advised them to

give up the same. Even though P.W.1, the daughter and

P.W.7,   the   son­in­law   of   the   deceased   have   deposed

about the illicit relation between A­1 and A­2, but they

have deposed that the deceased used to tell about the

illicit relations and they are not the direct witnesses to

substantiate the said fact. Their evidence is only hearsay

in   nature.   As   such,   the   evidence   regarding   the   illicit

relation is not acceptable and reliable in law.

35. The second circumstance which the prosecution is

intending to rely upon is the confession made by A­3

before P.W.7, the son­in­law of the deceased. It is the

specific case of the prosecution that on 9.12.2010 he had

been to Gadikallu and at about 9.30 PM, near the Circle,

A­3 met him and there he told that about 3 or 3  1/2

months back he had been called by A­1 and told that he

had murdered Kamalamma and in order to bury the

dead body, asked his help by providing two bottles of

brandy and he also told that if he is not going to obey, he

will also kill him as done to his brother­in­law Srinivase

Gowda. He also told that he helped him in carrying the

dead body to the mound near the land of Dinamani and

buried it. During the course of crossexamination, he has

admitted   that   he   is   not   going   to   ask   any   personal

matters of A­3 nor he will tell his personal matters to

him. He has further admitted that he is not having any

confidence in him and vice versa, A­3 is also not having

any confidence in him. A­3 is also not a friend or relative

of   P.W.7.   In   order   to   establish   that   A­3   made   a

confession   before   P.W.7,   A­3   must   have   reposed

confidence in him and he must have some faith with the

person to whom he is making such a confession. When

P.W.7 is neither a relative nor a friend, why A­3 is going

to make such a confession before P.W.7 who is a close

relative of the deceased, is a mystery. Under the facts

and circumstances of the present case on hand, it is very

difficult   to   believe   that   A­3   would   make   such   a

confession before P.W.7 about the crime committed by

them. While considering the evidence of extra judicial

confession,   the   Court   must   also   verify   whether   the

accused could repose confidence in such a person so as

to disclose a secret aspect of his life. For this proposition

of law, I want to rely upon the decision reported in AIR

1975 SUPREME COURT 258, [THE STATE OF PUNJAB

v/s BHAJAN SINGH & OTHERS] wherein it is held as

under: ­

“(C)   Evidence   Act   (1872),   S.24   ­   Extra   judicial

confession – Value of the evidence of extra judicial

confession in the very nature of things is a weak

piece   of  evidence.   (The   evidence   adduced   in   this

respect in the instant case, held, lacked plausibility

and did not inspire confidence.) Para 15”

36. In another decision reported in [2011] ACR 704 in the

case of SK. YUSUF v/s STATE OF WEST BENGAL, the

Hon'ble Supreme Court of India has again held as under:

­

"C.  Evidence   Act,   1872   ­   S.25   ­   Extra   judicial

confession   –   Extra   judicial   confession   must   be

established to be true and made voluntarily and in a

fit state of mind ­ Extra judicial confession can be

accepted and can be the basis of a conviction if it

passes the test of credibility. Para 22"

37. Leave apart this, as per the evidence of P.W.7, A­3

met him 3  1/2  months or 4 months after the incident.

Usually, if at all, a confession is going to be made by the

offenders in respect of the commission of the offence, it

will be made immediately after the incident which they

have   committed   and   not   after   a   long   gap   and   the

confession is going to be made immediately before the

person who come across with him and with whom he is

having full faith. In this behalf also the evidence which

has been produced before the court is not cogent and

reliable and the prosecution has utterly failed to prove

the said circumstance which it is intending to rely upon.

38.   The   third   circumstance   which   the   prosecution   is

intending to rely upon is that of accused showing the

place of commission of offence and the place of burial of

the   dead   body.   As   per   the   evidence   of   P.W.19,   the

Investigating Officer, on 10.12.2010, C.Ws.36 and 37

produced accused No.1 at about 9.00 PM; C.Ws.34 and

35   produced   accused   No.2   at   the   same   time;   and

P.Ws.17 and C.W.38 produced accused No.3 at the same

time. He has further deposed that thereafter he recorded

their voluntary statements and on the basis of that, he

traced   the   place   of   burial.   If   we   see   the   voluntary

statement of A­1 as per Ex.P.28, he has stated that he

will show the place of burial. He has also volunteered

that   he   has   committed   the   murder   of   deceased

Kamalamma and he will produce the club, mobile, spade

and another club which has been used for the purpose of

transportation of the dead body and he will also produce

the ornaments which he has taken from the body and

the same has been marked as Ex.P.28. Accused nos.2

and 3 have volunteered to show the place where they

have buried the dead body. If we see the evidence of this

witness with the evidence of the other witnesses, it is not

accused nos.2 and 3 who took the IO and the panch

witnesses and showed the place of burial. P.Ws.2 and 8

have deposed that about one year back, he saw the

dead   body   of   deceased   near   a   halla   situated   at

Dinamani land at a mound and there, the Dy.S.P. and

the  A.C.,  were also present. A­1 and A­3 showed the

place of burial of the dead body. But, nowhere these

witnesses have spoken that A­1 and A­3 led them and

showed the place of burial. If already the said burial

spot was known to the Dy.S.P, and the A.C., then under

such circumstances, it cannot be held that it is at the

instance of the accused that the said place has been

discovered. If we see the evidence of P.W.8,  he has

deposed that the said body was fully decomposed and

one blouse and one petticoat were found on the dead

body and if we see the evidence of P. W.15, he has

deposed that accused nos.1 and 3 led them to a mound

in survey No.121 and showed the place where they had

buried the dead body of deceased Kamalamma and he

got it exhumed through A­1, A­3 and P.W.3. The said

body was highly decomposed and an old type blouse

and a petticoat were there over the said body. But if we

see the cross­examination of this witness, he received

the   requisition   on   10.12.2010   and   thereafter   on

11.12.2010 he fixed the timing to exhume the body and

he went there at about 10.30 AM and when he was

about to enter the village, police were also there along

with   A­1   and   A­3   and   other   witnesses,   Doctor   and

Videographer   were   also   present.   Then,   under   such

circumstances, the evidence of P.W.15 that A­1 and A­3

led them and showed the place where they had buried

the dead body is also not believable and reliable. It is not

for the first time that he came to know about the dead

body in that place. He has categorically deposed that the

body was highly decomposed. But if we see the evidence

of P.W.11, the Doctor, he found a semi decomposed, legs

little semi  flexed in position, head was covered with

black and gray hairs measuring 12 inches in length,

2/3rd of the body was decomposed and breast was also

semi­decomposed. If the alleged murder has taken place

on 23.8.2010, with the above condition of the body, the

exhumation of the body must have been done earlier to

11.12.2010 and not on 11.12.2010, 3 1/2 months later

as contended by the prosecution, or else, the death must

have taken place at a later date which is closer to the

date   of   exhumation   and   examination.   According   to

P.W.19, accused nos.2 and 3 volunteered to show the

place where they have buried the dead body, but as per

the case of the prosecution, accused nos.1 and 3 have

showed the place. That also creates a doubt. In that

behalf, there is no consistency in the evidence to show

that it is at the instance of A­1 and A­3 by their voluntary

statement, the fact about the place of burial has been

discovered. Under such circumstances, this circumstance

which the prosecution is intending to rely upon, cannot

be said to be proved beyond reasonable doubt.

39.   The   next   circumstance   which   the   prosecution   is

intending   to   rely   upon   is   that   of   recovery   of   the

ornaments   at   the   instance   of   accused   No.   1.   In   this

behalf,   the   prosecution   is   intending   to   rely   upon   the

evidence of P.W.2 and P.W.9. P.W.2 in his evidence has

deposed that after 2 or 3 days again police called him

and along with C.W.13, A­1 was also present and that

himself, C.W.13 and the PI were led by A­1 to Rippanpet.

There, A­1 took them to Someshwara Jewellers shop and

there A­1 asked to give the gold ornaments given by him

and C.W.14 returned the said gold ornaments and the

same were seized by drawing a Mahazar as per Ex.P.1.

Admittedly, this witness is the nephew of the deceased

and even though by the side of the Police Station and the

jewellery   shop   there   are   so   many   shops   and   other

persons were available, but why this particular person

has been chosen as a witness is also not forthcoming.

40. P.W.9 is the owner of the jewellery shop. He has

deposed that A­1 came and sold the gold articles prior to

3   1/2  months   back   by   coming   to   his   shop   and   he

returned   the   said   articles   and   they   were   seized   by

drawing a Mahazar as per Ex.P.1. During the course of

cross­examination, he has deposed that they will not

maintain any receipt book for having purchased the gold

and he has also further deposed that when he

purchased the gold articles, they were just like new and

there will be wear and tear found on the gold articles

even though they have been renewed with new coatings.

When the said articles appear to be new one and even

after 3 1/2 months of their purchase by P.W.9 who is a

jeweller, they were in the same condition in which they

have been recovered at the instance of A­1 is hard to

believe   and   in   this   behalf   also,   the   case   of   the

prosecution is not worthy of acceptance.

41.   The   next   circumstance   which   the   prosecution   is

intending   to   rely   upon   is   the   recovery   of   the   club,

umbrella,   mobile   and   spade   and   the   seizure   of   the

clothes   of   A­1   and   A­3.   Even   though   the   recovery

evidence has been given by P.Ws.8, 10,16 and P.Ws.4

and 5, but if we closely scrutinise their evidence, the club

which has been recovered is also not having stains and

it is a new one. Even it is not believable that the said

clubs which have been thrown by the accused persons in

that particular area will be available in the condition in

which they have been thrown even after 3 1/2  months.

By bare looking by this court, M.Os. 9 and 14 are just

like new clubs. If they are exposed to rain, water and

sun, definitely they would have changed their colour and

shape. So also, the recovery of the clothes of the accused

persons. In this behalf also, the recovery evidence of all

these articles has not been proved by the prosecution

beyond all reasonable doubt.

42.   Even   though   the   learned   Public   Prosecutor

vehemently argued and contended that at the instance of

the   accused,   the   body   has   been   exhumed   and   the

recovery has been done and A­3 has also confessed

before P.W.7 and the prosecution has also proved the

motive that A­1 and A­2 were having illicit relation, the

same   is   not   acceptable   under   the   above   said

circumstances.

43. The material witnesses in this case have not been

examined by the prosecution for the reasons best known

to it. It is the specific case of the prosecution that one

Alok, son  of accused No.2 informed P.W.7  about the

missing of the deceased. But the said Alok has not been

examined.   The   body   of   deceased   is   found   buried   in

Survey No.121 of Dinamani and Narayanaswamy, and

when the said body was found there in the said land

belonging to them, then, under such circumstances, they

are   considered   to   be   material   witnesses.   Non­

examination of these material witnesses will also not fill

up the gap which the prosecution has to fill up to prove

its case beyond all reasonable doubt. From what date

that the deceased was missing and how nobody noticed

about the missing of the deceased is also not brought on

record by the prosecution, for the reasons best known to

it. This particular doubt also goes to the benefit of the

accused.   Even   though   P.W.   1   was   knowing   that   the

deceased, her mother, was having a mobile and after

coming to know about the missing of her mother on

24.8.2010, she will not make any efforts to make a call

to   the   mobile   of   her   mother   which   is   an   unnatural

conduct on her part. No daughter, after coming to know

that the mother is missing, will keep quiet, that too when

she knows that her mother is having a mobile. Definitely

she could have made a call. For what reasons P.W. 1 did

not   make   any   call   to   her   mother's   mobile   is   also   a

doubtful circumstance.

