Sanjeev Kumar vs State
2009 Latest Caselaw 1541 Del

*              HIGH COURT OF DELHI AT NEW DELHI

%                             Judgment reserved on : 13.04.2009
                              Judgment delivered on: 21.04.2009


+                          Crl. Appeal No.755/2005


SANJEEV KUMAR                         ..... Appellant
             Through : Mr.K.B.Andley, Senior Advocate with
                       Mr.M.L.Yadav, Advocate.


                                VERSUS


STATE                                          .....Respondent
                      Through : Mr. Pawan Sharma, Advocate

CORAM :-
 HON'BLE MR. JUSTICE PRADEEP NANDRAJOG
 HON'BLE MS. JUSTICE ARUNA SURESH

       (1) Whether reporters of local paper may be
           allowed to see the judgment?

       (2) To be referred to the reporter or not?    Yes

       (3) Whether the judgment should be reported
           in the Digest ?                       Yes

PRADEEP NANDRAJOG, J.

1. Since written submissions have been filed in Court

on 13.4.2009 when arguments were closed in the appeal, we

propose to note the submissions urged by learned counsel for

the appellant as recorded in the written submissions. Noting

at the outset that the learned counsel has made no

submissions pertaining to the recoveries effected at the

instance of the appellant pursuant to his disclosure statement.

When questioned as to why no submissions have been made

pertaining thereto, learned senior counsel responded that

since the case of the prosecution is based on circumstantial

evidence, if the circumstances which have been questioned

during arguments in appeal and in respect whereof written

submissions have been filed, were to fail, the remaining

circumstances are inadequate to draw the inference of guilt.

The written submissions filed are as under:-

"The substance of prosecution case against the appellant is on the following circumstances with the Trial Court held as having been proved.

(a) The accused Sanjeev Kumar was employed as a servant with the deceased;

(b) That his behaviour was slightly abnormal from a week prior to the date of incident;

(c) That on 6.12.2001 i.e. in the afternoon, PW-7 Kuldeep Kumar noted accused in a passive mood;

(d) That the deceased received a sum of Rs.2,40,000/- in cash from PW-4 Nagma;

(e) That accused absconded after the incident;

(f) That the said amount of Rs.2,40,000/- was also found missing;

(g) That the key Ex.PX of the lock Ex.P-20/4 of the office of deceased was got recovered at the instance of accused Sanjeev Kumar;

(h) That on 8.1.2002 accused Sanjeev Kumar led to the recovery of cash of Rs.25,000/- and of Rs.40,000/- and a country made pistol Ex.PY concealed in the mud floor of his house;

(i) That the bullets recovered from the body of the deceased were of 8mm/.315 bore and could be fired from pistol Ex.PY;

(j) That accused Sanjeev Kumar led to arrest of his father accused Rajbir and further recovery of

Rs.9,800/- in cash and a pass book Ex.PZ-1 with a deposit entry of Rs.1 lakh; and

(k) False explanation/false defence taken by the accused that he was never an employee of the deceased provides the missing link;

Admittedly the case of the prosecution is based only on circumstantial evidence and in case the appellant is able to prove that such chain of circumstantial evidence is affectively broken then the benefit of doubt must be accorded to the appellant.

Now taking the circumstances narrated above serial- wise it is submitted that such chain of circumstantial evidence is effectively broken.

Admittedly, in the FIR recorded in the case there is no mention at all about appellant Sanjeev Kumar.

Neither there is any documentary proof as such to show that appellant was in the service of deceased Kuldeep Gandhi.

Shashi Gandhi (PW-6) wife of the deceased on oath stated that her husband was an income-tax payee. As such it can logitenently be presumed that he was maintaining regular accounts. No such accounts have been produced to show about the employment and payment of salary to the appellant.

