Gauhati High Court
Sirish Basumatary vs The State Of Assam And Anr on 20 December, 2021
Author: A.M.Bujor Barua
Bench: Achintya Malla Bujor Barua, Robin Phukan
Page No.# 1/28
GAHC010208332021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. Crl.A./279/2019
SIRISH BASUMATARY
S/O- LATE PRADIP BASUMATARY
R/O- VILL.- BURADIA
P.S. BIJNI
DIST.- CHIRANG
ASSAM
PIN- 783390.
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE P.P.
ASSAM.
2:DAMBAM NARZARY
S/O- LATE SUZAT NARZARY
R/O- VILL.- PASCHIM TANGRABAN
P.S. SIDLI
DIST.- CHIRANG
ASSAM
PIN- 783373.
------------
Advocate for : MR. S S S RAHMAN
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
HONOURABLE MR. JUSTICE ROBIN PHUKAN
Page No.# 2/28
JUDGMENT & ORDER (ORAL)
Date : 20-12-2021 (A.M.Bujor Barua,J) Heard Mr. S. S. S. Rahman, learned counsel for the appellant and Ms. S. Jahan, learned Additional Public Prosecutor for the State.
2. An Ejahar was lodged by Hafiz Ali Saikia (ASI) of Dhaligaon Police outpost before the Officer-in-Charge of Dhaligaon Police Station on 04.02.2012 inter alia stating that at around 9:30 am of 04.02.2012 Jengma Basumatary, son of Manik Basumatary, a resident of Palashguri under Dhaligaon Police Station had verbally informed that a half burnt dead body of an unidentified girl was lying in the jungle of Khagrabari Reserve. Upon receiving such information, the informant Hafiz Ali Saikia immediately proceeded to the place of occurrence and found that the dead body was of a 14/15 years old girl, who was wrapped in dokhona (traditional dress for women of Bodo community) and further that the girl appeared to be belonging to Bodo/Rahba community. In the Ejahar it was stated that it is suspected that on 03.02.2012 some miscreant had killed the girl and then set her on fire, so that the deceased girl could not be identified. Upon investigation, the charge-sheet no. 29/2012 was submitted before the learned Chief Judicial Magistrate, Bongaigoan and upon being committed the case to the learned Court of Sessions, the same was registered as Sessions Case No. 75(D)/2012 (Old) at Bongaigaon. Later on, when Chirang district was bifurcated from Bongaigaon, the case was transferred from the Court of learned Sessions Page No.# 3/28 Judge, Bongaigaon to the learned Sessions Judge, Chirang and on being transferred, the same was re-numbered as Sessions Case No. 129(D)/2015 under Section 302 of the IPC.
3. In course of the trial, the informant Hafiz Ali Saikia was examined as PW-3 and in the evidence, the witness stated that on being informed by Jengma Basumatary over phone that a dead body of a girl was found lying in the Khagrabari Reserved Forest in a burnt state, the witness after making the necessary G.D. entry, proceeded to the place of occurrence and exhibited the G.D. entry as Ext.3. We noticed that in his deposition the PW-3 stated that he was informed by Jengma Basumatary over phone that a deadbody of a girl was found in the Khagrabari Reserved Forest, but in the exhibited G.D entry, it is recorded that Jengma Basumatary, a resident of Roumari Palasguri arrived at the police outpost and verbally informed that a half burnt dead body of an unidentified girl was lying in the Khagrabari Reserved Forest. The PW-3 further deposed that upon reaching the place of occurrence, he saw that a dead body of a girl was lying in a burnt state and thereupon, informed the Officer-in- Charge of Dhaligaon Police Station, where upon, the Officer-in-Charge reached the place of occurrence immediately and he entrusted another police personnel with the charge of investigation. In course of examination, PW-3 stated that certain whitener eraser is seen to have been applied in the contents of the Ejahar and further deposed that both the hands of the deceased girl were tied up and the rope has got burnt and further that the witness also noticed a mark on the neck of the girl and mark was caused as a result of her neck being fastened with a rope. The inquest on the dead body was done by an Executive Magistrate namely, Sanjeev Kr. Sharma, ACS, who was the Circle Officer of Sidli Page No.# 4/28 at that relevant point of time. The inquest report is exhibited as Ext.2 and it shows the time of inquest to be 12:01 p.m. of 04.01.2012 and we have verified the carbon copy of the original in hand writing which also shows the date to be 04.01.2012, although the date of the death in the Ejahar is 03.02.2012. While describing the injury mark as to, if any, on the body, the inquest report provided that the body is half burnt and one rob (sic) is found around the neck. The inquest report provided that in the opinion of the witnesses and the police, the cause of death was because of being burnt forcefully. The Circle Officer who had conducted the inquest report has neither been examined as witness nor the Circle Officer had noticed any mark on the neck of the deceased as was noticed by PW-3 Hafiz Ali Saikia who was the first police personnel to have reached the place of occurrence.
