Bombay High Court
Vishnu Madan Gore vs The State Of Maharashtra on 11 February, 2021
Bench: Ravindra V. Ghuge, B. U. Debadwar
Confirmation Case No-1-2020 Final & Anr.
State of Maharashtra Vs. Madan Vishnu Gore
-1/87-
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
CRIMINAL CONFIRMATION CASE NO. 01 OF 2020
The State of Maharashtra ... Appellant
Versus
Vishnu S/o Madan Gore ...Respondent
.....
Shri. S. D. Ghayal, APP for the appellant/State
Shri. Sudarshan J. Salunke, Advocate for respondent-accused
.....
WITH
CRIMINAL APPEAL NO. 402 OF 2020
Vishnu Madan Gore,
Age : 34 years, Occupation : Labour,
R/o. Shelgaon, Tq. Sonpeth,
Dist. Parbhani. ... Appellant
(Orig. Accused)
Versus
1. State of Maharashtra
2. Prabhakar Shamrao Gaywal,
Age : 70 years, Occupation : Labour,
R/o. Shelgaon, Tq. Sonpeth,
Dist. Parbhani. ...Respondents
.....
Shri. Sudarshan J. Salunke, Advocate for the appellant-accused
Shri. S. D. Ghayal, APP for respondent/State
.....
CORAM : RAVINDRA V. GHUGE
AND
B. U. DEBADWAR, JJ.
SG Punde, PA
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DATE : 05th FEBRUARY, 2021
08th FEBRUARY, 2021
09th FEBRUARY, 2021
11th FEBRUARY, 2021
ORAL JUDGMENT [PER RAVINDRA V. GHUGE, J.] : -
1. The accused in Special Case (POCSO) No. 02/2017,
Shri. Vishnu Madan Gore, has been convicted for having committed
the offence punishable u/s 376-A and Section 302 of the Indian Penal
Code along with Sections 5 and 6 of the Protection of Children from
Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO' Act).
He has also been held guilty of committing the offence punishable
u/s 201, 363 and 364 of the IPC. He has been awarded the sentence
of hanging by the neck till he is dead u/s 354(5) of the Code of
Criminal Procedure. As such, the trial Court has forwarded the said
case under Section 363 of the Code of Criminal Procedure for
confirmation, to this Court. So also, the accused has preferred
Criminal Appeal No. 402 of 2020 praying for quashing the impugned
Judgment and, consequentially, for acquittal.
2. The case put forth by the prosecution against the
accused, is as follows : -
[a] The informant is PW1 - Prabhakar Shamrao Gaiwal, who
is the grandfather of the deceased minor victim girl, who
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was aged about 5 years. Her name is not set out in this
order. The informant had three sons and three married
daughters. His elder son Sham, who is the biological
father of the deceased, died of a heart attack within eight
years of his marriage. The deceased was the only
daughter born from the said marriage. After the death of
Sham, his wife remarried and left the deceased daughter
with the informant.
[b] On 27.10.2016, at about 08:30 am, PW1, along with his
wife (grandmother of the deceased), left for reaping
Soyabean crop in the agricultural field belonging to a
villager. The deceased and the minor biological son of
PW1, i.e. PW3 Krishna, were in the house. When they
returned back at about 04:00 pm, the deceased was
found missing and hence, the grandparents started
searching for her. Despite searching in the village and
also in the neighbouring villages, the deceased was not
found. Fearing for the worst, PW1 registered a missing
complaint with the concerned Police Station on
29.10.2016. A crime came to be registered as C.R. No.
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199 of 2016 and the investigation in the crime was
handed over to the Investigating Officer.
[c] On 31.10.2016, during the course of investigation, the
Police Patil of village Shelgaon informed the Police
Station as regards a dead body of a minor girl having
been found floating in a well in the agricultural field of
Vishwambhar Ganpatrao Londhe, PW7. The Police
arrived at the scene and prepared a spot panchanama
(Exh.32), the inquest panchanama (Exh.25) and a letter
(Exh. 80) was issued to the Medical Officer, Government
Hospital, Gangakhed for conducting post-mortem of the
said body. Statements of witnesses were recorded and
on 02.11.2016 and the I.O. prepared a seizure
panchanama vide Exh. 45, having found a quilt with
reddish colour stains within the premises of the house of
the accused.
[d] The I.O. sent the seized muddemal articles and blood
samples for chemical analysis along with letters (Exh. 81
and 82). On 05.11.2016, he issued a letter Exh. 83 to
the Forensic Science Laboratory, Santacruz, Mumbai for
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a DNA test. On 06.11.2016, letter (Exh. 64) was issued
as a questionnaire. Under the directions of the
Superintendent of Police, Parbhani, the investigation was
handed over to PW23, Sub-Divisional Police Officer Shri.
Shirgaonkar.
[e] The investigation revealed, that PW2 Shesherao
Haribhau Dandane had seen the accused taking away the
deceased to his house on 27.10.2016 at about 1:30 pm.
The minor uncle of the deceased, PW3 deposed that
around 2:30 pm, when he left for bringing water from
the well, the victim was at home with him. PW4, a Pan
stall owner - Ratnakar Digambar Dukre had seen the
accused at 10:00 am. PW13 - Govind Ranba Datar, a
Grocery Shop Owner stated that the deceased had been
to his shop around 12:30 noon to purchase chocolates. In
all, 23 witnesses were examined.
[f] During investigation, it was also revealed that the
accused was a married person and a girl child was born
from the said marriage. His wife Ashwini had left him as
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she did not approve of his wayward and atrocious
behaviour.
[g] The naked body of the victim was found in a gunny bag
wrapped with a piece of a lungi, a nylon rope having
been tightened around her neck and with a few stones,
in the sack, which were brought out from the well of
PW7.
[h] A sniffer dog was pressed into service and the said dog,
in the course of investigation, is said to have travelled
quite close to the house of the accused situated on a
hilltop commonly known as 'ekG jku' in Marathi. Since
the sniffer dog stood on the road barking towards the
homes on the opposite side, that the police suspected a
few persons from the said village. After interrogating
several persons from the said village, the accused was
arrested from a place called as Ooncha, State of
Karnataka where he had reached along with his mother
and brother as a part of the sugarcane cutting toli (the
english word used for 'toli' is 'gang of sugarcane
cutters').
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[i] Having been arrested on 20.11.2016, the accused is said
to have issued a memorandum statement (Exh.72) dated
22.11.2016, under Section 27 of the Indian Evidence
Act. Since he expressed a desire to point out the place
where he had allegedly committed the crime, the police
travelled in the said direction as per the instructions of
the accused who eventually showed them the same
house in which direction the sniffer dog was barking. A
seizure panchanama was drawn, (Exh.73). The door of
the room in the house was opened by using the key
seized by the police on 20.11.2016 from the accused
while arresting him. He showed a piece of a nylon string
(85 cms.), which was seized. It was placed in a packet
and by drawing a panchnama Exh. 73, the signatures of
the panch witnesses and the deceased were obtained on
the paper.
[j] The accused was produced before the competent Court
on 20.11.2016 at Sonpeth and since then, he is behind
bars. After a complete trial, the accused was found
guilty of having ravished a minor girl aged about 5 years
and having strangulated her to death. He was convicted
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of the charge of raping and murdering the deceased and
attempting to destroy evidence.
[k] The learned trial Court found that a heinous crime was
committed by the accused in cold-blood and had heard
the learned Advocate for the accused on the quantum of
the sentence. Finally the accused, as noted in the
opening paragraph, was sentenced to suffer death by
hanging.
3. We have extensively heard the submissions of the learned
Prosecutor and the learned Advocate for the accused on 01.02.2021,
02.02.2021, 03.02.2021, 04.02.2021 and 05.02.2021, who have
referred to the appeal paper-book, the record and proceedings and
the muddemal.
4. The learned Advocate for the appellant-accused has
placed reliance on the following Judgments : -
(i) Latesh alias Dadu Baburao Karlekar v. State of Maharashtra
Anil Ankush Gadekar v. State of Maharashtra
Vishnu Maruti Bule v. State of Maharashtra
Vijay alias Vijay Istriwala Ramdulari Nirmal v. State of Maharashtra
Sunil Kashinath Chandanshiva v. State of Maharashtra
2018 Cri. L. J. 1812
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(ii) Bodhraj alias Bodha and others Versus State of Jammu & Kashmir
(2002) 8 SCC 45
(iii) Ganpat Singh Versus State of Madhya Pradesh
(2017) 16 SCC 353
(iv) Baby @ Sebastian & Anr. Vs. Circle Inspector of Police, Adimaly
2016 ALL SCR (Cri) 1273
(v) Dhanraj Jago Koli & Ors. Vs. State of Maharashtra
2001 ALL MR (Cri) 2354
(vi) Navaneethakrishnan Versus State by Inspector of Police
(2018) 16 SCC 161
(vii) Keshav Versus State of Maharashtra
(2007) 13 SCC 284
(viii) Nazir Pathyekhanvar v. State of Goa
2019 (3) ABR (Cri) 525
(ix) Bharat Laxman Bidwe Vs. The State of Maharashtra
2019 ALL MR (Cri) 485
(x) Jaffer Husain Dastagir v. The State of Maharashtra
AIR 1970 SC 1934
(xi) Digamber Vaishnav & Anr. Vs. State of Chhattisgarh
2019 ALL SCR (Cri) 1009
(xii) Mayur Panabhai Shah Versus State of Gujarat
(1982) 2 SCC 396
(xiii) State of H.P. Versus Jai Lal and others
(1999) 7 SCC 280
(xiv) Machindra Versus Sajjan Galfa Rankhamb and others
(2017) 13 SCC 491
(xv) Tomaso Bruno and another Vs. State of Uttar Pradesh
(2015) 7 SCC 178
(xvi) Takhaji Hiraji v. Thakore Kubersing Chamansing and others
2001 AIR SCW 2077
(xvii) Mohan Ambadas Meshram v. State of Maharashtra
2018 (2) ABR (Cri) 947
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5. The learned Prosecutor has relied upon the following
Judgments : -
[i] Barku @ Avinash Dnyaneshwar Zodage Versus State of Maharashtra
2014 (3) Bom.C.R. (Cri.) 330
[ii] Amit @ Ammu Versus State of Maharashtra
2003 Cri.L.J. 3873
[iii] Pulukuri Kottaya Vs. King-Emperor
1947 (49) BLR 508
[iv] Shivaji @ Dadya Shankar Alhat Versus State of Maharashtra
2009 AIR (SC) 56
[v] State of Uttar Pradesh Versus Satish
2005 AIR (SC) 1000
[vi] State of Rajasthan Versus Jamil Khan
2014 (1) Mh.L.J. (Cri) 42
[vii] Swamy Shraddananda @ Murali Manohar Mishra Versus
State of Karnataka
2008 AIR (SC) 3040
6. Both the sides have tendered brief written notes.
7. The prosecution has examined the following witnesses : -
PW1- Prabhakar, grandfather of the victim.
PW2- Shri. Sheshrao Dandane, who runs a grocery shop at
Someshwar Nagar, Shelgaon and who deposed in support
of the 'last seen alive together' theory.
PW3- Krishna Gaiwal, who is the minor uncle of the deceased.
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PW4- Ratnakar Dukare, a Pan stall owner residing in the same
village.
PW5- Rajabhau Kamble, co-employee of the appellant.
PW6- Ashroba Kurade, the village Police Patil and spot panch
witness.
PW7- Vishwambhar Londhe, an agricultural land owner who
witnessed the floating gunny bag in his well and which
revealed a dead body along with other articles.
PW8- Maroti Dhavle, the maternal uncle of the victim.
PW9- Ravi s/o Shivaji Borade, who has identified the piece of
'Lungi' supposedly used by the father of the accused.
PW10- Munja Sukhdeo Gabale, a co-worker of the accused.
PW11- Shivaji Deorao Bagwale, former Sarpanch of the village
from whom the accused had asked for Rs. 2,000/- by
making a phone call on 27.10.2016.
PW12- Arjun Tulshiram Kamble, who had seen the victim near
the house of the accused.
PW13- Govind Ranba Datar, who runs a grocery shop from
which the victim had purchased chocolates on
27.10.2016 at about 12:30 noon.
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PW14- Sunil Dattatray Gore, quilt seizure panch.
PW15- Parmanand Mahalingappa Jamshete, panch witness for
the WELL Spot Panchanama (Exh.32), house property
search and seizure (Exh.45), and panch witness to the
house of the accused - spot panchanama (Exh. 49).
PW16- Vishnu Nivrutti Dhaigude, who had worked along with
the accused as a sugarcane cutter.
PW17- Balasaheb Vaijnath Sonwane, Photographer, who had
taken about 24 photographs outside the house of the
accused, the field with Tur (pigeon pea) crop, the well
and surrounding area.
PW18- Goutam Dharmaraj Sarode, panch witness to the cloth
seizure panchanama and toli leader of the workers
indulging in sugarcane cutting activity.
