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[Cites 13, Cited by 0]

Delhi District Court

State vs . Narender Kumar & Others I.D. No. 392/16 on 25 October, 2017

In   the   court   of   Additional   Session   Judge­04,     District   Shahdara,
(Model/Pilot Project Court), Room No.51, Second Floor,  Karkardooma 
                                    Courts, Delhi 


State Vs. Narender Kumar & Others I.D. No. 392/16
S.C. No. 66/17                        CNR No. DLSH01­000190­2012
FIR No.813/2011                      date of institution(RBT):15.09.2017
PS : Shakar Pur                       decision reserved on:  25.10.2017
U/ss : 302/201/34 IPC                 date of decision        : 25.10.2017

In the matter of   

State                                                                   ...State

         versus

(1) Narender Kumar s/o Sh. Dharam Pal Singh
R/o H.No.6­C, Pocket D­II, Phase­III, Mayur Vihar, Delhi. 

(2) Virender Singh s/o Sh. Dharam Pal Singh
R/o Qtr. No. 112, Shakar Pur, Police Colony, New Delhi. 

(3) Smt. Sukhbiri w/o Sh. Dharam Pal Singh
R/o Village Sunehra, Tehsil Khekda District Bagpat, (U.P.)    ...Accused

                               J U D G M E N T 

1.

1  (Introduction) - It was 17.10.2011, when formal  FIR no. 813/11 under   the   provisions   of   section   302/201   IPC   (now   Ex.PW1/A)   was registered   in   police   station   Shakarpur   by   Inspector   Ravinder   Kumar after   making   an   endorsement   (now   Ex.PW20/A)   below   DD   no.   13­A dated 26.09.2011 (now Ex.PW3/A, which was earlier filed/closed) after receipt of   appropriate  information   and a news item appeared  in the Navbharat Times dated 15.10.2011 [that Santosh w/o Virender Singh, S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 1 of 20 who was residing in quarter no. 112, Police Colony, Shakarpur and who was   working   as   a   constable   in   Delhi   Police   has   been   murdered   on 26.09.2011   in   mysterious   circumstances   and   her   dead   body   was disposed   off  with   intention  to   destroy  valuable   evidence].   The   formal investigation commenced. 

1.2  (Prosecution case) -   It unfolded that in the night of 25.09.2011 and 26.09.2011,  the  time was  about 3:43  am,   telephone  calls were received in police control room from mobile phone 9892750272 and the caller   gave   the   address   of   quarter   no.   112   P.S.   Shakarpur,   that information was recorded by the Police Control Room in the form no. 1 (now Ex.PW19/A) and it was transferred to the concerned district. The transcript   hard   copies   of   such   calls   record   (Ex.PW18/A1   to Ex.PW18/A5) were prepared and issued by the official that it was a call in female voice, the record was prepared by Ct. Pinki (now PW18). This call   (sasural   wale   va   husband   marne   ki   dhamki   de   rahe   hai)   was attended   by   H.Ct.   Tara   Chand   of   Romeo   24   PCR,   East   Zone,   he reached the said quarter no. 112, P.S. Shakarpur, which was located on the first floor and the door was knocked by him, then an old lady aged about 65/70 years had opened the doors and she told that no such call was   done   from   that   quarter   nor   there   was   any   quarrel;   she   did   not permit entry of HC Tara Chand into the quarter and doors were closed by   her.   Accordingly   Police   Control   Room   was   informed   by   HC   Tara Chand with request for local police. This information also received to the local Police of P.S. Shakarpur where DD no. 13­A dated 26.09.2011 [3:45 am, midnight, now Ex.PW3/A] was recorded and H.Ct. Sugan Pal S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 2 of 20 of PS Shakarpur came to that quarter no. 112, P.S. Shakarpur but it was found locked and said DD no. 13­A was treated as untraced.

1.3  Thence,   a   news     appeared   in   the   Navbharat   Times,   its cognizance was taken by Inspector Ravinder Kumar of PS Shakarpur and  he  carried   appropriate   inquiry  and   then     registration  of   FIR   was directed by him and it was registered.

