BHUPESH @ RINKU S/O VITTHALRAO TICHKULE (IN JAIL) vs. THE STATE OF MAHARASHTRA, THROUGH P.S.O. SAKKARDARA, NAGPUR

1
apeal254.15 with connected appeals.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
I N D E X
In
CRIMINAL APPEAL NO.254 OF 2015
WITH
CRIMINAL APPEAL NO.255 OF 2015
WITH
CRIMINAL APPEAL NO.393 OF 2015
WITH
CRIMINAL APPEAL NO.121 OF 2016
WITH
CRIMINAL APPEL NO.180 OF 2016
WITH
CRIMINAL APPEAL NO.181 OF 2016

::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

2
apeal254.15 with connected appeals.odt

::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

3
apeal254.15 with connected appeals.odt

::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

4
apeal254.15 with connected appeals.odt

::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

5
apeal254.15 with connected appeals.odt

::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

6
apeal254.15 with connected appeals.odt
(1)    CRIMINAL APPEAL NO.254 OF 2015
Bhupesh @ Rinku s/o Vitthalrao Tichkule ,
Aged 30 years, Resident of 103,
Shyam Palace, Congress Nagar, Nagpur,
(Original accused No.5)
Presently in Jail. … Appellant
Versus
The State of Maharashtra,
through Police Station Officer,
Sakkardara, Nagpur ,
District Nagpur. … Respondent
With            
(2)    CRIMINAL APPEAL NO.255 OF 2015
Laxmikant @ Lacchu s/o Ravindra Faye ,
Aged about 31 years,
R/o Bhutiya Darwaja, Mahal, Nagpur,
(Presently in Central Jail, Nagpur). … Appellant
Versus
The State of Maharashtra,
Through P.S.O., Sakkardara ,
Dist. Nagpur. … Respondent
With                   
(3)    CRIMINAL APPEAL NO.393 OF 2015
Tushar s/o Sahebrao Dalal ,
Age 33 years, Occupation – x blank x,
R/o Dattatraya Nagar, Nagpur,
(At present in Central Jail, Nagpur). … Appellant
Versus
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

7
apeal254.15 with connected appeals.odt
State of Maharashtra,
Through PSO, Sakkardara, Nagpur . … Respondent
With                   
(4)    CRIMINAL APPEAL NO.121 OF 2016
Sameer s/o Suresh Katkar ,
Aged about 32 years,
Occ. Labour,
R/o Qtr. No.157/116, New Somwari Peth,
Raghuji Nagar, Nagpur,
(In Jail). … Appellant
Versus
The State of Maharashtra,
Through P.S.O., Sakkardara,
Sakkardara , Dist. Nagpur. … Respondent
With                    
(5)    CRIMINAL APPEAL NO.180 OF 2016
Kunal Motiram Maske ,
R/o Gangabai Ghat, Corporation Colony,
Nagpur,
At present, Central Jail, Nagpur. … Appellant
Versus
State of Maharashtra,
(Through P.S.O., PS Sakkardara, Nagpur) . … Respondent
With                   
(6)    CRIMINAL APPEAL NO.181 OF 2016
Amol s/o Mahadeo Mandale ,
Aged about 30 years,
Resident of Plot No.50,
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

8
apeal254.15 with connected appeals.odt
Bhande Plot, Nagpur,
(In Jail). … Appellant
Versus
The State of Maharashtra,
through Police Station Officer,
Police Station Sakkardara ,
Nagpur. … Respondent
Criminal Appeal No.254 of 2015 :
Shri   S.P.   Dharmadhikari,   Senior   Advocate,   assisted   by 
Shri U.P. Dable, Advocate for Appellant.
Shri M.J. Khan and Shri J.Y. Ghurde, Additional Public Prosecutors 
for Respondent.
Criminal Appeal No.255 of 2015 :
Shri R.M. Daga, Advocate for Appellant.
Shri M.J. Khan and Shri J.Y. Ghurde, Additional Public Prosecutors 
for Respondent.
Criminal Appeal No.393 of 2015 :
Shri Varun K. Chopra, Advocate for Appellant.
Shri M.J. Khan and Shri J.Y. Ghurde, Additional Public Prosecutors 
for Respondent.
Criminal Appeal No.121 of 2016 :
Shri R.K. Tiwari, Advocate for Appellant.
Shri M.J. Khan and Shri J.Y. Ghurde, Additional Public Prosecutors 
for Respondent.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

9
apeal254.15 with connected appeals.odt
Criminal Appeal No.180 of 2016 :
Shri R.R. Rajkarne, Advocate for Appellant.
Shri M.J. Khan and Shri J.Y. Ghurde, Additional Public Prosecutors 
for Respondent.
Criminal Appeal No.181 of 2016 :
Shri A.S. Manohar, Advocate for Appellant.
Shri M.J. Khan and Shri J.Y. Ghurde, Additional Public Prosecutors 
for Respondent.
CORAM : R.K. DESHPANDE and M.G. GIRATKAR, JJ.
DATE OF RESERVING THE JUDGMENT        :   17th APRIL, 2018
DATE OF PRONOUNCING THE JUDGMENT  :   5th JUNE, 2018
JUDGMENT (PER R.K. DESHPANDE, J.) :
1. All   the   accused   persons   are   convicted   for   the   offences 
punishable under Section 302 read with Sections 120­B and 149 of 
the   Indian   Penal   Code   (“IPC”)   apart   from   the   offences   under 
Sections 147, 148, 506­B and 149 of IPC in relation to the murder of 
one Jitendra Marotrao Gawande on 10­1­2013 between 5.30 p.m. 
and 6.30 p.m. in the Seven Hills Bar and Restaurant at Sakkardara, 
Nagpur.  All of them are sentenced to suffer rigorous imprisonment 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

10
apeal254.15 with connected appeals.odt
for life for the offences punishable under Sections 302, 120­B and 149 
of IPC with fine of Rs.2,000/­, to suffer rigorous imprisonment for a 
period of one year with fine of Rs.5,000/­ for the offence punishable 
under Section 147 of IPC, and to suffer rigorous imprisonment for a 
period of two years for the offences punishable under Sections 506­B 
and 149 of IPC with  fine of Rs.5,000/­. All the sentences are directed 
to run concurrently.
Facts of the case :
2. The incident of murder of Jitendra Marotrao Gawande at 
5.30   p.m.   on   10­1­2013   in   the   Seven   Hills   Bar   and   Restaurant 
(“the said Bar”) at Sakkardara, Nagpur, is not in dispute.  The story 
deposed by PW 1 Raghuveer Ramesh Vallabhdas, the Manager of the 
said Bar, is that on the date of the incident at about 5 to 5.30 p.m., 
four persons entered the said Bar and one of them came to his 
counter and made a demand for a peg (liquor), which he gave it to 
him in the glass.  The other three persons were standing behind him 
and all of them were looking outside the door again and again, giving 
an impression of waiting for someone's arrival.  After some time, a 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

11
apeal254.15 with connected appeals.odt
big white car came, from which one person (victim) alighted and 
entered   the   said   Bar.     There   were   altercation   between   the   four 
persons and the victim who came in the car, which resulted into 
quarrel.   Out of four persons, two persons started assaulting the 
victim by means of knife and rest two went outside. The victim, who 
was assaulted, fell down, the assault continued and thereafter two 
assailants left the said Bar and the victim was lying in a pool of 
blood. PW 2 Raju and PW 3 Sitaram, the waiters in the said Bar, were 
also the eye­witnesses to an incident.  PW 1 Raghuveer informed the 
incident on phone to the police.
3. PW   16   Rupali   Bawankar,   working   as   PSI   at   Sakkardara 
Police   Station,   states   that   she   received   the   information   from   the 
Control Room that in the said Bar one person is assaulted by a knife 
at about 6 p.m.   She, therefore, proceeded along with the Head 
Constable Sawarkar and other staff to the said Bar.  Inside the said 
Bar, she found the victim lying in a pool of blood and he was dead. 
She arranged two panchas and prepared the inquest panchanama at 
Exhibit 162.  She arranged to collect the blood samples with the help 
of cotton swab and also seized the glass from the counter of the said 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:13 :::

12
apeal254.15 with connected appeals.odt
Bar, used for consuming peg by one of the assailants, as was told by 
PW 1, the Manager of the said Bar. PW 1 showed her the cameras 
installed in the said Bar, the description of which she mentioned in 
the spot panchanama at Exhibit 163. PW 1 also showed her LCD TV 
where the live video of the camera was being displayed. The Finger 
Print Expert PW 8 Sunil Lonarkar was called, who, after encircling 
finger prints on the glass, asked the photographer to snap it.   The 
body of the deceased was sent for post mortem examination to the 
Government   Medical   Hospital   along   with   the   requisition   at 
Exhibit 164.  
4. PW   16   called   the   owner   of   the   said   Bar, 
PW 5 Kailash Gulhane, and after getting the information, the Expert 
PW 14 Shubham Narayan Padgilwar, who installed the CCTV system 
in the said Bar, was called.  The Expert PW 14 told that he installed 
the cameras in the said Bar and the same were working properly. 
According to PW 14, the DVR contains the recording of camera and 
he showed the recorded footages of the incident from DVR on LCD 
TV.  The camera No.1 contained the footage of two persons assaulting 
one person by a sharp weapon and the other persons were instigating 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

13
apeal254.15 with connected appeals.odt
the assailants.  The footage recorded in the camera No.7 showed that 
the  assailants came  inside the said Bar and thereafter the deceased 
came there.  It also indicated the assailants running away from the 
said Bar.  
5. The Expert PW 14 Shubham told that the copy of the said 
footage can be done and, therefore, PW 16 PSI Rupali arranged the 
blank pen drive and two DVDs (CDs).  PW 14 took the copy of the 
said footages from DVR in the pen drive and copied in DVD with the 
help of the laptop. On verification of the pen drive and the DVD in the 
laptop, it was found that the copies were properly done.   The pen 
drive and the two DVDs were seized and sealed.  PW 14 took out the 
Hard Disk from the DVR, which was seized and sealed.  The DVR was 
also seized and sealed along with the Charging Wire, the Mouse and 
the Remote.  The seizure panchanama of these articles was prepared 
at Exhibit 99.  PW 16 obtained the bills of pen drive and DVD, which 
were placed on record at Exhibit 165.  She prepared the rough sketch 
of the spot at Exhibits 166 and 167, including the location of the 
cameras.  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

14
apeal254.15 with connected appeals.odt
6. PW   16   PSI   Rupali   further   states   that   the   complaint 
dated 10­1­2013 at Exhibit 85 by PW 1 Raghuveer, the Manager, was 
recorded.   Printed FIR at Exhibit 86 was prepared initially against 
unknown persons, as PW 1 did not state the names of assailants.  On 
the   next   date,   PW   1   gave   the   names   of   accused   Nos.1   to   5   as 
assailants.   The   statements   of   the   Bar   owner   and   the 
Expert PW 14 Shubham were also recorded and the Scorpio Car in 
which   the   deceased   came   was   also   seized   at   Exhibit   107.     She 
identified the articles seized, viz. Article­1 DVR, Article­4 Hard Disk, 
Article­7   Adapter,   Article­10   Mouse,   and   Article­13   Remote.   She 
states that the labelled     Articles 2, 5, 8, 11, 14 and 15 bear her 
signature whereby the said articles were seized.  The CD (DVD) was 
marked as 'X' for identification and it was played in the laptop.  The 
footages of the camera Nos.1, 2 and 7 were seen by the witness.  She 
states that the footages contained in the CD (DVD) are the same, 
which were copied from DVR to pen drive and from the pen drive to 
DVD.  
7. In the wee hours of 11­1­2013, the accused Nos.1 and 2 
were   arrested   and   investigation   was   handed   over   to 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

15
apeal254.15 with connected appeals.odt
PW 18 API Vitthal Salunke.  PW 18 API Vitthal Salunke, attached to 
Sakkardara Police Station, carried further investigation in the matter. 
He recorded the supplementary statement of the complainant and 
also the statements of PW 6 Vinay Dubey on 11­1­2013. He arrested 
the   accused   No.3   Laxmikant,   accused   No.4   Amol   Mandale,   and 
accused No.5 Bhupesh alias Rinku Tichkule vide arrest panchanama 
at   Exhibits   176   to   178.     He   seized   the   clothes   of   the   accused 
Nos.3 to 5 vide seizure memo at Exhibit 175.  
8. On   12­1­2013,   PW   18   recorded   the   memorandum 
panchanama of the accused No.1 Tushar at Exhibit 138 under Section 
27   of   the   Evidence   Act   upon   expressing   an  intention   to   make   a 
voluntary statement and to show the place where he concealed the 
clothes and the knife. The accused No.1 took them to one heap of soil 
and after removing one stone from the heap, took out the clothes and 
the   knife.     The  knife   Article   1A   was   of   the   size   of  14.5   inches, 
including the handle.  It was stained with blood.  The clothes were 
consisting of black and while shirt and blood­stained blue coloured 
jean.  All these articles were sealed under the seizure panchanama at 
Exhibit 139.  Article 16 is the jean and Article 17 is the shirt.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

16
apeal254.15 with connected appeals.odt
9. On 13­1­2013, the accused No.2 Kunal Maske also intended 
to make a voluntary statement. The memorandum panchanama at 
Exhibit 146 under Section 27 of the Evidence Act was prepared. 
PW 18 API Vitthal took the accused No.2 along with the panchas and 
the police staff in a Government vehicle.  The accused No.2 took them 
to one house in the slum area and knocked the door.  The accused 
No.2 went inside the house along with the staff.   He took out one 
knife   from   the   loaf   ( sajja )   behind   the   speaker.   The   knife 
Article 2A was having blood stains.   It was wrapped, seized and 
sealed under the seizure panchanama at Exhibit 146.  
10. On 14­1­2013, the accused No.5 Bhupesh @ Rinku intended 
to   make   a   voluntary   statement   and   it   was   recorded   under   the 
memorandum panchama at Exhibit 181.   Along with him and the 
police   staff,   PW   18   API   Vitthal   went   in   front   of   Shyam   Palace 
building, Congress Nagar Square. The accused No.5 Bhupesh showed 
them   a   car   besides   the   said   building.     It   was   'Ritz'   car,   having 
registration No.MH­31 EA 6696, which was seized under the seizure 
panchanama   at   Exhibit   182.   It   was   in   the   name   of     Dr.   Vitthal 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

17
apeal254.15 with connected appeals.odt
Tichkule, the father of the accused No.5.
11. The   accused   No.6   Sameer   Katkar   was   arrested   on 
17­1­2013   under   arrest   panchanama   at   Exhibit   186. 
On 18­1­2013, PW 18 API Vitthal got full size photographs of the 
accused   persons,   snapped   for   the   purpose   of   investigation,   by 
PW 20 Nitin Watkar of Diamond Photo Studio while the accused 
persons were in police custody.  The photographs were handed over 
and   the   bill   of   payment   prepared   on   18­1­2013   is   marked   as 
Exhibit 204.  PW 18 states that on 19­1­2013, he sent the clothes of 
the accused and the deceased and the blood samples of the accused 
and the deceased under the covering letter at Exhibit 189 to the 
Regional   Forensic   Science   Laboratory,   which   were   kept   in   the 
Malkhana .  
12. The   accused   No.6   Sameer   Katkar   intended   to   make   a 
voluntary disclosure in respect of the bike used in the crime. It was 
recorded   on   19­1­2013   in   the   memorandum   panchanama   at 
Exhibit 148.  He took PW 18 API Vitthal along with the police staff in 
the Government vehicle to show the way and eventually reached the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

18
apeal254.15 with connected appeals.odt
place near Shrikrishna.  Outside one house, the accused No.6 showed 
one   covered   bike   'Hero   Honda   Splendor'   bearing   registration 
No.MH­31 AW 7400. After a minute observation, the blood stains 
were found on the pillion seat cover.  It was collected with the help of 
cotton,   which   was   sealed   in   a   plastic   packet   under   the   seizure 
panchanama dated 19­1­2013 at Exhibit 149.  The said bike standing 
in the name of Suresh Pandurang Katkar was seized under the seizure 
panchanama at Exhibit 188.
13. PW   18   API   Vitthal   prepared   the   request   letter 
on 2­2­2013 and sent it to the Forensic Science Laboratory at Kalina, 
Mumbai   for   examination   of   Hard   Disk   and   comparison   of 
photographs of the accused with CCTV footage under the letter at 
Exhibit 195.  All the articles were bearing seal as 'VSS'.  He also sent 
the weapons and samples from  Malkhana  to the Chemical Analyzer 
for analysis under the covering letter dated 4­2­2013 at Exhibit 207. 
The witness identified the photographs of the accused persons at 
Exhibits 197 to 202, snapped by Nitin, the Photographer.   He also 
identified the photograph of the deceased Jitendra at Exhibit 196.  He 
identified   the   clothes   of   the   deceased  at   Exhibit   152A.     He  also 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

19
apeal254.15 with connected appeals.odt
identified fifteen photographs snapped from the spot of the incident 
and   sealed,   marked   as   Articles   A   to   O,   and   CD   as   Article­P. 
On 4­2­2013, the Test Identification Parades of the accused persons 
were conducted by the Executive Magistrate at Exhibits 89 and 94 
and accordingly the report was prepared.  The thumb impressions of 
the accused were taken at the time of arrest and were sent to the 
Finger Print Expert for comparison.  The reports dated 22­2­2013 and 
14­3­2013   at   Exhibits   129   and   128   respectively   were   received. 
PW 19 Ms Puja Madhukar Nevage examined the CCTV footages and 
accordingly issued the report  dated 13­1­2014 at Exhibit 57 stating 
that the persons in the selected CCTV footages are similar with the 
photographs of the accused Nos.1 to 6.
Controversy in brief :
14. The   incident   of   murder   of   Jitendra   on   10­1­2013   at 
5.30 p.m. at the said Bar is not in dispute.  But it is the identity of the 
assailants or involvement of accused in this case, is in dispute.  The 
deceased   was   stabbed   with   multiple   injuries   by   the   two   knives 
causing his death by the assailants on the spot, is not in dispute.  The 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

