1 

CRA-D-168-DB-2016 (O&M)  

            IN THE HIGH COURT OF PUNJAB & HARYANA 

          AT CHANDIGARH 

          CRA-D-168-DB-2016 (O&M) 

          Date of Decision:  September 22, 2025 

Tejinderpal Singh          .....Appellant  

      Versus 

State of Punjab            ......Respondent  

CORAM:   HON'BLE MRS. JUSTICE LISA GILL  

    HON'BLE MRS. JUSTICE RAMESH KUMARI  

Present:  Mr. Saurabh Arora, Advocate for the appellant. 

    Mr. Raghav Garg, Assistant Advocate General, Punjab.   

      ---- 

RAMESH KUMARI  J.  

1.               Present appeal has been preferred by appellant-accused (hereinafter 

referred as ‘accused’) against judgment and order dated 06.01.2016 whereby he 

has  been  convicted  and  sentenced  by  learned  Additional  Sessions  Judge, 

Sahibzada  Ajit  Singh  Nagar Mohali,  in  case  FIR  No.24,  dated  24.02.2015 

registered under Sections 302, 363, 376-A IPC and Sections 4, 5 and 6 of The 

Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 

‘POCSO Act’) at Police Station City Kharar, as under:- 

Section

  RI  Fine  In default 

363 IPC  For 7 years  Rs.2,000/-  RI for one year 

376-A  Life Imprisonment -  - 

6 of POCSO Act Life imprisonment Rs.10,000/-  - 

                    All the substantive sentences were ordered to run concurrently.  

2 

CRA-D-168-DB-2016 (O&M)  

                   This  appeal  is  filed  by  the  accused  under  Section  374(2)  Cr.P.C.  

(corresponding Section 415 of BNSS) against the judgment of conviction and 

order of sentence above referred.   

FACTS AS PER PROSECUTION VERSION  

2.    FIR No.24 was registered on 24.02.2015 upon the statement, PW-

2/A of PW-2 YK (name withheld to conceal the identity of minor victim and 

hereinafter referred as ‘complainant’) recorded before PW7-ASI Amar Nath on 

the same date, wherein he stated that he is running grocery shop in X  in City XX.  

He has a daughter ‘N’ (name withheld to conceal the identity of minor victim), 

who is aged about 8 ½ years, who was studying at XX Model High School XX. 

She was playing in front of his house in the street on 23.02.2015. At about 8:00 

p.m., he came outside his house in the street and noticed that his daughter was 

missing.  He searched for his daughter but she could not be found. He was certain 

that his daughter had been kidnapped by unknown persons, thus he sought action 

to be taken against unknown persons and his daughter to be traced. 

 3.    PW-7 ASI Amar Nath made endorsement PW-7/A on statement PW-

2/A and sent ruqa to the police station and FIR PW-7/B was registered by MHC 

and he also made endorsement PW-7/C on ruqa. 

4 (i).    On 03.03.2015, PW-2 complainant came to know about the death of 

his daughter ‘N’. Dead body of his daughter was recovered from the bushes near 

the shops of Mohalla XXX. He was going to inform the police, when he met SHO 

Vijay  Kumar  PW-13  and  informed  about  this  fact.  Dead  body  of  ‘N’  was 

recovered from XXX Mohalla City XX. The child was strangulated with her 

3 

CRA-D-168-DB-2016 (O&M)  

pyjami. Complainant PW-2 identified dead body of the child. His statement and 

statement of Rajesh Kumar regarding identity of dead body were recorded vide 

PW-13/A and PW-13/B respectively.  PW-13 Vijay Kumar also found one button 

of a shirt lying near the dead body having mark “Lacoste’ and it was converted 

into parcel and sealed by him and taken in police possession vide recovery memo 

Ex.PW7/E. Photographer Satish Kumar PW-6 was on the spot, who took the 

photographs Ex.PW6/A. Rough site plan PW-7/E of the place of recovery of dead 

body was prepared. Inquest report PW-2/B of dead body was also prepared. Dead 

body was handed over to PW-7 ASI Amar Nath for postmortem with application 

Ex.PW-8/A.  Postmortem  of  deceased  ‘N’  was  got  conducted  from  PW8-Dr. 