44. It is settled principle of law that when two views are

possible from the prosecution evidence, the one which is

favourable to the accused shall have to be taken and the

benefit of doubt shall have to be given to the accused.

Taking   into   consideration   the   above   said   facts   and

circumstances of the case, I answer point Nos.2 to 5 in

the negative.”

24.Thus, the trial court, upon appreciation of the oral as well as

documentary   evidence,   came   to   the   conclusion   that   the

prosecution had failed to prove its case against the accused

persons   beyond   reasonable   doubt   and   accordingly,  vide  the

judgment and order dated 20.12.2012, acquitted the appellant

herein and the other two co­accused of all the charges. 

25.The State of Karnataka being dissatisfied with the judgment and

order of acquittal passed by the trial court challenged the same

by filing the Criminal Appeal No. 473 of 2013 in the High Court

of Karnataka. The High Court upon reappreciation of the entire

oral as well as the documentary evidence on record dismissed the

acquittal appeal so far as the original accused No. 2 Gowri alias

Gowramma   is   concerned   thereby   affirming   her   acquittal.

However,   the   appellant   herein   came   to   be   convicted   for   the

offence of murder punishable under Section 302 of the IPC and

was sentenced to undergo life imprisonment with fine of Rs.

25,000/­. Appellant was also convicted for the offence punishable

under Section 201 read with Section 34 of the IPC and was

sentenced to undergo simple imprisonment for five years with

fine of Rs. 5,000/­. The original accused No. 3 Seetharam Bhat

came to be convicted for the offence punishable under Section

201   read   with  Section  34   of   the   IPC   and   was   sentenced   to

undergo simple imprisonment for a period of three years with fine

of Rs. 5,000/­ and in case of default to undergo further simple

imprisonment for a period of two months. 

26.We are informed that the original accused No. 3 Seetharam Bhat

accepted the conviction and has undergone the sentence. The

original accused No. 3 thought fit not to file any appeal before

this Court. 

27.It is the appellant herein (original accused No. 1), who is here

before this Court with the present appeal. 

SUBMISSIONS ON BEHALF OF THE APPELLANT CONVICT

28.Mr. Krishna Pal Singh, the learned counsel appearing for the

appellant   convict   vehemently   submitted   that   the   High   Court

committed a serious error in passing the impugned judgment

and order of conviction by reversing the well­reasoned judgment

and order of acquittal passed by the trial court. According to the

learned counsel, while sitting in judgment over an acquittal, the

appellate court is first required to seek an answer to the question

whether   the   findings   of   the   trial   court   are   palpably   wrong,

manifestly   erroneous   or   demonstrably   unsustainable.   If   the

appellate court answers the above question in the negative, the

order   of   acquittal   is   not   to   be   disturbed.   Conversely,   if   the

appellate court holds, for reasons to be recorded, that the order

of acquittal cannot at all be sustained, in view of any of the above

infirmities, it can then – and then only – reappraise the evidence

to arrive at its own conclusions. The principal argument of the

learned counsel appearing for the appellant convict is that in the

case on hand, there is no finding recorded by the High Court that

the judgment of the trial court is palpably wrong, manifestly

erroneous or demonstrably unsustainable. 

29.The learned counsel would further submit that the High Court

committed a serious error in making the extra judicial confession

alleged   to   have   been   made   by   the   original   accused   No.   3

Seetharam Bhat before the PW 7 almost after four months from

the date of the incident is the basis and thereafter, trying to

search for corroboration. It was argued that even otherwise, an

extra judicial confession is a weak piece of evidence. He would

argue that in the case on hand, the High Court should not have

relied upon the extra judicial confession alleged to have been

made by the accused No. 3 Seetharam before the PW 7 Yogesh

for the purpose of convicting the appellant herein. 

30.The   learned   counsel   also   submitted   that   the   High   Court

committed a serious error in relying upon the various discoveries

like the weapon of offence, jewellery, mobile, clothes etc. under

Section 27 of the Evidence Act. 

31.In such circumstances referred to above, the learned counsel

prays that there being merit in his appeal, the same may be

allowed and the impugned judgment and order passed by the

High Court may be set aside. 

SUBMISSIONS ON BEHALF OF THE STATE

32.Mr. V.N. Raghupathy, the learned counsel appearing for the State

of Karnataka, on the other hand, has vehemently opposed this

appeal submitting that no error not to speak of any error of law

could be said to have been committed by the High Court in

passing   the   impugned   order.   He   would   submit   that   the

circumstances are fully established pointing only towards the

guilt of the appellant convict. In such circumstances referred to

above, the learned counsel appearing for the State prayed that

there being no merit in the present appeal, the same may be

dismissed.

ANALYSIS

33.Having heard the learned counsel appearing for the parties and

having gone through the material on record, the only question

that   falls   for   our   consideration   is   whether   the   High   Court

committed any error in passing the impugned judgment and

order of conviction. 

34.The High Court should have been mindful of the fact that it was

dealing with an acquittal appeal filed by the State under Section

378 of the Cr.PC. It would be useful to review the approach to be

adopted while deciding an appeal against the acquittal by the

trial court. 

35.In one of the earliest cases on the powers of the High Court, in

dealing with an appeal against an order of acquittal the Judicial

Committee   of   the   Privy   Council,   in Sheo   Swarup v. King­

Emperor, 1934 SCC OnLine PC 42 : (1933­34) 61 IA 398 : AIR

1934 PC 227 (2), considered the provisions relating to the power of

an appellate court in dealing with an appeal against an order of

acquittal and observed as under: 

“…..But in exercising the power conferred by the Code

and before reaching its conclusions upon fact, the High

Court should and will always give proper weight and

consideration to such matters as: (1) the views of the trial

Judge   as   to   the   credibility   of   the   witnesses;   (2)   the

presumption of innocence in favour of the accused, a

presumption certainly not weakened by the fact that he

has   been   acquitted   at   his   trial;   (3)   the   right   of   the

accused to the benefit of any doubt; and (4) the slowness

of   an   appellate   court   in   disturbing   a   finding   of   fact

arrived at by a Judge who had the advantage of seeing

the witnesses. To state this, however, is only to say that

the High Court in its conduct of the appeal should and

will act in accordance with rules and principles well

known and recognised in the administration of justice.”

It was stated that the appellate court has full powers to review and

to reverse the acquittal.

36.Following the  Sheo Swarup  (supra) this Court in  Chandrappa

and Others v. State of Karnataka reported in (2007) 4 SCC 415

held as under: 

“16. It cannot, however, be forgotten that in case of

acquittal, there is a double presumption in favour of the

accused. Firstly,   the   presumption   of   innocence   is

available   to   him   under   the   fundamental   principle   of

criminal   jurisprudence   that   every   person   should   be

presumed to be innocent unless he is proved to be guilty

by   a   competent   court   of   law. Secondly,   the   accused

having   secured   an   acquittal,   the   presumption   of   his

innocence   is   certainly   not   weakened   but   reinforced,

reaffirmed and strengthened by the trial court.”

37.In  Atley v. State   of   Uttar   Pradesh,   AIR   1955   SC   807,   the

approach of the appellate court while considering a judgment of

acquittal   was   discussed   and   it   was   observed   that   unless   the

appellate court comes to the conclusion that the judgment of the

acquittal was perverse, it could not set aside the same. To a

similar effect are the following observations of this Court speaking

through Subba Rao, J. (as his Lordship then was) in   Sanwat

Singh and Others v. State of Rajasthan, AIR 1961 SC 715 in

para 9 held as under: 

“9. The foregoing discussion yields the following results:

(1)   an   appellate   court   has   full   power   to   review   the

evidence upon which the order of acquittal is founded; (2)

the principles laid down in Sheo Swarup’s case, 61 Ind

App 398 : (AIR 1934 PC 227 (2)) afford a correct guide for

the appellate court's approach to a case in disposing of

such an appeal; and (3) the different phraseology used in

the judgments of this Court, such as, (i) “substantial and

compelling reasons”, (ii) “good and sufficiently  cogent

reasons”, and (iii) “strong reasons” are not intended to

curtail the undoubted power of an appellate court in an

appeal against acquittal to review the entire evidence

and to come to its own conclusion; but in doing so it

should not only consider every matter on record having a

bearing on the questions of fact and the reasons given by

the court below in support of its order of acquittal in its

arriving at a conclusion on those facts, but should also

express those reasons in its judgment, which lead it to

hold that the acquittal was not justified.”

38.The need for the aforesaid observations arose on account of the

observations of the majority in  Aher Raja Khima  v. State of

Saurashtra, AIR 1956 SC 217 : 1956 Cri LJ 426, which stated

that for the High Court to take a different view on the evidence

“there   must   also   be   substantial   and   compelling   reasons   for

holding that the trial court was wrong”.

39. M.G.   Agarwal v. State  of   Maharashtra,   AIR  1963   SC  200   :

(1963) 1 Cri LJ 235, is the judgment of the Constitution Bench of

this Court, speaking through Gajendragadkar, J. (as his Lordship

then was). This Court observed that the approach of the High

Court (appellate court) in dealing with an appeal against acquittal

ought to be cautious because the presumption of innocence in

favour of the accused “is not certainly weakened by the fact that

he has been acquitted at his trial”.

40. In Shivaji   Sahabrao   Bobade   and   Another  v. State   of

Maharashtra, (1973) 2 SCC 793 : 1973 SCC (Cri) 1033, in para

6, Krishna Iyer, J., observed as follows:

“6.  …..In   short,   our   jurisprudential   enthusiasm   for

presumed   innocence   must   be   moderated   by   the

pragmatic   need   to   make   criminal   justice   potent   and

realistic. A balance has to be struck between chasing

chance possibilities as good enough to set the delinquent

free and chopping the logic of preponderant probability to

punish marginal innocents…..”

41.This Court in Ramesh Babulal Doshi v. State of Gujarat, (1996)

9 SCC 225 : 1996 SCC (Cri) 972, in para 7 spoke about the

approach   of   the   appellate   court   while   considering   an   appeal

against an order acquitting the accused and stated as follows: 

“7.  …..While sitting in judgment over an acquittal the

appellate court is first required to seek an answer to the

question   whether   the   findings   of   the   trial   court   are

palpably wrong, manifestly erroneous or demonstrably

unsustainable. If the appellate court answers the above

question in the negative the order of acquittal is not to be

disturbed. Conversely, if the appellate court holds, for

reasons to be recorded, that the order of acquittal cannot

at all be sustained in view of any of the above infirmities

it can then — and then only — reappraise the evidence to

arrive at its own conclusions…..”

The object and the purpose of the aforesaid approach is to ensure

that  there  is no miscarriage  of  justice.  In other  words,  there

should not be an acquittal of the guilty or a conviction of an

innocent person.

42. In Ajit Savant Majagvai v. State of Karnataka, (1997) 7 SCC

110 : 1997 SCC (Cri) 992, in para 16, this Court set out the

following principles that would regulate and govern the hearing of

an appeal by the High Court against an order of acquittal passed

by the trial court: 

“16. This Court has thus explicitly and clearly laid down

the   principles   which   would   govern   and   regulate   the

hearing of appeal by the High Court against an order of

acquittal passed by the trial court. These principles have

been set out in innumerable cases and may be reiterated

as under:

(1) In an appeal against an order of acquittal, the High

Court possesses all the powers, and nothing less than

the   powers   it   possesses   while   hearing   an   appeal

against an order of conviction.

