Rajasthan High Court - Jaipur
Ajaypal Singh vs State Of Rajasthan Through Pp on 22 July, 2019
Bench: Sabina, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Appeal No. 874/2014
Pramod Kumar S/o Sh. Babulal, by caste Thakur, R/o Nare Ka
Pura (Majhara), Police Station Nibohara, District Agra (U.P.)
(presently lodged in central jail at Bharatpur)
----Accused-appellant
Versus
State Of Rajasthan Through Pp
----Respondent
Connected With
D.B. Criminal Appeal No. 774/2014
Ajaypal Singh S/o Sh. Maharaj Singh, by caste Thakur, R/o
Kanhaki Police Station Diholi District Dholpur. At present in
District Jail, Dholpur.
----Accused-Appellant
Versus
State Of Rajasthan Through Pp
----Respondent
D.B. Criminal Appeal No. 796/2014
Bhanwar Singh S/o Man Singh, aged about 35 years, by caste
Thakur, R/o Gopalpura, Police Station, Rajakhera, District
Dholpur (Rajasthan)
----Complainant-Appellant
Versus
1. The State of Rajasthan through PP
----Non-petitioner
2. Pramod Kumar S/o Babu Lal, by caste Thakur, R/o Narekapura
(Mazhara), Police Station Nibora, District Agra (U.P.)
3. Ajay Pal Singh S/o Maharaj, Police Station, Thakur, R/o
Kanahaki, Police Station Deholi, District Dholpur (Rajasthan)
----Accused-Respondents
For Appellant(s) : Mr. Suresh Sahni with Mr. R.M.
Sharma, Mr. Harendra Singh
Sinsinwar and Mr. Sumer Chand
Sharma for Mr. Sanjay Sharma
For Respondent(s) : Mrs. Rekha Madnani, PP
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For Complainant : Mr. Sumer Chand Sharma in appeal
No.874/2014 and 774/2014
HON'BLE MRS. JUSTICE SABINA
HON'BLE MR. JUSTICE GOVERDHAN BARDHAR
Judgment
22/07/2019
Vide this order above mentioned three appeals would be
disposed of.
On 10.8.2011, Complainant-Bhanwar Singh approached the
police of Police Station Rajakhera for taking action against Pramod
Kumar, Ajaypal Singh, Leelawati and two unknown persons. It was
stated by Complainant-Bhawar Singh in his complaint that his
sister Sunita was married to Pramod Kumar about 11 years back,
as per Hindu Rites. His sister was being harassed by her husband
Pramod Kumar and Leelawati on account of insufficiency of dowry
given by them at the time of her marriage. Sunita had come to
her parental house about 10 days earlier. On 8.8.2011 at about
10.00 a.m. Pramod Kumar made a phone call to his sister and told
her that she should get ready and he would reach there on his
motorcycle. Sunita told Urmila, wife of the complainant that she
was going to her matrimonial home as she had received a phone
call from her husband. After about one hour, Pramod alongwith his
cousin brother Ajaypal Singh came on a motorcycle and they took
Sunita with them. Another motorcycle was also parked on the
road and they all left their village. Complainant called his sister
Sunita on 9.8.2011 on her phone but her mobile phone was
switched off. Then he went to her village but his sister was not
present in her matrimonial home. When complainant made an
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inquiry from Pramod Kumar and Leelawati regarding his sister,
they did not give him any satisfactory reply.
Thereafter, on 15.8.2011, formal FIR (Exhibit P-6) bearing
No.190 was registered at Police Station Rajakhera, District
Dholpur under Section 302/120B IPC. The contents of the FIR, in
brief, are that on 10.8.2011, missing report of Sunita D/o Maan
Singh was received. During enquiry, statements of witnesses were
recorded. Efforts were made to search Sunita, Pramod Kumar and
Ajaypal Singh. On 14.8.2011 at about 2.00 p.m., a secret
information was received and on the basis of the same, Ajaypal
Singh and Pramod Kumar were apprehended. On the basis of their
disclosure statements, one skeleton and clothes/articles of the
deceased were recovered. Complainant party were also called to
the spot. Complainant identified the clothes/articles recovered
from the spot as belonging to his sister Sunita.
After completion of investigation and necessary formalities,
challan was presented against Accused Pramod Kumar and Ajaypal
Singh.