1.4 In investigation, it was revealed that Ct. Virender Singh's wife Smt.   Santosh   was   cremated   on   26.9.2011   by   him   and   others   in  the presence of many at village Sunehra Baghpat, U.P. The dead body of Santosh was taken from Delhi to Baghpat in the Maruti Alto Car bearing registration no.  DL 2C AG 7287, belonging to accused Narender, he is one of the brothers of accused Ct. Virender Singh. Ct. Virender Singh had requested for  leave from his office  on the ground that his wife is in the hospital on 27.09.2011, whereas he had already cremated his wife on 26.9.2011                  In September 2011, Ct. Virender Singh, was posted in Traffic Circle, Sarita Vihar (SVC).   On 20.9.2011   he was was deployed with the warrants of arrested (now Ex.PW2/A) in respect of a offender driver to execute in Assam and that process was for next date 27.09.2011 in the court. He took the warrants and made departure however, he did not return back. When in the morning of 27.09.2011, he was inquired on phone by the officer concerned, he apprised that warrants have been executed and report has been furnished but he cannot report for duty as his wife is hospitalized. He had requested also his one of the colleagues to give application for his leave on the ground of hospitalization of his S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 3 of 20 wife, the application was accordingly filed (now Ex.PW10/A), which was written by PW­10 Ct. Ajay on the asking of PW­17 SI Pankaj Kumar. Further, it is also revealed in investigation that it was accused Sukhbiri who had opened the doors of the quarter, when PCR official/PW HC Tara Chand visited in the night of 25/26.09.2011 and she had opened the doors. Later, since the said quarter no. 112, Police Quarter Shakar Pur   was   found   locked.   It   was   got   unlocked   and   opened.   The   Crime Team was called and it was inspected, where   a towel having blood stains   hanging   near   wash­basin   and   a   double   barrel   breech   loading gun (DBBL) point .12 gun were found, it   were seized by the police. They were sent for forensic examination and   blood was deducted on the towel (as per report now Ex.PW16/A) and   male DNA profile was generated (as per report Ex.PW21/A) by FSL Rohini, besides the DBBL was also opined an Arms, under the provision of the Arms Act, 1959 (as per ballistic division report now Ex.PW26/A). 

                   The dead body of Santosh had already been cremated when investigation commenced on 17.10.2011, however, the other material of mobile phones of Narender Kumar and other, their application forms, the calls details and certificate were collected. On 02.12.2011, accused Sukhbiri   was   arrested   and   then   accused   Narender   was   also apprehended,   however,   accused   Virender   Singh   was   arrested   on 06.12.2011, the appropriate memos were prepared with regard to their arrest, personal search besides detailed questioned interrogation  (now Ex.PW13/E)   to   accused   Ct.   Virender   Singh.   IO   had   also   recorded statement   of   witnesses   (including   father   and   brother   of   deceased Santosh),   statement   of   Pradhan   of   Village   Sunehra,   Bhagpat,   UP, S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 4 of 20 where cremation was performed, were recorded. The leave record of accused Ct. Virender Singh was also collected, inquired and statement of concerned officials were also recorded. Lastly, it result into a charge­ sheet   u/s   302/201/120­B   IPC   against   accused   Narender   Kumar,   his brother Virender Singh and their mother Smt. Sukhbiri.

Since, it was session triable case, it was committed to the court of sessions. 

1.5  It is relevant to mention here that during the pending of this case, it became an old case, therefore, by the order of Ld. District & Sessions Judge, Shahdara District,  some old cases have been transferred to this court and present case is one of them, received on 15.09.2017. 

2.1 (Charge)  -     Accused   Virender   Singh   and   Smt.   Sukhbiri   have been charged u/s 302/34 IPC that on 26.9.2011 at unknown time but after 3:45 pm, at Quarter no. 112, Police Colony, Shakar Pur, Delhi, they in furtherance of their common intention committed murder of Smt. Santosh   wife   of   accused   Virender   Singh,   however,   they   pleaded   not guilty and claimed trial.

2.2  Further,   accused   Narender,   Virender   Singh   and   Smt. Sukhbiri have been charged u/s 201/34 IPC that on 26.09.2011 at time unknown but after 3:45 pm, at Quarter no. 112, Police Colony, Shakar Pur,   Delhi   that   all   of   them   in   furtherance   of   their   common   intention (while knowing or having reason to believe that offence of murder of Smt. Santosh wife of accused Virender has been committed) caused certain   evidence   connected   with   the   said   murder   to   disappear   by S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 5 of 20 cremating   the   body   of   Smt.   Santosh   by   taking   the   same   to   Village Sunehra and knowingly gave false information of natural death of Smt. Santosh with intention to screen the offenders from legal punishment, however, they pleaded not guilty and claimed trial.  

3.1  (Prosecution   Evidence)  ­   In   order   to   prove   and   establish   the charges against accused, the prosecution got examined 27 witnesses. Considering the nature of witnesses and their depositions, their names alongwith description of examination is classified as follows :­  (1)  PW­19   W/Ct.   Sunita   -   CPCR­   to   prove   that   in   the   night   of 25.09.2011   and   26.09.2011,   she   was   on   duty   B­shift   in   CPCR   on channel no. 113 and she received a call at 3:43 am from mobile phone no.   9891760272,   she   filled   up   the   PCR   form   (its   attested   copy   is Ex.PW19/A) and transferred the call to concerned district. 

