Punjab-Haryana High Court
Satish vs The State Of Haryana on 21 January, 2008
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
JUDGMENT
1. This order will dispose of Criminal Appeal Nos. 235 DB of 2005, 333 DB of 2003, 505 DB of 2003 and 506 DB of 2003, all filed by Satish accused against his conviction for the offence of murder and attempt to rape of deceased Puja, Jony, Sweta and Kuki alias Karuna respectively. It has been brought to our notice that Criminal Appeal No. 1171 SB of 2003 filed by the said accused for offences under Sections 364/376/511 IPC in respect of Somani has been disposed of on 18.3.2004, the said appellant having completed the substantive sentence of seven years RI.
2. Apart from the above set of four appeals, this order will also cover Cross Appeals of the State in the said four cases, being Criminal Appeal Nos. 22-DB of 2004, 3 DB of 2004, 17 DB of 2004 and 10 DB of 2004, seeking enhancement of sentence.
3. We have also taken on Board Criminal Appeal No. 1239 SB of 2004 filed by the State which was a cross appeal arising out of the same incident out of which the accused had filed Criminal Appeal No. 1171 SB of 2003, which stands disposed of by order of Single Bench of this Court dated 18.3.2004, seeking enhancement of sentence.
4. There is another set of four appeals filed by the State being Criminal Appeal Nos. 14 DB, 16 DB, 70-DB and 83-DB of 2004, all filed by the State seeking enhancement of sentence awarded to the same accused under Sections 364/376/302 IPC, wherein the victims were Arti, Sheetal, Shanti and Jan No. We have been told that in respect of the said offences, there is no appeal by the accused.
5. Before we give the details of the nine incidents which are involved in these sets of cases, we may mention that the common factor in all the cases is the same accused who made confession of guilt under Section 164 Cr.PC, which is the main basis of his conviction. However, apart from confession, there is a polygraph test and substantive evidence of the victim in Criminal Appeal No. 1171 SB of 2003 as Somani (victim) was not killed, while eight other victims are alleged to have been killed by the accused after attempt to rape.
6. The nine incidents are briefly referred to as under:
Criminal Appeal No. 333 DB of 2003 and Criminal Appeal No. 3 DB of 2004 (Victim Jony).
On 14.10.1995 at 2.10 PM, Jony, aged six years, had gone out of her house with her uncle Sudesh. Sudesh came home at 2.30 PM alone. Sheela Devi, wife of Azad Singh, mother of Jony asked Sudesh where Jony was. He said Jony had gone with him but was left outside the house playing. Search was made for Jony in the colony but she was not found. No clue was found. At 9.15 PM, Sheela Devi reported the matter to SHO, PS City Bahadurgarh on which FIR No. 326 dated 14.10.1995 was registered. Dead body of Jony was searched out on 15.10.1995 at 2 PM. It was during investigation of FIR No. 524 dated 19.11.1998 (giving rise to Criminal Appeal No. 1239 SB of 2004) that the accused was arrested. He was also arrested in another identical case being FIR No. 363 dated 7.9.1998 wherein he was produced before Dr. Bibha Rani, Lie Detection expert on 1.12.1998. he disclosed that he had lifted a small girl in Shankar garden and had taken her to a drain across the fields and attempted to commit rape on her and strangulated her to death. The said report was taken on record of the Court as Ex.PR dated 9.12.1998. On 10.12.1998, the accused was produced before a Magistrate in another Criminal Case being FIR No. 232 dated 12.7.1995 for obtaining his personality profile test from the Mental Hospital. He was kept under observation of Dr. Rajiv Gupta at PGIMS Rohtak, who examined him from 10.12.1998 to 23.12.1998 and formed an opinion that he was not suffering from any psychotic disorder but was having a Neurotic type of personality. The report is Ex.PU. On 19.12.1998, application Ex.PJ was made by the accused to Dr. Rajiv Gupta for a confessional statement. The application was forwarded to the Area Magistrate through ASI Rohtas Singh. The accused was produced in Court on 21.12.1998. The Magistrate adjourned the matter to the next date vide order Ex.PL to give one day's time for reflection and giving a second thought to the matter. It was explained to the accused that he was not bound to make confessional statement and in case it was made, it could be read against him. On the next day i.e. 22.12.1998, the accused was again produced and after enquiries, the Magistrate was satisfied that the accused willingly wanted to make confessional statement. After his identification, his confessional statement was recorded being Ex.PN. The Magistrate gave his certificate Ex.PN/1. The accused admitted involvement in 14 cases of same nature. In FIR No. 232 dated 12.7.1995 under Sections 364/376/302 IPC, the accused was produced for obtaining orders for taking sample of semen. The Magistrate passed such an order after taking the consent of the accused. In the present case, the accused was arrested on 26.12.1998. He made disclosure statement pointing to the place from where the girl was kidnapped. He also pointed to the place where the dead body of the girl was thrown. Earlier, samples of vaginal swab and clothes of the girl were sent to FSL for chemical analysis and the report received was that no semen could be detected. Charge was framed against the accused under Sections 364/302 IPC. The accused pleaded not guilty.