Bobby  Gulati.  After  postmortem,  dead  body  was  handed  over  to  PW-2-

complainant. Offence under Sections 302, 376 and 6 of POCSO Act were added 

after consultation with Doctor. 

(ii)    On 04.03.2015, PW-13, Inspector Vijay Kumar along with PW-7 

Amar Nath and other officials of the police party were going to city XX and when 

they reached near UCO Bank XX, PW5-Lakhwinder Singh met them. PW-13 

Inspector Vijay Kumar disclosed the matter to him and he suffered a statement. 

On the basis of his statement, accused was nominated in this case by PW-13 

Inspector Vijay Kumar. 

(iii)    PW4-Municipal  Commissioner  Maan  Singh  produced  accused 

before PW-13 Inspector Vijay Kumar and he also disclosed about confessional 

statement made by accused before him.  

(iv)    PW-13 Vijay Kumar arrested the accused and prepared arrest memo 

PW-4/B, personal search memo PW-4/A. 

4 

CRA-D-168-DB-2016 (O&M)  

(v)    Accused  was  interrogated  by  PW-13  Inspector  Vijay  Kumar  and 

during  interrogation,  he suffered disclosure statement  PW-4/C  and  as per his 

disclosure statement, he got recovered locket worn in the neck of ‘N’, which was 

broken by him. In terms of his disclosure statement, accused got recovered the 

silver chain  locket, which was broken and having mark ‘N’ in English language. 

Locket was identified by PW-2 complainant as that of his daughter. The locket 

was parceled, sealed and taken into police possession vide Memo PW2/C. During 

checking of the room of accused, one black coloured shirt with a broken button 

was also produced by the accused which was converted into parcel, sealed and 

taken into possession vide Ex.PW-4/D. Rough site plan PW-7/G of the place of 

recovery of silver broken chain (MO1) locket (MO2), sample seal (MO3) and 

shirt (MO4) was also prepared. PW-13 Inspector Vijay Kumar recorded statement 

of witnesses and case property was handed over to MHC (PW-11). 

(vi)    Accused was medico-legally examined by PW1-Dr. CP Singh, who 

gave his opinion regarding the potency of accused and issued MLR PW-1/B.  

(vii)    Photographs were taken in police possession vide memo Ex.PW-6/A. 

Case  property  was  sent  to  chemical  Examiner  and  after  receipt  of  report  of 

chemical examiner PW-13/C, opinion of the Doctor regarding cause of death was 

obtained.  After  completion  of  investigation,  challan  against  accused  was 

presented before learned Illaqa Magistrate. 

5.    After completion of investigation, report under Section 173 Cr.P.C. 

was presented against accused in the Court of learned Sub Divisional Judicial 

Magistrate, Kharar on 09.07.2015. 

5 

CRA-D-168-DB-2016 (O&M)  

6.    Learned  SDJM  complied  with  Section  207  Cr.P.C. by  supplying 

copies  of  challan  form  and  accompanying  documents  to  the  accused  and 

committed  the  case  to  the  Court  of  Sessions  vide  order  dated  09.07.2015  as 

offences against the accused were triable by the Court of Sessions. 

7.    Finding a prima facie case under Sections 363, 376(A) 302 IPC and 

Section  6  of  POCSO  Act,  against  the  accused,  he  was  charged  under  these 

Sections to which he pleaded not guilty and claimed trial.  

8.    After  examining  thirteen  witnesses,  prosecution  on  21.10.2015 

closed the evidence. On the same date, statement of accused was recorded under 

Section 313 Cr.P.C. in which all the incriminating evidence on record was put to 

the  accused,  which  he  denied.    He  claimed  innocence  and  false  implication, 

besides, faulty investigation. 