Charge was framed against the accused under Section 302
read with Section 120B IPC. Accused did not plead guilty and
claimed trial.
In order to prove its case, prosecution examined 13
witnesses.
Accused Pramod Kumar when examined under Section 313
Cr.P.C., prayed that on 8.8.2011, he was present in his house and
he had gone to a temple and had returned home in the evening.
He did not know about the incident. He had been falsely involved
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in this case by his in-laws family as he was not having good
relations with them. He or his wife had no grievance against each
other.
Accused Ajaypal Singh when examined under Section 313
Cr.P.C. prayed that he was innocent. He had not gone with Pramod
Kumar to bring Sunita. He had been falsely involved in this case.
Accused did not examine any witness in their defence.
Trial court vide impugned judgment/order dated 26.6.2014
ordered the conviction and sentence of the accused under Section
302 read with Section 120B IPC. Hence, accused have filed the
appeals challenging their conviction and sentence as ordered by
the trial court, whereas, complainant has filed the appeal seeking
enhancement of sentence.
Learned counsel for accused has submitted that the
prosecution had miserably failed to prove its case. As per the
prosecution story, accused Pramod Kumar had made a phone call
to his wife on 8.8.2011. However, no call details were proved on
record in this regard. The circumstance of last seen of the accused
with Sunita was a concocted story. All the witnesses are close
relatives to Sunita and had deposed falsely to involve the accused
in this case. There was no postmortem examination report on
record to establish the cause of death of the deceased. Moreover,
there was no material on record to connect the fact that the
Skeleton which has been recovered was of deceased Sunita. Blood
sample of Batakshree was allegedly taken on 21.9.2011, whereas,
it reached Forensic Science Laboratory on 17.10.2011. There was
no evidence to establish that blood sample had been stored in
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proper condition or tampered before it was examined. The person,
who had taken blood sample of Batakshree, mother of the
deceased was not examined during trial. Hence, prosecution had
failed to complete chain of circumstances bringing home the guilt
of the accused. Prosecution had failed to examine Urmila as well
as Archana, daughter of the deceased during trial. Daudayal, who
had allegedly accompanied PW-5 Mohar Singh had not been
examined during trial.
Learned State Counsel as well as counsel for the complainant
have opposed the appeals filed by the accused challenging their
conviction and sentence.
Learned counsel for the complainant has submitted that, in-
fact, accused were liable to be awarded death penalty on account
of heinous crime committed by them.
Learned State counsel has submitted that the prosecution
has been successful in proving its case. The fact that the call
details have not been proved on record, is not fatal to the
prosecution story as Pramod Kumar had gone to his in-laws house
and could visit the said house even without making a phone call.
Learned State counsel has further submitted that from the report
of the Forensic Science Laboratory Exhibit P-25, it was evident
that blood sample had reached the laboratory in a sealed and
untampered condition.
Present case relates to murder of Sunita. Case rests on
circumstantial evidence.
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It has been held by the Hon'ble Supreme Court in case of
Brajendrasingh vs. State of Madhya Pradesh AIR 2012
Supreme Court 1552, as under:-
"There is no doubt that it is not a case
of direct evidence but the conviction of the
accused is founded on circumstantial
evidence. It is a settled principle of law that
the prosecution has to satisfy certain
conditions before a conviction based on
circumstantial evidence can be sustained.
The circumstances from which the conclusion
of guilt is to be drawn should be fully
established and should also be consistent
with only one hypothesis, i.e. the guilt of the
accused. The circumstances should be
conclusive and proved by the prosecution.
There must be a chain of events so complete
so as not to leave any substantial doubt in
the mind of the Court. Irresistibly, the
evidence should lead to the conclusion
inconsistent with the innocence of the
accused and the only possibility that the
accused has committed the crime. To put it
simply, the circumstances forming the chain
of events should be proved and they should
cumulatively point towards the guilt of the
accused alone. In such circumstances, the
inference of guilt can be justified only when
all the incriminating facts and circumstances
are found to be incompatible with the
innocence of the accused or the guilt of any
other person. Furthermore, the rule which
needs to be observed by the Court while
dealing with the cases of circumstantial
evidence is that the best evidence must be
adduced which the nature of the case admits.