PW19- Namdeo Balaji Gharjale, carrier of articles to the Forensic
Laboratory.
PW20- Nagnath Vishwanath Kothule, panch witness of the
memorandum of discovery and recovery panchanama.
PW21- Dr. Prakash Digambarrao Chavan, who conducted the
post-mortem on the body of the victim.
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PW22- Sadanand Kishanrao Yerekar, the first Investigating
Officer.
PW23- Narayan Devdas Shirgaonkar, SDPO at Gangakhed and
second Investigating Officer.
8. Though we have perused the original record and
proceedings, gone through the marathi recording of the testimonies
and perused the muddemal, we deem it appropriate to record certain
exhibits that were repeatedly referred to, as follows:-
[a] Section 313 Cr.P.C. questionnaire of the accused (Exh.
101).
[b] First Information Report filed by PW1 which is the FIR,
Exh. 19, dated 29.10.2016.
[c] The inquest panchanama (Exh. 25) which is admitted by
the accused.
[d] The provisional post-mortem report-cum-death certificate
admitted by the accused dated 31.10.2016/01.11.2016
(as the post-mortem commenced at 11:45 p.m. on the
earlier day and concluded at 01:15 am on the subsequent
day) Exh.26.
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[e] The spot panchanama of the well (Exh.32).
[f] Spot verification panchanama of the place where the
offence is alleged to have been committed (Exh.49).
[g] Requisition letter dated 23.01.2016 issued by the second
Investigating Officer (PW23) to the Dy. Director, Forensic
Science Laboratory, Mumbai (Exh.65).
[h] The sketch map of the location of the well in which the
body of the victim was found floating and the location of
the house of the accused and the path that he had
allegedly used to drop the body into the well, (Exh. 66)
which is admitted by the accused.
[i] The memorandum u/s 27 of the Evidence Act (Exh.72)
vide which the accused allegedly volunteered to produce
the remaining part of the nylon string used for
strangulating the victim and the place where her frock
was burnt.
[j] The discovery panchanama (Exh.73) by which the said
string and the ash residue of the frock were seized.
[k] The arrest panchanama dated 20.11.2016 which is
admitted by the accused (Exh.74).
[l] The memorandum of the post-mortem examination,
(Exh.77).
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[m] The requisition by the Assistant Police Inspector, Sonpeth
Police Station, addressed to the Dy. Director of the
Forensic Science Laboratory, Mumbai (Exh. 81).
[n] The query report to the Autopsy Surgeon / Medical
Officer, Exh. 82 and Exh. 83 with regard to the DNA test.
[o] The sniffer dog investigation report (Exh.84) prepared by
the sniffer dog handler.
[p] The bunch of reports received from the Directorate of
Forensic Science Laboratory (Exh.93), (Exh. 94),
(Exh.95), (Exh.96), (Exh.97) and (Exh.98).
9. The submissions of the learned Prosecutor can be
summarized as under : -
[i] The case is based on circumstantial evidence and by
perusing the entire oral and documentary evidence, the
links in the chain of circumstances would be complete.
[ii] The death of the victim was undisputedly homicidal.
[iii] The 'last seen alive together' theory is proved by the
prosecution.
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[iv] Slight discrepancies in the time stated by PW2 and PW3
will have to be ignored as these are villagers and have
mentioned approximate time of having seen the victim
with the accused.
[v] The lungi that was used by the accused for wrapping the
dead body is an important link as two independent
witnesses, who were villagers residing in the same
village, identified it to be belonging to the father of the
accused.
[vi] The seizure of articles, in view of the disclosure by the
accused u/s 27 of the Indian Evidence Act, is an equally
strong link in the chain to prove the commission of the
offence.
[vii] Not a single panch witness has turned hostile and all of
them have strongly supported their roles as are seen from
the spot panchanama and the seizure panchanama.
[viii] Though the sniffer dog did not sniff his way into the
house of the accused, he stood in front of a road which
was known as the Sonpeth-Gangakhed road which had
traffic frequency due to which he lost the smell track.
However, the house of the accused was on the other side
of the road on a slight mound (maal) and the sniffer dog
was continuously barking at that spot (ekG).
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[ix] The 85 cms part of the nylon rope seized u/s 27 at the
instance of the accused, is identical to the nylon rope that
was found around the neck of the deceased which was
used for strangulating her.
[x] There were three witnesses who described the conduct of
the accused after the commission of the offence.
[xi] The arrest of the accused on 20.11.2016 in the State of
Karnataka indicates that he had left the village and had
travelled to Karnataka as a part of the sugarcane
harvesters' toli, to escape from the police.
[xii] The identity of the victim was established by the DNA
sampling procedure and she was the same missing girl
who was the granddaughter of PW1 and the niece of
PW3.
[xiii] The accused has not disputed the homicidal death of the
child and her identity.
[xiv] There appears to be some resistance put up by the child
of a tender age considering the wounds on her thigh,
arms and the area surrounding her private part.
[xv] The accused has rightly been sentenced to death as he
had mercilessly committed an offence punishable u/s 376
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of the IPC on a five year old child and had brutally
murdered her in order to silence her and destroy the
evidence of his crime.
10. The strenuous submissions of Shri. S. J. Salunke, learned
Advocate representing the appellant, can be summarized as under : -
[a] The impugned Judgment is perverse and cannot be
sustained in view of the trial Court's failure in noticing
the various missing links in the chain of circumstantial
evidence.
[b] The 'last seen alive together' theory, has discrepancies in
abundance. While dealing with such theory, the time
factor is most important and the version of the witnesses
as regards the approximate time would create doubt and
the benefit of doubt necessarily has to go to the accused.
[c] PW2 had claimed to have seen the victim along with the
deceased at around 01:30 pm. PW3, real uncle of the
deceased, has stated in his deposition that the victim was
with him inside their house till 02:30 pm and the same
witness has earlier stated to the Investigating Officer
PW22 in his statement u/s 161 that the victim was with
him till 03:30 pm.
[d] The above discrepancy clearly indicates that even though
the accused may have been seen with the deceased at
01:30 pm, the fact that the victim was with PW3 till
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03:30 pm, demolishes the last seen alive together theory
put forth by the prosecution.
[e] PW2 kept quiet for two days and did not tell anybody
that he had allegedly seen the accused with the deceased.
Even on 31.10.2016, when he came near the well as the
body of the deceased was retrieved from the well, he did
not divulge this aspect to any person.
[f] A sexual assault has to be proved beyond doubt and the
presence of maggots on the private part of the victim,
creates a doubt as to whether there was any such assault.
[g] No semen stains were found on the clothes of the accused
or even on the quilt that was seized on the alleged
voluntary disclosure by the accused.
[h] Conviction cannot be based on assumptions and
inference.
[i] Merely because the accused travelled to Karnataka for his
livelihood would not mean that he was absconding.
[j] The sniffer dog investigation exercise is a weak piece of
evidence.
[k] Medical evidence has to be tested in the light of the post-
mortem report and by taking into account the entire
evidence before the court.
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[l] The seizure of the rope and the ash is improbable and is
stage planned.
[m] The accused had allegedly burnt the frock of the victim
on 27.10.2016 and the ash residue of such burnt frock
was said to be recovered on 22.11.2016, which is most
improbable as the ash would not remain as it is for about
25 days.
[n] The room which had a lock, was unlocked with the aid of
the keys which the police had allegedly seized from the
accused at the time of his arrest, two days ago.
[o] The arrest panchanama (Exh.74) admitted by the
accused indicates that two keys were seized from the
accused when he was arrested on 20.11.2016.
[p] This creates a doubt as the police already had the keys to
the lock on the door of the room used by the accused and
had access to the room.
[q] The 'conduct subsequent to the crime' theory is a
worthless circumstance as the accused had travelled to
Karnataka for his livelihood and because of the language
barrier, the Maharashtrian workers used to speak less and
were mostly silent.
[r] His absence from work for about 04 days preceding the
day on which the victim disappeared and also on the said
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day of her disappearance, would not mean that the
accused had committed the offence.
[s] A lungi is a wrap around cloth which is commonly used
by several villagers and on the basis of the testimony of
co-villagers, it cannot be concluded that the lungi in
which the victim was wrapped, belonged to the father of
the accused.
[t] The accused had attended the funeral of the victim which
disproves the contention of the prosecution that he was
absconding.
[u] Neither is the accused guilty of the crime alleged to have
been committed, nor would the case fall within the
category of rarest amongst the rare cases.
11. Having noted the extensive submissions of the learned
Counsel for the respective sides, having gone through the record and
the proceedings available and having considered the testimony of the
witnesses threadbare and the law cited by both the sides, we find that
the following issues need to be dealt with by this Court : -
[A] Whether the victim suffered a homicidal death.
[B] Whether the victim suffered rape prior to her death.
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[C] Whether the accused can be said to have committed the
crime.
(i) The 'last seen alive together' theory.
(ii) Recovery of incriminating articles u/s 27 of the
Evidence Act.
(iii) Conduct of the accused after the incident.
(iv) Whether the links complete the chain of
circumstantial evidence?
[D] If the accused is guilty, whether this case would appear
to be a rarest of the rare cases for awarding Capital
Punishment.
A] WHETHER THE VICTIM SUFFERED A HOMICIDAL DEATH? : -
12. There is no dispute as regards the disappearance of the
victim on 27.10.2016 and a body found floating in the well of PW7,
on 31.10.2016. It is undisputed that after the body was brought out
of the well and the police inspected the body before sending it for
conducting post-mortem, a nylon string having three twines (3
smaller lengths of the nylon string twined together to appear as a
rope) tightly tied around her neck. The body was covered by a lungi
in a sack containing stones aimed at drowning the sack and for
preventing the same from being afloat.
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13. The post-mortem report (Exh. 77), indicates absence of
rigor mortis in the whole body which would establish that the death
may have been caused more than, at least, four days prior to the body
being brought out from the well. Rigor mortis is known to set in from
around the eyes after about three hours of the death and gradually
spreads over the entire body in a period of about 12 hours. Rigor
mortis disappears from the body after 3 to 4 days.
14. The lengthy summary of the surface wounds and other
injuries at clause 17 and 18 read as under : -
17. Surface (i) Double ligature mark in the form of imprint abrasion present
wounds and around neck, horizontally placed, at and above the level of
injuries - their
thyroid cartilage, running on both sides of neck. Ligature mark
nature, of total length - 31 cm and maximum 0.5 cm broad. Ligature
position, mark situated 7.5 cm below chin, 6 cm above suprasternal notch,
dimensions 4 cm below right angle of mandible 3.8 cm below left angle of
(measured) mandible. On dissection of neck, area under ligature mark pale.
and directionsEvidence of haemorrhages in superficial and deep muscles of
to be neck corresponding to ligature mark. No evidence of fracture of
accurately thyroid cartilage and hyoid bone. (2) Laceration present on left
stated - theirlabia majora medially, of size 2.3 x 0.7 cm x tissue deep, margins
probable age irregular contused with maggots of size 0.3 cm length seen
and causes to crawling over perineum. (3) Laceration present on right labia
be noted. majora and minora, medially, size 1.8 x 0.7cm x tissue deep,
margins irregular, contused, maggots of length 0.3 cm seen
If brushes be crawling over perineum. (4) Contusion with irregular margins
present, what present on left thigh, posterio medially area of size 8 x 6 cm,
is the reddish brown. (5) Contusion with irregular margins present on
condition of left knee anterior aspect, size 4.3 cm, reddish brown.
the (6) Contusion present on left thigh, anterio - medially, size 10.5
subcutaneous x 4.5 cm, reddish brown. (7) Contusion with irregular margins
tissues? present on upper border of right ankle joint, anterio medially,
size 2 x 1 cm, reddish brown. (8) Contusion with irregular
(N.B.- (when margins present just below right knee area, anterio medially, size
injuries are 6 x 3 cm, reddish brown. (9) Contusion with irregular margins
numerous and present on right knee area, anterio medial, size 4 x 3 cm reddish
cannot be brown. (10) Contusion present with irregular margins on right
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mentioned thigh, posterio lateral aspect, size 11.5 x 7.5 cm, reddish brown.
within the (11) Contusion with irregular margins present on right thigh,
space anterio medial aspect, size 6x4 cm, reddish brown.
available they (12) Contusion with irregular margins present on forehead
should be extending from mid part to right temporal area, size 9 x 7.5 cm,
mentioned on reddish brown. (13) Contusion with irregular margins present
a separate on right zygomatico-maxillary area and right cheek, size 11 x 8.5
paper which cm reddish brown. (14) Contusion present on right arm, upper
should be third area, anterior aspect, size 5x3 cm, irregular margins,
signed). reddish brown. (15) Contusion with irregular margins present
on right forearm, anterior aspect, size 7 x 5 cm, reddish brown.
(16) Contusion present on right arm, posterior aspect, involving
elbow size 4 x 3 cm, irregular margins, reddish brown.
(17) Contusion with irregular margins present on right forearm,
upper half, posterior aspect, size 7 x 3 cm, reddish brown.
