Madhya Pradesh High Court
Prakash Singh vs State Of M.P. on 20 March, 2015
HIGH COURT OF MADHYA PRADESH
BENCH AT GWALIOR
Criminal Appeal No.507/1999
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Prakash Singh
Vs.
State of M.P. & Others
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Present: Hon'ble Shri Justice U.C. Maheshwari
Hon'ble Shri Justice C. V. Sirpurkar
_______________________________________________________
Shri Madhukar Kulshrestha, learned counsel for the appellant
Prakash Singh.
Shri M.P.S. Raghuvanshi, learned Dy. Advocate General for
respondent/State.
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JUDGMENT
( /3/2015) The following judgment of the Court was delivered by:-Shri C.V. Sirpurkar, J.
1. In this criminal appeal challenge is made to the judgment dated 22.09.1999 passed by the Court of Additional Session Judge, Chachora, Camp Guna, Shri S.R. Nag in Session Trial No. 123/1998, whereby learned Additional Session Judge had convicted and sentenced appellants Lallu Singh and Prakash Singh as follows:
Name of the Provision of Sentence of Sentence Sentence of appellant the IPC Imprisonment of fine imprisonment in default of fine Prakash 302/34 Life Rs. Rigorous Singh imprisonment 5000/- imprisonment for 2 years 376 10 years Rs. Rigorous 2000/- imprisonment for 1 year 201 3 years Rs. Rigorous 1000/- imprisonment for 6 months Lallu Singh 302/34 Life Rs. Rigorous imprisonment 5000/- imprisonment for 2 years Lallu Singh 376 10 years Rs. Rigorous 2000/- imprisonment for 1 year Lallu Singh 201 3 years Rs. Rigorous 1000/- imprisonment for 6 months
2. The sentences under aforesaid provisions were directed to run concurrently and the period undergone by each of them during investigation, inquiry and trial was to be adjusted in accordance with section 428 of the Cr.P.C.
3. Co-convict Lallu Singh and present appellant Prakash Singh had jointly preferred a separate Criminal Appeal No. 665/1999 against their conviction and sentence imposed by the impugned judgment; however, that appeal in respect of co-convict Lallu Singh was dismissed as withdrawn by this Court vide order dated 11.08.2014 because co-convict Lallu Singh had already undergone sentence imposed upon him by the learned trial Court and he had been released from the jail. So far as present appellant Prakash Singh is concerned, he was allowed to withdraw Criminal Appeal No. 665/1999 with liberty to pursue present criminal appeal No.507/1999. As such, this appeal is being considered in respect of only appellant Prakash Singh.
4. The prosecution story may be summarized as hereunder:
On 14.01.1998, a written report was lodged on behalf of Railway Inspector, Guna stating that dead body of a person was lying across the railway track on Bina-Kota at Ashok Nagar. A police party reached the spot and discovered mutilated dead body of a girl aged about 9-10 years, lying on the railway track. It was apparently run over by a passing train. At that time Islam Khan reached the spot and identified the dead body as belonging to his daughter Chand Bee. During investigation, it was learnt that a day prior to the discovery of the dead body i.e. on 13.01.1998, at around 2 P.M. on 13.01.1998, accused Lallu Singh had come to the grocery shop of Smt. Akeela (PW/4) and had given her a Rs. 100/- note after purchasing biscuits and balloons for a child he was carrying. Smt. Akeela (PW/4) had returned nine new Rs.10/- notes bearing the image of Mahatma Gandhi, to him. Thereafter deceased Chand Bee had gone to the floor mill where her brother Iskan worked. Chand Bee told Iskan that accused Lallu Singh had given one of those Rs. 10/- notes to her for fetching cigarettes. Thereafter, Chand Bee had returned. In the evening witnesses Majit Khan (PW/1), Afroza (PW/2), Layeek Khan (PW/3) and Leela bai (PW/10) had seen deceased Chand Bee in the company of appellants Lallu Singh and Prakash Singh. After that no one saw her alive. The scooter on which the deceased Chand Bee was last seen in the company of the appellants Prakash Singh and Lallu Singh, was purchased by appellant Prakash Singh from Firoz Khan (PW/6). During post mortem examination, it was discovered that the hymen on the dead body of deceased Chand Bee was found to be torn and there were blood clots in the vagina. Thus, in the opinion of the doctor conducting post mortem, aforesaid injury was caused by insertion of some hard and blunt object. It was also found that there were two lacerated wound in the parietal and frontal region of the head of deceased which lead to her death. The injuries to her head and vagina were ante-mortem in nature and after her death the dead body was thrown on railway track; whereon, it was mutilated under a running train.
