REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1656 OF 2013

VIJAY MOHAN SINGH …APPELLANT

VERSUS

STATE OF KARNATAKA …RESPONDENT

J U D G M E N T

M.R. SHAH, J.

Feeling aggrieved and dissatisfied with the impugned

judgment and order dated 08.02.2013 passed by the High Court

of Karnataka, Circuit Bench at Gulbarga in Criminal Appeal No.

402 of 2008, by which the High Court has allowed the said

appeal preferred by the State of Karnataka and quashed and set

1

aside   the   judgment   and   order   of   acquittal   dated   20.12.2007

passed by the learned Presiding Officer, Fast Track Court­IV,

Bidar (hereinafter referred to as the learned ‘trial Court’), by

which the learned trial Court acquitted original accused no.1 (the

appellant herein) for the offences punishable under Sections 302

read with 34, 498A, 304­B read with 34 of the IPC, and Sections

3,4 & 6 of the Dowry Prohibition Act, 1961, and consequently

convicted original accused No.1 for the offence punishable under

Sections   302   of   the   IPC   and   sentenced   him   to   undergo

imprisonment for life and also convicted the appellant herein

under  Section 498A  of  the  IPC  and  Section  4 of  the  Dowry

Prohibition Act, 1961, original accused No.1 has preferred the

present appeal.

2. The prosecution case in nutshell is as under:

That the marriage of the appellant with deceased Abhilasha

was celebrated on 11.12.2002 at Gurudwara Temple at Bidar.  It

is   alleged   that   before   the   marriage,   the   accused   A1   to   A3

demanded Rs.50,000/­ and five tolas of gold as dowry from the

parents of the deceased, but it was agreed to give 6 tolas of gold

and   domestic   articles/utensils   and   accordingly   marriage   was

2

performed.     It   is   also   alleged   that   after   six   months   of   the

marriage, all the accused started demanding additional dowry of

Rs.50,000/­ for investing it as capital for the electric shop run by

original accused No.1 and by demanding so, A1 to A3 gave both

mental and physical cruelty to the deceased, despite the advice of

PWs 1, 2, 6 and 14 not to do so, but even then they continued it

and on 13.2.2005 at 3:15 p.m., they picked up a quarrel on the

ground that how the deceased did not bring the said cash of

Rs.50,000/­.  It is further alleged that with the intervention of the

neighbours the deceased and accused were separated and then

the deceased phoned to her parents at about 5:00 p.m.   It is

further alleged that at that time A1(the appellant herein) asked

the deceased how and why she phoned to her parents and by

saying so he is going to murder her and then A1(the appellant

herein) poured kerosene on the deceased and lit fire and ran

away from the spot.  That the deceased sustained grievous burnt

injuries   and   it   is   the   neighbours   who   shifted   her   to   the

Government   Hospital   at   Bidar   and   thereafter   to   Osmania

Hospital at Hyderabad and the deceased breathed her last at

5:45 p.m. on 17.02.2005. 

3

2.1 That   the   father   of   the   deceased   lodged   the   first

information report against the appellant herein –original accused

No.1 and four other persons – family members of original accused

No.1, initially for the offences under Sections 498A, 307 read

with 149 of the IPC and Section 4 of the Dowry Prohibition Act,

1961, which was registered as FIR Crime No. 31/2005.   That

thereafter, the victim succumbed to the injuries and died in the

hospital, and therefore, the offences under Section 302 read with

34 of the IPC, Section 304­B read with Section 34 of the IPC and

Sections 3, 4 & 6 of the Dowry Prohibition Act, 1961 were added.

During the investigation, the investigating officer recorded the

statement of concerned witnesses, namely, parents of the victim,

neighbours in the neighbourhood of the house of the accused.

He also collected the medical evidence.  The dying declaration of

the victim was recorded by the Metropolitan Magistrate (PW28).

After conclusion of the investigation and having found  prima

facie case, the police filed a charge sheet against all the accused

for the offences punishable under Sections 498A, 304­B, 302

read with Section 34 of the IPC, and Sections 3, 4 & 6 of the

Dowry Prohibition Act, 1961.  As the case was exclusively to be

triable   by   the   Court   of   Sessions,   the   learned   Magistrate

4

committed the  case  to  the learned Principal Sessions Judge,

Bidar, which was registered as Sessions Case No. 83/2005.  The

accused pleaded not guilty, and therefore, all of them came to be

tried for the aforesaid offences.