(18) Contusion with irregular margins present on left arm,
upper half, anterior aspect, size 7.5 x 3cm, reddish brown.
(19) Contusion with irregular margins present on left forearm,
anterior aspect involving cubital and upper third area, size 6 x 3
cm, reddish brown. (20) Multiple contusions present with
irregular margins on dorsal aspect of right hand involving little,
ring and middle fingers of varying size 4 x 2 cm to 1 x 0.5 cm,
reddish brown. (21) Multiple contusion with irregular margins
present on left hand, palmar aspect involving middle, ring and
little fingers of varying sizes from 3 x 2 cm to 1 x 0.5 cm, reddish
brown. (22) Contusion present on chest involving left axillae,
size 7 x 4 cm, irregular margins, reddish brown. (23) Contusion
with irregular margins present on chest and abdomen right
anterio laterally extending from 4th intercostal space upto upper
border of right iliac region, size 18 x 12 cm, reddish brown.
18 Other injuries
discovered by
external No fracture
examination
or palpation as
fractures etc.
(a) Can you
say definitely
that the
injuries shown Yes, Ante mortem.
against serial
Nos. 17 and
18 are ante
mortem
injures?
15. At clause (iii) of internal examination reveals injuries to
the Head as under : -
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III. Internal Examination -
19. Head-
(i) Injuries under the scalp, their nature. Under scalp haemorrhage
present in right fronto-
temporal region, reddish
brown.
(ii) Skull- Vault and base - describe fractures, their Cranial vault sutural
sites, dimensions, directions, etc. separation present
suggestive of Diastatic or
sutural fracture.
16. Below clause 21 - abdomen, the organs of generations
and remarks thereunder, read as follows : -
21. Abdomen-
Organs of generations Soft, flabby, brownish, cavity empty.
Additional remarks with where
possible, medical officer's
deduction from the state of the Nil
contents of the stomach as to
time of death and last meal.
State which viscera (if any) (1) Viscera preserved as Bottle no.1 - Stomach
have been retained for and loops of intestines with their contents.
chemical examination and also Bottle no.2 - Stices of liver, spleen, kidneys,
quote the numbers on the preservative used is saturated solution of
bottles containing the same. common salt. (2) Postmortem blood soaked
gauge piece, air dried kept for blood grouping &
cross matching. (3) Swabs from vagina, high
vagina cervix, perianal, anal and oral taken, air
dried kept for semen analysis. (4) Nails, nail
clippings, scalp hairs kept for detection of
foreign material. All items packed, labelled,
signed, sealed and handed over to PC on duty.
17. The autopsy surgeon, who conducted the post-mortem,
has recorded the probable cause of death as being "ligature
strangulation associated with evidence of multiple injuries on body".
The post-mortem was conducted by Dr. V. V. Rathod, Associate
Professor and by Dr. P. D. Chavan, Resident Department of Forensic
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Medicine (PW21). His testimony at Exh. 76 leaves no room for doubt
that the victim suffered homicidal death. He has opined that the
death was due to ligature strangulation associated with evidence of
multiple injuries on the body. Injury nos. 2 & 3 in column no. 17 of
the Autopsy Report can be possible by penetration and injury nos. 4 to
23 may be possible while committing the offence of rape.
In view of the above, it is apparent that the victim
suffered homicidal death.
08th February, 2021 : -
B] WHETHER THE VICTIM SUFFERED RAPE PRIOR TO
HER HOMICIDAL DEATH?
18. Exh. 26 is the provisional post-mortem report cum death
certificate issued by PW21 and Dr. V. V. Rathod. The said document
has been admitted by the accused. The provisional opinion as to the
cause of death is said to be "Ligature strangulation associated with
evidence of multiple injuries on body". The injuries suffered by the
victim have been set out in the memorandum of the post-mortem
examination (Exh.77). The surface wounds and injuries have been
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reproduced in paragraph 11 herein above. The injuries described at
clause 2 and 3 below column 17, clearly indicate that there was a
laceration on the left labia majora medially, of size 2.3 x 0.7 cm x
tissue deep, margins irregular contused with maggots of size 0.3 cm
length seen crawling over the perineum. Laceration present on the
right labia majora and minora, medially, size 1.8 x 0.7 cm x tissue
deep, margins irregular, contused, maggots of length 0.3 cm seen
crawling over the perineum.
19. The injuries at clause 4 and 5 below Column 17 also
indicate that the victim seems to have struggled and as a consequence
suffered injuries on the left thigh, posterio medially area of size 8 x 6
cm, reddish brown and contusion with irregular margins present on
left knee anterior aspect, size 4 x 3 cm, reddish brown and contusion
present on left thigh, anterio - medially, size 10.5 x 4 cm.
20. The victim also suffered injuries on the upper border of
the right ankle, just below the right knee, on the right knee area, right
thigh, anterior and posterior and several injuries on the arms. She
also suffered injuries on her cheeks and even on the fingers of her
hand. She also suffered injuries on her chest, abdomen and
therebelow. The body was found in the well in a naked condition.
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21. PW21 is Dr. Chavan who has deposed at Exh. 76. He has
reproduced all injuries suffered by the victim from clause no. 1 on
internal page no. 2 of Exh. 76 till clause no. 3 on internal page no.4.
Having assessed these injuries, he has specifically opined that injury
nos. 2 to 3 in column 17 of the Autopsy Report, are possible if there is
a penetration in the vagina of the girl. The injuries at clauses 4 to 23
are possible while committing the offence of rape. In his cross-
examination, he has opined that injury no. 3 is not an injury caused
to the vaginal canal and it is injury which has been caused to its
external covering of the vaginal part. He then expressed his opinion
that in case of deep penetration, injury to the vaginal canal can be
possible.
22. The learned Advocate for the accused has relied upon
Mayur Panabhai Shah (supra) to contend that the evidence of the
doctor has to be appreciated like the evidence of any other witness.
There is no irrefutable presumption that a doctor is always a witness
of truth. He also relies upon Machindra (supra) to contend, that the
expert opinion is valuable in certain circumstances and at times,
could be of no use to the court.
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23. In Mayur (supra), the Hon'ble Apex Court has held in
paragraph no. 2 as under : -
"2. This is an appeal by special leave directed against the
judgment passed by a Single Judge of the Gujarat High Court
summarily dismissing an appeal preferred by the appellant
against an order passed by the Additional Sessions Judge No.
11/Ahmedabad convicting the appellant of the offence under
Section 376 of the Indian Penal Code and sentencing him to
imprisonment for a period of one year. We think that this is not
a case which should have been summarily rejected by the
learned Single Judge and moreover we do not think the learned
Judge was right in observing that "our courts have always taken
the doctors as witnesses of truth". Even where a doctor has
deposed in court, his evidence has got to be appreciated like the
evidence of any other witness and there is no irrebuttable
presumption that a doctor is always a witness of truth. We
would therefore allow the appeal, set aside the judgment of the
Single Judge and remand the appeal to the High Court with a
direction that the appeal may be admitted and after issuing
notice to the State it may be disposed of on merits. It would be
preferable if the appeal is heard by a Judge other than the
learned Judge who heard the appeal at the stage of admission."
24. In Machindra (supra), the Hon'ble Apex Court has held in
paragraph nos. 14 to 18 as under : -
14. On perusal of the record, it has further been noticed by us
that there was six days delay in lodging the FIR which remained
unexplained throughout the trial and in the appeal before the
High Court. One last fact which is imperative and crucial to be
mentioned here is that the opinion on the cause of injuries was
neither mentioned by the doctor PW-6 in his deposition, nor in
post-mortem report. In criminal cases pertaining to offences
against human body, medical evidence has a decisive role to
play. A medical witness who performs a post-mortem
examination is a witness of fact though he also gives an opinion
on certain aspects of the case. This proposition of law has been
stated by this Court in Smt. Nagindra Bala Mitra v. Sunil
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Chandra Roy, as follows :- (AIR p. 721, para 43)
"43. .... the value of a medical witness is not merely
a check upon the testimony of eye witnesses; it is also
independent testimony because it may establish
certain facts quite apart from the other oral evidence.
If a person is shot at a close range, the marks of
tattooing found by the medical witness would draw
that the range was small, quite apart from any other
opinion of his. Similarly, fractures of bones, depth and
size of the wounds would show the nature of the
weapon used. It is wrong to say that it is only opinion
evidence; it is often direct evidence of the facts found
upon the victim's person."
15. Further it was observed in State of U.P. Vs. Krishna
Gopal, in the following words: (SCC p. 313, para 24)
"24. It is trite that where the eye-witnesses account
is found credible and trustworthy, medical-opinion
pointing to alternative possibilities is not accepted as
conclusive. Witnesses, as Bentham said, are the eyes
and ears of justice. Hence the importance and primacy
of the orality of the trial-process. Eye-witnesses
account would require a careful independent
assessment and evaluation for their credibility which
should not be adversely prejudged making any other
evidence, including medical-evidence, as the sole
touch-stone for the test of such credibility. The
evidence must be tested for its inherent consistency
and the inherent probability of the story; consistency
with the account of other witnesses held to be credit-
worthy; consistency with the undisputed facts; the
"credit" of the witnesses; their performance in the
witness-box; their power of observation, etc. Then the
probative value of such evidence becomes eligible to
be put into the scales for a cumulative evaluation."
16. But looking at the post-mortem report, cause of injuries
was not stated nor was any opinion formed to create
independent testimony. We would like to emphasize on the vital
role played by the opinion of the expert which is simply a
conclusion drawn from a set of facts coming to his knowledge
and observation. Experts opinion should be demonstrative and
should be supported by convincing reasons. The court cannot be
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expected to surrender its own judgment and delegate its
authority to a third person, however great. If the report of an
expert is slipshod, inadequate or cryptic and information on
similarities or dissimilarities is not available in the report of an
expert then his opinion is of no value. Such opinions are often of
no use to the court and often lead to the breaking of very
important links of prosecution evidence which are led for the
purpose of prosecution. Therefore, we are of the considered
opinion that the prosecution has failed to prove that death was
caused due to the injuries inflicted by the recovered weapons.
17. Furthermore, looking at the facts and circumstances of
this case, we have noticed that PW-3 the eye-witness to the
incident has neither stated as to when the accused came with
alleged weapons nor he extended any help to the deceased.
Rather he fled away from the spot as per his deposition, and
came to know about the death of the deceased in the evening.
This peculiar fact of the case completely over-rides the direct
evidence rule, because ultimately probabilities creating doubts
with respect to the cause and modus-operandi of offence
increase when alleged eye-witnesses flee away from the place of
occurrence. Where the medical evidence is such that it does not
give any clear opinion with respect to the injuries inflicted on
the body of the victim or the deceased, as the case may be, the
possibilities that the injuries might have been caused by the
accused are also ruled out. Such medical evidence is also very
important in assessing the testimonies of the eye-witnesses and
in determining whether the testimonies of eye-witnesses can be
safely accepted. Moreover, it is settled law of criminal
jurisprudence as has been recognized by this Court in State of
U.P. Vs. Krishna Gopal, that : (SCC p.313, para 25)
"25. A person has, no doubt, a profound right not to
be convicted of an offence which is not established by
the evidential standard of proof beyond reasonable
doubt."
25. The evidence before us indicates several injuries on the
vagina and parts of the body surrounding the private part of the
victim. The injuries as described by the doctor, based on the
post-mortem report; would indicate that there was an attempt to
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penetrate. As the body was fished out from the well on the fourth
day of her death, the doctor could not trace out stains of semen or an
injury to the vaginal canal. The doctor has fairly stated in his cross-
examination that, the injuries found on the vaginal part are possible
by penetration but, it is only in the case of deep penetration that an
injury could be caused inside the vaginal canal, which the doctor did
not notice. The doctor has then stated that the injuries at sr. nos. 4 to
23 are possible in case of rape and if the child of five years, she would
make a hue and cry.
26. There is no doubt that a bald statement by a doctor
witness or such statements which are not acceptable to medical
science and are not supported by any medical record or the
post-mortem report, cannot be accepted especially in matters of
crimes being investigated. Statements made by a medical expert as
an opinion would stand on a different footing and a statement made
by a doctor concerning the death of a girl, has to be based on the
post-mortem report and the medical evidence available. If the
testimony of a doctor witness is in tune with the post-mortem report
and if the injuries described are said to be caused by the acts of the
offender committed in a particular way, such an opinion will surely
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assist the Court, which is not equipped with deep knowledge in
medical science, as like a doctor. In such circumstances, the Court
should avoid drawing a conclusion on it's own and must rely upon the
documentary medical evidence and the analysis of the said evidence
by a person who has conducted the post-mortem and who is a
competent authority to analyze the injury found on proper
examination of the body while conducting the post-mortem.
