ANWAR ALI vs. THE STATE OF HIMACHAL PRADESH

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1121 OF 2016 Anwar Ali and another …Appellants Versus The State of Himachal Pradesh …Respondents J U D G M E N T M.R. SHAH, J. Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order dated 20.09.2016 passed by the High Court of Himachal Pradesh in Criminal Appeal No. 464 of 2012, by which the High Court has allowed the said appeal preferred by the   respondent   –   The   State   of   Himachal   Pradesh   and   has Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.09.25 17:05:28 IST Reason: reversed   the   judgment   and   order   of   acquittal   passed   by   the learned   trial   Court   and   consequently   has   convicted   the 1 appellants – original accused for the offences punishable under Sections   302   read   with   34,   392,   201   and   420,   IPC   and   has sentenced the appellants herein – original accused to undergo life imprisonment for the offences punishable under Section 302 read with 34, IPC, the appellants – original accused have preferred the present appeal. 2. That the appellants herein – original accused were charged for the offences punishable under Sections 302 read with 34, 392, 420 and 201, IPC for having committed the murder of one Deepak.     That   the   dead   body   of   the   deceased   was   found   on 2.9.2010 near bypass Bihali Road, Chandigarh.   That the dead body was seen by one Jashwinder Singh, PW4, who informed the police   station,   Bhunter.     On   receiving   such   information,   the police came on the spot; recorded the statement of PW4; prepared Rukka and sent the same through Constable Pushparaj, PW2 to police station, Bhunter.   FIR was registered by Head Constable Tara Chand.  That the dead body was identified by the father of the   deceased.     The   investigating   officer,   PW18   conducted   the investigation.  The dead body was sent for post mortem.   2 SHO/SI Narayan received a secret information on 5.9.2010 that one vehicle (jeep) was lying at Chandigarh in abandoned condition.     IO   along   with   the   other   police   officers   went   to Chandigarh  and  recovered the abandoned vehicle  from Sector 45C, Chandigarh.  On checking the jeep, one envelope was found to   have   been   recovered   containing   mobile   phone,   three photographs and the documents of the vehicle were lying on the dash board of the jeep.  IO took into possession the vehicle and the documents vide memo.  IO dialled from recovered mobile to his own mobile and the number was detected as 9805523262. From the recovered photographs, the accused were searched at place Pandoh Bajaura Aut.   Both the accused were arrested on 8.9.2010.  During the investigation, the IO recovered the crates from   Punjab.     IO   also   recovered   one   knife   and   the   rope   on 09.09.2010,   alleged   to   have   been   used   in   commission   of   the offence.     After   conclusion   of   the   investigation,   IO   filed chargesheet   against   the   accused   persons   for   the   aforesaid offences. 3 2.1 To   prove   the   case   against   the   accused,   the   prosecution examined in all 9 witnesses, out of 19 witnesses shown in the chargesheet, details of which are given below:

The prosecution also brought on record the documentary evidence   of   the   aforesaid   witnesses.     After   conclusion   of   the recording   of   the   evidence,   statement   of   the   accused   persons under Section 313, Cr.P.C. were recorded.   Before the trial Court, the prosecution mainly relied upon the disclosure statements, recovery of vehicle (jeep), recovery of knife and rope from the spot, recovery of mobile and photographs (from the jeep).   Before the trial Court, the case was based on 4 circumstantial evidence as there was no direct evidence.  That on appreciation   of   evidence   on   record,   both   oral   as   well   as documentary, the learned trial Court by a detailed reasoning did not believe the disclosure statements, recovery of knife and rope alleged to have been used for commission of the offence, recovery of mobile and the recovery of photographs from the jeep.  That on appreciation of evidence, the learned trial Court found that the prosecution withheld the material information with respect to the sniffer   dogs   and   on   appreciation   of   evidence   found   that   the recoveries were made earlier and the panchnama of the same were prepared subsequently on which PW5 and PW6 put their signatures.     Having   found   that   the   prosecution   has   failed   to establish and prove the complete chain of events and that it was a case of circumstantial evidence, by a detailed judgment and order, the learned trial Court acquitted both the accused for the offences for which they were tried. 2.2 On appeal by the State, by the impugned judgment and order, the High Court has reversed the judgment and order of acquittal passed by the learned trial Court and consequently has convicted   the   accused   for   the   offences   punishable   under 5 Sections, 302 read with 34, 392, 420 and 201, IPC.   By the impugned judgment and order, the High Court has sentenced the appellants – original accused to undergo life imprisonment for the offence under Section 302 read with 34, IPC.  The High Court has also sentenced the appellants to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs.25,000/­ each for the offence under Section 392, IPC, and in default of payment of   fine,   further   rigorous   imprisonment   for   a   period   of   three months.   The High Court has also sentenced the appellants to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs.10,000/­ each for the offence under Section 420, IPC,   and   in   default   of   payment   of   fine,   further   rigorous imprisonment for a period of three months.  The High Court has also sentenced the appellants to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.5,000/­ each for the offence under Section 201, IPC, and in default of payment of fine, further rigorous imprisonment for a period of three months. However, all the sentences were directed to run concurrently. 2.3 Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order passed by the High Court in reversing the 6 judgment and order of acquittal and convicting the appellants for the   aforesaid   offences,   the   appellants­original   accused   have preferred the present appeal. 