9.              In his defence, accused had examined his father-Sant Ram as DW-

1,who deposed that he is living in the neighbourhood of complainant since long, 

but there is no enmity between his family and family of the deceased.  He further 

deposed that he had also been helping family of the complainant in searching the 

accused. 

10.    After  hearing  learned  Additional  Public  Prosecutor  and  defence 

counsel and perusal of oral and documentary evidence, learned trial Court found 

the accused guilty for commission of offences under Sections 363, 376-A IPC 

read with Section 6 of The Protection of Children from Sexual Offences Act 2012 

and sentenced him as referred in Para No.1 of this judgment. 

    Aggrieved therefrom, present appeal has been filed. 

6 

CRA-D-168-DB-2016 (O&M)  

    We heard learned counsel for parties and have carefully scrutinized 

the entire record with their able assistance. 

CONTENTIONS OF LEARNED COUNSEL FOR ACCUSED  

11.    Learned  counsel  for  the  accused  has  challenged  the  judgment  of 

conviction and order of sentence dated 06.01.2016 inter alia on the following 

grounds and contended that:- 

i.  that judgment of conviction is erroneous in law and fact and is 

based upon mere conjectures and surmises; 

ii.  that  accused  has  been  falsely  implicated  in  the  case  as 

prosecution  has  not  been  able  to  prove  its  case  beyond 

reasonable doubts; 

iii  learned trial Court ignored the fact that complainant is living 

in the neighbourhood of the accused since long and there is no 

enmity between both the families; 

iv.  learned trial Court also ignored the fact that accused was also 

helping the family of complainant in searching for the victim; 

v.  report  of  chemical  examiner  PW-8/D  does  not  prove  that 

spermatozoa found on the body of the deceased was that of 

accused. There is no DNA report to link the accused with the 

alleged offence; 

vi   the case is based on circumstantial evidence and prosecution 

failed to prove the circumstances which irresistibly point to 

guilt  of  the  accused  and  are  not  consistent  with  any  other 

hypothesis. 

vii.  false recoveries were planted upon the accused; 

viii  accused  never  suffered  any  extra  judicial  statement  before 

PW-4 Mann Singh and that  

ix  accused was not present in his house at the time of alleged 

offence and he was working in the school, where he was posted 

as a Guard.     

7 

CRA-D-168-DB-2016 (O&M)  

    Learned counsel for accused prayed for setting aside the judgment of 

conviction and order of sentence dated 06.01.2016. 

CONTENTION OF LEARNED STATE COUNSEL  

12.    After referring to statements of prosecution witnesses, learned State 

Counsel contended that judgment of conviction of learned trial Court does not 

suffer  from  any  infirmity,  perversity,  therefore,  he  vehemently  prayed  for 

dismissal of the appeal. 

DISCUSSION 

13 (i)   As  observed  earlier,  the  law  was  set  in  motion  on  the  basis  of 

statement Ex.PW2/B of PW-2 complainant (father of deceased) vide which he 

reported on 24.02.2015 to the police regarding missing of his daughter from the 

street in front of his house on 23.02.2015 and later on reported to the police on 

03.03.2015 that he came to know that dead body of his daughter was recovered 

from the bushes situated near Mohalla XXX.   

13(ii)   During  the  course  of  investigation,  PW-8  Dr.  Bobby  Gulati 

conducted postmortem on the dead body of deceased child on 03.03.2015,  i.e. the 

day  when  it  was  recovered.  He  also  exhibited  the  post  mortem  report  vide 

