SHARMA, J. - (1.) GHEESA Lal @ Banwari, appellant herein, was put to trial before learned Additional Sessions Judge No. 2, Sikar, who vide judgment dated July 2, 2002 convicted and sentenced him as under:- U/s. 302 IPC: To suffer life imprisonment and fine of Rs. 2000/-, in default to further suffer simple imprisonment for two months. U/s. 201 IPC: To suffer rigorous imprisonment for two years and fine of Rs. 1000/-, in default to further suffer simple imprisonment for one month. U/s. 379 IPC: To suffer rigorous imprisonment for one year. Substantive sentences were ordered to run concurrently.
(2.) IT is the prosecution case that on February 12, 2001 informant Dhukal Singh (Pw. 8) submitted a written report (Ex. P- 19) at Police Station Kotwali Sikar to the effect that on February 11, 2001 around 12 O' clock the informant and his younger brother Kalyan Singh aged 30 years boarded a bus upto village Kochhor. Since Kalyan Singh had to go to Assam, the informant got down at Kocchor and Kalyan Singh proceeded to Sikar. On coming back to his village the informant intimated his youngest brother Sanwar Mal, who was studying in Sikar College, to assist Kalyan Singh in boarding the train to Assam at 8 PM. When Kalyan Singh did not reach Sikar, the informant went for his search and found half burnt dead body of Kalyan Singh in a pit near Kacchi Basti Sikar. At the time of leaving the house Kalyan Singh was having a sum of Rs. 800/- and a bag of his garments. On that report a case under sections 302 and 201 IPC was registered and investigation commenced. Dead body was subjected to autopsy, necessary memos were drawn, statements of witnesses were recorded, appellant was arrested and on completion of investigation charge sheet was filed against the appellant. In due course the case came up for trial before the learned Additional Sessions Judge No. 2, Sikar. Charges under sections 302, 379 and 201 IPC were framed against the appellant, who denied the charge and claimed trial. The prosecution in support of its case examined as may as 16 witnesses. In the explanation under Sec. 313 Crpc, the appellant claimed innocence. No witness in support of his defence was however examined. Learned trial Judge on hearing final submissions convicted and sentenced the appellant as indicated herein above. There is no ocular version of the incident and the prosecution entirely bases its case on circumstantial evidence. Learned counsel for the appellant canvassed before us that the circumstances relied on by the prosecution have not been satisfactorily established and that in any event the circumstances said to establish against the appellant do not provide a complete chain to bring home the guilt against the appellant. The standard of proof required to convict a person on circumstantial evidence is now well established by a series of decision of the Hon'ble Supreme Court. According to that standard the circumstances must be fully established and the chain of evidence must be so complete as not to leave any reasonable ground for a conclusion consistence with the innocence of the accused. Bearing these principles in mind we shall examine the circumstances appearing against the appellant. It appears from the post mortem report (Ex. P-33) and testimony of autopsy surgeon that Kalyan Singh after subjected to sodomy, was strangulated. Post Mortem examination of the dead body reads as under:- Rigor mortis present. There are superficial burn over face, chest, abdomen, both thighs. Face swollen. Eyes bulging. Swelling over neck with Bruise 3 x 2cm in front of neck. Abrasion around anus and discharge from penis present. Dr. S. S. Sharma (Pw. 9), who conducted autopsy on the dead body deposed that cause of death was asphyxia due to throttling and prior to death deceased was subjected to sodomy. The only circumstance on the basis of which appellant was found guilty was the recovery of ring, wrist watch and Voter Identity card allegedly belonging to the deceased.
(3.) BHAWANI Shankar Constable (Pw. 13) and Matadeen IO (Pw. 14) were associated with the recovery of incriminating articles. BHAWANI Shankar arrested the appellant vide arrest memo Ex. P-33. According to him the appellant after arrest made disclosure statement (Ex. P-39) on the basis of which a green bag which contained wrist watch, ring and voter identity card got recovered and recovery memo (Ex. P-29) was drawn. Matadeen IO verbatim stated in the same lines. On analysing the testimony of Bhawani Shankar and Matadeen from the point of view of trustworthiness we find their evidence highly unreliable and no reliance can be placed on it. The reasons are:- (i) There is no reference in the written report (Ex. P-19) that Kalyan Singh was wearing wrist watch and ring. It was only stated that he was possessing a sum of Rs. 800/- and a bag that contained clothes:- Esjs Hkkbz dy;k. k ds ikl 800 :- o xys esa yvdkus okyk Fksyk o iguus ds dims decy o ukfj;y Fkk** (ii) Santosh (Pw. 12), wife of deceased in her police statement (Ex. D-4) did not state that Kalyan Singh was wearing wrist watch and ring. Even in her statements at the trial, she did not say that at the time of departure from the village her husband was wearing wrist watch and ring. (iii) It is inexplicable as to why Kalyan Singh would carry voter identity card with him? (iv) Incident occurred on February 11, 2001, whereas the appellant was arrested on July 6, 2001 i. e. after about five months. The prosecution failed to explain as to on what basis police arrested the appellant. (v) Strangely when the deceased was last seen alive in the company of Harphool Singh (Pw. 6), the Investigating Officer instead of nabbing Harphool Singh, made him witness. The relevant portion of Harphool Singh's statements reads as under:- ****** (vi) Investigating Officer was not certain about the culprit. He even detained Sanwar Mal for two days as is evident from the statements of Sanwar Mal (Pw. 3) who stated thus:- ****** ;