27. Section 375 of the IPC defines as rape as under : -
[375. Rape. --A man is said to commit "rape" if he-
(a) penetrates his penis, to any extent, into the vagina,
mouth urethra or anus of a woman or makes her to do so with
him or any other person; or
(b) inserts, to any extent, any object or a part of the body,
not being the penis, into the vagina, the urethra or anus of a
woman or makes her to do so with him or any other person; or
(c) manipulates any part of the body of a woman so as to
cause penetration into the vagina, urethra, anus or any part of
body of such woman or makes her to do so with him or any
other person; or
(d) applies his mouth to the vagina, anus, urethra of a
woman or makes her to do so with him or any other person,
under the circumstances falling under any of the following seven
descriptions :-
First. -- Against her will.
Secondly. -- Without her consent.
Thirdly. -- With her consent, when her consent has been
obtained by putting her or any person in whom she is interested,
in fear of death or of hurt.
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Fourthly. -- With her consent, when the man knows that
he is not her husband, and that her consent is given because she
believes that he is another man to whom she is or believes
herself to be lawfully married.
Fifthly.-- With her consent when, at the time of giving
such consent, by reason of unsoundness of mind or intoxication
or the administration by him personally or through another of
any stupefying or unwholesome substance, she is unable to
understand the nature and consequences of that to which she
gives consent.
Sixthly.-- With or without her consent, when she is under
sixteen years of age.
Seventhly. - When she is unable to communicate consent.
Explanation 1.-- For the purposes of this section,
"vagina" shall also include labia majora.
Explanation 2. - Consent means an unequivocal voluntary
agreement when the woman by words, gestures or any form of
verbal or non-verbal communication, communicates willingness
to participate in the specific sexual act;
Provided that a woman who does not physically resist to
the act of penetration shall not by the reason only of that fact,
be regarded as consenting to the sexual activity.
Exception 1. - A medical procedure or intervention shall
not constitute rape.
Exception 2. - Sexual intercourse or sexual acts by a man
with his own wife, the wife not being under fifteen years of age,
is not rape.
28. There is no dispute that the victim was about five years
of age. The medical evidence indicates penetration of penis to some
extent in the vagina. There is no question of will or consent of the
victim keeping in view that she was a minor, had not even attained
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the age of puberty and therefore was, mentally and physically,
completely oblivious of the feeling of a sexual act.
29. Section 2(i) of Protection of Children from Sexual
Offences Act, 2012 (hereinafter referred to as "2012 Act") defines a
sexual act to have the same meaning as is assigned to it in Section 7.
Section 2(j) defines sexual harassment to have the same meaning as
is assigned to it in Section 11.
30. Section 3 and 5 of the 2012 Act read as under : -
3. Penetrative sexual assault. - A person is said to commit
"penetrative sexual assault" if -
(a) he penetrates his penis, to any extent, into the vagina,
mouth, urethra or anus of a child or makes the child to do
so with him or any other person; or
(b) he inserts, to any extent, any object or a part of the body,
not being the penis, into the vagina, the urethra or anus of
the child or makes the child to do so with him or any other
person; or
(c) he manipulates any part of the body of the child so as to
cause penetration into the vagina, urethra, anus or any
part of body of the child or makes the child to do so with
him or any other person; or
(d) he applies his mouth to the penis, vagina, anus, urethra of
the child or makes the child to do so to such person or any
other person.
5. Aggravated penetrative sexual assault. - (a) Whoever, being a
police officer, commits penetrative sexual assault on a child--
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(i) within the limits of the police station or premises at
which he is appointed; or
(ii) in the premises of any station house, whether or not
situated in the police station, to which he is appointed; or
(iii) in the course of his duties or otherwise; or
(iv) where he is known as, or identified as, a police
officer; or
(b) whoever being a member of the armed forces or security
forces commits penetrative sexual assault on a child-
(i) within the limits of the area to which the person is
deployed; or
(ii) in any areas under the command of the forces or
armed forces; or
(iii) in the course of his duties or otherwise; or
(iv) where the said person is known or identified as a
member of the security or armed forces; or
(c) whoever being a public servant commits penetrative sexual
assault on a child; or
(d) whoever being on the management or on the staff of a jail,
remand home, protection home, observation home, or
other place of custody or care and protection established
by or under any law for the time being in force, commits
penetrative sexual assault on a child, being inmate of such
jail, remand home, protection home, observation home, or
other place of custody or care and protection; or
(e) whoever being on the management or staff of a hospital,
whether Government or private, commits penetrative
sexual assault on a child in that hospital; or
(f) whoever being on the management or staff of an
educational institution or religious institution, commits
penetrative sexual assault on a child in that institution; or
(g) whoever commits gang penetrative sexual assault on a
child.
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Explanation. - When a child is subjected to sexual assault by one
or more persons of a group in furtherance of their common
intention, each of such persons shall be deemed to have
committed gang penetrative sexual assault within the meaning
of this clause and each of such person shall be liable for that act
in the same manner as if it were done by him alone; or
(h) whoever commits penetrative sexual assault on a child
using deadly weapons, fire, heated substance or corrosive
substance; or
(i) whoever commits penetrative sexual assault causing
grievous hurt or causing bodily harm and injury or injury
to the sexual organs of the child; or
(j) whoever commits penetrative sexual assault on a child,
which -
(i) physically incapacitates the child or causes the
child to become mentally ill as defined under
clause (l) of section 2 of the Mental Health Act,
1987 (14 of 1987) or causes impairment of any
kind so as to render the child unable to perform
regular tasks, temporarily or permanently; or
(ii) in the case of female child, makes the child
pregnant as a consequence of sexual assault;
(iii) inflicts the child with Human Immunodeficiency
Virus or any other life threatening disease or
infection which may either temporarily or
permanently impair the child by rendering him
physically incapacitated, or mentally ill to perform
regular tasks;
"(iv) causes death of the child; or";
(k) whoever, taking advantage of a child's mental or physical
disability, commits penetrative sexual assault on the child;
or
(l) whoever commits penetrative sexual assault on the child
more than once or repeatedly; or
(m) whoever commits penetrative sexual assault on a child
below twelve years; or
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(n) whoever being a relative of the child through blood or
adoption or marriage or guardianship or in foster care or
having a domestic relationship with a parent of the child
or who is living in the same or shared household with the
child, commits penetrative sexual assault on such child; or
(o) whoever being, in the ownership, or management, or staff,
of any institution providing services to the child, commits
penetrative sexual assault on the child; or
(p) whoever being in a position of trust or authority of a child
commits penetrative sexual assault on the child in an
institution or home of the child or anywhere else; or
(q) whoever commits penetrative sexual assault on a child
knowing the child is pregnant; or
(r) whoever commits penetrative sexual assault on a child and
attempts to murder the child; or
(s) whoever commits penetrative sexual assault on a child in
the course of [communal or sectarian violence, or during
any natural calamity or in similar situations]; or
(t) whoever commits penetrative sexual assault on a child and
who has been previously convicted of having committed
any offence under this Act or any sexual offence
punishable under any other law for the time being in force;
or
(u) whoever commits penetrative sexual assault on a child and
makes the child to strip or parade naked in public, is said
to commit aggravated penetrative sexual assault.
31. We find that clauses A to D found below Section 375 IPC
are identical to the said 04 clauses found below Section 3 of the 2012
Act.
32. An amendment to Section 5 indicates that clause (iv) was
introduced below Section 5 and which deals with any such
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aggravated penetrative sexual act that causes death of the child. So
also, sub-section (m) below Section 5 deals with an offender who
commits a sexual attack on a child below 12 years. Sub-section (r)
below Section 5 deals with an offender who commits sexual assault
on a child and attempts to murder the child. Section 5(j) deals with
an offender who commits penetrative sexual assault on a child and
causes death of the child.
33. Considering the post-mortem report and the testimony of
PW21, we are of the view that the trial Court has not committed any
error in concluding that the victim had suffered rape prior to her
death. As held herein before, the victim has suffered a homicidal
death.
C] WHETHER THE ACCUSED CAN BE SAID
TO HAVE COMMITTED THE CRIME?
34. We are of the view that as we deal with this aspect of the
case, it would be necessary for us to consider the evidence on record
in its entirety so as to evaluate the "last seen together alive" theory
and thereafter the incriminating material pointing towards the
offence committed and the conduct of the accused.
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(i) "LAST SEEN ALIVE TOGETHER" : -
35. On 27.10.2016, the victim went missing. Since a search
by the family members did not yield any results, a missing complaint
was filed by PW1 on 29.10.2016. PW7 was the first person to see the
dead body of the victim as it was retrieved / fished out from his well.
36. PW1 is the paternal grandfather of the victim, who was
in the custody of the PW1. It is stated by PW1 in his testimony at
Exh. 18 that he had gone to the agricultural land of a farmer namely
Vishnu Nile for doing labour work of harvesting Soyabean crop. His
minor son Krishna, PW3, was with the victim at their house. After
PW1 returned at about 4:00 to 4:30 pm, he did not find the victim in
the house. A franctic search for two days yielded no result and hence,
PW1 approached the Sonpeth Police Station and lodged the FIR.
After the body of the victim was traced out, PW1 identified the same
to be his granddaughter considering the string of beads worn around
the neck and bracelets of beads on her hand. In his cross-
examination, he has stated that his youngest son PW3 was a school
going boy of about 15 years of age. The victim used to go to the
Anganwadi School behind the house of PW1. She used to play with
children in the neighbourhood and also used to play with Chaya,
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daughter of Pandurang Alase. He searched for the victim by visiting
residences of those villagers who had television sets in their homes.
He, however, did not make any inquiry by visiting the house of
Chaya, which we find to be intriguing.
37. The learned Advocate for the appellant has relied upon
Takhaji Hiraji (supra) and Tomaso Bruno (supra) to contend that the
failure on the part of the prosecution in producing it's best evidence/
witness, is fatal and the case must fail against the accused. In
paragraph no. 19 of Thakaji Hiraji (supra), the Hon'ble Apex Court
has held as under : -
"19. So is the case with the criticism levelled by the High
Court on the prosecution case finding fault therewith for non-
examination of independent witnesses. It is true that if a
material witness, which would unfold the genesis of the incident
or an essential part of the prosecution case, not convincingly
brought to fore otherwise, or where there is a gap or infirmity in
the prosecution case which could have been supplied or made
good by examining a witness which though available is not
examined, the prosecution case can be termed as suffering from
a deficiency and withholding of such a material witness would
oblige the Court to draw an adverse inference against the
prosecution by holding that if the witness would have been
examined it would not have supported the prosecution case. On
the other hand if already overwhelming evidence is available
and examination of other witnesses would only be a repetition
or duplication of the evidence already adduced, non-
examination of such other witnesses may not be material. In
such a case the Court ought to scrutinise the worth of the
evidence adduced. The court of facts must ask itself - whether in
the facts and circumstances of the case, it was necessary to
examine such other witness, and if so, whether such witness was
available to be examined and yet was being withheld from the
court. If the answer be positive then only a question of drawing
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an adverse inference may arise. If the witnesses already
examined are reliable and the testimony coming from their
mouth is unimpeachable the Court can safely act upon it
uninfluenced by the factum of non-examination of other
witnesses. ............"
38. In Tomaso Bruno (supra), the Hon'ble Apex Court has
held in paragraph no. 27 as under : -
27. As per Section 114 illustration (g) of the Evidence Act, if
a party in possession of best evidence which will throw light in
controversy withholds it, the court can draw an adverse
inference against him notwithstanding that the onus of proving
does not lie on him. The presumption under Section 114
illustration (g) of the Evidence Act is only a permissible
inference and not a necessary inference. Unlike presumption
under Section 139 of Negotiable Instruments Act, where the
court has no option but to draw a statutory presumption, under
Section 114 of the Evidence Act. Under Section 114 of the
Evidence Act, the Court has the option; the court may or may
not raise presumption on the proof of certain facts. Drawing of
presumption under Section 114 illustration (g) of Evidence Act
depends upon the nature of fact required to be proved and its
importance in the controversy, the usual mode of proving it; the
nature, quality and cogency of the evidence which has not been
produced and its accessibility to the party concerned, all of
which have to be taken into account. It is only when all these
matters are duly considered that an adverse inference can be
drawn against the party."
39. It is, therefore, canvassed by the accused that Chaya was
the best witness and failure on the part of the prosecution in
examining Chaya, would be fatal to it's case.
40. PW2 is a grocery shop owner, who knew PW1 and his
deceased son Sham (father of the victim) as well as her mother
Radha. He was also acquainted with the victim. On 27.10.2016, the
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accused had been to his shop at around 1:30 pm. He appeared to
have consumed liquor. He asked for liquor and PW2 informed him
that he did not have liquor in his shop. He then noticed that two girls
were playing in the area near the shop and one of them was the
victim. He then saw the accused taking the victim towards his
(accused) home.
41. PW2 has deposed that around 4 to 5 pm, on the same
day, he came to know that the victim was missing. On 31.10.2016,
PW2 came to know from the Police Patil Ashruba that a gunny bag
was floating in the well of Balu Dev. As the police was informed, the
police personnel arrived in a jeep, brought out the body from the well
and upon opening the gunny bag, the naked dead body of the victim
was found.