20
apeal254.15 with connected appeals.odt
entire   incident   was   recorded   in   CCTV   cameras   installed   and 
functioning   in   the   Bar.     PW   4   Pramod,   the   real   brother   of   the 
deceased, has identified each of the accused as the participant in the 
conspiracy and a member of an unlawful assembly, which blotted out 
the   deceased   Jitu,   when   he   was   confronted   with   CCTV   footages 
during his examination­in­chief.   The core issue is, therefore, of the 
admissibility of electronic evidence of footages in CCTV cameras, to 
identify the assailants as the accused persons.  Since PW 1 Raghuveer, 
the Manager, and PW 2 Raju and PW 3 Sitaram, the waiters in the 
said Bar and the eye­witnesses to an incident refused to identify the 
accused   as   the   assailants,   they   were   declared   as   hostile   and 
cross­examined. 
15. The identification of the accused persons was a fact in issue 
and in terms of Section 5 read with Section 9 of the Evidence Act, it 
was   required   to   be   established   beyond   reasonable   doubt.     The 
prosecution has relied upon the direct evidence of PW 6 Vinay, the 
chance witness, sitting on his motorcycle at some distance from the 
said Bar, who saw the accused persons coming out of the said Bar and 
running away on the motorcycle and in the car.  PW 4 Pramod, the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

21
apeal254.15 with connected appeals.odt
brother of the  deceased,  has deposed about  the  motive and  also 
identified the assailants in CCTV footages as the accused persons. 
The  Sessions   Court   found   the   evidence   of   both   these   witnesses 
trustworthy to identify the accused persons as the assailants. The 
Sessions Court also relied upon the other corroborative evidence and 
the circumstances to hold that the identity of the accused as the 
assailants of the deceased Jitendra is established beyond reasonable 
doubt. 
16. We now, therefore, proceed to consider the entire evidence 
on record, the challenges to it and record our findings under different 
headings.
Spot of incident, its surroundings and installation in the 
Bar :
17. PW 1 Raghuveer, the Manager in the Seven Hills Bar and 
Restaurant, has described the spot of incident,  surroundings and 
installation in the Bar.  The incident occurred inside the Bar on the 
ground floor.  He states that the Bar is located on the road, which is 
divided.  Adjacent to the road, there is a compound wall of the Bar, 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

22
apeal254.15 with connected appeals.odt
affixed with the iron gate.   There is a glass door adjacent to the 
shutter of the Bar.  Adjacent to the glass door, there is a partition of 
glass.   After entry in the Bar from the glass door, there is a hall, 
thereafter a kitchen, thereafter a lawn and immediately towards left 
side after entry, there is a counter and adjacent to it, starts kitchen, 
and   towards   right   side,   there   is   a   sitting   arrangement   for   the 
customers.  In the hall, there are eleven tables for the customers.
18. PW 16 Rupali is the Investigating Officer, who reached the 
spot of incident at about 6 p.m. on 10­1­2013.   She prepared the 
inquest and spot panchanamas at Exhibits 162 and 163 respectively, 
signed   by   the   panch   witnesses,   one   of   which   is 
PW 3 Sitaram Wankhede.  PW 3 identifies the inquest panchanama 
as   Exhibit   92   and   the   spot   panchanama   as   Exhibit   93   (Inquest 
Panchanama bears Exhibits 162 and 92, whereas Spot Panchanama 
bears Exhibits 163 and 93).  The documents at Exhibits 162 and 163 
describe the spot of incident.   The glass door of   the Bar is fixed 
facing the northern side.  Immediately after entering the Bar, on the 
eastern side of the wall, a showcase containing the liquor bottles is 
mounted, in front of which, there is a north­south counter table of 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

23
apeal254.15 with connected appeals.odt
8 feet in length and 4 feet in breadth.  In the open space immediately 
after the counter, the dead body of the deceased was found lying in a 
pool of blood, having its head on the northern side and legs on the 
southern side.
19. PW 1 further states that for security purpose, CCTV cameras 
were installed in the Bar on 21­12­2012, consisting a system of eight 
cameras and one Digital Video Recorder (DVR).  The first camera is 
installed towards left side of the extreme corner of the hall, over the 
wall, situated behind the counter.   This camera used to record the 
visual activities on the counter and entries in the hall.  There is space 
of 15 to 20 square feet between the counter and the tables of the 
customers.  The distance between the counter and the tables of the 
customers is 5 to 6 feet.  The second camera is installed on the beam, 
attached opposite to the wall where the first camera is installed.  This 
camera covers half portion of the hall.  The third camera is installed 
in the hall and used to cover the passage towards lawn.  The fourth 
camera is installed in the kitchen.  The fifth camera is installed in the 
godown on the first floor.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

24
apeal254.15 with connected appeals.odt
20. About installation and functioning of CCTV cameras in the 
Bar, PW 1 states that the said system was purchased by him from ITG 
Solution Company on 21­12­2012 for an amount of Rs.39,100/­ and 
produced the receipt at Exhibit 84.   DVR of the said system was 
installed at the counter and it contains a chip of 500 GB.  DVR also 
contains Hard Disk.  The footages of all cameras are being stored in 
DVR.  The DVR has a capacity to store the footage of 10 to 15 days. 
Thereafter recent footage is stored and footage of first day is deleted 
automatically.  He states that “Sometimes I used to see the recorded 
footages and the system used to remain on 24 hours.”  PW 16 Rupali 
states   that   after   preparing   spot   panchanama, 
the Manager PW 1 Raghuveer of the Bar showed her the cameras 
installed in the Bar, the description of which she mentioned in the 
panchanama.  Manager showed us LCD TV wherein the live video of 
cameras were being displayed.   She states in para 3 that “I have 
prepared rough sketch of the spot including location of cameras.  The 
sketch of spot of the incident is the same.  These bear my signatures. 
They are marked as  Exhibits 166 and 167.”
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

25
apeal254.15 with connected appeals.odt
21. PW 16 further   states that after receiving the information 
from the Bar owner, the Expert, who installed the CCTV system, was 
called.  The name of the said Expert is Shubham Narayan Padgilwar 
(PW 14).  PW 17 states that “he told me that he used to visit Seven 
Hills Bar and to see the proper working of cameras. He saw the 
cameras and told us that they are working properly.   He told that 
recording of cameras is being recorded in DVR.” PW 14 Shubham 
was   working   in   ITG   Solution   Company,   which   is   engaged   in 
installation of CCTV camera and thumb impression machine, apart 
from dealing with development of software and security system.  He 
states that “In December 2012, we installed CCTV camera in Seven 
Hills Bar.  We had installed eight cameras there.  Four cameras were 
of IR Dom and four cameras were of IR Bullet.  In the said system, 
there was one DVR, containing Hard Disk of 500 GB for the storage 
of video recording.   All the cameras were connected with DVR by 
cable.   In front of counter, one LCD TV was there.   The DVR was 
connected to the said LCD TV for viewing video recorded.   One 
camera was installed at the entrance gate.  One camera was installed 
on wall behind the counter.  Two cameras were installed in the hall. 
One camera was installed in the kitchen and one in the godown at 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

26
apeal254.15 with connected appeals.odt
the first floor.  Two cameras were installed behind the door in open 
space.”
22. PW 14 Shubham further states that the Hard Disk was of 
the capacity of storage of video recording of 15 days.   After the 
recording  of  15  days,  video   recording   of camera of  first day,  is 
automatically   deleted   from   the   storage   and   video   recording   of 
camera   of   16th   day   is   saved.     He   states   that   “I   checked   the 
picturization   of   all   the   cameras   on   LCD   TV.     All   cameras   were 
working properly.  I set the time and date in the system.  I started 
recording by all 8 cameras.   I also checked and found that video 
recording is properly being stored. After installation, I apprised the 
Bar Manager the procedure of operating system.   We used to visit 
once in a week to verify whether the system is working properly. 
I also visited Seven Hills Bar for verification and found that the 
system was working properly.  I also enquired on phone from Seven 
Hills Bar and found that the system is working properly.”
Our findings on the spot of incident, its surroundings 
and installation in the Seven Hills Bar :
23. In   our   view,   the   spot   of   incident,   its   surroundings, 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

27
apeal254.15 with connected appeals.odt
installation of CCTV cameras and their functioning at the time of 
incident   on   10­1­2013   at   5.30   p.m.   in   the   Seven   Hills   Bar   are 
completely established on the basis of the oral evidence of witnesses 
PW 1, PW 3, PW 14, PW 15, PW 16 and the documents at Exhibits 
160, 162, 163, 84, 166 and 167.  There is no challenge to it in the 
cross­examination.   The evidence is corroborative and we do not 
finding any reason to discard it.  We find such a view taken by the 
Sessions Court, relying upon the oral evidence of PW 1 Raghuveer, 
PW   2   Raju,   PW   3   Sitaram,   PW   14   Shubham,   PW   15   Sachin, 
PW 16 Rupali and Exhibit 84 receipt, to be legal, correct and proper. 
Arrest of the accused persons :
24. The case of the prosecution is that  two knives and two 
vehicles were used in the crime.  Accused No.1­ Tushar came out of 
the Beer Bar with a blood­stained knife in his hand and along with 
accused No.5­ Bhupesh and accused No.4­ Amol, sat in a car, which 
was driven by accused No.3­ Lashu and fled away from the spot. 
Accused No.2­ Kunal was having blood­stained knife in his hand and 
he occupied a  seat  of  a  pillion  rider  on  a  two­wheeler,  of which 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

28
apeal254.15 with connected appeals.odt
accused   No.6   Sameer   was   a   rider.     Accused   No.1­   Tushar   and 
accused No.2­ Kunal were arrested by Suresh Dambre on 11­1­2013 
at   05.30   hours   vide   arrest   memos   at   Exhibits   179   and   180 
respectively.     Accused   No.3­   Lashu,   No.4­   Amol   and   accused 
No.5­  Bhupesh   were   arrested   subsequently   on   11­1­2013   vide 
Exhibits 176, 177 and 178 respectively.  Accused No.6­ Sameer was 
arrested   on   17­1­2013   vide   arrest   memo   at   Exhibit   186.     They 
continue to remain in jail till today. 
Discovery   under   Section   27   of   the   Evidence   Act   by 
accused No.1­ Tushar :
25. Exhibit   138   is   the   confessional   statement   under 
Section   27   of   the   Evidence   Act,   of   the   accused   No.1,   and 
Exhibit 139 is the seizure memo of knife, having total length of 
14.5 inches, of which the blade was of 9.5 inches and the grip was of 
5 inches.  The seizure memo shows the blood stains on the blade as 
well as the grip of the said knife.   Article 16 is the blue coloured 
jeans of 'Wrangler', and Article 17 is the black coloured full shirt, 
having white strips, containing blood stains, were also seized under 
seizure memo at Exhibit 139.  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:14 :::

29
apeal254.15 with connected appeals.odt
26. PW 18 Vitthal Salunke is the Investigating Officer and in his 
oral evidence he states in para 3 that on 12­1­2013, the accused 
No.1­   Tushar   told   him   that   he   is   intending   to   make   voluntary 
statement.   PW   18,   therefore,   arranged   for   two   panchas   through 
constable, one of which was PW 9 Lalit Meshram.  PW 9 Lalit states 
in his oral evidence that he agreed to act as a panch at the request of 
the Police Inspector.  He states that at about 4.30 to 4.45 p.m. he 
went to the Police Station Sakkardara and the Police Inspector called 
one accused and asked his name.  He was Tushar Dalal.  He states 
that the Police Inspector told us that the said accused had hidden the 
articles and he is going to discover it.  The statement of the accused 
was reduced in writing in memorandum panchanama of 12­1­2013, 
marked as Exhibit 138.  
27. PW 9 states that he along with one another panch, Police 
Inspector and other staff and the accused Tushar sat in one white 
coloured   Jeep   and   went   to   Sakkardara   Chowk,   then   to  Chhota 
Tajbag, then to Tukdoji square and thereafter in front of Ajni Police 
Station as per the direction of the accused.   He further states that 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

30
apeal254.15 with connected appeals.odt
after reaching Ramteke Nagar, the accused asked to take turn and 
accordingly the vehicle was turned and it was stopped on   kaccha 
road.  All of them alighted from the vehicle. The accused along with 
one   constable   were   ahead   and   behind   them   the   police   and   the 
panchas.  There was heap of soil and there was ditch, full of water. 
There was one big stone on the heap.  Accused moved the said stone 
beside.   Beneath the said stone, accused took out jeans pant, shirt 
and one knife.  The accused showed articles to them.  There were 
blood   stains   on   the   jeans   pant,   shirt   and   knife.     Police   took 
possession of the articles and then they returned towards Jeep.  The 
articles were wrapped in the separate brown colour envelope which 
was signed by the panchas, accused and the Police Inspector.  
28. PW   9   further   states   that   the   seizure   memo 
dated 12­1­2013 shown to him was prepared, bearing his signature, 
marked as Exhibit 139.  He identified the clothes seized in the Court 
as also the knife.     The knife seized from accused No.1­ Tushar is 
marked as Article 1­A, whereas his jeans is marked as Article 16 and 
the shirt as Article 17.   PW 9 thus corroborates the evidence of 
PW 18 Vitthal Salunke. There is no cross­examination on all these 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

31
apeal254.15 with connected appeals.odt
points.  Relying upon the evidence of  PW 9 and PW 18, it has to be 
held that the document at Exhibit 139 is proved and the discovery of 
knife as Article 1­A and the clothes as Articles 16 and 17 of the 
accused No.1­ Tushar at Exhibit 139 becomes admissible in evidence.
Discovery   under   Section   27   of   the   Evidence   Act   by 
accused No.2­ Kunal :
29. PW 18 Vitthal Salunke, the Investigating Officer, states in 
para   4   of   his   evidence   that   on   13­1­2013,   the 
accused No.2­ Kunal Maske told him that he is intending to make 
voluntary statement and, therefore, two panchas were arranged, one 
of which was PW 11 Akash Dhawale.   PW 11 Akash states in his 
evidence that he was asked the willingness to act as panch which he 
expressed   and   accordingly   when   he   went   to   the   Police   Station 
Sakkardara, the constable brought one accused who told his name as 
Kunal   Maske.   PW   11   identifies   him   in   the   Court. 
The accused No.2­ Kunal told that he would take out the knife which 
is used in the  crime and clothes which  he wore at the time of 
committing  crime.   The  memorandum  panchanama  at Exhibit 146 
was prepared. 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

32
apeal254.15 with connected appeals.odt
30. PW 11 states that he along with other panch, the accused 
No.2   Kunal,   constable   and   PSI   Salunke   left   the   Police   Station 
between   11.15   and   11.30   a.m.   by   the   Government   vehicle   and 
through Tiranga Chowk, Jagnade Chowk, Gangabai Ghat by cement 
road, the accused asked to stop the vehicle in front of Syyed Ali 
Dargah.   All of them alighted from the vehicle.   The accused was 
heading them and all others followed him.  The accused took them 
in front of his house and knocked the door.  One lady opened the 
door.  The accused called her as mother and went inside.  There was 
a speaker box on the loft ( sajja ).   The accused No.2 took out the 
knife   behind   the   speaker   box   and   gave   it   to   PSI   Salunke. 
PSI Salunke measured the said knife.  The drawing of it was drawn. 
The knife was wrapped in   Khaki   envelope and it was sealed with 
lock seal.  The seizure memo at Exhibit 147 is proved to have been 
drawn by PSI Salunke in presence of PW 11 Akash. There is no 
cross­examination on these points.  Relying upon the oral evidence 
of PW 11 and PW 18, it has to be held that the documents at 
Exhibits 146 and 147 are proved.  Consequently, discovery of knife 
as   Article   A­2   vide   Exhibit   147,   at   the   instance   of   accused 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

33
apeal254.15 with connected appeals.odt
No.2­ Kunal becomes admissible in evidence.
Discovery   under   Section   27   of   the   Evidence   Act   by 
accused No.5­ Bhupesh @ Rinku :
31. Exhibit   181   is   the   confessional   statement   of 
accused   No.5­   Bhupesh   on   14­1­2013   under   Section   27   of   the 
Evidence Act, and Exhibit 182 is the seizure memo of 'Ritz' car, 
having   registration   No.MH­31   EA   6696.   It   is   the   name   of 
Dr.   Vitthal   Moritam   Chitkule,   the   father   of   accused   No.5.     The 
photostat copies of tax invoice, RC book and insurance of the said car 
are marked as Exhibit 183.  PW 18 Vitthal, the Investigating Officer, 
states that accused No.5 made a voluntary statement that he is going 
to show the place where he has kept the vehicle used in the crime. 
He proves Exhibits 181 and 182.  He states that he went along with 
the accused No.5, panchas and the staff in the Government vehicle, 
and the accused No.5 showed the way and took them in front of 
Shyam Palace Building, Congress Nagar Square.   The vehicle was 
stopped.  All of them alighted from the vehicle.  The accused No.5 
showed the car besides the said building.  PW 13 Jagdish Wankhede, 
a panch witness, admits his signatures on seizure panchanama of car 
at Exhibit 153 and on the seizure memo of clothes of accused No.5 at 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

34
apeal254.15 with connected appeals.odt
Exhibit   154   and   also   on   Exhibits   155   and   156,   but   denies   the 
contents of it. 
Discovery   under   Section   27   of   the   Evidence   Act   by 
accused No.6­ Sameer :
32. According to PW 18 Vitthal, accused No.6­ Sameer intended 
to make a voluntary statement on 19­1­2013 that he is going to show 
the place where he has kept the bike used in the crime.  Two panchas 
were arranged, one of whom was PW 12 Suresh Gupta, and the 
memorandum of panchanama under Section 27 of the Evidence Act 
was prepared at Exhibit 148.  It was signed by him, panchas and the 
accused No.6.  All of them went in the Government vehicle and the 
accused No.6 showed the way and took them near Shrikrishna.  The 
vehicle was stopped and all of them alighted from it.  The accused 
No.6 went near one house and knocked the door.  One middle­aged 
person came out of the house and the accused No.6 called him as 
'Papa'.   Outside the house, the accused No.6 showed one covered 
bike,   i.e.   'Hero   Honda   Splendor',   bearing   No.MH­31   AW   7400. 
PW 18 further states that after minutely observing the bike, some 
blood stains were found on the pillion seat cover, and the same were 
collected with the help of cotton, which was sealed in one plastic 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