Further PW-6 had telephoned Madan Lal (PW-3) thrice on the day of occurrence and asked PW-3 to verify about her husband Kuldeep Gandhi as to why he has not come back to the house. However, at no time she asked PW-3 to verify about the appellant who according to her was residing in that office during the night and was also supposed to be having the key of the office. In case the version of PW-6 about the service of the appellant and about the presence of the appellant in the said office during the night was to be believed the natural inference would be that she would ask PW-3 to make verification about the appellant at that odd hour of night. Admitted it was not so done.

The legitimate inference, therefore, would be that the appellant was not in the service of deceased.

Another important feature to justify such inference in favour of the appellant is that according to PW-6 the deceased was suspecting the conduct of the appellant since about a week prior to this occurrence and was thinking about terminating his service. If that was true the deceased would be the last person to keep substantial amount of Rs.2,40,000/- on his person till that odd hour of night knowing fully well that the appellant was there.

Another very important feature of the case is that the body of the deceased was found in a sitting posture on the Sofa set. In front thereof on the table two glasses of whisky and one bottle of whisky was found. This shows that some other person was with the deceased and took whisky with him. That other person cannot be appellant who, according to PW-6, was merely a servant of the deceased at a salary of Rs.1,000/- per month. May be that the said other person had committed the crime.

In view of the above said circumstances, the chain of circumstantial evidence against the appellant is effectively broken and the benefit thereof should have been given to the appellant."

2. Case of the prosecution is that Kuldeep Gandhi was

engaged in the business of sale and purchase of properties and

the appellant was his employee. The deceased had received a

sum of Rupees Two Lakhs Forty Thousand in cash from one

Mrs.Nagma on 6.12.2001. On said day, the appellant

murdered Kuldeep Gandhi in his office and ran away with the

loot. On being apprehended and interrogated, the appellant

got substantial amount recovered from his house as also led

the police to the place where from a firearm (used to commit

the crime) was recovered as also got recovered the key of the

lock put on the rear door of the office of Kuldeep Gandhi which

was broken open by the police on 7.12.2001.

3. From the written submissions filed by learned

counsel for the appellant, and as noted above, it is apparent

that after the evidence was recorded, learned Trial Judge has

held that it stood established that the appellant was employed

by the deceased and that on 6.12.2001 the deceased had

received Rupees Two Lakhs Forty Thousand from Mrs.Nagma

PW-4, which sum was found missing and Rupees Sixty Five

Thousand in cash was recovered from the appellant. Rupees

Nine Thousand Eight Hundred in cash was recovered from his

father and Rupees One Lakh was found deposited in the

account of his father. It has further been held that it has been

established that the appellant was absconding after the

incident and the key of the lock of the office of the deceased

was recovered from a hidden place after the appellant made a

disclosure statement that he knew the where about of the key

and led the police to the place where from the key was

recovered. The firearm got recovered by the appellant from

the mud floor of his house was of the bore which corresponded

to the bullet recovered from the body of the deceased.

4. The process of law was set into motion when in the

intervening night of 6th and 7th December 2001 HC Jitender

Singh PW-8 and Const. Jagbeer Singh PW-9, on night patrol,

were contacted by Madan Lal PW-3 at around midnight who

told them that Kuldeep Gandhi had his office at B-6/19, Sector-

18, Rohini and that he was not responding and that the lights

in the office were on but the door was locked from outside.

5. HC Jitender Singh PW-8, telephonically informed the

duty officer at Police Station Samaipur Badli about the said fact

pursuant to which DD No.29A, Ex.PW-21/A, was recorded. He

and Const. Jagbeer Singh proceeded to B-6/19, Sector-18,

Rohini along with Kuldeep Gandhi.

6. Taking along with them a copy of the DD entry

No.29A SI Om Prakash PW-12, accompanied with Const. Rajesh

PW-17, reached the spot where HC Jitender Singh and Const.

Jagbeer had already reached along with Madan Lal. They

broke open the lock of the main door of the premises and

found Kuldeep Gandhi lying dead on a sofa.