42. In cross-examination, PW2 has stated that one Puja Alase
was playing with victim. He stated that he had no knowledge as to
who committed the murder of the victim. As the relatives of the
deceased did not inquire with him as to whether he had seen the
victim, he did not tell them or any of the villagers who had gathered
near the well of Balu Dev, subsequently, that he had seen the victim
going along with the accused towards his home.
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43. PW3 is the paternal uncle of the victim who was about
15 years of age and was taking education in the 10 th std. The learned
Judge of the trial Court put him the necessary questions to evaluate
whether PW3 is aware of the meaning of administering oath while
deposing in Court and whether he was giving rational answers, to
evaluate his competency to narrate the truth before the Court. Upon
being satisfied, an oath was administered to PW3. In the first
paragraph of his testimony Exh. 23, he narrated the background in
which the deceased victim started residing in their house.
44. From paragraph no. 2, PW3 stated that, on 27.10.2016,
his parents had gone to the agricultural field for doing labour work
and he was along with the victim, at their home. The victim was
about five years of age and used to attend the Anganwadi. At around
2:30 pm, he left home for fetching water and the victim was at home
at that time. When he returned at about 04:00 pm, he did not notice
the victim. After PW1 and his wife returned in between 04:00 to
04:30 pm, he informed them that the victim was missing. He had
gone near the well of Balu Dev on 31.10.2016 on hearing that a
gunny bag was brought out of the well and a body of a girl was
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noticed. He could identify the body due to the beads worn by her.
The victim was in a naked condition. In his short cross-examination,
he stated that he did not inform the police that, he had gone to fetch
water at about 03:30 pm (mentioned as 02:30 pm in his examination-
in-chief). He could not assign any reason why this time of 02:30 pm
was not mentioned and why 03:30 pm was mentioned in his
statement recorded u/s 161 of the Cr.P.C.
45. The learned Counsel for the appellant has strenuously
canvassed, that PW2 has mentioned that he saw the accused in his
shop at 01:30 pm. PW2 has mentioned that the victim was inside the
house at 02:30 pm. PW2 has stated that after the accused left his
shop, he has taken the victim to his house.
46. PW13, a grocery shop owner, stated that on 27.10.2016,
the victim had been to his grocery shop at 12:30 noon. She
purchased chocolates and went away with her friends. In cross-
examination, he has stated that he was unaware whether a girl
namely Puja had accompanied the victim or not.
47. It requires no debate that these witnesses have given
approximate timings in their deposition before the Court. Such
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witnesses, before stepping into the witness box, are not to be trained
or their memories are not to be refreshed by the prosecution before
the recording of their testimonies, except when the Court permits
them to read or go through a particular document so as to refresh
their memory.
48. PW2 has stated approximate timings when he saw the
accused at about 1:30 pm insisting for liquor and as liquor was not
available, he began to proceed to his house. En route to his house, he
appears to have lured the victim and PW2 noticed the accused taking
away the victim towards his home. The learned Counsel for the
appellant therefore contends that there is a gap of 01 hour in between
the accused allegedly taking away the victim and PW3 having noticed
the presence of the victim at 2:30 pm in his residence and having
stated the said time as 3:30 pm in his statement u/s 161 Cr.P.C.
49. The learned Counsel for the appellant has relied upon
Bodhraj @ Bodha, (supra) wherein the Hon'ble Apex Court has
concluded that the last seen together theory comes into play when the
possibility of another person coming in between the deceased and the
accused is non-existent. The learned Advocate for the appellant has
further contended that, according to the deposition of PW3 (uncle of
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the victim), he and the victim were at home at 02:30 pm. In his
statement to the police u/s 161 of Cr.P.C., he stated that he left the
home at 03:30 pm for fetching water and until then, the victim was in
his company at their residence. The learned Counsel therefore
canvasses that, even if the accused may have been seen along with
the victim at about 01:30 pm, she was lastly seen in the company of
her real uncle either upto 02:30 pm going by his statement before the
court or upto 03:30 pm going by his statement recorded u/s 161 on
29.10.2016.
50. The first Investigating Officer (PW22) had carried out
investigation till 05.11.2016. Under the orders of the Superintendent
of Police, the investigation was handed over to PW23, SDPO
Gangakhed on 06.11.2016. With regard to the issue of timing of
about "1:30 pm" in the statement of PW2 and the discrepancy in the
statement of PW3 as regards "02:30 pm" and "03:30 pm", PW22 was
confronted with the said aspect and he stated that he had recorded
the statement of PW3 in which he has specifically mentioned that the
victim was in his company in his house till 03:30 pm when he had
gone to fetch water. In view of this aspect, the last seen together
theory narrated by PW2, is demolished.
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(ii) RECOVERY OF INCRIMINATING ARTICLES
U/S 27 OF THE EVIDENCE ACT : -
51. We are aware of the law that, the sniffer dog exercise is a
weak piece of evidence and, at times, may not be considered at all,
keeping in view attending circumstances/corroborative evidence.
Depending upon the facts of each case, the report of the sniffer dog
handler may be of assistance in unfolding the mystery of a murder.
Needless to state, there cannot be conviction of an accused based
purely on this solitary ground. This is well settled. It could only be a
thread/piece of evidence which may have the effect of corroborative
evidence provided the sniffer dog exercise perfectly fits into the chain
of corroborative evidence and leaves no room for doubt that the
probable case of the accused may not be the truth.
52. Exh. 84 is the report of the sniffer dog "Johny", prepared
by the dog handler and the I.O. Johny was pressed into service on
31.10.2016 around 03:30 pm after the body of the victim was
brought out from the well. It needs no debate that since the body
was inside the well probably from the end of 27.10.2016 till it was
taken out from the well before noon on 31.10.2016, that water inside
the well may have been a cause for disappearance of the semen
stains, blood stains etc.
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53. On 31.10.2016, the Dy.S.P. Shri. Shirgaonkar had
conducted an inspection of the spot near the well. A cloth which
turned out to be lungi used by a male person, was wrapped around
the victim's body. Johny was asked to sniff that piece of lungi. He
started loitering around the said spot and was once again given the
scent of the lungi. Thereafter, he set upon a path by sniffing and
travelled upto a State highway and stood in front of a small tekdi
[mound which in the local language is known as Maal (ekG)]. He
started loitering around the said spot. Once again, he was made to
sniff the lungi and he started barking at that spot. He, however, did
not cross the road. We need to mention here that though at that
time, the police did not know the owner of the house on the tekdi,
evidence subsequently brought on record indicated that the said
house, amongst a cluster of houses, belonged to the accused. Based
on the barking of the Johny, the police had also directed a few people
living in the vicinity like Shalubai, Rama Kamble, Bhagubai Kamble,
Ravi Borde, Abhimanyu, Arjun Kamble, Balu Alase, Hanuman Alase
and Ram Argade, to remain present for the inquiry. This direction
was conveyed through the Police Patil. The accused was not in his
house at that time.
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54. PW6 is the spot-cum-seizure panchanama Panch. In his
testimony at Exh. 32, he has stated that he was called near the well
on 31.10.2016 at about 1:30 pm. A gunny bag was removed from the
well which contained the dead body of a five year old girl. There
were marks of strangulation on her neck. In the bag, there was a torn
lungi along with a nylon rope used for strangulating the child, two
stones used for drowning the body and a green coloured pant
(described as leggings). The well was filled with water and there
were flies around the gunny bag. The articles were seized in the
presence of PW6, who identified all these articles while deposing
before the court. He identified his signatures on the chits attached to
such articles. The two stones were marked as article 'A' & 'B', the
nylon rope was marked as article 'C', the torn lungi was marked as
article 'D' and the green coloured pant was marked as article 'E'.
Mr. Jamshete, Talathi was another panch. When the villagers
gathered around the well, as the news of the body being fished out
spread like wildfire, PW6 did not find the accused amongst the said
crowd. The sniffer dog was brought by the police on the spot.
55. PW6 further deposed, that the sniffer dog stopped in
front of the courtyard of the house of Shalubai. On suspicion,
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Shalubai and Ram Argade were interrogated. PW6 then stated that
he met the accused on 01.11.2016 at 07:00 am in front of the
Narayandev Temple. He asked the accused to show him the houses of
Shalubai, Raju Kamble, Bhagubai Kamble, Ravi Borade, Abhimanyu
Suryawanshi, Arjun Kamble, Balu Alase and Hanuman Alase, since he
was instructed by the police to inform these persons not to leave the
village as senior police men were coming for investigation. He,
however, denied that the accused accompanied him to pass on this
information to these persons. He then deposed that about 100 to 200
persons attended the funeral of the victim and the accused was
present at the funeral. The sister of the accused was residing in the
same lane in which the victim was residing and she died 15 days after
the incident. PW6 has then deposed that the father of the accused
moved to Beed district about 2 years prior to the incident for doing
agricultural activities. Chits were pasted on the articles which were
seized by the investigating officer.
56. Insofar as the spot panchanama and the seizure of the
articles at that spot is concerned, there is no controversy. The map
set out at internal page 4 of the spot panchanama (Exh. 32) indicates
the well and little bit of the surrounding area. It also indicates a short
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road at a little height which connects to the hamlet (vasti). It has
further come in evidence vide Exh. 66, which is a sketch map
admitted by the accused which indicates the crime spot which is the
house of the accused and the shortest route towards the well from
which the body of the victim was recovered. This short route
connects the well to the house of the accused by crossing a small road
which is also known as Sonpeth to Gangakhed road. Further
evidence has then revealed that the sniffer dog Johny had sniffed his
path from the well upto the said road, but not upto the tekdi (Maal)
on which the house of the accused is situated, abutting the said road.
57. PW15 is the Talathi - Mr. Jamshete, who was the panch
along with PW6 - Ashruba. He also identified the lungi, the green
coloured pant / legging, which appeared to have been worn by the
deceased before she was ravished, the stone found in the sack and the
nylon rope tied around the neck of the victim. It is this nylon rope,
which is also referred to as a string in the evidence of PW21 -
Dr. Chavan, was removed from the neck of the victim by the said
doctor. He has identified it's colour as being grayish and other
witnesses have identified it's colour as being light yellowish. We have
ourselves perused the same from the muddemal and it is a minor
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discrepancy owing to colour perception that the said colour is in
between light yellowish/greenish and grayish.
58. PW15 is also the panch witness. When the police called
him on 02.11.2016 to the house of the accused on the maal at village
Shelgaon, another panch witness Sunil Gore (PW14) was with him.
On the northern side of the house of the accused, a quilt was found
having red colour stains resembling human fecal matter. The seizure
panchanama (Exh.45) was prepared and PW15 has identified the
same.
59. A memorandum statement of the accused u/s 27 of the
Evidence Act, dated 22.11.2016, Exh. 72, was drawn. The voluntary
statement of the accused admissible in evidence is limited to the
crime spot that he desired to show and bring out one part of the same
nylon rope by which the neck of the victim was strangulated and her
frock that was burnt.
60. PW15 was again the panch witness along with another
panch Shri. Pawar, a peon from the Government Hospital. On
22.11.2016, when the police called him to the house of the accused
on the maal, a panchanama was prepared at Exh. 49, which indicates
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that the accused had volunteered to show the spot at which the crime
was committed. It needs mention that the accused is said to have
attended the funeral of the victim on 01.11.2016 and, later on, was
arrested from the State of Karnataka on 20.11.2016 and was brought
to village Shelgaon. Exh. 49 indicates that the accused led the police
party into his house. The room, in which they entered, gave no leads
to the investigating party and there was no seizure of articles. A
cement platform adm. 12 ft. in the east-west direction and 10 ft. in
the north-south direction was noticed, below which there were
certain articles for domestic use. In front of this platform, there was a
tin sheet room. In the front yard of the tin sheet room, were the
alleged ashes residue of a burnt quilt. This panchanama was drawn
in between 16:45 to 17:10 hrs on 22.11.2016.
61. The accused, in pursuance to Exh. 72, had led the police
party to the crime spot. As per his directions, the driver of the police
Jeep had moved on and halted at the place as instructed by the
accused. Various turns and different road directions were given by
him. He had led the panch and the police party on foot towards the
west of the road and by climbing the small mound, he took them to
the south facing tin sheet compound within which a west facing
cement and bricks construction with tin sheets on the top were shown
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to be his house. The accused is said to have pointed towards the
western direction and indicated the ash residue of the burnt frock.
Little bit of the ash found at the spot was taken as sample.
62. The accused then took the party and entered the house
which had two internal doors. He pointed towards the room on the
north side which had a lock and the said lock was opened with the
keys that were seized earlier when the accused was arrested vide
arrest panchanama Exh. 74 dated 22.11.2016. This document has
been admitted by the accused.
63. The learned Counsel for the appellant has strenuously
contended that the fact about the keys being in the custody of the
police when they arrested the accused would indicate that they had
access to the alleged spot of the crime. They may have planted the
nylon rope or the ash residue at the said place to frame the accused.