35
apeal254.15 with connected appeals.odt
bag.     The   bike   was   seized   under   the   seizure   panchanama   at 
Exhibit   149.   PW   18   is   completely   supported   by 
PW 12 Suresh Gupta, a panch witness, to prove Exhibit 149.   The 
bike was standing in the name of Suresh Pandurang Katkar, the 
father of the accused No.6.  The tax receipt and the original invoice 
of   the   vehicle   were   seized   under   the   seizure   panchanama   at 
Exhibit 188. 
Seizure of the clothes of the deceased :
33. PW 18 states that on 11­1­2013, he seized the clothes of the 
deceased   from   Police   Constable   Premkumar   under   the   seizure 
panchanama   in   presence   of   panchas,   bearing   his   signature   and 
marked   as   Exhibit   152A.     The   white   coloured   half   shirt,   sando 
baniyan, jeans pant, underwear, pair of shoes, blue coloured socks, 
chocolate   coloured   belt,   white   coloured   handkerchief   and   wrist 
watch of 'Titan' were shown to him and he identified the said items. 
All these items were marked as Exhibits 18 to 26.  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

36
apeal254.15 with connected appeals.odt
Forwarding of clothes and articles seized and sealed, to 
the Chemical Analyzer for opinion :
34. PW 18 further states that “On the same day (i.e. 19­1­2013), 
I sent the clothes of the accused and the deceased and the blood 
samples of the accused and the deceased with my covering letter to 
RFSL, which were kept in   Malkhana .”   The blood samples were 
sealed by CMO, who affixed his seal impression on the covering 
letter dated 19­1­2013, marked as Exhibit 189.  PW 18 took out the 
weapons   and  samples   from   Malkhana   and  sent   to   the   Chemical 
Analyzer for analysis under the covering letter dated 4­2­2013 at 
Exhibit 207. 
Our   findings   on   the   issues   of   arrest   of   the   accused 
persons and discovery under Section 27 of the Evidence 
Act at their instance :
35. The entire evidence on the arrest and discovery from the 
accused persons, as narrated above, is not seriously challenged in the 
cross­examination.  The accused Nos.1, 2, 3, 4 and 5 were arrested 
on 11­1­2013.  Weapons from accused Nos.1 and 2 were seized vide 
Exhibits   138   and   139   on   12­1­2013   and   on   13­1­2013   vide 
Exhibit 147 respectively.  Seizure from accused Nos.5 and 6 was on 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

37
apeal254.15 with connected appeals.odt
14­1­2013   vide   Exhibit   182   and   on   19­1­2013   vide   Exhibit   149 
respectively.  The clothes seized were forwarded on 19­1­2013 vide 
Exhibit 189 to the Regional Forensic Laboratory at Nagpur.   The 
weapons seized and sealed were taken out from  Malkhana  and sent 
to   the   Chemical   Analyzer   for   analysis   under   covering   letter 
dated   4­2­2013   at   Exhibit   207.     There   is   no   question   of   any 
explanation in respect of clothes and articles seized, or the delay, if 
any, as alleged.   The defence under Section 313 of the Code of 
Criminal   Procedure   is   that   it   is   false.   There   is   a   corroborative 
evidence   available   on   record   and   discussed   above.     We   have, 
therefore, no hesitation to accept the entire evidence and we do not 
find any valid reason to discard it. We concur with such a view taken 
by the Sessions Court.  What is the effect of it and in what manner it 
forms a chain of circumstantial evidence against the accused, can be 
seen at a later stage.
Query Report in respect of weapons seized :
36. PW 10 Dr. Nitin Shyamrao Barmate conducted post mortem 
over the body of deceased Jitu and has described 11 stab injuries, 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

38
apeal254.15 with connected appeals.odt
12 incised wound, constituting external injuries and internal injuries 
in thorax, abdomen, cavity, stomach and kidney.  He has proved the 
post mortem   report  at  Exhibit 141.  In response  to  the requisition 
letter dated 2­2­2013 at Exhibit 142 for weapon query in respect of 
two knives – Articles 1 and 2 – sent to him, he gave his opinion 
on 2­2­2013 at Exhibit 143.  Paras 4, 5 and 6 of his opinion being 
relevant, are reproduced below :
“4] First knife was having blade and handle.  Length of  
blade was 24 cm., breadth 5 cm, thickness .1 cm, 1 edge was 
sharp other edge sharp and distal 1/3 portion and blunt and  
serrated, pointed tip, reddish brown stains present over both 
sides  of the  blade.   Joint  of blade  and  handle  was fixed. 
Handle of the said weapon was yellowish metal and wooden  
covering,   length   13   cms,   breadth   6.5   cms   and   thickness  
1.5 cm.   Hilt of size 9 cm in length and 1­5 m breadth. 
Reddish brown stains present over the handle. ”
“5] Second knife was having blade and handle.  Length 
of blade was 19 cm, breadth 4 cm, thickness .1 cm, 1 edge was  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

39
apeal254.15 with connected appeals.odt
sharp, other edge sharp and distal 1/3 portion  and blunt and 
serrated pointed tip, reddish brown stains present over both 
sides  of the  blade.   Joint  of blade  and  handle  was fixed. 
Handle of the said weapon was yellowish metal and wooden  
covering, length 11 cms, breadth 5.5 cms and thickness 1 cm. 
Hilt of size 7 cm in length and 1 cm in breadth.  No evidence  
of stains or foreign body. ”
“6] All injuries No.1 to 24 mentioned in column no.17 of 
PM report are possible by first knife.  Injuries No.1, 4, 5, 9,  
11, 12, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, mentioned  
in column No.17 of PM report are possible by second knife. ”
The report issued is along with diagrammatic representation 
of the weapons, which is reproduced below :
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

40
apeal254.15 with connected appeals.odt
37. Exhibit 66 is the report of the Chemical Analyzer in respect 
of the blood sample of the accused No.2­ Kunal, showing his blood 
group as 'A'.   Exhibit 72 is the report of the Chemical Analyzer in 
respect of the blood sample of the accused  No.1­Tushar, showing his 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

41
apeal254.15 with connected appeals.odt
blood group as 'A'.  The report of the Chemical Analyzer at Exhibit 68 
in respect of the blood found on the knives seized from the accused 
Nos.1 and 2 shows the human blood.  Exhibit 69 is the report of the 
Chemical Analyzer, showing the blood detected on Articles 16 and 
17, the clothes of the accused No.1­ Tushar, as of human, and the 
group of it, is found to be inconclusive.   The blood on the clothes 
seized from the person of the deceased is found to be of group 'B' in 
Exhibit 69, the report.  Exhibit 69 shows that the blood stains on the 
seized pant of accused No.3­ Lashu were washed and  no  blood  was 
detected on his full shirt.  On the clothes of accused No.5­ Bhupesh, 
No.4­ Amol and No.6­ Sameer, no blood was found.
Our findings on the weapons seized and the report of 
the Chemical Analyzer :
38. The oral evidence of PW 10 Dr. Nitin, the post mortem 
report at Exhibit 141, the query report at Exhibit 143 about two 
knives,   viz.   Articles   1   and   2,   and   the   reports   of   the   Chemical 
Analyzer at Exhibits 66, 68, 69 and 72, constitute an incriminating 
evidence proved against the accused Nos.1 and 2.  In response to the 
question Nos.114 in respect of report at Exhibit 143, put in the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

42
apeal254.15 with connected appeals.odt
statement  under Section 313 of the Code of Criminal Procedure is 
that “I do not know”; whereas in response to the question Nos.186 to 
196 regarding the Chemical Analyzer's reports at Exhibits 66, 68, 69 
and 72 is that “It is false”.  The discovery of the weapons of knife 
under Section 27 of the Evidence Act at the instance of accused 
No.1­ Tushar and accused No.2­ Kunal at Exhibits 139 and 147 is 
established and its user in crime is established as per query report at 
Exhibit 143 and the reports of Chemical Analyzers at Exhibits 66, 68, 
69 and 72.  We concur with such a view taken by the Sessions Court.
39. It may have happened that some of the panch witnesses on 
the weapons or clothes or other articles seized have not supported 
the story of prosecution or have become hostile.  In our view, once 
the discovery is proved by examining the Investigating Officer, who 
seized   the   weapons,   clothes   or   other   articles   from   the   accused 
persons under Section 27 of the Evidence Act and nothing is brought 
adverse to the prosecution in his cross­examination, there cannot be 
any hesitation to accept his evidence to hold that the discovery or 
seizure is established.  This is in concurrence with the view taken by 
the Sessions Court. 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

43
apeal254.15 with connected appeals.odt
40. In this regard, we may usefully refer to the recent decision 
of the Apex Court in the case of  Mukesh and another  v.  State (NCT of 
Delhi) and others , reported in  (2017) 6 SCC 1 .  Paras 448 to 450 of 
the said decision being relevant, are reproduced below :
“ 448. While the prosecution has been able to prove the 
recoveries made at the best of the accused, the defence counsel  
repeatedly argued in favour of discarding the recoveries made, 
on the ground that no independent witnesses were examined  
while effecting such recoveries and preparing seizure memos.”
“ 449. The above contention of the defence counsel urges 
one to look into the specifics of Section 27 of the Evidence Act.  
As a matter of fact, need of examining independent witnesses,  
while making recoveries pursuant to the disclosure statement 
of the accused is a rule of caution evolved by the Judiciary, 
which aims at protecting the right of the accused by ensuring 
transparency and credibility in the investigation of a criminal  
case.   In the present case,   PW 80 SI Pratibha Sharma has 
deposed in her cross­examination that no independent person 
had agreed to become a witness and in the light of such a 
statement,  there  is   no  reason   for  the  courts   to  doubt   the 
version of the police and the recoveries made.”
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

44
apeal254.15 with connected appeals.odt
“ 450. When recovery is made pursuant to the statement of  
the   accused,   seizure   memo   prepared   by   the   investigating  
officer   need   not   mandatorily   be   attested   by   independent  
witnesses.     In   State   (Govt.   of   NCT   of   Delhi)   v.   Sunil,  
[(2001) 1 SCC 652 : 2001 SCC (Cri) 248], it was held that 
non­attestation   of   seizure   memo   by   independent   witnesses 
cannot   be   a   ground   to   disbelieve   recovery   of   articles'   list 
consequent upon the statement of the accused.  It was further 
held that there was no requirement either under Section 27 of 
the   Evidence   Act   or   under   Section   161   CrPC   to   obtain 
signature of independent witnesses.  If the version of the police  
is not shown to be unreliable, there is no reason to doubt the  
version   of  the  police   regarding  arrest   and  contents  of  the 
seizure memos.”
Oral evidence of PW 6 Vinay :
41. We   now   consider   the   oral   evidence   of 
PW   6   Vinay   Ramraj   Dubey,   a   chance   witness,   about   its 
trustworthiness.     PW   6   states   that   on   the   day   of   incident, 
i.e. 10­1­2013, he wanted to have beer at the Seven Hills Bar and 
hence he proceeded at 6 to 6.30 p.m.  In order to see a missed call, he 
stopped just before Seven Hills Bar, outer wall of petrol pump, near 
small   tree.   At   that   time,   he   saw   the   accused   No.3   Lashu   Faye 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

45
apeal254.15 with connected appeals.odt
(Laxman) coming out of the said Bar hurriedly and sitting in the car. 
The car then moved from the place and stopped at some distance 
away, proceeding towards Chhota Tajbag Chowk.  The next was the 
accused No.6 Sameer Katkar, who came out of the Bar on a two 
wheeler.  The third was the accused No.2 Kunal Maske, possessing a 
blood­stained knife, who sat on the pillion seat on the vehicle of 
Sameer Katkar. After some time, the accused No.1 Tushar Dalal came 
out of the Bar, holding in his hand a blood­stained knife.  The accused 
No.5 Rinku (Bhupesh) and the accused No.4 Amol Mandale also came 
along with Tushar and all of the three sat in the car, which was 
standing ahead of Bollywood Centre Point Hotel and the car left.  He 
claimed to be knowing the accused as criminals in the locality and 
identified   all   of   them   in   the   court­room.     PW   6   admits   in   his 
examination­in­chief that though he stayed at that place for some 
time and came to know that somebody was murdered, he did not 
speak of it to anybody.  He was knowing that the area comes within 
the jurisdiction of Police Station Sakkardara, and on the next day 
morning   at   about   9   to   9.30   a.m.,   he   went   to   Police   Station 
Sakkardara and stated the incident to the police.  His statement was 
typed on the computer in Marathi and was read over to him by 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

46
apeal254.15 with connected appeals.odt
translating it in Hindi.
42. PW 6 Vinay states that Bhande Plot Chowk is towards north 
of the said Bar, at the distance of 300 meters.  The distance between 
Chhota   Tajbag   Chowk   and   Bhande   Plot   Chowk   is   about   one 
kilometer.   There is a road in front of the Seven Hills Bar, flowing 
from   Bhande   Plot   Chowk   to   Bollywood   Centre   Point   Hotel,   and 
thereafter up to T­point of Chhota Tajbag, the road has a cement 
divider.  He states that when one goes to Chhota Tajbag from Seven 
Hills   Bar,   there   is   a   road   towards   left   after   the   petrol   pump. 
Bollywood Centre Point Hotel is facing road, which ends towards 
Chhota Tajbag Chowk, where the divider ends at the T­point.   He 
states that if one has to go to Bhande Plot Chowk from Bollywood 
Centre Point Hotel, he has to take U­turn.  
43. PW   6   further   states   that   he   stayes   at   Dwarkapuri,   and 
Bhande Plot Chowk is about 4 to 5 kms. away from his house.  He 
admits that in the locality where he resides, there are 5 – 6 Beer Bars. 
He states that he filled petrol in his two wheeler from the petrol 
pump, which is at the distance of 25 to 30 feet from Bollywood 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

47
apeal254.15 with connected appeals.odt
Centre Point Hotel.  He volunteers that the petrol pump is facing 25 
to 30 feet on the road and the Bollywood Centre Point Hotel is facing 
on the road about 300 to 325 feet.  He then took U­turn, and since 
there was a call on his mobile, which he missed, he stopped just 
before Seven Hills Bar, outer wall of petrol pump, near small tree, to 
see the call.  It is from that place he claims to have seen the accused 
persons at the distance of 25 – 30 feet.
44. In the cross­examination, PW 6 Vinay claims ignorance about 
the existence of Battery Shop, Pan Thela, Tea Stall or Fabrication 
Shop, near the petrol pump where he filled the petrol in his two 
wheeler.     He   also   claims   ignorance   about   existence   of   certain 
landmarks, confronted to him in the cross­examination.   He states 
that “I cannot assign any reason as to why the fact that he filled petrol 
in his two wheeler from the petrol pump besides Bollywood Centre 
Point Hotel and thereafter he took U­turn, does not find place in his 
statement”.  He states that “Since the police did not ask him about it, 
I did not state”.  He states that “I had stated to the police that Lashu 
left   from   there   and   stopped   some   distance   away,   Lashu   was 
proceeding  towards  Chhota   Tajbag  Chowk   and  thereafter  Sameer 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:15 :::

48
apeal254.15 with connected appeals.odt
Katkar came to Seven Hills Bar and thereafter Tushar Dalal came out 
of the said Bar and he was holding blood­stained knife, all the three 
sat in the car by running, which was standing ahead of Bollywood 
Centre Point Hotel, the car left, I was frightened and I stayed there for 
some time”.   However, he further states that “I cannot assign any 
reason as to why these facts do not find place in his statement to the 
police”.  He states that “I cannot assign any reason why the portion 
marked 'A' is appearing in my statement”.  He denies the suggestion 
that he is the childhood friend of Jitu Gawande and that he never 
went to Seven Hills bar on 10­1­2013 and that he was a regular 
witness of Sakkardara Police Station.  He denies the suggestion that – 
(1)  he had not seen the incident and police had falsely planted him as 
an eye­witness,  (2)  he never visited Sakkardara Police Station prior to 
incident, or  (3)  he acted panch in murder case of Sheetal Kale.
45. PW 18 Vitthal Salunke was the Investigating Officer, who 
took   over   the   investigation   on   11­1­2013   from   PW   16   Rupali 
Bawankar,   who   conducted   initial   investigation   in   the   matter. 
In para 30 of his cross­examination, he states that “I visited Seven 
Hills Bar on 10­1­2013 at 7 p.m. to 8 p.m., but did not take part in 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

49
apeal254.15 with connected appeals.odt
the investigation”.  He started investigation on 11­1­2013 at 7 p.m. 
He   recorded   the   statement   of   PW   6   Vinay   on   11­1­2013   from 
9.30   a.m.   to   9.45   a.m.     In   para   29,   he   states   that   the   portion 
marked 'A' in the statement of PW 6 Vinay was recorded as per his say 
and it is at Exhibit 210.  The said statement in Marathi, marked as 
portion 'A', is reproduced below :
“ uarj iksfylkadMwu eyk ekfgrh feGkyh fd] [kqu >kysyk ble gk
ftrsanz xkoaMs vkgs- ”
[Later on I came to know from the Police that a person 
murdered is Jitendra Gawande]
He further states that PW 6 had not stated that “I filled petrol in my 
two wheeler from the petrol pump besides Bollywood Centre Point 
Hotel   and   took   U­turn,   there   was   a   call   on   my   mobile   which 
I missed to see, I stopped just before Seven Hills Bar, outer wall of 
petrol pump and near small tree, Lashu left from there and stopped 
some distance away, Lashu was proceeding towards Chhota Tajbag 
Chowk,   thereafter   Sameer   Katkar   came   out   of   Seven   Hills   Bar, 
thereafter Tushar Dalal came out of Seven Hills Bar and he was 
holding blood­stained knife (the omission is in respect of coming out 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

