Full Judgment Text
THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 07.09.2012
+ CRL.A. No.372/1997
AJAY KUMAR ... Appellant
versus
STATE ... Respondent
Advocates who appeared in this case:-
For the Appellant : Mr Avninder Singh, Advocate
For the Respondent : Mr Pawan Narang, APP
CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MS JUSTICE VEENA BIRBAL
VEENA BIRBAL, J
1. The present appeal is directed against the judgment and order on
sentence both dated 31.10.1996 passed by the learned Addl. Sessions
Judge, New Delhi, in a case arising out of FIR no. 3/1993, P.S. Okhla
Industrial Area, registered under Section 302 IPC wherein the
appellant had been convicted under Section 302 IPC and had been
sentence to undergo imprisonment for life.
CRL.A. No.372/1997 Page 1 of 19
2. The case of the prosecution is that on 03.01.1993 a DD No.
60B i.e. Ex.PW1/B was recorded at P.S. Okhla Industrial Area on the
information given by the PCR. A copy of the said DD was handed
over to Constable Mahipal PW-1, who handed over the same to
Inspector Satpal Singh PW-15 who thereupon along with other police
officials i.e. constable Mahipal PW-1 and constable Chander Bhan
PW-12 went to the place of occurrence i.e. RZ 192, Gali no. 16,
Tuglakabad Extension at 7.15 AM. The door of the house was open
and a dead body stained with blood was lying on the bed. The
complainant Om Parkash PW-7 had met the IO PW-15 and made a
statement Ex. PW7/A to him wherein it was alleged that he was a
government servant and was resident of RZ 192, Gali no. 16,
Tuglakabad Extension. On 07.12.1992 he had rented out one room of
his house on rent to Ajay i.e. appellant and Kuldeep i.e. the deceased.
They had been residing there since then. On 03.01.1993 at about 6.45
AM, he heard loud shrieks coming from the room which he had given
on rent. At that time, he was in the house. On hearing the shrieks, he
along with his wife Omvati came out and saw that the persons of
neighbourhood had also collected near the house. When he had called
the appellant, the light of the room was switched off. He had felt
something wrong in the room. Thereupon Om Prakash (PW7) had
knocked at the door repeatedly. The appellant slightly opened the
room and told that his colleague Kuldeep was proned to „fits‟. The
complainant PW-7 had noticed some blood stains on his clothes.
Thereupon, he pushed the door and tried to look inside, however, the
appellant had pushed him back and fled outside. Thereupon, he raised
CRL.A. No.372/1997 Page 2 of 19
the alarm „ pakro pakro ‟ and ran after Ajay i.e. the appellant. The
other persons of neighbourhood also ran after appellant. The appellant
was apprehended by Ran Singh PW6, a neighbour after a distance of
about 125 paces from his house. He along with his neighbour Ran
Singh, PW-6 brought him to the rented room. On going inside the
room, they found that the deceased was lying in a pool of blood on the
bed. He had deep wounds on the neck and his head. A closed knife
was also lying there. The blood was also lying on the floor. The
persons collected had started beating the appellant. The appellant had
told them that the deceased had wanted to kill him. The appellant had
also told that he had an apprehension that deceased had murdered his
mother. In the meantime, the police came and the appellant was
handed over to police. On the aforesaid statement Ex.PW7/A,
Inspector Satpal Singh PW-15 had put his endorsement Ex.PW 1/V
and got FIR Ex.PW15/A registered by sending a ruqqa to the police
station through Constable Mahipal PW-1.
3. The complainant Om Parkash PW-7 and other persons of public
who were present there, had handed over the appellant to the IO PW-
15. He had prepared site plan Ex. PW15/B. The crime team was also
called at the spot. During the course of investigation, IO PW15 had
lifted the blood from the spot. The blood stained floor was broken and
a piece of blood stained earth was lifted from the spot and seized vide
memo Ex.PW 6/C. The blood stained mattress and bed sheet were
also seized vide seizure memo Ex.PW6/C. Before seizing, the
necessary formalities concerning seizure were completed. A part of
CRL.A. No.372/1997 Page 3 of 19
scissors measuring 10½”, the handle of which was made of brass was
also found at the spot. There was blood on the blade of the scissors
and some hair were also struck on it. A knife Ex.P1 was also lying at
the spot. The knife Ex.P-1 and part of scissors Ex.P2 were also seized
vide aforesaid memo. Before seizing necessary formalities were done.
On interrogation, the appellant had made disclosure statement Ex.