(2) The High Court has the power to reconsider the

whole issue, reappraise the evidence and come to its

own conclusion and findings in place of the findings

recorded by the trial court, if the said findings are

against the weight of the evidence on record, or in

other words, perverse.

(3) Before reversing the finding of acquittal, the High

Court has to consider each ground on which the order

of acquittal was based and to record its own reasons

for not accepting those grounds and not subscribing to

the view expressed by the trial court that the accused

is entitled to acquittal.

(4) In reversing the finding of acquittal, the High Court

has to keep in view the fact that the presumption of

innocence is still available in favour of the accused and

the same  stands fortified  and  strengthened by  the

order of acquittal passed in his favour by the trial

court.

(5)   If   the   High   Court,   on   a   fresh   scrutiny   and

reappraisal   of   the   evidence   and   other   material   on

record, is of the opinion that there is another view

which can be reasonably taken, then the view which

favours the accused should be adopted.

(6) The High Court has also to keep in mind that the

trial   court   had   the   advantage   of   looking   at   the

demeanour of witnesses and observing their conduct in

the Court especially in the witness­box.

(7) The High Court has also to keep in mind that even

at that stage, the accused was entitled to benefit of

doubt.   The   doubt   should   be  such   as   a  reasonable

person would honestly and conscientiously entertain

as to the guilt of the accused.”

43.This Court in Chandrappa (supra) highlighted that there is one

significant difference in exercising power while hearing an appeal

against   acquittal   by   the   appellate   court.   The   appellate   court

would not interfere where the judgment impugned is based on

evidence and the view taken was reasonable and plausible. This

is because the appellate court will determine the fact that there is

presumption in favour of the accused and the accused is entitled

to get the benefit of doubt but if it decides to interfere it should

assign reasons for differing with the decision of acquittal. After

referring to a catena of judgments, this Court culled out the

following general principles regarding the powers of the Appellate

Court while dealing with an appeal against an order of acquittal

in the following words: 

“42. From the above decisions, in our considered view,

the following general principles regarding powers of the

appellate court while dealing with an appeal against an

order of acquittal emerge:

(1)   An   appellate   court   has   full   power   to   review,

reappreciate and reconsider the evidence upon which the

order of acquittal is founded.

(2)   The   Code   of   Criminal   Procedure,   1973   puts   no

limitation,  restriction  or  condition  on  exercise  of such

power and an appellate court on the evidence before it

may reach its own conclusion, both on questions of fact

and of law.

(3)   Various   expressions,   such   as,   “substantial   and

compelling   reasons”,   “good   and   sufficient   grounds”,

“very   strong   circumstances”,   “distorted   conclusions”,

“glaring   mistakes”,   etc.   are   not   intended   to   curtail

extensive  powers  of  an  appellate  court  in  an  appeal

against acquittal. Such phraseologies are more in the

nature   of   “flourishes   of   language”   to   emphasise   the

reluctance of an appellate court to interfere with acquittal

than   to   curtail   the   power   of   the   court   to   review   the

evidence and to come to its own conclusion.

(4) An appellate court, however, must bear in mind that

in case of acquittal, there is double presumption in favour

of the accused. Firstly, the presumption of innocence is

available   to   him   under   the   fundamental   principle   of

criminal   jurisprudence   that   every   person   shall   be

presumed to be innocent unless he is proved guilty by a

competent court of law. Secondly, the accused having

secured his acquittal, the presumption of his innocence is

further reinforced, reaffirmed and strengthened by the

trial court.

(5) If two reasonable conclusions are possible on the

basis   of   the   evidence   on   record,   the   appellate   court

should not disturb the finding of acquittal recorded by

the trial court.”

44.In Nepal Singh v. State of Haryana, (2009) 12 SCC 351, this

Court reversed the judgment in the State of Haryana v. Nepal

Singh, CRA­D   No.   99­DBA   of   1993,   order   dated   21­7­1997

(P&H), of the High Court which had set aside the judgment of

acquittal   pronounced   by   the   trial   court   and   restored   the

judgment   of   the   trial   court   acquitting   the   accused   on

reappreciation of the evidence.

45. The circumstances under which an appeal would be entertained

by this Court from an order of acquittal passed by a High Court

may be summarised as follows:

45.1.Ordinarily, this Court is cautious in interfering with an order of

acquittal,   especially   when   the   order   of   acquittal   has   been

confirmed up to the High Court. It is only in rarest of rare cases,

where   the   High   Court,   on   an   absolutely   wrong   process   of

reasoning and a legally erroneous and perverse approach to the

facts of the case, ignoring some of the most vital facts, has

acquitted the accused, that the same may be reversed by this

Court,   exercising   jurisdiction   under   Article   136   of   the

Constitution. [State of Uttar Pradesh v. Sahai and Others,

(1982) 1 SCC 352]. Such fetters on the right to entertain an

appeal are prompted by the reluctance to expose a person, who

has been acquitted by a competent court of a criminal charge, to

the anxiety and tension of a further examination of the case, even

though it is held by a superior court. [Arunachalam v. P.S.R.

Sadhanantham and Another , (1979) 2 SCC 297]. An appeal

cannot be entertained against an order of acquittal which has,

after recording valid and weighty reasons, has arrived at an

unassailable, logical conclusion which justifies acquittal. [State

of Haryana v. Lakhbir  Singh  and  Another, 1991  Supp  (1)

SCC 35 : 1990 Cri LJ 2274].

45.2.However, this Court has on certain occasions, set aside the order

of acquittal passed by a High Court. The circumstances under

which this Court may entertain an appeal against an order of

acquittal and pass an order of conviction, may be summarised as

follows:

45.2.1. Where the approach or reasoning of the High Court is perverse:

(a) Where incontrovertible evidence has been rejected by the High

Court   based   on   suspicion   and   surmises,   which   are   rather

unrealistic.   [State   of   Rajasthan v. Sukhpal   Singh   and

Others,   (1983)   1   SCC   393].   For   example,   where   direct,

unanimous   accounts   of   the   eyewitnesses,   were   discounted

without cogent reasoning. [State of U.P. v. Shanker, 1980 Supp

SCC 489 : 1981 SCC (Cri) 428].

(b) Where the intrinsic merits of the testimony of relatives, living

in the same house as the victim, were discounted on the ground

that they were “interested” witnesses. [State of U.P. v. Hakim

Singh and Others, (1980) 3 SCC 55].

(c) Where testimony of witnesses had been disbelieved by the

High Court, on an unrealistic conjecture of personal motive on

the part of witnesses to implicate the accused, when in fact, the

witnesses had no axe to grind in the said matter. [ State of

Rajasthan v. Sukhpal Singh and Others , (1983) 1 SCC 393].

(d) Where dying declaration of the deceased victim was rejected

by the High Court on an irrelevant ground that they did not

explain the injury found on one of the persons present at the site

of   occurrence   of   the   crime. [Arunachalam v. P.S.R.

Sadhanantham and Another , (1979) 2 SCC 297].

(e) Where the High Court applied an unrealistic standard of

“implicit proof” rather than that of “proof beyond reasonable

doubt” and therefore evaluated the evidence in a flawed manner.

[State of Uttar Pradesh v. Ranjha Ram and Others , (1986) 4

SCC 99].

(f) Where the High Court rejected circumstantial evidence, based

on an exaggerated and capricious theory, which were beyond the

plea   of   the   accused;   [State   of   Maharashtra v. Champalal

Punjaji Shah, (1981) 3 SCC 610] or where acquittal rests merely

in exaggerated devotion to the rule of benefit of doubt in favour of

the accused. [Gurbachan Singh v. Satpal Singh and Others ,

(1990) 1 SCC 445].

(g) Where the High Court acquitted the accused on the ground

that he had no adequate motive to commit the offence, although,

in the said case, there was strong direct evidence establishing the

guilt of the accused, thereby making it unnecessary on the part

of   the   prosecution   to   establish   “motive”. [State   of   Andhra

Pradesh v. Bogam Chandraiah and Another , (1986) 3 SCC

637].

45.2.2. Where acquittal would result in gross miscarriage of justice:

(a)   Where   the   findings   of   the   High   Court,   disconnecting   the

accused persons with the crime, were based on a perfunctory

consideration of evidence, [State of U.P. v. Pheru Singh and

Others,   1989   Supp   (1)   SCC   288]   or   based   on   extenuating

circumstances   which   were   purely   based   in   imagination   and

fantasy [State of Uttar Pradesh v. Pussu alias Ram Kishore ,

(1983) 3 SCC 502].

(b) Where the accused had been acquitted on ground of delay in

conducting   trial,   which   delay   was   attributable   not   to   the

tardiness or indifference of the prosecuting agencies, but to the

conduct of the accused himself; or where accused had been

acquitted on ground of delay in conducting trial relating to an

offence   which   is   not   of   a   trivial   nature.   [State   of

Maharashtra v. Champalal Punjaji Shah, (1981) 3 SCC 610].

46.Having gone through the entire impugned judgment passed by

the High Court, we do not find any satisfaction recorded therein

that the findings of the trial court are palpably wrong, manifestly

erroneous   or   demonstrably   unsustainable.   In   the   absence   of

such satisfaction, the High Court, in our opinion, should not

have disturbed a well­reasoned judgment of acquittal, passed by

the trial court. We shall assign reasons hereafter why the High

Court should not have disturbed the acquittal recorded by the

trial court.

PRINCIPLES GOVERNING APPRECIATION OF CIRCUMSTANTIAL

EVIDENCE    

47. A   three­Judge   Bench   of   this   Court   in Sharad   Birdhichand

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

under: 

“152. Before discussing the cases relied upon by the

High Court we would like to cite a few decisions on the

nature,   character   and   essential   proof   required   in   a

criminal   case   which   rests   on   circumstantial   evidence

alone. The most fundamental and basic decision of this

Court   is Hanumant v. State   of   Madhya   Pradesh [AIR

1952 SC 343 : 1952 SCR 1091 : 1953 Cri LJ 129] . This

case has been uniformly followed and applied by this

Court in a large number of later decisions up­to­date, for

instance,   the   cases   of Tufail   (Alias)   Simmi v. State   of

Uttar Pradesh [(1969) 3 SCC 198 : 1970 SCC (Cri) 55]

and Ramgopal v. State   of   Maharashtra [(1972)   4   SCC

625 : AIR 1972 SC 656] . It may be useful to extract what

Mahajan, J. has laid down in Hanumant case [AIR 1952

SC 343 : 1952 SCR 1091 : 1953 Cri LJ 129] :

It  is  well   to  remember  that  in  cases  where  the

evidence   is   of   a   circumstantial   nature,   the

circumstances from which the conclusion of guilt is to

be   drawn   should   in   the   first   instance   be   fully

established, and all the facts so established should be

consistent only with the hypothesis of the guilt of the

accused.   Again,   the   circumstances   should   be   of   a

conclusive nature and tendency and they should be

such   as   to   exclude   every   hypothesis   but   the   one

proposed to be proved. In other words, there must be a

chain of evidence so far complete as not to leave any

reasonable ground for a conclusion consistent with the

innocence of the accused and it must be such as to

show that within all human probability the act must

have been done by the accused.

153. A close analysis of this decision would show that

the following conditions must be fulfilled before a case

against an accused can be said to be fully established:

(1) the circumstances from which the conclusion of guilt

is to be drawn should be fully established.