50
apeal254.15 with connected appeals.odt
of Seven Hills Bar and blood­stained), all the three sat in the car by 
running   which   was   standing   ahead   of   Bollywood   Centre   Point 
Hospital, the car left, I was frightened and I stayed there for some 
time, I returned back to house as I was frightened, I did not tell the 
incident to anybody as I was frightened and I could not sleep for 
whole night”.
46. In the cross­examination, PW 18 Vitthal, the Investigating 
Officer, was shown rough sketch of the site location map, taken on 
record and marked as Exhibit 209.   He categorically states that the 
position   shown   in   the   map   is   correct.     Perusal   of   the   map   at 
Exhibit   209   shows   that   to   the   north   of   Seven   Hills   Bar   and 
Restaurant, there is Bhande Plot Chowk, and the Bar is located on the 
road  flowing   from   Bhande   Plot   Chowk   to   Chhota   Tajbag   Chowk 
T­point.  Adjacent to Seven Hills Bar on the eastern side, is the place 
of Ahmed Classes, and on the west side, is the Supreme Services.  The 
Indian Oil Petrol Pump is adjacent on the western side of Supreme 
Services.  The map at Exhibit 209 further depicts that adjacent to the 
western side of Supreme Services, is the Hindustan Steel Traders, and 
thereafter   a   lane   before   and  adjacent   to   Bollywood   Centre   Point 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

51
apeal254.15 with connected appeals.odt
Hotel.  Thus, there is a plot in between the Indian Oil Petrol Pump 
and Seven Hills Bar and Restaurant on the western side.  
Our   findings   on   the   oral   evidence   of 
PW 6 Vinay Dubey :
47. Except the aforesaid evidence, there is no other evidence on 
this   point,   relevant   to   be  considered.    We,  therefore,   proceed to 
appreciate   the   evidence   to   test   the   veracity   of   the   testimony   of 
PW 6 Vinay.  On the eastern side of Seven Hills Bar and Restaurant is 
Bhande Plot Chowk and on the western side of it is Chhota Tajbag 
Chowk.     This   is   very   clear   from   the   site   location   map   at 
Exhibit 209.  The said Bar is on the road from Bhande Plot Chowk to 
Chhota Tajbag.  The road is 30­meter wide and divided by a cement 
divider in two parts – one for going to T­point at Chhota Tajbag from 
Bhande Plot Chowk, and other, after U­turn, from T­point at Chhota 
Tajbag, return to Bhande Plot Chowk.  One cannot go to the other 
side of the road divider, unless there is a crossing provided.  It is not 
the evidence that there is any crossing provided in the divider for the 
vehicles.  Even the map at Exhibit 209 does not show any crossing. 
Once  Seven   Hills  Bar  is   crossed  while   coming  from  Bhande   Plot 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

52
apeal254.15 with connected appeals.odt
Chowk, and U­turn is taken from the T­point at Chhota Tajbag, one 
cannot reach to the said Bar again unless, either another U­turn is 
taken   from   Bhande   Plot   Chowk   after   crossing   a   distance   of   one 
kilometer or comes back from T­point at Chhota Tajbag.  This position 
becomes very clear and established from the reading of oral evidence 
of PW 6 Vinay in the light of the site location map at Exhibit 209, 
proved by PW 18, the Investigating Officer.  
48. The Seven Hills Bar is located on the left side of the road 
flowing from Bhande Plot Chowk and going to Chhota Tajbag Chowk, 
which is clear from the site location map at Exhibit 209.  The vital 
evidence as to the end from which PW 6 Vinay was going to the 
Seven Hills Bar – whether Chhota Tajbag Chowk on the western side 
or Bhande Plot Chowk from eastern side – is totally absent.  It is not 
the case of PW 6 that he went to Seven Hills Bar by entering wrong 
side from Chhota Tajbag Chowk, located on the western side of the 
said Bar.   He also does not say that he went to the said Bar from 
Bhande Plot Chowk on the eastern side.  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

53
apeal254.15 with connected appeals.odt
49. If   it   is   assumed   that   he   was   going   from   Chhota   Tajbag 
Chowk on the western side and had reached the petrol pump near 
Seven Hills Bar,   it is not the version of PW 6 that before taking 
U­turn, he witnessed the incident.  Taking of U­turn means he was on 
return from the Seven Hills Bar and also the petrol pump to Chhota 
Tajbag and turning to the other side of the divider on the  T­point to 
reach Bhande Plot Chowk.  In such situation, unless he takes another 
U­turn from Bhande Plot Chowk after crossing the distance of one 
kilometer and thereafter half kilometer, he will not reach to the Seven 
Hills Bar.  It is not the version of PW 6 that he took another U­turn 
from Bhande Plot Chowk to reach the said Bar.  In such a situation, 
PW 6 could not be near Seven Hills Bar or the petrol pump, but he 
went away from it, at the time of the incident.  
50. If it is assumed that PW 6 went to Seven Hills Bar from 
Bhande Plot Chowk on the eastern side, he will have to cross the said 
Bar to reach to the petrol pump located on the western side of the 
Bar.   It   is   not   his   version   nor   it   appears   from   the   map   at 
Exhibit 209 that the petrol pump is located on the eastern side of the 
said Bar.  It is also not his version that he went to the petrol pump 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

54
apeal254.15 with connected appeals.odt
after crossing the said Bar. Be that as it may, it is his version that after 
filling petrol, he took U­turn after Bollywood Centre Point Hotel, 
which means that he went away from the said Bar up to Chhota 
Tajbag on the western side and thereafter to the other side of road 
divider.  It is not the version of PW 6 that he witnessed the incident 
before taking U­turn after Bollywood Centre Point Hotel.  In such a 
situation also, PW 6 could not be near the said Bar or the petrol pump 
at the time of incident.  
51. The positive case of PW 6 is that he stopped just before the 
Seven Hills Bar, outer wall of petrol pump and near small tree, to see 
a missed call at the distance of 25 to 30 feet and witnessed the 
incident.  It is, therefore, probable that he was going to Seven Hills 
Bar from Bhande Plot Chowk on the eastern side.  Though the petrol 
pump shown in Exhibit 209, a site location map, is on the western 
side of the said Bar, it is not adjacent to it, but there is one plot of 
Supreme Services  in between the  said Bar and the  petrol pump. 
There is no evidence to show the width of this plot, though the width 
of the plot of the petrol pump, as deposed by PW 6, is 25 to 30 feet, 
facing the road.  In such a situation, it is improbable that PW 6 was at 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

55
apeal254.15 with connected appeals.odt
the distance of 25 to 30 feet on the western side of the said Bar and 
from the outer wall of the petrol pump, adjacent to the said Bar, he 
witnessed the incident. 
52. The theory of witnessing the incident from the petrol pump, 
taking   U­turn   and   thereafter   checking   missed   call,   is   a   complete 
omission, which has been pointed out in earlier paras, is established. 
There is complete improvement in the version of PW 6.  His previous 
knowledge about the accused persons has become doubtful. Leaving 
apart inherent inconsistencies, the version of PW 6 Vinay becomes 
untrustworthy and unbelievable.  Not only that, but his acquaintance 
with the accused persons is doubtful.  The presence of PW 6 on the 
spot at the time of incident seems to be also doubtful.  The Sessions 
Court ought not to have treated him as an eye­witness to establish the 
identity of the accused persons.   We do not concur with the view 
taken by the Sessions Court to accept the version of PW 6 Vinay as 
trustworthy.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

56
apeal254.15 with connected appeals.odt
Finger Print of Accused No.1­ Tushar :
53. PW   1   Raghuveer,   the   Manager   of   the   Seven   Hills   Bar, 
deposed that the incident took place on 10­1­2013 at about 5 to 5.30 
p.m. when four people entered the Bar.   One of them came to his 
counter and asked counter peg of Rum.  PW 1 prepared a peg (liquor) 
and gave it to him in a glass.  The other three people were standing 
behind him.   In para 8, he deposes after watching the footage of 
camera  No.1   in  which   the   incident,   which   happened  in   the   Bar, 
appears.  He states that “In footage of camera no.1, on counter, there 
are glasses on right side”. In the cross­examination, a suggestion was 
put to him in para 26, in response to which, he states that “It is not 
correct to say that the glasses which were lying on the counter broke 
down in the said quarrel”.  Except this, there is no cross­examination 
on this aspect.
54. PW 16 Rupali, the first Investigating Officer, states in para 2 
of her deposition as under :
“  2] Manager told me that the glass which were kept on the 
counter used by the assailants.   Investigation Car had come 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

57
apeal254.15 with connected appeals.odt
there.   Finger Print Expert took the finger prints from the  
glass.  Thereafter, the said glass were sealed.  I also mentioned  
location of camera in spot panchanama.   Accordingly, spot  
panchanama was prepared. I and panchas were put signature 
on it.  Spot panchnama now shown to me is the same.  It bears  
my signature and the panchas.  It is marked at  Exhibit 163. ”
Exhibit 163 is the spot panchanama under which four glasses 
used for serving peg were seized.  
55. PW 8 is Sunil Laxman Lonarkar, working as Junior Expert 
API (finger print in I Car Unit Crime Branch, Nagpur).  He states in 
para 2 that on 10­1­2013, he received message from police control 
room at about 6­30 p.m. to visit the place of scene of crime of murder 
at Seven Hill Bar, Nagpur.  He states in para 2 that on 10­1­2013, he 
received the message from the police at about 6.30 p.m. to visit the 
place of incident and, therefore, he along with the driver of the 
vehicle and photographer went on the spot at about 7 p.m.   API 
Salunke and PSI Bawankar were there, who told him to check four 
glasses kept on the counter of the Bar. In para 3, he states that 
“I applied the universal powder on the said glasses with the help of 
brush.  Out of four, I could find the finger print on one of the glass. 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

58
apeal254.15 with connected appeals.odt
I encircled the said finger print and put my signature on it beside the 
encircle on the glass.  Photographer snapped photographs of the said 
finger prints”.  He states that the police gave him requisition and he 
also issued spot inspection  report dated 10­1­2013  to  the police, 
which is at Exhibit 116 and it bears his signature. 
56. Exhibit 116, which is the panchanama of four glasses on 
which gray powder was applied, shows that on glass No.1, one finger 
print was found, and on glass No.2 two finger prints were found.  In 
para 4, he states that after 2 – 3 days he received three photographs 
of finger print of the said glasses, and out of it, he declared two 
photographs as not fit for further process, and one photograph was 
found fit for the process, as it contained 8 ridge character in the said 
photograph.  Exhibit 120 is the left thumb impression, marked as 'A­1' 
of accused No.1 Tushar, encircled with red ink, and Exhibit 127 is the 
enlarged photograph of Exhibit 120.     Exhibit 126 is the enlarged 
finger print impression developed on drinking glass, marked as 'A'. 
He states in his evidence that  “During my examination, I found Nine 
ridge characteristics of Exhibits 126 and 127 were matching”.  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

59
apeal254.15 with connected appeals.odt
57. Exhibit 128  is the  report by  the Deputy  Director/Deputy 
Superintendent of Police, Finger Print Bureau, CID, stating that out of 
three chance finger prints, one chance finger print developed on the 
glass ( dkpspk Xykl )  concerned in Sakkardara Police Station.  It states 
that   the   left   thumb   finger   print   on   the   F.I.   Slip   of 
suspect­   (1)   Tushar   Sahebrao   Dalal   received   for   comparison. 
Exhibit 129 is the report stating that out of three chance finger prints, 
one   chance   finger   print,   marked   'A',   developed   on   the   glass   is 
identical with the left thumb finger print, marked 'A­1' on the F.I. Slip 
of suspect­ (1) Tushar Sahebrao Dalal received for comparison vide 
letter No.604/2013, dated 21­2­2013. Exhibit 131 is the statement of 
reasoning and opinion in connection with crime in question, opining 
that the chance finger print, marked 'A' is identical with left thumb 
finger print, marked 'A­1' on the finger impression clip of suspect – 
Tushar Sahebrao Dalal.
Objection   of   the   defence   to   the   oral   evidence   of 
PW   8   Sunil,   Finger   Print   Expert,   and   his   reports   at 
Exhibits 129 and 121 :
58. The   objection   to   the   admissibility   of   the   evidence   of 
PW 8 Sunil, the Finger Print Expert, and the reports submitted by him 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

60
apeal254.15 with connected appeals.odt
at Exhibits 129 and 131 is that there is no evidence on record to show 
as to when and how the finger prints of the accused No.1­Tushar 
were obtained at Exhibits 120 and 127, which were found matched 
with the chance finger print.  In this regard, paras 5 and 6 of the oral 
evidence of PW 8 Sunil need to be seen, and hence the same are 
reproduced below :
“ 5] I   requested   PS   Sakkardara   to   send   the   finger 
impression slip (specimen) of the suspected.   On 19­1­2013, 
I received request letter of PS Sakkardara along with six finger 
impression   slips   (specimen).   I   have   brought   the   original 
request letter.  Witness produced the request letter, it is taken  
on record and it is marked at Exh­118.  (On oral request of 
witness   the   original   letter   is   returned   back   to   him   after 
verifying the xerox copy of the letter).  On the said six finger  
impression slips (specimen), there was no plain finger print of 
the suspected and only rolled prints were there.   Therefore, 
I requested on telephone to send fresh finger print impression  
slips containing plain print and roll print.   I had also made  
endorsement to that effect on the requisition letter Exh 118.”
“ 6] On 22­2­2013, I received letter of P.S. Sakkardara 
dt­   21­2­2013   along   with   finger   print   impression   slips 
containing plain print and roll print of six suspects. I have  
brought   the   original   letter.   Witness   produced   the   letter 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

61
apeal254.15 with connected appeals.odt
dt 21­2­2013.   It is taken  on record and it is marked at 
Exh­119.   (On oral request of witness the original letter is  
returned back to him after verifying the xerox copy of the  
letter).   I have brought the original finger print impression 
slips.   Witness produced the six finger print impression slips, 
these   are   taken   on   record   and   these   are   marked   at 
Exh­120 to 125. (On oral request of witness the original letter 
is returned back to him after verifying the xerox copy of the 
letter).   Chance   finger   print/photographs   of   finger   print 
collected from glass, was enlarged.  Enlarge copy of photograph 
of finger print collected from glass, now shown to me, is the 
same.  Enlarge copy is marked at Exh 126.”
The   only  cross­examination   on   the   point   is   contained   in 
para 11, which is reproduced below :
“ 11] The earlier finger impression slips which I returned 
back to police, are not on record.  It is not correct to say that  
as fresh finger prints were not sent to me along with  letter 
Exh­ 119, therefore, it is not mentioned so in the said letter.  It 
is not correct to say that letter Exh 118 and 119 are fabricated 
by me in connivance with I.O.”
59. Query No.103 put to accused No.1­Tushar and answer to it, 
are reproduced below :
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

62
apeal254.15 with connected appeals.odt
“ Q.103   :   It   has   further   come   in   his   evidence   that   on 
22.2.2013 he received letter from PS Sakkardara along with 
finger print impression slip containing plain print and  roll 
print of six suspects.  What do you want to say about it?
Ans.      :   I do not know.”
60. The   finger   prints   of   all   the   accused   were   forwarded   to 
PW 8 Sunil under covering letter dated 21­2­2013 at Exhibit 119, 
received by PW 8 on 22­2­2013.  There is no objection to mark the 
finger   print   of   accused   No.1­   Tushar   as   Exhibit   120. 
The cross­examination tries to raise a doubt about communications 
at Exhibits 118 and 119 and without background, the suggestion is 
that the said letters are fabricated.   While recording the statement 
under Section 313, in reply to a question about receipt of letter at 
Exhibit   119   and   finger   prints   at   Exhibit   120,   the   stand   is   that 
“I do not know.”  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

63
apeal254.15 with connected appeals.odt
Our   findings   on   the   issue   of   Finger   Prints   of 
accused No.1­ Tushar :
61. There is absolutely no cross­examination to raise any doubt 
about the finger print at Exhibit 120 and enlarged at Exhibit 127 of 
accused No.1­Tushar, so obtained and forwarded under the letter at 
Exhibit 119 to PW 8 Sunil, the Finger Print Expert, to compare it 
with the chance finger print on Exhibit 126.  There is no suggestion 
that the finger prints of the accused No.1­ Tushar were not obtained. 
In the absence of any such cross­examination, we do not find any 
reason  to   discard   the   oral  evidence   of  PW  8,  the   documents   at 
Exhibit 120 and its enlargement at Exhibit 127 in respect of the 
finger prints of the accused No.1­ Tushar, and Exhibit 126 in respect 
of chance finger print along with the report at Exhibit 131.   We, 
therefore,   reject   the   contention   of   the   accused   that   there   is   no 
evidence to show that the finger prints at Exhibits 120 and 127 are 
not of the accused No.1­ Tushar.  We hold that the prosecution has 
proved the finger prints of accused No.1­ Tushar, which established 
his presence on the spot at the time of incident.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

64
apeal254.15 with connected appeals.odt
Core Issue :
62. The identification of the accused persons as the assailants 
in the present case constituting an unlawful assembly and conspiring 
to commit an act of murder of Jitu Gawande on 10­1­2013 between 
17.45 and 17.56 hours in the Seven Hills Bar and Restaurant, is the 
core issue to be decided in this case.  Basically, there is no challenge 
to the mode and manner in which an act of murder is committed, the 
investigation carried out, and the arrest of and recovery from the 
accused persons, and all these things are otherwise amply proved. 
We   now,   therefore,   turn   to   the   core   issue.     The   Sessions   Court 
essentially relied upon the oral evidence of PW 6 Vinay, a chance 
witness, who saw the accused persons as the appellants fleeing away 
from the spot of incident on the two­wheeler and the car with knives, 
stained with blood, in the hands of the two accused, namely, the 
accused No.1­ Tushar and the accused No.2­ Kunal.  We have already 
found the evidence of PW 6 Vinay to be untrustworthy.   We have 
also held that the presence of the accused No.1 on the spot at the 
time of incident is established on the basis of his finger prints found 
on the glass of liquor in the said Bar.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