2.2 To prove the case against the accused, the prosecution

examined   as   many   as   28   witnesses.     Through   the   aforesaid

witnesses,   the   prosecution   brought   on   record   the   relevant

documentary   evidence   including   the   dying   declaration   of   the

victim.   Thereafter, the defence led the evidence and examined

two witnesses as DW1 & DW2 including the minor son.  That the

further statement of the accused were recorded under Section

313 Cr.P.C. by pointing the incriminating circumstances against

the accused persons.   The case of the accused was of a total

denial.  That on appreciation of the evidence and considering the

material on record and considering the submissions made on

behalf of the accused as well as the prosecution, by judgment

and order dated 20.12.2007, the learned trial Court acquitted all

the accused for the offences for which they were tried.   While

acquitting the accused, the learned trial Court did not accept

5

Exhibit P2 as a dying declaration.  The learned trial Court also

did not accept the demand of dowry.

3. Feeling aggrieved and dissatisfied with the order of

acquittal passed by the learned trial Court acquitting the accused

for the offences punishable under Sections 302 read with 34,

498A, 304­B read with 34 of the IPC, and Sections 3,4 & 6 of the

Dowry Prohibition Act, 1961, the State of Karnataka preferred

appeal before the High Court of Karnataka, Circuit Bench at

Gulbarga   being   Criminal   Appeal   No.   402/2008.     On   re­

appreciation of the entire evidence on record and by giving cogent

reasons in detail, by the impugned judgment and order, the High

Court has set aside the order of acquittal passed by the learned

trial Court so far as acquitting original accused No.1 – husband

of the deceased is concerned and has held him guilty for the

offences punishable under Section 302, 498A of the IPC and

Section 4 of the Dowry Prohibition Act, 1961.  While convicting

original accused No.1, the High Court has sentenced original

accused   No.1   to   undergo   imprisonment   for   life   with   fine   of

Rs.10,000/­,   and   in   default   of   payment   of   fine,   to   undergo

further   5   months   rigorous   imprisonment   for   the   offence

6

punishable under Section 302 of the IPC.  The High Court has

also   sentenced   original   accused   No.1   to   undergo   two   years

imprisonment and fine of Rs.5,000/­, and in default of payment

of fine, to undergo three months rigorous imprisonment for the

offence punishable under Section 498A of the IPC.   The High

Court has also sentenced original accused No.1 to undergo six

months and fine of Rs.1,000/­, in default of payment of fine, to

undergo   simple   imprisonment   for   one   month   for   the   offence

under Section 4 of the Dowry Prohibition Act.  The High Court

has further directed that all the sentences imposed shall run

concurrently.

4. Feeling aggrieved and dissatisfied with the impugned

judgment   and   order   passed   by   the   High   Court,   the   original

accused No.1 has preferred the present appeal.

5. Shri   Venkateswara   Rao   Anumolu,   learned   advocate

appearing on behalf of the accused has vehemently submitted

that in the facts and circumstances of the case, the High Court

has committed a grave error in quashing and setting aside the

order of acquittal passed by the learned trial Court.

7

5.1 It   is   further   submitted   by   the   learned   advocate

appearing on behalf of the accused that once the learned trial

Court   gave   the   cogent   reasons   while   acquitting   the   accused,

though it was permissible for the High Court to re­appreciate the

entire evidence on record, the High Court has not at all dealt with

and/or considered the reasons which weighed with the learned

trial Court while acquitting the accused.

5.2 It   is   further   submitted   by   the   learned   advocate

appearing   on   behalf   of   the   accused   that   while   reversing   the

judgment   and   order   of   acquittal   passed   by   the   learned   trial

Court, the High Court has not at all considered the scope and

ambit of the appeal against acquittal.