We do not find that this contention could be well placed in view of
the fact that no such statement had been made by the accused u/s
313 of the Cr.P.C., inasmuch as, no such suggestion was given to any
of prosecution witnesses, especially the I.O. who investigated the
crime. The piece of nylon rope having light yellowish colour and
about 85 cms, has been perused by us. The 32 cms nylon rope
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handed over to the I.O. by PW21 Dr. Chavan after he removed it from
around the neck of the deceased, as well as, the piece of the nylon
string, 85 cms., seized vide panchanama Exh. 73 on 22.11.2016, were
forwarded to the Regional Science Forensic Laboratory for seeking an
opinion as to whether both the pieces are a part of the same rope.
Though both the pieces were perused by the trial Court and noticed
that, they appeared to be two parts of the same rope, the report of the
analysis from the R.S.F.L. was never placed before the trial Court.
64. In the above backdrop, this piece of the rope seized
u/s 27 of the Evidence Act could be a weak piece of evidence. The
other issue that remains is the lungi used by the accused to wrap
around the body of the victim.
65. PW9, was called to Sonpeth Police Station for
interrogation with regard to the lungi, that was found in the gunny
bag, wrapped around the victim. The police asked him to see the
lungi and asked whether any of the villagers used such type of lungi.
PW9 stated that, Madan (father of the accused) used to use such
lungi. The learned Advocate for the accused has contended that when
his father had migrated to Beed for doing agricultural labour work,
about four years ago, why would he keep back a lungi in his house.
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66. We find that there is no dispute that the house and the
property in the custody of the accused, was the property of his father.
There is nothing on record that after his father migrated to Beed, he
had given up the said house and never ever returned to the village.
PW9 clearly stated in cross-examination that as Madan (father of the
accused) did not have good relations with the mother of the accused,
he would not frequently come to the village. He has lastly stated in
his cross-examination that, he cannot say firmly as to whether the
piece of the cloth 'article-D' which is the piece of lungi found with the
dead body, was used by the father of the accused.
67. In view of the above, the prosecution examined another
witness, PW12 at Exh. 41. He has deposed that he had seen the
victim along with 3 to 4 children playing near the house of Dnyanoba
Dhangar at about 11:30 am on 27.10.2016. The house of the accused
is very close to the spot where the victim was playing. When the
body was found, PW12 had gone near the well. The body of the
victim was naked and had two stones, a piece of lungi and nylon
wire. The police interrogated him as regards the type of lungi. He
identified the stones, the wire and the piece of lungi, in the Court.
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Father of the accused was doing labour work in Beed district and
used to visit Shelgaon and PW12 had seen him using the said type of
lungi.
68. He further deposed that the house of the deceased was
three bungalows ahead of the house of Devidas Alase. The police had
taken the assistance of the sniffer dog Johny who smelt the articles
that were brought out from the well and he went upto the dung pit of
Shalubai and started hovering around the same place. After the
sniffer dog exercise was over, he left the scene. PW12 has then stated
that he had not seen any other villager using the lungi like article 'D'.
69. We are of the view that article 'D' lungi cannot be
discarded as a worthless piece of evidence. In view of the discrepancy
in the last seen alive together theory, the lungi would assume some
importance, provided more evidence is available. As discussed above,
the sniffer dog exercise would never be a clinching piece of evidence
unless there is strong corroboration. It should perfectly fit into the
chain of circumstantial evidence and should become such a link in the
chain that it would not appear out of place. Two independent
witnesses, who have no animosity towards the accused, have
identified the lungi as belonging to the father of the accused who was
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residing in the same village for several decades in view of it being his
birth place. Wearing of a particular type of a lungi by a person in a
small place like village Shelgaon, would not be a difficult task for any
witness to identify the owner of the said lungi. As the accused may
not have found any piece of cloth to wrap the body and place it in the
gunny bag, he may have got panicky and may have pulled out the old
lungi of his father which was lying in the house. The issue is, as to
whether the accused could be convicted on the basis of a lungi, as a
solitary piece of evidence in the absence of corroboration.
70. PW14 was a quilt seizure panch, Exh. 45. There were
multiple coloured portions of threads in the said quilt. It had reddish
colour stains and was partly burnt. The said quilt was seized and
kept in a corrugated box. A seizure panchanama was prepared and
the panchas signed the same. The quilt article 'A' was identified by
PW14, the Police Patil. Exh. 45 indicates that the quilt was recovered
from near the house of the accused slightly on the northern side. The
exact description of the place has been mentioned in Exh. 45. This
seizure was not u/s 27 of the Evidence Act and was carried out on
02.11.2016 in between 13:30 to 14:00 hrs., much prior to the arrest
of the accused.
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(iii) "CONDUCT OF THE ACCUSED AFTER THE INCIDENT" : -
71. Section 8 of the Indian Evidence Act, explanation (i) and
(ii) and the illustrations thereunder, read thus : -
8. Motive, preparation and previous or subsequent conduct.
-- Any fact is relevant which shows or constitutes a motive or
preparation for any fact in issue or relevant fact. The conduct of
any party, or of any agent to any party, to any suit or proceeding,
in reference to such suit or proceeding, or in reference to any
fact in issue therein or relevant thereto, and the conduct of any
person an offence against whom is the subject of any proceeding,
is relevant, if such conduct influences or is influenced by any fact
in issue or relevant fact, and whether it was previous or
subsequent thereto.
"Explanation 1. -- The word "conduct" in this section does not
include statements, unless those statements accompany and
explain acts other than statements; but this explanation is not to
affect the relevancy of statements under any other section of this
Act.
Explanation2. -- When the conduct of any person is relevant,
any statement made to him or in his presence and hearing,
which affects such conduct, is relevant.
Illustrations
(a) A is tried for the murder of B.
The facts that A murdered C, that B knew that A had
murdered C, and that B had tried to extort money from A by
threatening to make his knowledge public, are relevant.
(b) A sues B upon a bond for the payment of money, B denies
the making of the bond.
The fact that, at the time when the bond was alleged to
be made, B required money for a particular purpose, is relevant.
(c) A is tried for the murder of B by poison.
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The fact that, before the death of B, A procured poison
similar to that which was administered to B, is relevant.
(d) The question is, whether a certain document is the will of A.
The facts that, not long before, the date of the alleged
will, A made inquiry into matters to which the provisions of the
alleged will relate; that he consulted vakils in reference to
making the will, and that he caused drafts of other wills to be
prepared, of which he did not approve, are relevant.
(e) A is accused of a crime.
The facts that, either before, or at the time of, or after
the alleged crime, A provided evidence which would tend to give
to the facts of the case an appearance favourable to himself, or
that he destroyed or concealed evidence, or prevented the
presence or procured the absence of persons who might have
been witnesses, or suborned persons to give false evidence
respecting it, are relevant.
(f) The question is, whether A robbed B.
The facts that, after B was robbed, C said in A's presence
-- "the police are coming to look for the man who robbed B,"
and that immediately afterwards A ran away, are relevant.
(g) The question is, whether A owes B rupees 10,000.
The facts that A asked C to lend him money, and that D
said to C in A's presence and hearing-- "I advise you not to trust
A, for he owes B 10,000 rupees," and that A went away without
making any answer, are relevant facts.
(h) The question is, whether A committed a crime.
The fact that A absconded, after receiving a letter
warning him that inquiry was being made for the criminal, and
the contents of the letter, are relevant.
(i) A is accused of a crime.
The facts that, after the commission of the alleged crime,
he absconded, or was in possession of property or the proceeds
of property acquired by the crime, or attempted to conceal
things which were or might have been used in committing it, are
relevant.
(j) The question is, whether A was ravished.
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The facts that, shortly after the alleged rape, she made a
complaint relating to the crime, the circumstances under which,
and the terms in which, the complaint was made, are relevant.
The fact that, without making a complaint, she said that
she had been ravished is not relevant, as conduct under this
section, though it may be relevant
as a dying declaration under section 32, clause (1), or
as corroborative evidence under section 157.
(k) The question is, whether A was robbed.
The fact that, soon after the alleged robbery, he made a
complaint relating to the offence, the circumstances under
which, and the terms in which, the complaint was made, are
relevant.
The fact that he said he had been robbed, without
making any complaint, is not relevant as conduct under this
section, though it may be relevant,
as a dying declaration under section 32, clause (1), or
as corroborative evidence under section 157."
72. PW5 was along with the accused and persons such as
Balu, Hanuman, Shalubai, Salubai, Ujjwala, Sangita, who had
undertaken work of harvesting Soyabean crop in the agricultural land
of Balu Dev on contract basis. They were doing the work for about 20
days. For a period of about 5 days, prior to the incident of the victim
going missing, the accused stopped attending the work of harvesting.
Being a co-villager, PW5 visited the house of the accused and asked
him to come to work. The accused refused. Each of these persons
had taken Rs. 5000/- for completing the work of harvesting, from
Balu Dev.
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73. In cross-examination, he has stated that the accused was
along with him for showing the houses of all residents of the village
to Police Patil - Shri. Kurhade. Balu Dev had sown 29 bags of
Soyabean. PW5 and the co-workers had taken the contract of
harvesting the Soyabean crop at the rate of Rs. 2300/- per bag. Some
of the villagers who were sugarcane cutters had left the village. The
accused performed the work of Soyabean harvesting for about 10
days. While his statement was recorded u/s 161 of the Cr.P.C., he
had gone to the house of the accused and requested him to come to
work which he refused. He, however, cannot assign any reason as to
why this statement does not appear in his statement u/s 161 of the
Cr.P.C. This is, therefore, an omission.
74. PW10 has deposed that the accused is his friend. He
used to visit the agricultural land of PW10 for seeking work. When
he was called by the Police on 02.11.2016, he told the police that
prior to 07 days from 02.11.2016, the accused had met him near the
temple at village Shelgaon and he requested for Rs. 2000/- since he
desired to go out of station. PW10 declined to lend Rs. 2000/-
because of his financial position. The accused then inserted his sim
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card in the mobile phone of PW10 and called up Shivaji Bagwale,
PW11 for borrowing Rs. 2000/-. PW11, Sarpanch of the village, did
not have money and declined to give a hand loan.
75. PW11 corroborated the statement of PW10 that he had
received a call from the accused on 27.10.2016, when he demanded
Rs.2000/-. PW11 did not pay the said amount.
76. PW16 is another worker who was the owner of a tractor
bearing registration No. MH24-AG-704 which he engaged for
transporting sugarcane to Satish Sugar Factory in the State of
Karnataka. He had received a call from his friend Balu Kolhe, who
was the Mukadam, who takes contracts for sugarcane harvesting by
engaging sugarcane cutters (labourers). PW16 went along with his
tractor at Yadod and therefrom, he along with the accused, his
brother Shankar and his mother, went with the group of labourers.
All these persons in the said group were sugarcane cutters. A few
days later, Maharashtra police came (in the State of Karnataka) and
took away the accused, his brother Shankar and his mother along
with a small boy. The accused was working in the group of PW16 in
Karnataka and was very silent, was not talking to anybody and
appeared to be frightened.
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77. In cross-examination, PW16 has stated that in their
language of sugarcane harvester, one koyta (sickle) means one couple
comprising of two persons. All such koytas working in his group were
from Maharashtra. A mukadam controls the vehicle used for
transportation of sugarcane. He stated in cross-examination, that as
Kannada language is spoken in the State of Karnataka, workers from
Maharashtra are unable to speak that language and sometimes
Marathi speaking neighbourers behave shy in that part of the State.
78. PW18 is the cloth seizure panch. He was working as a
Mukadam of the Sugarcane cutters toli at Satish Sugar Factory,
Ooncha, Karnataka. At that time, the accused, his brother and their
mother had been with him for harvesting sugarcane. The accused
appeared upset, frightened and was not vocal. He was working in the
group of PW18 when police arrested him and took him away. On the
same day, the police seized one shirt and a pant in the presence of
PW18 and Siddharth Kadam, which were brought by brother of the
accused under panchanama Exh. 61. The police identified the shirt
and the pant by its' colour and description and prepared a seizure
panchanama by obtaining the signature of PW18 and Siddharth.
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These signatures were identified by PW18. Seizure panchanama
Exh.61 and articles no. 12 and 13, were identified by him. In cross-
examination, he denied that the police had not seized any clothes in
his presence.
09th February, 2021 : -
79. In cross-examination of PW18, he has denied that the
Maharashtrian labourers do not talk much or are silent while working
in the State of Karnataka. He however has stated that labourers
taken from Maharashtra 'remained upset till the sugarcane cutting
work of 4-5 field owners is done'. We have perused the Marathi
recording of the testimony of PW18 and we find that a correct
translation has not been set out in the English version. What is
mentioned in the Marathi statement is that, 'as such workers perform
the work of sugarcane harvesting in 4-5 fields in Karnataka, they are
restless (cspSu)'.