Ex.PW8/B, pictorial diagraph Ex.PW8/C, Chemical Examiner Report Ex.PW8/D, 

Police request Ex.PW8/E. Regarding the condition of dead body, he deposed as 

under:- 

“It was the dead body of female child 3 feet 5 inch, well built, 

well nourished, putrified and decomposed. Rigor mortis were not 

present.  Post  mortem  staining  not  present.  Whole  body  was 

discolored.  Deep  blue  in  colour.  Right  eye  ball  collapsed  and 

displaced from normal position downward. Cornea of the left eye 

concave.  Tongue  was  swollen  and  protruding  out.    Lips  were 

8 

CRA-D-168-DB-2016 (O&M)  

swollen. Abdomen was greatly distended. Body emitting unpleasant 

and nauseating smell. Skin peeled off over various places on the body 

especially  abdomen,  thighs,  buttocks,  legs  and  feet.  Blistering 

present at few places on body especially arms on rupturing reddish 

coloured fluid coming out. Maggots were present at many places on 

the body. All orifices were infested with maggots and larvae. Adult 

flies also seen around orifices. Hair from scalp were loose and easily 

pulled out. The legs were flexed, abducted and externally rotated.” 

13(iii)               As per the testimony of PW8 Dr. Bobby Gulati and post mortem 

report Ex.PW8/B, “a greenish Pajami was used as ligature around the neck. The 

knot was towards right side of neck. On removing the knot underline tissue was 

teeming  with  maggots.  Ligature  mark  was  31  cms.  Ligature  Mark  depressed 

situated  low  down  the  neck  below  the  thyroid  cartilage  encircling  the  neck 

horizontally and completely underlying muscles torn and cornua of hyoid bone 

fracture Rings of Trachea fracture. Putrefactive changes were found in brain, 

meninges,  plural  cavities,  lungs,  heart,  peritoneum,  Stomach,  small  intestine, 

large intestine, liver. spleen, kidney and bladder. Lungs heart, stomach and its 

contents, small intestine and its contents, large intestine and its contents, liver, 

spleen kidney, blood from heart, sent for chemical examination. 

    Labia,  Majora  and  Minora  were  swollen  Hymen  absent,  vaginal 

orifices  infested  with  maggots  easily  admitting  the  index  finger.  Putrefactive 

changes  present.  Swabs  were  taken  from  vagina  and  sent  for  chemical 

examination. The cause of death in this case was to be taken after receipt of report 

of viscera and swabs from chemical examiner. Probable time that elapsed between 

injury and death could not be ascertained and between death and post-mortem 

examination was 7 to 14 days.” 

9 

CRA-D-168-DB-2016 (O&M)  

13(iv)   Dr. Bobby Gulati handed over belongings of deceased ‘N’, copy of 

postmortem report, in sealed cover duly sealed with five seals for forwarding a 

letter to chemical examiner along with police inquest papers 1 to 20 on which he 

put his signatures. A sealed box containing viscera of deceased with 16 seals for 

chemical examination. A cloth piece containing sample seal bearing signatures of 

Doctor and particulars of case, box containing vaginal and rectal swabs with 5 

seals,  sample  of  seal  and  envelop  with  5  seals  containing  copy  of  PMR, 

forwarding letter, letter for vaginal swabs and attested copy of police papers were 

handed over to police HC Som Nath of P.S City Kharar. 

13(v)     As per his statement, PW-8 received Chemical Examiner’s report, 

Ex.PW-8/D, through ASI Amar Nath and on the basis of request Ex.PW8/E, he 

gave his opinion regarding cause of death that “cause of death in this case was 

due to strangulation which was ante mortem in nature and was sufficient to cause 

death in ordinary course of nature.” 

13(vi)  The documents above referred, exhibited in the statement of PW8 Dr. 

Bobby Gulati, proved that victim was subjected to sexual assault before her death.  

13(vii)  Age  of  victim  is  proved  on  record  from  the testimony  of  PW3 

Sukhwinder  Singh,  Computer  Operator  of  Municipal  Corporation,  XXX  who 

produced the Birth Certificate of victim/N in the Court, exhibited as Ex. PW3/A. 