7. In the meantime, Inspector Balbir Singh PW-20, also

reached the spot. On finding no eye-witness, Inspector Om

Prakash PW-21, made an endorsement Ex.PW-21/B on DD

Entry Ex.PW-21/A, and at 3.30 A.M. handed over the same to

Const. Rajesh PW-17, for registration of an FIR. Const. Rajesh

took Ex.PW-12/B to HC Dharambir Singh PW-1, who recorded

the FIR No.817/01, Ex.PW-1/B.

8. At the place of the occurrence Inspector Balbir

Singh PW-20, prepared the rough site plan Ex.PW-20/A,

recording therein point „A‟ where the dead body of the

deceased was found. Const. Yashpal PW-12, reached the spot,

on being summoned and took photographs Ex.PW-12/A5 to

Ex.PW-12/A8; negatives whereof are Ex.PW12/A1 to Ex.PW-

12/A4. From the portions of the sofa which were found to be

stained with blood, sample sofa control and the lock of the

door of the premises which was broken to gain entry into the

premises were seized vide memo Ex.PW-20/E. Two empty

glasses and a bottle of whiskey of the brand Royal Challenge,

found on the table in front of the sofa were seized vide memo

Ex.PW-20/F.

9. Since the deceased was found dead at the spot, his

body was sent to the mortuary, where Dr.R.K.Punia PW-19,

conducted the post-mortem at 11.45 A.M. on 07.12.01 and

gave his report Ex.PW-19/A, which records that one

penetrating lacerated wound (bullet entry wound) was found

present on lateral angle of the left eye; that one penetrating

lacerated wound (bullet entry wound) was found present over

front of left side chest measuring 1.5 cm X 1 cm situated 6 cm

below left clavical and 8 cm left to interior midline; that the

two injuries were ante-mortem, sufficient to cause death in the

ordinary course of nature and were caused by a firearm. A

bullet each was recovered from the right side of the head and

the right lung of the deceased.

10. After conducting the post-mortem, Dr.R.K.Punia PW-

19, handed over the blood sample and the clothes of the

deceased and the two bullets recovered from the body of the

deceased to Const. Jagbir Singh PW-9, who seized the same

vide memos Ex.PW-9/A and Ex.PW-9/B respectively.

11. In her statement made to the police the wife of the

deceased told them that the appellant was employed by her

husband and since the appellant was found absconding, he

became a suspect more so for the reason Nagma PW-4 told

the police that on the day of the incident she had given

Rupees Two Lakhs Forty Thousand to the deceased, which sum

was found missing.

12. Before he could be apprehended, on 12.12.01 the

appellant surrendered before the Juvenile Court alleging that

he was a minor; a fact which was disproved as a result of

inquiry conducted by the board. The appellant was arrested at

3.45 P.M. on 07.01.02 as recorded in the arrest memo Ex.PW-

20/J.

13. Inspector Balbir Singh PW-20, interrogated the

appellant in the presence of SI Om Prakash PW-21 and one

Deepak Kumar Diwan PW-10, who was an acquaintance of the

deceased. The appellant made a disclosure statement Ex.PW-

10/A wherein he confessed having murdered the deceased and

stated that he can get recovered the key to the lock of the

main door of the office of the deceased; as also the sum of

Rupees Two Lakhs Forty Thousand stolen by him as also the

revolver with which he had shot the deceased. Pursuant

thereto, the appellant led the police to the building in which

the office of the deceased was situated and from a place

outside the office where the electricity meters were installed,

got recovered a key which was lying hidden and could not be

seen by the eye. Thereafter he led the afore-noted persons to

his residence and got recovered a revolver which he had

concealed and two plastic bags containing a sum of

Rs.25,000/- and Rs.40,000/- respectively. The key, sum of

Rs.25,000/- and Rs.40,000/- and the revolver recovered at the

instance of the appellant were seized vide memos Ex.PW-10/B,

PW-10/C, PW-10/D and Ex.PW-10/E respectively.