PW6/B. Pursuant to his disclosure statement Ex. PW 6/B, the other
unused part of the scissors Ex.P4 was recovered by the appellant from
his “ attachi” which was lying in the room. The same was seized vide
memo Ex.PW6/F. The appellant was sent for medical examination.
His clothes were also seized during the investigation. The scene of
occurrence was got photographed. The statement of other PWs were
also recorded. The inquest proceedings were conducted before the
body was sent for post mortem examination. After post mortem
examination, nobody claimed the dead body. As such, the body was
cremated by the police. The articles seized were first deposited in the
malkhana and during the course of investigation were sent to CFSL
for examination. After completion of necessary investigation, a report
under Section 173 Cr.P.C. was prepared and was filed against the
appellant before the concerned MM, New Delhi. Thereafter, it was
assigned to the court of ld. Addl. Sessions Judge, New Delhi. A
charge was framed against the appellant for having committed offence
punishable under Section 302 IPC. The appellant pleaded not guilty to
the same and claimed trial and was tried before Ld. Addl. Sessions
Judge, Delhi.
CRL.A. No.372/1997 Page 4 of 19
4. The prosecution case is based on circumstantial evidence. To
prove its case, the prosecution in all had examined 17 witnesses. Out
of which Om Parkash PW-7 is the landlord/complainant, Ran Singh
PW-6 is the neighbour who along with PW-7 Om Parkash had
apprehended the appellant when he had made an attempt to escape
from the spot. Dr. D.N. Bhardwaj PW-5 had conducted the post
mortem examination on the body of the deceased. The remaining
evidence relates to police officials.
5. The incriminating evidence was put to the appellant in the
statement under Section 313 Cr.P.C. wherein he had denied the same
and had stated that he was an innocent person. He had stated that the
deceased was his ustad who had trained him in tailoring job and
cutting. On the day of occurrence, he had gone out on the call of
nature. When he returned to his room, he saw that the deceased had
been murdered. Thereupon, he cried „ murder ho gaya, murder ho
gaya ‟. He had stated that one Raju @ Rajesh was also sleeping with
the deceased in the night. The said Raju @ Rajesh was not found in
the morning. On his cries, the police was informed. Public also came
and they suspected that crime was committed by him and had caught
hold of him. He had also stated that deceased Kuldeep was a „wrong‟
man who used to bring 2/4 persons daily and had been asking him to
do various things. The police had apprehended him on the pretext that
he would be saved after few days. He had narrated to the police about
Raju @ Rajesh but no investigation was done. The appellant stated
that he had also told that the deceased had remained in Delhi jail as
CRL.A. No.372/1997 Page 5 of 19
well as in Sonepat jail and was absconding from his house. He denied
that he got the other part of the unused scissors Ex.P4 recovered from
his attachi (suit case) as is alleged. He had further stated that his
clothes were stained with blood on account of his fall in the room on
returning from natural call. He was an innocent person and police had
falsely implicated him. No evidence was led by him in defence.
6. Taking into consideration, the evidence of Om Prakash, PW-7,
Ran Singh, PW-6, recoveries effected at the spot, medical evidence
including the opinion of Dr. D.N. Bhardwaj PW-5 about cause of
death, CFSL reports Ex.PA to Ex.PC and other circumstantial
evidence relied upon by the prosecution, ld. trial court held that the
prosecution has been able to prove the circumstantial evidence relied
upon against the appellant and accordingly held the appellant guilty of
the occurrence and convicted him under Section 302 IPC.
7. Learned counsel for appellant has argued that there is no
direct/ocular evidence in the present case. The entire case is based on
circumstantial evidence. It is contended that the circumstances relied
upon by the prosecution do not tend to establish the case against the
appellant beyond reasonable doubt. It is contended that on the day of
occurrence in the early hours of the day, the appellant had gone to
attend the natural call. When he returned, he had found the deceased
in a pool of blood and on entering the room, he had a fall as a result of
which his clothes were stained with blood. It is further contended that
CRL.A. No.372/1997 Page 6 of 19
the appellant had also stated to the police about the deceased having
animosity with one Rajesh, tailor. No investigation is done by the
police qua that person. It is further contended that the other part of
scissors Ex.P4 was not recovered at the instance of appellant. It is
contended that Dr. D.N. Bhardwaj PW5 has categorically deposed in
his evidence that the depth of injuries on deceased were not possible
with Ex.P2. It is further contended that as per post mortem report Ex.
