Apeal-1286-2022

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1286 OF 2022

ALONGWITH

INTERIM APPLICATION NO. 3942 OF 2022

IN    

CRIMINAL APPEAL NO. 1286 OF 2022

Suresh Bapu Koli @ Taral                                              

Age : 42 years, Occ.: Driver

R/at : Bhairewadi, Kurundwad,

Taluka : Shirol, Dist. Kolhapur.     ….Appellant

                    V/S

The State of Maharashtra,

(Through Daund Police Station, Pune)                             .….Respondent 

_______

Mr. Chaitanya Pendse a/w Ms. Gauratna Kale i/by Mr. Sachin Dhakephalkar

for the Appellant.

Ms. Sharmila S. Kaushik, APP for the Respondent/State. 

_______

CORAM:MANISH PITALE &

SHREERAM V. SHIRSAT, JJ.

                             RESERVED ON : 25

th

 FEBRUARY 2026 

            PRONOUNCED ON : 10

th

 MARCH 2026

JUDGMENT    (PER SHREERAM V. SHIRSAT J ) :   

1. The present Appeal has been filed challenging the impugned Judgment

and Order dated 08.08.2022 passed by the Additional Sessions Judge- 2,

Baramati, District Pune, in Sessions Case No. 09/2017 whereby the Appellant

has been convicted under section 302 of the Indian Penal Code (IPC) and has

been   sentenced   to   undergo   Imprisonment   for   life   and   to   pay   a   fine   of

Purti Parab 1

PURTI

PRASAD

PARAB

Digitally signed by

PURTI PRASAD

PARAB

Date: 2026.03.10

15:22:14 +0530

Apeal-1286-2022

Rs.2,500/- and in default to undergo Rigorous Imprisonment for 1 year.  The

Appellant has also been convicted under section 201 of the Indian Penal Code

(IPC) and has been sentenced to undergo Imprisonment for six months and

pay a fine of Rs. 500/- in default to suffer RI for 2 months.

2. Brief facts of the prosecution’s case are as under:

a. On   04/09/2016,   one   Mahadev   Baburao   Gadhwe   lodged   a

complaint that when he was going towards Pune at about 10:30

a.m., one person coming from the Baramati side told him that one

person   was   lying   on   the   road   and   some   other   persons   were

gathered there.   Hence, the Complainant went at the site and

found that near the field of one Majid Abbas Pathan, on the side of

the road going towards Bholobawadi, one person aged about 20 to

25 years was lying on his stomach in a pool of blood.  There was a

grievous injury on the back of his head and blood was oozing out.

His   eyes   were   closed   and   there   was   no   movement.   The

Complainant and the other persons gathered at the spot made

inquiries in the nearby vicinity, but his name and address could not

be   ascertained.   The   said   person   was   wearing   black-coloured

Bermuda shorts and green-coloured underwear. The complainant

thereafter lodged a complaint alleging that some unknown person

had killed the said unknown person by assaulting him on the

Purti Parab 2

Apeal-1286-2022

backside of the head.

b. On the basis of the said report, an offence was registered vide

Crime No. 5 of 2016 under Section 302 of the I.P.C. against an

unknown person. The investigating team swung into action and

visited   the   spot   of   the   incident   and   carried   out   the   further

investigation 

c. After completion of the investigation, a charge-sheet against the

accused came to be presented before the Judicial Magistrate First

Class, Daund, District Pune, who committed the case, it being

triable exclusively by the Court of Session.

3. The charges came to be framed on 27.06.2018 for the offences under

Section 302 r/w 201 of the IPC to which the Appellant pleaded not guilty and

claimed to be tried. Thereafter trial commenced and the prosecution examined

13 witnesses in support of the case. The Appellant did not examine any

defence witness. After examination of witnesses, examination of the accused

under Section 313 of the Code of Criminal Procedure, 1973 came to be

recorded. The defence of the Appellant is of total denial and false implication

in the crime.

4. To   bring   home   the   guilt   of   the   Appellant,   the   prosecution   in   all

examined 13 witnesses :

Purti Parab 3

Apeal-1286-2022

Rank Name Nature of Evidence

PW 1 Mahadev Baburao Gadhwe Informant who lodged the

F.I.R . 

PW 2 Abhijeet Tukaram Shitole  Panch witness – Recovery

of Rupees 41,000 and the

T-   shirt   worn   by

Deceased. (Hostile)

PW 3 Sharad Prakash Sonawane  Panch Witness -Recovery

of Clothes of Accused and

Axle Rod.