The prosecution examined Dr. P.K. Paliwal PW1 who conducted post mortem on 16.10.1995. According to him, cause of death was manual strangulation. It may be mentioned that one Ram Babu was also arrested in the present case but he died during the trial. Badan Singh SHO PW6 filed challan against the present accused. PW13 Shyam Sunder, Patwari of the area proved the scaled site plan. Sheela Devi, mother of the deceased appeared as PW4. Baljeet appeared as PW5. Dr. Bibha Rani appeared as PW9 and DSP Rohtas Singh appeared as PW14.
The accused denied the prosecution allegations.
After considering the matter on record, the trial court held the case of the prosecution to be proved against the accused mainly on the basis of his confession, which was held to be voluntary. The trial court relied upon judgement of the Hon'ble Supreme Court in State of T.N. v. Kutty , to the following effect:
13. It is not the law that once a confession was retracted the Court should presume that the confession is tainted. As a matter of practical knowledge we can say that non-retracted confession is a rarity in criminal cases. To retract from confession is the right of the confessor and all the accused against whom confessions were produced by the prosecution have invariably adopted that right. It would be injudicious to jettison a judicial confession on the mere premise that its maker has retracted from it. The Court has a duty to evaluate the evidence concerning the confession by looking at all aspects. The twin test of a confession is to ascertain whether it was voluntary and true. Once those tests are found to be positive the next endeavour is to see whether there is any other reason which stands in the way of acting on it. Even for that, retraction of the confession is not the ground to throw the confession overboard.
14. We are unable to understand how a judicial confession would become bad by reason of the fact that articles belonging to the victims were recovered prior to the making of the confession. That aspect, instead of vitiating the confession, could be a factor in favour of the voluntariness of the confession. When the culprit finds that the articles concealed by him are all disinterred it is possible that he might feel that there is no use in concealing the facts any more. Then he may desire to make a clean brast of everything to any person or authorities.
It was further observed that disclosure statement pointing out the place of lifting of the girl or place of throwing of the body can provide corroboration to the statement under Section 164 Cr.PC apart from medical evidence. It was held that earlier trial against Ram Babu did not affect the present trial.
7. Learned Amicus Curiae for the accused appellant submitted that the accused was entitled to be acquitted. His conviction solely on the basis of retracted confession was not valid as there was no corroboration. Disclosure statement of the accused was of no significance as the place of picking up of the victim or the place of recovery was already known to the police. The medical evidence was also of no significance. The confession could not be taken to be voluntary. He referred to the manner of recording of confession laid down under Section 164 of the Code of Criminal Procedure and Chapter 13 of the High Court Rules and Orders Volume III. He also relied upon a DB judgment of the Guwahati High Court in State of Assam v. Rabindra Nath Guha 1982 Crl.L.J 216, observing that recording of confession without providing free legal aid was illegal. He also relied upon observations of the Hon'ble Supreme Court in Mahabir Singh etc. v. State of Haryana 2001(3) RCR (Criminal) 685, para 22 to the effect that the Magistrate must inform the accused, before taking the confession that accused was not bound to make confession and if he did so, the same could be used as evidence against him. He next relied upon judgement of the Hon'ble Supreme Court in Abdulvahab Abdulmajid Shaikh and Ors. v. state of Gujarat (2007) 2 SCC (Cri) 276 that in every case, it must be determined whether confession was voluntary or not.
8. Learned Counsel for the State supported the impugned judgment and also referred to the proceedings for recording of confession dated 21.12.1998 and 22.12.1998.