4. PW-1 Jengma Basumatary whose name is also written as Jwngma Basumatary in his deposition stated that he had heard that a deadbody of a girl was found at Khagrabari/Palabari area and he went to see the dead body, he could not identify it. Accordingly, the police on being informed came and started the investigation. PW-1 also deposed that the dead body was found in a burnt state. The witness further deposed that finding two half burnt SIM cards, a half burnt plastic bottle and a cap at the place of occurrence, the police had seized them and Ext.1 is the seizure list where the Ext.1(1) is his signature. The Ext.1 seizure list bearing MR No. 26/12 shows that the seizure was made on 14.02.2012 at 1:30 pm on being led and shown by the accused Sirish Basumatary where two numbers of burnt SIM cards, one burnt plastic bottle and one burnt cap of plastic bottle were seized. The Ext.1 does have the signature of Jwngma Basumatary as the witness No. 1. The date and time mentioned in Page No.# 5/28 the Ext.1 seizure list and the date and time on which the said seizure was made as deposed by the PW-1 appears to be contradicting each other. We have verified the original copy of Ext.1 available on record and noticed that the date is 14.02.2012. Further Ext.1 seizure list is referred as MR No. 26/2012 whereas some other seizure lists i.e. Ext.5 which is referred as MR No.15 is dated 12.02.2012 and the Ext. 6 which is referred as MR No. 16 is dated 12.02.2012. Going by the respective dates of the seizures as well as chronological order of the MR numbers, both Exts.5 and 6 had preceded Ext.1.
5. PW-2 Loken Basumatary in his deposition also stated that after hearing that a girl had been killed and the body had been left at the place of occurrence, he went to see the dead body and saw a girl lying dead in the field about a half a kilometer from his house in a burnt state. On being informed, the police came to the place of occurrence and the police had conducted inquest on the dead body where he put his signature as a witness.
6. PW-4 Tarachand Basumatary in his deposition stated that in the morning of 04.12.2012, a dead body of a girl of name Bina Rani Narzary of his village was found in a burnt state in the Khagrabari Reserve and Jengma Basumatary had taken a photograph of the girl and showed it to the witness and from the photograph, the witness could identify the girl to be Bina Rani Narzary. Accordingly, the police was informed. The witness stated that on 11.02.2012 some members of the organization named ABSU visited the house of the deceased Bina Rani Narzary and could learn that there was an affair between the deceased Bina Rani Narzary and the accused Sirish Basumatary. When one Page No.# 6/28 of the friends of the deceased Bina Rani namely Marry had given the phone number of the accused Sirish, the brother of Bina Rani namely Raju made a phone call in the said number in the presence of the witness and it was the accused Sirish who had replied to such a call. Later, the police apprehended the accused Sirish and brought him to the police station and the accused Sirish had confessed in the presence of the witness that on the day of the incident he had tried to rape Bina Rani, but as she had offered resistance, he had squeezed her neck and she became senseless. But as the deceased had regained her sense after a while, therefore, the accused had fastened the drawstring of the hood of his jacket around her neck and thereafter had broken a wine bottle and struck the deceased Bina Rani on her head with it. Thereafter, the accused had poured wine on the dead body and set fire to it. When the accused had confessed his guilt, several members of the organization ABSU including Chino @ Sorangsar Basumatary, Jayanta Basumatary and Jengma Basumatary were present there along with the witness. Later, the police seized the Nokia mobile handset with a SIM-card on it bearing mobile phone No. 8822787540 and the witness had put his signature in the seizure list and that Ext.5 is the said seizure list. The Ext.5 seizure list MR No. 15 is noticed to be dated 11.12.2012 and it bears the signature of PW-4 Tarachand Basumatary as a witness.
7. A reading of the deposition of PW-4 has established that on 04.02.2012 itself, the witness had seen the photographs of the deceased girl and could identify that the deceased girl was Bina Rani Narzary, who is also a resident of the same village as that of PW-4. If the identity of the deceased girl was available to PW-4 who is also a villager of the same village and we look upon the evidence of PW-6 Dambaru Narzary, a contradiction is noticed that the Page No.# 7/28 father of the deceased girl came to know that his daughter had died on 11.02.2012 whereas the PW-4 who is also a resident of the same village had the knowledge of the death on 04.02.2012.
8. PW-5 Chinu @ Swrangsan Basumatary in his evidence also stated that on 04.02.2012, Jengma Basumatary had informed him over phone that a girl's dead body was lying at Rowmari Khagrabari. PW-4 had informed the Dhaligaon Police Station about the same. The witness deposed that upon arriving at the place of occurrence, he could not identify the deceased, but later when the photograph of the dead body was taken and the same was taken to the house of the deceased and seeing the photograph her parents identified the dead body to be that of Bina Rani Narzary. The witness again stated that he could learn from the members of the family of the deceased that the deceased had an affair with the accused Sirish and both of them used to talk with each other over mobile phone. Later, the police seized the mobile phone of the accused Sirish and PW-5 had put his signature in the seizure list as a witness. The witness also deposed that later on, the accused Sirish was brought to the police station, where he had confessed in the presence of the witnesses that he had taken wine, cigarette etc from Chapaguri and there from he had gone to Khagrabari road riding a bicycle. The witness also deposed that the accused had confessed in the presence of the witnesses that later he killed the deceased Bina Rani Narzary and set her ablaze.