PW 4 Tanaji Raghunath Karnale  Owner of Mutton Shop

PW 5 Shashikant Rajaram Bhoir Owner of Fish Shop next

to shop of PW4. 

PW 6 Raju Narayan Wadekar Uncle of Deceased. 

PW 7  Amar Yallappa Aarge Brother-in-law   of   the

Accused   at   whose

instance   there   was   a

recovery   of   Rupees

41,000/-.

PW 8  Dr. Sameerkumar Sabat Medical   Officer   –   Sub-

district   Hospital,   Daund

Purti Parab 4

Apeal-1286-2022

who   conducted   the   Post

Mortem of the Deceased.

PW 9  Sadiq Adam Shaikh Panch Witness- Recovery

of   the   clothes   of   the

Deceased   and   spot

panchnama.

(Hostile)

PW 10 Rehan Sayyed Aasad  Mechanic.

PW 11 Rohit Sunil Wadekar Brother of the Deceased.

PW 12 Yuvraj Rama Dalimbe Panch   Witness   (Village

Kotwal)   –   Recovery   of

disclosure statement.

PW 13 Atul Shridhar Bhosale  A.P.I   Daund   Police

Station   –   Investigating

Officer 

5. The Learned Sessions Judge after hearing the arguments of the Public

Prosecutor and Ld. Counsel for the Appellant, vide order dated 8/8/2022 was

pleased to convict the Appellant under Sections 235 (2) of Criminal Procedure

Code for the offences punishable under Section 302 of the Indian Penal Code

and sentenced him  to undergo imprisonment  for   life and  to pay  fine  of

Purti Parab 5

Apeal-1286-2022

Rs.2,500/- and in default, to suffer rigorous imprisonment for one month.  The

trial court also convicted the Appellant under Section 201 of the Indian Penal

Code (IPC) and sentenced him to undergo Imprisonment for six months and

pay a fine of Rs. 500/- and in default to suffer RI for 2 months.

6. Being aggrieved by the said order of conviction recorded by a Judgment

in Sessions Case No. 9 of 2017, dated 08/08/2022 passed by Additional

Sessions Judge - 2, Baramati District Pune, the Appellant has approached this

Hon'ble Court by way of Appeal.

7. We have heard Mr. Chaitanya Pendse for the Appellant and Ms.Sharmila

Kaushik, APP for the Respondent-State.

8. The Learned Counsel for the Appellant has submitted that the Appellant

has been falsely implicated.  The Ld. Counsel has submitted that there is no eye

witness to the alleged incident but this is a case of circumstantial evidence and

the complete chain of circumstances leading to only one conclusion that none

other than the Appellant is guilty of the offence in question has not been

established and proved by the prosecution. He has further submitted that the

last seen theory has not been cogently established by the prosecution and even

the recovery of bloodstained clothes, axle rod at the instance the Appellant

Purti Parab 6

Apeal-1286-2022

does not inspire confidence since the recovery is from an open place as also

admitted in the evidence by the Investigating Officer himself. The Ld. Counsel

for the Appellant further submitted that the prosecution has failed to establish

the identity of the deceased. The Ld. Counsel has further submitted that there

is discrepancy in the report of Chemical Analayzer as well and the motive has

also not been proved beyond reasonable doubt. The Ld. Counsel has submitted

that the prosecution has deliberately not produced the CCTV footages although

the same was asked for by addressing letters to various toll plazas.  The Ld.

Counsel therefore submitted that the Appellant has been falsely implicated and

prayed that the Appellant be acquitted.

9. The Ld. Counsel has relied upon the following judgments in support of

his contention.

(a)Anjan Kumar Sarma and Others V/s. State of Assam, (2017) 14

Supreme Court Cases 359. 

(b)Kanhaiya Lal V/s. State of Rajasthan, (2014) 4 Supreme Court

Cases 715.

(c)Sahadevan and Another V/s. State of Tamil Nadu, (2012) 6

Supreme Court Cases 403.

(d)Babu V/s. State of Kerala, (2010) 9 Supreme Court Cases 189.

Purti Parab 7

Apeal-1286-2022

10.

Per contra the learned Addl. Public Prosecutor has submitted that the

Trial Court has rightly convicted the Appellant and the conviction deserves to

be confirmed. She has further submitted that the last seen theory has been

cogently established through the evidence of PW 4 and PW 5.  The Ld. APP has

further submitted that PW 4 and 5 are natural witnesses who have deposed

about the  Appellant going  along with  the  deceased  and therefore in the

absence of effective cross examination, the last seen theory has been cogently

proved by the prosecution.  She also submitted that identity of the deceased

has been established and there is nothing to disbelieve the same.  She therefore

urged that the conviction be confirmed.