9. The zimine orders passed by the Magistrate on 21.12.1998 and 22.12.1998, Exs. PL and PM, are as under:
Accused produced before me and his application for confession the guilt has already been received in this Court, forwarded by Dr. Rajiv Gupta. Accused wants to confess to his guilt. It is made clear to him that he is not bound to make any confessional statement and if he does so then, the same will be read in evidence against him. He has been given time to reconsider. Now to come up on 22.12.1998 for recording of confessional statement of accused, if any. Accused be produced tomorrow in this Court till then, he is remanded to judicial custody.
This statement of accused Satish s/o Brijpal age 25 years r/o 6 Netaji Nagar, Linepar Bahadurgarh has recorded under Section 164 Cr.PC on his own request which was received in this Court duly forwarded by Dr. Rajiv Gupta PGIMS, Rohtak. This statement is recorded today on 22.12.1998 at 3 PM., in my court room. Accused is already in judicial custody and he was warned yesterday not to make confessional statement, if he does so then same will be read against him in evidence. Today, he is present and shall want to confess his guilt. He has been identified by Rohtash Singh ASI PP Sector 6 HUDA Bahadurgarh.
There is an endorsement by the learned Magistrate as under:
At this stage after identified, I have asked ASI Rohtash Singh to unlock Handcuff of accused and he did so. I asked every body to leave court room including my reader. Now, there is none except me and accused in the court room. Get his statement be recorded. I have disclosed my identity to accused and asked him to disclose truth.
There is further endorsement by the learned Magistrate as under:
It is certified that I have explained to Satish that he is not bound to make a confession and that if he does so, any confession he made may be used evidence against him. I believe that his confession was voluntarily made. It was taken in my handwriting and was read over to accused Satish and admitted by him to be correct. It contains full and true account of statement made by him.
10. The Magistrate also put certain questions to ascertain whether the accused was making statement under any pressure, fear or greed. The accused stated that his statement was voluntary. He stated that he picked up 14 girls out of whom he killed 10. He did not know the name of any of them. Then he gave details of 14 girls. Ex.PJ is an application dated 19.12.1998 by the accused to the doctor that he wanted to make confessional statement before the court. The confessional statement of the accused is to the following effect:
Statement of accused Satish s/o Brijpal.
Q. Do you know that you depose the statement will be read in evidence against you.
A. Yes, Sir.
Q. Have any mental pressure, fear and greed upon you for depositing the statement.
A. No, Sir.
Q. When you started lifting the girls.
A. I started lifting the girl before 3-4 years.
Q. Who many girls were lifted by you and how many were murdered and what had been done.
A. I have lifted fourteen girls out of them 10 girls was murdered. Four girls are left alive. I do not know the name of any girls.
First of all, I lifted a girl before 3-4 years from between Ghevra turning and Nizampur village. I have leaving her in the field of wheat nearby road of Bamnouli turning.
I have lifted second girl aged about 8-9 years from a marriage function Gali No. 4 Netaji Nagar at about 910 P.M. There was winter session. I took her into the field of Sarso. I tried to rape upon her thereafter that I murdered her having pressing her throat.
I have lifted third girl aged about 8-9 years from nearby Parnala village. I took her into Bidoras and I tried to rape upon her. After that I have murdered her by pressuring her throat.
I have lifted fourth girl from nearby Bus stand Bahadurgarh. That girl was lifted in slept condition and took in a biteras in the village Parnala. I tried to rape with her and murdered him.
I have lifted fifth girl from Nahra Nahri Road where Ram Lila was functioning. There was some winter season. I took her into the Kothra of village Parnala. I tried to rape.
I have lifted sixth girl from Nehru Park, Bahadurgarh. I tried to rape upon her in the field of Dencha between village Parnala and Nizampur. I tried to rape with her. I do not know she died and alive.
I have lifted seventh girl nearby a temple which is on the road of Nehru Park. I also took her in the Kothra of village Parnala. I tried to rape and press her throat. After that it has come to know my knowledge that she has alive.
After that I have lifted a girl from School nearby Subzi Mandi in the day time. There was a summer season. I took her towards Parnala village. I tried to rape upon her in the vacant plot and after that I murdered her by pressuring her throat.
After that I have lifted a girl from Shanker garden aged about 7 years. I took her into the park, tried to rape upon her and murdered by pressuring her throat.