As  per  this  certificate,  deceased  was  born  on  31.05.2007.  Therefore,  as  on 

23.02.2015, the victim was about 7 years and 7 months old. Under Section 2(d) 

of the POCSO Act, ‘child’ means any person below the age of 18 years. Under 

Section  5(m)  of  the  POCSO  Act,  penetrative  assault is  aggravated  when 

10 

CRA-D-168-DB-2016 (O&M)  

committed on a child below 12 years of age and is punishable under Section 6 of 

the POCSO Act. Identity of deceased is not in question and not even disputed. 

14.    Present is clearly a case resting entirely on circumstantial evidence.  

At this stage, gainful reference cn be made to judgment of Hon’ble the Supreme 

Court in Hanumant Govind Nargundkar Vs. State of M.P. , AIR 1952 SC 343 

wherein it has been held that:-  

“10.    ….....It is well to remember that in cases where the evidence 

is  of  a  circumstantial  nature,  the  circumstances  from  which  the 

conclusion of guilt is to be drawn should 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" 

15.    In Sharad Birdhichand Sarda v. State Of Maharashtra, 1984 AIR 

1622, it was held that chain of events must form a consistent chain, so conclusive, 

as  to  rule out the possibility of  any  other  hypothesis,  except  the  guilt  of  the 

accused. Five golden principles enunciated were as follows:- 

(1) 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.

11 

CRA-D-168-DB-2016 (O&M)  

(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.

16. In Dharam Deo Yadav Vs. State of Uttar Pradesh, (2014) 5 SCC 

509, after referring  Hanumant case (supra), Hon’ble the Supreme Court observed 

that “Each and every incriminating circumstance must be clearly established by 

reliable and clinching evidence and the circumstances so proved must form a 

chain of events from which the only irresistible conclusion about the guilt of the 

accused  can  be  safely  drawn  and  no  other  hypothesis  against  the  guilt  ise 

possible. Even when there is no eyewitness to support the criminal charge, but 

prosecution  has  been  able  to  establish  the  chain  of  circumstances  which  is 

complete  leading  to  inference  of  guilt  of  accused  and  circumstances  taken 

collectively are incapable of explanation on any reasonable hypothesis save of 

guilt sought to be proved, the accused may be convicted on the basis of such 

circumstantial evidence.” 

17.    Now it is to be seen whether in the present case, prosecution has 

proved each and every incriminating circumstance against the accused so as to 

form a chain of events from which the only irresistible conclusion is of the guilt 

of accused leaving no scope of any other hypothesis. 

18.    Prosecution has examined 13 witnesses. PW-2 informed the police 

regarding missing of his daughter vide statement PW-2/A and also informed the 

12 

CRA-D-168-DB-2016 (O&M)  

police that dead body of his daughter was recovered from bushes near Mohalla 

XXX.   Investigating officer of this case appeared in the witness box as PW-13 

and stated on oath about the part of investigation conducted by him. He found one 

button Ex.MO3 of the shirt lying near the dead body having mark ‘Lacoste’, 

which  he  converted  into  parcel,  sealed  and  took  into  possession  vide  memo 

Ex.PW-7/E. He also got photographs clicked from PW-6 Satish Kumar @ Pappi, 

and later on took the photo-graphs PW6/1 to PW-6/3 in police possession vide 

memo PW-6/A. Inquest Report, Ex.P-2/B was prepared. Site plan, PW-7/E, of the 

place  of  recovery  of  dead  body  was  also  prepared  by  him.  Dead  body  was 

identified  by  complainant  PW-2  vide  his  statement  PW-13/A  and  by  Rajesh 

Kumar vide his statement, Ex.PW-13/B. On the basis of application, PW-8//A, 

proved in the statement of PW-13 Inspector Vijay Kumar and PW-8 Dr. Bobby 

Gulati, postmortem on the dead body of the deceased was conducted.  

19.    As per statement of PW-13 Inspector Vijay Kumar, accused was 

nominated in this case on the basis of Lakhwinder Singh PW-5 who had seen the 

accused on the fateful day and time, holding the finger of little child (victim) and 

taking her to his room. The accused also suffered extra judicial confession before 

PW-4 Mann Singh. 