9. PW-6 Dambaru Narzary who is the father of the deceased, in his deposition stated that around 3.00 p.m. of 03.02.2012, his daughter Bina Rani Page No.# 8/28 Narzary went out of the house, but did not return in the night. As the deceased had not returned, the witness who is the father presumed that she might have stayed in the house of some other relatives. After 3-4 days when the other friends of the deceased had made calls to her over her mobile phone, the phone was found to be switched off. After making enquiries in the houses of the other relatives, the witness could learn that she had not gone to the house of any of such relatives. After about 5-6 days after the disappearance of his daughter, the witness came to know that his daughter was lying dead in the Khagrabari Reserve. He further deposed that the police from Dhaligaon Police Station went to the place of occurrence, brought the dead body of the deceased to the police station. After coming to the police station, the witness had seen some burnt clothes of the deceased and that the police had seized one mobile handset with SIM card. The witness had put his signature on the seizure list which was exhibited as Ext-6. Ext.6 is dated 12.02.2012 bearing MR No. 16 and the seizure was of a box/container of a mobile handset, three SIM cards, three standby with the following written:-
"IMEI-366489045399297, IMEI-366489045434995, IMEI- 366489045470692."
10. From the Ext.6, it is noticed that it was a seizure of a box containing a mobile phone, but from the evidence of PW-6, it appears that the witness was made to believe that it is the seizure of a mobile handset with SIM card which the police had seized and that it is a Ken xin DA mobile handset which had belonged to his daughter. In fact, it is noticed that a mobile handset was seized by the police on being led and shown by the accused Sirish as per Ext.7 seizure list dated 12.02.2012 bearing MR No. 14 which is of a mobile handset bearing Page No.# 9/28 the following:-
"IMEI-356489045399297, IMEI-3356489045434095, IMEI- 356489045470692."
11. A minor variance is also noticed in the IMEI number of the box containing a mobile phone pertaining to Ext.6 and the mobile handset pertaining to Ext.7.
12. PW-7 Kamal Narzary stated that some ABSU members had informed him from Dhaligaon Police Station that a girl was lying dead in the Khagrabari Reserve and upon receiving the information, he came to the police station. When the police had seized the half burnt cloths, ring, watch, slipper, he had put his signature in the seizure list as a witness and the said seizure list is exhibited as Ext.8. Ext.8 seizure list is dated 11.02.2012 bearing MR No.
13. Apparently, the half burnt cloths, ring, watch and slipper, which were stated by PW-7 to have been seized as per the Ext.8 seizure list, were seized on 11.02.2012 whereas the evidence of the Investigating Officer reveals that the body was cremated on 09.02.2012.
14. PW-8 Smt. Sarbeswari Basumatary in her deposition stated that the accused Sirish is her son and she did not know the deceased Bina Narzary and when a mobile belonging to her son was seized, she had put her signature and Ext.7(2) is her signature. In cross the witness stated that the Ext.7 seizure list was blank when the witness had put her signature.
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15. PW-9 Sanjit Brahma in his deposition stated that he knew the ASI Hafiz Ali Saikia, who is the informant. He has deposed that at the time of the incident he was a member of the organization ABSU of Kajol Gaon Unit. He came to know in the morning from the newspaper published on 03.02.2012 that the deadbody of Bina Narzary was found near river Aai at Rowmari Khagrabari. He then accompanied by Tharsen Basumatary and Sorangsa Basumatary went to Bina's house and met her brother Raju. He came to know from Raju that Bina had not been in the house for more than 4/5 days. Raju told that the accused Sirish had killed his elder sister and Raju gave the mobile phone numbers of the accused Sirish and Bina. The witness then went to the police station and gave the mobile phone numbers to the police.
16. PW-10 Mahesh Narjary in his deposition stated that the deceased was a resident of his neighbouring village and he had accompanied the father of the deceased to the Dhaligaon Police Station where the police had seized the burnt dokhona, sweater and slipper of the deceased and he put his signature in the seizure list as Ext.8(3). When the police had seized a mobile handset with a SIM card, he put his signature in the seizure list as Ext.6(3). In the cross, the witness stated that he does not know how to read English and the contents of the seizure list were written in English which were not read over to him. It is noticed that Ext.6 seizure list is a box/container of a mobile phone, whereas both PW-8 and PW-10, who as seizure witness believed it to be a seizure of a mobile phone.
17. PW-11 Dr. Achintya Sundar Sarma, who is the Senior Medical & Health Page No.# 11/28 Officer, RNB Civil Hospital, in his deposition stated that on 05.02.2012, he had conducted the post mortem examination on an unidentified female dead body aged about 14/15 years and had found the following:
"A female body of average built, rigor mortis partially present. Face and head, front and backside of the abdomen showed burn injury which is deeper over the lower abdomen. No scalding. No ligature mark found. CRANIUM AND SPINAL CANAL Scalp, skull, vertebrae - Intact. Fracture of left temporal bone found. Intact.