5.3 It   is   further   submitted   by   the   learned   advocate

appearing on behalf of the accused that, as held by this Court in

catena of decisions, if two views are possible on the evidence

adduced in the case, one pointing out to the guilt of the accused

and the other to his innocence, the view which is favourable to

the accused should be adopted.  It is further submitted by the

learned advocate appearing on behalf of the accused that the

High Court being the first appellate Court would be justified in

8

re­appreciating the entire evidence on record to arrive at a just

conclusion, however, once there was an order of acquittal passed

by   the   learned   trial   Court,   as   while   so   re­appreciating   the

evidence, the appellate Court should first analyse the findings of

the trial Court and then for valid reasons to be recorded, the

appellate Court can reverse such finding of the trial Court.

5.4 It   is   further   submitted   by   the   learned   advocate

appearing on behalf of the accused that in the present case while

re­appreciating the evidence and reversing the order of acquittal

passed by the learned trial Court, the High Court has not at all

analysed the findings of the trial Court, and has given its own

findings   without  even  considering   the   grounds   on  which  the

learned trial Court acquitted the accused.  It is submitted that

therefore the High Court has exceeded in its jurisdiction while

exercising the appellate jurisdiction against the order of acquittal

passed by the learned trial Court.  

5.5 In support of the above submissions, learned advocate

appearing on behalf of the accused has heavily relied upon the

following   decisions   of   this   Court,  Chandu   vs.   State   of

Maharashtra, (2002) 9 SCC 408 (para 7); Surinder Singh vs. State

9

of   U.P.   (2003)   10   SCC   26   (Paras   18   &   19);   Devatha

Venkataswamy alias Rangaiah vs. Public Prosecutor, High Court

of A.P. (2003) 10 SCC 700 (para 5); Main Pal vs. State of Haryana

(2004) 10 SCC 692 (Para 12); Chanakya Dhibar (dead) vs. State of

W.B. (2004) 12 SCC 398 (Para 18); Kalyan Singh vs. State of M.P.

(2006) 13 SCC 303 (Para 7); Bannareddy vs. State of Karnataka

(2018) 5 SCC 790 (paras 10 & 11); Madathil Narayanan vs. State

of Kerala (2018) 14 SCC 513 (paras 8 & 9); and Mohd. Akhtar @

Kari vs. State of Bihar JT 2018 (12) SC 68 : (2019) 2 SCC 513.

5.6 It   is   further   submitted   by   the   learned   advocate

appearing on behalf of the accused that even otherwise on merits

also, the High Court has committed a grave error in holding the

appellant   –   original   accused   No.1   guilty   for   the   offences

punishable under Sections 302 and 498A of the IPC and Section

4 of the Dowry Prohibition Act, 1961.

5.7 It   is   further   submitted   by   the   learned   advocate

appearing on behalf of the accused that while convicting the

appellant – original accused no.1 for the offence under Section

302 of the IPC, the High Court has materially erred in relying

upon and/or considering the alleged dying declaration.   It is

10

submitted   that   the   High   Court   has   failed   to   appreciate   the

relevant aspect that the alleged dying declaration was recorded

on   printed   papers   with   certain   corrections   and/or   different

quality of papers with uncertain statements.  It is submitted that

the High Court has not properly appreciated the relevant aspect

that the deceased got burn injuries to the extent of 90% inside

the   locked   room,   but   the   kerosene   stove   without   any   lid

containing 800 ML of kerosene and the match box which was

lying in the same room did not catch fire and for which there was

no explanation by the prosecution.

5.8 Making the above submissions and relying upon the

above decisions of this Court, it is prayed to allow the present

appeal and quash and set aside the impugned judgment and

order of conviction passed by the High Court.

6. Learned counsel appearing on behalf of the respondent

–   State,   while   opposing   the   present   appeal,   has   vehemently

submitted that in the facts and circumstances of the case, and

on re­appreciation of the entire evidence on record, which is

permissible while exercising the powers in an appeal against the

order of acquittal, the High Court has not committed any error in

11

reversing the judgment and order of acquittal passed by the

learned trial Court and consequently convicting the accused for

the offence punishable under Section 302 of the IPC.

6.1 It   is   vehemently   submitted   by   the   learned   counsel

appearing on behalf of the respondent – State that having found

that the findings recorded by the learned trial Court, recorded

while acquitting the original accused, are perverse and contrary

to the evidence on record and thereafter on re­appreciation of

evidence, the High Court has found the accused guilty, the same

is not required to be interfered with by this Court.