3. Learned   counsel   appearing   on   behalf   of   the   appellants­ accused has made the following submissions: i) that the High Court has exceeded in its jurisdiction in reversing the well­reasoned judgment and order of acquittal passed   by   the   learned   trial   Court   and   consequently convicting the accused; ii) that the High Court has reversed the judgment of the acquittal on suspicion, surmises and conjectures; iii) that the learned trial Court, as such, committed no error in acquitting the accused; iv) that the learned trial Court on appreciation of evidence disbelieved the recovery of knife and rope at the instance of the accused and it was held that a very important link of the chain was missing; v) that the learned trial Court gave a specific finding on appreciation of evidence on doubtful disclosure statements; 7 vi) that   the   High   Court   has   failed   to   appreciate   and consider   that   the   knife,   which   is   alleged   to   have   been recovered   on   the   disclosure   statements   of   the   accused persons, had already been recovered on 2.9.2010 with the help of sniffer dogs, which was established from the evidence of PW4 and PW5; vii) that the High Court ought to have appreciated that the recovery of knife and rope alleged to have been recovered on the   disclosure   statements   of   the   accused   persons   on 09.09.2010 was concocted one and to fill up the gaps in the prosecution case; viii) that even the recovery of photographs, mobile phone of PW7 and the jeep from Chandigarh on 6.9.2010 is itself very doubtful,   which   came   to   be   considered   in   detail   by   the learned trial Court; ix) that even the conduct of Bhuntar police and the IO in not informing or taking help of the jurisdictional police and Chandigarh  police   while   conducting   investigation   in   those areas, as required under Section 166(3) Cr.P.C. and other 8 lapses has made the entire prosecution case full of doubts and suspicious; x) that   even   the   IO   has   not   tried   to   examine   any independent witness of Chandigarh, though several people were there at the time of recovery; xi) that   even   the   recovery   of   mobile   of   PW7   is   very doubtful.   The IO never tried to find out the call details of recovered mobile.   Even he did not look into call­log of the mobile himself in order to find out the contact details of the real culprits.  Even the IO did not enquire that after robbing the mobile of PW7, who were the persons contacted by the miscreants;   how   was   the   mobile   used   by   the   accused; whether the mobile was taken to Ropar by the accused; who were the persons taking mobile to Chandigarh and kept in the jeep with the photographs of the appellants?   All these questions could have been easily solved from the call­log/call details of the mobile if it was really stolen and recovered from the jeep; xii) that even the prosecution has not examined the best material   witnesses   like   Biri   Singh,   Dinesh   Singh,   Lucky, 9 Subash (the father of the deceased), Ram Pal, Niranjan Singh and Jyoti Kumar.   It is submitted that non­examination of material   witnesses   on   recovery   and   seizure   memos   has proved   fatal   for   the   prosecution   and   has   created   serious doubts on the prosecution case.  It is submitted that there is absolutely no reason as to why these material witnesses were not   examined   by   the   prosecution,   and  most  of  the   police witnesses only were produced in the court, It is submitted that non­examination of material witnesses is fatal for the prosecution; xiii) that   it   is   an   admitted   position   that   it   is   a   case   of circumstantial   evidence.     Therefore,   before   convicting   the accused, the prosecution has to prove the complete chain of events which will lead to the only conclusion that it is the accused   who   alone   has   committed   the   offence.     It   is submitted that in the present case the prosecution as such has failed to complete the chain of events; and xiv) that  there   are   material  contradictions  and   even  the recovery of jeep, knife and rope, photographs from the jeep, as observed and held by the learned trial Court, is doubtful 10 and creates serious doubts and therefore the learned trial Court rightly acquitted the accused, which ought not to have interfered with by the High Court. 3.1 Making   the   above   submissions   and   taking   us   to   the deposition   of   PW4,   PW5   and   PW18   and   relying   upon   the decisions of this Court in the cases of   Babu v. State of Kerala, (2010) 9 SCC 189; Bannareddy v. State of Karnataka (2018) 5 SCC   790;   State   of   Rajasthan   v.   Mukesh   Kumar   alias   Mahesh Dhaulpuria (2019) 7 SCC 678; and State of Rajasthan  v.  Madan alias Madaniya, (2019) 13 SCC 653 ,   it is prayed to allow the present appeal and set aside the impugned judgment and order passed   by   the   High   Court   and   restore   the   well­reasoned judgment   and   order   of   acquittal   passed   by   the   learned   trial Court. 4. The present appeal is vehemently opposed by the learned counsel   appearing   on   behalf   of   the   respondent   –   State   of Himachal Pradesh. 4.1 It is submitted that in the present case the High Court has after   re­appreciation   of   entire   evidence   on   record,   found   the accused   guilty   for   the   unnatural   death   of   Deepak   Kumar 11 deceased.  It is submitted that as such the re­appreciation of the entire evidence by the first appellate court is permissible; 4.2 It is submitted that the High Court, on re­appraisal of the entire   evidence   on   record,   has   considered   the   following circumstances pointing to the guilt of the accused: a) recovery of jeep, mobile phone and photographs from Chandigarh b) recovery   of   weapon   of   offence   on   the   disclosure statement of appellant no.1 – Anwar Ali c) recovery   of   crates   on   the   disclosure   statement   of appellant no.1 – Anwar Ali d) recovery of clothes of accused e) medical evidence f) no defence evidence led 4.3 It is submitted that the High Court has given cogent reasons while   considering   the   afore­stated   circumstances   against   the accused.  It is submitted that the High Court has convicted the accused on re­appreciation of the entire evidence on record, more particularly the deposition of PW1, PW3, PW4, PW5, PW11 and PW18. 