Membrane - Hemorrhagic.
Brain and spinal cord - Hematoma found pariota temporal area. Intact.
THROX Walls ribs and cartilages - Burn injury found over the front and back of the chest.
Pleurae, larynx and trachea, right lung, left lung, pericardium, heart, vessels - Intact.
ABDOMEN Walls - Burn injury found over the front and back of the abdomen. Peritoneum - Intact.
Mouth, pharynx, esophagus - Intact. Stomach and its contents - Intact. Small intestine and its contents - Intact. Large intestine and its contents - Intact. Liver, spleen, kidneys, bladder - Intact. Organs of generation - Uterus non pregnant.
OPINION: In my opinion, death is due to shock following head injury caused by a blunt weapon. No evidence of rape found. Uterus non pregnant. Burn injury is post mortem in nature. Ext. 9 is my Post Mortem report and Ext. 9(1) is my signature. Ext. 9(2) is the signature of the then Joint Director, Kokrajhar Mr. A.M. Rava which I know."
18. A reading of the post mortem report which is exhibited as Ext.9 goes to Page No.# 12/28 show that no ligature mark was found on the neck and neither any tying with a rope mark was found in the wrist.
19. PW-12 Sankar Chandra Rabha who is a Junior Scientific Officer in the Serology Department of the Directorate of Forensic Science, Assam in his deposition stated that the article marked as 'A', contained the stub of a cigarette with stain of suspected saliva. Article-B which contained the saliva sample and Article-C which contained the blood sample in the cotton gauze of the accused Sirish Basumatary upon examination revealed a positive result for human blood and saliva group, 'AB'.
20. Apart from finding that the cigarette stub contained a saliva AB and blood group of the accused is also AB, no further scientific information is provided by the PW12 as to whether the scientifically saliva contained in the cigarette stub and that of the accused did match in a more precise manner.
21. PW-13 in his deposition stated that upon receiving the information that one girl was killed on the bank of the river Aai near Khagrabari, he went to the place of occurrence, saw that the dead body of the girl was completely burnt and was unable to recognize it. He also deposed that the police came to the place of occurrence, seized two damaged SIM card, two plastic bottles, one cap of plastic bottle as per the seizure list exhibited as Ext.1. But incidentally Ext.1 seizure list is dated as 14.02.2012 bearing MR No. 26/2012 and therefore, the evidence of PW.13 appears to be in conflict with Ext.1, which is seizure list of the articles seized from the place of occurrence when the said witness went to Page No.# 13/28 the place of occurrence after receiving the information about the death of the deceased.
22. PW-14 Laudum Daimary had deposed that at 5:30 PM on a given day, when she was going to Chapaguri, she had seen Bina Narzary going with the accused on bicycle and when enquired, the deceased replied that she would go towards the North. On the following day, the witness came to know that Bina Narzary had died. Although she could not identify the boy accompanying the deceased on that given day, but later on, upon seeing the accused, she could identify that it was the accused who had accompanied the deceased. PW-14 is also a resident of the same village as that of the deceased and she knows the PW-6, who is the father of the deceased. The same question arises that if PW- 14 knew about the death of the deceased on the following day, why the father of the deceased PW-6 was not informed about the death until 11.02.2012.
23. PW-15 Mary Narzary in her deposition stated that she knew that the deceased Bina Narzary had an affair with the accused Sirish.
24. PW-16 Jhunu Basumatary stated that the accused is her elder brother and at 7:45 AM on 12.02.2012, police came to their house, took her elder brother away and seized one ladies bicycle and mobile handset from her elder brother's house and obtained her signature in the seizure list which is exhibited as Ext.7.
25. PW-17 Balit Basumatary in his deposition stated that she had heard that Page No.# 14/28 one girl was murdered by one Sirish and she did not know the deceased.
26. PW-18 in his deposition stated that after hearing that a girl was killed near the bank of the river Aai, he went to the place of occurrence and saw the dead body and found that the body was fifty percent burnt. He also saw 3/4 pieces of burnt cigarette that were scattered near the dead body. He also saw the wine bottle and the witness deposed that the police had collected all the materials including the stub of a cigarette that were scattered near the dead body and he also saw a ladies bag which was lying near the dead body. The police prepared the seizure list after seizing all the articles and she had put her signature thereon and the seizure list is the Ext.12.
27. PW-19 Achyutananda Das who is the Investigating Officer, in his deposition stated that upon receiving the information he along with the Officer- in-Charge of the police station, the Additional Superintendent of Police and other staffs proceeded to the place of occurrence and there they had found a dead body in a semi naked condition and the entire body had sustained burn injuries. The witness also stated that he had found some pieces of burnt cigarettes, broken bottle of foreign liquor and one vanity bag, sandals and the broken glasses and the burnt pieces of cigarettes were scattered near the dead body. The witness stated that being the Investigating Officer, he has seized all the above articles from the place of occurrence in the presence of witnesses and had also informed the Executive Magistrate to come to the place of occurrence and perform the inquest over the dead body. After the inquest, the Investigating Officer had sent the dead body to RNB Civil Hospital, Kokrajhar for post-mortem examination. All these happenings as per the witnesses took place on Page No.# 15/28 04.02.2012.