65
apeal254.15 with connected appeals.odt
63. The other evidence available on record to identify the 
accused as the assailants is the oral evidence of PW 19 Ms Puja, the 
Scientific Officer in the Forensic Science Laboratory, Mumbai, who 
proved her report at Exhibit 57, opining that the accused persons are 
similar to the assailants, who committed the crimes in question.  It is 
based upon the photographs of the accused persons at Exhibits 197 
to 202 and the persons selected as the assailants from the DVD, 
marked as Article 18A, which is the backup or a copy of the footages 
contained in the Hard Disk at Exhibit 1.  The another evidence is that 
of   PW   4   Pramod,   the   brother   of   deceased   Jitu   Gawande,   who 
identified all the accused persons as the assailants and described the 
role played by each of the accused in the crimes in question.  This is 
based on the CD, marked as 'X' for identification, or the DVD, marked 
as Article 18A.  We have, therefore, to see whether the photographs 
at Exhibits 197 to 202 are proved.   The another aspect is of the 
admissibility of electronic evidence in the form of the DVD at Article 
18A and the CD marked as 'X' for identification.  All the arguments, 
therefore, essentially revolve around it and we, therefore, proceed to 
discuss it one by one.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:16 :::

66
apeal254.15 with connected appeals.odt
Consideration   of   electronic   evidence   in   the   form   of 
CD – 'X' marked for identification to establish the entire 
incident of murder of Jitu at Seven Hills Bar :
64.   PW  16   Rupali  states  in  para  3  that   “On  our  request, 
Shubham showed us the recorded footage of the incident from DVR 
on   LCD   TV.     In   footage   recorded   by   camera   no.7,   we   saw   the 
assailants came inside the Bar, thereafter, we saw the deceased came 
inside the Bar.  Thereafter we saw in the footage the assailants while 
running away from the Bar.” PW 14 Shubham states in para 4 of his 
deposition that   “On the request of police, I showed them footage 
recorded in CCTV system, on the LCD TV of Bar.   I showed them 
footage recorded after 5­00 p.m. to 5­30 p.m.  In the said footage, 
some people were assaulting one person.”
65. PW 16 Rupali states that “On enquiry, Shubham told us 
that copies of the said footage can be done.  I arranged a blank pen 
drive and two DVD (CD).  Shubham took the copy of said footages 
from DVR in pen drive and copied it in DVD with the help of laptop. 
We verified the pen drive and DVD in laptop and found the copies 
were done properly.  The said pen drive and two DVD were seized 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

67
apeal254.15 with connected appeals.odt
and sealed.  On our request, Shubham took out Hard Disk from DVR 
which was seized and sealed.  DVR was also seized and sealed.  DVR 
Charging Wire, Mouse and Remote were also seized and sealed. 
I   and   panchas   signed   on   it.   Seizure   panchanama   (Exhibit   99) 
(Dated 10­1­2013) now shown to me is the same.   It bears my 
signature and panchas.  Its contents are correct.  I had obtained the 
bills of pen drive and DVD.   The bills of pen drive and DVD now 
shown to me are the same.  It is marked at Exhibit 165.”
66. PW  16   Rupali  identifies   all  the  articles   seized  and  her 
deposition in para 7 being relevant, is reproduced below :
“ 7] I   can   identify   the   articles   seized   by   me. 
Article­1   DVR,   Article­4   Hard   Disk,   Article­7,   Adapter,  
Article­10 Mouse, Article­13 Remote, now shown to me are 
the same which were seized by me.  Label Article­2, 5, 8, 11,  
14 and 15 bear my signature.  These are the same whereby  
the above said articles respectively were sealed. (CD(DVD) X 
for identification is now played in laptop.   The footage of 
camera   nos.1,   2   and   7   are   seen   by   the   witness.)     The  
footages contained the CD(DVD) X for identification are the 
same which were copied from the DVR to Pen Drive and Pen  
Drive to DVD.”
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

68
apeal254.15 with connected appeals.odt
PW 5 Kailash Gulhane is a panch witness on the seizure 
panchanama at Exhibit 99 and was called by PW 16 Rupali from 
cyber   cafe   near   the   said   Bar.     He   says   that   on   10­1­2013, 
PW 14 Shubham showed footages of all cameras one by one in the 
said LCD TV.   He saw the footages and thereafter in his presence, 
PW 14 Shubham copied the data in footages in DVD and Pen Drive. 
He saw the copied data on the laptop and he found it to be correctly 
recorded in the Pen Drive and DVDs.  All these articles were seized 
and sealed in his presence.  He says Hard Disk in DVR was of Toshiba 
Company and it was taken out in his presence and sealed.
67. PW   14   Shubham   further   states   in   para   4   of   his 
examination­in­chief that “On the request of the police, I prepared 
copy of footage of three cameras from DVR and gave to the police. 
For that purpose, police had provided me laptop, pen drive and two 
CDs.  Pen drive and CDs were brand new.  I had provided copies of 
footage, wanted by the police in pen drive.   I had also copied the 
wanted footage in two CDs from pen drive.   I gave pen drive and 
both CDs to the police.   On enquiry by the police, I told them the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

69
apeal254.15 with connected appeals.odt
footage are recorded in the Hard Disk of DVR.   On the request of 
police, I took out Hard Disk from the DVR and gave to the police.  On 
request of the police, I also detached DVR and provided to police. 
Thereafter, police were engaged in the proceedings.
Our   findings   in   respect   of   electronic   evidence   of 
CD – 'X' for identification :
68. Immediately on 10­1­2013 itself, within thirty minutes of 
the occurrence of an incident, i.e. at 6.00 p.m., the police personnel, 
led by PW 16 Rupali, the Investigating Officer, reached the spot.  The 
inquest and spot panchanamas were prepared.  The installation and 
locations of all the eight cameras were noted down in the sketch of 
the spot at Exhibits 166 and 167.   For the purposes of security, a 
system of CCTV, consisting of eight cameras and one DVR containing 
Hard Disk of 500 GB for storage of video recording, well­connected 
with the cables, was found installed and functioning properly.  The 
entire incident of murder of Jitu Gawande was recorded in the Hard 
Disk at Exhibit 1, contained in the DVR.  The Sessions Court accepts 
the evidence of PW 14 and PW 15, the independent witnesses, who 
have stated that the Hard Disk is of the same Company, which they 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

70
apeal254.15 with connected appeals.odt
had supplied and identified.  The Sessions Court accepts such a view 
corroborated by PW 5 Kailash and PW 16 Rupali, as all the witnesses 
are found to be independent.  We concur with such a view.
69. The evidence of PW 16 Rupali is supported by the oral 
evidence of PW 14 Shubham and PW 5 Kailash Gulhane, a panch 
witness.  PW 16 Rupali, PW 5 Kailash and PW 14 Shubham identified 
in their evidence before the Court the articles seized, viz. DVR, Hard 
Disk, Adapter, Mouse and Remote, as also the CD, marked as 'X' for 
identification, which was played in the laptop before the Court, from 
which the footages from camera Nos.1, 2 and 7 were seen by the 
witnesses.   PW 5 Kailash, a panch witness, identifies the DVR as 
Article 1 and label thereon as Article 2.   He identifies envelope in 
which DVR and label (Articles 1 and 2) were sealed in his presence. 
He identifies Hard Disk as Article 4 and its label and envelope as 
Articles   5   and   6   respectively.     He   identifies   footages   shown   by 
Shubham,   i.e.   DVD­X   played   in   the   laptop   as   the   same.   We, 
therefore, hold that the DVR, Hard Disk, Adapter, Mouse, Remote, 
CD marked as 'X', produced before the Court are the same which 
were seized and sealed under seizure panchanama at Exhibit 99 on 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

71
apeal254.15 with connected appeals.odt
10­1­2013 on the spot of incident.
70. At   the   request   of   PW   16   Rupali,   the   Expert 
PW 14 Shubham, showed the recorded footages of the incident from 
DVR on LCD TV.   In the footages, the assailants and the deceased 
were seen inside the Bar.  Some people were assaulting one person 
and subsequently the assailants ran away from the Bar.   On the 
request of PW 16 Shubham the Expert PW 14, took the copies of the 
footages from DVR in pen drive and copied it in DVD (CD) with the 
help of laptop.  The pen drive and DVD were verified and the copies 
were found to be done properly.  The pen drive and DVD were seized 
and sealed along with the Hard Disk, taken out from DVR, the DVR 
Charging Wire, Mouse and Remote under the seizure panchanama at 
Exhibit 99.  PW 16 states that CD (DVD) X for identification is played 
in the laptop and the footages contained in it are the same which 
were copied from the DVR to Pen Drive and Pen Drive to DVD.  This 
version is fully supported by PW 14 Shubham and PW 5 Kailash. 
There   is   no   reason   to   doubt   the   oral   version   of   PW   5   Kailash, 
PW 14 Shubham and PW 16 Rupali and we, therefore, hold that the 
footages contained in CD marked as 'X' for identification were copied 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

72
apeal254.15 with connected appeals.odt
from those contained in the Hard Disk at Exhibit 1.   CD – 'X' is, 
therefore, a true and genuine copy of the footages in camera Nos.1, 2 
and 7 in the Hard Disk at Exhibit 1.   
Appreciation of the evidence on the snapping of the 
photographs of all the accused persons – our findings on 
it :
71. The photographs of all the accused persons at Exhibits 197 
to   202,   are   compared   with   the   frames   of   persons   selected   as 
assailants in the CCTV footages copied in DVD at Article 18A from 
the Hard Disk at Exhibit 1.   Hence, we consider the evidence of 
snapping the photographs of the accused persons. PW 18 Vitthal 
states   in   para   13   of   his   examination­in­chief   that 
“On   18­1­2013,   on   my   instructions,   full   size   photographs   of   the 
accused were snapped by Nitin Watkar, PW 20, of Diamond Photo 
Studio.    At that  time,  accused were in  police  custody.  The said 
photographs   were   snapped   for   investigation   purpose   and   were 
handed over to me in the evening.  The amount was paid as per bill 
dated 18­1­2013 at Exhibit 204.”  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

73
apeal254.15 with connected appeals.odt
72. PW   20   Nitin,   in   his   examination­in­chief,   states   that   a 
Digital Camera is used by him for snapping the photographs and they 
are   saved   in   the   memory   card   of   the   camera.     Thereafter,   the 
photographs   are   uploaded   on   computer   and   with   the   help   of 
pen drive, the same are sent for developing.  He further states that 
six photographs at Exhibits 197 to 202 in the size of 4 x 6 inch might 
have been snapped by him and he identifies bill at Exhibit 204 issued 
to PW 18 Vitthal.  He subsequently states that the photographs might 
have been snapped by his worker. This witness was allowed to be 
cross­examined   as   he   resiled   from   his   statement.   The   factum   of 
snapping photographs of the accused persons, has been proved.  In 
the cross­examination, no questions are put to challenge the method 
by which photographs at Exhibits 197 to 202 were prepared.   No 
objection was raised at the time of his evidence in respect of the 
mode and manner of proof of photographs or its admissibility in 
evidence. We, therefore, hold that the photographs of accused, at 
Exhibits 197 to 202 are proved.  
73. PW 18 Vitthal states that on 2­2­2013, he prepared the 
request letter to Forensic Science Laboratory, Kalina, Mumbai, for 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

74
apeal254.15 with connected appeals.odt
examination of Hard Disk and comparison of photographs of accused 
with CCTV footage.  The letter is at Exhibit 195, which he identifies. 
He states that on 3­2­2013, he sent Hard Disk, blank Hard Disk, DVR, 
Adapter, Remote, Mouse, photographs of the accused and deceased 
in sealed condition along with covering letter at Exhibit 195 through 
Police Constable Premkumar.   He states that all the articles were 
bearing seal as 'VSS'.   He states that Police Constable Premkumar 
collected those articles from  Malkhana  of Police Station Sakkardara. 
He   states   that   the   officials   at   Kalina   were   not   accepting   the 
photographs without seal on each photograph, and this was informed 
to him by Police Constable Premkumar on mobile phone.  Hence on 
6­2­2013,   he   put   the   seal   on   all   seven   photographs   and   after 
re­sealing photographs, he sent Police Constable Premkumar along 
with all articles to Kalina, Mumbai.  There is no reason to doubt the 
seizure,   sealing   and   forwarding   of   all   the   photographs   at 
Exhibits 197 to 202, to the Forensic Science Laboratory, Mumbai, 
under the   covering  letter  at   Exhibit   195,   which  we  accept  it   as 
proved.  Its receipt in sealed condition by the office of the Directorate 
of Forensic Science Laboratory, Mumbai, on 8­2­2013 is also proved 
by PW 19 Puja, who has vouched for it.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

75
apeal254.15 with connected appeals.odt
Electronic evidence in the form of DVD – Article 18A :
74. On   8­2­2013,   the   office   of   the   Directorate   of   Forensic 
Science  Laboratory,   Mumbai,   received  all six   photographs   of  the 
accused   snapped   on   18­1­2013,   marked   as   C   to   I   in 
Exhibit 195­letter along with Hard Disk marked as Exhibit A, DVR 
marked as Exhibit B, and Remote, Charging Cable, Mouse, marked as 
Exhibits B(1), B(2) and B(3) respectively.  PW 19 Ms Puja, working 
as Scientific Officer, prepared forensic image of the data, contained 
in Exhibit 1 Hard Disk to blank Hard Disk provided by Police Station 
Sakkardara.  For the purposes of identification, the primary evidence 
of Hard Disk having Image of CY 66/13 was marked as Exhibit 1. 
The DVD in which images were copied, was marked as “Annexure 
DVD CY 66/13”.   We do not find any reason to create any doubt 
about the receipt in a sealed cover, an electronic evidence of Hard 
Disk, other connections, and blank Hard Disk by the Forensic Science 
Laboratory,   Mumbai,   under   covering   letter   at   Exhibit   195 
dated 2­2­2013.  Hence, we accept such evidence. 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

76
apeal254.15 with connected appeals.odt
75. We   have   gone   through   the   covering   letter 
dated 2­2­2013 at Exhibit 195, under which PW 18 Vitthal forwarded 
on 6­2­2013 all the Articles 1 to 15 seized in connection with CCTV 
cameras, including the Hard Disk of 500 GB of 'Toshiba' Company 
Model No.HDKPC05A0A02J Part No.(P/N)9F13178 vide Exhibit 99 
on   10­3­2013,   full   size   photographs   of   all   the   accused   persons 
snapped   on   18­1­2013   at   Exhibits   197   to   202,   to   the   Director, 
Forensic   Science   Laboratory,   Kalina,   Santacruz,   Mumbai,   with   a 
request to submit the report on the following three queries, which 
are in Marathi, but translated in English :
(1) Recordings   of   eight   cameras   in   the   Hard   Disk   at 
Exhibit­A   be   seen   in   respect   of   the   crime   occurred   on 
10­1­2013 between 17.30 to 18.30.
(2) Whether frames of persons appearing in the Hard Disk 
seized at Exhibit No.A are the same in the photographs of 
the persons at Exhibit No.C to Exhibit No.I ?
(3) The backups of recording be obtained in DVD.
76. PW 19 Ms Puja, working as Scientific Officer in the office 
of the Directorate of Forensic Science Laboratory at Mumbai, states 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

77
apeal254.15 with connected appeals.odt
that  “On 8­2­2013, our office received 12 sealed parcel from PS 
Sakkardara and one blank Hard Disk (According to us, instead of 
“blank Hard Disk”, it should be “blank DVD”) in Crime No.12/13 of 
PS Sakkardara under letter dated 2­2­2013 at Exhibit 195.”   The 
parcels were inspected with regard to seal and numbering and were 
found in sealed condition and the same were sent for cyber analysis 
of CCTV footage dated 10­1­2013 between 5.30 p.m. to 6.30 p.m. 
She states that all parcels were opened and were given Exhibit Nos.1 
to 12 to the articles.  
77. Paras 4, 5 and 6 of the deposition of PW 19 being relevant, 
are reproduced below :
“4] On 16­12­2013, the above said case came to me for  
analysis.  All the articles Exhs 1 to 12 were received by me.  
I   prepared   forensic   image   of   data   contained   in   the 
Exh.1­   harddisk   to   blank   harddisk   provided   by 
PS Sakkardara.  We gave identification to said harddisk as  
Image of CY 66/13 Ex­ 1.   The DVR was connected to the  
said   harddisk,   wherein   image   was   prepared.     DVR   was 
connected to our screen and image was played. We searched  
the question footage in the said image. We extracted footage  
8   channel   (camera)   of   the   time   5­30   to   6­30   pm 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

78
apeal254.15 with connected appeals.odt
dt­ 10­1­2013 from said image, and it was written in DVD. 
We marked the DVD as Annexure DVD CY 66/13.  We put 
said DVD in system.  We compared the reference photograph  
Exhs 6 to 12 with the footage of DVD.   We selected the  
frames of persons from the footage and compared the said  
frames with reference photograph Exhs 6 to 12.  The frames  
of persons selected, appeared to be similar with the reference 
photograph of    Exhs 6 to 12. ”
“5] Each   digital   record   has   its   unique   hash   value. 
I extracted the hash value of the entire data of hard­disk. 
Accordingly,   I   noted   the   hash   value   in   my   report. 
I   conducted   the   test   of   restoring   CCTV   hard­disk,   using 
Tableau Forensic Duplicator Model D­2.   Hard disk Exh­1 
was in proper and working condition.  I extracted the hash 
value of question footage channel 1 to 8 and mentioned in  
my report.  After consultation with HOD, Jt. Director, and 
Director, I prepared my report.  Report Exh 57 now shown to  
me, is the same.  On 13­1­2014 I sent the report along with 
property and DVD in which footage was extracted in sealed 
condition   to   PS   Sakkardara   through   PC   Dhok, 
B.No.5710.   I   also   sent   Art.1   DVR,   Art.4   Hard   disk, 
Art.7 Adapter,Art 10 Mouse, Art.13 Remote, now shown to  
me, are the same.  7 brown colour sealed parcel, having seal  
of FSL are opened, wherein each envelope 1 photograph with 
one torn envelope are found. Exh 7 to 12 Photographs now  
shown   to   me   are   the   same,   which   were   sent   to   me   for  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