5. During investigation, at his instance of appellant Prakash Singh a pant, a bush shirt and an underwear wer seized from the house of accused Prakash Singh. A blue-black coloured LML Vespa Scooter was and seized from his house. A solitary strand of red wool entangled with the button of the left pocket of the bush shirt recovered from the possession of appellant Prakash Singh was also seized. Thereafter, Two red coloured strands of wool originating from the sweater worn by deceased Chand Bee at the time of the incident, were seized from the spot on 16.01.1998. As per the FSL report, strand seized from the spot and strand seized from the button were found to be identical. At the instance of appellant Lallu Singh, his bush shirt with four thistles and one strand of hair sticking to it, one blue underwear with blood and semen like stains, a pant with blood like stains and a three foot longs stick with blood like stains, were recovered from the house of appellant Prakash Singh. In the FSL report, the thistles seized from the bush shirt of appellant Lallu Singh were found to be identical to the ones seized from the spot. During serological examination blood was found upon the bush shirt, underwear and the stick seized at the instance of accused Lallu Singh. During identification parade conducted by Executive Magistrate, Lachhiram Koli (PW/14), Afroza (PW/2) identified accused Prakash Singh and Leelabai (PW/10) had identified the sweater seized from the dead body as being the one worn by the small girl who was seen with appellants on the eve of the incident. During medical examination of appellant Prakash Singh, three parallel abrasions were found on his back.
6. After investigation, the police concluded that deceased Chand Bee was enticed away by appellants Lallu Singh and Prakash Singh and was taken to bushes near the railway line and was raped there. Thereafter, in order to destroy the evidence of the crime, she was killed by them and her body was thrown on the railway track, which was then run over by a passing train. Consequently, a chargesheet u/s 376, 302 and 201 was filed against the appellants Lallu Singh and Prakash Singh. Learned trial court framed charges against accused persons Prakash Singh and Lallu Singh u/ss. 376, 302 and 201 r/w Section 34 of IPC or 376, 302 and 201 of IPC. In his examination u/s 313 of Cr.P.C. appellant Prakash Singh has stated that he has been falsely implicated in the incident but he does not want to adduce any evidence in defence.
7. After trial, learned Additional Session Judge concluded that prosecution was able to prove the guilt of appellant Prakash Singh beyond reasonable doubt and convicted and sentenced him as stated above. In the impugned judgment, learned Additional Session Judge recorded the following findings on the basis of prosecution evidence against appellant Prakash Singh.
8. 1. The deceased was last seen in the company of appellants Prakash Singh and Lallu Singh because Afroza (PW/2) had identified him during the identification parade.
2. Blood stained clothes and blood stained weapon of offence (a stick) belonging to appellant Lallu Singh were recovered at his instance from the house of appellant Prakash Singh.
3. The red strand of wool seized from the button over left side pocket of the bush shirt belonging to and recovered at the instance of appellant Prakash Singh, was identical to the two strands of wool which were recovered from the place of incident.
4. There were three parallel abrasions over back of appellant Prakash Singh which were presumably caused by the finger nails of the deceased while she offered resistance at the time of the rape.
Consequently the learned trial court convicted appellant Prakash Singh along with appellant Lallu Singh.