(2)  PW­18 W/Ct. Pinki - CPCR - to prove that she was on duty and on the request of Inspector Akhilesh Kumar Mishra of P.S. Shakarpur, she provided transcript of five PCR call of night shift of 25/26.9.2011, she   prepared   the   transcript   (now   Ex.PW18/A1   to   Ex.PW18/A5)   after hearing the recording of calls from the system and its true transcriptions on hard copies are in her writing. 

(3)  PW­4   SI   Devender   -   of   ACDS/CPCR   -   to   prove   that   on 26.09.2011, he was posted as SI RT (Radio Technician) at Automatic Call   Distribution   System   (ACDS),   where   all   calls   received   at   100 number   are   recorded   automatically.   Further,   to   prove   that   on 26.09.2011, five calls were received from phone number 9891760272, which were recorded on channel no. 113, 115, 117, 129  and 129. The record  of  those  calls were  transferred  to  audio  CD   (now  Ex.P1)  and handed over the same to IO on 02.11.2011 vide seizure memo (now Ex.PW4/A1), to which he is a witness.

(4)  PW­5 H.Ct. Tara Chand - to prove that on 25.09.2011, he was posted   on   Romeio­24   PCR,   East   Zone,   and   on   the   night   of 25/26.09.2011 at about 3:45 am, a call was received by him from Police Control Room  'that at Quarter no. 112, Police Colony, P.S. Shakar Pur, S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 6 of 20 Delhi Sasural wale ka husband marne ki dhamki de rahe hain' and on receipt of this call, he alongwith staff reached at Quarter no. 112, P.S. Shakar Pur, Police Colony, the quarter was at first floor and the door was locked, it was knocked and then a woman aged about 65­70 years opened the door and she was asked about the call but she responded as if no one made such call from her quarter nor there was any quarrel. Further, to prove that she did not permit for entry of HC Tara Chand and door was closed.  It was knocked for quite sometime but neither anyone opened   it   nor   responded   from   inside.   Then,   he   came   down   and informed the Police Control Room that caller was not opening the door and let local police be sent. Lastly to establish that his statement u/s 161 Cr.P.C. (Ex.PW5/A) by police.

(5)  PW­3 H.Ct. Sugan Pal, of P.S. Shakar  Pur -  to prove that on the intervening night of 25/26.09.2011, he was posted in PS Shakar Pur and he was on emergency duty and it was about 3:45 am, he reached quarter no. 112, Police colony, Delhi on receipt of an information/DD no. 13­A (Ex.PW3/A) "that at Quarter no. 112, Police Colony, P.S. Shakar Pur, Sasural wale or pati jaan se marne ki dhamki de rahe hain" and on reaching there, the quarter no. 112 was found locked and appropriate inquiry was also made nearby the quarter no. 112 about its inhabitant, finding no one there he came back to police station, it was apprised to SHO and Inspector ATO, then DD no. 13­A was treated as  untraced.   

­­­­­­­­­­­­­­­­­­­­­­­­­­­ (6)  PW­20 Inspector Ravinder Kumar - to prove that on 17.10.2011 when   he   was   posted   in   Police   Station   Shakar   Pur,   he   made   an endorsement   (Ex.PW20/A)   on   the   said   untraced   DD   no.   13­A   of 26.09.2013 after gathering information as well as after perusal of news in the Navbharat Times and on the basis of such endorsement, case FIR no. 813/2011 (Ex.PW1/A) was registered u/s 302/201 IPC. Further, the   investigation   was  carried   by  him   and  during   that   juncture,  Crime team also comprising Scientist from FSL was called at said quarter, who discovered a towel (now P3)  having blood stains, it was seized (as per seizure memo Ex.PW20/B) besides a .12 bore gun having serial no. 113 (now P2) was   also found in the quarter and it was also seized (vide  memo  Ex.PW20/C).  The  further  investigation   (from  22.10.2011) was assigned to Inspector Akhilesh Kumar Mishra (PW24).

S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 7 of 20

(7) PW­22 SI M.K. Manoj - for establishing that on 19.10.2011, he joined the investigation with PW­20 and went to quarter no. 112, it was found lying locked, however, a key­maker Raj Kumar (now PW23) was called from the area and with the key prepared by him, the lock was unlocked and then inspection was carried inside the quarter, where a towel   and   double   barrel   gun   were   recovered,   which   were   seized   by memos (Ex.PW20/B and Ex.PW20/C), to which he is a witness. 

(8)  PW­23 Raj Kumar - to prove that he is a key­maker functioning from the footpath of Vikas Marg and at the request of police officer, he had opened  lock of quarter  no. 112, Type ­II, Police Quarter  Shakar Pur. 