14. Since the appellant had told that he had parted with

a substantial amount to his father, his father Rajvir Singh was

arrested by Inspector Balbir Singh PW-20. He was interrogated

in the presence of SI Om Prakash PW-21 and Deepak Kumar

Diwan PW-10. Rajvir Singh made a disclosure statement

Ex.PW-10/H wherein he stated that he had assisted the

appellant in concealing the amount stolen by the appellant

and that he can get recovered a part of the said amount.

Pursuant thereto, he produced a sum of Rs.9,800/- and a

passbook which showed a cash deposit of Rupees One Lakh.

The money and the passbook were seized vide memo Ex.PW-

10/G.

15. The two bullets recovered from the body of the

deceased and the revolver recovered at the instance of the

appellant were sent to a ballistic expert for his opinion. Vide

report Ex.PW-20/L it was opined that the revolver recovered at

the instance of the appellant is a .32" caliber firearm designed

to fire a standard .315" cartridge and is in working condition;

that the two bullets recovered from the dead body of the

deceased corresponded to the bullet of standard .315"

cartridge and that the individual characteristic of striations are

insufficient for comparison and opinion whether the said

bullets were fired through the revolver recovered at the

instance of the appellant.

16. Armed with the aforesaid material, a challan was

filed accusing the appellant of having murdered the deceased

and robbed him of Rs.2,40,000/- by using a deadly weapon

and causing disappearance of evidence by throwing empty

cartridges. Charges were framed against the appellant for

having committed offences punishable under Sections

302/392/397/201 IPC. His father was charged for having

intentionally received stolen property i.e. for the offence

punishable under Section 414 IPC.

17. At the trial, the prosecution examined 22 witnesses.

The material witnesses of the prosecution were Madan Lal PW-

3, Nagma PW-4, Shashi Gandhi PW-6, Kuldip Kumar PW-7,

Deepak Kumar Diwan PW-10 and Ram Gopal Saxena PW-18.

The police witnesses deposed to the facts pertaining to the

registration of the FIR, the arrest of the accused persons, their

interrogation, the recording of disclosure statements, the

pointing out of places where from the key, the revolver and

bags containing money were recovered and the investigation

which was conducted.

18. Madan Lal PW-3, deposed that the deceased was

his neighbour. On 06.12.01 he had gone to the office of the

deceased three times at the requests of wife of the deceased.

That on each visit he had found that the door of the office was

locked and that he got no response from inside despite giving

several knocks. That on the third visit he had peeped inside

through a window and saw the feet of someone sitting on a

sofa. That at the time of his third visit one Mr.Kuldeep Nagru

who was accompanied with one Mr.Chauhan was also present

there. That they also peeped inside and saw the upper portion

of the body of the deceased. That Kuldeep Nagru went to a

police post situated nearby pursuant to which the police

arrived at the spot and broke open the lock of the main door of

the office whereupon it was found that the deceased was lying

dead on a sofa. That the appellant was employed by the

deceased.

19. Nagma PW-4, deposed that the deceased was a

property dealer and that she had purchased a flat situated at

Rohini from the deceased. That on 06.12.01 she had paid a

sum of Rs.2,40,000/- to the deceased at her residence towards

the sale consideration of the flat. That prior to said date she

had paid three installments to the deceased in his office and

that on said three occasions she had seen the appellant in the

office of the deceased.

20. Shashi Gandhi PW-6, the wife of the deceased,

deposed that the appellant was employed by the deceased

and that he used to reside in the office of the deceased. That

the keys of the office used to remain with the appellant. That

about a week prior to his death the deceased had told her that

he had noticed a change in the behavior of the appellant, that

the appellant had started to misbehave with him, that he kept

an eye on the deals struck by him and that he was thinking of

terminating the services of the appellant. That at around 2.30

P.M. on the date of the incident the deceased had telephoned

her and informed her that he had received a payment of

Rs.2,40,000/- from one Ms.Nagma. That when she had come to

the office of the deceased after receiving the news of his death

she had found that appellant was not present at the office and

that the amount Rs.2,40,000/- received by the deceased

earlier in the day was also missing.