The circumstances have to be examined
cumulatively. The Court has to examine the
complete chain of events and then see
whether all the material facts sought to be
established by the prosecution to bring home
the guilt of the accused, have been proved
beyond reasonable doubt. It has to be kept
in mind that all these principles are based
upon one basic cannon of our criminal
jurisprudence that the accused is innocent till
proven guilty and that the accused is entitled
to a just and fair trial."
It has also been held by the Hon'ble Supreme Court in
Bachan Singh vs. State of Punjab 1980 (2) SCC 684, as
under:-
"In the light of the above conspectus,
we will now consider the effect of the
aforesaid legislative changes on the authority
and efficacy of the propositions laid down by
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this Court in Jagmohan's case. These
propositions may be summed up as under:
(i) The general legislative policy that
underlies the structure of our criminal law,
principally contained in the Indian Penal Code
and the Criminal Procedure Code, is to define
an offence with sufficient clarity and to
prescribe only the maximum punishment
therefore, and to allow a very wide discretion
to the Judge in the matter of fixing the
degree of punishment. With the solitary
exception of Section 303, the same policy
permeates Section 302 and some other
sections of the Penal Code, where me
maximum punishment is the death penalty.
(ii) (a) No exhaustive enumeration of
aggravating or mitigating circumstances
which should be considered when sentencing
an offender, is possible. "The infinite variety
of cases and facets to each case would make
general standards either meaningless 'boiler
plate' or a statement of the obvious that no
Jury (Judge) would need." (Referred to
McGantha v. California (1971) 402 US 183
(b) The impossibility of laying down
standards is at the very core of the criminal
law as administered in India which invests
the Judges with a very wide discretion in the
matter of fixing the degree of punishment.
(iii) The view taken by the plurality in
Furman v. Georgia decided by the Supreme
Court of the United States, to the effect, that
a law which gives uncontrolled and un-guided
discretion to the Jury (or the Judge) to
choose arbitrarily between a sentence of
death and imprisonment for a capital offence,
violates the Eighth Amendment, is not
applicable in India. We do not have in out
Constitution any provision like the Eighth
Amendment, nor are we at liberty to apply
the test of reasonableness with the freedom
with which the Judges of the Supreme Court
of America are accustomed to apply "the due
process" clause. There are grave doubts
about the expediency of transplanting
western experience in our country. Social
conditions are different and so also the
general intellectual level. Arguments which
would be valid in respect of one area of the
world may not hold good in respect of
another area.
(iv) (a) This discretion in the matter
of sentence is to be exercised by the Judge
judicially, after balancing all the aggravating
and mitigating circumstances of the crime.
(b) The discretion is liable to be
corrected by superior courts. The exercise of
judicial discretion on well-recognised
principles is, in the final analysis, the safest
possible safeguard for the accused.
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In view of the above, it will be
impossible to say that there would be at all
any discrimination, since crime as crime
may appear to be superficially the same but
the facts and circumstances of a crime are
widely different Thus considered, the
provision in Section 302, Penal Code is not
violative of Article 14 of the Constitution on
the ground that it confers on the Judges an
un-guided and uncontrolled discretion in the
matter of awarding capital punishment or
imprisonment for life.
(v) (a) Relevant facto and circumstances
Impinging on the nature and circumstances
of the crime can be brought before the
Court at the pre-conviction stage,
notwithstanding the fact that no formal
procedure for producing evidence regarding
such facto and circumstances had been
specifically provided. When counsel
addresses the Court with regard to the
character and standing of the accused, they
are duly considered by the Court unless
there is something in the evidence itself
which belies him or the Public Prosecutor
challenges the facts.
(b) It is to be emphasised that in exercising its discretion to choose either of the two alternative sentences provided in Section 302, Penal Code, "the Court is principally concerned with the facts and circumstances Whether aggravating or mitigating, which are connected with the particular crime under inquiry. All such facts and circumstances are capable of being proved in accordance With the provisions of the Indian Evidence Act in a trial regulated by the Cr. P. C. The trial does not come to an end until all the relevant facts are proved and the counsel on both sides have an opportunity to address the Court. The only thing that remains is for the Judge to decide on the guilt and punishment and that is what Sections 306(2) and 309(2), Cr. P. C. purport to provide for. These provisions are part of the procedure established by law and unless it is shown that they are invalid for any other reasons they must be regarded as valid. No reasons are offered to show that they are constitutionally invalid and hence the death sentence imposed after trial in accordance with the procedure established by law is not tin-constitutional under Article
21."