After that I have lifted a girl aged about 7-8 years from near a pencil Factory. I tried to rape upon her in the Nala nearby bridge and murdered by pressuring throat.
After that I lifted a girl from Bamnouli turning. I took her nearby Chour Paiu. I tried to rape with her near a Pipal tree. The dead body was thrown there after murdered her.
I have lifted a girl from Shanker garden nearby her house. She was worn white clothes. I took her near Nala. I tried to rape with her and after that I have committed her murder.
I have lifted a girl from the M.I.E. Area in the night time. There was a summer season. I took her some distance in a vacant plot having boundary. I tried rape upon her there and murdered after tied her hands by pressuring throat. After that I went for feeling sorry near her house, where her family members were sleeping. I tried to woke up a lady, but I cannot feel sorry by fear. I came from there.
In which case I am arrested that girl was lifted from Chappal factory. I took her my house. I lifted her at about middle of day time. I remained her whole night. I tried to rape upon her in the two time. On that day my younger brother and sister were present. I told them that she is a daughter of contractor. After that I left her near the vacant factory in the morning pressed her throat and I run away. Next day police has come in my house with girl. My brother has told that I am working in tin factory where police has arrested me.
Q. What else you want to say?
A. No, Sir.
11. Since the facts are by and large identical in all other cases, it will be appropriate to make a brief reference to the said cases before appreciating the rival contentions.
Crl.A. No. 1171 SB of 2003
12. Somani, aged 9 years, PW13, daughter of Lalu Ram PW4 and Sarla Devi PW 15, was picked up by the accused on 19.11.1998 from the tea shop of Lalu Ram in front of Chappal factory, Bahadurgarh. After having failed to search her, Lalu Ram went to police post, MIE area Bahadurgarh and met Rajender Singh SI near Hanuman Weighing bridge, who happened to be there in connection with investigation of FIR No. 513. His statement Ex.PD was recorded which led to registration of FIR No. 524 dated 19.11.1998. The girl was recovered next day. Her statement was recorded. The girl led the police and her father to the place from where she was picked up. DSP Suman Manjri and DSP SP Ranga also came to the spot. The girl took the police party to the house of the accused which led to apprehension of the accused. The accused made a disclosure statement Ex.PAC. Sample of semen was taken. On 1.12.1998, he was produced before Dr. Bibha Rani, Lie Detection Expert in another case being FIR No. 363 dated 7.9.1998. She gave her report Ex.PG dated 9.12.1998. He was sent to the PGIMS Rohtak where he was examined by Dr. Rajiv Gupta. He made application for making confessional statement. Confession statement was accordingly recorded by the Magistrate in the manner already mentioned above. The trial court after considering the evidence on record convicted the accused. Appeal of the accused has already been disposed of as mentioned above, the accused having completed the sentence awarded. The conviction of the accused under Sections 364/376/511 having become final, the only question in the State appeal is of enhancement of sentence.
13. Criminal Appeal No. 83 DB of 2004 On 12.6.1996 at 9 PM, Janno, daughter of Salamudin PW7 was sleeping in front of her house with her parents. At 4 AM, when PW7 Salamudin woke up, he found that his daughter was missing. On failing to search her, they found dead body of Janno in a ditch of water near Badro canal. He went to the police and his statement was recorded by Sajjan Kumar SI. FIR was registered and investigation was conducted. Investigation was conducted by DSP Suman Manjri. The accused had been arrested in another case and on his disclosure statement, he was arrested in the present case also. He was sent for lie detection test. He was also sent to hospital. At his initiative, his statement under Section 164 Ex.PZ was recorded. Dr. Subhash Juneja PW19 was also examined.
The trial court convicted him on the basis of confessional statement, which was corroborated by his disclosure statement pointing out the place of lifting of the girl and throwing of the dead body and the medical evidence.
As per information available, the accused has not challenged his conviction. He has been sentenced to undergo life imprisonment under the sentences.
Only question is whether sentence is liable to be enhanced.