PW-5/A possibility of more than one person could not be ruled out. It
is further contended that the alleged statement of appellant to PW6
i.e., extra judicial confession made by him to PW6 to the effect that
the deceased was having illicit relations with his mother and due to
that reason he had committed murder of appellant cannot be used
against him as the same was not put to him in his statement under
Section 313 Cr.P.C. It is contended that the circumstances relied upon
by the prosecution cannot be said to be sufficient to prove the guilt
alleged against the appellant beyond reasonable doubt. It is further
contended that it has come in the evidence that when PW7 had come
on hearing the shrieks, the door of the room was open. In these
circumstances, the possibility of somebody entering the room cannot
be ruled out.
8. On the other hand, learned APP for State has argued that the
circumstances relied upon are that the appellant and the deceased were
living together at house No. RL 192-B, Tughlakabad Extn. as tenants
in the house of Om Parkash PW7. The dead body of Kuldeep was
CRL.A. No.372/1997 Page 7 of 19
found lying in a pool of blood on the bed in the said room in the
tenanted premises having deep injuries on neck and near the head.
The blood was flowing on the floor of the said room. It is submitted
that the aforesaid circumstances are admitted by the appellant in his
statement under Section 313 Cr.P.C. The other circumstantial
evidence relied upon by the prosecution is that when the landlord Om
Parkash PW7 on hearing the shrieks had called the appellant, he had
put off the light of the room and when the door of the room was
pushed by the landlord, PW-7, appellant ran out of the house. At that
time, the clothes of the appellants were stained with blood. The other
circumstance relied upon is that the appellant was apprehended while
he was running by Ram Singh, PW 6 and landlord Om Prakash, PW-7
who had also run after him. The evidence on record establishes that
they had brought him to his room. Other persons of public had also
come. It is further contended that the evidence on record also
establishes that the deceased was found along with the appellant on
the last night. It is contended that pursuant to disclosure statement
Ex.PW6/B, appellant had also got recovered one part of the scissors
Ex.P4 which was from an attachi lying in that room. It is contended
that evidence on record also establishes that clothes of appellant i.e.,
Ex.P5, P6 & P7 were stained with blood. As per CFSL report Ex.PB,
the blood found at the spot has matched with blood of the appellant.
It is also stated that as per evidence on record, the appellant had the
motive to commit the crime on account of alleged illicit relations of
the deceased with the appellant‟s mother. It is contended that the
prosecution witnesses have proved all the circumstantial evidence
CRL.A. No.372/1997 Page 8 of 19
relied against the appellant beyond any reasonable doubt and the same
point out towards the guilt of the appellant.
9. We have heard Mr.Avninder Singh, learned counsel for the
appellant and Mr.Pawan Narang, learned APP for the State.
10. The entire case of prosecution is based on the circumstantial
evidence. The approach to be adopted and the test to be applied by the
court in cases based on circumstantial evidence, was examined by the
Supreme Court in Hanumant Govind Nargundkar and Anr. v. State
of Madhya Pradesh ; : 1953 Cri.L.J. 129 . The court in that case
observed:-
“It is well to remember that in cases where the
evidence is of a circumstantial nature, the circumstances
from which the conclusion of guilt is to be drawn should
in the first instance be fully established, and all the facts
so established should be consistent only with the
hypothesis of the guilt of the accused. Again, the
circumstances should be of a conclusive nature and
tendency and they should be such as to exclude every
hypothesis but the one proposed to be proved. In other
words, there must be a chain of evidence so far complete
as not to leave any reasonable ground for a conclusion
consistent with the innocence of the accused and it must
be such as to show that within all human probability the
act must have been done by the accused.”
The above position of law has stood the test of time and has
been reiterated in numerous subsequent decisions of the Supreme
Court. Reference in this regard is made to the decisions in Sharad
CRL.A. No.372/1997 Page 9 of 19
Birdhichand Sarda v. State of Maharashtra : 1984 Crl.L.J. 1738
and State of Haryana v. Ved Prakash: 1994 Crl.L.J. 140 .
11. The Supreme Court in Md. Mannan @ Abdul Mannan v.
State of Bihar ; (2011) 5 SCC 317 held as under:-
“In our opinion to bring home the guilt on the basis of the
circumstantial evidence the prosecution has to establish
that the circumstances proved lead to one and the only
conclusion towards the guilt of the accused. In a case
based on circumstantial evidence the circumstances from
which an inference of guilt is sought to be drawn are to
be cogently and firmly established. The circumstances so
proved must unerringly point towards the guilt of the
accused. It should form a chain so complete that there is
no escape from the conclusion that the crime was
committed by the accused and none else. It has to be
considered within all human probability and not in
fanciful manner. In order to sustain conviction
circumstantial evidence must be complete and must point
towards the guilt of the accused. Such evidence should
not only be consistent with the guilt of the accused but
inconsistent with his innocence. No hard and fast rule
can be laid to say that particular circumstances are
conclusive to establish guilt. It is basically a question of
appreciation of evidence which exercise is to be done in
the facts and circumstances of each case.”