It may be noted here that this Court indicated that the

circumstances concerned ‘must or should’ and not ‘may

be’ established. There is not only a grammatical but a

legal distinction between ‘may be proved’ and “must be

or should be proved” as was held by this Court in Shivaji

Sahabrao Bobade v. State of Maharashtra [(1973) 2 SCC

793 : 1973 SCC (Cri) 1033 : 1973 Cri LJ 1783] where the

following observations were made : [SCC para 19, p. 807

: SCC (Cri) p. 1047]

Certainly,   it   is   a   primary   principle   that   the

accused must be and not merely may be guilty before

a court can convict and the mental distance between

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

conjectures from sure conclusions.

(2) the facts so established should be consistent only

with the hypothesis of the guilt of the accused, that is to

say,   they   should   not   be   explainable   on   any   other

hypothesis except that the accused is guilty,

(3) the circumstances should be of a conclusive nature

and tendency,

(4)   they   should   exclude   every   possible   hypothesis

except the one to be proved, and

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

not to leave any reasonable ground for the conclusion

consistent with the innocence of the accused and must

show that in all human probability the act must have

been done by the accused.

154. These five golden principles, if we may say so,

constitute the panchsheel of the proof of a case based on

circumstantial evidence.”

48.In   an   Essay   on   the   Principles   of   Circumstantial   Evidence   by

William Wills   by   T.   and   J.W.   Johnson   and   Co.   1872, it

has been explained as under:  

“In matters of direct testimony, if credence be given to the

relators, the act of hearing and the act of belief, though

really not so, seem to be contemporaneous. But the case is

very   different   when   we   have   to   determine   upon

circumstantial evidence, the judgment in respect of which

is essentially inferential. There is no apparent necessary

connection between the facts and the inference; the facts

may be true, and the inference erroneous, and it is only by

comparison with the results of observation in similar or

analogous circumstances, that we acquire confidence in

the accuracy of our conclusions. ?∙ 

The   term   PRESUMPTIVE   is   frequently   used   as

synonymous with CIRCUMSTANTIAL EVIDENCE; but it is

not   so   used   with   strict   accuracy,   The   word"

presumption," ex vi termini, imports an inference from

facts;   and   the   adjunct   "presumptive,"   as   applied   to

evidentiary facts, implies the certainty of some relation

between   the   facts   and   the   inference.   Circumstances

generally,   but   not   necessarily,   lead   to   particular

inferences; for the facts may be indisputable, and yet

their relation to the principal fact may be only apparent,

and not real; and even when the connection is real, the

deduction   may   be   erroneous.   Circumstantial   and

presumptive   evidence   differ,   therefore,   as   genus   and

species.

The force and effect of circumstantial evidence depend

upon   its   incompatibility   with,   and   incapability   of,

explanation or solution upon any other supposition than

that of the truth of the fact which it is adduced to prove;

the   mode   of   argument   resembling   the   method   of

demonstration by the reductio ad absurdum.”

49. Thus, in view of the above, the Court must consider a case of

circumstantial   evidence   in   light   of   the   aforesaid   settled   legal

propositions. In a case of circumstantial evidence, the judgment

remains essentially inferential. The inference is drawn from the

established   facts   as   the   circumstances   lead   to   particular

inferences. The Court has to draw an inference with respect to

whether the chain of circumstances is complete, and when the

circumstances therein are collectively considered, the same must

lead only to the irresistible conclusion that the accused alone is

the perpetrator of the crime in question. All the circumstances so

established must be of a conclusive nature, and consistent only

with the hypothesis of the guilt of the accused.

ANALYSIS OF THE CIRCUMSTANCES RELIED UPON BY THE HIGH

COURT

50.It is the case of the prosecution that the original accused No. 3

Seetharam Bhat had made an extra judicial confession before the

PW 7, H.T. Yogesh (son­in­law of the deceased). PW 7 in his

examination­in­chief, recorded by the trial court on 21.01.2012

has stated as under: 

“1. I know the accused persons who are present before

the court. Deceased Kamalamma is my mother­in­law.

C.W.8 is my wife. P.W.1 is my wife's sister. C.W.12 is the

husband of P.W.1. C.W.5 and 6 are the brothers of the

deceased.   I   know   other   witnesses.   My   mother­in­law

died   on   23.08.2010   due   to   murder.   The   son   of   A2

Gowramma by name Alok on 24.08.2010 came at about

6.30 a.m. and told that my mother­in­law Kamalamma is

not found since yesterday night. A2 is the daughter of

first   wife   of   the   husband   of   deceased   Kamalamma.

Deceased used to reside Hosamane, Hirekudige village.

By the side of the house of deceased A2 used to reside.

Deceased alone used to stay there and A2 and their

children used to stay by the side of the house of the

deceased. Husband of A2 is no more. We also came. By

telling   to   all   we   searched   for   my   mother­in­law

Kamalamma. As we could not trace at about 1 p.m. I

went to Police Station and filed a missing complaint. I did

not get any information about my mother­in­law even

after giving the missing complaint.

2. On 09.12.2010 I had been to Gadikallu. At about 9.30

p.m. at Gadikallu circle A3 Seetharam Bhat met me and

there he told that about 3 or 3     1/2    months back he had

been   called   by   A1   and   told   that   he   had   murdered

Kamalamma and in order to bury the dead body asked

his help by providing two bottles of brandy and he also

told that if he would not obey he will also kill him as

done to his brother­in­law Srinivase Gowda. He also told

that he helped him in carrying the dead body to Dhare

near the land of Dinamani and there they have buried

the body. 

3.Deceased Kamalamma used to tell that A2 is having

illicit relation and they are not liking her as she is telling

to everybody.

4. Thereafter I went to Police Station on 10.12.2010 and

filed the complaint. Now I see the said complaint. The

same   is   now   marked   as   Ex.P­11.   Ex.P­11(a)   is   my

signature.

5. Next day when police and Assistant Commissioner

came to the spot I was also called there. C.W.2 to 4 were

also called. There A1 and A3 showed the place where

they had buried the body of Kamalamma to us and also

to   the   police   and   Assistant   Commissioner.   Thereafter

with the help of P.W.3 the dead body of Kamalamma

was exhumed. The dead body was buried in survey

No.121,   the   Govt.   land   by   the   side   of   a   channel   at

Horabylu. When the body was exhumed it was fully

decomposed. Over the body one petticoat, one blouse

were there. There the Assistant Commissioner draw the

body exhumed mahazar. Now I see the same. The same

is already marked as Ex.P­3. Ex.P­3(b) is my signature.

At that time photographs were also taken. Now the three

photos have been marked as Ex P­4. Apart from me

C.Ws. 2 to 4 and P.W.3 also signed. 

6. On 14.12.2010 again police called me at about 2 p.m.

to the Police Station. In the said police station A1 was

also present. Police brought C.W.24 Meeranath and he

produced a mobile. The said mobile was of the deceased

Kamalamma. The same was seized in the presence of

C.W.22 and 23 by drawing a mahazar. Now I see the

same. The same is now marked as Ex.P­12. Ex.P­12(a) is

my signature. At that time photo was also taken. Now

the said photo is marked as Ex.P­13. I can identify the

mobile if shown to me. The same is already marked as

M.O.4. I do not remember the cell number of my mother­

in law. She has studied upto 4th standard. 

7.   My   mother­in­law   used   to   wear   a   chain   with

Ganapathi pendant which is already marked as M.O.1,

one pair of ole with blue stone in the middle surrounded

by white stones which is already marked as M.O.2, one

gold ring with red stone which is already marked as

M.O.3. I can identify the blouse and petticoat which were

found on the body of the deceased. (Now one sealed

cover is shown to the learned counsel for the accused.

The seals are found intact. He has no objection to open

the same. The same is now opened). It contains one

blouse and one petticoat. Witness identifies the same.

The same are now marked as M.O.11 and 12.”

51.We need not refer to the cross­examination of the PW 7, as we are

of the view that the plain reading of the examination­in­chief itself

is sufficient to arrive at the conclusion that the extra judicial

confession could not have been relied upon as an incriminating

circumstance. 

52.The date of the alleged crime is 23.08.2010. The so called extra

judicial confession, said to have been made by Seetharam Bhat

(accused No. 3) is dated 09.12.2010.  We fail to understand why

all of a sudden Seetharam (accused No. 3) after a period of almost

four months, thought fit to make an extra judicial confession

before the PW 7 H.T. Yogesh involving himself and the appellant

herein in the alleged crime.

53.An extra judicial confession, if voluntary and true and made in a

fit state of mind, can be relied upon by the Court. The confession

will   have   to   be   proved   like   any   other   fact.   The   value   of   the

evidence as to confession, like any other evidence, depends upon

the veracity of the witness to whom it has been made. The value of

the evidence as to the confession depends on the reliability of the

witness who gives the evidence. It is not open to any court to start

with a presumption that extra judicial confession is a weak type of

evidence. It would depend on the nature of the circumstances, the

time when the confession was made and the credibility of the

witnesses who speak to such a confession. Such a confession can

be relied  upon and  conviction can be founded  thereon  if the

evidence about the confession comes from the mouth of witnesses

who appear to be unbiased, not even remotely inimical to the

accused, and in respect of whom nothing is brought out which

may tend to indicate that he may have a motive for attributing an

untruthful statement to the accused, the words spoken to by the

witness are clear, unambiguous and unmistakably convey that the

accused is the perpetrator of the crime and nothing is omitted by

the witness which may militate against it. After subjecting the

evidence of the witness to a rigorous test on the touchstone of

credibility, the extra judicial confession can be accepted and can

be the basis of a conviction if it passes the test of credibility.

54. Extra judicial confession is a weak piece of evidence and the court

must   ensure   that   the   same   inspires   confidence   and   is

corroborated by other prosecution evidence. It is considered to be

a weak piece of evidence as it can be easily procured whenever

direct evidence is not available. In order to accept extra judicial

confession, it must be voluntary and must inspire confidence. If

the   court   is   satisfied   that   the   extra   judicial   confession   is

voluntary, it can be acted upon to base the conviction. 

55. Considering   the   admissibility   and   evidentiary   value   of   extra

judicial   confession,   after   referring   to   various   judgments,

in Sahadevan and Another v. State of Tamil Nadu , (2012) 6

SCC 403, this Court held as under:­

“15.1. In Balwinder Singh v. State of Punjab [1995 Supp

(4) SCC 259 : 1996 SCC (Cri) 59] this Court stated the

principle that: (SCC p. 265, para 10)

“10. An extra­judicial confession by its very nature is

rather   a   weak   type   of   evidence   and   requires

appreciation with a great deal of care and caution.

Where an extra­judicial confession is surrounded by

suspicious   circumstances,   its   credibility   becomes

doubtful and it loses its importance.”

x x x x

15.4. While explaining the dimensions of the principles

governing the admissibility and evidentiary value of an

extra­judicial   confession,   this   Court   in State   of

Rajasthan v. Raja Ram [(2003) 8 SCC 180 : 2003 SCC

(Cri) 1965] stated the principle that: (SCC p. 192, para

19)

“19. An extra­judicial confession, if voluntary and true

and made in a fit state of mind, can be relied upon by

the court. The confession will have to be proved like

any   other   fact.   The   value   of   the   evidence   as   to

confession, like any other evidence, depends upon the

veracity of the witness to whom it has been made.”