28. The witness also stated that during the investigation of the different witnesses and the family members of the deceased he got the information that there was an affair between the accused and the deceased and that the accused had a conversation with the deceased through a mobile phone. Accordingly, the witness had collected the mobile phone numbers of the accused and the deceased and obtained the call details report between the two phones and from the report could find that on 03.02.2012 at about 16:7:50 hours, the accused had made phone call from his mobile number 8822787540 to the mobile number of the deceased i.e. 9508742236. It was also stated that this was the last call between the accused and the deceased and prior to that there were 10 phone calls between them. Thereafter, the accused Sirish was arrested from his home at village Puradiya. After the arrest, permission was obtained from the Court to collect the saliva and the blood sample of the accused, which was accordingly collected and sent for examination to the Forensic Science Laboratory at Guwahati along with the seized burnt pieces of the cigarettes found at the place of occurrence near the dead body and thereafter the FSL reports and the post-mortem reports were also collected.
29 PW-19 in his deposition stated that the accused had confessed his guilt before the Executive Magistrate and he was also sent to the Court of the Judicial Magistrate for recording of his confessional statement, but the accused refused to make the confessional statement. The witness stated that he also recorded the statements of 03 (three) witnesses who saw the accused along with the deceased for the last time and had also recovered one ladies bicycle and the mobile phone of the deceased from the house of the accused as led by him. The Page No.# 16/28 witness also stated that as led by the accused he had also recovered certain burnt SIM cards along with a burnt water bottle kept hidden near the place of occurrence. He also seized the very apparels of the deceased comprising of a sweater, dakhona and a ring worn on the finger, which were identified by the father of the deceased. The witness also seized the cover box of a mobile of the deceased which was produced by her father.
30. The witness also stated that the FSL report provides that the saliva found in the burnt pieces of cigarettes at the place of occurrence gave a positive test with that of the saliva and blood samples collected from the accused. He also states that post-mortem report shows that the death was caused by an injury of a blunt object on the head.
31. The witness thereafter stated that the two pieces of cigarettes, one small bottle, a burnt vanity bag and some pieces of broken liquor glasses of foreign liquor were seized as shown in the Ext.12 seizure list. The witness also stated that by the Ext.1 seizure list, two numbers of burnt SIM cards, one burnt portion of plastic bottle, one plastic cap were seized.
32. Ext.12 is a seizure list dated 04.02.2012 by which two pieces of cigarette stubs, a small bottle, one piece of burnt vanity bag and some pieces of broken glasses of liquor bottle of a particular brand were seized.
33. From the evidence of the prosecution witness, it is apparent that there are no eye witnesses to the occurrence which led to the death of the deceased and the entire prosecution case is based upon the circumstantial evidence. In order to complete the chain of events to circumstantially establish that it is the accused who had committed the offence, the prosecution, more particularly, Page No.# 17/28 through the evidence of PW-19 Investigating Officer relies upon the two cigarette stubs that were seized from around the dead body on 04.02.2012 itself which is exhibited as Ext.12 and a Forensic Science Laboratory report to the extent that a trace of saliva found on the two cigarette stubs did match the salvia that were collected from the accused through a doctor on 15.02.2012. In order to understand the acceptability of the said stand on the part of the prosecution, we take note of the evidence of PW-12 Sankar Ch. Rabha who had deposed before the Court as a Junior Scientific Officer in the Serology Division of the Directorate of Foreign Science, Assam.
34. The conclusion arrived at by the Forensic report as deposed by the PW-12 is that the exhibits containing the cigarette stub and the exhibit containing the salvia of the accused as well as exhibit containing the blood sample of the accused gave positive result for human blood and saliva group 'AB'.
35. A perusal of the evidence, report and conclusion of the forensic authorities establishes that the saliva contained in the seized cigarette stubs and that of the accused and his blood group matched to the extent that all belonged to group "AB". Merely because the saliva in the cigarette stubs and that of the accused matched to the extent that all belonged to the Group "AB" cannot by itself be a comprehensive piece of evidence to arrive at a conclusion beyond all reasonable doubt that the saliva contained in the two cigarette stubs contained the matching saliva of the accused.
36. A mere correlation of being of the same group "AB" may be an indication, Page No.# 18/28 but it cannot be accepted to be a conclusion that the saliva in the two cigarette stubs and the saliva of the accused did comprehensively match with each other.
37. The other submission of the prosecution to establish that it is the accused who had committed the offence is that the mobile handset of the deceased was seized from the accused on being led by him and therefore, it would be a situation for the accused to explain under Section 106 of the Evidence Act as to under what circumstance the mobile phone belonging to the deceased would be found in his possession after the death of the deceased.