4.4 Now so far as the submission on behalf of the accused on non­examination of independent witnesses at the time of recovery and non­compliance of the provisions of Section 100(4) Cr.P.C. and other related provisions is concerned, it is submitted by the 12 learned counsel appearing on behalf of the respondent­State that the persons who were gathered at the time of recovery were mere spectators and none had come forward to act as a witness in the matter. It is submitted that even otherwise as held by this Court in the case of  Ronny v. State of Maharashtra , (1998) 3 SCC 625 that even if the witness has been brought by the investigating agency along with them, they cannot be disbelieved only on that ground. 4.5 In the alternative, it is submitted by the learned counsel appearing on behalf of the respondent­State that non­compliance of the directory provisions contained in Section 100 Cr.P.C. can at the most be treated as defective investigation but that cannot come in the way of dispensation of justice.   Heavy reliance is placed   upon   the   decision   of   this   Court   in   the   case   of   C. Muniappan v. State of Tamil Nadu, (2010) 9 SCC 567 (para 55) . It is submitted that as held by this Court in the case of , a State of Punjab v. Balbir Singh, (1994) 3 SCC 299 (para 6) defective   investigation   if   any   does   not   vitiate   the   trial.     It   is submitted   that   as   held   by   this   Court   in   the   case   of   Sudha Renukaiah  v.  State   of  Andhra  Pradesh,  (2017)  13   SCC  81,   in 13 which the decision in the case of   Muniappan (supra)   was relied upon, that even if the IO has committed any error and has been negligent in carrying out any investigation or in the investigation there is some omission and defect, it is the legal obligation on the part of the court to examine the prosecution evidence   de hors such lapses. 4.5 It is further submitted that in the present case the recovery of weapon of offence; recovery of jeep; recovery of photographs and the stolen mobile phone of PW7; recovery of crates have been established   and   proved   by   the   prosecution   beyond   doubt   by examining   the   relevant   witnesses,   which   as   such,   were   not believed by the learned trial Court for minor contradictions.  It is submitted that therefore the  order of  acquittal passed by  the learned trial Court warranted interference by the High Court. 4.6 Now so far as the submission on behalf of the accused that in the present case the High Court has committed a grave error in interfering with the order of acquittal passed by the learned trial Court is concerned,  it is submitted that in the present case of circumstantial evidence, the factum probandum or the primary fact stands established and having regard to the common cause and natural events and to human conduct and their relations, 14 the complete chain of circumstances indicating the guilt of the accused is established.  Reliance is placed upon the decision of this Court in the case of  G. Parshwanath v. State of Karnataka, (2010) 8 SCC 593 (paragraphs 22 to 24). Heavy reliance is also placed on the recent decision of this Court in the case of   Vijay Mohan Singh v. State of Karnataka, (2019) 5 SCC 436,  paragraphs 30, 31. 31.1, 31.2, 31.3, 31.4 and 32 of the said decision.   It is submitted that in the aforesaid decision, after considering the entire law on interference by the High Court with an order of acquittal, it is observed and held that once the appeal is entertained against the order of acquittal, the High Court would be entitled to re­appreciate the entire evidence independently   and   come   to   its   own   conclusion.   However, ordinarily,   the   High   Court   would   give   due   importance   to   the opinion of the Sessions Judge if the same was arrived at after proper appreciation of the evidence.   It is submitted that it is further observed that where the Sessions Judge has absolutely made a wrong assumption of a very material and clinching aspect in the peculiar circumstances of the case and if the High Court is satisfied that the order of acquittal passed by the learned trial Court is perverse and suffers from infirmities, it is always open 15 for the High Court to interfere with the order of acquittal passed by the learned trial Court. 4.8 Making   the   above   submissions   and   relying   upon   the aforesaid   decisions   of   this   Court,   it   is   prayed   to   dismiss   the present appeal. 5. We have heard the learned counsel for the respective parties at length.   We have gone through in detail the judgment and order of acquittal passed by the learned trial Court as well as the impugned   judgment   and   order   passed   by   the   High   Court interfering with the order of acquittal passed by the learned trial Court and thereby convicting the accused.   we have also gone through   the   relevant   evidences,   both   oral   as   well   as documentary. 5.1 At the outset, it is required to be noted that this is a case of reversal of acquittal by the High Court in a case of circumstantial evidence.     Therefore,   the   first   and   foremost   thing   which   is required   to   be   considered   is,   whether   in   the   facts   and circumstances   of   the   case,   the   High   Court   is   justified   in interfering with the order of acquittal passed by the learned trial Court? 16 5.2 Before  considering  the  appeal  on merits, the  law on  the appeal against acquittal and the scope and ambit of Section 378 Cr.P.C.  and   the   interference   by   the   High   Court  in   an   appeal against acquittal is required to be considered.   5.2.1 In the case of  Babu (supra),  this Court had reiterated the principles to be followed in an appeal against acquittal under Section 378 Cr.P.C.  In paragraphs 12 to 19, it is observed and held as under: 12.  This Court time and again has laid down the guidelines for the High Court to interfere with the judgment and order of acquittal passed by the trial court. The appellate court should not ordinarily set aside a judgment of acquittal in a case where two views are possible, though the view of the appellate court may be the more probable   one.   