Let us examine as to whether prosecution, in the present case, has been successful in completing the chain of circumstances leading to the guilt of the accused. (Downloaded on 01/09/2019 at 08:25:58 PM)
(9 of 14) [CRLA-874/2014] The first circumstance brought on record by the prosecution is last seen evidence. In this regard, complainant-Bhawar Singh while appearing in the witness box as PW-12 deposed that his sister Sunita was married to Pramod Kumar about 10/11 years ago. Out of the said wedlock, two daughters were born to his sister aged about 5 years and 2½ years (now). Sunita had told him that she was being harassed by her mother-in-law. Pramod Kumar was having illicit relations with his sister-in-law Rajabeti. Sunita had come to their house about 10 days prior to 8.8.2011. On 8.8.2011, Sunita received a phone call from Pramod Kumar at about 10.00 a.m. and he told her that he was coming on a motorcycle and would take her for medical help. Then, Pramod Kumar and Ajaypal Singh came to their house at about 11.30 a.m. on a motorcycle bearing No. UP-80-BD-6406 and took Sunita with them on their motorcycle. Motorcycle was being driven by Ajaypal Singh and Pramod Kumar sat in the middle, whereas, his sister Sunita sat behind Pramod Kumar. Sunita was wearing red colour saree, white blouse and red colour petticoat. Sunita was also wearing brass like bangles and chapples. Sunita, however, did not return home, although, Pramod Kumar had said that they would return within half an hour or so. When he enquired from Pramod Kumar and Leelawati about the whereabouts of his sister, they replied that they did not know about her whereabouts. On 9.8.2011, he called Sunita on her phone, but the same was switched off. Then, he informed the police on 10.8.2011 that his sister was missing. On 14.8.2011, he received a phone call from the police telling him that they had recovered a dead body in the Jungle. Then they reached the spot and found that Pramod Kumar (Downloaded on 01/09/2019 at 08:25:58 PM) (10 of 14) [CRLA-874/2014] and Ajaypal Singh were also present there alongwith the police. Saree, blouse, petticoat and bangles were taken in possession from the spot. Bones were also taken in possession from the spot. He identified the clothes of his sister.
PW-1 Maan Singh, father of the deceased and PW-11 Batakshree, mother of the deceased, have duly corroborated the statement of PW-12.
Thus, from the statements of the said witnesses it stands established that on 8.8.2011 accused Pramod Kumar and Ajaypal Singh had taken Sunita with them on their motorcycle on the pretext of providing her some medical help. The fact that Urmila, wife of the complainant has not examined during trial, is not fatal to the prosecution story because the accused had taken Sunita with them in the presence of PW-1 Maan Singh, PW-11 Batakshree and the complainant (PW-12).
Another argument raised by the learned counsel for the accused that call details had not been proved on record to establish the fact that accused Pramod Kumar had, in-fact, made a phone call to his wife on 8.8.2011 is also not fatal to the prosecution story because deceased was staying in her parental home and Pramod Kumar being her husband could have visited the parental home of Sunita with a view to meet his wife. Although, call details of the phone belonging to Sunita have not been placed on record, but the said fact in itself cannot be said to be fatal to the prosecution story because in the present case, the statements of PW-1, PW-11 and PW-14 inspire confidence. The said witnesses have categorically deposed that on 8.8.2011, (Downloaded on 01/09/2019 at 08:25:58 PM) (11 of 14) [CRLA-874/2014] Pramod Kumar and Ajaypal Singh had come at about 11.30 a.m. and had taken Sunita with them on their motorcycle. The said witnesses were cross-examined at length, but their testimony in this regard could not be shaken. Hence, prosecution had been successful in establishing the circumstance that Sunita had been taken by Pramod Kumar and Ajaypal Singh on their motorcycle on 8.8.2011. Thereafter, Sunita was found missing.