38. For the purpose, reliance is placed on the Ext.5 seizure list dated 11.02.2012 by which a Nokia mobile phone with a SIM card bearing mobile phone number 8822787540 was seized from the accused. The seizure list did not contain the time of the seizure, but it contained the date of the seizure to be 11.02.2012. The seizure witness to Ext.5 Tarachand Basumatary who had deposed as PW-4 in his deposition stated that when the accused had confessed his guilt, several members of the organization ABSU including Chino @ Sorangsar Basumatary, Jayanta Basumatary and Jengma Basumatary were present and later a Nokia mobile handset with a SIM card was seized where he had put his signature as a witness and the same seizure list is the Ext.5.
39. In the deposition of PW-4 where the seizure of mobile phone from the accused is deposed, it was stated that on 11.02.2012 some ABSU members had visited the house of the deceased Bina Rani and from there the witness would learn that there was an affair between the deceased and the accused. In other Page No.# 19/28 words, the mobile phone is understood to have been seized on 11.02.2012. The Ext.5 also shows that the mobile phone bearing number 8822787540 was seized from the accused in the presence of the witnesses, but it does not clearly state as to from which place and under what circumstance the mobile phone was seized.
40. Ext.7 is a seizure list which is dated 12.02.2012 at 7.45 am. The seizure list shows that the articles described therein comprised of a bi-cycle and a mobile handset that was seized on being led and shown by the accused Sirish Basumatary and the seized mobile phone is described to be comprised of IMEI No.356489045399297, 356489045434095, 356489045470692. Further the prosecution relies upon the Ext.6 seizure list, which is also dated 12.02.2012 at 2.30 pm by which one container box of mobile phone was seized from the father of the deceased which bears IMEI Nos. 366489045399297, 366489045434995, 366489045470692. A variation in the second IMEI number is noticed where Ext.7 refers it as IMEI No. 35648904543095, whereas, the Ext.6 seizure list shows it to be 366489045434995. In other words, it is the case of the prosecution that the mobile phone bearing the aforesaid IMEI number belongs to the deceased and after her death it was seized from the accused by Ext.7 seizure list and therefore, in the circumstances, it is for the accused to explain under Section 106 of the Evidence Act as to under what circumstance the accused was in possession of the mobile phone of the deceased after her death.
41. The aforesaid stand raised by the prosecution requires a deeper Page No.# 20/28 consideration. If the prosecution is unable to explain as to under what circumstance and when the accused was arrested, relying upon the mobile handset of the deceased that was seized as per Ext.7 from the accused by raising the question as to how the accused was in possession of the mobile phone handset after the death of the deceased would be unreliable. If the prosecution is substantially able to explain the circumstance and time as t o when the accused was arrested, it would be incorrect to draw a presumption against the accused, so as to conclude that the chain of event is so complete that it is beyond reasonable doubt that it is the accused alone, who had committed the offence.
42. In order to understand and arrive at a conclusion on the aforesaid question, we take note of the evidence of PW-16 Jhunu Basumatary, who is the younger sister of the accused. As per the deposition of PW-16 Jhunu Basumatary the accused is her elder brother. On 12.02.2012 at 7.45 A.M., the police came to their house and took her elder brother away. In other words, we have to understand that the accused was taken to custody by the police on 12.02.2012 at 7.45 A.M. When the police came and took the accused away, the police had also seized one ladies bicycle and a mobile handset from the accused and had obtained the signature of the witness on the Ext.7 seizure list. The Ext.7 seizure list bears MR No.14 and it is dated 12.02.2012 at 7.45 A.M and from such point of view it is consistent with the evidence of PW-16. But Ext.7 describes the seized mobile to be bearing IMEI Nos.3564 8904 5399297, 3564 8904 5434995, 3564 8904 5470692. Going by the IMEI numbers of the mobile phone stated in the description of the seized items in Ext.7 it is apparent that it is the mobile phone of the deceased, inasmuch as, it substantially do match with the IMEI Page No.# 21/28 numbers contained in the mobile phone container box which was seized from the father of the deceased through Ext.6. If the aforesaid projection of the events by the prosecution is accepted, the Ext.5 seizure list by which the Nokia mobile handset bearing No.8822787540 was seized from the accused on 11.02.2012 bearing MR No.15 becomes unexplainable. If the police came to the house of the accused on 12.02.2012 at 7.45 A.M. and had seized one mobile phone and took away the accused, it remains unexplained as to under what circumstance, the mobile phone of the accused bearing No.8822787540 was seized from the accused on 11.02.2012. The learned Additional Public Prosecutor refers to the case diary and makes the submission that the accused was arrested on 11.02.2012 at 10 P.M., and therefore, it was possible for the police to have seized the mobile phone of the deceased on 11.02.2012 resulting in the Ext.5 seizure list dated 11.02.2012. The said argument otherwise may have been acceptable, but it is in conflict with the evidence of the PW-16 Jhunu Basumatary who is the younger sister of the accused who had deposed that police came to their house on 12.02.2012 at 7.45 A.M., and had taken away the accused. As the said piece of material relied upon by the Additional Public Prosecutor from the case diary is in conflict with the deposition of PW-16 Jhunu Basumatary and further the said piece of material that the accused was arrested on 11.02.2012 at 10.P.M., and after his arrest, the mobile phone was seized on 11.02.2012 had not been brought on record through any other reliable and cogent evidence, including the deposition of the Investigating Officer, we have to accept that there is inconsistency between the evidence rendered and the stand of the prosecution. If we hold the aforesaid stand of the prosecution to be inconsistent with the deposition of PW-16, the seizure of the mobile phone belonging to the deceased from the accused on 12.02.2012 at 7.45 A.M., would Page No.# 22/28 fall apart.