The Court further expressed the view that: (SCC p. 192,

para 19)

“19. … Such a confession can be relied upon and

conviction   can   be   founded   thereon   if   the   evidence

about   the   confession   comes   from   the   mouth   of

witnesses   who   appear   to   be   unbiased,   not   even

remotely inimical to the accused, and in respect of

whom   nothing   is   brought   out   which   may   tend   to

indicate that he may have a motive of attributing an

untruthful statement to the accused.…”

x x x

x

15.6. Accepting   the   admissibility   of   the   extra­judicial

confession,   the   Court   in Sansar   Chand v. State   of

Rajasthan [(2010) 10 SCC 604 : (2011) 1 SCC (Cri) 79]

held that: (SCC p. 611, paras 29­30)

“29. There is no absolute rule that an extra­judicial

confession   can   never   be   the   basis   of   a   conviction,

although ordinarily an extra­judicial confession should

be corroborated by some other material. [Vide Thimma

and   Thimma   Raju v. State   of   Mysore [(1970)   2   SCC

105   :   1970   SCC   (Cri)   320]   , Mulk   Raj v. State   of

U.P. [AIR   1959   SC   902   :   1959   Cri   LJ

1219] , Sivakumar v. State [(2006) 1 SCC 714 : (2006)

1 SCC (Cri) 470] (SCC paras 40 and 41 : AIR paras 41

and 42), Shiva Karam Payaswami Tewari  v. State of

Maharashtra [(2009) 11 SCC 262 : (2009) 3 SCC (Cri)

1320] and Mohd. Azad v. State of W.B.[(2008) 15 SCC

449 : (2009) 3 SCC (Cri) 1082] ]””

                                            [Emphasis supplied]

56. It is well settled that conviction can be based on a voluntarily

confession   but   the   rule   of   prudence   requires   that   wherever

possible   it   should   be   corroborated   by   independent   evidence.

Extra judicial confession of accused need not in all cases be

corroborated. In     Madan Gopal Kakkad v. Naval Dubey and

Another, (1992) 3 SCC 204, this Court after referring to Piara

Singh and Others v. State of Punjab , (1977) 4 SCC 452, held

that  the law does not  require that the  evidence of an extra

judicial confession should in all cases be corroborated. The rule

of prudence does not require that each and every circumstance

mentioned   in   the   confession   must   be   separately   and

independently corroborated.

57. The sum and substance of the aforesaid is that an extra judicial

confession by its very nature is rather a weak type of evidence

and requires appreciation with great deal of care and caution.

Where an extra judicial confession is surrounded by suspicious

circumstances, its credibility becomes doubtful and it loses its

importance like the case in hand. The Courts generally look for

an independent reliable corroboration before placing any reliance

upon an extra judicial confession.

58.This   Court   in  Kashmira   Singh   v.   The   State   of   Madhya

Pradesh reported in AIR 1952 SC 159, had observed as under: 

“The confession of an accused person is not evidence in

the ordinary sense of the term as defined in Section 3. It

cannot be made the foundation of a conviction and can

only be used in support of other evidence. The proper

way   is,   first,   to   marshal   the   evidence   against   the

accused   excluding   the   confession   altogether   from

consideration   and   see   whether,   if   it   is   believed   a

conviction could safely be based on it. If it is capable of

belief independently of the confession, then of course it is

not necessary to call the confession in aid. But cases

may arise where the Judge is not prepared to act on the

other evidence as it stands even though, if believed, it

would be sufficient to sustain a conviction. In such an

event the Judge may call in aid the confession and use it

to lend assurance to the other evidence and thus fortify

himself   in   believing   what   without   the   aid   of   the

confession he would not be prepared to accept. [para 8,

10]” 

59.In the case on hand, the High Court committed a serious error in

making the confessional statement as the basis and thereafter

going in search for corroboration. The High Court concluded that

the confessional statement is corroborated in material particulars

without first considering and marshalling the evidence against

the appellant convict herein excluding the conviction altogether

from consideration. As held in the decision, cited above, only if

on such consideration on the evidence available, other than the

confession   a   conviction   can   safely   be   based   then   only   the

confession could be used to support that belief or conclusion. 

60.The trial court has assigned cogent reasons for not accepting the

evidence of the PW 7, before whom the confession is alleged to

have been made, and rightly so, the High Court has not given

any convincing reasons as to why the PW 7 who was discarded

by the trial court should be relied on. 

61.The learned counsel appearing for the State, relied on Section 30

of the Evidence Act to make good his submission that, the extra

judicial confession alleged to have been made by the original

accused   No.   3   Seetharam   Bhat   is   admissible   against   the

appellant   convict   herein.   No   doubt,   the   statement   would   be

admissible but the question is not of mere admissibility or mere

absence of bar under Section 25 of the Evidence Act, the real

question relates to a proper interpretation of Section 30 of the

Evidence Act. 

62.Section 30 of the Evidence Act is quoted below in toto:

“30. Consideration of proved  confession affecting

person making it and others jointly under trial  for

the same offence.—

When more persons than one are being tried jointly for

the same offence, and a confession made by one of such

persons affecting himself and some other of such persons

is proved, the Court may take into consideration such

confession   as   against   such   other   person   as   well   as

against the person who makes such confession.

[Explanation:—“Offence”, as used in this section includes

the abatement of, or attempt to commit the offence.]”

63.It   was   argued   that   this   confession   of   a   co­accused,   even   if

proved, cannot be the basis of a conviction and although it is

evidence in the generic sense, yet it is not evidence in the specific

sense and it could afford corroboration to other evidence and

cannot   be   the   supporting   point   or   the   sole   basis   of   the

conviction. In this respect, reference could be made to a decision

of   this   Court   in   the   case   of Haricharan   Kurmi   &   Jogia

Hajam v. State of Bihar, as reported in AIR 1964 SC 1184, as

also to another decision of this Court reported in Ram Chandra

and Another v. State of Uttar Pradesh , AIR 1957 SC 381

wherein it was held that confession of a co­accused can only be

taken into consideration but it was not in itself a substantive

evidence. The Privy Council also held that a confession of a co­

accused was obviously evidence of a very weak type and it did

not come within the definition of evidence contained in Section 3.

64.It is necessary to have the facts behind these decisions of the

Supreme   Court   and   the   Privy   Council.   We   may   proceed

chronologically.

65.In the case of Bhuboni Sahu v. The King  reported in AIR 1949

PC 257, the Patna High Court had dismissed an appeal against a

judgment   and   order   of   the   Sessions   Judge   convicting   the

appellant for an offence of murder. The Privy Council, however,

advised His Majesty that the appeal be allowed and the judgment

was recorded giving the reasons for such advice. The evidence

against the appellant  consisted of,  (a) the  evidence  of Kholli

Behera who had taken part in the murder and had become an

approver, (b) the confession of Trinath recorded under Section

164 Cr. P.C. which implicated both himself and the appellant in

the murder, and (c) the recovery of a loin cloth identified as the

one which the deceased was wearing when he was assaulted and

an instrument for cutting grass. For the purpose of the instant

case, the evidence in point (b) is relevant. The Privy Council

quoted Section 30 of the Evidence Act and held in paragraph 9 of

the judgment (as reported) that Section 30 was introduced for the

first time in the Indian Evidence Act of 1872 and it was the

departure from the common law of England. It was observed that

this Section 30 applied to confessions and not to statements

which do not admit the guilt of the confessing party. It was held

that   statement   of   Trinath   was   a   confession.   Their   lordships

further observed that Section 30 seemed to be based on the view

that an admission of an accused person of his own guilt affords

some sort of sanction in support of the truth of his confession

against others as well as himself. But a confession of a co­

accused, their  lordships  continued to observe,  was obviously

evidence of a weaker type. It did not indeed come within the

definition of ‘evidence’ contained in Section 3 of the Evidence Act.

Such statement was not required to be given on oath nor in the

presence of the accused and it could not be tested by cross­

examination. It was a much weaker type of evidence than the

evidence of an approver which was not subject to any of those

infirmities. Section 30, however, provided that the Court might

take into consideration the confession and thereby no doubt

made it evidence on which the Court could act, but the section

did not say that the confession was to amount to proof. Clearly,

there   must   be   other   evidence   and   confession   was   only   one

element in the consideration of all the facts proved in the case,

which can be put into the scale and weighed with other evidence.

Their lordships confirmed the view that the confession of a co­

accused could be used only in support of the evidence and could

not be made a foundation of a conviction.

66.The case of Ram Chandra (supra) before this Court, as reported

in AIR 1957 SC 381 was also of murder. It was a case in which

corpus   delecti   was  not  traceable  and   proof  of   murder  solely

depended on a retracted confession of an accused. The Court was

of the view that although corpus delecti was not found, yet there

could   be   a   conviction   if   reliable   evidence,   direct   or

circumstantial,   of   the   commission   of   murder   was   available.

However,   a   confession   of   a   co­accused   was   not   in   itself   a

substantive   evidence.   The   courts   below   had   relied   on   a

confession of accused Ram Chandra against a co­accused, Ram

Bharosey, for holding him guilty of the offences charged against

him.  This Court held, “It is rightly urged that under Section 30,

Evidence Act confession of a co­accused can only be taken into

consideration but is not in itself substantive evidence.” This Court,

however, was satisfied that even excluding the confession as

substantive   evidence   there   was   enough   material   against   the

appellant Ram Bharosey to find him guilty of offence of criminal

conspiracy to commit offences charged. To come to the ratio, we

find that the view was affirmed that confession of a co­accused

could   only   be   considered   but   could   not   be   relied   on   as

substantive evidence.

67.The case of  Haricharan Kurmi (supra)   was again from the

Patna High Court. Here also a question arose as to the probative

value of a confession of one accused against a co­accused. This

Court   dealt   with   the   definition   clause   in   Section   3   in   the

Evidence   Act   and   Section   30   thereof,   as   also   some   earlier

decisions of this Court. It was observed, in paragraph 15 of the

judgment, as reported, “It is true that the confession made by Ram

Surat   is   a   detailed   statement   and   it   attributes   to   the   two

appellants a major part in the commission of the offence. It is also

true that the said confession has been found to be voluntary, and

true so far as the part played by Ram Surat himself is concerned,

and so, it is not unlikely that the confessional statement in regard

to the part played by the two appellants may also be true; and in

that sense, the rending of the said confession may raise a serious

suspicion against the accused. But it is precisely in such cases

that the  true legal  approach  must be adopted  and suspicion,

however, grave, must not be allowed to take the place of proof. As

we have already indicated, it has been a recognised principle of

administration of  criminal  law  in this  country for  over half a

century that the confession of a co­accused person cannot be

treated as substantive evidence and can be pressed into service

only when the Court is inclined to accept other evidence and feels

the   necessity   of   seeking   for   an   assurance   in   support   of   its

conclusion deducible from the said evidence. In criminal trial, there

is no scope for applying the principle of moral conviction or grave

suspicion. In criminal cases where the other evidence adduced

against   an   accused   person   is   wholly   unsatisfactory   and   the

prosecution seeks to rely on the confession of a co­accused person,

the   presumption   of   innocence   which   is   the   basis   of   criminal

jurisprudence assists the accused person and compels the Court

to render the verdict that the charge is not proved against him,

and so, he is entitled to the benefit of doubt. That is precisely what

has happened in these appeals.”