12. Om Parkash PW7 is the landlord of the appellant and the
deceased. He has deposed that appellant and deceased became his
tenant only 15-20 days prior to the incident. On 03.01.1993, at around
6.45 p.m. he had heard the shrieks. When he and his wife came out
they saw a number of persons standing outside the house and were
trying to find out from where the shrieks were coming. He had a
CRL.A. No.372/1997 Page 10 of 19
doubt that the same were coming from the tenanted room. He had
called the appellant. Thereupon, the appellant had switched off the
light. When he pushed the door, appellant came out and escaped from
the room. At that time, his clothes were stained with blood. The
public ran after him. Ran Singh PW6 and his neighbours also ran after
him. The appellant was apprehended at a little distance from the
house. The public started beating him and brought him back to his
room. The moment the room was opened, it was seen that Kuldeep
i.e., deceased, was lying dead in a pool of blood on the bed. A knife
Ex.P1 was lying near the dead body and one part of scissors Ex.P2
was also lying there. He had deposed having given statement
Ex.PW7/A to the police.
13. On being cross-examined, he had stated that the knife Ex.P1
was lying near his head and the same was closed. He has denied that
the appellant was not there when he had reached on hearing the
shrieks. He had denied that some Rajesh was involved in the crime.
He had deposed that he did not know any Rajesh. He had deposed
that a day before the occurrence he had seen deceased Kuldeep in the
room.
14. Another neighbour Ran Singh PW6 has also deposed that on
03.01.1993 at about 6.45 a.m. he heard the voice of “pakro pakro”.
He was standing in the gali. He had seen the appellant running.
When the appellant had passed through him while running, he had
caught hold of him. His clothes were stained with blood. Om Parkash
CRL.A. No.372/1997 Page 11 of 19
PW7 was also running after him. He also deposed that appellant was a
tenant of Om Parkash PW7. They had brought him to the house of
Om Parkash PW7 where many people had collected and a dead body
in a pool of blood was lying in the room in the house of Om Parkash
PW7. In the meantime, police also reached there. Before arrival of
the police, the appellant had told Ran Singh, PW-6 that the deceased
was having illicit relations with his mother. The personal search of
appellant was conducted vide memo Ex.PW6/A. He has proved his
signatures on the said memo. The police had also seized one knife
Ex.P1, one part of scissors Ex.P2, blood stained clothes P5, P6 & P7.
In his presence the police recorded disclosure statement Ex.PW6/B of
appellant. In pursuance thereof the appellant got recovered the other
part of the scissors Ex. P4 from an attachi lying in that room.
15. The evidence of Om Parkash PW7 establishes that the appellant
and deceased were his tenants and on the day of occurrence they both
were residing in his house. The appellant has also admitted the same
in the statement under Section 313 Cr.P.C. The evidence of Om
Parkash PW7 also establishes that on hearing the shrieks, when he
went and called the appellant, the light was switched off by him.
When Om Prakash (PW7) had pushed the door, appellant ran away
and while he was running, Ran Singh PW6 had apprehended him and
was brought to the spot by the persons of public where blood was seen
on the floor and the dead body of the deceased was lying on a bed in
the room. The evidence of Om Parkash PW7 and Ran Singh PW6 as
is stated above is not demolished in cross-examination. They have
CRL.A. No.372/1997 Page 12 of 19
also deposed that when they had seen the appellant, his clothes were
stained with blood.
16. The evidence of Om Parkash PW7, Ran Singh PW6 also
establishes that when the appellant was running, his clothes were
stained with blood. Appellant had admitted the blood stains on his
clothes Ex.P5 to Ex.P7 in statement under Section 313 Cr.P.C.
However, as per him, the same were on account of a fall on return
from natural call as there was blood in all directions, on the body as
well as on the floor. The explanation given by him is not reasonable
and probable. Had the blood been there on his clothes i.e. pant (Ex.