14. Crl.Appeal No. 70 DB of 2004 Roop Bahadur PW6 was a Nepali, serving as a watchman in the godown of Rishab Kumar Jain, resident of Bahadurgarh. On 14.3.1997, his daughter 5-6 years old left the house. Roop Bahadur could not search her. On the next morning, dead body of the girl was recovered from the pond of village Parnala. He went to police station and reported the matter vide DDR No. 10 dated 15.3.1997ASI Chand Mohd. prepared inquest report and got conducted post mortem. As mentioned in other cases, the accused was arrested in the present case and he made a confessional statement which was corroborated by disclosure statement and medical evidence which was held to be sufficient for his conviction by the trial court. He was given life imprisonment under the sentences.
As per information available, the accused did not prefer any appeal. The State has preferred appeal for enhancement.
15. Criminal Appeal No. 14 DB of 2004 Dinesh PW3 was an employee in Vijulka factory at Bahadurgarh. He had gone for the night shift on the night between 6th and 7th September 1998. At about 3 AM, his son went to him and told him that his daughter Aarti was missing from the house. He went to police and lodge report with Rohtas Singh ASI, Police Post MIE area, Bahadurgarh. His statement Ex. PE was recorded on which FIR was registered. On search, dead body of Aarti was found on 9.9.1998 in a deserted enclosure in the MIE area. Inquest report was prepared and post mortem was got conducted. The accused was arrested. He made a confessional statement and disclosre statement, which is of identical nature as earlier discussed. He was convicted and sentenced to life imprisonment. No appeal is shown to have been preferred by him. Only the State has preferred appeal for enhancement of sentence.
16. Crl.A. No. 16 DB of 2004 Ram Karan PW10 was employed in Central Reserve Police and was on leave. On 11.7.1995, his wife and his two sons were sleeping on the roof of the house. His mother, brother and daughter Sheetal aged about 7-1/2 years were sleeping in front of the house towards phirni of the village. On 12th in the morning at 4 AM, Sunita wife of Ram Karan got up and found that Sheetal was not on her bed. He informed other members of the family. Ram Karan approached the police post MIE Bahadurgarh and reported the matter. His statement Ex.PC was recorded by ASI Satnarain. Subsequently, investigation was taken over by Ashok Kumar SI. On 14.7.1995, dead body of the girl was found lying in Gitwar in between the Bitora (dung heaps) near the village. Inquest report was prepared and post mortem was got conducted. The accused was arrested and he made his confessional statement and disclosure statement which were found to be corroborated by the medical evidence in the manner mentioned in above cases. He was accordingly convicted and sentenced to life imprisonment. He is not shown to have preferred any appeal. The state has preferred an appeal for enhancement of sentence.
17. Crl.A.505 DB of 2003 & Crl.A.17-DB of 2004 Baljeet Singh PW14, father of Santosh lodged report that his daughter Sweta was playing with other children. She did not come home. On enquiry from another child Charu, it was learnt that she was picked up by a person having a shawl on the pretext that she was called by her mother. She was not found. His statement was recorded by ASI Satpal Ex.PC. On 10.1.1996, Satpal ASI received information that dead body of a girl was lying in a room in Medawala pond in the area of Village Parnala. He recovered the dead body and after preparing inquest report, got post mortem conducted. Thereafter, the accused was arrested and convicted on the basis of evidence already discussed above. The accused was convicted and sentenced including life imprisonment. The State has filed appeal for enhancement of sentence while the accused has challenged his conviction and sentence. We have heard learned amicus curiae for the accused and learned Counsel for the State.
18. Crl.A. No. 235 DB of 2005 & Crl.A.22 DB of 2004 Partap Singh PW5, father of Pooja aged 8/9 years lodged a report with the police on 17.2.1995 to the effect that on 16.2.1995 at 7.30 PM, Pooja had had come out of her house to witness a marriage procession. After the procession, every body came to their house but Pooja was not found. Search was made but to no avail. On 25.2.1995, Sat Narain ASI got information that dead body of a girl was lying in a hut in Sarso field of Satywan, resident of Vilalge Parnala. The dead body was recovered. Inquest report was prepared and post mortem was got conducted. The accused was arrested and made a confession and disclosed a statement and has been convicted and sentenced in the manner identical to other cases mentioned above.
We have heard learned amicus curiae and learned Counsel for the State.