21. That video cassette Ex.PW-6/A was a recording of a

function organized at her residence which showed the

presence of the appellant in the function.

22. Kuldip Kumar PW-7, deposed that he was having

business dealings with the deceased. That at around 1.30 P.M.

to 2.00 P.M. on 06.12.01 the appellant who was an employee

of the deceased had come to him for the purposes of handing

over a file. That on the said day he had found the behavior of

the appellant somewhat abnormal from his usual behavior.

That at around 11 P.M. on the same day he had gone to the

office of the deceased at the request of the wife of the

deceased and had found that the car of the deceased was

parked outside, that the main door of the office was locked

from outside and that the lights of the office were switched on.

That one Madan Lal was also present therer at that time. That

after sometime the police also reached there and broke open

the lock of the main door of the office whereupon the

deceased was found lying dead on a sofa.

23. Deepak Kumar Diwan PW-10, deposed that the

appellant had made a disclosure statement Ex.PW-10/A and

had got recovered a revolver, two plastic bags containing a

sum of Rs.25,000/- and Rs.40,000/- respectively and a key in

his presence.

24. Ram Gopal Saxena PW-18, Branch Manager, District

Co-operative Bank, Sahibabad Branch, Ghaziabad deposed

that accused Rajvir Singh was holding an account in his bank

and that a sum of Rs.1,00,000/- was deposited in the said

account on 26.12.01.

25. In his examination under Section 313 CrPC the

appellant denied everything and pleaded false implication. He

stated that he was never employed by the deceased and was

known to him in connection with a property transaction. That

he had attended the function organized at the residence of the

deceased recording whereof is contained in the video cassette

Ex.PW-6/A as a guest. Accused Rajvir Singh also pleaded false

implication in his examination under Section 313 CrPC. In

defence, two witnesses namely Manbir Singh and Jaibir Singh

were examined by accused Rajvir Singh as DW-1 and DW-2

respectively.

26. Manbir Singh DW-1, deposed that he had paid a

sum of Rs.25,000/- to the accused persons in connection with

a property transaction.

27. Jai Bhagwan DW-2, the brother of the deceased,

deposed that he had given a sum of Rs.1,50,000/- to accused

Rajvir Singh in connection with a sale transaction.

28. In view of the evidence led i.e. the recovery of the

key of the broken lock which was found locking the entrance to

the room in which the body of the deceased was found and

noting that the lock could be opened by the key; the fact that

the appellant was an employee of the deceased and was found

absconding; and the recovery of money pursuant to the

disclosure statement of the appellant and the appellant having

no satisfactory explanation as to how he got so much money,

the learned Trial Judge had convicted the appellant of all the

charges framed against him. However, holding that the

prosecution has not been able to establish that accused Rajvir

Singh had any knowledge that the amount Rs.1,09,800/-

recovered from his possession was received by him knowing

that it was stolen by the appellant, the learned Trial Judge

acquitted him.

29. As noted herein above, the first submission

advanced by the learned senior counsel was that the name of

the appellant is not mentioned in the FIR Ex.PW-1/B.

30. Absence of name of the appellant in the FIR is

hardly of any significance inasmuch as there was no evidence

pointing to the involvement of the appellant in the crime till

the time the FIR was registered.

31. The next two submissions relate to the proof of

employment of the appellant with the deceased. The gist of

the submissions advanced by the learned counsel is that no

documentary proof particularly the accounts maintained by

the deceased were produced by the prosecution to establish

the factum of the said employment.