P5), shirt (Ex. P6) and full sleeves sweater (Ex. P7) on account of fall
as alleged, then blood would have been at one stretch and not at
scattered places as is the position in the present case. The CFSL
report Ex.PB shows that pant (Ex. P5), shirt (Ex. P6) and full sleeves
sweater (Ex. P7) had numerous dark brown stains at places. The ld.
trial court has also noted the same and found the explanation given by
him under Section 313 Cr.P.C. was not reasonable and probable.
The circumstance that the appellant was apprehended immediately
after the occurrence while wearing blood stained clothes i.e. P5, P6 &
P7, stands proved against him. The blood group on the clothes of
deceased, the blood lifted from the spot as well as blood on the clothes
of appellant i.e. Ex. P5 to Ex.P7 was found to be of the same group i.e.
„AB‟ group as per CFSL report Ex. PB.
17. The post mortem report Ex. PW5/A is proved on record by
CRL.A. No.372/1997 Page 13 of 19
Dr.D.N.Bhardwaj. As per aforesaid report, the following ante-mortem
injuries were there on the person of the deceased Kuldip Singh :-
i) Incised wound on left side of forehead of size 2.5 x
5 x 1 C.M. with clean cut margins.
ii) Incised wound on the left mastoid region. This
wound was communicating with Pinna which also
pierced. Size was 2.5 x 5 x 1 C.M.
iii) Incised stab wound on the left side of neck of size
2.5 x 5 x 3.5 C.M. deep underneath muscles were cut.
iv) Incised stab wound on the left side of neck 5 C.M.
medial to injury No. 3. It was cutting Jugular vein,
which connects brain, on the left side. Size was 2.5 x 5.4
C.M.
v) Incised wound on the left side of neck 2.5 x 5 x 1.5
C.M.
vi) Incised wound on left side of neck 1 C.M. medial
to injury No. 5 of size 2.5 x 5 x 1.5 C.M.
vii) Stab incised wound on the middle of neck placed
transversely of size 2.5 x 6 x trachea deep. The trachea
was exposed to the exterior with blood part in tracheal
cavity.
viii) Stab incised wound on the middle of neck .5 C.M.
below injury No. 7 of size 2.5 x .5 x trachea deep.
ix) Incised wound in the midline in the beck of size
2.5 x .5 x 1 C.M. cutting superficial muscles.
x) Incised stab wound just below right ear lobule of
size 2.5 x .5 x 3 C.M. It was also superficial.
There were other injuries 11 to 26 which were also
incised wound but were superficial and caused by sharp
edged weapon including injury No. 24, 25 and 26 which
are as follows:-
xxiv) Incised wound on the medial aspect of left palm.
xxv) Amputation of left little finger.
xxvi) Incised wound at the root of right thumb.
CRL.A. No.372/1997 Page 14 of 19
Dr. Bhardawaj PW-5 gave the opinion that injuries No. 4, 7 and
8 were sufficient to cause death individually as well as collectively in
the ordinary course of nature. Injuries No. 24, 25 and 26 were
received in defence in semi wound. All injuries were ante-mortem
caused by sharp object. The cause of death was due to asphyxia due
to tracheal injuries following multiple injury.
Dr. Bhardawaj PW-5 also gave the opinion that injuries were
possible by knife Ex.P1 and not by Ex.P2. After cutting of trachea
and jugular vein no cry is possible, until trachea injury is received, cry
is possible. All injuries are possible from single person, if one who
suffered is taken unaware. Possibility of more than one person cannot
be ruled out. On the palm of deceased injuries were on both palms.
When he received these wounds he was aware. The other person if he
was present has not used weapon.
18. The knife Ex.P1 was found lying at the spot as per evidence of
the same was seized during investigation vide memo Ex.PW6/C. The
evidence as regards seizure of knife Ex.P1 is not demolished in cross-
examination. As per the opinion of Dr D.N. Bhardwaj, PW-5, the
injuries were possible with knife Ex.P1 and not by part of scissors
Ex.P-2. The injuries are also on vital part of the body. Even if the
injuries are not possible with portion of scissors Ex.P2, considering
the other circumstantial evidence against him, the same does not
demolish the case of the prosecution in any manner.