(9)  PW­1 H.Ct. Keshav Yadav - for establishing that on 17.10.2011, he was working as Duty Officer in PS Shakar Pur and at about 8:00 pm, on receipt of rukka/tehrir from SHO/PW­20, he recorded formal FIR no. 813/11 u/s 302/201 IPC (Ex.PW1/A).

­­­­­­­­­­­­­­­­­­­­­­­­ (10)   PW­24   Inspector   Akhilesh   Kumar   Mishra   -   to   prove   that   on 22.10.2011,   when   he   was   posted   as   Inspector   investigation   in   PS Shakar Pur, he was assigned the investigation of this case, thus, he carried the investigation. He collected PCR form (now Ex.PW19/A) and also seized leave application, copy of DD no. 8 of 11.10.2011, DD no. 26   dated   30.09.2011,   DD   no.   5  dated   20.09.2011,   DD   no.   14   dated 30.09.2011  (now  Ex.PW10/A,  Ex.PW2/X to Ex.PW2/X5) pertaining  to accused   Ct.   Virender   Singh   besides   copy   of   non­bailable   warrant (Ex.PW2/A) issued by the court, which was assigned by concerned TI to accused/Ct. Virender Singh for execution in Guhawati, Assam.  PW­24 also recorded the statement of PCR staff,  who visited at quarter no.112 on midnight of 25/26.09.2011 vis­a­vis also got recorded statement u/s 164 Cr.P.C. of PW­5 Tara Chand and PW­17 SI Pankaj. In his further investigation   accused   Sukhbiri   and   Narender   were   arrested   on 02.12.2011, appropriate memos were prepared pertaining to them as well as seize of Alto Car bearing registration no. DL­2CA­G7287 (which was used for carrying the dead body of Santosh to Village Sunehra, Baghpat;   its   photographs   are   Ex.   PW15/I   to   PW15/L),   mobile   phone Samsung B­379 (P1) at the instance of Narender. The judicial TIP of accused Sukhbiri was applied but it was refused by her. Accused/Ct.

S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 8 of 20

Virender  Singh was also arrested. The call details alongwith application forms   were   also   collected,   which   was   also   analyzed   by     PW­24   in investigation. 

(11)  PW­15 H.Ct. Surender - to prove that on 02.12.2011, when he was posted in PS Shakar Pur, he joined the investigation with IO/PW­24 and during that phase, accused Narender and Sukhbiri were arrested, mobile phone and car were also seized, for which appropriate memos (Ex.PW15/A   to   Ex.PW15/H)   were   prepared,   he   is   a   witness   to   such record. The photographs (Ex.PW15/I to Ex.PW15/L) of said Maruti car were also taken. 

(12)  PW­13 Ct. Ram Avtar  ­   to prove that on 06.12.2011, when he was posted in PS Shakar Pur, he joined the investigation with IO/PW­24 and   during   that   phase,   he   visited   at   quarter   no.   112,   Police   Colony, Shakar Pur, where accused Virender Singh was arrested (vide arrest memo Ex.PW13/A) and his personal search was also carried, he is also witness to the other memos inclusive of record of electricity bill seized by memo (Ex.PW13/C).

(13)  PW­16 Ms. L. Babyto Devi, Senior Scientific Officer (Bio) FSL, Rohini   ­     to   prove   that   on   19.10.2011,   she   was   working   as   Senior Scientific Officer (Bio) FSL, Rohini  and she alongwith team visited the spot at quarter no. 112, Police Colony, Shakar Pur, Delhi, which was thoroughly   examined,   one   towel   (now   P3)   having   blood   stains   was found hanging near washbasin, which was handed over to the police for appropriate   investigation;   she   prepared   crime   scene   report   dated 11.11.2011 (Ex.PW16/A).   

(14)  PW­21   Sh.   Naresh   Kumar,   Senior   Scientific   Officer   (Bio)   FSL, Rohini   ­     to   prove   that   on   11.09.2013,   he   was   working   as   Senior Scientific Officer (Bio) FSL, Rohini   and the parcel containing a towel was examined by him and by applying the technique, male DNA profile was   generated,   for   which   report   dated   26.4.2014   (Ex.PW21/A)   was prepared. ........................

(15)  PW­6 Constable Vinod Kumar ­  for establishing and proving DD No. 57­B dated 08.09.2011, time 7.30 pm (Ex.PW6/A) of PS Sangam Vihar that HC Narender, No. 335/E was deputed in place of ASI Kartar Singh, however he had not reported the duties.