68.The case in hand is not one of a confession recorded under

Section 15 of the TADA Act. On the language of sub­section (1) of

Section   15,   a   confession   of   an   accused   is   made   admissible

evidence as against all those tried jointly with him. So, it is

implicit that the same can be considered against all those, tried

together.   In   this   view   of   the   matter   also,   Section   30   of   the

Evidence Act need not be invoked for consideration of confession

of an accused against the co­accused, abettor or conspirator

charged and tried in the same case along with the accused. The

accepted principle in law is that the confessional statement of an

accused   recorded   under   Section   15   of   the   TADA   Act   is   a

substantive piece of evidence against his co­accused, provided

the   accused   concerned   are   tried   together.   This   is   the   fine

distinction   between   an   extra   judicial   confession   being   a

corroborative piece of evidence and a confession recorded under

Section 15 of the TADA Act being treated as a substantive piece

of evidence. 

DISCOVERY   OF   WEAPON   OF   OFFENCE,   CLOTHES   AND   DEAD

BODY

69.For   the   purpose   of   proving   the   discovery   of   clothes   of   the

appellant herein at his instance by drawing a panchnama under

Section 27 of the Evidence Act, the prosecution has relied upon

the evidence of the PW 5 T. Somaiah. PW 5 in his examination­

in­chief has deposed as under:  

“1. I   know   the   accused   persons   who   are   present

before the court. I know C.W.19. About one year back

myself and C.W.19 were called by the police, at that time

A1 Subramanya was also there.  From there A1 led us

near the house of Kamalamma. By the side of house of

Kamalamma there is a house of A2. Police told me that A1

is going to give the cloths, we have to be there. By the side

of   house   of   Kamalamma   from   the   place   where   the

firewood has been stored A1 removed one pant and one

shirt and produced before the police and thereafter the

same were seized by drawing a mahazar. Now I see the

said mahazar. The same is now marked as Ex.P­6. Ex.P­

6(a)   is   my   signature.   The   said   mahazar   was   drawn

between 9.30 a.m. to 10.30 a.m. (Now two covers are

shown to the learned counsel for the accused. He has no

objection to open the same. The same are now opened.)

They contain red colour shirt and cement colour pant. The

same are now marked as M.O.7 and 8 respectively. At the

time of seizing M.O.7 and 8 photograph is also taken. Now

I see the same. The same is now marked as Ex.P­7.”

70.For the purpose of proving the discovery of the weapon of offence,

the prosecution has relied upon the examination­in­chief at the

instance of the appellant convict herein. The prosecution has

relied upon the evidence of PW 6 Sridhar Shetty. Sridhar Shetty

in his examination­in­chief has deposed as under: 

“1. I know the accused persons who are present before

the court. I know C.W.21. On 14.12.2010 myself and

C.W.21 were called by C.W.42. At that time A1 and A3

and   the   president   of   Panchayath   and   many   other

persons were also present. A1 and A3 led us to survey

No.121 Government land by the side of the estate of

Dinamani and there they told that they are going to

produce the club which has been used for the purpose of

commission of offence and which has been kept in a

bush. Thereafter A1 took out a club from the bush and

produced before the police. Now I see the said club which

is before the court. The same is now marked as M.O.9.

Thereafter A3 also went by the side of the bush and from

there he produced a spade. Now I see the said spade.

The same is now marked as M.O.10. Thereafter M.O.9

and 10 were seized by drawing a mahazar. Now I see

the said mahazar. The same is now marked as Ex.P­8.

Ex.P­8(a) is my signature. The said mahazar was drawn

in between 11 a.m to 11.30 a.m. At the time of drawing

the said proceedings photographs were also taken. Now

the said two photographs are marked as Ex.P­9 and P­

10.”

71.For the purpose of proving the discovery of the dead body of the

deceased   at   the   instance   of   the   appellant   herein   and   the

acquitted   co­accused   (A­2),   the   prosecution   has   relied   upon

evidence   of   PW   7   H.T.   Yogesh.   PW   7   H.T.   Yogesh   in   his

examination­in­chief has deposed as under: 

“5.  Next day when police and Assistant Commissioner

came to the spot I was also called there. C.W.2 to 4 were

also called. There A1 and A3 showed the place where

they had buried the body of Kamalamma to us and also

to   the   police   and   Assistant   Commissioner.   Thereafter

with the help of P.W.3 the dead body of Kamalamma

was exhumed. The dead body was buried in survey

No.121,   the   Govt.   land   by   the   side   of   a   channel   at

Horabylu. When the body was exhumed it was fully

decomposed. Over the body one petticoat, one blouse

were there. There the Assistant Commissioner draw the

body exhumed mahazar. Now I see the same. The same

is already marked as Ex.P­3. Ex.P­3(b) is my signature.

At that time photographs were also taken. Now the three

photos have been marked as Ex P­4. Apart from me

C.Ws. 2 to 4 and P.W.3 also signed. 

6. On 14.12.2010 again police called me at about 2 p.m.

to the Police Station. In the said police station A1 was

also present. Police brought C.W.24 Meeranath and he

produced a mobile. The said mobile was of the deceased

Kamalamma. The same was seized in the presence of

C.W.22 and 23 by drawing a mahazar. Now I see the

same. The same is now marked as Ex.P­12. Ex.P­12(a) is

my signature. At that time photo was also taken. Now

the said photo is marked as Ex.P­13. I can identify the

mobile if shown to me. The same is already marked as

M.O.4. I do not remember the cell number of my mother­

in law. She has studied upto 4th standard. 

7.   My   mother­in­law   used   to   wear   a   chain   with

Ganapathi pendant which is already marked as M.O.1,

one pair of ole with blue stone in the middle surrounded

by white stones which is already marked as M.O.2, one

gold ring with red stone which is already marked as

M.O.3. I can identify the blouse and petticoat which were

found on the body of the deceased. (Now one sealed

cover is shown to the learned counsel for the accused.

The seals are found intact. He has no objection to open

the same. The same is now opened). It contains one

blouse and one petticoat. Witness identifies the same.

The same are now marked as M.O.11 and 12.”

72.PW 8 H. M. Ravikanth also as one of the panch­witnesses has

deposed in his examination­in­chief as under:  

“2.  On 11.12.2010 at about 10 a.m. C.P.I. called me,

C.W.2 and 3. At that time Assistant Commissioner was

also present and A1 Subramanya and A3 Seetharama

Bhat were also present. From Gadikallu police officials,

A.C., A1 and A3 alongwith me and C.W. 2 and 3 we

went to the place where the body has been buried. A1

took us to the said place where they had buried the

body. After showing the place where they had buried the

body of the deceased by A1 with the help of P.W.3 and

A1 and A3 the body was exhumed and there we noticed

that it is the dead body of Kamalamma. The said body

was fully decomposed and one blouse and one petticoat

were found on the dead body. For having exhumed the

body a mahazar was drawn as per Ex.P­3. Ex.P­3(c) is

my signature. There the photographs were also taken

about the proceedings. The said photographs have been

already marked as Ex.P­4. The proceedings was also

videographed. Now the said C.D. is marked as M.O.13.

3. Thereafter the inquest mahazar was also drawn over

the body of the deceased. Now I see the said mahazar.

The same is now marked as Ex.P­14. Ex.P­14(a) is my

signature. At the time of drawing Ex.P­14 C.W.2 and 3

were also present.

4.   Thereafter   A1   led   us   to   the   house   of   deceased

Kamalamma and took us to the backside door and at a

distance of 3 to 4 feet he showed the place where he has

murdered   the   deceased   Kamalamma   by   assaulting.

Thereafter A1 took us to a cattleshed at a distance of 5 to

6 feet and from there he produced a club. Now I see the

said club. The club is marked as M.O.14. Thereafter

accused told that he has kept the umbrella of deceased

in   Theerthahalli   Kuppalli   bus   stand   above   the   bus

shelter. Thereafter A1 led us in a police jeep to Kuppalli

and there after going near the bus stop A1 asked to stop

the jeep. After alighting from the jeep A1 went and took

out the umbrella kept on the roof of the shelter and

produced the same. Now I see the said umbrella. The

said umbrella is now marked as M.O.15. Now the spot

cum seizure mahazar of club and umbrella is confronted

to the witness. He admits his signature. The same is now

marked as Ex.P­15. Ex.P­15(a) is my signature. The said

mahazar has been drawn from 2 p.m. to 4 p.m. At that

time A3 was also present. A1 who is present before the

court   is   the   same   person   who   led   us   and   produced

M.O.14 and 15 and A1 and A3 showed the place where

the dead body has been buried. At the time of mahazar

photographs have been also taken. The said five photos

are marked as Ex.P­16.”

73.PW 9 Somashekhara (Jeweller) in his examination­in­chief has

deposed as under: 

“1. I know A1 when he came to my shop to sell the gold.

I am having a jewellery works at Rippanpet on the road

which leads to Theerthahalli. Police came alongwith A1

on   13.12.2010   at   about   7   p.m.   Alongwith   police   A1,

C.W.15/Gururaj were also there. I told the police that A1

had come and sold the gold in my shop. I took the gold

from A1 three and 1/2 months prior to police coming to

my shop alongwith A1. A1 sold one gold chain with

Ganapathi pendant, one pair of ole having blue stone in

the middle surrounded by white stones and one gold ring

with red stone. A1 while selling told that the said gold

articles   belong   to   him,   as   he   is   having   financial

difficulties in the family and he is also constructing a

house, for that reason he is selling the same. I paid

Rs.27,500/­ to the accused for having purchased. Police

asked   me   to   return   the   said   articles.   Accordingly   I

returned and the same were seized by the police. C.W.15

appraised the gold articles and thereafter certified them.

At the time when the gold articles were seized it was

valuing Rs.47,000/­. Now I see the said mahazar. The

same   is   already   marked   as   Ex.P­1.   Ex.P­1(b)   is   my

signature.   Myself,   C.W.l3,   C.W.15   and   P.W.2   have

signed Ex.P­1. The said mahazar has been drawn from 7

p.m. to 8.30 p.m. I can identify the said gold articles

which have been seized under Ex.P­1. They have been

already marked as M.Os. 1 to 3. At the time of seizing

M.Os. 1 to 3 police also took photographs. The same are

already marked as Ex.P­2.”

74.PW 10 Ravi Shetty (one of the panch­witnesses) to the recovery of

mobile, in his examination­in­chief has deposed as under: 

“2. On 14.12.2010 myself, C.W.23 and 24 were called to

the Police Station at about 1.30 p.m. P.W.7 was also

present. C.W.24 produced the mobile which had been

sold by A1 to him. The said mobile has been seized by

drawing a mahazar as per Ex.P­12. Ex.P­12(b) is my

signature. M.O.4 is the same mobile which was produced

on   that   day.   When   the   said   proceedings   took   place

photographs   were   also   taken.   Now   I   see   the   said

photographs. They have been already marked as Ex.P­

13.”

75.PW   19   T.   Sanjeeva   Naik   is   the   Investigating   Officer.   In   his

examination­in­chief, he has deposed as under: 

“2. On 10.12.2010 at about 1.30 p.m. I received the case

file and took the further investigation of this case from

P.W.17   and   perused   the   investigation   done   by   him.

Immediately I deployed P.S.I. and other staff to trace

about   the   accused.   C.W.   36,   37   brought   A1   and

produced before me at about 9 p.m. with a report. Now I

see the said report. The same is now marked as Ex.P­26.