19. Crl.A.506 DB of 2003 & Crl.A.10-DB of 2005 Sant Lal PW9, grand father of Kuki alias Karuna lodged a report dated 11.9.1995 that his grand daughter Karuna aged 5-6 years returned to her house at about 1 PM and gone to a nearby shop for purchasing salt but did not return. On 12.9.1995, further search was made and her dead body was found in a field in Village Parnala. Inquest report was prepared and post mortem was got conducted. The accused was arrested who made disclosure statement and confessional statement. The accused was convicted and sentenced in the manner mentioned above.
We have heard learned amicus curiae for the accused and learned Counsel for the State.
20. The question for consideration is whether the conviction of the accused is liable to be set aside on the ground that confession was not voluntary or genuine or properly recorded or was not corroborated and whether any further enhancement is called for.
21. Re: Validity of procedure for recording confession Section 164 of the Code of Criminal Procedure lays down statutory procedure for recording a confession by a magistrate. The object of laying down the said procedure is to ensure that confession is genuinely made and is voluntary. Magistrate is required to administer statutory warning to the person making confession that he was not bound to make such a confession and if he did so, it could be used as evidence against him. He is also to satisfy himself by questioning the accused that he was making the confession voluntarily. He is to ensure that the accused is not remanded to police custody if he is not willing to make the confession. The confession recorded has to contain a memorandum certifying that the magistrate took the precautions of explaining to the accused and is satisfied that the confession was voluntary and recorded in the presence and hearing of the Magistrate and it was read over and admitted to be correct by the accused.
22. The question whether the above procedure was mandatory was considered by the Privy Council in Nazir Ahmad v. King Emperor AIR 1936 PC 253 (2). The procedure was held to be mandatory. It was observed:
...where a power is given to do a certain thing in a certain way the thing must be done in that way or not at all. Other methods of performance are necessarily forbidden....
23. In Sarwan Singh Rattan Singh v. State of Punjab , It was observed:
10. ...However, speaking generally, it would, we think, be reasonable to insist upon giving any accused person at least 24 hours to decide whether or not he should make a confession. Where there may be reason to suspect that the accused has been persuaded or coerced to make a confession, even longer period may have to e given to him before his statement is recorded....
24. In State of Tamil Nadu v. Nalini and Ors. AIR 1999 SC 2640, Para 404, after referring to the view taken by the Privy Council in Nazir Ahmad (supra) and view taken by Bombay High Court in Abdul Razak Shaikh v. State of Maharashtra 1988 Cri.LJ 382 and by Nagpur High Court in Neharoo Mangtu Satnami v. Emperor AIR 1937 Nagpur 220, it was observed:
404. In the case before the Bombay High Court contention was that "as per the provisions of Sub-section (4) of Section 164, Cr.P.C. it is mandatory for the Magistrate, after recording the confession, to obtain the signature of the accused thereon and as in the present case the learned Judicial Magistrate failed to obtain the signature of the accused on the confession recorded by him, that confession could not be admitted in evidence and the defect could not be cured by invoking the provisions of Section 463, Cr.P.C. This contention was upheld by the High Court relying on the aforesaid two decisions one of the Privy Council and the other of the Nagpur High Court. We do not think the view taken by the Bombay High Court and Nagpur High Court is correct. It may noted that the Privy Council did not consider the scope and applicability of Section 463 in the circumstances of the case before it. In that case it was conceded that the confessions were not recorded either under Section 164 or Section 281 of the Code. The view taken by the Bombay High Court appears to us to be rather too technical and if we accept this view it would be almost making Section 463 of the Code ineffective....
25. In Rabindra Nath Guha (supra) relied upon by learned Counsel for the accused, it has been held by the Guwahati High Court that without providing legal aid, recording of confession will not be valid. However, the Hon'ble Supreme Court in Babubhai Udesinh Parmar v. State of Gujarat 2006(12) SCC 268, Para 19, it was observed:
19. We must also notice that here was no direction to provide free legal aid to the appellant. He had no opportunity to have independent advice. We may, however, hasten to add that it does not mean that such legal assistance must be provided in each and every case but in a case of this nature where the appellant is said to have confessed in a large number of cases at the same time, the State could not have denied legal aid to him for a period of three years.