6.2 It   is   vehemently   submitted   by   the   learned   counsel

appearing on behalf of the respondent – State that as such, as

held by this Court in catena of decisions, the powers of appellate

Court in an appeal against acquittal are no less than in an

appeal against conviction.  It is further submitted that as held by

this Court in catena of decisions, the High Court while hearing

an appeal against the order of acquittal can re­appreciate the

entire evidence on record and having done so and having found

the   dying   declaration   reliable,   there   is   no   infirmity   with   the

conviction of the appellant under Section 302 of the IPC.

12

6.3 It   is   vehemently   submitted   by   the   learned   counsel

appearing on behalf of the respondent – State that in the present

case,   the   High   Court   has   considered   in   detail   the   medical

evidence;   the   dying   declaration   and   the   other   prosecution

witnesses who fully supported the case of the prosecution that it

was the appellant herein – original accused no.1 who committed

the crime and therefore the High Court has rightly convicted the

appellant herein – original accused no.1.

6.4 It is submitted that if the reasonings and the grounds

on which the learned trial Court acquitted the accused are seen,

they are perverse and contrary to the evidence on record.  It is

submitted that while acquitting the original accused, the learned

trial   Court   wrongly   gave   more   importance   to   some   minor

contradictions.     However,   did   not   consider   the   overwhelming

evidence   in   the   form   of   medical   evidence   and   the   dying

declaration   which   came   to   be   proved.     It   is   submitted   that

therefore the High Court has rightly convicted the accused by

reversing the judgment and order of acquittal passed by the

learned trial Court.

13

6.5 Now so far as the submission on behalf the appellant

that while quashing and setting aside the order of acquittal, the

High Court failed to examine the reasons on which the order of

acquittal was passed and therefore the High Court exceeded in

exercise of its jurisdiction, while sitting as an appellate Court

against the judgment and order of acquittal is concerned, learned

counsel   appearing   on   behalf   of   the   respondent­State   has

submitted that merely on the aforesaid ground and if otherwise

on re­appreciation of evidence by this Court, it is found that the

learned trial Court was not justified in recording the acquittal of

the accused and that the evaluation of the evidence made by the

trial   Court   was   manifestly   erroneous   and   even   otherwise   on

merits the ultimate conclusion of the High Court in convicting

the accused is found to be correct, solely on the aforesaid ground

that the High Court did not consider/examine the reasons on

which the order of acquittal was passed, the conviction of the

accused is not required to be set aside.   In support of above

submissions,   learned   counsel   appearing   on   behalf   of   the

respondent – State has heavily relied upon the following decisions

of this Court, Atley v. State of Uttar Pradesh AIR 1955 SC 807;

Aher Raja Khima v. The State of Saurashtra 1955 (2) SCR 1285;

14

Umedbhai   Jadavbhai   v.   State   of   Gujarat   (1978)   1   SCC   228;

K.Gopal Reddy v. State of Andhra Pradesh (1979) 1 SCC 355;

Sambasivan   v.   State   of   Kerala   (1998)   5   SCC   412;   K.

Ramakrishnan Unnithan v. State of Kerala (1999) 3 SCC 309.

6.6 Making the above submissions and relying upon the

aforesaid decisions of this Court, it is prayed to dismiss the

present appeal.

7. We have heard the learned counsel for the respective

parties at length.

7.1 We have considered and gone through the judgment

and order of acquittal passed by the learned trial Court as well as

the impugned judgment and order passed by the High Court

reversing the acquittal and convicting the original accused for the

offence punishable under Section 302 of the IPC.

7.2 We have also re­appreciated the entire evidence on

record to satisfy ourselves on the guilt of the appellant – original

accused no.1.  We have also considered the reasonings and the

findings recorded by the learned trial Court while acquitting the

accused.  We have also considered the reasonings and findings

15

recorded  by  the  High Court  while  convicting  the  appellant  –

original accused no.1.