43. At this stage, we also take notice that PW-6 Dambaru Narzary, who is the father of the deceased and PW-10 Mahesh Narjary are seizure witnesses in respect of Ext. 6 seizure list. The deposition of both PW-6 and PW-10 shows that the witnesses had believed that the seizure that was made was that of a mobile phone and not that of a box/container of a mobile phone, although the seizure list describes the seized items to be a box/container of a mobile phone. PW-6 in his unrebutted deposition had stated that "police seized one mobile handset with SIM card. I put my signature in the seizure list. Ext.6 is the seizure list and Ext. 6(1) is my signature". PW-10 in his unrebutted deposition had stated that "when the police seized one mobile handset with SIM card, I put my signature in the seizure list. Ext.6(3) is my signature in the said seizure list."
44. The aforesaid depositions of PW-6 and PW-10 being the seizure witnesses reveal that a mobile handset was seized vide Ext.6 seizure list and not confined to the seizure of a box/container of a mobile handset. If the IMEI numbers of the mobile handset is taken into consideration it reveals that the mobile handset which was seized as per Ext.6 is the mobile handset of the deceased and further the seizure of the said mobile phone was not made from the accused.
45. Further the PW-8, Sarbeswari Basumatary in her deposition in cross had stated that the seizure list was blank at the time when the said witness had put her signature and the seizure list referred was Ext.7 seizure list. Ext.7 seizure list describes the seized items to be a mobile handset bearing IMEI numbers which Page No.# 23/28 corresponds to the IMEI numbers of the handset of the deceased. If the seizure witness had signed the witness on a blank seizure list, it cannot be established beyond reasonable doubt by the prosecution that the mobile handset of the deceased was seized from the accused by means of the Ext.7 seizure list.
46. The aforesaid aspect when looked from the point of view that it is an unexplained situation from where the mobile phone of the accused bearing No. 8822787540 was seized as per the Ext.5 seizure list and further the evidence of PW-16, Jhunu Basumatary that the mobile phone of the accused was seized on 12.02.2012 at 7.45 A.M., when the police came to the house of the accused and took him away, although in cross, the same witness has stated that she is unaware as to whom the seized mobile phone belonged to, we have to accept the situation that the prosecution is unable to prove beyond all reasonable doubt that the mobile phone of the deceased was seized from the possession of the accused.
47. In such circumstance, the chain of events sought to be completed by the prosecution in order to invoke the provisions of Section 106 of the Evidence Act to establish the case beyond all reasonable doubts that it is the accused who had committed the offence of causing the death of the deceased would have to be accepted to have not satisfied the requirement of completing the chain of events.
48. In this respect, we refer to the deposition of PW-16 Jhunu Basumatary, who had stated that the police came to their house and took away her elder brother Page No.# 24/28 i.e. the accused and had seized a mobile handset from her elder brother, as per Ext.7 seizure list as well as the evidence of PW-8 Sarbeswari Basumatary, who is the mother of the accused that when a mobile handset of her son Sirish was seized, she had put her signature in the Ext.7 seizure list and her signature is Ext.7(2). If the aforesaid evidences which remained uncorroborated are taken note of and the further evidence of PW-8 that her signature was taken in the seizure list which was blank at the time when she put her signature, raises a serious question of doubt as to whether the Ext.7 seizure list shows that the mobile phone belonging to the deceased was seized from the accused. If the said fact is not established that the mobile phone of the deceased was seized from the accused, the requirement of Section 106 of the Indian Evidence Act requiring the accused to explain the circumstance would not be satisfied in the present case.
49. In view of the above, we are unable to accept the prosecution case that it is beyond all reasonable doubt that the accused had committed the offence of causing the death of the deceased in the manner presented by the prosecution. Consequent thereof the conviction and sentence of the accused by the judgment dated 06.07.2019 of the learned Sessions Judge, Chirang in Sessions Case No.129(D)/2015 [(Old) Sessions Case No.75(D)/2012] stands set aside and the accused is set at liberty if not wanted in any other case.
50. Having held so, we take notice of a few aspects of the matter which is rather intriguing and are also unexplained. The dead body of the deceased was seen by PW-1 Jwngma Basumatary @ Jengma Basumatary and as per his Page No.# 25/28 evidence, when he had accompanied the police to the place of occurrence, half burnt SIM card and a half burnt plastic bottle with its cap was found in the place of occurrence, which the police had seized as per Ext.1 seizure list, but the Ext.1 is dated 14.02.2012 and it is stated by the investigation to have been seized on being led by the accused, in a situation, where the accused was arrested either on 11.02.2012 or 12.02.2012 depending on which of the version given by the evidence would be correct.