26. We have already referred to the procedure followed in the present case. In the facts and circumstances of the present case, it cannot be held that proper procedure for recording confession was not followed by the Magistrate. The Magistrate gave one day's time for reflection as per law laid down in Sarwan Singh (supra). There is no grievance that legal aid was not provided to the accused. In any case, mere absence of legal aid by itself was not always sufficient to hold that procedure for recording confession was not duly followed. The Magistrate has given endorsement of his being satisfied that confession was voluntary. The Magistrate asked questions to the accused to satisfy himself. He also ensured that the accused was not sent to police custody. He also recorded a certificate that confession was recorded in his handwriting and read over to the accused and admitted by him to be correct and the same was true account of his statement.
As already mentioned that the accused has not preferred any appeal in respect of conviction in four cases. In one of the cases, his appeal has been disposed of, since he had completed the sentence.
In above circumstances, we are of the view that procedure followed by the Magistrate was proper and the confession is not vitiated on account of any procedural irregularity.
27. Re: Genuineness and reliability of the confession: As already held above, the confession was correctly recorded by the Judicial Magistrate, after following due procedure and thus, its genuineness is established. In Criminal Appeal No. 1171 SB of 2003, the victim girl herself appeared as a witness as PW13 apart from her parents and duly identified the accused as the person who kidnapped her. There was no reason to doubt the testimony of the said witness. As noticed in Criminal Appeal No. 333 DB of 2003, Dr. Bibha Rani, Lie Detection Expert appeared as a witness and had proved her report dated 9.12.1998 Ex.PR about the correctness of the statement of the accused that he had kidnapped and killed the girls after attempt to commit rape. The accused also made disclosure statement about the place from where the girl was picked up and where the girl was thrown or where the girl was left. Report of the Lie Detection Test and testimony of the kidnapped girl were crucial pieces of corroborative evidence besides medical evidence referred to in para 6 above.
In Balbir Singh v. State of Punjab , it was held that if a confession was voluntary and true, the same could form basis of conviction, even if retracted. Corroboration was required by way of rule of practice and prudence. The relevant observations are as under:
15. In this case, both the confessions were retracted subsequently and the proper approach in case of this nature is to consider each confession as, a whole on its merits and use it against the maker thereof, provided the Court in a position to come to an unhesitating conclusion that the confession was voluntary and true; and though a retracted confession, if believed to be true and voluntarily made, may from the basis of a conviction, the rule of practice and prudence requires that it should be corroborated by independent evidence....
Similar observations were made in Subramania Gounden v. The State of Madras , Bharat v. State of UP . In Pyare Lal Bhargava v. State of Rajasthan , it was observed that rule of corroboration was not inflexible rule but only a rule of prudence. In Subramania (supra), it was observed that each and every circumstance mentioned in the confession, was not required to be proved.
In State (NCT of Delhi) v. Navjot Sandhu , principles laid down in Subramania, Pyare Lal Bhargava, (supra), Shankaria v. State of Rajasthan AIR 1978 SC 1248, were reiterated in paras 32, 34 and 36 of the judgement. In State of T.N. v. Kutty (supra) as well as in Abdulvahab and Babubhai Udesinh (supra), same principles have been reiterated.
In Kalawati v. State of H.P. , it was observed that if confession was voluntary, the same was not hit by the principle of self incrimination under Article 20(3) of the Constitution.
Thus, if a confession is genuine and voluntary, the same could be basis of conviction.
In the present case, we are of the view that confession of the accused was genuine and voluntary and could be acted upon and made basis for convicting the accused.
28. Re: Sentence The accused has been awarded life imprisonment in eight cases out of which he has preferred appeal in four. In the remaining four cases, he has not filed any appeal. The State has preferred appeal in nine cases seeking enhancement of sentence.
In Bachan Singh v. State of Punjab (Majority judgment) , the Hon'ble Supreme court observed that though death sentence was valid, the same could be inflicted only in gravest cases of extreme culpability. The Court must pay due regard both to the crime and the criminal. Though, all murders are cruel, cruelty may vary in its degree. It was not proper to fetter judicial discretion by making exhaustive enumeration of the indicators to be applied for awarding death sentence.
In Machhi Singh v. State of Punjab AIR 1983 957, Paras 32 to 40, some of the indicators for determining when a case will fall in the category of rarest of rare cases were discussed manner of commission of crime, motive, nature of crime, magnitude of crime, personality of the victim to ascertain whether there was something uncommon about the crime and whether there was no alternative but to impose death sentence.
In State of Punjab v. Gurmej Singh , Para 7 and Ram Pal v. State of UP , it was observed that sentence of imprisonment for life was the rule and death sentence was an exception and number of murders was not the only criteria.