20.   

Thereafter, PW-5 Lakhwinder Singh in his testimony specifically 

stated that on 23.02.2015, he closed his shop and was going towards his house 

through Lambi Gali. At about 8/8.15 p.m, when he was going through the said 

Lambi Gali, accused Tejinderpal Singh son of Sant Lal present in court, was 

going with deceased ‘N’ daughter of Yogesh Kumar son of Ram Sarup resident 

of House No.3051 Sector 13 Lambi Gali Kharar and finger of ‘N’ was held by 

accused and he entered his room with ‘N’. He identified him being known to 

13 

CRA-D-168-DB-2016 (O&M)  

accused personally. On that day he went somewhere in connection with his work. 

On 4.3.2015 he came back and came to know about the occurrence. On 23.2.2015, 

he had no suspicion on the accused being resident of the same Mohalla as of 

Yogesh Kumar. He got recorded his statement before the police/SHO on 4.3.2015. 

PW5 duly identified the accused present in Court at the time of recording his 

statement.   

 21.    PW5 Lakhwinder Singh was subjected to lengthy cross examination, 

but his credibility could not be dented.  He has specifically stated that his work 

requires frequent travelling and he did not discuss this fact with anybody else as 

he had no suspicion that accused might have committed such a heinous crime with 

the child.  It is to be noted at this juncture that PW5 had no enmity with accused 

and neither did complainant have any axe to grind with accused, therefore, there 

was no occasion for them to falsely implicate the accused as has ben argued by 

learned counsel for appellant. 

22.   

Extra  judicial  confession  made  by  accused  before  PW-4  Mann 

Singh is proved on record from the statement of PW-4, who stated on oath that 

on 4.3.2015 Tejinderpal Singh son of Sant Lal resident of 3039 Lambi Gali 

Kharar came to his house and he was nervous at that time. He told him that on 

23.2.2015 daughter of YK namely N was playing in the street and he kidnapped 

her from the street and took her to his room and when he was committing rape 

with her and had closed her mouth with his hand, she became unconscious and 

then he strangulated her neck with her Pajami, due to said strangulation, ‘N’ 

died. He further told him that he threw the dead body of ‘N’ in an inhabited 

place near the shops in XXX Mohalla.  He further disclosed to PW4 Man Singh 

that he had committed a blunder by mistake and he feared that police would

14 

CRA-D-168-DB-2016 (O&M)  

come to know regarding that occurrence and he requested him to produce him 

before the police, being MC of the Ward and save him from the torture by police. 

When he along with Tejinderpal Singh were going to police station, police party 

met them on the way.  He produced the accused before the police.  

23.   

Accused was arrested by PW-13 Inspector Vijay Kumar vide memo 

Ex.PW4/B,  when  produced  by  PW-4  Mann  Singh.    Personal  search  memo 

Ex.PW4/A, was also prepared. PW-13, deposed that accused was interrogated by 

him and during interrogation, accused suffered disclosure statement Ex.PW4/C, 

which was signed by accused and also by ASI Amar Nath and Man Singh MC. 

Accused disclosed that he has kept concealed the locket worn in the neck of ‘N’ 

which was broken by him, on the first floor of his house in a wooden Almirah 

under clothes and he can get the same recovered after demarcation. Thereafter 

accused led the police party to the disclosed place and produced silver chain 

locket with his own hands.  Said chain was broken having Mark ‘N’ in English 

language.  Name of deceased was present on the locket. The recovered locket 

was identified by complainant YK as the one worn by his daughter when she was 

kidnapped. The silver chain locket was put in a parcel and sealed by him with his 

seal VK. Seal after use was handed over to ASI Amar Nath. The said parcel was 

taken in possession vide memo Ex.PW2/C which was signed by PW7 ASI Amar 

Nath and PW4-MC Mann Singh and PW2-YK. The complainant was called from 

his house as the place of recovery was in his neighbourhood.   While checking 

the room of the accused, one shirt of black colour having a broken button was 

also produced by the accused.   Said shirt was converted into a parcel by PW-13 

and was sealed the same with his seal VK and the same was taken in possession 

vide  memo  Ex.PW4/D  which  was  signed  by  ASI  Amar  Nath  and  MC                

15 

CRA-D-168-DB-2016 (O&M)  