While   dealing   with   a   judgment   of   acquittal,   the appellate court has to consider the entire evidence on record, so as to arrive at a finding as to whether the views of the trial court were perverse or otherwise unsustainable. The appellate court is entitled to consider whether in arriving at a finding of fact, the trial court had failed to take into consideration admissible evidence and/or had   taken   into   consideration   the   evidence   brought   on   record contrary to law. Similarly, wrong placing of burden of proof may also be a subject­matter of scrutiny by the appellate court. (Vide Balak Ram  v.  State of U.P (1975) 3 SCC 219 ,   Shambhoo Missir  v. State of Bihar (1990) 4 SCC 17,   Shailendra Pratap  v.  State of U.P (2003) 1 SCC 761 ,  Narendra Singh  v.  State of M.P (2004) 10 SCC 699 ,  Budh Singh  v.  State of U.P (2006) 9 SCC 731 ,  State of U.P.  v. Ram Veer Singh (2007) 13 SCC 102 ,   S. Rama Krishna   v.   S. Rami Reddy (2008) 5 SCC 535 ,   Arulvelu   v.   State (2009) 10 SCC 206 , Perla Somasekhara Reddy   v.   State of A.P (2009) 16 SCC 98   and Ram Singh  v.  State of H.P (2010) 2 SCC 445 ) 13.   In  Sheo Swarup   v.   King Emperor AIR 1934 PC 227,   the Privy Council observed as under: (IA p. 404) “… the High Court should and will always give proper weight and consideration to such matters as ( 1 ) the views of the trial Judge as to the credibility of the witnesses; ( 2 ) the presumption of innocence in favour of the accused, a presumption certainly not weakened by 17 the fact that he has been acquitted at his trial; ( 3 ) the right of the accused to the benefit of any doubt; and ( 4 ) the slowness of an appellate court in disturbing a finding of fact arrived at by a Judge who had the advantage of seeing the witnesses.” 14.  The aforesaid principle of law has consistently been followed by this Court. (See  Tulsiram Kanu  v.  State AIR 1954 SC 1 ,  Balbir Singh v.   State  of Punjab AIR 1957 SC 216 ,   M.G. Agarwal   v.   State  of Maharashtra AIR 1963 SC 200 ,   Khedu Mohton   v.   State of Bihar (1970) 2 SCC 450 ,  Sambasivan  v.  State of Kerala (1998) 5 SCC 412 , Bhagwan Singh  v.  State of M.P(2002) 4 SCC 85  and  State of Goa  v. Sanjay Thakran (2007) 3 SCC 755 ) 15.   In   Chandrappa   v.   State of Karnataka (2007) 4 SCC 415,   this Court reiterated the legal position as under: (SCC p. 432, para 42) “( 1 ) An appellate court has full power to review, reappreciate and reconsider   the   evidence   upon   which   the   order   of   acquittal   is founded. ( 2 )   The   Code   of   Criminal   Procedure,   1973   puts   no   limitation, restriction or condition on exercise of such power and an appellate court on the evidence before it may reach its own conclusion, both on questions of fact and of law. ( 3 )   Various   expressions,   such   as,   ‘substantial   and   compelling reasons’, ‘good and sufficient grounds’, ‘very strong circumstances’, ‘distorted conclusions’, ‘glaring mistakes’, etc. are not intended to curtail extensive powers of an appellate court in an appeal against acquittal. Such phraseologies are more in the nature of ‘flourishes of language’ to emphasise the reluctance of an appellate court to interfere with acquittal than to curtail the power of the court to review the evidence and to come to its own conclusion. ( 4 ) An appellate court, however, must bear in mind that in case of acquittal, there is double presumption in favour of the accused. Firstly , the presumption of innocence is available to him under the fundamental principle of criminal jurisprudence that every person shall be presumed to be innocent unless he is proved guilty by a competent court of law.  Secondly , the accused having secured his acquittal, the presumption of his innocence is further reinforced, reaffirmed and strengthened by the trial court. ( 5 ) If two reasonable conclusions are possible on the basis of the evidence  on   record,  the  appellate  court   should   not  disturb   the finding of acquittal recorded by the trial court.”   In   Ghurey Lal   v.   State of U.P (2008) 10 SCC 450,   this Court 16. reiterated   the   said   view,   observing   that   the   appellate   court   in dealing with the cases in which the trial courts have acquitted the accused,   should   bear   in   mind   that   the   trial   court’s   acquittal bolsters the presumption that he is innocent. The appellate court must give due weight and consideration to the decision of the trial court as the trial court had the distinct advantage of watching the 18 demeanour   of   the   witnesses,   and   was   in   a   better   position   to evaluate the credibility of the witnesses. 17.  In  State of Rajasthan  v.  Naresh (2009) 9 SCC 368,  the Court again examined the earlier judgments of this Court and laid down that: (SCC p. 374, para 20) “ 20 . … an order of acquittal should not be lightly interfered with even if the court believes that there is some evidence pointing out the finger towards the accused.”   In   State of U.P.   v.   Banne (2009) 4 SCC 271,   this Court gave 18. certain  illustrative   circumstances   in  which   the  Court   would   be justified in interfering with a judgment of acquittal by the High Court. The circumstances include: (SCC p. 286, para 28) “( i ) The High Court’s decision is based on totally erroneous view of law by ignoring the settled legal position; ( ii )   The   High   Court’s   conclusions   are   contrary   to   evidence   and documents on record; ( iii ) The entire approach of the High Court  in dealing with the evidence was patently illegal leading to grave miscarriage of justice; ( iv )   The   High   Court’s   judgment   is   manifestly   unjust   and unreasonable based on erroneous law and facts on the record of the case; ( v ) This Court must always give proper weight and consideration to the findings of the High Court; ( vi ) This Court would be extremely reluctant in interfering with a case   when   both   the   Sessions   Court   and   the   High   Court   have recorded an order of acquittal.” A similar view has been reiterated by this Court in   Dhanapal   v. State (2009) 10 SCC 401 .   Thus, the law on the issue can be summarised to the effect 19. that   in   exceptional   cases   where   there   are   compelling circumstances,   and   the   judgment   under   appeal  is   found   to  be perverse,   the   appellate   court   can  interfere   with   the   order   of acquittal.   