11. The death of the deceased is homicidal in nature. Once the death is

homicidal death, the burden lies on the Prosecution to prove that the death

was on account of the act committed by the Accused with the intention and

knowledge that this act would cause death of the deceased which would

amount to offence of murder.  In the present case there is no direct evidence or

any eye witness to the said incident in question, but the case is based on

circumstantial evidence.  Therefore, where the evidence is of a circumstantial

nature   or   where   the   case   is   based   on   circumstantial   evidence,   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.  Therefore, the

Purti Parab 8

Apeal-1286-2022

circumstances should be of a conclusive nature 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 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.

12. Keeping in mind this cardinal principle of criminal jurisprudence, it will

therefore have to be seen from the evidence that has come on record, whether

the circumstances from which the conclusion of guilt is to be drawn are fully

established   and   all   the   facts   so   established   are   consistent   only   with   the

hypothesis of the guilt of the Accused.

13. Since the Trial Court has not specifically enumerated the circumstances,

the circumstances which can be borne out from the evidence that has come on

record and as also argued by the Ld. Counsel for the Appellant, are:- 

i. Last seen theory.

ii. Recovery of axle rod at the instance of accused. 

iii. Recovery of bloodstained clothes at the instance of accused. 

iv. Motive.

Purti Parab 9

Apeal-1286-2022

14. The first circumstance which can be taken into consideration for the

analysis   is   the  

“Theory  of  Last  Seen  Together”.   In   order   to   prove   the

circumstance of last seen together, the prosecution has examined PW 4, PW 5,

and PW 10.

15. PW 4 Tanaji Raghunath Karnale has deposed that he owns a mutton

shop at Kurundwad. He has deposed that he owns a Tempo Pick up and the

accused-appellant was working as a driver of the said vehicle. He has deposed

that he knows Shashikant Bhai (PW 5), who owns a shop next to his shop. He

has also deposed that he knows the deceased as the deceased used to visit the

shop of PW 5.  He has deposed that on 02/09/2016 at around 3.00 p.m., PW 5

came to his shop and enquired with his father, whether his vehicle could be

made available on hire. He has further deposed that at around 8.00 p.m., the

vehicle was handed over and the fish was kept in the tempo. He has further

deposed that PW 5 paid Rs. 5,000/-   to the Accused and thereafter the

deceased and the accused left, taking the vehicle with them. He has further

deposed that on the next day that is on 03/09/2016, he tried calling up the

deceased, but his phone was switched off.   Further when PW 4 asked the

reason for the delay the Accused replied that there was a breakdown of the

vehicle.     On   04/09/2016   when   the   Accused   returned   to   the   market   at

Kuraunwad,   PW   5   enquired   about   the   deceased   to   which   the   Accused-

Appellant informed that the deceased got down at Aurangabad at Delhi Gate

Purti Parab 10

Apeal-1286-2022

and he would be coming later by another vehicle.  PW 5 has deposed that he is

a fish vendor, having his shop at Kurundwad.  He has deposed that he is into

the business of fishery and he orders fish from Karnataka and transports it to

Pune, Mumbai and Jalgaon. He has deposed that he knows Raghunath Karnale

(father of PW 4), whose shop is next to his shop. He has deposed that on

02/09/2016, he had enquired with father of PW 4 whether his vehicle would

be available for business purpose to which Raghunath Karna replied that

vehicle would be available. He has further deposed that his brother and the

deceased   Sushant   Wadekar   loaded   the   fish   in   the   Vehicle   and   he   paid

Rs.5000/- to the accused Suresh who was going to drive the vehicle.  He has

further deposed that the deceased as well as the accused took the vehicle and

went to Nere (place in District Jalgaon).  He has further deposed that deceased

had telephoned him from the mobile of the accused and informed him that

there was a breakdown of their vehicle at a place which is ahead of Sillod. PW

5 has further deposed that he asked them to wait there itself and informed that

he would be sending one business man by name Krishna Bohi. He has further

deposed   that   the   fish   from   the   vehicle   (which   had   broken   down)  was