9. The conviction of appellant Prakash Singh has been assailed mainly on the ground that none of the prosecution witnesses had testified to the fact they had seen appellant Prakash Singh in the company of deceased Chand Bee on a scooter or otherwise; thus, learned trial court grievously erred in concluding that the circumstance of "last seen together" was established only on the basis of the evidence that Afroza (PW2) had identified appellant Prakash Singh in test identification parade. It has further been submitted that the strand of wool allegedly recovered from the shirt button of appellant Prakash Singh being identical to two strands wool seized from the spot after two days of incident is too tenuous a link to connect appellant Prakash Singh with the crime. It has further been suggested that this kind of evidence can easily be planted. It has also been stated that the prosecution has not been able to prove and establish the whereabouts of aforesaid strands after their seizure and before they were sent to the FSL. Attention has been invited to the fact that the strands were forwarded to the FSL 12 days after their alleged seizure. It has also been argued that recovery of blood stained clothes and weapon of offence belonging to appellant Lallu Singh from the house of accused Prakash Singh at the instance of co-accused Lallu Singh, is not trustworthy because it is highly unlikely that anyone would permit concealment of such articles in his house by a co-accused. It has been submitted that in any case the blood on the articles found in the house of appellant was not established to be of human origin. With respect to abrasions allegedly found over the back of appellant Prakash Singh it has been stated that nails of the deceased were not examined to see whether they did contain any patch of skin of the deceased or her blood. Thus, it cannot be presumed that these were caused by the deceased, as she tried to resist the rape.
10. Now the court shall proceed to consider each argument one by one.
11. It is evident that there are no eye witnesses to the incident and this case is based entirely upon circumstantial evidence. The Supreme Court in the case of Sharad Birdhichand Sarda v. State of Maharashtra, AIR 1984 SC 1622 and several other cases has held the following conditions must be fulfilled before a case against an accused based on circumstantial evidence can be said to be fully established :
1. The circumstances from which the conclusion of guilt is to be drawn should be fully established. The circumstances concerned 'must or should' and not 'may be' established,
2. The facts so established should be consistent only with the hypothesis of the guilt of the accused, that is to say, they should not be explainable on any other hypothesis except that the accused is guilty,
3. The circumstances should be of a conclusive nature and tendency.
4. They should exclude every possible hypothesis except the one to be proved, and
5. There must be a chain of evidence so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must show that in all human probability the act must have been done by the accused.
12. First of all, it will be considered whether the deceased Chand Bee was last seen alive in the company of appellant Prakash Singh? In this regard, Majit Khan (PW/1) and Layeek Khan (PW/3) have refused to identify appellant Prakash Singh in the dock. They have categorically stated that they never saw deceased Chand Bee being taken on a scooter by anybody. Afroza (PW/2), who is 7 years old girl and neighbour of deceased Chand Bee though has identified co-accused Lallu Singh in dock and has stated that in the evening of the day before the discovery of dead body of Chand Bee, she had seen Chand Bee in the company of appellant Lallu Singh; however, she has stated that she did not see accused Prakash Singh there. She also stated that when accused Lallu Singh had called Chand Bee and made to sit beside him, there was no one else with him. She has also stated that she never told police in her statement (Exhibit P/2) that a fair complexioned person was sitting with Lallu Singh and she would be able to identify that person if he came before her.
13. Learned trial court has relied upon the statement of Executive Magistrate Lacchiram Koli (PW/14) who has stated that he had conducted identification parade at around 12.20 PM on 24.01.1998 in sub jail Guna; wherein, Afroza had identified appellant Prakash Singh; however, Afroza has contradicted him and stated that she had never gone to sub-jail Guna to identify appellant Prakash Singh and she never participated in any test identification parade. She did not identify appellant Prakash Singh in any such parade. Her thumb impression on a paper was not taken in jail but at her home.
14. Learned trial court has found the circumstance regarding "last seen together" established on the ground that inspite of denial by Afroza, Lacchiram Koli (PW/14) has stated that Afroza had identified appellant Prakash Singh during test identification parade. Learned trial court was of the view that since Afroza had started weeping when she was being closely questioned during her cross examination regarding identification of appellant Prakash Singh; therefore, she was concealing the truth. This Court is not in agreement with the reasoning given by the learned trial court. It is trite law that each and every circumstance constituting a link in the chain of circumstantial evidence has to be established firmly and beyond reasonable doubt. Suspicion however so strong, cannot be a substitute for proof. In any case, if during evidence a witness, particularly a witness of tender age, breaks down during cross examination, it cannot be taken as an indication of the fact that he or she is concealing truth. The fact remains that Afroza failed to identify appellant Prakash in dock. Though, she has pointedly denied that she ever identified appellant Prakash Singh in an identification parade, even if we assume for the sake of argument that she had indeed identified appellant Prakash Singh in such a parade, such evidence does not constitute substantive evidence. Substantive evidence in this regard is dock identification. Identification during test identification parade can only constitute corroborative piece of evidence. In the absence of dock identification, the prosecution cannot fall back upon identification during test identification parade. In this regard, reliance may be placed on law laid down by the Supreme Court in the cases of Malkhan Singh Vs. State of M.P., AIR 2003 SC 2669 and Mahabir Vs. State of Delhi, AIR 2008 SC 2343. Thus there can be no doubt that the learned trial Court seriously erred in holding that evidence of the last seen together was established on the basis of identification during test identification parade. Since no witness saw the deceased being taken upon a scooter the evidence regarding the scooter also looses significance and does not assist the prosecution in linking appellant Prakash Singh to the offence.