S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 9 of 20

(16)  PW­2 HC Lokesh - to prove that on 20.09.2011 he was posted as Moharrir/HC at traffic circle, Sarita Vihar (SVC) and there were warrants of arrest against a driver and  Ct.Virender, No. 3454/T was deputed for Guhawati   for   executing   the   warrants   (Ex.PW2/A)   of   TI   Vijay   Kumar. Further to prove that it was 27.09.2011 Ct. Ajay Kumar (PW­10) from Kalindi Kunj traffic point came and informed the PW­2 that Ct. Virender had   telephoned   Ct.   Ajay   Kumar/PW10   about   sickness   of   wife   of   Ct. Virender and he needs 10 days leave and accordingly Ct. Ajay wrote leave   application   (now   Ex.PW10/A)   on   behalf   of   Ct.  Virender   and   to establish the record of relevant DD entries of SVC (viz D no. 8A dated 11.10.2011 mark PW2/X­2, DD No. 5 dated 20.09.2011 mark PW2/X­4, DD no. 14 dated 30.09.2011 at 2:00 pm mark PW2/X­5 and DD No. 26 dated 30.09.2011 at 9:50 pm mark 2/X­3) which were seized by seizure memo Ex.PW2/X­1.

(17)  PW­10   Ct.   Ajay   -   to   prove   that   27.09.2011   he   was   posted   at traffic   circle,  Sarita   Vihar  with   ZO/SI   Pankaj   Kumar   (PW­17)   and   Ct. Virender was also posted as Constable at traffic circle, Sarita Vihar.  On that day, SI Pankaj told Ct.Ajay that Ct. Virender had informed him that he   will   not   be   able   to   attend   duty   till   10.10.2011   because   of hospitalization of his wife and he needs leave, therefore, Ct.Ajay wrote leave application Ex.PW10/A   at the request of SI Pankaj.  

(18) PW­17­SI   Pankaj   Kumar   -   to   prove   that   in   September,   2011 when he was posted  at Sarita Vihar traffic circle (SVC) Kalindi Kunj, then Ct. Virender was also in that traffic circle and Ct. Virender was sent to Assam to execute warrant, which were scheduled for 27.09.2011 and he was sent there with the permission of ACP.  When Ct. Virender did not come back, then in the morning of 27.09.2011, PW­17 contacted from   his   phone   no.   9868363243   to   Ct.Virender   and   he   informed   SI Pankaj   Kumar   that   warrants   have   been   executed   and   submitted   the report   in   Saket   Court,   however,   he   was   not   able   to   report   for   duty because of hospitalization of his wife and he made request for leave. Ct. Ajay gave leave application (Ex.PW10/A) on behalf of Ct. Virender which   was   forwarded   by   PW­17   with   endorsement   and   signature   at point X. (19) PW­14   Sh.   Gajender   Singh   Nagar,   Municipal   Magistrate­1, Karkardooma - to establish that he had recorded the statements (now Ex.PW5/A) of HC Tara Chand  and of SI Pankaj (now Ex.PW14/B)  u/s S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 10 of 20 164 Cr.P.C  and to establish the proceedings to this effect.     

­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­ (20)  PW­7 Smt. Babita Panwar - to prove that she was Pradhan of village   Sunehra   District   Baghpat   U.P.   and   accused   Virender   Singh, Narender and Smt. Sukhbiri are native of that village and Smt. Santosh was   wife   of   accused   Virender   Singh.   The   last   rites   of   Smt.   Santosh were performed in the field of village Sunehra about one year ago and she   had   issued   certificate   dated   17.11.2011   (Ex.PW7/A,   she   had reservations that portion X1 to X1 on the certificate was not written by police   in   her   presence)   about   presence   of   relative   and   cremation   of Smt.Santosh. (She was examined in the court on 03.10.2011).

(21) PW­8 Jagmehar s/o Sh. Deep Chand - to prove that Santosh was daughter   of   this   PW8   Jagmehar,   she   was   got   married   with   accused Virender Singh, both were working in Delhi Police and they were living in Police Quarters behind Shakar Pur. Accused Narender is brother­in­ law (Jeth) and accused Sukhbiri is mother­in­law of Santosh. Further, to prove that he had talked with his daughter Santosh on 25.09.201 and she died on 26.09.2011 (further he was examined to prove statement u/s 161 Cr.P.C. Ex.PW8/A, however, he did not come out as per that statement   despite   cross­examination   on   behalf   of   State,   PW­8 maintains  that he had  gone to village Sunehra,  he  seen body of his daughter and it was cremated in that village. Santosh was not keeping well as she was ill for the last about one year prior to her death).