transferred into the vehicle of Krishna Bhoi and accordingly Krishna Bhoi paid

Rs. 52,000 to the deceased as told by PW 5. He has further deposed that a

mechanic was called to repair the vehicle and Rs. 6000/- to Rs. 7000/- was

paid to the mechanic for repairing the vehicle and the balance was with the

deceased. He has further deposed that in the evening and at night, the accused

Purti Parab 11

Apeal-1286-2022

did not answer the call. He has further deposed that on the next day accused

came to the market at around 10:30 to 11.00 a.m., and when inquired about

the deceased to which the Accused informed that the deceased got down at

Delhi Darwaja at Aurangabad and the money was with the deceased. He has

further   deposed   that   the   accused   thereafter   went   home.   He   has   further

deposed that in the afternoon, he got a call from Krishna Bhoi who informed

that Police had informed him that the deceased was killed by the Accused. He

has further deposed that he learnt from the police that the accused had killed

the deceased. The prosecution has also examined PW 10, the mechanic who

reached at the place where the vehicle had broken down to prove that he had

seen the Accused and the deceased on 03/09/2016, however this witness has

not supported the prosecution case although not declared as hostile.

16. The body was recovered on 04/09/2016 at 10:30 a.m. Thus, from the

evidence of these three witnesses, it is difficult to come to a conclusion that the

theory of last seen is duly proved more particularly considering the time gap

between the last seen and the time when the body was recovered. As per PW 4

and PW 5 they had last seen the Accused and the deceased when they left their

shop on 02/09/2016.   PW 5 has deposed that thereafter he spoke to the

deceased who informed him about the break-down of the vehicle. PW 4 has

deposed that on 04/09/2016, the Accused returned when PW 4 and PW 5

asked the Accused about deceased who said that he got down at Aurangabad

Purti Parab 12

Apeal-1286-2022

at Delhi Gate. The body is recovered on 04/09/2016 at 10:30 am, therefore

the time gap between the last seen together and the time when the body came

to be recovered is too wide and also the place and circumstances in which the

body was recovered in the barren land, the possibility of others intervening

cannot be ruled out.  The Apex Court has, time and again, held that where the

time gap is long, it would be unsafe to rely upon the last seen theory and it is

safer to look for other circumstances and evidence adduced by the prosecution.

17. The   Ld.   Counsel   for   the   Appellant   has   relied   upon   the   following

judgments in support of his contention.

(a)Anjan Kumar Sarma and Others vs. State of Assam, (2017) 14 

Supreme Court Cases 359 and has relied upon the following paras 

from the judgment. 

“14. Admittedly, this is a case of circumstantial evidence. Factors to be

taken into account in adjudication of cases of circumstantial evidence

laid down by this Court are: 

(1) The circumstances from which the conclusion of guilt is to be drawn

should   be   fully   established.  The   circumstances   concerned   ‘must’   or

‘should’ and not ‘may be’ established; 

(2)   The   facts   so   established   should   be   consistent   only   with   the

hypothesis of the guilt of the accused, that is to say, they should not be

explainable on any other hypothesis except that the accused is guilty; 

(3) The circumstances should be of a conclusive nature and tendency; 

(4) They should exclude every possible hypothesis except the one to be 

proved; and

(5) There must be a chain of evidence so complete as not to leave any

reasonable ground for the conclusion consistent with the innocence of

the accused and must show that in all human probability the act must

have been done by the accused. (See: Sharad Birdhichand Sarda v. State

of   Maharashtra  (1984)   4   SCC   116   153;  M.G.   Agarwal   v.   State   of

Purti Parab 13

Apeal-1286-2022

Maharashtra AIR 1963 SC 200 18)

“23. It is clear from the above that in a case where the other links have

been satisfactorily made out and the circumstances point to the guilt of

the accused, the circumstance of last seen together and absence of

explanation would  provide an  additional  link  which  completes the

chain.   In   the   absence   of   proof   of   other   circumstances,   the   only

circumstance   of   last   seen   together   and   absence   of   satisfactory

explanation   cannot   be   made   the   basis   of   conviction.   The  other

judgments on this point that are cited by Mr. Venkataramani do not take

a different view and, thus, need not be adverted to. He also relied upon

the judgment of this Court in State of Goa v. Sanjay Thakran, (2007) 3

SCC 755 in support of his submission that the circumstance of last seen

together would be a relevant circumstance in a case where there was no

possibility of any other persons meeting or approaching the deceased at

the   place   of   incident   or   before   the   commission   of   crime   in   the

intervening period. It was held in the above judgment as under:- 

“34. From the principle laid down by this Court, the circumstance of last

seen together would normally be taken into consideration for finding the

accused guilty of the offence charged with when it is established by the

prosecution that the time gap between the point of time when the

accused and the deceased were found together alive and when the

deceased was found dead is so small that possibility of any other person

being with the deceased could completely be ruled out. The time gap

between the accused persons seen in the company of the deceased and

the   detection   of   the   crime   would   be   a   material   consideration  for