CRL.A. No.372/1997 Page 15 of 19
19. The extra judicial confession made by the appellant i.e., he had
admitted before Ran Singh, PW-6 that the deceased was threatening
to kill him and was having illicit relationship with his mother, was not
put to him in statement u/s 313 Cr.P.C and the same was not taken into
consideration. The said piece of evidence was relied upon by the
prosecution to prove the motive of the appellant in committing the
occurrence. The stand of learned counsel for the appellant is that the
same cannot be taken into consideration as the same was not put to
appellant in the statement under section 313 Cr.P.C. A similar
submission was made before the Supreme Court in Suresh Chandra
Bahri v. State of Bihar : 1995 SCC (Cri) 60 . The Supreme Court
rejected the said submission by observing as under:-
“As no question had been put to the accused on
motive, no motive for the commission of the crime
could be attributed to the accused nor the same could
be reckoned as circumstance against him that it could
not be pointed out as to what in fact was the real
prejudice caused to the accused by omission to
question the accused on the motive for the crime. No
material was placed before the Court to show as to
what and in what manner the prejudice, if any, was
caused to the accused. More so, the appellant-accused
was aware of the accusation and charge against him.”
20. In the present case, nothing has been placed on record by
appellant to show in what manner prejudice has been caused to
appellant by not putting the said statement. Further even if this piece
of evidence regarding motive is ignored, the case of prosecution
CRL.A. No.372/1997 Page 16 of 19
cannot be thrown out considering the other circumstantial evidence
proved against the appellant.
21. The stand of the appellant in the statement u/s 313 Cr.P.C is that
the deceased was his ustad who had trained him in tailoring. On
03.01.1993 in the early morning he had gone to attend the natural call.
When he had returned home, he saw that the deceased had been
murdered. He cried “murder ho gaya, murder ho gaya”. One Raju
was also sleeping on that night with him and when he came after
attending the natural call, that Raju was not there, persons
apprehended him on suspicion. We have examined this stand also.
No evidence is led by him to substantiate the same. Perusal of
evidence of Om Prakash PW-7 shows that no suggestion was given to
him that Rajesh had committed the murder. Further as per appellant,
the deceased was having animosity with Rajesh and he was
responsible for the occurrence as Rajesh was sleeping with deceased
on that night. The said stand is not believable. If Rajesh was having
animosity with the deceased, in that event the question of his sleeping
with deceased did not arise. Further, Om Parkash PW7 had stated in
the evidence that when on hearing the shrieks he had pushed the door,
appellant told him that the deceased was prone to fits and thereafter he
ran away from the room. In these circumstances, defence taken is at
variance and further the same is also not believable. Further there is
nothing on record to substantiate the same.
CRL.A. No.372/1997 Page 17 of 19
22. The circumstantial evidence relied upon by the prosecution
clearly establishes that the appellant and the deceased were living
together as tenants in the house of Om Parkash PW-7. The same is
also admitted by the appellant in his statement u/s 313 Cr.P.C. There
is evidence of Om Parkash PW-7 that on the previous night of crime
they were together in the room. The evidence on record also
establishes that on the day of occurrence at about 6.45 AM when Om
Parkash PW-7 had heard the shrieks and had come out with his wife
and had called the appellant, the appellant had switched off the light.
The evidence of Om Parkash also establishes that when he pushed the
door, the appellant had come out and at that time he was wearing
blood stained clothes. The other circumstantial evidence relied upon
by the prosecution that the appellant was apprehended while escaping
the spot at a distance of 100 yards or so from the house of Om Parkash
by Ran Singh (PW6) also stands proved from the testimony of Ran
Singh (PW6) and Om Parkash PW-7. The other circumstantial
evidence about seizure of blood stained clothes of appellant Ex.P5 to
P7 also stands proved against him. As per CFSL report Ex. PB, the
blood group of blood found on his clothes is same as that of deceased.
There is no animosity of PW7 and PW6 with the appellant. There is
no reason why they would falsely depose against him. It has also been
proved that the appellant had also put off the light when he was called
by PW7 and had stated to him that the appellant was prone to fits.
Further, the knife Ex.P1 was also found at the spot. As per opinion of
doctor PW5, injuries on the deceased were possible with knife Ex.P1.
The doctor PW-5 has also stated in the evidence that injuries on the
CRL.A. No.372/1997 Page 18 of 19
deceased were possible by one person. All the above circumstances
clearly establish that it is the appellant who has committed the crime.
As is discussed above, the explanation given by him in his statement
under Section 313 Cr.P.C. is not found probable.
23. The circumstantial evidence established above are of conclusive
nature and from the same no other hypothesis can be drawn except
that of guilt of the appellant.
24. In view of the above discussion, the judgment of conviction and
sentence of the appellant is upheld. The appeal stands dismissed.
VEENA BIRBAL, J
BADAR DURREZ AHMED, J
September 07, 2012
srb/kks
CRL.A. No.372/1997 Page 19 of 19