The   appellate   court   should   bear   in   mind   the presumption of innocence of the accused and further that the trial court’s   acquittal   bolsters   the   presumption   of   his   innocence. Interference in a routine manner where the other view is possible should be avoided, unless there are good reasons for interference.” (emphasis supplied) 5.2.2 When the findings of fact recorded by a court can be held   to   be   perverse   has   been   dealt   with   and   considered   in paragraph 20 of the aforesaid decision, which reads as under: 19 “20.   The findings of fact recorded by a court can be held to be perverse   if   the   findings   have   been   arrived   at   by   ignoring   or excluding   relevant   material   or   by   taking   into   consideration irrelevant/inadmissible material. The finding may also be said to be perverse if it is “against the weight of evidence”, or if the finding so   outrageously   defies   logic   as   to   suffer   from   the   vice   of irrationality. (Vide  Rajinder Kumar Kindra  v.  Delhi Admn (1984) 4 SCC 635 ,   Excise and Taxation Officer­cum­Assessing Authority   v. Gopi Nath & Sons 1992 Supp (2) SCC 312 ,  Triveni Rubber & Plastics v.   CCE 1994 Supp. (3) SCC 665 ,   Gaya Din   v.   Hanuman Prasad (2001) 1 SCC 501 ,  Aruvelu v. State (2009) 10 SCC 206  and  Gamini Bala Koteswara Rao  v.  State of A.P (2009) 10 SCC 636 ).” (emphasis supplied) 5.2.3 It is further observed, after following the decision of this Court in the case of  Kuldeep Singh v. Commissioner of Police (1999) 2 SCC 10 , that if a decision is arrived at on the basis of no evidence or thoroughly unreliable evidence and no reasonable person would act upon it, the order would be perverse.   But if there is some evidence on record which is acceptable and which could be relied upon, the conclusions would not be treated as perverse and the findings would not be interfered with. 5.3 In the recent decision of   Vijay Mohan Singh (supra) , this Court again had an occasion to consider the scope of Section 378 Cr.P.C.  and   the   interference   by   the   High   Court  in   an   appeal against acquittal.   This Court considered catena of decisions of this   Court   right   from   1952   onwards.     In   paragraph   31,   it  is observed and held as under: 20 “31.  An identical question came to be considered before this Court in  Umedbhai Jadavbhai (1978) 1 SCC 228 . In the case before this Court, the High Court interfered with the order of acquittal passed by the learned trial court on re­appreciation of the entire evidence on record. However, the High Court, while reversing the acquittal, did not consider the reasons given by the learned trial court while acquitting   the   accused.   Confirming   the   judgment   of   the   High Court, this Court observed and held in para 10 as under: (SCC p. 233) “ 10 . Once the appeal was rightly entertained against the order of acquittal, the High Court was entitled to reappreciate the entire evidence   independently   and   come   to   its   own   conclusion. Ordinarily, the High Court would give due importance to the opinion of the Sessions Judge if the same were arrived at after proper   appreciation   of   the   evidence.   This   rule   will   not   be applicable in the present case where the Sessions Judge has made an absolutely wrong assumption of a very material and clinching aspect in the peculiar circumstances of the case.” 31.1.  In  Sambasivan v. State of Kerala (1998) 5 SCC 412 , the High Court reversed the order of acquittal passed by the learned trial court and held the accused guilty on re­appreciation of the entire evidence on record, however, the High Court did not record its conclusion on the question whether the approach of the trial court in dealing with the evidence was patently illegal or the conclusions arrived at by it were wholly untenable. Confirming the order passed by   the   High   Court   convicting   the   accused   on   reversal   of   the acquittal passed by the learned trial court, after being satisfied that the order of acquittal passed by the learned trial court was perverse   and   suffered   from   infirmities,   this   Court   declined   to interfere with the order of conviction passed by the High Court. While confirming the order of conviction passed by the High Court, this Court observed in para 8 as under: (SCC p. 416) “ 8 . We have perused the judgment under appeal to ascertain whether the High Court has conformed to the aforementioned principles.   We   find   that   the   High   Court   has   not   strictly proceeded in the manner laid down by this Court in Ramesh Babulal   Doshi v. State of Gujarat (1996) 9 SCC 225   viz. first recording its conclusion on the question whether the approach of the trial court in dealing with the evidence was patently illegal or the conclusions arrived at by it were wholly untenable, which alone will justify interference in an order of acquittal though the High   Court   has   rendered   a   well­considered   judgment   duly meeting all the contentions raised before it. But then will this non­compliance per se justify setting aside the judgment under appeal? We think, not. In our view, in such a case, the approach of the court which is considering the validity of the judgment of an appellate  court  which  has  reversed  the  order  of  acquittal 21 passed   by   the   trial   court,   should   be   to   satisfy   itself   if   the approach of the trial court in dealing with the evidence was patently illegal or conclusions arrived at by it are demonstrably unsustainable and whether the judgment of the appellate court is free from those infirmities; if so to hold that the trial court judgment   warranted   interference.   In   such   a   case,   there   is obviously no reason why the appellate court’s judgment should be disturbed. But if on the other hand the court comes to the conclusion that the judgment of the trial court does not suffer from any infirmity, it cannot but be held that the interference by the appellate court in the order of acquittal was not justified; then in such a case the judgment of the appellate court has to be set aside as of the two reasonable views, the one in support of the acquittal alone has to stand. Having regard to the above discussion, we shall proceed to examine the judgment of the trial court in this case.” 31.2.  