15. So, we see that there is no substantive evidence on record to establish that the deceased was last seen alive on the eve of the incident in company of appellant Prakash Singh.
16. Now we shall examine the circumstance regarding strand of wool.
17. On this point, the investigating officer Surendra Singh Tomar (PW/19) has stated that he had arrested appellant Prakash Singh on 16.01.1998 vide arrest memo (Exhibit P/25). Appellant Prakash Singh had stated that he would produce clothes and scooter for seizure. Consequently, he had prepared memo (Exhibit P/27) he has also stated that he had seized a pant, a bush shirt and an underwear from accused Prakash Singh vide seizure memo (Exhibit P/
23). The clothes contained stains resembling blood stains.
18. It has been recorded in seizure memo (Exhibit P/23) that there was a button on the left pocket of the bush shirt belonging to Prakash and a red strand of wool was entangled with the button. The strand of wool was taken out and separately sealed. The investigating officer Surender Singh Tomar (PW/19) has also stated that on 16.01.1998 he had seized two red strands of wool originating from the red sweater worn by the deceased at the time of the incident from the spot.
19. In this regard Shakil Ahmad (PW/15) has stated that about 7-8 months ago, he had gone to railway track, where the police had seized the dead body of a girl and also her frock, pant and woolen sweater. The police had prepared seizure memo (Exhibit P-21A). Police had also seized a pant, underwear and a shirt of appellant Prakash Singh and had prepared a seizure memo (Exhibit P-23). Police had also arrested appellant Prakash Singh and had prepared arrest memo (Exhibit P/25). However, the appellant Prakash Singh had not given any information to police in his presence. Prakash Singh never told police that the clothes are at home, which he will produce. He further stated that the sweater which was recovered from the dead body, is Article-A; however, he has stated that colour of the sweater was ash. Shabbir Khan (PW/18) has stated that the police had not arrested appellant Prakash Singh in his presence; however, the arrest memo (Exhibit P/25) bears his signature. He has further stated that the appellant Prakash Singh had never given any information with regard to any vehicle or clothes to police in his presence; however, memo (Exhibit P/27) contains his signature. He has further stated that police had recovered a sweater and clothes from the dead body of a girl lying on the railway track. The seizure memo (Exhibit P/21-A) contains his signature. Police had not recovered any clothes from appellant Prakash Singh in his presence; however, seizure memo (Exhibit P-23) contains his signature.
20. The investigating officer has further stated that all seized articles were sent to Chemical Forensic Science Laboratory, Sagar, through a letters (Exhibit P/51 and P/52) written by Superintendent of Police, Guna. In the opinion of the Laboratory, dated 12.05.1998. (Exhibit P/57) based upon microscopic test, TLC test, flame test and inflammability test, the strand seized from left shirt button of appellant Prakash Singh resembled with the two strands recovered from the spot. The learned Additional Advocate General has laid great emphasis upon aforesaid circumstance to build arguement that there can be no explanation for the seizure for a strands of wool from the button of shirt pocket of appellant Prakash Singh exactly resembling the strand originating from the sweater worn by the deceased at the time of incident other than that the appellant Prakash Singh was involved in the incident and the strand from the sweater got entangled with the button during struggle.
21. As already observed, each link in the chain of circumstance forming evidence has to be firmly and cogently established by the prosecution. Firstly, the Court has to consider whether recovery of red strand of wool from the custody of appellant Prakash Singh has been credibly established. In this regard it has been argued on behalf of the prosecution that though the panch witnesses have not fully supported the investigating officer but they have supported his statement in part. In any case they have admitted their signatures on memo of appellant Prakash Singh prepared u/s 27 of the Evidene Act and the seizure memo. It has also been contended that a memo u/s 27 of the Evidence Act is not required to be supported by independent witnesses. To buttress these arguments some pronouncements of the Supreme Court have been cited on behalf of the prosecution.