appreciation of the evidence and placing reliance on it as a circumstance

against the accused. But, in all cases, it cannot be said that the evidence

of last seen together is to be rejected merely because the time gap

between the accused persons and the deceased last seen together and the

crime coming to light is after (sic of) a considerable long duration. There

can be no fixed or straitjacket formula for the duration of time gap in this

regard and it would depend upon the evidence led by the prosecution to

remove the possibility of any other person meeting the deceased in the

intervening period, that is to say, if the prosecution is able to lead such an

evidence that likelihood of any person other than the accused, being the

author   of   the   crime,   becomes   impossible,   then   the   evidence   of

circumstance of last seen together, although there is long duration of

time, can be considered as one of the circumstances in the chain of

circumstances to prove the guilt against such accused persons. Hence, if

the prosecution proves that in the light of the facts and circumstances of

the   case,   there   was   no   possibility   of   any   other   person   meeting   or

approaching   the   deceased   at   the   place   of   incident   or   before   the

commission of the crime, in the intervening period, the proof of last seen

together   would   be   relevant   evidence.   For   instance,   if   it   can   be

demonstrated by showing that the accused persons were in exclusive

possession of the place where the incident occurred or where they were

last seen together with the deceased, and there was no possibility of any

intrusion to that place by any third party, then a relatively wider time gap

would not affect the prosecution case.”

Purti Parab 14

Apeal-1286-2022

(b)Kanhaiya Lal vs. State of Rajasthan, (2014) 4 Supreme Court

Cases 715 :

“8. The prosecution case is that the appellant/accused Kanhaiya Lal

committed the murder of Kala by strangulation and threw the body in

the   well.   Nobody   witnessed   the   occurrence   and   the   case   rests   on

circumstantial evidence. It has been consistently laid down by this Court

that   where   a   case   rests   squarely   on   circumstantial   evidence,   the

inference of guilt can be justified only when all the incriminating facts

and circumstances are found to be incompatible with the innocence of

the accused or the guilt of any other person. The circumstances from

which an inference as to the guilt of the accused is drawn have to be

proved beyond reasonable doubt and have to be shown to be closely

connected with the principal fact sought to be inferred from those

circumstances.”

“12. The circumstance of last seen together does not by itself and

necessarily lead to the inference that it was the accused who committed

the crime. There must be something more establishing connectivity

between the accused and the crime. Mere non-explanation on the part

of the appellant, in our considered opinion, by itself cannot lead to

proof of guilt against the appellant.”

“15. The theory of last seen – the appellant having gone with the

deceased in the manner noticed hereinbefore, is the singular piece of

circumstantial evidence available against him. The conviction of the

appellant cannot be maintained merely on suspicion, however strong it

may be, or on his conduct. These facts assume further importance on

account of absence of proof of motive particularly when it is proved

that   there   was   cordial   relationship   between   the   accused   and   the

deceased for a long time. The fact situation bears great similarity to

that   in   Madho   Singh   vs.   State   of   Rajasthan   (2010)   15   SCC   588

[LQ/SC/2002/1014].” 

(c) In Sahadevan and Another vs. State of Tamilnadu, (2012)6

Supreme Court Cases 403 : it has been observed as under: 

“28. With the development of law, the theory of last seen has become a

definite tool in the hands of the prosecution to establish the guilt of the

accused. This concept is also accepted in various judgments of this

Court. The Court has taken the consistent view that where the only

circumstantial evidence taken resort to by the prosecution is that the

accused and deceased were last seen together, it may raise suspicion

but it is not independently sufficient to lead to a finding of guilt.

“30. Even in the case of State of Karnataka v. M.V. Mahesh [(2003) 3

SCC 353], this Court held that merely being last seen together is not

enough. What has to be established in a case of this nature is definite

evidence to indicate that the deceased had been done to death of

Purti Parab 15

Apeal-1286-2022

which the respondent is or must be aware as also proximate to the

time of being last seen together. No such clinching evidence is put

forth. It is no doubt true that even in the absence corpus delicti it is

possible to establish in an appropriate case commission of murder on

appropriate material being made available to the Court. 

“31. In the case of State of U.P. v. Satish [(2005) 3SCC 114], this

Court had stated that the principle of last seen comes into play

“where the time gap between the point of time when the accused

and the deceased were last seen alive and when the deceased is

found dead is so small that possibility of any person other than the

accused being the author of the crime becomes impossible.”