In  K. Ramakrishnan Unnithan v. State of Kerala (1999) 3 SCC 309 , after observing that though there is some substance in the grievance   of   the   learned   counsel   appearing   on   behalf   of   the accused that the High Court has not adverted to all the reasons given by the trial Judge for according an order of acquittal, this Court refused to set aside the order of conviction passed by the High Court after having found that the approach of the Sessions Judge in recording the order of acquittal was not proper and the conclusion arrived at by the learned Sessions Judge on several aspects was unsustainable. This Court further observed that as the Sessions   Judge   was   not   justified   in   discarding   the relevant/material evidence while acquitting the accused, the High Court, therefore, was fully entitled to reappreciate the evidence and record its own conclusion. This Court scrutinised the evidence of the eyewitnesses and opined that reasons adduced by the trial court for discarding the testimony of the eyewitnesses were not at all sound. This Court also observed that as the evaluation of the evidence made by the trial court was manifestly erroneous and therefore it was the duty of the High Court to interfere with an order of acquittal passed by the learned Sessions Judge. 31.3.   In   Atley v. State of U.P. AIR 1955 SC 807 , in para 5, this Court observed and held as under: (AIR pp. 809­10) “ . It has been argued by the learned counsel for the appellant that 5 the judgment of the trial court being one of acquittal, the High Court should not have set it aside on mere appreciation of the evidence led on behalf of the prosecution unless it came to the conclusion that the judgment of the trial Judge was perverse. In our opinion, it is not correct to say that unless the appellate court in an appeal under Section 417 CrPC came to the conclusion that the judgment of acquittal under appeal was perverse it could not set aside that order. 22 It has been laid down by this Court that it is open to the High Court on an appeal against an order of acquittal to review the entire   evidence   and   to   come   to   its   own   conclusion,   of   course, keeping in view the well­established rule that the presumption of innocence of the accused is not weakened but strengthened by the judgment  of  acquittal passed by  the  trial court  which  had the advantage of observing the demeanour of witnesses whose evidence have been recorded in its presence. It is also well settled that the court of appeal has as wide powers of appreciation of evidence in an appeal against an order of acquittal as in the case of an appeal against an order of conviction, subject to the riders that the presumption of innocence with which the accused person starts in the trial court continues even up to the appellate stage and that the appellate court should attach due weight to the opinion of the trial court which recorded the order of acquittal. If the appellate court reviews the evidence, keeping those principles in mind, and comes to a contrary conclusion, the judgment cannot be said to have been vitiated. (See in this connection the very cases cited at the Bar, namely,  Surajpal Singh  v.  State AIR 1952 SC 52 ; Wilayat Khan  v.  State of U.P AIR 1953 SC 122 ) In our opinion, there is no substance in the contention raised on behalf of the appellant that   the   High   Court   was   not   justified   in   reviewing   the   entire evidence and coming to its own conclusions. 31.4.   In   K. Gopal Reddy v. State of A.P. (1979) 1 SCC 355 , this Court has observed that where the trial court allows itself to be beset with fanciful doubts, rejects creditworthy evidence for slender reasons   and   takes   a   view   of   the   evidence   which   is   but   barely possible, it is the obvious duty of the High Court to interfere in the interest of justice, lest the administration of justice be brought to ridicule.” (emphasis supplied) 5.4 It is also required to be noted and it is not in dispute that this is a case of circumstantial evidence.  As held by this Court in catena of decisions that in case of a circumstantial evidence, the circumstances,   taken   cumulatively,   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 23 and none else and 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.   In the case of  Babu (supra),  it is observed and held in paragraphs 22 to 24 as under: “22.   In   Krishnan   v.   State  (2008) 15 SCC 430,   this  Court  after considering a large number of its earlier judgments observed as follows: (SCC p. 435, para 15) “ 15 . … This Court in a series of decisions has consistently held that   when   a   case   rests   upon   circumstantial   evidence,   such evidence must satisfy the following tests: ( i ) the circumstances from which an inference of guilt is sought to be drawn, must be cogently and firmly established; ( ii ) those circumstances should be of definite tendency unerringly pointing towards guilt of the accused; ( iii ) the circumstances, taken cumulatively, 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 ( iv ) 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. (See  Gambhir  v.  State of Maharashtra (1982) 2 SCC 351 )” 23.  In  Sharad Birdhichand Sarda  v.  State of Maharashtra (1984) 4 SCC 116   while dealing with circumstantial evidence, it has been held that the onus was on the prosecution to prove that the chain is complete and the infirmity or lacuna in prosecution cannot be cured by false defence or plea. The conditions precedent before conviction could  be based  on  circumstantial  evidence,  must  be fully established. They are: (SCC p. 185, para 153) ( i ) the circumstances from which the conclusion of guilt is to be drawn should be fully established. The circumstances concerned “must” or “should” and not “may be” established; 24 ( ii )  the  facts so  established should be  consistent  only  with the hypothesis of the guilt of the accused, that is to say, they should not be explainable on any other hypothesis except that the accused is guilty; ( iii )   the   circumstances   should   be   of   a   conclusive   nature   and tendency; ( iv ) they should exclude every possible hypothesis except the one to be proved; and ( v ) there must be a chain of evidence so complete as not to leave any   reasonable   ground   for   the   conclusion   consistent   with   the innocence   of   the   accused   and   must   show   that   in   all   human probability the act must have been done by the accused. A similar view has been reiterated by this Court in  State of U.P.  v. Satish (2005) 3 SCC 114  and  Pawan  v.  