32. The reason which led the learned Trial Judge to

arrive at a conclusion that the appellant was an employee of

the deceased was that the ocular evidence led by the

prosecution to establish the said employment was not

seriously controverted by the defence. The Trial Judge noted

that Madan Lal PW-3, Kuldip Kumar PW-7 and Deepak Kumar

Diwan PW-10, had testified that the appellant was an

employee of the deceased and no suggestion to the contrary

was given to the said witnesses by the defence.

33. Another piece of evidence which strongly points to

the fact that the appellant was an employee of the deceased is

the testimony of Nagma PW-4, who is an independent witness.

As noted herein above, Nagma PW-4, who had purchased a flat

from the deceased, had testified that the appellant was

present in the office of the deceased on all the three occasions

when she had gone there to make part payments towards the

sale consideration of the flat purchased by her to the

deceased.

34. The afore-noted testimony of Nagma PW-4, when

coupled with the testimony of Shashi Gandhi PW-6, the wife of

the deceased and the uncontroverted testimonies of Madan Lal

PW-3, Kuldip Kumar PW-7 and Deepak Kumar Diwan PW-10,

that the appellant was an employee of the deceased

establishes the factum of the said employment.

35. Pertaining to the submission that no documentary

proof was produced by the prosecution to prove the factum of

the said employment, suffice would it be to state that the

deceased was a small scale businessman and cannot be

expected to have issued appointment letter, salary slips etc. to

the appellant. Courts cannot remain oblivious to the ground

realities prevailing in this country. The fact that the petty

businessmen conduct their businesses in a most slipshod

manner cannot be lost sight of. The deceased was not a big

businessman. He conducted the business himself and had

only one employee i.e. the appellant. What books of account

would he be maintaining? Hardly any. In any case, at a

criminal trial the purity of civil transactions is not in issue and

hence a civil transaction need not be proved in the manner

required by the law of contract or any other civil law.

36. The plea that the conduct of the wife of the

deceased, in not inquiring about her husband is strange.

37. We fail to understand the logic of the argument. As

noted in the foregoing paragraphs, the wife of the deceased

had deposed, a fact confirmed by Madan Lal that the wife of

the deceased had repeatedly contacted him telling him that

her husband had not returned home and he i.e. Madan Lal

should go the office of her husband and find out as to why her

husband had still not returned. Now, the office of the

deceased was far away from his residence and what more

normal conduct can be shown by a wife whose husband has

not returned home other than to inform the friend of the

husband to try and find out as to why the husband has not

returned home.

38. There is some merit in the plea urged by learned

counsel for the appellant that the testimony of PW-6 and PW-7,

pertaining to the conduct of the appellant is an exaggerated

version and hence the circumstance of abnormal conduct of

the appellant is a wrong finding returned by the learned Trial

Judge. We exclude said circumstance while considering the

incriminating evidence against the appellant.

39. But, this does not mean that the testimony of PW-6

and PW-7 has to be rejected in its entirety. Witnesses,

especially in India, have a tendency to over state or

exaggerate their case. Even the truthful witnesses, not

infrequently, exaggerate or imagine or tell half truths. The

courts must try to extract and separate the hard core of the

truth from the remaining. Courts must separate "the chaff

from the grain". If after considering the whole mass of

evidence, a residue of acceptable truth is established by the

prosecution beyond any reasonable doubt the courts are

bound to give effect to the result flowing from it and not throw

it overboard on purely conjectural and hypothetical grounds.

40. Thus, the exaggerated version of the wife and the

friend of the deceased that the deceased became suspicious of

the appellant prior to his death and that on the day of the

incident the conduct of the appellant being suspicious, is not

fatal to the case set up by the prosecution against the

appellant, if the remaining evidence led by the prosecution is

sufficient to nail the appellant.

41. Pertaining to the last submission advanced by the

learned senior counsel that the fact that two glasses were

found on the table lying in front of the sofa on which the dead

body of the deceased was found establishes the presence of a

third person in the office of the deceased on the day of the

incident and that the said third person "may" have committed

the murder of the deceased, we note that there is no evidence

which even remotely suggests the involvement of any other

person besides the appellant in the crime of the murder of the

deceased.