8. Having considered the entire evidence on record afresh

and on re­appreciation of the entire evidence on record, we are of

the firm opinion that the High Court has not committed any error

in holding the appellant – original accused no.1 guilty for the

offence punishable under Section 302 of the IPC.  In the present

case, there is a dying declaration given by the deceased which

has been proved and supported by the independent witnesses,

metropolitan   magistrate   (PW28),   it   has   been   established   and

proved by examining the medical officer and even the medical

officer certified that the patient was conscious and coherent and

fit   state   of   mind   to   give   the   statement.     The   metropolitan

magistrate   who  recorded  the   dying   declaration and   who was

examined by the prosecution as PW28 deposed as under:

“that he was working as Prl. Jr. Civil Judge, Bhongir;

during   the   relevant   period,   he   was   working   as   XI

Metropolitan Magistrate, Secunderabad. He has further

deposed that in pursuance of the requisition received

from the I.O., P.S. Afzal Gunj, he proceeded to Osmania

General   Hospital   on   14.2.2005   and   reached   the   said

place around 6:25 a.m.; with the assistance of the police

and   duty   doctor,   he   went   to  Acute   Burns   Ward   and

contacted the victim by name Abhilash Kaur, wife of Vijay

Mohan Singh; one Dr. Rajesh was the duty doctor; he

16

interacted with the said doctor and satisfied himself as to

the   mental   fitness   of   the   victim   to   Abilash   Kaur   the

statement before him and also obtained an endorsement

in that regard  on the relevant document Ex. P­2 which is

already marked.  Further he has deposed that he asked

preliminary questions to the victim and thereafter having

been satisfied as to the nature of her statement being

voluntary and not being under coercion or any kind of

duress,   he   recorded   her   statement   in   his   own

handwriting in Ex. P­2 and Ex. P­2(d) is his signature;

the handwriting portion in Ex. P­2 is in his handwriting

and they are true and correct; they are in question and

answer form.  Further, he has deposed that he read over

the contents therein to the victim Abhilash Kaur in Hindi

language   which   was   known   to   her   and   to   him   also;

having admitted to the correctness of that document,

victim signed in his presence as per Ex. P­2(a); that he

obtained the signature of the duty doctor as per Ex. P­

2(c).     Further   he   has   deposed   that   as   a   matter   of

abundant caution, he obtained the R.T.I. of the victim

Abhilash   Kaur   below   Ex.   P­2(a);   that   victim   Abhilash

Kaur made statement against her husband with regard to

assault and also acting under the influence of his mother

and  sister that he  demanded  money;  she complained

against the accused as being responsible for the death of

his first wife also on account being burnt by him. He has

further deposed that at the time of recording Ex. P­2,

other than himself, the doctor and the victim, none else

were present nearby;  the victim was there in the general

ward; having so recorded such statement of the victim as

per Ex. P­2, he returned to his place of work along with

the document and along with covering letter, he sent Ex.

P­2   to   IV   Metropolitan   Magistrate,   Hyderabad,   within

whose jurisdiction that Osmania Hospital and Afzal Gunj

police station are situated; and that the covering letter is

marked   as   Ex.P­2(e)   and   Ex.P­2(f)   is   his   signature.

Further he has deposed that he was duty bound to record

such statements in all the hospitals of Hyderabad for 15

days and for the next 15 days, some other Magistrate will

be there; likewise the duty keeps changing every 15 days

and since the date pertaining to the recording of this

17

statement   fell   during   his   duty   days   he   recorded   the

same.”

8.1 On Ex. P­2, the medical officer had certified that at the

relevant time the patient was conscious and coherent and fit

state of mind to give the statement.  In the dying declaration, the

deceased   specifically   stated   before   the   Magistrate   while

answering question nos. 7 & 8, as under:

“Q.No.7   What   happened   to   you   and   how   the   same

happened?

Yesterday at 5:00 p.m. in my house near the Gurudwara

my husband Vijaya Mohan Singh took kerosene from the

kerosene   batti  stove   and   put  it   on  my  body.   I  was

wearing green color shirt and shalwar and he lit a match

stick and put the burning match stick on my body and

locked the door of the room and went away as such I was

burnt on my face, hands and other parts of body.

QNo.8 Is there any foul Act/Omission of anyone or do

you blame anyone for this to you?

My husband did this to me.  He beats me and acts under

the influence of his mother and sisters.   He demanded

money from me and would torture to me.  His first wife

was also burnt by him.” 