22. It has been held by the Supreme Court in the case of State of NCT (Delhi) Vs. Sunil & Ors., (2001) (1) SCC 652 that mere absence of independent witnesses when investigating officer recorded the statement of the accused pursuant to which the article was recovered, is not sufficient ground to discard the evidence. It has further been held that evidence of police officer regarding the recovery at the instance of accused should ordinarily be believed. It is for the accused to show that such evidence is unreliable. All archaic notions to approach actions of police with initial distrust, should be discarded and official acts of police should be presumed to have been regularly performed.
23. It is true that the statement of police officer should not be viewed with suspicion merely because he is a police officer; however, it is important that in the case based purely circumstantial evidence, the statement of the police officer should inspire confidence. In the instant case, we find that the statement of investigating officer Surendra Singh Tomar (PW/19) is laconic and shorn of essential details on vital aspects; for example, it has nowhere be stated in his deposition that a red sweater was also recovered from the dead body. On the point of the memo of appellant Prakash Singh preparedd u/s 27 of Evidence Act (Exhibit P/27), he has only stated that the accused Prakash Singh had made stated regarding seizure of clothes and scooter. His statement contains no information with regard to whereabouts either clothes or scooter. Likewise he stated that accused Prakash Singh's pant, bush shirt and underwear were seized and the writing thereof is Exhibit P/23. This statement also does not contain any indication regarding the place from which pant, bush shirt and underwear belonging to appellant Prakash Singh were seized. In the opinion of this court, on the basis of such cryptic rather inchoate statements, neither the preparation of memo u/s 27 of Evidence Act nor recovery of bush shirt from the possession of appellant Prakash Singh pursuant to such memo, is fully established.
24. Moreover, the two strands of red wool, which were sent to FSL for comparison with the strand allegedly seized from shirt button of appellant Prakash Singh, were recovered from the spot two days after the incident. There is no explanation as to why were they not recovered on 14.01.1998 at the time of discovery of dead body. The investigating officer has not stated in his deposition that these strands were properly sealed after their seizure, although this fact finds mention in the seizure memo (Exhibit P/23 and Exhibit P21-A).
25. There is also no evidence to establish the passage of these strands after their seizure on 16.01.1998. The seizure was alleged to have been made on 16.01.1998; whereas, these strands were sent to FSL, Sagar vide (Exhibit P/55) on 29.01.1998 i.e. to say, after a delay of about 13 days. There is no evidence to indicate as to where these strands were kept, after their seizure. No Rojnamcha entries nor entries of Malkhana Register has been proved to indicate that they were in proper custody in the interregnum and were duly sent to FSL, Sagar.
26. In this regard principles laid down by Apex Court in following cases may profitably be referred to. In the case of State of Rajasthan Vs. Daulat Ram, AIR 1980 SC 1314, it has been held in a case under opium act that where the samples of opium changed several hands before reaching the public analyst, it was the duty of the prosecution to examine various persons in custody of the sample. In the case of Santa Singh Vs. State of Punjab, AIR 1956 SC 526 there was inordinate delay in sending the sealed parcels of empty cartridges and rifle for the opinion of ballistic expert. It was held that such circumstance along with other circumstance creates doubt on the fairness of the investigation. In the case of Mohammad Aman Vs. State of Rajasthan, AIR 1997 SC 2960, the articles (a brass jug on which finger prints were found) were kept in police station for 5 days without any justifiable reason. Aforesaid facts accompanied by other suspicious circumstance, was held to be sufficient to make the case of the prosecution doubtful. In this regard, a Division Bench of this Court in the case of Vijay Singh Vs. State of M.P., 2005 CRI.L.J. 299 has held that a delay of 10 days in sending empty cartridge and fired bullets without an explanation as to where these articles were kept and in whose power and possession they remained during aforesaid period, was sufficient to take the case of the prosecution in the realm of doubt. It was observed that in order to connect the appellant with the articles there should be positive evidence of each person in whose custody the parcels remained during this period. Since, there is no such evidence in this regard, this important link is missing. Thus, it cannot be presumed that the articles examined by the experts were the same which were duly seized in the case.