Ex.P­26(a) is my signature, C.w.34 and 35 also informed

that   they   have   apprehended   A2   and   secured   and

produced before me with a report at about 9 p.m. Now I

see the said report. The same is now marked as Ex.P­27.

Ex.P­27(a)   is   my   signature.   P.W.17   and   C.W.38

apprehended A3 and produced before me at about 9 p.m.

on the same day with a report. The report has been

already marked as Ex.P­23. Ex.P­23(b) is my signature.

Immediately   I   interrogated   the   accused   persons   and

recorded their voluntary statement. A1 volunteered that

he had committed the murder of deceased Kamalamma

and to produce the club, mobile, spade, another club

which had been used for transportation of dead body

and the ornaments which were taken over from the dead

body. Now the relevant portion the voluntary statement

of A1 is marked as Ex.P­28. Ex.P­28(a) is my signature.

A2 and A3 also volunteered to show the place where

they   had   buried   the   dead   body.   The   said   voluntary

statements have been recorded in the presence of C.W.2,

3 and P.W.8. I also sent immediately a requisition to

P.w.15 to come as a Sub­Divisional Magistrate to exhume

the body of deceased Kamalamma.

3. On 11.12.2010 P.W. 15 in the presence of panch

witnesses as shown by A1 and A3 he exhumed the body

of   deceased   in   the   presence   of   P.W.7,   P.W.8,   P.W.3,

C.W.2 and 3. For having exhumed the body a mahazar

was   also   drawn   as   per   Ex.P­3.   Ex.   P­3(e)   is   my

signature.   There   the   photographs   were   taken   as   per

Ex.P­4. In the presence of above said panch witnesses I

also drew the inquest mahazar as per Ex.P­14. Ex.P­

14(b) is my signature. At the time of inquest I recorded

the statement of C.W.5, 6, P.W.1, C.W.8, P.W.2, C.W.10,

P.W.3 and C.W.12. Thereafter through C.W.39 I sent the

body to Govt. Hospital, Koppa for post­mortem with a

requisition. I also requested to collect the material to send

for D.N.A. test from the body. Subsequently A1 led us

and   showed   the   place   where   he   has   committed   the

offence and there in the presence of C.W. 2, 3 and P.W.8

I drew the spot cum seizure mahazar as per Ex.P­15.

ExP­15(b) is my signature. At the time of drawing Ex.P­15

he   also   produced   M.O.14.   Thereafter   he   led   us   to

Kuppalli bus stop and there he produced the umbrella

from the shelter of the said bus stand. The umbrella is

already marked as M.O.15. I seized M.O.15 under Ex.P­

15. I also took the photographs of∙ the proceedings. The

said five photographs have been marked as Ex.P­16.

Thereafter I came back alongwith accused and seized

articles   and   subjected   the   seized   articles   to

P.F.No.73/2010. I also produced A1 and A3 before the

court and took them to police custody. I produced A2

before the court with remand application. 

4. On 13.12.2010 I secured P.W.2, C.W.13 and C.W.15.

Thereafter A1 led us to Rippanpet to the Someshwara

Jewellery works shop i.e., the shop of P.W.9. A1 asked

P.W.9 to produce M.Os. 1 to 3. As per the request of the

accused   he   produced   M.Os.   1   to   3   which   has   been

pledged with him. He produced M.Os. 1 to 3 and I seized

them by drawing a mahazar as per Ex.P­1. Ex.P­1(c) is

my signature. I also took the photographs as per Ex.P­2. I

have also videographed the said proceedings. I came

back   to   the   Police   Station   with   seized   property   and

subjected the seized articles to P.F.No.74/2010. I also

recorded the statement of P.W.9 and C.W.15. I also kept

A1 in police custody. 

5.   On   14.12.2010   I   secured   P.W.4   and   C.w.17   and

thereafter A3 led us to his house at Kiranakere and there

he produced the M.O. 5 and 6 and there I seized them by

drawing   a   mahazar   as   per   Ex.P­5.   Ex.P­5(b)   is   my

signature. I also took the photographs. Now I see the

said two photographs. The same are now marked as

Ex.P­29.   There   I   secured   P.W.5   and   C.W.19   and

thereafter A1 led us to the house of A2 and from the

firestag he produced M.O.7 and 8 and there I seized

them by drawing a mahazar as per Ex.P­6. Ex.P­6(b) is

my signature. I also took the photographs as per Ex.P­7.

Thereafter A1 and A3 led us to the place where they

have hidden M.O.9 and 10 and they went near the side

of bush at Government land Survey No.121 at Hirekodige

village and by going inside the bush A1 produced M.O.9

and A3 produced M.O.10. The same were seized by

drawing   a   mahazar   as   per   Ex.P­8.   Ex.P­8(b)   is   my

signature. There I also took the photographs as per Ex.P­

9 and P­10. Thereafter I came back to the Police Station

alongwith A1 and A3 and seized articles and subjected

the seized articles to P.F.No.75/2010 to 77/2010. On the

same day, as per my direction my constable C.W.36

secured P.W.16 to the Police Station. I secured P.W.10

and   C.W.23   and   P.W.16   produced   the   mobile   M.O.4

which is said to have been sold by A1 to him and the

same was seized by drawing a mahazar as per Ex.P­12.

Ex.P­12(d) is my signature. PW.16 also identified A1 by

saying that he is the person who sold M.O.4 to him. At

the time of proceedings P.W.7 was also present. I also

took   the   photographs   as   per   Ex.P­13.   Thereafter   I

subjected M.O.4 to P.F.No.78/2010. I also recorded the

statement of P.W.16, further statement of C.W.5, C.W.6,

P.W.1, C.W.8 and C.W.25. I also produced A1 and A3

before the court with remand application.”

76.Keeping in mind the aforesaid evidence, we proceed to consider

whether the prosecution has been able to prove and establish the

discoveries in accordance with law. Section 27 of the Evidence Act

reads thus:

“27. How   much   of   information   received   from

accused may be proved.—

Provided that, when any fact is deposed to as discovered

in consequence of information received from a person

accused of any offence, in the custody of a police officer,

so much of such information, whether it amounts to a

confession or not, as relates distinctly to the fact thereby

discovered, may be proved.”

77.The first and the basic infirmity in the evidence of all the aforesaid

prosecution witnesses is that none of them have deposed the exact

statement said to have been made by the appellant herein which

ultimately led to the discovery of a fact relevant under Section 27

of the Evidence Act. 

78.If, it is say of the investigating officer that the accused appellant

while   in   custody   on   his   own   free   will   and   volition   made   a

statement that he would lead to the place where he had hidden

the weapon of offence, the site of burial of the dead body, clothes

etc., then the first thing that the investigating officer should have

done  was to call for two independent  witnesses at the  police

station itself. Once the two independent witnesses would arrive at

the police station thereafter in their presence the accused should

be asked to make an appropriate statement as he may desire in

regard to pointing out the place where he is said to have hidden

the weapon of offence etc. When the accused while in custody

makes   such   statement   before   the   two   independent   witnesses

(panch­witnesses) the exact statement or rather the exact words

uttered by the accused should be incorporated in the first part of

the   panchnama   that   the   investigating   officer   may   draw   in

accordance with law. This first part of the panchnama for the

purpose of Section 27 of the Evidence Act is always drawn at the

police station in the presence of the independent witnesses so as

to lend credence that a particular statement was made by the

accused   expressing   his   willingness   on   his   own   free   will   and

volition to point out the place where the weapon of offence or any

other article used in the commission of the offence had been

hidden.   Once   the   first   part   of   the   panchnama   is   completed

thereafter the police party along with the accused and the two

independent witnesses (panch­witnesses) would proceed to the

particular   place   as   may   be   led   by   the   accused.   If   from   that

particular place anything like the  weapon of  offence or blood

stained clothes or any other article is discovered then that part of

the entire process would form the second part of the panchnama.

This is how the law expects the investigating officer to draw the

discovery panchnama as contemplated under Section 27 of the

Evidence   Act.   If   we   read   the   entire   oral   evidence   of   the

investigating officer then it is clear that the same is deficient in all

the aforesaid relevant aspects of the matter.

79.In  the   aforesaid   context,   we   may   refer   to  and   rely   upon   the

decision of this Court in the case of Murli and Another v. State

of Rajasthan reported in (2009) 9 SCC 417, held as under:

“34.  The   contents   of   the   panchnama   are   not   the

substantive evidence. The law is settled on that issue.

What is substantive evidence is what has been stated by

the panchas or the person concerned in the witness box.

……”         [Emphasis supplied]

80. One another serious infirmity which has surfaced is in regard to

the authorship of concealment by the person who is said to have

discovered the weapon.

81. The conditions necessary for the applicability of Section 27 of the

Act are broadly as under:­

(1)Discovery of fact in consequence of an information received

from accused; 

(2)Discovery of such fact to be deposed to;

(3)  The   accused   must   be   in   police   custody   when   he   gave

      information; and

(4) So much of information as relates distinctly to the fact thereby

discovered is admissible – Mohmed Inayatullah v. The State

of Maharashtra: AIR (1976) SC 483 

Two conditions for application: –  

(1)information must be such as has caused discovery of the fact;

and  

(2)information   must   relate   distinctly   to   the   fact   discovered   ­

Earabhadrappa v. State of Karnataka: AIR (1983) SC 446.

82. We may refer to and rely upon a Constitution Bench decision of

this Court in the case of  State of Uttar Pradesh v. Deoman

Upadhyaya reported in AIR (1960) SC 1125, wherein, Paragraph

71 explains the position of law as regards the Section 27 of the

Evidence Act:

“71. The law has thus made a classification of accused

persons into two: (1) those who have the danger brought

home to them by detention on a charge; and (2) those

who are yet free. In the former category are also those

persons   who   surrender   to   the   custody   by   words   or

action.   The   protection   given   to   these   two   classes   is

different. In the case of persons belonging to the first

category the law has ruled that their statements are not

admissible, and in the case of the second category, only

that   portion,   of   the   statement   is   admissible   as   is

guaranteed by the discovery of a relevant fact unknown

before the statement to the investigating authority. That

statement may even be confessional in nature, as when

the person in custody says: “I pushed him down such

and such mineshaft”, and the body of the victim is found

as a result, and it can be proved that his death was due

to injuries received by a fall down the mineshaft.”

  [Emphasis supplied]

83. The scope and ambit of Section 27 of the Evidence Act were

illuminatingly   stated   in  Pulukuri   Kottaya   and   Others   v.

Emperor, AIR 1947 PC 67, which have become locus classicus,

in the following words:

"10.  ….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." 

84. What emerges from the evidence of the investigating officer is

that the accused appellant stated before him while he was in

custody, “I may get discovered the murder weapon used in the

incident”. This statement does not indicate or suggest that the

accused appellant indicated anything about his involvement in

the concealment of the weapon. It is a vague statement. Mere

discovery cannot be interpreted as sufficient to infer authorship

of concealment by the person who discovered the weapon. He

could have derived knowledge of the existence of that weapon at

the place through some other source also. He might have even

seen somebody concealing the weapon, and, therefore, it cannot

be presumed or inferred that because a person discovered the

weapon, he was the person who had concealed it, least it can be

presumed that he used it. Therefore, even if discovery by the

appellant   is   accepted,   what   emerges   from   the   substantive

evidence as regards the discovery of weapon is that the appellant

disclosed   that   he   would   show   the   weapon   used   in   the

commission of offence. 