“32. Undoubtedly, the last seen theory is an important event in the

chain   of   circumstances   that  would   completely   establish  and/or

could point to the guilt of the accused with some certainty. But this

theory should be applied while taking into consideration the case of

the   prosecution   in   its   entirety   and   keeping   in   mind   the

circumstances that precede and follow the point of being so last

seen.” 

18. Therefore, considering the evidence PW 4, PW 5 and PW 10, this court

cannot come to a conclusion that the circumstance of last seen together has

been cogently proved by the prosecution.  As rightly held in the judgement

cited by the Ld. Counsel for the Appellant that there can be no fixed or

straitjacket formula for the duration of time gap and it would depend upon the

evidence led by the prosecution to remove the possibility of any other person

meeting the deceased in the intervening period. In the present case also the

prosecution has not been able to lead any such evidence to show that the

likelihood of some person other than the accused-appellant being the author of

the crime was impossible, in which circumstance, even though there would

have been a long duration of time, the same could have been considered as one

of the circumstances in the chain of circumstances to prove the guilt against

Purti Parab 16

Apeal-1286-2022

such accused-appellant. The prosecution has also not demonstrated that the

Appellant was in exclusive possession of the place where the incident occurred

or where the body of the deceased was found. As per PW 1, the body was

found on 04/09/2016 near the field of one Masjid Abbas Pathan on the side of

the   road,   whereas   the   deceased   was   last   seen   with   the   Appellant   on

02/09/2016, as per the deposition of PW 4 and PW 5. Therefore, in such

circumstances, it cannot be said that there was no possibility of any intrusion

in that place by any third-party or that it was well neigh impossible for any

third party to get an access to that place.

19.  The next circumstance is recovery of bloodstained clothes and weapon

of   assault   i.e   axle   having   bloodstains.   To   prove   this   circumstance,   the

prosecution has examined PW 3. During evidence, the PW 3 has deposed that

on 10/09/2016, he was called to act as a panch. He has deposed that he saw

the accused seated there and  API Bhosale told that  Panchnama is to  be

conducted. He has further deposed that it was told that they have to go where

the clothes and Axle rod is kept.  Thereafter, by a private vehicle PW 3, along

with Accused and police officer went to the place where the offence had

occurred which was shown by the accused.  He has further deposed that they

travelled   via   Baramati,   Phaltan   and   reached   Kolhapur   and   then   reached

Kurunwad and the vehicle was asked to be stopped near the house of the

accused. He has further deposed that there was a garbage heap of cow dung in

Purti Parab 17

Apeal-1286-2022

front of the house of the accused and the accused produced clothes and rod

which were in green coloured carry bag, put in the garbage heap of cow dung.

He has deposed that there was a T-shirt having bloodstains on it and a grey

coloured pant which were seized and sealed and memorandum panchanama

was   prepared.   However,   in   the   cross-examination,   the   said   witness   has

categorically admitted that the cow dung place at Kurunwad was at open

place. He has also further deposed that from one side of that garbage heap,

anybody could approach there. Even the IO, PW 13 has categorically admitted

that he had seized shirt and rod from the open place at Kurundwad. In the

cross examination he has also admitted that the cow-shed had only the roof

and not walls. Therefore, such a recovery from open place loses its credibility

and evidentiary value.

20. A profitable reference can be made to the judgment of Kacharji Hariji v

State of Gujarat in Criminal Appeal 465 of 1967 (GHC),  wherein the Hon’ble

Court has been pleased to observe as under :

“He took the police and panchas at a heap of cow- dung and dust and

therefrom produced a gunny-bag containing the stolen muddemal bottles

of medicines and remnants of boxes. As revealed from the panchnama,

proved by the panch witness, this cow-dung hill is used by Rabaris for

storing cow dung and dust. That place is accessible to anybody. It is also

not a case where something was hidden under the ground so that one

could   even   say   reasonably   that   the   appellant   had   the   exclusive

knowledge. I am, therefore, of opinion that the prosecution has not

satisfactorily established the guilt of the accused-appellant The order of

conviction and sentence, passed against the appellant therefore, cannot

be sustained.”

Purti Parab 18

Apeal-1286-2022

21. Further it is the case of the prosecution that the proceedings relating to

the recovery panchnama was video recorded. PW 3 has stated in his evidence

that he has not witnessed any such recording having been done. This is an

additional factor which makes the recovery doubtful and therefore cannot be

taken as a circumstance against the Appellant.