42. The key of the lock which had to be broken open

was recovered pursuant to the disclosure statement made by

the appellant and on his pointing out the place to the police

where from the key was recovered. As noted in the impugned

decision, the lock could be opened by the key. We may note

that no witness deposed that the key could operate the lock in

question, but finding that the learned Trial Judge has so

recorded in the impugned decision, on 8.4.2009, during

argument in the appeal we had directed that the broken lock

Ex.P-20/4 and the key Ex.PX should be produced before us.

The lock and the key were produced before us with the seal of

the District & Sessions Judge, Delhi affixed on the two parcels

containing the key and the lock. The seals were broken in

Court. The parcels were opened. The key and the lock were

taken out. In our presence, the key was put to use on the lock

and it was found that the lock could be operated i.e. locked

and unlocked with the key in question. We recorded said fact

in our order dated 13.4.2009 before recommencing arguments

in the appeal. The fact that the office of the deceased had no

signs of a forcible entry, it is apparent that the office was

locked by somebody after the deceased had been shot at.

Who else, other than the appellant could have done so for the

reason, the key to the lock was recovered by the police

pursuant to the disclosure statement of the appellant and on

the appellant leading the police and pointing out the place

where from the key was recovered. The appellant has given

no explanation to said circumstance, which by itself is

conclusive and clinching evidence wherefrom the only

inference which can be drawn is to the guilt of the appellant.

We would be failing to note that during arguments in the

appeal, we had repeatedly questioned learned senior counsel

for the appellant whether he had any arguments to make to

question the recovery of the key in question from a hidden

place pursuant to the disclosure statement of the appellant.

The learned senior counsel made no submissions and for this

reason we have verbatim reproduced the written submissions

filed which evidence that no such plea was urged.

43. No doubt, the report of the ballistic expert is

inconclusive, but the recovery of an unlicensed revolver from

the appellant cannot be lost sight of as also the fact that the

same was capable of firing bullets of the bore which were

recovered from the body of the deceased. Though the value of

the said incriminating evidence would be minimal, but put in

the scales of incriminating circumstances adds on the weight

of circumstances against the appellant to the extent it shows

his criminal tendencies.

44. We are satisfied that the evidence on record

establishes that the appellant was an employee of the

deceased and had knowledge that the deceased had received

Rupees Two Lakhs Forty Thousand on the day of the incident,

which money was found stolen and the appellant was found

absconding. We are satisfied that the evidence on record

establishes that the deceased was shot inside his office and

thereafter the office was locked and the key to the lock was

recovered after the appellant was arrested and made a

disclosure statement and led the police to the place

wherefrom, at his pointing out, the key, which could not be

seen otherwise, being hidden, was recovered. We are satisfied

that the evidence on record establishes that Rupees Sixty Five

Thousand in cash was recovered pursuant to the disclosure

statement of the appellant and on his pointing out the places

where the said sum was hidden. We are satisfied that the

evidence on record establishes that the father of the appellant

deposited Rupees One Lakh in cash in his account which was a

part of the booty. We note that the appellant nor his father

could explain as to how they had so much money with them.

The witnesses of the defence who attempted to prove having

given money to the father of the appellant are worthy of no

credence as they failed to prove having any money with them

which they could give to the father of the appellant. We hold

that the aforesaid evidence forms a chain of circumstances

wherefrom the only inference possible is that of the guilt of the

appellant and rules out his innocence. The fact that the

prosecution could not prove that while receiving money from

the appellant, his father knew that it was stolen, resulting in

the acquittal of the father of the appellant of the charge of

knowincgly receiving stolen property, does not dilute the said

recovery as an incriminating evidence against the appellant.

45. In view of the above discussion, the appeal is dismissed.

(PRADEEP NANDRAJOG) JUDGE

(ARUNA SURESH) JUDGE APRIL 21, 2009 Dharmender