85. In Dudh Nath Pandey v. State of U.P., AIR (1981) SC 911, this

Court observed that the evidence of discovery of pistol at the

instance of the appellant cannot, by itself, prove that he who

pointed out the weapon wielded it in the offence. The statement

accompanying the discovery was found to be vague to identify

the authorship of concealment and it was held that pointing out

of the weapon may, at the best, prove the appellant’s knowledge

as to where the weapon was kept. 

86. 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 panchnama, the High Court was not justified in

placing reliance upon the circumstance of discovery of weapon. 

87. In the aforesaid context, we may also refer to a decision of this

Court in the case of Bodhraj alias Bodha and Others v. State

of Jammu and Kashmir  reported in (2002) 8 SCC 45, as under:

“18.  …..It would appear that under Section 27 as it

stands   in   order   to   render   the   evidence   leading   to

discovery of any fact admissible, the information must

come from any accused in custody of the police. The

requirement of police custody is productive of extremely

anomalous   results   and  may   lead  to  the   exclusion   of

much valuable evidence in cases where a person, who is

subsequently   taken   into   custody   and   becomes   an

accused, after committing a crime meets a police officer

or voluntarily goes to him or to the police station and

states the circumstances of the crime which lead to the

discovery   of   the   dead   body,   weapon   or   any   other

material  fact, in  consequence of the  information thus

received from him. This information which is otherwise

admissible becomes inadmissible under Section 27 if the

information did not come from a person in the custody of

a police officer or did come from a person not in the

custody   of   a   police   officer.   The   statement   which   is

admissible under Section 27 is the one which is the

information   leading   to   discovery.  Thus,   what   is

admissible being the information, the same has to be

proved and not the opinion formed on it by the police

officer. In other words, the exact information given by the

accused while in custody which led to recovery of the

articles has to be proved. It is, therefore, necessary for

the benefit of both the accused and the prosecution that

information given should be recorded and proved and if

not so recorded, the exact information must be adduced

through evidence. The basic idea embedded in Section

27 of the Evidence Act is the doctrine of confirmation by

subsequent   events.   The   doctrine   is   founded   on   the

principle that if any fact is discovered as a search made

on   the   strength   of   any   information   obtained   from   a

prisoner,   such   a   discovery   is   a   guarantee   that   the

information   supplied   by   the   prisoner   is   true.   The

information might be confessional or non­inculpatory in

nature but if it results in discovery of a fact, it becomes a

reliable information. It is now well settled that recovery

of an object is not discovery of fact envisaged in the

section.   Decision   of   the   Privy   Council   in Pulukuri

Kottaya v. Emperor [AIR 1947 PC 67 : 48 Cri LJ 533 : 74

IA 65] is the most­quoted authority for supporting the

interpretation that the “fact discovered” envisaged in the

section embraces the place from which the object was

produced, the knowledge of the accused as to it, but the

information given must relate distinctly to that effect.

(See State   of   Maharashtra  v. Damu   Gopinath

Shinde [(2000) 6 SCC 269 : 2000 SCC (Cri) 1088 : 2000

Cri LJ 2301] .) No doubt, the information permitted to be

admitted in evidence is confined to that portion of the

information which “distinctly relates to the fact thereby

discovered”. But the information to get admissibility need

not   be   so   truncated   as   to   make   it   insensible   or

incomprehensible.   The   extent   of   information   admitted

should   be   consistent   with   understandability.  Mere

statement   that   the   accused   led   the   police   and   the

witnesses   to   the   place   where   he   had   concealed   the

articles is not indicative of the information given.”

                [Emphasis supplied]

88. Mr. V.N. Raghupathy, the learned counsel for the State would

submit that even while discarding the evidence in the form of

various discovery panchnamas the conduct of the appellant herein

would   be   relevant   under   Section   8   of   the   Evidence   Act.   The

evidence   of   discovery   would   be   admissible   as   conduct   under

Section 8 of the Evidence Act quite apart from the admissibility of

the disclosure statement under Section 27 of the said Act, as this

Court observed in  A.N. Venkatesh and Another v. State of

Karnataka, (2005) 7 SCC 714:

“9. By virtue of Section 8 of the Evidence Act, the conduct

of   the   accused   person   is   relevant,   if   such   conduct

influences or is influenced by any fact in issue or relevant

fact.  The evidence of the circumstance, simpliciter, that

the accused pointed out to the police officer, the place

where the dead body of the kidnapped boy was found

and on their pointing out the body was exhumed, would

be admissible as conduct under Section 8 irrespective of

the fact whether the statement made by the accused

contemporaneously with or antecedent to such conduct

falls within the purview of Section 27 or not as held by

this   Court   in       Prakash   Chand       v.      State   (Delhi

Admn.)      [(1979) 3 SCC 90 : 1979 SCC (Cri) 656 : AIR 1979

SC 400] . Even if we hold that the disclosure statement

made by the accused­appellants (Exts. P­15 and P­16) is

not admissible under Section 27 of the Evidence Act, still

it is relevant under Section 8…..”  

[Emphasis supplied]

89. In   the   aforesaid   context,   we   would   like   to   sound   a   note   of

caution. Although the conduct of an accused may be a relevant

fact under Section 8 of the Evidence Act, yet the same, by itself,

cannot be a ground to convict him or hold him guilty and that

too, for a serious offence like murder. Like any other piece of

evidence,   the   conduct   of   an   accused   is   also   one   of   the

circumstances which the court may take into consideration along

with the other evidence on record, direct or indirect. What we are

trying to convey is that the conduct of the accused alone, though

may be relevant under Section 8 of the Evidence Act, cannot form

the basis of conviction. 

MOTIVE

90.The   High   Court   has   relied   upon   the   strong   motive   for   the

appellant convict to commit the crime as one of the incriminating

circumstances. 

91.In   the   case   of  Sampath   Kumar   v.   Inspector   of   Police,

Krishnagiri, (2012) 4 SCC 124, decided on 02.03.2012, this

Court held as under:

“29. In N.J.   Suraj v. State [(2004)   11  SCC   346   :  2004

SCC   (Cri)   Supp   85]   the   prosecution   case   was   based

entirely   upon   circumstantial   evidence   and   a   motive.

Having discussed the circumstances relied upon by the

prosecution, this Court rejected the motive which was the

only   remaining   circumstance   relied   upon   by   the

prosecution stating that the presence of a motive was not

enough for supporting a conviction, for it is well settled

that the chain of circumstances should be such as to lead

to an irresistible conclusion, that is incompatible with the

innocence of the accused.

30. To   the   same   effect   is   the   decision   of   this   Court

in Santosh   Kumar   Singh v. State [(2010)   9   SCC   747   :

(2010) 3 SCC (Cri) 1469] and Rukia Begum v. State of

Karnataka [(2011) 4 SCC 779 : (2011) 2 SCC (Cri) 488 :

AIR 2011 SC 1585]  where this Court held that motive

alone in the absence of any other circumstantial evidence

would   not   be   sufficient   to   convict   the   appellant.

Reference may also be made to the decision of this Court

in Sunil   Rai v. UT,   Chandigarh [(2011)   12   SCC   258   :

(2012) 1 SCC (Cri) 543 : AIR 2011 SC 2545] . This Court

explained   the   legal   position   as   follows:   (Sunil   Rai

case [(2011) 12 SCC 258 : (2012) 1 SCC (Cri) 543 : AIR

2011 SC 2545] , SCC p. 266, paras 31­32)

“31. … In any event, motive alone can hardly be a

ground for conviction.

32. On the materials on record, there may be some

suspicion   against   the   accused,   but   as   is   often   said,

suspicion, howsoever strong, cannot take the place of

proof.”

31. Suffice it to say although, according to the appellants

the question of the appellant Velu having the motive to

harm the deceased Senthil for falling in love with his

sister, Usha did not survive once the family had decided

to offer Usha in matrimony to the deceased Senthil. Yet

even   assuming   that   the   appellant   Velu   had   not

reconciled to the idea of Usha getting married to the

deceased  Senthil,  all  that  can  be  said  was  that  the

appellant Velu had a motive for physically harming the

deceased. That may be an important circumstance in a

case based on circumstantial evidence but cannot take

the place of conclusive proof that the person concerned

was the author of the crime. One could even say that the

presence of motive in the facts and circumstances of the

case creates a strong suspicion against the appellant but

suspicion, howsoever strong, also cannot be a substitute

for proof of the guilt of the accused beyond reasonable

doubt.”

      [Emphasis supplied]

92. Thus, even if it is believed that the accused appellant had a

motive to commit the crime, the same may be an important

circumstance in a case based on circumstantial evidence but

cannot take the place as a conclusive proof that the person

concerned was the author of the crime. One could even say that

the presence of motive in the facts and circumstances of the case

creates a strong suspicion against the accused appellant but

suspicion, howsoever strong, cannot be a substitute for proof of

the guilt of the accused beyond reasonable doubt. The trial court

rightly disbelieved motive to commit the crime as the evidence in

this regard is absolutely hearsay in nature.

93. The fact that we have ruled out the circumstances relating to the

making of an extra judicial confession and the discovery of the

weapon of offence etc. as not having been established, the chain

of circumstantial evidence snaps so badly that to consider any

other circumstance, even like motive, would not be necessary.

94.Thus, in view of the aforesaid discussion, we have reached to the

conclusion that the evidence of discovery of the weapon, clothes

and dead body of the deceased at the instance of the appellant

convict herein can hardly be treated as legal evidence, more

particularly, considering the various legal infirmities in the same.

95.For all the foregoing reasons, we have reached to the conclusion

that the High Court committed error in holding the appellant

convict herein guilty of the offence of murder. 

96.In the result, this appeal succeeds and is hereby allowed. The

impugned judgment and order of conviction passed by the High

Court is hereby set aside. 

97.The appellant convict shall be set at liberty forthwith, if not

required in any other case. 

98.Pending application, if any, also stands disposed of.

..…….……………… CJI.

(UDAY UMESH LALIT) 

………………..……….J.

(J.B. PARDIWALA)

New Delhi;

Date: October 13, 2022.

ITEM NO.1504 COURT NO.9 SECTION II-C

(For Judgment)

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

RECORD OF PROCEEDINGS

Criminal Appeal No. 242/2022

SUBRAMANYA Appellant(s)

VERSUS

THE STATE OF KARNATAKA Respondent(s)

(IA No.17205/2022-CONDONATION OF DELAY IN FILING and IA

No.17206/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT

and IA No.17207/2022-GRANT OF BAIL )

Date : 13-10-2022 This appeal was called on for pronouncement of

judgment today.

For Appellant(s) Mr. Krishna Pal Singh, AOR

Mr. Seemab Qayyum, Adv.

Ms. Anvita Aprajita, Adv.

Mr. Madhavendra Singh, Adv.

Mr. Mohan Singh Bais, Adv.

For Respondent(s) Mr. V. N. Raghupathy, AOR

Mr. Md. Apzal Ansari, Adv.

Mr. Parikshit P. Angadi, Adv.

Hon’ble Mr. Justice J. B. Pardiwala, pronounced the judgment

of the Bench comprising Hon’ble the Chief Justice of India and His

Lordship.

This appeal succeeds and is hereby allowed in terms of the

signed reportable judgment.

The impugned judgment and order of conviction passed by the

High Court is hereby set aside.

The appellant convict shall be set at liberty forthwith, if

not required in any other case.

Pending application, if any, also stands disposed of.

(SNEHA DAS) (RANJANA SHAILEY)

SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)

(Signed reportable judgment is placed on the file)