79
apeal254.15 with connected appeals.odt
reference.  These are the same, which were sent to me as a 
reference   photographs.   These   are   marked   at 
Exhs 196 to 202 .  The envelopes in which these photographs 
are found, are marked at  Exh. 196­A to Exh 202­A  and the 
respective torn envelopes are marked  196­B to 202­B . DVD 
X for identification now shown to me, is the same, in which 
the image was extracted from Hard­disk.  DVD is marked at 
Art.18A . ”  
“6] During   comparison   of   reference   photographs,   we 
scanned the reference photographs.   In the report, against  
selected   photographs,   scanned   reference   photographs   are 
shown for ready reference. ”
PW 19 states that the Hard Disk has Image of CY 66/13 
and it was marked as Exhibit­1 for identification.   The DVR was 
connected to the Hard Disk, where the image was prepared and 
transferred to the blank Hard Disk (According to us, instead of “blank 
Hard Disk”, it should be “blank DVD”) provided by Police Station 
Sakkardara.     DVR   was   connected   to   the   screen   and   image   was 
played.  The footage concerned was searched.  PW 19 states that “We 
extracted footage 8 channel (camera) of the time 5.30 to 6.30 p.m. 
dated 10­1­2013 from said image, and it was written in DVD.  We 
marked the DVD as Annexure DVD CY 66/13.  We put the said DVD 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

80
apeal254.15 with connected appeals.odt
in system.  We compared the reference photograph Exhibits 6 to 12 
with the footage of DVD.  We selected the frames of persons from the 
footage and compared the said frames with reference photographs 
Exhibits 6 to 12.   The frames of persons selected, appeared to be 
similar with the reference photograph of Exhibits 6 to 12.”  
78. PW 19 Ms Puja extracted the hash value of the entire data 
of the Hard Disk, which was noted in her report.  She conducted the 
test of restoring CCTV Hard Disk, using Tableau Forensic Duplicator 
Model D­2.  She found that the Hard Disk Exhibit­1 was in proper 
and working condition.   She extracted the hash value of question 
footage channel of 1 to 8 and mentioned in her report.  She identifies 
the report at Exhibit 57, which was sent along with the property and 
DVD in which the footage was extracted in sealed condition to Police 
Station Sakkardara through Police Constable Dhok, Buckle No.5710. 
She also sent Article 1 DVR, Article 4 Hard Disk, Article 7 Adapter, 
Article 10 Mouse, Article 13 Remote, which she identifies.  She also 
identifies   the   photographs   at   Exhibits   7   to   12   sent   to   her   for 
reference, which were marked as Exhibits 196 to 202.   She states 
that “DVD X for identification now shown to me, is the same, in 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

81
apeal254.15 with connected appeals.odt
which the image was extracted from Hard Disk and it was marked as 
Article 18A.”
79. The report at Exhibit 57 given by PW 19 Ms Puja shows 
the comparative analysis of selected frames of video files, named as 
“CH­01.AVI”   and   “CH­07­AVI”,   with   reference   to   photographs   at 
Exhibits 6 to 12 with the finding that “the persons present in the 
mentioned   video   files   are   found   similar   with   the   photographs.” 
PW 19 states that the report is in respect of comparison of selected 
frames of the persons from the footages with those photographs of 
the accused, marked as Exhibits 6 to 12 in the report (According to 
us, it should be “Exhibits 7 to 12”).  The photographs are identified 
at Exhibits 197 to 202, and “Annexure DVD CY 66/13” was marked 
as Article 18A in the deposition of PW 19.  The opinion expressed 
was that the photographs of the accused are found to be similar to 
the frames of the persons selected from the footages.
80. We have been taken through   the cross­examination  of 
PW 19 Ms Puja by Shri Subodh Dharmadhikari, the learned Senior 
Advocate for the accused.  In the cross­examination, she states that 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

82
apeal254.15 with connected appeals.odt
“I have done restoring process of CCTV, Hard Disk, extracting the 
data and comparison with my eyes. I have not conducted any other 
examination for comparison of reference photographs with selected 
frames from the footage other than visual examination.”  She states 
that “I enlarged the pictures of people appearing in question footage 
for comparison.  I enlarged the photographs from the footage to the 
size of the selected frames as appearing in the Court.   I did not 
measure  the  width  and  breadth   of various   parts   of  the   faces of 
selected   frames   for   comparison   with   reference   photographs.” 
In para 9, she says that “I did not compare the hash value of the Hard 
Disk with hash value of the footage of the DVD.”  She states that if 
the files of footage are tampered, it will have different hash value 
than the hash value appearing in the Hard Disk.   She states that 
“I cannot certify the tampered media as an authenticated media.” 
She states that “I have not conducted any test for ascertaining that 
the samples received are not tampered, edited or mastered.
Our   findings   on   electronic   evidence   of   DVD   – 
Article 18A and the report at Exhibit 57 :
81. We hold that the DVR, Hard Disk, Remote, Charging Cable, 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

83
apeal254.15 with connected appeals.odt
Mouse along with  blank DVD  (Hard Disk)  seized and sealed on 
10­1­2013   were   forwarded   by   Police   Station   Sakkardara   to   the 
Forensic   Science   Laboratory,   Mumbai,   under   covering   letter 
dated 2­2­2013 at Exhibit 195.   The same were received by the 
Forensic Science Laboratory on 8­2­2013 in a sealed condition for 
cyber analysis along with photographs of accused at Exhibits 197 to 
202 with a request to submit report on the query.  DVD, marked as 
Exhibit 18A, is proved to be true and genuine copy of the CCTV 
footages contained in the Hard Disk at Exhibit 1.   The frames of 
persons selected from CCTV footages are found matching with those 
reference photographs at Exhibits 197 to 202. The report to that 
effect at Exhibit 57 is proved.
82. We find that, PW 19 Ms Puja has furnished an explanation 
in respect of the statements given by her in the cross­examination. 
She states that it was not necessary to compare the hash value, 
because the Hard Disk contained the entire files, including footage, 
and it has different hash value than the files of footages.  She states 
that the video was continuous and there was no tampering in the 
footages.   She denies the suggestion that her comparison was not 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

84
apeal254.15 with connected appeals.odt
based on any scientific experiment, and all the experiments which 
she did, was mentioned in her report at Exhibit 57.  She states that 
Tableau Forensic Duplicator Model D­2 is an equipment, and if one 
has licence of the said equipment with proper training, can restore 
the data.  She denies the suggestion that the reference photographs 
are not even similar to selected photographs.
83. What   we   find   from   the   cross­examination   of 
PW 19 is that, in the present case, it was not necessary to compare 
the hash value of Hard Disk with the hash value of the footages of 
DVD, as the Hard Disk contained the entire files and it has different 
hash value than the files of footages.  The video was continuous and 
there was no tampering in the footages.  The Sessions Court holds in 
para 66 that nowhere it is the case that what is contained in the 
DVD – Article 18A, is not contained in the Hard Disk (Article 4).  The 
primary evidence was produced on record and it is only for the 
purposes   of   reference,   DVD   –   Article   18A   was   prepared   by 
PW 19 Puja to prepare her report and is shown to the witnesses.  It is 
never contended that DVD – Article 18A does not contain footages in 
the Hard Disk (Article 4).  We concur with such findings.  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:17 :::

85
apeal254.15 with connected appeals.odt
84. The cross­examination of PW 19 reflects the suggestion 
that the hash value of the Hard Disk is different from the hash value 
of the footages contained in CD – 'X' or DVD and, therefore, the only 
inference which can be drawn is that there was tampering in the 
recordings of CD – 'X' and DVD.   We have seen the Hard Disk, 
CD – 'X' and DVD.   The report of PW 19 at Exhibit 57 shows the 
storage capacity of Hard Disk as “465.76 GB”, whereas the capacity 
of   CD   –   'X'   is   “52X   700   MB   18   MIN”   and   that   of   DVD   is   of 
“4.7 GB/16X”.  The report shows that 8 CCTV footage files (.AVI) of 
time period 17.30 to 18.30 of date 10­1­2013 found in the Hard Disk 
at Exhibit 1 were given in the enclosed DVD, i.e. Article 18A.  What 
we find is that there was a comparative analysis made of the selected 
frames of the video files named as CH­01.AVI and CH­07.AVI with 
the reference photographs at Exhibit 6 to Exhibit 12.   It is in this 
background,   PW   19   has   explained   that   it   was   not   necessary   to 
compare the hash value of Hard Disk with the hash value of the 
footages contained in the DVD, as the Hard Disk contained the entire 
files and it has a different hash value than the files of the footages. 
We,   therefore,   are   of   the   view   that   the   suggestion   in   the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

86
apeal254.15 with connected appeals.odt
cross­examination   was   of   no   significance   in   the   facts   and 
circumstances of this case.
85. We find from the evidence discussed earlier that there was 
no scope left out for tampering in the process of seizure, sealing, 
forwarding and receipt of all the concerned articles by PW 19, who 
has   vouched   that   it   is   untampered   and   has   withstood   it   in   her 
cross­examination on all the questions in respect of it.  No questions 
were   put   to   this   witness   impeaching   her   credit,   as   required   by 
Section 155 of the Evidence Act.  We, therefore, do not find that the 
cross­examination of PW 19 is of any help to the accused persons. 
On the contrary, we are of the view that there is no reason to 
disbelieve the version of PW 19 on the comparison of photographs 
with   the   faces   of   selected   frames,   as   shown   in   the   report   at 
Exhibit 57.
Oral evidence of PW 4 Pramod to identify the assailants 
as accused persons :
86. PW 4 Pramod Gawande is the real brother of the deceased 
Jitu Gawande.  He claims to be knowing the accused Nos.1 to 6 as 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

87
apeal254.15 with connected appeals.odt
the friends of the deceased Jitu and on visiting terms to his house. 
He talks about the motive of the accused Nos.1, 2 and 3 to assault 
the   deceased,   who   used   to   repeatedly   demand   the   amount   of 
Rs.50,000/­   paid   to   the   accused   No.1­   Tushar   Dalal   on   credit. 
Undoubtedly, he is not an eye­witness to the incident, but claims to 
have seen the accused persons not only in the crime in question on 
the basis of CCTV footages shown to him in the Police Station on 
11­1­2013.  This witness was also confronted in the Court with the 
footages from camera Nos.1, 2 and 7.   However, it is not clear 
whether footages were from CD marked as 'X' or from DVD marked 
as  Article  18A.     Be  that   as  it  may,   CD  –  'X'  was  confronted to 
PW 1 Raghuveer, who identified it.
87. PW   4   Pramod   identified   all   the   accused   persons. 
According to him two accused were assaulting Jitu by knife, two 
were watching outside the Bar, and remaining two accused were 
inside the Bar with the accused, who were assaulting Jitu.  He states 
that the accused No.1­ Tushar and the accused No.2­ Kunal were 
assaulting Jitu by   knife,   the   accused No.5­ Rinku   provided the 
knife, the accused No.3­ Lashu Faye was standing along with the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

88
apeal254.15 with connected appeals.odt
accused Nos.1, 2 and 5 inside  the Bar, the accused No.4­ Amol 
Mandale came from backside of the Bar and took cold drink bottle 
and brandished to the persons, including the waiters inside the bar, 
and the accused No.6­ Samir was standing outside, near the gate of 
the Bar.
Our findings on the oral evidence of PW 4 Pramod on 
the identification of accused persons :
88. The oral evidence of PW 4 Pramod claiming to have seen 
CCTV footages on 11­1­2013 in Police Station, was possible to get 
corroboration   from   the   Investigating   Officer.   The   evidence   of 
PW 4 that he was shown CCTV footages on 11­1­2013 in the Police 
Station does not find any corroboration.  In fact, all the items seized 
on 10­1­2013 were sealed and there is no evidence of  re­opening of 
it.  However, his oral evidence about previous acquaintance with the 
accused persons as the friends of deceased Jitu and in respect of 
motive,   seems   to   us   as   natural.     It   is   not   questioned   in   the 
cross­examination.   We, therefore, do not find any impediment in 
accepting   this   evidence   and   we   hold   that   PW   4   Pramod   has 
unequivocally established the motive of the accused to finish the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

89
apeal254.15 with connected appeals.odt
deceased   Jitu   and   has   identified   all   the   accused   persons   as   the 
assailants of Jitu, on the basis of CCTV footages shown to him in the 
Court.
89. The   objection   before   the   Court   to   confront 
PW   4   Pramod   with   CCTV   footages   was   that   he   is   not   an 
eye­witness and, therefore, the footages can only be confronted to 
him in the cross­examination.  The Court has held that the witness 
has   stated   to   have   seen   the   footages   in   the   Police   Station   and, 
therefore, the objection was overruled.  The Court has also held that 
the footages were shown only for the purposes of identification of 
the accused persons.  The cross­examination of PW 4 on the aspect of 
his acquaintance with all the accused persons is conspicuously silent. 
Whether PW 4 was confronted the CCTV footages from CD – 'X' or 
DVD – Article 18A does not make any difference, as, in our view also, 
CCTV footages were shown only to identify the assailants, which he 
has   done.     This   witness   has   clearly   established   his   previous 
acquaintance with all the accused persons as the friends of deceased 
Jitu   and   in   respect   of   money   transaction   between   accused 
No.1­ Tushar and deceased Jitu.   We do not find any reason to 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

90
apeal254.15 with connected appeals.odt
disbelieve the version of PW 4 and we hold that he has identified all 
the accused persons as the assailants of deceased Jitu Gawande and 
has attributed each of them the specific role which he has played in 
the crime in question.
  Rival contentions on the question of admissibility   of the     
certificate at Exhibit 160 issued under Section 65­B of 
the Evidence Act :
90. The   prosecution   has   relied   upon   the   certificate 
dated   12­2­2013   at   Exhibit   160,   issued   under   the   signature   of 
PW 15 Sachin, the owner of ITG Solution Company, which installed 
CCTV cameras in the Seven Hills Bar on 21­12­2012 and continues to 
monitor its working by sending the employees, including PW 14 
Shubham, the Hardware Operator. The certificate at  Exhibit 160 is 
reproduced below :
“ITG Solution
Date : 12­02­2013
Certificate
(U/S 65­B of Indian Evidence Act)
I Sachin Kshirsagar Proprietor of M/s ITG Solution, Plot No­79 Radhakrishna Nagar  
Behind Radhakrishna Temple, Hudkeshwar Road, Nagpur.  To the best of Knowledge  
and belief certify as under :
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

91
apeal254.15 with connected appeals.odt
1) That I Sachin KS am running the Business of CCTV System and IT Solution by 
ITG Solution.
2) That I have Installed the CCTV System in 7 Hill BAR,  Near Sakkardhara lake, 
Sakkardhara Nagpur On 21st Dec 2012, Receipt No­ITG­026
3) That   CCTV   System   in   7   Hill   BAR,   Sakkardhara 
Nagpur was installed by our Technical Team.
4) That the CCTV System was in Operation from 21st Dec 2012 to till Date of 
Incidence That is 10th Jan 2013.
5) That On dated 10th Jan 2013 the CCTV System was working till time after 
8:30   pm   when   Mr.   Shubham   Padgilwar   visited   7   hill   Bar,   Sakkardhara  
Nagpur, and CCTV System (HDD and DVR) in the Presence of Investigation 
Team  Of Sakkardhara Police Station and Handed Over CCTV System (HDD 
and DVR) to the Police
Note:­ Copy of Bill is Already Hand Over to the Police Station
Seal of ITG Solutions,
Nagpur and
Signature as­ Sachin
Place:­ Nagpur Signature and Seal
Regd.Off.79, Rarhakrishna Nagar, B/H Radhakrishna Temple, Hudkeshwar Rd, Nagpur­34. ”
The   prosecution   claims   it   to   be   one   issued   under 
Section 65­B of the Indian Evidence Act.
91. Relying upon the provision of Section 65­B of the Indian 
Evidence Act, it is urged by the learned counsels appearing for the 
accused   persons   that   unless   the   conditions   mentioned   under 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

92
apeal254.15 with connected appeals.odt
sub­section (4) therein are complied with, the proof of an electronic 
record by oral evidence is not permissible.  Our attention is invited to 
a three­Judge Bench decision of the Apex Court in the case of  Anvar 
P.V.   v.   P.K.   Basheer ,   reported   in   (2014)   10   SCC   473 ,   more 
particularly para 14 therein, which is reproduced below :
“ 14. Under   Section   65B(4)   of   the   Evidence   Act,   if   it   is 
desired to give a statement in any proceedings pertaining to 
an electronic record, it is permissible provided the following  
conditions are satisfied:
(a) There   must   be   a   certificate   which   identifies   the 
electronic record containing the statement;
(b) The certificate must describe the manner in which 
the electronic record was produced;
(c) The certificate must furnish the particulars of the 
device involved in the production of that record;
(d) The   certificate   must   deal   with   the   applicable 
conditions   mentioned   Under   Section   65B(2)   of   the 
Evidence Act; and
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

93
apeal254.15 with connected appeals.odt
(e) The certificate must be signed by a person occupying  
a responsible official position in relation to the operation  
of the relevant device.”
It is urged that the certificate in the present case, marked 
as Exhibit 160, does not comply with the mandatory conditions (a) 
to (e), as aforestated, laid down by the Apex Court.  It is, therefore, 
inadmissible in evidence.  
92. According to the defence, the certificate at Exhibit 160 
ought to have been signed either by the owner of the Seven Hills Bar 
and   Restaurant   or   PW   1   Raghuveer,   the   Manager,   who   were 
occupying   the   responsible   official   position   in   relation   to   the 
operation of the CCTV system installed in the Seven Hills Bar and 
Restaurant, as required by condition (e) in para 14 above.   The 
certificate at   Exhibit 160 is signed by PW 15 Sachin, the owner of 
ITG Solution Company, who has installed the CCTV cameras, and 
this is no compliance of the mandatory provision.  It is further urged 
that the  certificate  at Exhibit  160  also does not conform to the 
conditions stipulated under clauses (a) to (d) in para 14 of the 
decision in  Anvar's  case, reproduced above.  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