While answering question nos. 10, 11 & 12, the victim stated as

under:

Q.No.10 What   was   the   behaviour   of   your   husband

Vijay Mohan Singh?

18

My husband would say that I am mad and frequently ask

money.   He had earlier wife by name Kamaljeet Kaur.

She too was burnt by my husband and she died.   My

husband managed the case and came out. (Patient is in

pain).  He would ask me to get money from my parents.

Q.No.11 How you come out of the room and where was

your daughter?

I opened the door and came out and my daughter was in

other room and then I fell lot of pain and burning.

Q.No.12 What more do you want to say?

In Bidar to the Police I did not say the above as my

husband and my brother in law Madan Mohan Singh

threatened me and asked me not to tell the truth and

hence I gave a wrong statement.   Now I am telling the

truth.   Sir please help me and save me.   My child be

taken care of.”

9. Thus, the dying declaration involving the appellant

came   to   be   established   and   proved   by   the   prosecution,   by

examining the doctor as well as the metropolitan magistrate who

record the dying declaration.   Despite the above overwhelming

evidence in the form of medical evidence as well as the dying

declaration and the deposition of the metropolitan magistrate,

the   learned   trial   Court   discarded   the   same   on   some   minor

contradictions/omissions.   It also appears from the judgment

and order passed by the learned trial Court that the learned trial

Court gave undue importance to the initial statement of the

victim   while   giving   the   history   to   the   doctor   when   she  was

19

admitted and when she gave the history of accidental burns

while  cooking  in  kitchen.    However, the trial Court  did  not

consider   her   explanation   on   the   above   gave   in   the   dying

declaration.   Even considering the surrounding circumstances

and the medical evidence and the other evidence, the defence

has   miserably   failed   and   proved   that   it   was   an   accidental

burns/death.   The appellant – original accused no.1 was last

seen in the house and immediately on the occurrence of the

incident he ran away.   Thus, we are of the opinion that the

approach of the trial Court was patently erroneous and the

conclusions arrived at by it were wholly untenable. 

10. In the light of the above findings recorded by us, it is

required to be considered, whether solely on the ground that the

High Court has not examined the reasons on which the order of

acquittal was passed and convicted the accused by interfering

with the order of acquittal passed by the learned trial Court, the

same is further required to be interfered with by this Court?

11. An identical question came to be considered before

this Court in the case of Umedbhai Jadavbhai (supra).    In the

case before this Court, the High Court interfered with the order

20

of acquittal passed by the learned trial Court on re­appreciation

of the entire evidence on record.  However, the High Court, while

reversing the acquittal, did not consider the reasons given by the

learned trial Court while acquitting the accused.  Confirming the

judgment of the High Court, this Court observed and held in

para 10 as under:

“10.Once the appeal was rightly entertained against

the order of acquittal, the High Court was entitled to re­

appreciate the entire evidence independently and come to

its own conclusion.   Ordinarily, the High Court would

give due importance to the opinion of the Sessions Judge

if the same were arrived at after proper appreciation of

the evidence.   This rule will not be applicable in the

present case where the Sessions Judge has made an

absolutely   wrong   assumption   of   a   very   material   and

clinching   aspect   in the   peculiar  circumstances  of   the

case.”

11.1 In the case of  Sambasivan (supra),  the High Court

reversed the order of acquittal passed by the learned trial Court

and held the accused guilty on re­appreciation of the entire

evidence on record, however, the High Court did not record its

conclusion on the question whether the approach of the trial

Court in dealing with the evidence was patently illegal or the

conclusions arrived at by it were wholly untenable.  Confirming

the order passed by the High Court convicting the accused on

21

reversal of the acquittal passed by the learned trial Court, after

satisfy that the order of acquittal passed by the learned trial

Court   was   perverse   and   suffer   from   infirmities,   this   Court

declined to interfere with the order of conviction passed by the

High Court. While confirming the order of conviction passed by

the High Court, this Court observed in paragraph 8 as under:

“8.We have perused the judgment under appeal to

ascertain whether the High Court has conformed to the

aforementioned principles.  We find that the High Court

has not strictly proceeded in the manner laid down by

this Court in Doshi case (1996) 9 SCC 225 viz. first

recording   its   conclusion   on  the   question  whether   the

approach of the trial court in dealing with the evidence

was patently illegal or the conclusions arrived at by it

were   wholly   untenable,   which   alone   will   justify

interference in an order of acquittal though the High

Court   has   rendered   a   well­considered   judgment   duly

meeting all the contentions raised before it.  But then will

this   non­compliance   per   se   justify   setting   aside   the

judgment under appeal?  We think, not.  In our view, in

such   a   case,   the   approach   of   the   court   which   is

considering the validity of the judgment of an appellate

court which has reversed the order of acquittal passed by

the trial court, should be to satisfy itself if the approach

of   the   trial   court   in   dealing   with   the   evidence   was

patently   illegal   or   conclusions   arrived   at   by   it   are

demonstrably unsustainable and whether the judgment

of the appellate court is free from those infirmities; if so

to   hold   that   the   trial   court   judgment   warranted

interference. In such a case, there is obviously no reason

why the appellate court’s judgment should be disturbed.

But   if   on   the   other   hand   the   court   comes   to   the

conclusion that the judgment of the trial court does not

suffer from any infirmity, it cannot but be held that the

22

interference   by   the   appellate   court   in   the   order   of

acquittal   was   not   justified;   then   in   such   a   case   the

judgment of the appellate court has to be set aside as of

the   two   reasonable   views,   the   one   in   support   of   the

acquittal alone has to stand.  Having regard to the above

discussion, we shall proceed to examine the judgment of

the trial court in this case.”

11.2 In the case of K.Ramakrishnan Unnjithan (supra), after

observing that though there is some substance in the grievance

of the learned counsel appearing on behalf of the accused that

the High Court has not adverted to all the reasons given by the

trial Judge for according an order of acquittal, this Court refused

to set aside the order of conviction passed by the High Court

after having found that the approach of the Sessions Judge in

recording   the   order   of   acquittal   was   not   proper   and   the

conclusion arrived at by the learned Sessions Judge on several

aspects was unsustainable.  This Court further observed that as

the   Sessions   Judge   was   not   justified   in   discarding   the

relevant/material   evidence   while   acquitting   the   accused,   the

High Court, therefore, was fully entitled to re­appreciate the

evidence and record its own conclusion.  This Court scrutinised

the   evidence   of   the   eye­witnesses   and   opined   that   reasons

adduced by the trial Court for discarding the testimony of the

23

eye­witnesses were not at all sound.  This Court also observed

that as the evaluation of the evidence made by the trial court as

manifestly erroneous and therefore it was the duty of the High

Court   to  interfere   with   an   order   of   acquittal   passed   by   the

learned Sessions Judge.

11.3 In the case of Atley (supra), in paragraph 5, this Court

observed and held as under:  

“5. It has been argued by the learned counsel for the

appellant that the judgment of the trial court being one of

acquittal, the High Court should not have set it aside on

mere appreciation of the evidence led on behalf of the

prosecution unless it came to the conclusion that the

judgment of the trial Judge was perverse. In Our opinion,

it is not correct to say that unless the appellate court in

an appeal under Section 417, Criminal P. C. came to the

conclusion that the judgment of acquittal under appeal

was perverse it could not set aside that order.

It has been laid down by this Court that it is open to the

High Court on an appeal against an order of acquittal to

review   the   entire   evidence   and   to   come   to   its   own

conclusion,   of   course,   keeping   in   view   the   well

established rule that the presumption of innocence of the

accused   is   not   weakened   but   strengthened   by   the

judgment of acquittal passed by the trial court which had

the advantage of observing the demeanour of witnesses

whose evidence have been recorded in its presence.

It is also well settled that the court of appeal has as wide

powers of appreciation of evidence in an appeal against

an order of acquittal as in the case of an appeal against

an order of conviction, subject to the riders that the

presumption of innocence with which the accused person

24

starts   in   the   trial   court   continues   even   up   to   the

appellate   stage   and   that   the   appellate   court   should

attach due weight to the opinion of the trial court which

recorded the order of acquittal.