27. In view of the aforesaid pronouncements of the Apex Court and the Division Bench of our High Court, we are of the view that in the case at hand the prosecution has failed to properly establish that the strands of wools examined by the expert in FSL were the same that were seized from the spot and from the possession of the appellant Prakash Singh, particularly in view of the fact that this kind of evidence can very easily be planted.
28. The next circumstance relied upon by Learned Additional Advocate General to link the appellant Prakash Singh to the crime, is that blood stained clothes belonging to the appellant Lallu Singh, were recovered at his instance from the house of appellant Prakash Singh. The Investigating Officer Surendra Singh Tomar (PW/19) has stated in this regard that he had arrested appellant Lallu Singh in the presence of witnesses and had prepared document (Ex.P/24). On interrogation, appellant Lallu Singh furnished information regarding recovery of clothes and stick; whereon, he had prepared document (Ex.P/26). He has further stated that he seized a white shirt with lining having blood like red stains at several places. A thistle near the button on right side was stuck to the shirt. He had extricated the thistle from the shirt and seized it separately. On the left side of the shirt, a long strand of hair like those belonging to the deceased, was found entangled in the shirt. He had also seized blue under-wear which also had blood like stains. He had also seized a three foot long stick, which also had blood like stains. After seizing the aforesaid articles, he had prepared the document (Ex.P/28). On 16.01.1998, he had seized hair entangled with the wool originating from the sweater worn by the deceased at the time of the incident and some other hair from her head and prepared document (Ex.P/21A).
29. A perusal of the FSL report (Ex.P/56) reveals that the hair taken from the head of the deceased and the one seized from the shirt of appellant Lallu Singh showed similar morphology and microscopic characteristics; however, no definite opinion could be given as to whether or not they belong to one and the same person. Likewise, the thistle seized from the Shirt of appellant Lallu Singh and those seized from the spot, showed same morphology and microscopic characteristics.
30. It may be noted in this regard at the outset that this circumstance appears to be highly improbable because no person in his right mind would allow blood stained clothes and weapon of offence belonging to co-accused to be conceded at his residence. Even otherwise, as discussed earlier, even with regard to recovery of the blood stained clothes, Investigating Officer Surendra Singh Tomar does not state in his deposition that blood stained clothes and weapon of offence belong to Lallu Singh were recovered from the residence of appellant Prakash Singh. This fact found mention only in (Ex.P/25); wherein, it is written that the articles have been recovered from the residence of the appellant Prakash Singh located near Jyoti Talkies on Hat Road, Guna. In these circumstances, on this point also cryptic statements of the investigating lack necessary details and do not appear to be reliable and in the absence of other corroborating circumstances, this circumstance alone cannot be relied upon to hold the appellant Prakash Singh guilty of rape and murder. It is true that the statement of Investigating Officer should not be disbelieved simply because he is a police officer. However, there is no law that it should be believed under all circumstances, even where it appears to be inherently improbable.
31. Even if we assume for the sake of argument that blood stain clothes and stick were recovered from the residence of appellant Prakash Singh as alleged, it does not give rise to a presumption of his complecity in rape and murder. It may, at best amount to concealment of evidence of offence. However, there is no charge against the appellant Prakash Singh that he concealed evidence in aforesaid manner. The against him is to the effect that he, along with appellant Lallu Singh, threw the body of the deceased on railway track in order to wipe out the evidence of rape and murder and make it look like an accident. In any case, in serological examination, only the presence of blood was confirmed upon the clothes and stick recovered at the instance of appellant Lallu Singh. The blood was not confirmed to be of human origin let alone belonging to the same blood group as that of the deceased.
32. Now the Court shall consider the last circumstance regarding three parallel scratch marks found on the back of appellant Prakash Singh.