22. Further the evidence of PW 11, Rohit Wadekar completely demolishes

the case of the prosecution about recovery of the Axle rod, as PW 11 has

deposed that the clothes of the deceased and the axle rod were shown to him

by the police at the police station.   Although he has not specified the date

when it was shown to him, but from the deposition, if read in entirety, it can

be unequivocally gathered that when they went to Daund Police Station on the

day when the body was recovered, they were shown the axle rod by which the

deceased was assaulted on the head. Thus, the recovery of clothes of the

accused and the axle rod shown on 10/09/2016 at the instance of the Accused-

Appellant is a mere eyewash. Further even though the jacket of the Accused

was shown to have bloodstains of ‘A’ group which is of the deceased, in the

absence of cogent evidence about recovery, finding of bloodstains on the jacket

of the Accused-Appellant of ‘A’ group which is of the deceased, pales into

insignificance.

Purti Parab 19

Apeal-1286-2022

23. The third circumstance is the Motive. The case of the prosecution is that

the accused in order to steal/rob the amount of approx. Rs. 40,000/- to Rs.

45,000/- which was received by the deceased from businessman Krishna Bhoi

(after deducting the expenses for vehicle repairs) has committed the murder of

the deceased. It is the case of the prosecution that the accused was working as

a driver of the vehicle which was owned by PW 4.  PW 5 is the owner of fish

shop and was into the business of transporting fish to Pune, Mumbai and

Jalgaon. PW 5 had hired the vehicle from PW 4 to deliver fish.  After the fish

were loaded in the Vehicle, the accused was paid 5000/- for the delivery and

the deceased had gone along with the accused in the vehicle at the request of

PW5. It has further come in evidence that when the vehicle broke down, the

deceased had made a phone call from the phone of the accused and informed

that the vehicle had broken down, upon which PW 5 asked him to wait there

and he sent one Krishna Bhoi to the said place. Further it has come in the

evidence that Krishna Bhoi had handed over Rs.52,000 to the deceased.  After

the amount was paid for the repairs of the vehicle, the balance of Rs. 40,000/-

to Rs. 45,000/- was with the deceased. The prosecution has tried to establish a

case that the avarice and greed overpowered the accused and the Accused with

the  intention  to steal/rob  the  amount  from  the  deceased,  had  killed the

deceased. Further to establish the theory of motive and to show a recovery of

Rs. 41,000/- as the same amount which the Accused had stolen from the

deceased, the prosecution examined PW 7 Amar Aarge, who is the brother-in-

Purti Parab 20

Apeal-1286-2022

law of the accused and it was tried to be brought on record that this amount of

Rs. 41,000/- was handed over by the accused to his brother-in-law by calling

him near a place called Arjunwad.   The story of the prosecution does not

inspire confidence for various reasons. Firstly, PW 2, who was a panch witness

to the recovery of Rs. 41,000/- from PW 7, has turned hostile. Secondly the

theory of the prosecution that Accused committed murder of the deceased out

of greed and avarice is based on conjectures and surmises with no cogent and

convincing material to support this theory and thirdly the evidence of PW 7,

the brother in law, who has also not supported the prosecution case. In the

substantial evidence, PW 7, the brother-in-law has categorically denied the

theory of recovery and has stated that he was forced to bring Rs.41,000/- by

the police under coercion that if he does not get Rs. 41,000/- the other family

members would be falsely implicated in the case. Therefore, the recovery of Rs.

41,000/-   has   also   not   been   cogently   proved   by   the   prosecution   and

consequently the motive  also does not get proved, although  in the cross

examination it was brought on record that for the coercion by the police to get

Rs.41000/-, no complaint was lodged. To establish motive there should be

cogent and convincing evidence.

24. In the case of  Ramanand @Nandial Bharti Vs State of Uttar Pradesh

reported in 2022 AIR Supreme Court 5273, it has been observed that:-

“

90. Thus, even if it is believed that the Appellant-Accused had a motive to

Purti Parab 21

Apeal-1286-2022

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 Appellant-Accused but suspicion,

howsoever strong, cannot be a substitute for proof of the guilt of the

Accused beyond reasonable doubt.