51. The PW-4, Tarachand Basumatary in his evidence has stated that the PW-1 Jwngma Basumatary @ Jengma Basumatary had taken a photograph of the deadbody of the deceased girl and showed it to him and others and on seeing the photograph, PW-4 could identify the girl to be the deceased. PW-4 also names the deceased to be Bina Rani Narzary and states her to be a girl from his village. But PW-6 Dambaru Narzary who is the father of the deceased girl, in his deposition has stated that when the deceased did not return home in the night of 03.02.2012 he had presumed that she may have stayed in the house of the relatives. After 3/4 days, the friends of the deceased had made phone calls in her phone number, but the phone was switched off. After making enquiries, it was realized that she had not gone to the house of her relatives. After 5/6 days of the disappearance of the deceased, her father came to know that her daughter was found lying dead in the Khagrabari Forest. After the deceased girl could be identified by PW-4 after seeing the photograph produced by PW-1 and further PW-4 Tarachand Basumatary, who appears to be a person actively participating in the investigation as apparent from the fact that he is a witness in some of the seizure lists and considering the aspect that he is also a resident of the same village as that of the deceased, it is rather incomprehensible to Page No.# 26/28 understand as to why the father of the deceased was not informed about the death of his daughter till 5-6 days of the occurrence and he came to know about the incident only on 11.02.2012. Even PW-14 Laudum Daimary in her deposition had stated that she came to know about the death of the deceased on the following day of the day of occurrence, and she is also a resident of the same village. But again the father of the deceased PW-6 Dambaru Narzary remained uninformed. On 11.02.2012 some members of the organization called ABSU had visited the house of the deceased and from them they could learn that the deceased had affair with the accused and that the prosecution without even exploring the aspect as to whether the offence could have been committed by any other person, proceeded on the only premises that it was the accused, who had committed the offence.
52. We also take notice that the dead body of the deceased was found on 04.02.2012 and it was brought to the police station on the same date. But Ext.9 post mortem report as well as the evidence of PW-11 Dr. Achintya Sundar Sarma who had conducted the post mortem examination shows that the post mortem was done on 05.02.2012 i.e. one day after the receipt of the body before the authorities conducting the post mortem also shows that it was received on 05.02.2012. It remains unexplained as to why the investigating authorities had delayed the sending of the dead body for post mortem by one day. Such delay also has a further implication that PW-3 Md. Hafiz Ali Saikia, who was the first police personnel to reach the place of occurrence had stated in his deposition that he had seen that both the hands of the deceased girl were tied up and had also noticed mark on the neck of the girl, which was caused as a result of her neck being fastened with a rope. The post mortem report does Page No.# 27/28 not reveal as such mark on the hand and the neck of the body of the deceased. It does not require any further knowledge to know that the marks in the neck and hands of the dead body may disappear after the passage of time from the time when the death had occurred. If it was a deliberate delay it was for the investigating authorities to appropriately answer as to why they had caused the marks on the neck to disappear by delaying the post mortem examination, whereas PW-1 Jwngma Basumatary had deposed that two numbers of half burnt SIM cards, a half burnt plastic bottle and a cap were seized as per the Ext.1 from the place of occurrence by the police which again is reiterated by PW-13 Lakhan Narzary that the said items were seized from the place of occurrence by the police as per Ext.1, it has to be understood that the said articles were seized on 04.02.2012 when the police had visited the place of occurrence and found the body of the deceased. But incidentally the Ext.1 is dated 14.02.2012 by providing that the said items were seized on the same date upon being led by the accused Sirish Basumatary. No explanation is forthcoming from the investigation on the aforesaid discrepancy and the articles which were seized on 14.02.2012 as per PW-1 and PW-13 could not have been seized on 14.02.2012 upon being led by the accused, when the said aspect is considered that the entire investigation against the accused began on 11.02.2012, it remains unexplained whether the Ext.1 seizure list was manipulated to facilitate the proposed prosecution case to implicate the accused.
53. In the circumstance, we are of the view that these aspects of the matter require further investigation on the question as to whether the offence could have been committed by any other person other than the accused and if yes to do the investigation. We understand that the event had taken place in the year Page No.# 28/28 2012 and not much of the evidence may be left for further consideration. But, whatever, evidence had been collected, we are of the view that a renewed effort can be made to make an investigation on the aforesaid aspects of the matter. Accordingly, we direct the CID, Assam to take up the matter, cause investigation on the aforesaid aspect as to whether the offence could have been committed by any other person and upon such investigation bring the same to its logical end. The investigation to be done to also include the role of the investigation and whether any of the investigating authorities had deliberately misdirected the investigation.
54. A copy of this order be also provided to the learned Additional Public Prosecutor Assam so as to forward it to the learned Senior Government Advocate to inform the CID, Assam about the requirement of this order.
55. Appeal stands allowed in the above terms.
56. Send back the LCR immediately.
JUDGE JUDGE Comparing Assistant