State of Uttaranchal (2009) 15 SCC 259 . 24.   In   Subramaniam   v.   State  of  T.N  (2009)  14 SCC  415 ,  while considering the case of dowry death, this Court observed that the fact of living together is a strong circumstance but that by alone in absence of any evidence of violence on the deceased cannot be held to be conclusive proof, and there must be some evidence to arrive at   a   conclusion   that   the   husband   and   husband   alone   was responsible therefor. The evidence produced by  the prosecution should not be of such a nature that may make the conviction of the appellant unsustainable. (See   Ramesh Bhai   v.   State of Rajasthan (2009) 12 SCC 603 ).” (emphasis supplied) 5.5 Even in the case of  G. Parshwanath (supra) , this Court has in paragraphs 23 and 24 observed as under: “23.   In cases where 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. Each fact sought to be relied upon must be proved individually. However, in applying this  principle  a  distinction   must   be   made   between   facts   called primary or basic on the one hand and inference of facts to be drawn from them on the other. In regard to proof of primary facts, the   court   has   to   judge   the   evidence   and   decide   whether   that evidence proves a particular fact and if that fact is proved, the question whether that fact leads to an inference of guilt of the accused person should be considered. In dealing with this aspect of the problem, the doctrine of benefit of doubt applies. Although there should not be any missing links in the case, yet it is not essential that each of the links must appear on the surface of the evidence adduced and some of these links may have to be inferred 25 from the proved facts. In drawing these inferences, the court must have regard to the common course of natural events and to human conduct and their relations to the facts of the particular case. The court thereafter has to consider the effect of proved facts. 24.   In deciding the sufficiency of the circumstantial evidence for the   purpose   of   conviction,   the   court   has   to   consider   the   total cumulative   effect   of   all   the   proved   facts,   each   one   of   which reinforces the conclusion of guilt and if the combined effect of all these facts taken together is conclusive in establishing the guilt of the accused, the conviction would be justified even though it may be that one or more of these facts by itself or themselves is/are not decisive. The facts established should be consistent only with the hypothesis of the guilt of the accused and should exclude every hypothesis except the one sought to be proved. But this does not mean that before the prosecution can succeed in a case resting upon   circumstantial   evidence   alone,  it   must   exclude   each   and every hypothesis suggested by the accused, howsoever, extravagant and fanciful it might be. There must be a chain of evidence so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must show that in  all  human  probability   the  act   must   have   been   done   by   the accused, where various links in chain are in themselves complete, then the false plea or false defence may be called into aid only to lend assurance to the court.” 6. Applying the law laid down by this Court in the aforesaid decisions to the facts of the case on hand, it is to be considered, whether in the facts and circumstances of the case, the High Court is justified in interfering with the order of acquittal passed by the learned trial Court? 6.1 In the present case, the prosecution as well as the High Court considered the recovery of photographs; recovery of mobile phone belonging to PW7, recovery of the knife and rope at the instance of the accused and on alleged disclosure statements of the accused on 9.9.2010.  The prosecution also relied upon the 26 recovery of jeep in which the photographs of the accused were found.  The prosecution also relied upon the disclosure statement of the accused Anwar Ali with respect to recovery of crates and for the aforesaid prosecution heavily relied upon the testimony of PW5, PW6 and PW7.  However, it is required to be noted that on appreciation   of   the   entire   evidence   on   record,   the   trial   Court found material contradictions in the deposition of the witnesses of disclosure statements and the recovery of the knife and rope on 9.9.2010 and thereby did not believe the recovery of knife, rope, crates on the basis of the disclosure statements made by the accused and that too recovered on 9.9.2020.   However, the High Court without giving any cogent reasons has interfered with the findings of fact recorded by the learned trial Court solely by observing   that   those   contradictions   were   minor   contradictions and   therefore   the   learned   trial   Court   was   not   justified   in acquitting   the   accused   solely   on   the   basis   of   such   minor contradictions.   However, on considering the entire evidence on record, we are in complete agreement with the view taken by the learned   trial   Court.     The   contradictions   which   came   to   be considered by the learned trial Court cannot be said to be minor contradictions.  In the present case, according to the prosecution 27 and PW18­IO, on the basis of disclosure statements made by the accused   on   8.9.2010,   the   knife   and   rope   were   recovered   on 9.9.2010.   However, PW4 and PW5 have categorically stated in their   deposition   that   the   police   brought   the   sniffer   dogs   on 2.9.2010   and   the   sniffer   dogs   recovered   rope,   knife   etc.   on 2.9.2010.   So, according to even PW4 and PW5, the rope and knife were recovered on 2.9.2010 with the help of sniffer dogs. However, neither in the FIR there was a mention of recovery of knife and rope on 2.9.2010 with the help of sniffer dogs nor the IO in his examination­in­chief has stated so.  It is required to be noted   that   the   accused   were   arrested   on   8.9.2010   and   prior thereto on 2.9.2010 the investigating officer visited the spot from where the knife and rope was recovered on 2.9.2010.  In cross­ examination, the IO admitted that he visited the spot from where the knife was recovered with sniffer dogs on 2.9.2010.   He has also admitted in the cross­examination that this fact has not been mentioned in the FIR or in the statement of any witness. Thus, the prosecution and the IO suppressed the material facts. Even in the cross­examination, the IO has stated that the sniffer dog had done nothing on the spot.  