94
apeal254.15 with connected appeals.odt
93. According   to   the   defence,   though   there   was   primary 
evidence available, what was used during the investigation and also 
before   the   Court   to   confront   the   witnesses,   was   the   secondary 
evidence in the form of CD, marked as 'X' for identification, and DVD, 
marked   as   Article   18A,   in   respect   of   which   the   certificate,   as 
contemplated under Section 65­B of the Evidence Act has not at all 
been issued.   It is, therefore, urged that the identification of the 
accused persons as the assailants in the present case being based 
exclusively upon the secondary evidence of electronic record, the 
same is inadmissible.        
Consideration of precedents :
94. In the decision of a two­Judge Bench of the Apex Court in 
the case of  State (NCT of Delhi)  v.  Navjot Sandhu alias Afsan Guru , 
reported in  (2005) 11 SCC 600 , an issue of production of electronic 
evidence on record was considered.  In para 150 of the said decision, 
it was held as under :
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

95
apeal254.15 with connected appeals.odt
“ 150. According to Section 63, secondary evidence means 
and includes, among other things, “copies made from the 
original by mechanical processes which in themselves insure 
the accuracy of the copy, and copies compared with such 
copies”.     Section   65   enables   secondary   evidence   of   the 
contents of a document to be adduced if the original is of such 
a nature as not to be easily movable.  It is not in dispute that 
the information contained in the call records is stored in huge 
servers which cannot be easily moved and produced in the 
court.   That is what the High Court has also observed at  
para 276. Hence, printouts taken from the computers/servers  
by mechanical process and certified by a responsible official of 
the service­providing company can be led in evidence through  
a witness who can identify the signatures of the certifying 
officer or otherwise speak of the facts based on his personal  
knowledge.   Irrespective   of   the   compliance   with   the 
requirements of Section 65­B, which is a provision dealing  
with admissibility of electronic records, there is no bar to 
adducing secondary evidence under the other provisions of 
the Evidence Act, namely, Sections 63 and 65. It may be that 
the certificate containing the details in Sub­section (4) of 
Section 65­B is not filed in the instant case, but that does not 
mean that secondary evidence cannot be given even if the law  
permits   such   evidence   5to   be   given   in   the   circumstances 
mentioned in the relevant provisions, namely, Sections 63 
and 65.”  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

96
apeal254.15 with connected appeals.odt
The   aforesaid   decision   holds   that   “It   may   be   that   the 
certificate containing the details in sub­section (4) of Section 65­B is 
not filed in the instant case, but that does not mean that secondary 
evidence cannot be given even if the law permits such evidence to be 
given in the circumstances mentioned in the relevant provisions, 
namely Sections 63 and 65.”
95. The aforesaid decision came up for consideration before a 
three­Judge Bench of the Apex Court in the case of  Anvar P.V.  v.  P.K. 
Basheer , reported in   (2014) 10 SCC 473 .   In para 21 of the said 
decision, the Court holds that in  Navjot Sandhu's  case, cited supra, a 
responsible official had duly certified the document at the time of 
production   itself.     The   signatures   in   the   certificate   were   also 
identified.   That   is   apparently   in   compliance   with   the   procedure 
prescribed under Section 65B of the Evidence Act.  Probably what the 
Court   intended   to   say   is   that   the   question   did   not   fall   for 
consideration in  Navjot Sandhu's  case.  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

97
apeal254.15 with connected appeals.odt
96. The Apex Court, however, holds that in   Navjot Sandhu's 
case, the Court omitted to take note of Sections 59 and 65A dealing 
with the admissibility of electronic record.  It holds that Sections 63 
and 65 have no application in the case of secondary evidence by way 
of electronic record; the same is wholly governed by Sections 65A 
and 65B.  The Court, therefore, holds that the statement of law on 
admissibility of secondary evidence pertaining to electronic record, 
as stated in  Navjot Sandhu's  case, does not lay down the correct legal 
position.   The decision in   Navjot Sandhu's   case to the effect that 
though   the   certificate   containing   details   in   sub­section   (4)   of 
Section 65­B is not filed, that does not mean that the secondary 
evidence cannot be given, even if the law permits such evidence to be 
given in the circumstances mentioned in the relevant provisions, 
viz. Sections 63 and 65, has been overruled.   The Court holds in 
para 22 of  Anvar's  case that an electronic record by way of secondary 
evidence shall not be admitted in evidence unless the requirements 
under Section 65B are satisfied. 
97. In  Anvar P.V.'s  case, the Apex Court holds in para 22 that in 
the case of CD, VCD, chip, etc., the same shall be accompanied by the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

98
apeal254.15 with connected appeals.odt
certificate in terms of Section 65B obtained at the time of taking the 
document, without which, the secondary evidence pertaining to that 
electronic record, is inadmissible.  In para 24, the Apex Court holds 
that the CDs cannot be admitted in evidence since the mandatory 
requirements of Section 65B of the Evidence Act are not satisfied.  It 
holds that only if the electronic record is duly proved in terms of 
Section 65­B of the Evidence Act, the question as to its genuineness 
thereof   in   that   situation,   resort   can   be   made   to   Section   45­A   – 
Opinion of Examiner of Electronic Evidence.  It is held that Section 
65­B of the Evidence Act is a complete Code.  
98. The  Court   in     Anvar  P.V.'s   case,   however,   clarifies  that 
notwithstanding what we have stated in the preceding paragraphs on 
the   secondary   evidence   on   electronic   record   with   reference   to 
Section 59, 65A and 65B of the Evidence Act, if an electronic record 
as such is used as primary evidence under Section 62 of the Evidence 
Act, the same is admissible in evidence, without compliance of the 
conditions in Section 65B of the Evidence Act.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

99
apeal254.15 with connected appeals.odt
99. In the decision of a three­Judge Bench of the Apex Court in 
the case of   Tomaso Bruno and another   v.   State of Uttar Pradesh , 
reported in  (2015) 7 SCC 178 , it was a case where it was held that 
CCTV   footage   is   a   strong   piece   of   evidence   which   would   have 
indicated   whether   the   accused   remained   inside   the   hotel   and 
whether they were responsible for the commission of the crime.  It 
further holds that it would have also shown whether or not the 
accused had gone out of the hotel.   CCTV footage being a crucial 
piece of evidence, it is for the prosecution to have produced the best 
evidence which is missing.  It holds that omission to produce CCTV 
footage, in our view, which is the best evidence, raises serious doubts 
about the prosecution case.  The Court, therefore, drew an adverse 
inference against the prosecution under Section 114, illustration (g) 
of the Evidence Act, that the prosecution withheld the same as it 
would   be   unfavourable   to   them   had   it   been   produced.     The 
conviction was, therefore, set aside.
100. In the decision of the Division Bench of the Apex Court, 
consisting of two Judges, in the case of   Sonu @ Anvar   v.   State of 
Haryana , reported in  2017 SCC OnLine SC 765 , it was a case where 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

100
apeal254.15 with connected appeals.odt
CDRs   were   not   certified   in   accordance   with   sub­section   (4)   of 
Section 65­B of the Indian Evidence Act.  The question, which fell for 
consideration,  was   about  permissibility  of   an  objection   regarding 
inadmissibility   of   CDRs   in   evidence   before   the   Apex   Court. 
In para 29, the Court holds that admittedly, no objection was taken 
when the CDRs were adduced in evidence before the Trial Court.  It 
holds that it does not appear from the record that any such objection 
was taken even at the appellate stage before the High Court.
101. In para 32 of  Sonu @ Anvar's  case, the Apex Court holds 
that it is nobody's case that CDRs which are a form of electronic 
record are not inherently inadmissible in evidence.  The objection is 
that they were marked before the Trial Court without a certificate as 
required by Section 65B(4).  The Court holds that the crucial test in 
such a case is whether the defect could have been cured at the stage 
of marking the document.  Upon an objection relating to the mode or 
method of proof, the Courts holds that in the present case if an 
objection was taken to the CDRs being marked without a certificate, 
the Court could have given the prosecution an opportunity to rectify 
the   deficiency.     It   holds   that   the   mode   or   method   of   proof   is 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

101
apeal254.15 with connected appeals.odt
procedural   and   objections,   if   not   taken   at   the   trial,   cannot   be 
permitted at the appellate stage.  It holds that if the objections to the 
mode of proof are permitted to be taken at the appellate stage by a 
party, the other side does not have an opportunity of rectifying the 
deficiencies.    An example was taken as to the statements  under 
Section 161 of the Code of Criminal Procedure, which fall under the 
category of inherently inadmissible evidence and CDRs do not fall in 
the said category of documents. 
102. In   the   order   dated   30­1­2018   passed   by   a   two­Judge 
Bench of the Apex Court in the case of   Shafhi Mohammad   v.   The 
State of Himachal Pradesh , all the decisions, cited supra, were taken 
into consideration and it is held in paras 14 and 15 as under :
“ 14. The applicability of procedural requirement Under 
Section 65B(4) of the Evidence Act of furnishing certificate 
is   to   be   applied   only   when   such   electronic   evidence   is 
produced by a person who is in a position to produce such  
certificate being in control of the said device and not of the  
opposite   party.     In   a   case   where   electronic   evidence   is 
produced by a party who is not in possession of a device, 
applicability  of   Sections  63   and  65   of  the  Evidence  Act 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

102
apeal254.15 with connected appeals.odt
cannot be held to be excluded.   In such case, procedure  
under the said Sections can certainly be invoked.  If this is 
not so permitted, it will be denial of justice to the person  
who is in possession of authentic evidence/witness but on 
account of manner of proving, such document is kept out of  
consideration by the court in absence of certificate Under 
Section 65B(4) of the Evidence Act, which party producing  
cannot   possibly   secure.     Thus,   requirement   of   certificate 
Under Section 65B(h) is not always mandatory.” 
“ 15. Accordingly,   we   clarify   the   legal   position   on   the 
subject   on   the   admissibility   of   the   electronic   evidence, 
especially by a party who is not in possession of device from 
which the document is produced.   Such party cannot be 
required to produce certificate Under Section 65B(4) of the 
Evidence Act.  The applicability of requirement of certificate 
being procedural can be relaxed by Court wherever interest  
of justice so justifies.”
The aforesaid decision of a two­Judge Bench accepts the 
view taken in    Anvar P.V.'s   case delivered by a three­Judge Bench, 
but creates one more exception by clarification that in a case where 
electronic evidence is produced by a party who is not in possession of 
a device, the applicability of Sections 63 and 65 of the Evidence Act 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

103
apeal254.15 with connected appeals.odt
cannot be excluded.   It holds in such situation, there cannot be 
insistence upon the production of certificate under Section 65­B(4) 
of   the   Evidence   Act.     It   further   holds   that   the   applicability   of 
requirement of certificate being procedural can be relaxed by the 
Court wherever interest of justice so require.
Law summarized on electronic evidence :
103. We are not impressed by an argument that the order in 
Shafhi   Mohammad's   case   is   not   the   law   laid   down   under 
Article 141 of the Constitution of India.   We may now, therefore, 
summarize the law laid down by the Apex Court in the aforesaid 
decisions in respect of admissibility of electronic evidence :
(1) The purpose of the provisions of Sections 59, 65­A and 
65­B of the Evidence Act, is to sanctify secondary evidence. 
(Para 14 of        Anvar's   case    ) .
(2) Only if the electronic record is duly produced in terms 
of Section 65­B of the Evidence Act, the question would 
arise as to genuineness thereof and in that situation, resort 
can be made to Section 45­A – Opinion of Examiner of 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:18 :::

104
apeal254.15 with connected appeals.odt
Electronic Evidence.  (Para 17 of        Anvar's   case    ) .
(3) The Evidence Act does not contemplate or permit the 
proof   of   an   electronic   record   by   oral   evidence,   if 
requirements under Section 65­B are not complied with. 
(Para 18 of        Anvar's   case    ) .
(4) An electronic  record by  way of secondary  evidence 
shall not be admitted in evidence unless the requirements 
under Section 65­B of the Evidence Act are satisfied.  In the 
case of CD, VCD, chip, etc., the same shall be accompanied 
by the certificate in terms of Section 65­B of the said Act, 
obtained   at   the   time   of   taking   the   documents,   without 
which, the secondary evidence pertaining to that electronic 
record is inadmissible.  (Para 22 of        Anvar's   case    ) .
(5) The view taken by the Apex Court in  Navjot Sandhu's 
case that even if the certificate containing the details in 
sub­section (4) of Section 65­B of the Evidence Act is not 
filed, that does not mean that secondary evidence cannot 
be given even if the law permits such evidence to be given 
in the circumstances mentioned in the relevant provisions, 
namely,   Sections   63   and   65   of   the   said   Act,   stands 
overruled and is declared to be no longer a good law. 
(Para 22 of        Anvar's   case    ) .
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

105
apeal254.15 with connected appeals.odt
(6) If   an   electronic   record   as   such   used   as   primary 
evidence under Section 62 of the Evidence Act, the same is 
admissible   in   evidence   without   compliance   of   the 
conditions   in   Section   65­B   of   the   said   Act. 
(Para 24 of        Anvar's   case    ) .
(7) The objection that the electronic record tendered in 
evidence is inadmissible in the absence of a certificate, as 
required by Section 65­B(4) of the Evidence Act pertains to 
the mode or method of proof which is procedural, and 
objections, if not taken at the trial, cannot be permitted to 
be   taken   at   the   appellate   stage. 
(Paras 29 and 32 of        Anvar's   case    ) .
(8) Withholding   of   the   best   evidence   in   the   form   of 
electronic record clinching the issue, raises a serious doubt 
about the case of the prosecution and an adverse inference 
against the prosecution under Section 114, illustration (g) 
of the Evidence Act can be drawn that the prosecution 
withheld the same, as it would be unfavourable to them 
had   it   been   produced.   (Paras   21   and   28   of         Tomaso    
  Bruno's      case   ) .
(9) The   applicability   of   procedural   requirement   under 
Section 65­B of the Evidence Act of furnishing certificate is 
to   be   applied   only   when   such   electronic   evidence   is 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

106
apeal254.15 with connected appeals.odt
produced by a person who is in a position to produce such 
certificate being in control of the said device and not of the 
opposite   party.     In  a   case  where  electronic   evidence  is 
produced by a party who is not in possession of a device, 
applicability of Sections 63 and 65 of the Evidence Act 
cannot be held to be excluded.   The requirement is not 
always   mandatory.   (Para   14   of         Shafhi   Mohammad's    
case) .  
(10) The applicability of requirement of certificate being 
procedural can be relaxed by Court whenever interest of 
justice so justifies.  (Para 15 of        Shafhi Mohammad's   case    ) .
Certificate   at   Exhibit   160   does   not   fulfil   the 
requirements   of   sub­section   (4)   of   Section   65­B   of 
Evidence Act :
104. Keeping in view, the law laid down by the Apex Court, we 
must hold that the certificate at Exhibit 160 does not comply with all 
the requirements of sub­section (4) of Section 65­B of the Evidence 
Act in relation to the proof of CD, marked as 'X' for identification, 
and DVD, marked as Article 18A, though it may be possible to urge 
that some of the conditions are complied with.  The certificate is in 
fact not in respect of the secondary evidence of CD – 'X' or DVD – 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

107
apeal254.15 with connected appeals.odt
Article 18A, which are used in evidence.  Exhibit 160­ Certificate is 
proved in respect of the evidence of what it conveys through it, but it 
does not satisfy the requirements of sub­section (4) of Section 65­B, 
as are laid down in para 14 of  Anvar's  case by the Apex Court and is, 
therefore, inadmissible in evidence as certificate under Section 65­B. 
We, therefore, hold it against the prosecution that the certificate at 
Exhibit 160 cannot have presumptive value as is attached to it under 
the said provision.  The Sessions Court has held that PW 15 Sachin 
has issued such certificate at Exhibit 160 and he was occupying a 
responsible position in respect of installation and functioning of the 
system.   In our view, this is not enough to hold that Exhibit 160 
satisfies the requirements of Section 65­B.  
105. The findings recorded by us in the aforesaid paras on the 
inadmissibility   of   Exhibit   160   as   an   evidence   under 
Section 65­B of the Evidence Act does not relieve us from considering 
the  position  of law laid down  by  the  Apex  Court  in its   various 
decisions on the question as to whether the provision of Section 65­B 
of the Evidence Act is attracted or not in the facts and circumstances 
of this case.  Hence, we proceed to deal with all such decisions.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

108
apeal254.15 with connected appeals.odt
Our understanding of law on electronic evidence:
106. What we understand from the law summarized as above is 
that  Section   65­B  of   the   Evidence   Act   deals   with   the   secondary 
evidence and not with the primary evidence in the form of electronic 
record.  If the reliance is placed on the primary evidence, then it is 
not necessary to produce the certificate under Section 65­B of the 
Evidence Act in compliance with the conditions stipulated by the 
Apex Court in para 14 of its decision in  Anvar's  case.  In case where 
the   electronic   evidence   is   produced   by   a   party,   who   is   not   in 
possession of the device, the applicability of Sections 63 and 65 of 
the Evidence Act is not excluded, and in such a case, the procedural 
requirement under Section 65­B of the Evidence Act is not at all 
attracted.   In   cases   where   the   provision   of   Section   65­B   is   not 
attracted, oral evidence of electronic record becomes admissible and 
recourse could be to the provisions of Sections 59, 63 and 65 of the 
Evidence Act.          
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

109
apeal254.15 with connected appeals.odt
107. Though   the   provision   of   sub­section   (4)   of 
Section 65­B of the Evidence Act is mandatory and non­compliance 
of it, makes the secondary evidence of electronic record inadmissible, 
nonetheless, it is procedural dealing with the mode and manner of 
proof.   Any objection as to its admissibility has, therefore, to be 
raised at the time when such evidence is sought to be tendered. 
However, if such secondary evidence is permitted to be tendered 
without any objection, the demand for compliance of the conditions 
in sub­section (4) of Section 65­B is deemed to have been waived, as 
has been considered in the case of  Tomaso Bruno , cited supra.  Such 
objection cannot subsequently be entertained by the Court to deprive 
the   party  tendering  such  evidence,   an  opportunity   to   rectify   the 
defects or the deficiencies.  Therefore, the question as to whether the 
provision of sub­section (4) of Section 65­B of the Evidence Act is 
attracted   or   not,   will   have   to   be   decided   in   the   facts   and 
circumstances of each case and the Court can relax such requirement 
whenever interest of justice so requires or justifies.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