Mann  Singh.  He  also  prepared  rough  site  plan,  Ex.PW7/G,  of  the  place  of 

recovery of silver chain locket and shirt with marginal notes in their presence. On 

reaching the police station, case property was handed over to MHC. On 5.3.2015 

HC Som Nath produced the parcels sealed from Civil Hospital to him which were 

taken into possession vide memo Ex.PW7/H  Ex. PW7/H. The case property was 

produced in the Court.  

24.    Statement of PW-13 Inspector Vijay Kumar is corroborated by PW-

4 Mann Singh and PW-7 ASI Amar Nath and PW2 YK. There is indeed nothing 

on record to doubt the recovery of silver chain Ex.MO/1, locket Ex.MO/2 and 

Shirt Ex.MO/3 on the disclosure effected by PW13 Inspector Vijay Kumar from 

the  house  of  accused  vide  Ex.PW2/C  on  the  basis  of disclosure  statement 

Ex.PW4/C of accused.  Doubtlessly extra-judicial confession is a weak type of 

evidence and by itself may not be sufficient to sustain conviction of an accused.  

In the present case, PW4 Man Singh who is Municipal Commissioner of the area 

has no reason to depose against the accused, who was admittedly produced by 

him before police authorities. Thereafter, accused made a disclosure statement 

pursuant to which recoveries as detailed above were effected.  There is yet again 

nothing on record to doubt the said recoveries.  A button had been recovered from 

the spot where dead body of victim had been recovered on 03.03.2015, itself.  As 

per FSL report, Ex.PW-8/D, it is proved that button is the one missing from shirt 

of accused, recovered upon his disclosure statement. 

25.    After  arrest,  accused  was  also  medically  examined  by  PW-1  Dr. 

C.P.Singh on the basis of police request PW-1/A and he has proved the MLR of 

accused vide PW-1/B and specifically deposed that “

there is nothing to suggest 

that  person  was  unable  to  perform  sexual  intercourse.

”  Moreover,  no  such 

16 

CRA-D-168-DB-2016 (O&M)  

suggestion is put to PW-1 Dr. C.P. Singh that accused was unable to perform 

sexual inter-course, therefore, learned trial Court rightly concluded that accused 

has the capacity to perform sexual intercourse.    

26.    It is vehemently argued by learned counsel for appellant that as there 

is no DNA matching with spermatozoa found on vaginal swabs taken from the 

victim, offence in question is not proved.  In our considered opinion, the argument 

is devoid of any merit, hence rejected.   Accused was examined by PW-1 Dr. C.P. 

Singh but blood sample of accused was not taken for the purpose of sending the 

same to FSL for the purpose of comparison with spermatozoa found in the vaginal 

swab and rectal swab of the deceased. However, the accused cannot take benefit 

of this lapse on the part of investigating agency. Reference can be made to the 

observations made by Hon’ble the Apex Court in 

Paras Yadav and others Vs. 

State of Bihar, 1999 (2) SCC . The relevant part is reproduced hereinunder:- 

"Para 8-..the lapse on the part of the Investigating Officer should not 

be  taken  in  favour  of  the  accused,  may  be  that  such  lapse  is 

committed  designedly  or  because  of  negligence.  Hence,  the 

prosecution  evidence  is  required  to  be  examined  de hors  such 

omissions to find out whether the said evidence is reliable or not. For 

this  purpose,  it  would  be  worthwhile  to  quote  the  following 

observations of this Court from the case of Ram Bihari Yadav v. State 

of Bihar and others, J.T. (1998) 3 SC 290. 