The next circumstance brought on record by the prosecution is that the skeleton of the deceased was recovered at the instance of the accused. In this regard, PW-4 Ranveer Singh deposed that on 10.8.2011, he was posted as Assistant Sub-Inspector at Police Station Rajakhera, District Dholpur. He had recorded the statements of Bhawar Singh, Batakshree and Maan Singh on 12.8.2011. On receipt of secret information on 14.8.2011 that Pramod Kumar and Ajaypal Singh had been seen on the road in village Dholpur, they reached the spot and apprehended Ajaypal Singh and Pramod Kumar. They enquired from them regarding whereabouts of Sunita. Then Pramod Kumar told them that in the area of Basi Dan, he had murdered Sunita in the Jungle. Accused Ajaypal Singh also showed that he knew the said fact. Then, both of them took them to Basi Dan area. The relatives of Sunita were also called to the spot. Then Pramod Kumar stated that he had murdered Sunita in the Jungle by strangulating her with a scarf and had, thereafter, thrown her body in the drain. Ajaypal Singh was made to guard the spot at the time of commission of murder. About 100 metres from the drain, one pair of chapples, one petticoat, one saree, blouse, one torn scarf and silver anklets were (Downloaded on 01/09/2019 at 08:25:58 PM) (12 of 14) [CRLA-874/2014] found and were taken in possession. Bones were also found near the spot, which were also taken in possession. The clothes and other articles of the deceased were identified by her brother Bhawar Singh.
Thus, from the statement of PW-4 Ranveer Singh, it is evident that the clothes of the deceased as well as her skeleton were recovered at the instance of the accused and were taken in possession.
PW-6 Doctor Guru Dutt had deposed that on 14.8.2011, a skeleton was produced for postmortem examination. However, they had referred the same to Forensic Science Laboratory vide Exhibit P-21 for ascertaining as to whether the bones were of a male and a female. They had given opinion that bones collected were of a human being. In his cross examination, he deposed that they had conducted the postmortem examination on 14.8.2011 but then again he said that he was not sure whether postmortem examination had been conducted or not.
Thus, in the present case, there is no postmortem examination report on record.
The next circumstance brought on record by the prosecution is the DNA examination report of the skeleton. The said report is Exhibit P-25. As per the said report, the blood sample of Batakshree was compared with the skeleton. It was concluded that the skeleton of the deceased was of the biological daughter of Batakshree.
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(13 of 14) [CRLA-874/2014] PW-11 Batakshree while appearing in the witness box has deposed that her blood sample was taken for sending the same for DNA examination. She has also proved Exhibit P-23 in this regard. Exhibit P-23 is the identification form of Batakshree at the time of taking of her blood sample. The said form bears the photograph of Batakshree as well as her thumb impression and it is attested by complainant Bhawar Singh. The blood sample was collected on 21.9.2011. Thus, merely because the person, who actually took the blood sample of Batakshree has not been examined during trial, is not fatal to the prosecution story because the fact that the blood sample of Batakshree was taken for DNA examination, is duly established from Exhibit P-23 which has been proved by Batakshree as well as PW-9 Doctor Ramprakash Gupta.
Thus, the prosecution has been successful in completing the entire chain of circumstances leading to the guilt of the accused. Accused had taken Sunita with them on 8.8.2011 from her parental house. The said fact is duly established from the statements of the brother of the deceased as well as her parents. The skeleton of the deceased as well as clothes worn by her were recovered during enquiry of the case at the instance of the accused. As per the DNA test examination report Exhibit P-25, the skeleton recovered was of biological daughter of Batakshree. There is no force in the arguments raised by learned counsel for the accused.
Hence, we are of the opinion that all the circumstances brought on record by the prosecution lead to the conclusion that (Downloaded on 01/09/2019 at 08:25:58 PM) (14 of 14) [CRLA-874/2014] the accused are guilty of committing murder of Sunita and negate the possibility of somebody else having committed the murder.
Learned trial court had, thus, rightly ordered the conviction of the accused under Section 302 read with Section 120B IPC. Trial court has sentenced the accused to undergo imprisonment for life with fine of Rs.10,000/- each. It was further ordered that in case default of payment of fine, accused would further undergo simple imprisonment for six months. There is no such circumstance brought on record which would warrant imposition of death penalty to the accused. The present case does not fall within the definition of rarest of the rare case to award sentence of the death penalty to the accused.
Accordingly, all the appeals are dismissed. Impugned judgment/order dated 26.6.2014 passed by the trial court are upheld.
(GOVERDHAN BARDHAR),J (SABINA),J
Brijesh 17-19.
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