If the appellate court reviews the evidence, keeping those

principles in mind, and comes to a contrary conclusion,

the judgment cannot be said to have been vitiated. (See in

this connection the very cases cited at the Bar, namely,

Surajpal Singh v. The State 1952 CriLJ331; Wilayat Khan

v.   State   of   Uttar   Pradesh,   AIR   1953   SC   122.   In  our

opinion, there is no substance in the contention raised on

behalf   of   the   appellant   that   the   High   Court   was   not

justified in reviewing the entire evidence and coming to

its own conclusions.”

11.4 In the case of  K.Gopal Reddy(supra), this Court has

observed that where the trial Court allows itself to be beset with

fanciful doubts, rejects creditworthy evidence for slender reasons

and takes a view of the evidence which is but barely possible, it

is the obvious duty of the High Court to interfere in the interest

of   justice,   lest   the   administration   of   justice   be   brought   to

redicule.

12. Considering the aforesaid decisions, it emerges that

even in the case where the High Court in an appeal against the

order of acquittal interfered with the order of acquittal without

specifically considering the reasons arrived at by the learned

25

trial court and without specifically observing  that the reasons

are perverse, this Court can still maintain the order of conviction

passed by the High Court, if this Court is satisfied itself that the

approach of the trial court in dealing with the evidence was

patently   illegal   or   the   conclusions   arrived   at   by   it   are

demonstrably unsustainable and the judgment of the appellate

court is free from those infirmities.  It also emerges that the High

Court   is   entitled   to   re­appreciate   the   entire   evidence

independently and come to its own conclusion, however, the

High Court would not be justified in interfering with the order of

acquittal solely on the ground on re­appreciation of the entire

evidence that two views are possible.

13. On re­appreciation of the entire evidence on record

and   the   findings   recorded   by   the   learned   trial   court   while

acquitting the accused, we are of the opinion that the approach

of the trial court was patently erroneous and the conclusions

arrived at by it were wholly untenable.  We find that it is not a

case where two reasonable views on examination of the evidence

are possible and so the one which supports the accused should

be adopted.  The view taken by the trial court can hardly be said

26

to be a view on proper consideration of evidence, much less a

reasonable   view.     The   learned   trial   court,   as   observed

hereinabove, committed a patent error in discarding the dying

declaration   and   the   other   material   evidence,   discussed

hereinabove.   Therefore, the interference by the High Court in

the appeal against the acquittal of the appellant and recording

the finding of his conviction for the offence under Section 302 of

the  IPC, on consideration of the evidence, is justified.   The

judgment under appeal does not warrant any interference.

14. Now so far as the decisions relied upon by the learned

counsel appearing on behalf of the appellant­accused, referred to

hereinabove, more particularly a recent decision of this Court in

the case of   Mohd. Akhtar @ Kari (supra) is concerned, first of all,

there cannot be any dispute with reference to the proposition of

the  law laid down by this Court  in the aforesaid decisions.

However,   we   are   of   the   opinion   that   none   of   the   aforesaid

decisions relied upon by the learned counsel appearing on behalf

of the appellant shall be applicable to the facts of the case on

hand.   Even in the case of  Mohd. Akhtar @ Kari (supra),  on

appreciation of the evidence, this Court found that the acquittal

27

was justified on a probable view taken by the trial court.   On

appreciation   of   evidence,   this   Court   observed   that   the   High

Court could not have reversed the judgment of the acquittal

merely because another view was possible.  In the present case,

as observed hereinabove, and on re­appreciation of the entire

evidence on record, this is not a case where two reasonable

views are possible and so the one which supports the accused

should   be   adopted.     As   observed   hereinabove,   the   findings

recorded by the learned trial court while acquitting the accused

are perverse and the approach of the trial court was patently

erroneous   and   the   conclusions   arrived   at   by   it   were   wholly

untenable.  Therefore, considering the aforesaid decisions of this

court in the cases of Sambasivan (supra); Umedbhai Jadavbhai

(supra)   and   Atley   (supra),  we   are   of   the   opinion   that   the

impugned judgment and order of conviction passed by the High

Court is not required to be interfered with by this Court.  The

judgment   and   order   under   appeal   does   not   warrant   any

interference.   Hence, we find no merit in the appeal and the

same deserves to be dismissed, and is accordingly dismissed.

…………………………………….J.

28

[L. NAGESWARA RAO]

NEW DELHI; ……………………………………J.

APRIL 10, 2019. [M.R. SHAH] 

29