80. Section 8 of the Evidence Act gives importance to the
conduct of the accused at the time of the commission of the offence
and importantly after the commission of the offence. The testimonies
of PW10, PW11, PW16 and PW18 indicate that the accused appeared
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to be frightened and subdued. His behaviour was unusual. He
appeared to be under stress. After the accused was arrested on
20.11.2016, he was brought to Police Station, Sonpeth in district
Parbhani, after travelling from Karnataka and was lodged in Police
Custody.
IV] WHETHER THE LINKS COMPLETE THE CHAIN OF
CIRCUMSTANTIAL EVIDENCE?
81. The quilt seizure panchanama (Exh. 45) is of no
assistance to the prosecution. It was said to have been seized from
the northern side portion in front of his house on 02.11.2016, in half
burnt condition. Nothing turns on the said quilt as neither semen
stains nor blood stains were found on it. Material resembling human
fecal matter also did not render any assistance to the case of the
prosecution. The Forensic Science laboratory, vide Exh. 98,
submitted its report with regard to the partly burnt quilt and opined
that there was no DNA profile available from the same.
82. The string C-1, piece of cloth (the lungi) C-2, and the
leggings (kid wear) C-3, were forwarded to the Forensic Science
Laboratory. Vide Exh. 93, the laboratory noticed that C-1 was stained
with blood, C-2 was also stained with blood, but appeared to be
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washed and C-3 was also stained with blood and appeared to be
washed. C-2 and C-3 appeared to be washed because they were
under water in the well for about 4 to 5 days. Fecal matter appeared
on C-3. No semen or hair, were detected on any of these articles. Exh.
97 is the DNA analysis with regard to C-1, C-2 and C-3 which
revealed no DNA profile from the blood. Exh. 98 is the analysis
report with regard to the partly burnt quilt and no DNA profile was
obtained.
83. PW12 has stated in his deposition that 3 to 4 children
were playing near the house of one Dnyanoba Dhangar. The victim
was playing along with 3 to 4 small children near the said house, at
about 11:30 am. The said spot is very close to the house of the
accused. PW12 has also deposed that he saw her dead body on
31.10.2016 when it was removed from the gunny bag. Two stones, a
piece of lungi and some wire were also sealed by him. After the
police inquired with him, he told them that the father of the accused
was using that type of lungi which was found near the dead body. He
further deposed that the father of the accused has moved to district
Beed for doing yearly agricultural labour work. In paragraph 7, he
has mentioned the houses adjacent to his house and the house of
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Dnyanoba Dhangar, in whose vicinity the victim was playing. The
house of the accused is two houses adjacent to the house of PW12.
84. As we progressed with the dictation of this judgment in
open court, we were assessing as to whether the accused was
involved in this crime based only on his conduct of not reporting for
work about two to three days prior to the disappearance of the victim,
on the day she disappeared and the subsequent about five days since
her disappearance. He appeared frightened, inhibited and his co-
worker found him to be jittery. When the sniffer dog reached the
Sonpeth Gangakhed road opposite to the houses of Dnyanoba
Dhangar, Malhar Alase, Devidas Alase and the house of the accused,
the Police did not find it necessary to knock at his doors. On
02.11.2016, they reached the same place again for investigation and
they found a half burnt quilt with blood like material stains on it on
the northern side of the house of the accused, which turns out to be a
worthless piece of evidence.
85. PW23, SDPO was handed over the investigation on
06.11.2016 by the District Superintendent of Police. He formed three
squads of the officers belonging to the Local Crime Branch and began
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searching for the accused, as suspicious material like the quilt was
found near his house. Investigation led the police to the State of
Karnataka from where the accused was picked up and brought back
to Police Station, Sonpeth. In view of his memorandum statement
u/s 27 of the Evidence Act, the police followed the directions and
instructions of the accused and reached his house from where he
brought out a nylon rope by stating that it is an 85 cms piece. One
piece of the said rope was alleged to be used for strangulating the
victim.
86. We find that the piece of the nylon rope retrieved from
around the neck of the victim was sent to the Forensic Science
Laboratory vide Exh. 81, O.W. No. 1401/2016 dated 02.11.2016
(article C-1) along with several other articles. Article-E is the 85 cms
piece of the nylon rope which is alleged to be the other part of C-1.
We find that blood stains were on the string, lungi and the pant worn
by the victim as per the report of the Forensic Science Laboratory
Exh.93.
87. Subsequently, the SDPO addressed a communication
Exh. 65 dated 23.11.2016 to the Dy. Director of the Forensic Science
Laboratory raising certain issues which included a query as to
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whether Exh.E and Exh. C-1 are two pieces of the same rope. The said
communication was received by the Laboratory on 24.11.2016. No
response thereafter has been received by the I.O. and the
Investigating Agency remained silent on this issue. We are of the
view that this could have been a clinching piece of evidence which the
investigating agency has ignored.
88. We have noted that PW23, of the rank of the SDPO, has
stated in the first paragraph of his deposition that he had issued a
letter to the Magistrate for recording the statements of the sister and
brother-in-law of the accused u/s 164 of the Cr.P.C. We did not find
such statements in the R&P and we also do not know as to what
happened with the said two persons since they were not examined
before the trial Court.
89. The learned Advocate for the accused has canvassed that
this Court cannot consider any statement of any person which is not
made as a witness before the trial Court and he rightly canvassed that
such statement cannot be read as substantive evidence. The learned
Prosecutor had no answer as to why these persons were not examined
before the trial Court, except the brother-in-law of the accused
viz. Avinash Prabhakar Mule, in whose context an application was
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filed by the prosecution at Exh. 58 stating that the said witness does
not desire to support the case of the prosecution.
90. In the midst of this dictation, the learned Prosecutor
desired to trace out Exh. C-1 and the fate of Exh. 65 to address this
Court and prayed that the matter be posted after two days.
91. We, therefore, adjourned this matter to 11 th February,
2021.
11th February, 2021 : -
92. We have heard the learned Prosecutor on the purpose
and effect of Chapter XXVII - Section 366 and 367. He has placed
reliance upon the Judgment of the Hon'ble Apex Court in the matter
of Kunal Majumdar Vs. State of Rajasthan, 2012 (9) SCC 320 and an
order of this Court dated 02.02.2017 delivered in Criminal
Confirmation Case No. 3 of 2016, the State of Maharashtra Vs.
Krushna Ramrao Ridde and another.
93. The learned Prosecutor strenuously submits that the
nylon string by which the victim was strangulated by the accused,
C-1, is unfortunately not available in the muddemal. Despite the best
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efforts of the concerned police authorities, the same is not found.
Exh.65 by which "C-1" and the 85 cms nylon string "E" were sent to
the Forensic Science Laboratory to test whether the fiber of the two
pieces of nylon string are one and the same so as to make them two
parts of the same string. That report has also not been received by
the prosecution. He, therefore, submits that Section 391 of the
Cr.P.C. need not be invoked in this case and instead, this Court
should invoke Section 367 along with Section 311 for directing
further investigation or recording of further evidence before the trial
Court.
94. The learned Counsel for the accused has vehemently
opposed this request contending that the judgments cited do not
apply to this case, inasmuch as, the accused himself has preferred an
appeal and therefore, Section 391 of the Cr.P.C. would become
applicable and which would put fetters on the jurisdiction of this
Court.
95. We find that in Kunal Majumdar (supra), it has been held
in paragraph 15 to 19 as under : -
"15. In a case for consideration for confirmation of death
sentence under Section 366 (1) Cr.P.C., the High Court is
bound to examine the Reference with particular reference
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to the provisions contained in Sections 367 to 371 Cr.P.C.
Under Section 367, Cr.P.C., when Reference is submitted
before the High Court, the High Court, if satisfied that a
further enquiry should be made or additional evidence
should be taken upon, any point bearing upon the guilt or
innocence of the convict person, it can make such enquiry
or take such evidence itself or direct it to be made or taken
by the Court of Sessions. The ancillary powers as regards
the presence of the accused in such circumstances have
been provided under sub-Clauses (2) and (3) of Section
367, Cr.P.C. Under Section 368, while dealing with the
Reference under Section 366, it inter alia provides for
confirmation of the sentence or pass any other sentence
warranted by law or may annul the conviction itself and in
its place convict the accused for any other offence of
which the Court of Sessions might have convicted the
accused or order for a new trial on the same or an
amended charge. It may also acquit the accused person.
Under Section 370, when such Reference is heard by
Bench of Judges and if they are divided in their opinion,
the case should be decided in the manner provided under
Section 392 as per which the case should be laid before
another Judge of that Court who should deliver his
opinion and the judgment or order should follow that
opinion. Here again, under the proviso to Section 392, it is
stipulated that if one of the Judges constituting the Bench
or where the appeal is laid before another Judge, either of
them, if so required, direct for rehearing of the appeal for
a decision to be rendered by a larger Bench of Judges.
16. When such a special and onerous responsibility has been
imposed on the High Court while dealing with a Reference
under Section 366 (1), Cr.P.C., we are shocked to note
that in the order impugned herein, the Division Bench
merely recorded to the effect that the counsel for the
appellant pleaded for sympathy to commute the death
sentence into one for life for the offence falling under
Section 302, IPC while praying for maintaining the
sentence imposed for the offence under Sections 376/511,
IPC and that there was no opposition from the learned
Public Prosecutor. The Division Bench on that sole ground
and by merely stating that there was no use of force of
severe nature on the victim at the hands of the appellant
and that the commission of offence of murder cannot be
held to be brutal or inhuman and consequently the death
sentence was liable to be altered as one for life for the
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offence under Section 302, IPC. The Division Bench of the
High Court did not bother to exercise its jurisdiction
vested in it under Section 366(1) Cr.P.C. read with
Sections 368 to 370 and 392, Cr.P.C. in letter and spirit
and thereby, in our opinion, shirked its responsibility
while deciding the Reference in the manner it ought to
have been otherwise decided under the Code of Criminal
Procedure. We feel that less said is better while
commenting upon the cursory manner in which the
judgment came to be pronounced by the Division Bench
while dealing with the Reference under Section 366 (1)
while passing the impugned judgment.
17. We are, however, duty bound to state and record that in a
Reference made under Section 366 (1) Cr.P.C., there is no
question of the High Court short-circuiting the process of
Reference by merely relying upon any concession made by
the counsel for the convict or that of counsel for the State.
A duty is cast upon the High Court to examine the nature
and the manner in which the offence was committed, the
mens rea if any, of the culprit, the plight of the victim as
noted by the trial Court, the diabolic manner in which the
offence was alleged to have been performed, the ill-effects
it had on the victim as well as the society at large, the
mindset of the culprit vis-a-vis the public interest, the
conduct of the convict immediately after the commission
of the offence and thereafter, the past history of the
culprit, the magnitude of the crime and also the
consequences it had on the dependants or the custodians
of the victim. There should be very wide range of
consideration to be made by the High Court dealing with
the Reference in order to ensure that the ultimate outcome
of the Reference would instill confidence in the minds of
peace loving citizens and also achieve the object of acting
as a deterrent for others from indulging in such crimes.
18. It is unfortunate that the Division Bench of the High Court
of Rajasthan was oblivious of the above vital factors while
disposing of the Reference in such a cursory manner. It
will have to be stated that if the submissions of the
counsel for the appellant before us are to be considered on
merits, they would only result in dealing with the issue in
such a manner which in the normal course should have
been considered and examined by the Division Bench
while dealing with the Reference under Section 366 (1).
Since the said exercise ought to have been carried out by
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the Division Bench while dealing with a Reference along
with the appeal preferred by the appellant, in fitness of
things the Division Bench is allowed to carry out that
exercise as ordained upon it. To emphasize upon the duty
cast upon the Division Bench in such cases of Reference,
we reiterate that resorting to any such shortcut course
would reflect very badly upon the concerned Court.
19. We are convinced that it is the bounden duty of the
Division Bench to carry out such exercise in the manner
set out above and we feel it appropriate, therefore, to set
aside the judgment impugned in this appeal for that
reason and remit the matter back to the High Court for
deciding the Reference under Section 366 Cr.P.C. in the
manner it ought to have been decided. Inasmuch as the
conviction and sentence imposed on the appellant was by
the judgment dated 09.03.2007 of the trial Court and the
offence alleged was dated 16.01.2006, while remitting the
matter back to the High Court, we direct the High Court to
dispose of the Reference along with the Appeals
expeditiously and in any case within three months from
the date of receipt of the records sent back to the High
Court. The appeal stands disposed of with the above
directions to the High Court."
96. It is, therefore, obvious from the facts in Kunal Majumdar
(supra) that the High Court of Rajasthan relied upon a concession
given by the counsel for the convict and the counsel for the State.