  In such cases, the story of the prosecution will have to be 

examined de hors such omissions and contaminated conduct of the 

officials otherwise the mischief which was deliberately done would 

be perpetuated and justice would be denied to the complainant party 

and this would obviously shake the [1999 (2) SCC 126]. 

  confidence  of  the  people  not  merely  in  the  law  enforcing 

agency but also in the administration of justice."

 27.    This judgment is further referred by Hon’ble the Supreme Court in 

Edakkandi    Dineshan    @  P.Dineshan  Vs.  State  of  Kerala,  decided  on 

17 

CRA-D-168-DB-2016 (O&M)  

06.01.2025.    In   Edakkandi   Dineshan case  (supra),  it  is  also observed that 

“

hence,  the principle  of  law  is  crystal  clear that  on  the  account  of  defective 

investigation the benefit will not inure to the accused persons on that ground 

alone. It is well within the domain of the courts to consider the rest of the evidence 

which  the  prosecution  has  gathered  such  as  statement  of  the  eyewitnesses, 

medical report etc. It has been a consistent stand of this court that the accused 

cannot  claim  acquittal  on  the  ground  of  faulty  investigation  done  by  the 

prosecuting agency.”

28.     Similar opinion is expressed by Hon’ble the Apex Court in 

R. Baiju 

Vs. The State of Kerala, SLP (Crl.) No.12926 of 2024 

decided on 16.04.2025, 

wherein  it  has  been  held  that  “defective  investigation  does  not  automatically 

invalidate a prosecution's case if other credible evidence exists.”  

29.    Thus, in the presence of other clear and cogent evidence on record,  

merely because DNA matching was not carried out by investigating agency, is no 

reason to conclude that deceased was not subjected to rape by the appellant. 

30.    We also do not find any merit in the argument that accused was in 

fact involved in looking for /searching for the victim alongwith her father as is 

stated by father of accused who deposed as DW1, therefore is innocent.  This, in 

fact, lends credence to prosecution version that complainant had no occasion to 

suspect the accused and it was during investigation that his complicity came to 

light. 

31.    In  the  present  case,  there  is  overwhelming  evidence  against  the 

accused. Accused was a neighbour of PW-2 complainant and was admittedly 

known to the deceased.  Deceased was last seen in the company of accused on   

18 

CRA-D-168-DB-2016 (O&M)  

the fateful night by PW-5 Lakhwinder Singh as he was taking the deceased to his 

room.  Accused  suffered  extra  judicial  confession  before  PW-4  Man  Singh, 

Municipal  Commissioner,  regarding  commission  of  offence  and  for  his 

production before the police. Missing button of his shirt was recovered by police 

on the spot where dead body of the victim was recovered on that day itself and it 

was taken in police possession by PW-13 Inspector Vijay Kumar.  The shirt in 

question was recovered upon disclosure by accused.  As per FSL report, button 

recovered from the spot when there was no suspicion of accused being involved, 

is proved to be matching with the shirt so recovered.  Broken chain and locket of 

deceased was recovered from accused.  It is, thus, succinctly proved, beyond 

reasonable doubt that accused is guilty of commission of offences in question.  

32.    Thus,  learned  trial  Court  rightly  considered  evidence  on  record, 

besides, all facts and circumstances and concluded that the chain of circumstances 

pointing to guilt of accused is complete and admits of no other hypothesis except 

guilt of accused. 

33.    We do not find any illegality or infirmity in judgment of conviction 

and order of sentence dated 06.01.2016 passed by learned Additional Sessions 

Judge, SAS Nagar

 Mohali, which is upheld. 34.    No other argument has been raised. 

35.    Appeal is accordingly dismissed, being devoid of any merit. 

36.    Pending application(s), if any, also stand disposed of. 

      (LISA GILL)            (RAMESH KUMARI)  

                   JUDGE                     JUDGE               

September 22, 2025 

sonia arora/Ravinder/Om              Whether speaking/reasoned:  Yes    

          Whether reportable:    Yes