In Ram Anup Singh v. State of Bihar and Prakash Dhawal Khairnar v. State of Maharashtra , though death sentence was set aside, but while awarding life imprisonment, a direction was issued that the accused will not be released before completing actual term of 20 years.
In Bachittar Singh v. State of Punjab , it was observed that even in a heinous crime, the Court has to see that whether the convict was a menace to the society.
In Sushil Murmu v. State of Jharkhand , it was observed:
19. A convict hovers between life and death when the question of gravity of the offence and award of adequate sentence comes up for consideration. Mankind has shifted from the state of nature towards a civilized society and it is no longer the physical opinion of the majority that takes away the liberty of a citizen by convicting him and making him suffer a sentence of imprisonment. Award of punishment following conviction at a trial in a system wedded to the rule of law is the outcome of cool deliberation in the courtroom after adequate hearing is afforded to the parties, accusations are brought against the accused, the prosecuted is given an opportunity of meeting the accusations by establishing his innocence. It is the outcome of cool deliberations and the screening of the material by the informed man i.e. the judge that leads to determination of the lis.
20. The principle of proportion between crime and punishment is a principle of just deserts that serves as the foundation of every criminal sentence that is justifiable. As a principle of criminal justice it is hardly less familiar or less important than the principle that only the guilty ought to be punished. Indeed, the requirement that punishment not be disproportionately great, which is a corollary of just deserts, is dictated by the same principle that does not allow punishment of the innocent, for any punishment in excess of what is deserved for the criminal conduct is punishment without guilt.
21. The criminal law adheres in general to the principle of proportionality in prescribing liability according to the culpability of each kind of criminal conduct. It ordinarily allows some significant discretion to the judge in arriving at a sentence in each case, presumably to permit sentences that reflect more subtle considerations of culpability that are raised by the special facts of each case. Judges in essence affirm that punishment ought always to fit the crime; yet in practice sentences are determined largely by other considerations. Sometimes it is the correctional needs of the perpetrator that are offered to justify a sentence, sometimes the desirability of keeping him out of circulation, and sometimes even the tragic results of his crime. Inevitably, these considerations cause a departure from just deserts as the basis of punishment and create cases of apparent injustice that are serious and widespread.
22. Proportion between crime and punishment is a goal respected in principle, and in spite of errant notions, it remains a strong influence in the determination of sentences. Anything less than a penalty of greatest severity for any serious crime is thought to be a measure of toleration that is unwarranted and unwise. But in fact, quite apart from those considerations that make punishment unjustifiable when it is out of proportion to the crime, uniformly disproportionate punishment has some very undesirable practical consequences.
29. In the present case, the accused is already in custody for 10 years. The trial court thought it fit not to impose death sentence. The offence committed is very heinous and though, it may be one of the rarest cases, after weighing all the circumstances, taking a 'global' view, we are of the view that extreme penalty of death sentence is not called for. However, while affirming life imprisonment, we direct that the accused will not be released from custody before completion of 20 years of actual sentence. This direction is consistent with the direction of the Hon'ble Supreme Court in Ram Anoop Singh and Prakash Dhawal (supra).
30. Accordingly, Criminal Appeal Nos. 235 DB of 2005, 333 DB of 2003, 505 DB of 2003 and 506 DB of 2003, all filed by Satish accused, are dismissed. Criminal Appeal No. 1239 SB of 2004 filed by the State, seeking further enhancement is dismissed. Criminal Appeal Nos. 22-DB of 2004, 3 DB of 2004, 17 DB of 2004, 10 DB of 2004 and Criminal Appeal Nos. 14 DB, 16 DB, 70-DB and 83-DB of 2004, all filed by the State, seeking enhancement of sentence awarded to the same accused, are disposed of with a direction that the accused will not be released from custody before completion of 20 years of actual sentence.
While being in complete agreement with the finding, and also the reasoning recorded in support thereof, by my learned brother, I wish to add the following of my own:
These cases, apart from being revelatory of sinful level to which an obsessive maniac can go to endeavour satiation of lust, are also a reminder to that the relevant machinery must be so well oiled that such like desperadoes are not allowed to be on the prowl for a long duration because people with such frame of mind are a menace to the campuses of all segments of society and also the punitive justice.