Duty was cast upon the High Court to examine the nature and the
manner in which the offence was committed, the mens rea if any, of
the culprit, the plight of the victim as noted by the trial Court and the
diabolic manner in which the offence was alleged to have been
performed, the ill-effects it had on the victim as well as the society at
large, the mindset of the culprit, the public interest, the conduct of
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the convict immediately after the commission of the offence and
thereafter, the past history of the culprit, the magnitude of the crime
and also the consequences it had on the dependents or the custodians
of the victim. The Hon'ble Apex Court thereafter remitted the matter
(reference for confirmation of death sentence) back to the High Court
for deciding the reference as per the procedure laid down in Section
366 Cr.P.C.
97. Our conscience reminded us that we were required to
hear the prosecutor on Section 367 of the Cr.P.C. and find out as to
whether this was a fit case for directing further evidence to be
recorded. We, however, cannot be oblivious to the evidence that was
before the trial Court and that is placed before us to assess whether
the prosecution could not have led more evidence despite it's best
efforts put in, in the trial of the case. We are presently dealing with a
reference case as well as an appeal preferred by the accused. While
appreciating the contention of the learned Prosecutor that Section
367 r/w Section 311 of the Cr.P.C. alone could be attracted, we
cannot turn a blind eye to the law laid down by the Hon'ble Apex
Court in Rajvinder Singh v. State of Haryana, (2016) 14 SCC 671,
wherein it was held that additional evidence at the appellate stage,
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u/s 391 Cr.P.C., would not be permitted when it was certainly
possible to lead the best evidence available at the trial stage. It was
further held that it was certainly possible to examine Forensic Expert
at the trial stage itself and the High Court was right in rejecting the
prayer to lead additional evidence at appellate stage. We are of the
view that, Rajvinder Singh (supra) was not cited before the learned
Division Bench of this Court when it exercised powers u/s 391 of the
Cr.P.C. while passing the order dated 02.02.2017 in Criminal
Confirmation Case No. 3 of 2016.
98. Since the accused has preferred an appeal before us and
the same has been taken up for adjudication along with the
Confirmation case, we have no hesitation in holding that we cannot
ignore Section 391 of the Cr.P.C. In Brig. Sukhjeet Singh (Retd),
MVC Vs. The State of Uttarpradesh, (2019) 16 SCC 712, the Hon'ble
Apex Court held that the key words in Section 391(1) of the Cr.P.C.
are "if it thinks additional evidence to be necessary". The word
necessary is interpreted to mean 'necessary for deciding the appeal'.
Power to take additional evidence u/s 391 Cr.P.C. is with an object to
appropriately decide the appeal by the appellate court to secure ends
of justice. A wide discretion is conferred on the appellate court and
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the additional evidence may be necessary for a variety of reasons.
Additional evidence must be necessary not because it is impossible to
decide the appeal or pronounce the judgment, but because there
would be failure of justice without it. There are no fetters u/s 391
Cr.P.C., on the power of the appellate Court. All powers are
conferred on the court to secure the ends of justice.
99. The only issue before us begging for the attention of
Section 367 inter alia Section 391 is whether the nylon string "E"
brought out by the accused and 'C-1', which is seized by the police
u/s 27 of the Evidence Act, is a piece of the same string/nylon rope.
It requires no debate that discovery u/s 27 of the Evidence Act has it's
own limitation and conviction cannot be handed down purely on the
solitary piece of evidence of seizure u/s 27. There have to be
corroborative pieces of evidence which nail the accused and in such
circumstances, such a seizure would be an additional piece of
evidence provided it completes the chain of circumstantial evidence.
As noted above, this case rests purely on circumstantial evidence. If
other pieces of evidence with the aid of Section 27 complete the chain
of circumstantial evidence, the seizure of the nylon rope u/s 27 of the
Evidence Act would assume importance.
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100. In the above backdrop, we summarize the evidence
before us so as to assess as to whether the seized string "E" matches
the fiber of the nylon rope 'C-1', found around the neck of the victim,
and could be two pieces of the same rope so as to complete the chain
of circumstantial evidence : -
A. The last seen alive together theory put forth by the
prosecution on the basis of the solitary testimony of PW2 is
demolished by the evidence of PW3 and PW22.
B. Insofar as the sniffer dog investigation is concerned, which
is normally never considered to be substantive evidence,
indicates that Johny had travelled upto the Sonpeth-
Gangakhed road and lost his track thereafter. The
prosecution contends that, after crossing the road, there are
a few houses and on a little mound (maal), the house of the
accused was situated. We do not find this factor to be a link
in the chain of circumstantial evidence pointing towards the
guilt of the accused, in the absence of corroborative
evidence.
C. The police had found a half burnt quilt on the northern side
of the house of the accused on 02.11.2016. The CA report
does not indicate that the quilt had semen stains or blood
stains belonging to the blood group either of the victim or
the accused. This piece of evidence is therefore worthless.
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D. A lungi was found wrapped around the victim when the
body was fished out of the well. Two villagers residing in
the same village have deposed before the trial Court that
such type of lungi was being worn by the father of the
accused. Neither the father of the accused was examined,
nor is there any evidence before the trial Court to indicate
that the father of the accused purchased the said lungi.
E. Insofar as the conduct of the accused is concerned, keeping
in view Section 8 of the Evidence Act and the observations
of the Hon'ble Apex Court in paragraph 17 of the Kunal
Majumdar (surpa), three co-workers of the accused have
deposed before the trial Court stating that he was not
talking, was a bit silent, appeared to be under tension and
was asking for money. In the absence of corroborative
evidence, this piece of evidence could hardly form the
foundation of a judgment of conviction.
101. In the above backdrop, we find that even if the nylon
rope "C-1" was before us so as to be compared with the colour and
pattern of the string/rope "E", we are afraid that we do not have the
expertise to conclude as to whether the fiber of both the pieces of the
nylon rope can be said to be identical so as to conclude that both
these pieces together form a single nylon rope. In these premises, it
would be futile to direct the trial Court, firstly to trace out the missing
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nylon rope "C-1" and after tracing it, resend "C-1" and "E" to the
Forensic Science Laboratory for analyzing it's fiber. On this solitary
piece of evidence, we cannot support the conclusion of 'guilty' by the
trial Court.
102. In view of the above, we do not find such evidence before
us which would convince us that it was this accused and no other
person who can be said to have committed the crime. The chain of
circumstantial evidence is broken at the stages of (a) last seen alive
together, (b) sniffer dog, (c) the lungi and (d) the nylon rope. Unless
all these links could have held themselves together so as to complete
the chain of circumstantial evidence, the accused could not have been
held guilty of having committed the crime [Sharad Birdhichand Sarda
Vs. State of Maharashtra, (1984) 4 SCC 116].
103. In plethora of judicial pronouncements, the Hon'ble Apex
Court has concluded that suspicion, however strong, cannot take the
place of proof. An accused is presumed to be innocent unless proved
guilty beyond reasonable doubt. In Shanti Devi v. State of Rajasthan,
(2012) 12 SCC 158, the Hon'ble Apex Court reiterated the following
principles for conviction of the accused based on circumstantial
evidence : -
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"10.1. The circumstances from which an inference of guilt is
sought to be proved must be cogently or firmly
established.
10.2. The circumstances should be of a definite tendency
unerringly pointing towards the guilt of the accused.
10.3. The circumstances taken cumulatively must form a
chain so complete that there is no escape from the
conclusion that within all human probability, the crime
was committed by the accused and none else.
10.4. The circumstantial evidence in order to sustain
conviction must be complete and incapable of
explanation of any other hypothesis than that of the
guilt of the accused and such evidence should not only
be consistent with the guilt of the accused but should be
inconsistent with his innocence."
104. In this backdrop, we find that Section 29 of the POCSO
Act, which enumerates presumption of the person being tried to be
guilty of committing the said offence, would not be applicable as it is
established before us that the evidence brought on record by the
prosecution does not conclusively prove that the accused has
committed the crime beyond any doubt. The special Court can
presume that such person (accused) has committed the offence,
unless the contrary is proved. In the instant case, though the victim is
proved to have suffered a sexual assault and met with a homicidal
death, it is unfortunate that the prosecution could not bring on record
such evidence which could have proved that the offence was
committed by the accused beyond any doubt.
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105. In Mohan Ambadas Meshram Vs. State of Maharashtra,
2018 (2) ABR (Cri) 947, presumption u/s 29 of the POCSO Act would
arise only after the prosecution proves/establishes the basic
foundational fact beyond reasonable doubt. In the absence of
establishing that the accused had committed the crime, the effect of
Section 29 of the POCSO Act would be neutralized.
106. In view of the above, we grant the benefit of doubt to the
accused. The Criminal Appeal No. 402 of 2020 is allowed. The
impugned Judgment of the trial Court dated 18.02.2020 delivered in
Special (POCSO) Case No. 2 of 2017, stands quashed and set aside.
The Criminal Confirmation Case No. 1 of 2020 stands disposed off.
The accused - Vishnu Madan Gore is, therefore, acquitted of the
charges u/s 363, 364, 376-A, 302 and 201 of the IPC and Sections 5
and 6 of the POCSO Act, by giving him the benefit of doubt. The
accused shall be set at liberty, if not required in any other crime/case.
The fine amount of Rs. 50,000/- (Rupees Fifty Thousand), if paid in
full or in part, shall be refunded to the accused after the appeal
period is over.
107. Internal page no. 2 of Exh. 73, which is below the
narration in Exh. 72, which was missing from the paper-book as the
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said page was placed by the trial Court in D-file, shall be placed as
page no. 2 below Exh. 73 and shall be a part and parcel of the R&P.
The R&P be returned to the trial Court and the muddemal be
destroyed after the appeal period is over.
108. Before we part with this case, we have no hesitation in
observing that we are indeed disturbed by the manner in which the
prosecution has investigated the crime, collected evidence and
conducted the trial in a most insensitive manner. The learned
Prosecutor - Shri. S. D. Ghayal deserves compliments for the
tremendous efforts that he has put in and the manner in which he has
marshalled the facts of the case before us. It is unfortunate that such
amount of hard work is met with an order of acquittal at our
unfortunate hands only because the prosecution has not collected
evidence and has not even taken efforts to get a result from the
Forensic Science Laboratory as regards the nylon string "C-1" and "E".
Though PW23 had approached the learned Magistrate for recording
the statements of the mother, sister and son-in-law u/s 164 of the
Cr.P.C., no further steps were taken in this direction. We perceive
that the said step was taken by him on the basis of some material that
he had gathered during investigation after he took over as the I.O. on
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06.11.2016 under the orders of the District Superintendent of Police.
We find no hesitation in directing the Directorate of Prosecution,
State of Maharashtra to initiate action against those responsible for
the loss of the nylon string "C-1", failure to acquire the report from
the Regional Forensic Science Laboratory as regards the matching of
the fiber of the nylon string "C-1" and "E" and for the failure in
examining material witnesses.
109. We are equally surprised by the manner in which the
learned Additional Sessions Judge (Special Judge), Gangakhed,
Dist.Parbhani has decided Special (POCSO) Case No. 2 of 2017. We
find that the learned Judge has referred to portions of the
examination-in-chief of prosecution witnesses and has overlooked
their cross-examination, while drawing his conclusions. So also, the
said Presiding Officer was under a duty to direct the prosecution to
bring forth such witnesses or pieces of evidence which were necessary
for reaching to the correct conclusion. He should have paid attention
to the fact that the nylon string "C-1" by which the victim was
strangulated had also gone missing. Every case has to be dealt with
by the Presiding Officer with sensitivity and such cases involving
children of a tender age, should be dealt with, with utmost sensitivity.
We deem it appropriate to reproduce paragraph 35 of the judgment
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of the Hon'ble Apex Court in Zahira Habibullah Shaikh and Anr. v
The State of Gujarat and others, (2004) 4 SCC 158 as under and
conclude this judgment : -
"35. This Court has often emphasised that in a criminal case
the fate of the proceedings cannot always be left entirely in the
hands of the parties, crime being public wrong in breach and
violation of public rights and duties, which affect the whole
community as a community and are harmful to the society in
general. The concept of fair trial entails familiar triangulation of
interests of the accused, the victim and the society and it is the
community that acts through the State and prosecuting
agencies. Interests of society are not to be treated completely
with disdain and as persona non grata. Courts have always been
considered to have an over-riding duty to maintain public
confidence in the administration of justice - often referred to as
the duty to vindicate and uphold the 'majesty of the law'. Due
administration of justice has always been viewed as a
continuous process, not confined to determination of the
particular case, protecting its ability to function as a Court of
law in the future as in the case before it. If a criminal Court is to
be an effective instrument in dispensing justice, the Presiding
Judge must cease to be a spectator and a mere recording
machine by becoming a participant in the trial evincing
intelligence, active interest and elicit all relevant materials
necessary for reaching the correct conclusion, to find out the
truth, and administer justice with fairness and impartiality both
to the parties and to the community it serves. Courts
administering criminal justice cannot turn a blind eye to
vexatious or oppressive conduct that has occurred in relation to
proceedings, even if a fair trial is still possible, except at the risk
of undermining the fair name and standing of the judges as
impartial and independent adjudicators."
[Emphasis supplied]
[ B. U. DEBADWAR ] [ RAVINDRA V. GHUGE ]
JUDGE JUDGE
SG Punde, PA