”

25. Apart from the aforementioned circumstances which the prosecution

has failed to establish, the other factors which also tilt in the favour of the

Accused are that, firstly the prosecution in order to establish that the accused

was with the deceased had written letters to toll plazas at Daund, Baramati

and Satara for obtaining CCTV footages, however, for the reasons best known,

the investigating agency has failed to produce any CCTV footage on record

and therefore an adverse inference needs to be drawn. Secondly, if at all the

story of the prosecution had to be believed, then the prosecution ought to have

examined business man Krishna Bhoi, who was a material witness, as he was

the one who had actually last seen the Appellant and the Deceased together on

03/09/2016 when he had visited the place where the vehicle had broken

down and after transferring the fish from the said broken down vehicle to his

vehicle had handed over cash to the deceased.  There is no explanation as to

why such an important witness has not been examined or withheld by the

prosecution. Thirdly the conduct of the Accused is also not unnatural. After

the incident in question, the Accused came back to Kurundwad, Kolhapur and

was following his normal pursuits till the time he was arrested on 08/09/2016

and had not absconded.

Purti Parab 22

Apeal-1286-2022

26. The Ld. Counsel for the Appellant had strenuously argued that the

identity of the deceased has not been established. He would argue that his

own relatives viz PW 6 and PW 11 have not deposed in their substantial

deposition that they had revealed the identity of the deceased to the IO. He

further submitted that the letter dated 04/09/2016 marked as Exhibit 98 by

which PW 13 informed the Medical Officer to issue post mortem in the name

of Sushant Wadekar based on PW 11 identifying the deceased cannot be said

to be admissible in evidence, as mere marking of a documentary exhibit is

essentially for the purpose of location of the document in the record and the

fact that document is exhibited does not by itself make it admissible or prove

its contents. We are not in agreement with this particular submission of the

Ld. Counsel for the Appellant that marking of a document as ‘Exhibit’ is only

for the purpose of locating the document in the record. Whenever a document

is marked as ‘Exhibit’ without objection, it will be presumed that a party

having right of objection has waived formal proof of the document and in such

a situation, the entire contents of the document would be admissible in

evidence.  No doubt that by such admission of a document, the truth and

correctness of the contents by itself would not be established and there must

be some evidence to support the contents of such document. In the present

case   also,   the   author   of   the   document   i.e   PW   11   has   tendered   the

document/letter written to the Medical Officer, which has been marked as

Exhibit 98, however he has not deposed about the contents of the same and

Purti Parab 23

Apeal-1286-2022

therefore to that extent it qualifies only to be corroborative piece of evidence

which in the absence of substantial evidence, cannot be said to be establishing

the identity of the deceased.

27. Taking into consideration the evidence that has been brought on record,

it does not unerringly point towards the guilt of the Accused/ Appellant. No

doubt it raises suspicion about the involvement of the Appellant; however, it is

a settled law that suspicion, however strong it may be, cannot take the place of

proof beyond reasonable doubt and the Accused cannot be convicted on the

ground of suspicion, no matter how strong it is. An Accused is presumed to be

innocent unless proved guilty beyond reasonable doubt. The circumstances

brought on record also do not form a complete chain so as to lead to an

irresistible conclusion about the involvement of the Appellant in the present

crime.

28. We are satisfied that the prosecution has failed to bring home the guilt

of   the   Appellant   beyond   reasonable   doubt   and   therefore   the   Appellant

deserves to be acquitted. The trial court has failed to appreciate the evidence

on   the   touchstone   of   the   settled   principles   of   law   and   has   therefore

erroneously returned a finding of conviction.

Purti Parab 24

Apeal-1286-2022

29. Since we have come to a conclusion that charge under Section 302 IPC

has   not   been   proved   beyond   reasonable   doubt   on   the   strength   of

circumstantial   evidence  indicting  the   present   Appellant,   consequently   the

charge under section 201 IPC also fails.

30. As a result, we pass the following order:

i. Appeal is allowed.

ii. The conviction and sentence of the Appellant under Section

302 r/w 201 of Indian Penal Code recorded vide impugned

judgment and order dated 08/08/2022, passed by Sessions

Court is quashed and set aside and the Appellant is acquitted

of all the charges he is charged with.

iii. The Appellant be released forthwith if not required in any

other case.

iv.  Before being released, the Appellant shall execute P.R.

Bond in the sum of Rs.25,000/-, under Section 481 of the

Bharatiya Nagrik Suraksha Sanhita, 2023 (corresponding to

Section 437A of the Cr. P.C.) for his appearance, in the event

an appeal is preferred against his acquittal.

31. Appeal stands disposed of accordingly.  Pending Applications, if any,

also stand disposed of.

(SHREERAM V. SHIRSAT, J.) (MANISH PITALE, J.)

Purti Parab 25