(22) PW­9 Ravinder Singh s/o Sh. Jagmehar Singh ­   to prove that Santosh was his sister, she was married to accused Virender Singh. They were living in Police Quarters, Shakar Pur, Delhi. Further, to prove that   he   was   informed   by   Brijesh   (brother   of   Virender   Singh)   on telephone   about   demise   of   Santosh   on   26.09.2011   (further   he   was examined to prove statement u/s 161 Cr.P.C. Ex.PW9/A, however, he did not come out as per that statement despite cross­examination on behalf of State, PW­8 maintains that he alongwith his wife had gone to village Sunehra, where he had seen body of his sister   and she was cremated in that village. He also maintains that his father was present during last rites and Santosh was not keeping well as she was ill).

                                   ­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­ S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 11 of 20 (23) PW­11 Sh. Rajeev Sharda, Nodal officer, Reliance Communication Ltd. ­ for establishing that mobile phone no. 9027678084 was allotted in the   name   of   Dharampal   (as   per   CAF   Ex.PW11/A),   its   call   detail (Ex.PW11/D) pertains to the period 24.09.2011 to 28.09.2011. Similarly, mobile phone no.9313535312 was allotted to Narender Kumar, the call detail (Ex.PW11/D) pertains to the period 20.09.2011 to 30.09.2011.

(24) PW­12 Sh. M.N. Vijayan, Nodal Officer, Tata Teleservices Ltd. ­ for establishing that mobile phone no. 9278425209 was allotted in the name   of   Narender   Kumar   (as   per   CAF   Ex.PW12/A),   its   call   detail (Ex.PW12/D) pertains to the period 24.09.2011 to 28.09.2011.

  Then prosecution evidence was closed. 

4. (Statement   of   accused)  -   Then   statement   of   all   the   three accused, without oath u/s 313 Cr.P.C., was recorded besides reply to general  questions,  however,  all  of  them  have  responded  the  general questions   vis­a­vis   the   other   allegations   explained   to   them,   each   of them has denied those allegations with plea of innocence, besides plea that Smt. Santosh died at Quarter no. 112, Police Colony, Shakar Pur, Delhi on 26.09.2011 at her place of residence, that information was also given to her parents, her dead body was also taken to Sunehra Village and last rites were performed in the presence of her parents and others. She was being looked after by her husband Virender Singh, she was under treatment from LNJP hospital as she was suffering from incurable disease. Except accused Virender Singh, other accused have not opted for defence evidence. DW1 Dr. Sandeep Garg, Professor of Medicine, Maulana Azad Medical College, associated with LNJP Hospital, Delhi has been summoned and examined. 

5. (Final hearing)­   At   the   stage   of   final   hearing,   Sh. Shahabuddin, Ld. Addl. P.P. for the State, Sh. S.C. Bhuttan alongwith S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 12 of 20 Sh.   Harkaran   Singh,   Advocates   for   accused   persons   Virender   Singh and   Smt.   Sukhbiri   and   Sh.   Kedar   Yadav,   Advocate   for   accused Narender  Kumar made  their final submissions.  It does not require to reproduce their submissions verbatim, the same has been considered, which   will   be   reflected   also   in   the   forthcoming   paragraphs   while assigning the reasons.

6.1. (Findings with reasoning) ­   The contentions of both the sides are considered, keeping in view the material on record of oral testimony of witnesses, material collected during investigation, opinions rendered by experts, circumstances of the case, statutory provisions of relevant law and precedent. 

6.2  While   comparing   the   submissions   of   both   the   sides   and   also looking at the record, there are certain undisputed facts, the same are culled out as follows:­

(i)  Smt. Santosh had died at Quarter no. 112, Police Colony, Shakar Pur, Delhi on 26.09.2011.

(ii)  Body   of   Smt.   Santosh   was   taken   to   Village   Sunehra,   District Baghpat, U.P. and she was cremated there.

(iii)  Village Sunehra is native place of accused persons and parents of the Smt. Santosh are living nearby that village.

(iv)  PW­7 Smt. Babita Panwar, Pradhan of that village Sunehra (of that period) had issued a certificate (Ex.PW7/A) on the letter­head  that last rites of Smt. Santosh were performed in that village.

S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 13 of 20

(v)  PW­8   (father   of   deceased   Santosh)   and     PW­9   (brother   of deceased Santosh) had also attended the last rites of Smt. Santosh in village Sunehra, District Baghpat, U.P.

(vi)  PW­27 SI Pankaj Panwar of local police station Khekda, District Shamli, U.P. was also present at the cremation ground on 26.09.2011, he looked into the situation after receipt of information and also inquired PW­8 and PW­9 besides mother of deceased Santosh, there was no complaint by any quarter or by the parents of deceased.

(vii)  The dead body of  Smt. Santosh was taken in vehicle from Delhi to Village Sunehra (although there are reservations, as per prosecution, it was Maruti Alto Car bearing registration no. DL2CAG7287, whereas on the other side, the plea is that it was an ambulance and not Maruti Alto Car).