In the cross­examination, he has also specifically stated that “it is incorrect to suggest that the 28 sniffer dog had traced the strings Ex. P52, knife Ex. P59 and vest Ex.   P54.     However,   PW4   and   PW5   in   their   deposition   have categorically stated that the knife and rope were recovered on 2.9.2010.     The   aforesaid   cannot   be   said   to   be   minor contradictions.   Therefore,   the   trial   Court   was   justified   in   not believing   the   disclosure   statements   of   the   accused   and   the recovery of the knife, rope etc. on 9.9.2010 as alleged by the prosecution.  From evidence, it emerges that the knife, rope and vest were  recovered  on  2.9.2010  i.e.,   much  prior  to  8.9.2010 when the accused were arrested. 7. Even the recovery of jeep from Chandigarh and recovery of photographs and the recovery of mobile phone belonging to PW7 from   the   jeep   also   create   serious   doubts.     According   to   the prosecution and the IO, he received a secret information that one jeep is lying in abandoned condition on the Chandigarh road and though the distance was around 300 kilo meters, he straightway went to Chandigarh and recovered the jeep in the presence of Bhunter people brought by him.  The Investigating Officer did not follow the procedure as required to be followed under Section 166 (3 & 4), Cr.P.C.  Even he did not comply with the provisions of Section 100 (4) Cr.P.C.  Non­following of the aforesaid provisions 29 alone may not be a ground to acquit the accused.   However, considering the overall surrounding circumstances and in a case where   recovery   is   seriously   doubted,   non­compliance   of   the aforesaid play an important role.   8. Even   the   recovery   of   the   mobile   phone   from   the   jeep belonging to PW7 also creates doubt.   Though, PW7 has stated that   his   mobile   was   stolen   or   cheated,   he   never   filed   any complaint earlier.   Even the IO has not tried to have the call details of the mobile.   He has not tried to verify from the call details the conversation to or from the mobile. Even the disclosure statement of the accused with respect to crates being sold to PW6 is concerned, it is required to be noted that in the present case the so­called disclosure statement is found to be suspicious and doubtful.   Cogent reasons have been given by the learned trial Court for the same. 9. Now so far as the submission on behalf of the accused that in the present case the prosecution has failed to establish and prove the motive and therefore the accused deserves acquittal is concerned,   it   is   true   that   the   absence   of   proving   the   motive cannot be a ground to reject the prosecution case.  It is also true and as held by this Court in the case of  Suresh Chandra Bahri v. 30 State of Bihar 1995 Supp (1) SCC 80  that if motive is proved that would supply a link in the chain of circumstantial evidence but the absence thereof cannot be a ground to reject the prosecution case.  However, at the same time, as observed by this Court in the case of  Babu (supra) , absence of motive in a case depending on circumstantial evidence is a factor that weighs in favour of the accused.   In paragraphs 25 and 26, it is observed and held as under: “25.   In   State of U.P.   v.   Kishanpal (2008) 16 SCC 73,   this Court examined   the   importance   of   motive   in   cases   of   circumstantial evidence and observed: (SCC pp. 87­88, paras 38­39) “ 38 . … the motive is a thing which is primarily known to the accused themselves and it is not possible for the prosecution to explain what actually promoted or excited them to commit the particular crime. . The motive may be considered as a circumstance which is 39 relevant for assessing the evidence but if the evidence is clear and unambiguous and the circumstances prove the guilt of the accused, the same is not weakened even if the motive is not a very strong one. It is also settled law that the motive loses all its importance in a case where direct evidence of eyewitnesses is available, because even if there may be a very strong motive for the accused persons to commit a particular crime, they cannot be convicted if the evidence of eyewitnesses is not convincing. In the same way, even if there may not be an apparent motive but if the   evidence   of   the   eyewitnesses   is   clear   and   reliable,   the absence or inadequacy of motive cannot stand in the way of conviction.” 26.  This Court has also held that the absence of motive in a case depending on circumstantial evidence is a factor that weighs in favour of the accused. (Vide  Pannayar  v.  State of T.N (2009) 9 SCC 152 ).” (emphasis supplied) 31 10. Considering the aforesaid facts and circumstances of the case, the findings recorded by the learned trial Court, which were based on appreciation of the entire evidence on record cannot be said to be either perverse or contrary to the evidence on record and/or it cannot be said that the trial Court did not consider any material evidence on record. Trial Court was justified in recording the acquittal by observing that prosecution has failed to complete the entire chain of events.  Therefore, we are of the opinion that in the facts and circumstances of the case, the High Court is not justified in reversing the order of acquittal passed by the learned trial Court.   Under the circumstances, the impugned judgment and order passed by the High Court cannot be sustained and the same deserves to be quashed and set aside. 11. In view of the above and for the reasons stated above, the present appeal succeeds.   The impugned judgment and  order dated 20.09.2016 passed by the High Court of Himachal Pradesh in Criminal Appeal No. 464 of 2012 is hereby quashed and set aside, and the judgment and order dated 15.06.2012 passed by the learned Additional Sessions Judge, Fast Track Court, Kullu, Himachal Pradesh in Sessions Trial No. 05 of 2011 is hereby 32 restored.     The   accused­Appellants,   namely,   Anwar   Ali   son   of Gama Ali and Sharif Mohammad son of Sampat Mohammad be set at liberty forthwith, if not required in any other case. ……………………………………..J. [ASHOK BHUSHAN] ……………………………………..J. [R. SUBHASH REDDY] NEW DELHI; …………………………………….J. SEPTEMBER 25, 2020. [M.R. SHAH]    33