33. In this regard, learned Additional Advocate General has invited attention of the Court to the statement of doctor Shivram Singh Raghuvanshi, (PW-16), Assistant Surgeon, District Hospital- Guna wherein, he has stated that he had examined the appellant Prakash Singh at about 01.15 am on 17.01.1998 in district Hospital- Guna. There were no marks of injury upon penis; however, there were three long parallel abrasion marks on his back ad-measuring 2.5 x 0.3cm, 2.6 x 0.4cm and 2.6 x 0.4cms respectively. This injuries was simple and was caused by hard and blunt object within 3-4 days of the examination. His examination report in this regard is Ex.P/13. On the basis of aforesaid scratch marks, learned Additional Advocate General for State has contended that such marks could only be caused by finger nails. In the absence of any plausible explanation for aforesaid marks forthcoming from the side of the appellant, it may be presumed that they were caused by the deceased while she was being subjected to forcible intercourse. It is true that the presence of aforesaid injury on the back of the appellant has not been challenged in the cross- examination; however, it is equally true that the prosecution has failed to established that aforesaid three parallel marks were indeed caused by human nails. Regarding cause of injury, doctor Shivram Singh Raghuwanshi (PW/15) has only stated that this injury was caused by hard and blunt object. He was not asked in his examination whether such marks could be caused by human nails. Moreover, there is no mention of any such injury on the person of the appellant Prakash Singh, in the column no. 7 of the arrest memo of appellant Prakash prepared at the time of his arrest on 16-1-1998.
34. The Post Mortem report (Ex.P/15) indicates that the right upper arm of the body of the deceased was missing and left upper arm had been converted into pulp at several places thus no confirmation is available as to whether or not, finger nails of the deceased contained any patch of skin of appellant Prakash Singh. In aforesaid circumstances, even on the basis of aforesaid alleged injury, appellant Prakash Singh cannot be linked to the crime.
35. Learned Additional Advocate General for the respondent State has invited attention of the Court to the several judgments passed by the Supreme Court on the subject. The case of Dinesh alias Buddha Vs. State of Rajasthan, (2006) 3 SCC 771 was based upon the direct evidence; whereas the instant case is based upon circumstantial evidence. In the cases of Rameshbhai Chandubhai Rathod Vs. State of Gujarat, (2009) 5 SCC 740, Raghvendra Vs. State of M.P., (2015) 2 SCC 259, Rajendra Prahladrao Vs. State of Maharashtra, (2012) 4 SCC 37 and Vasanta Sampat Dupare Vs. State of Maharashtra, (2015) 1 SCC 253, the circumstance of last seen together was established, which has not been established against the appellant Prakash Singh in this case. In the case of Jugendra Singh Vs. State of U.P., (2012) 6 SCC 297 the accused was arrested on the spot, even then the trial Court had given undue weightage to minor discrepancies. In those circumstances, finding of acquittal recorded by the trial Court was held to be perverse. No such circumstance exist in the present case. In the case of Surender Singh Vs. State of Haryana, (2006) 9 SCC 247, panch witnesses, injured witnesses and complainant turned hostile and it was held that every contradiction inconsistencies, exaggeration or embellishment cannot be treated as vital to prosecution case; however, in aforesaid cases the facts situation was entirely different. Thus it is clear that none of the aforesaid authorities assist the case of the prosecution in any manner.
36. On the basis of aforesaid discussion, this Court is of the view that the prosecution has failed to prove beyond reasonable doubt that appellant Prakash Singh was also involved in rape and murder of deceased Chand Bi and subsequent destruction of evidence of aforesaid crime along with convicted appellant Lallu Singh, whose appeal was dismissed as withdrawn by order dated 11-8-2014 passed by this Court in Cr. A. No. 665/99 and whose conviction and sentence in aforesaid crime stood affirmed. Learned trial Court failed to properly appreciate and analyse the evidence available on record and glossed over many facets of the prosecution case which dented the prosecution story and raised several doubts with regard to guilt of appellant Prakash Singh. The benefit of those doubts must go to appellant Prakash Singh.
37. It is true that in this case a heinous crime of rape and murder has been committed upon helpless nine years old girl; however, in the absence of cogent evidence, the Court cannot allow its judgment to be clouded by gravity of the offence and refrain from insisting upon proof beyond reasonable doubt. As such appellant Prakash Singh is entitled to benefit of doubt.
38. His conviction and sentence for the offence punishable under sections 376, 302 read with 34 and 201 of the I.P.C. is set-aside and he is acquitted of aforesaid charges, extending benefit of doubt.
(U C Maheshwari) (C.V.Sirpurkar)
Judge Judge
sh*
To,
Hon'ble Shri Justice U.C. Maheshwari
Judge,
High Court of Madhya Pradesh
Gwalior
From:-
Hon'ble Shri Justice C.V.Sirpurkar
Judge,
High Court of Madhya Pradesh.