(viii)  Accused   Virender   Singh,   Smt.   Sukhbiri     and   deceased   Smt. Santosh   used   to   live   in   quarter   no.   112,   Police   Colony,   Shakarpur, Delhi,   however,   accused   Narender   Kumar   was   living   separately   in Mayur Vihar, Phase­3, Delhi.

(ix)   Smt. Santosh was under treatment because of her sickness and PW­8 in his statement confirmed about the treatment being undergone by Smt. Santosh (while confirming about treatment papers Ex.PW8/D1 to Ex.PW8/D13 shown to him) which were also tendered through DW­1 Sandeep Garg. Professor of Medicine, Maulana Azad Medical College, associated with LNJP hospital, Delhi.

(x)     There is no eye witness of the incident. 

S.C. No. 66/17             State Vs. Narender Kumar & Others.             Page 14 of 20
 6.3    Since,  it is not a case of direct evidence of any of the prosecution

witnesses as none of witnesses had seen incident of the homicide of victim but it is a case of  circumstantial evidence, which is governed by law laid down in precedents.    In precedent  State of   U.P. Vs Satish 2005   AIR   SC   1000,   the   golden   rule   of   Panchsheel   was   reiterated therein, which  is:­ (1)  the   circumstances   from   which   an   inference   of   guilt   is sought to be drawn, must be cogently and firmly established;  

(2)  those   circumstances   should   be   of   a   definite   tendency unerringly pointing towards guilt of the accused;   

(3)  the circumstances, taken cumulative, should form a chain so   complete   that   there   is   no   escape   from   the   conclusion   that within   all   human   probability   the   crime   was   committed   by   the accused and none else; and  (4)  the circumstantial  evidence  in  order  to  sustain conviction must   be   complete   and   incapable   of   explanation   of   any   other hypothesis than that of guilt of the accused and such evidence should not only be consistent with the guilt of the accused but should be inconsistent with his innocence. 

(5)  if   the   evidence   relied   on   is   reasonably   capable   of   two inferences, the one in favour of the accused must be accepted. [1992(3) RCR (Crl.) 63 (SC) ]. 

(6)  while dealing with circumstantial evidence onus was on the prosecution to prove that the chain is complete and the infirmity of lacuna in the prosecution  cannot be cured by a false defence or plea. [AIR 1984 SC 1622, 1996 (10) SCC 193 and 1990 (2) RCR (Crl.) 26 (SC)]. 

          In another precedent Ventakesan Vs State of Tamil Nadu 2008   AIR   SC   2396,   law   with   regard   to   proof   of   offence   by circumstantial evidence was laid down as­ S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 15 of 20 (1)  the   circumstances   from   which   an   inference   of   guilt   is sought to be drawn, must be cogently and firmly established; 

(2)  those   circumstances   should   be   of   a   definite   tendency unerringly pointing towards guilt of the accused; 

(3)  the circumstances, taken cumulative should form a chain so   complete   that   there   is   no   escape   from   the   conclusion   that within   all   human   probability   the   crime   was   committed   by   the accused and none else; 

(4)  the circumstantial  evidence  in  order  to  sustain conviction must   be   complete   and   incapable   of   explanation   of   any   other hypothesis   than   that   of   the   guilt   of   the   accused   and   such evidence   should   not   only   be   consistent   with   the   guilt   of   the accused but should be inconsistent with his innocence. 

(5)  if   the   evidence   relied   on   is   reasonably   capable   of   two inference, the one in favour of the accused must be accepted. 

(6)  onus   was   on   the   prosecution   to   prove   that   the   chain   is complete   and   the   infirmity   of   lacuna   in   prosecution   cannot   be cured by false defence or plea. [AIR 1984 1622 (SC) ].  

With   this   introduction   of   position   of     law,     now   the   facts   and features of this case are taken.

7. Taking   the   stock   of   entire   circumstances,   like   features   of   the case, the undisputed facts culled out as referred in paragraph no. 6.2 above and the law on the point of circumstantial evidence, referred in paragraph no. 6.3 above, the following conclusions are drawn:­

(a)  the author of FIR is PW­20 Inspector Ravinder Kumar and he had recorded the FIR on 17.10.2011 on the basis of news item appearing in the Navbharat Times on 15.10.2011 in respect of demise of Santosh on 26.09.2011, S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 16 of 20

(b)  this  FIR   no.   813/11  was  registered  by   PW­20  by   reopening   of earlier   DD   entry   no.   13­A   dated   26.09.2011   (Ex.PW3/A)   and   on   the basis of news item besides the other sources.

However, no evidence  has been brought on record as to what was   the   source   of   that   material   nor   any   clue   of   verification   of   that information, just an expression is mentioned that FIR is registered on the basis of news item and information from other sources,

(c)  there is no inquiry from the author of that news appearing in the Navbharat Times or alike,

(d)  this kind of information, which remained unsubstantiated is like hearsay   evidence   and   ld.   counsel   Sh.   Kedar   Yadav,   Advocate   for Narender has relied upon Borgaram Deuri  Vs. Premodhar Bora (2004) 2 SCC  227 that news item are just hearsay information,

(e)  there is no complaint by parents of the deceased Smt. Santosh, when   the   last   rites   were   performed   and   PW­8   &   PW­9     were   also present   physically   on   the   cremation   ground   besides   the   local   police officer/PW­27,   who   had   also   conducted   inquiry   from   them   but   no complaint was filed nor suspicious was raised, 

(f)  rather at later point of time, PW­9 had filed an application dated 02.12.2011   (Ex.PW9/D1)   to   Deputy   Commissioner   of   Police   within District Shalimar Bagh, Delhi reaffirming that there is no suspicion   or any grievances or complaint against anyone,  S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 17 of 20

(g)  the Quarter no. 112, Police Colony, Shakar Pur, Delhi was also got opened by the police through a key­maker and the inspection was carried in the presence of a scientist, but no incriminating evidence was discovered. However, a towel was seized, which shows that DNA of a male was derived  and preserved,   no other  scientific  opinion is  given whether it has any nexus with any other material, 

(h)  there is no public witness or statement of anyone to the effect that deceased     Smt.   Santosh   was   taken   from   Delhi   in   which   vehicle   to Village Sunehra and similarly, there is also no statement of any public witness to mention about the kind of vehicle in which   deceased Smt. Santosh  was brought at Village Sunehra, 

(i)  PW­7 had issued a certificate (Ex.PW7/A), however, PW­7 in her statement explained that this certificate bears her seal and signature but it is not in her writing. Secondly, the last portion (X to X) reflects that the dead body was brought in Maruti Alto, however, PW­7 explained that her   statement   was   before   the   portion   'X',   where   it   ends   and   that statement   was   read   over   and   accepted   as   correct,   the   subsequent portion X to X was introduced later on, that the dead body was brought in Maruti Alto Car, which she never stated so.

It is apparent on the face of certificate (Ex.PW7/A) that statement ends at the portion before commencement of portion X to X and there is no remark that she further gave statement of portion X to X or it was read over to her and accepted by her as correct,  S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 18 of 20

(j)  there is a distance between Delhi and Village Sunehra, Baghpat, many   toll   falls   within   that   road   distance,   there   is   no   proof   of   any documentary record from toll tax point of view or otherwise whether it was a Maruti Alto Car used for carrying the body of   Smt. Santosh in that vehicle which was belonging to accused Narender Kumar,  

(k)   Smt. Santosh was undergoing medical treatment, it is affirmed by PW­8, PW­9 and this plea is also taken by accused during statement of prosecution   witnesses,   while   referring   record   (Ex.PW8/D1   to Ex.PW8/D13)   and   the   same   record   was   tendered   through   DW­1   Dr. Sandeep Garg, who was working in the unit of Dr. Richa Diwan, who was head of that Unit where Smt. Santosh was going under treatment. DW­1   has   categorically   mentioned   that   death   of     Smt.   Santosh   was possible because of complications of the deceased she was suffering from   and   she   was   diagnosed   of   operative   case   of   congenital   heart disease   with   mixed   connective   tissue   disorder   (diffuse   cutaneous scleroderma   with   interstitial   lung   disease).   This   disease   is   a   multi systemic disease which can involve heart, brain, kidneys and lung, skin etc and except kidney, other organs of Santosh were involved because of the disease she was suffering from. 

8.      Thus, taking the consolidated stock of all material, particularly as discussed   and   conclusions   in   paragraphs   no.   6.2   and   7   together, alongwith the position of law referred in paragraph no. 6.3 above, it is held that the charges could not have been proved beyond reasonable doubt, therefore, all the three accused  persons namely Virender Singh, Narender Kumar and Smt. Sukhbiri are acquitted of charge u/s 201/34 S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 19 of 20 IPC   and   accused   persons   Virender   Singh   and   Smt.   Sukhbiri   are acquitted of charge u/s 302/34 IPC by extending them benefit of doubt.

9.  Accordingly, this case stands disposed off.   The personal bonds and surety bonds of all three accused persons are   discharged and cancelled.   However, they are required to furnish their bonds u/s 437A Cr.P.C. within a week.  

Announced in open court today Wednesday, Kartika 3 Saka 1939.

(Inder Jeet Singh)   Additional Session Judge­04            (Shahdara), KKD Courts, Delhi      25.10.2017 S.C. No. 66/17 State Vs. Narender Kumar & Others. Page 20 of 20