110
apeal254.15 with connected appeals.odt
Our view on the admissibility of electronic evidence in 
the facts and circumstances of this case :
108. PW   14   Shubham   states   that   he   had   also   copied   the 
wanted footage of three cameras from DVR in the Pen Drive.   He 
states that “I had also copied the wanted footage in two CDs from the 
Pen Drive, which were given to the police.”   The Sessions Court, 
relying upon the oral evidence of PW 14, holds in para 66 that the 
copies of footages, which were made in Pen Drive, were kept by 
police for investigation purpose and they are not produced before the 
Court.  We do not find any fault in such a view taken by the Sessions 
Court.
109. The Hard Disk, which is a primary  electronic  evidence, 
containing Image of CY 66/13, is marked as Exhibit 1 without any 
objection as to its admissibility.   A  DVD, which is the copy of the 
Image   or   a   copy   of   the   Hard   Disk   prepared   and   identified   by 
PW 19 Ms Puja is marked as “Annexure DVD CY 66/13” ­ Article 18A 
is also admitted in evidence without any objection of it being a true 
copy   of   the   footages   in   the   Hard   Disk.    On   our   independent 
consideration   of   the   entire   evidence,   we   find   that   the   DVD   at 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

111
apeal254.15 with connected appeals.odt
Article 18A is the true and genuine copy of footages contained in the 
Hard Disk and no fault can be found with the comparison report at 
Exhibit 57.   The Sessions Court records the finding in para 78 that 
PW 19 Ms Puja has clarified that the video is continuous and she 
ruled out the possibility of tampering of Hard Disk or even DVD – 
Article 18A.   We concur with it.   Thus, the primary as well as the 
secondary evidence of electronic record produced on record is true 
and genuine. 
110. On   the   basis   of   the   oral   evidence   of   PW   5   Kailash, 
PW 14 Shubham, PW 16 Rupali, Exhibit 99 seizure panchanama, bill 
of   Pen   Drive   and   DVD/CD   at   Exhibit   165,   sketch   of   spot   at 
Exhibits   166   and   167   and   bill   for   purchase   of   CCTV   system   at 
Exhibit 84, we have already held that –  (1)  CCTV system containing 
Hard Disk and cameras to record all happenings in the Bar was 
installed,   (2)   it   was   functioning   on   the   date   of   incident,   (3)   it 
recorded the entire incident of murder of Jitu on 10­1­2013 at 5.30 
p.m. onwards,   (4)   recorded footages in cameras were viewed on 
LCD TV on the spot,  (5)  copies of footages from cameras 1, 2 and 7 
in   the   Hard  Disk,  taken   in  CD  –   'X'  are  true  and  genuine,   and 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

112
apeal254.15 with connected appeals.odt
(6)   CD – 'X' and entire system of CCTV cameras was seized and 
sealed under panchanama at Exhibit 99, and  (7)  all these articles are 
identified by the witnesses in Court.  The Sessions Court also records 
the finding in para 73 that from the date of seizure till opening of 
parcel, containing  Hard Disk,  by  PW 19 Ms Puja, the  label seal 
(Article 5) on the parcel was intact.  We accept such finding.  
111. One more additional aspect we would like to consider. 
On CD – 'X' placed on record, it is written “CAPTAIN PRO COMPACT 
DISC RECORDABLE” and on DVD, it is written as “DVD­R”.  After its 
search on Internet, we find that it is known as “CD­R” or “DVD­R”, 
which is a type of “Write Once, Read Many” (WORM) compact disc 
format that allows one­time recording on disc and it is different from 
CD­RW which allows you to write data and then erase to re­use the 
disc.  As long as CD­R disc has not been finalized, you can erase it 
and re­use it the same way you could a standard CD­RW disc.  The 
finalization process makes it impossible to re­use a CD­R after its 
been recorded to and so long as that has not happened you can 
continue to record data to a disc as often you would like.   In our 
view, it means that the CD – 'X' and DVD – Article 18A placed on 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

113
apeal254.15 with connected appeals.odt
record are of type “Write Once, Read Many” and are not capable of 
multiple recordings, once the process is finalized.  No questions were 
put in the cross­examination of PW 14 Shubham or PW 19 Ms Puja, 
on the question of re­use of CD – 'X' and DVD – Article 18A before 
finalization   of   recording.   It   was   not   the   suggestion   to 
PW 14 Shubham or PW 19 Puja that multiple CDs or DVDs were used 
while copying the data in CD – 'X' or DVD – Article 18A.  It was not 
the suggestion that CD – 'X' or DVD – Article 18A were of “RW” type 
and not “R” type.  There was no suggestion that the Hard Disk, other 
than one at Exhibit 1, was used for copying purposes.   Once the 
recording in CD – 'X' and DVD was complete, there was no scope to 
tamper with it as they were not re­usuable. 
Significant aspects to be noted in respect of electronic 
evidence produced :
112. We would like to note most significant aspects in respect 
of   the   electronic   evidence   produced   on   record.     It   was   not   the 
objection raised that the CCTV system installed in the said Bar was 
neither functioning at the time of incident nor did record the incident 
of murder of Jitu Gawande.  It was also not the objection raised that 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

114
apeal254.15 with connected appeals.odt
the Hard Disk at Exhibit 1 was tampered or contained something 
other than what was recorded by the cameras in operation connected 
to   it.   It   was   neither   the   objection   raised   nor   was   there   any 
cross­examination suggesting that the CD 'X' in question does not 
contain images of the footages contained in the Hard Disk or that it is 
not a true copy of footages contained in three cameras recorded in 
the Hard Disk at Exhibit 1.  It is also not an objection that DVD at 
Article 18A is not the true copy of the Hard Disk at Exhibit 1.  It was 
also not the objection raised before the Court that the witnesses 
should be shown the CCTV footages from the primary evidence of 
Hard Disk produced on record.   PW 14 Shubham, who prepared 
CD – 'X', and PW 19 Puja, who prepared DVD – Article 18A, have 
deposed that they have copied it from the Hard Disk at Exhibit 1. 
There is no challenge to this version of independent witnesses, which 
is not tested in the cross­examination, as required by Section 155 of 
the Evidence Act; impeaching their credit.  In view of such position, 
we   hold   that   the   objection   raised   to   the   admissibility,   loses   its 
significance and is, therefore, rejected. 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

115
apeal254.15 with connected appeals.odt
Other objections to electronic evidence :
113. The Sessions Court has dealt with two objections raised by 
the defence in paras 76 and 77 as under :
“ 76. Evidently,   in   the   requisition   letter   (Exh.   195) 
model number of hard­disk, which was sent for forensic  
examination is HDKPOK02J, whereas in report (Exh. 57),  
the number of hard­disk is mentioned as WD5000AAKX­
00ERMA0.     Taking   help   of   this   discrepancy,   learned 
Advocate for the accused No.1, vehemently submits that the 
hard­disk examined by the expert is not the same.   Bare 
perusal of hard­disk (Article­4) goes to show that apart  
from number mentioned in the requisition letter (Exh. 197), 
various   other   numbers   are   mentioned   on   the   hard­disk 
itself.  The number WD5000AAKX­00ERMA0 is one of the 
numbers   printed   on   the   said   hard   disk   Apart   from  
HDKP05AOK02J.  So, it appears that the expert has written 
in her report one of the another number, which is appearing  
on   the   hard­disk   (Article­4)   containing   number 
HDKP05AOK02J.    Therefore,   I do   not  find  force  in  the 
argument of learned Advocate for accused No.1 that it is not  
the same hard­disk.”
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

116
apeal254.15 with connected appeals.odt
“ 77. It  is  also   submitted   by  learned  Advocate   for  the 
accused that the CD as well as hard­disk are not exhibited  
and they have been given Article Numbers, therefore, they 
cannot be read in evidence.  Let me state, in general practice  
any document of paper is given an exhibit number and 
whereas, any article, though it may be document within the 
meaning of Evidence Act, are given article numbers for the 
convenience purpose.  So, mere on this ground it cannot be 
said that hard­disk and DVD/CD are marked as Article No.4 
and   18,   respectively   and   not   given   exhibit   numbers, 
therefore they cannot be read in evidence.  Article or Exhibit  
Numbers are given only for identification and convenience 
purpose during the trial.   Deciding its probative value is 
entirely different thing.  So, if the other criteria is satisfied,  
then they can be read in evidence, irrespective of the fact  
that they are given article numbers.  Therefore I do not find  
force in the argument of Learned Advocate for defence.”
We do not find any fault in rejecting the objection and we 
concur with it.
Ourselves witnessing CCTV footages from the Hard Disk, 
CD and DVD :
114. The   Hard   Disk   at   Exhibit   1   contained   in   the   DVR   is 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

117
apeal254.15 with connected appeals.odt
available   on   the   record   of   the   Sessions   Court.     The   witnesses 
PW   1   Raghuveer,   PW   2,   Raju,   PW   3   Sitaram,   PW   4   Pramod, 
PW 5 Kailash, PW 14 Shubham, PW 16 Rupali and PW 18 Vitthal 
were   confronted   with   the   relevant   portion   in   CD   –   'X'   and 
Annexure DVD CY­66/13 (Article 18A) during the course of their 
examination­in­chief.  We asked the learned counsels appearing for 
the parties as to whether there is legal impediment for this Court to 
view   the   footages   from   the   Hard   Disk,   DVD   and   CD,   and   their 
response is that there cannot be.  In fact, all of them expressed that 
the Sessions Court should have got the entire system produced on 
record assembled and the witnesses should have been confronted 
with   the   footages   recorded   in   the   Hard   Disk   at   Exhibit   1. 
We, therefore, called upon the Technicians from the establishment in 
the High Court in our Chamber.  We opened the seals of the articles 
sealed   and   produced.     We   got   it   assembled   and   have   ourselves 
viewed the footages contained in the Hard Disk at Exhibit 1, which 
was   connected   to   the   DVR,   CD   –   marked   as   'X'   and   DVD   at 
Article 18A.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

118
apeal254.15 with connected appeals.odt
115. After witnessing the footages in the Hard Disk, CD and 
DVD,   we   neither   find   any   difference   nor   any   discontinuity   or 
insertions in the Hard Disk at Exhibit 1.  On the contrary, we find 
that the recordings in the Hard Disk and the DVD and CD are in the 
same continuity and corresponds with each other.  We find that the 
DVD at Article 18A and CD – 'X' are the true and genuine copies of 
the footages in camera Nos.1, 2 and 7 in CCTV recorded in the Hard 
Disk at Exhibit 1.  We also find that the entire electronic evidence 
produced on record is not only consistent with each other, but also 
consistent with the oral evidence of the witnesses.  Probably for this 
reason, there was no insistence from the defence for showing the 
footages from the Hard Disk, which is a primary electronic evidence.
116. We do not find it necessary to consider the question as to 
the admissibility of secondary evidence produced by a person not in 
power and possession of the CCTV system.  We find that the primary 
as well as secondary evidence of electronic record is produced, and 
that the secondary evidence is a true and genuine copy of relevant 
primary   evidence   available   on   record.     In   the   absence   of   any 
objection or cross­examination of the witnesses, PW 1 Raghuveer, 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

119
apeal254.15 with connected appeals.odt
PW 2 Raju, PW 3 Sitaram, PW 4 Pramod, PW 5 Kailash, PW 14 
Shubham,   PW   16   Rupali   and   PW   18   Vitthal,   on   the   aspect   of 
CD – marked as 'X' and DVD at Article 18A not being the true and 
genuine copies of the footages contained in the Hard Disk at Exhibit 
1, in our view, the provision of Section 65­B of the Evidence Act is 
not at all attracted so as to make the electronic evidence in the form 
of CD and DVD inadmissible to establish the incident and the identity 
of the assailants.   We, therefore, hold that the electronic evidence 
tendered in the form of Hard Disk at Exhibit 1, CD – 'X' and DVD – 
Article 18A is admissible in the facts and circumstances of the case 
without a certificate under Section 65­B of the Evidence Act.   We, 
therefore, accept such a view taken by the Sessions Court to be legal, 
correct and proper.
Activities in the Seven Hills Bar :
117. PW   1   Raghuveer   states   that   the   Bar   used   to   open 
at 10.30 a.m. and used to close at 11 p.m.  There are six waiters, one 
cook and one security guard.  In the morning, two waiters used to 
come for a work and they used to remain in the Bar upto 2 p.m. 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:19 :::

120
apeal254.15 with connected appeals.odt
Four waiters used to come at 2 p.m. and used to remain in the Bar 
till  11 p.m.  Cook and guard used to come at 2 p.m.  He states that 
“I used to come to Bar at 2 p.m. and my job was to provide service to 
the customers by sitting on the counter.”   He states that the Bar 
provides   service   of   liquor   for   drinking   to   the   customers   at   the 
counter.   Waiters used to provide service to the customers at the 
table.  After taking orders from the table, waiters used to come to the 
counter and used to take liquor from him as per the orders of the 
customers.  He states that in the year 2013, Raju Vargat, Anil Tiwari, 
Vinay Tiwari, Manish Tiwari, Devendra and Gajanan were working 
as waiters in the Bar, whereas Rupesh Gade and Sitaram Wankhede 
were the security guard and cook respectively.
Actual incident, complaint, the persons present on the 
spot, and their oral evidence :
118. PW   1   further   states   that   the   incident   took   place   on 
10­1­2013, on which date he came to the Bar at 2 p.m., and Sitaram 
Wankhede, Anil Tiwari, Raju Vargat and Rupesh attended the duty. 
At about 5 to 5.30 p.m., four people came in the Bar.  He states that 
“One of them came to my counter and asked counter peg of Rum. 
I prepared peg (liquor) and gave it to him.  Other three people were 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

121
apeal254.15 with connected appeals.odt
standing behind him.  I provided Rum to the said person in a glass. 
Thereafter, I was busy in my work.  In our Bar, there is door of glass 
which is adjacent to the shutter of the Bar.  Besides the said door, 
there is partition of glass.   I saw from the glass partition, one car 
came there.  Those three persons were looking towards car. I felt that 
they were waiting for somebody because those persons were looking 
outside the Bar again and again.  The said car was of white colour.  It 
was big car.  After some time, one person came out of the said car 
and entered in the Bar.  He was talking to all four persons.  They 
were talking in Marathi.   I do not know Marathi.   They started 
talking loudly, therefore, I paid attention towards them.   One of 
them, closed the door of the Bar.  The said person was one of the 
four persons.  Those four persons started quarrelling with a person 
who came in the car.  Out of four, two persons started assaulting the 
said person by means of knives.  Those knives might have brought by 
those persons.   Rest of two persons went outside.   The person to 
whom assault was made fell down.   In spite of that those persons 
were assaulting the said person, who fell down.  Thereafter they left 
the Bar.  There was pool of blood.  I had been to rescue him but one 
of them brandished knife towards me and asked me to go inside. 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

122
apeal254.15 with connected appeals.odt
Therefore, I went inside the counter.”
119. PW 1 Raghuveer states that at the time of incident, CCTV 
cameras   were   on.     In   para   7,   he   states   that   “When   incident 
happened, I, Raju Vargat, Sitaram Wankhede and Anil Tiwari were 
present.  Nobody other was present there except us.  I made phone 
call on 100 number and informed the incident.”  In para 11, he states 
that within 20 to 25 minutes, police came there and enquired with 
him about the deceased.  He further states that “I told police that I do 
not know deceased.  I was taken to police station.  I informed the 
police about the incident.”  He states that “What I told, police wrote.” 
He identifies the oral complaint dated 10­1­2013 at Exhibit 85, and 
the printed complaint at Exhibit 86.  He says that “No further enquiry 
was made by police with me at Bar.”
120. PW 1 states that “I do not remember the description of the 
said persons.  I cannot identify those persons due to passage of time.” 
The Court, therefore, granted permission to the prosecution to cross­
examine PW 1.  The portions marked 'A', 'B', 'C', 'D', 'E' and 'F' in the 
complaint   at   Exhibit   85   were   confronted   to   this   witness   in   the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

123
apeal254.15 with connected appeals.odt
cross­examination. The said statements are reproduced below :
“ Portion 'A' :  
FkksMh nsj ckn mues ls ,d vkneh 30 rs 35 lky
mez ds vkneh dks ftlus OgkbZV jax dh 'kVZ igsuh Fkh mls ysdj
”
vk;sA
[ Portion 'A' – Translated   –   After some time one amongst 
them brought a person aged about 30 to 35 years wearing 
white T­shirt. ]
“ Portion 'B' :  
ckn es OgkbZV 'kVZ okyk vkneh ml CY;q 'kVZ okys
yMds dks ckjckj psd dj jgk Fkk vkSj ckdh yksx mlds vktqcktq [kMs
”
gksdj ns[k jgs Fks A
[ Portion 'B' – Translated  –  Subsequently a person wearing 
white shirt was checking the person wearing blue shirt and  
rest of the persons standing were watching him. ]
“ Portion 'C' :   og ,d nqljs ds [kansij gkr j[kdj xys feydj
ckrfpr dj jgs Fks rks eq>s yxk dh og lHkh yksx ,d nqljs dks
igpkurs gS A   rc CY;q 'kVZ igus gq;s vknehus OgkbZV 'kVZ okys vkneh
  ”
dks xkyhxyksp djuk 'kq# fd;k A
[ Portion 'C' – Translated  –  They were keeping hands on the 
shoulder of each other and were talking and hugging.   I 
therefore thought that they were knowing each other.   At 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

124
apeal254.15 with connected appeals.odt
that   time   person   wearing   blue   shirt   started   abusing   the 
person wearing white shirt. ]
“ Portion 'D' :    
fQjls dkmaVj ds ikl vkdj mlus mlds lkFkokys
vkneh ls votkj ekaxk rc mlds lkFk okys vkneh us mldks votkj
fn;k vkSj mlus votkj ysdj OgkbZV 'kVZokys vkneh dks fn[kkdj
Mjkus yxk A ”
[ Portion 'D' – Translated  ­  Again he came near the counter 
and asked one of his accomplices to give weapon and the  
accomplice   gave   it   to   him   and   threatening   started   to   a  
person wearing white shirt. ]
“ Portion 'E' :  
rc muds lkFk okyk vkSj ,d yMdk nqcyk iryklk
yacs cky okyk ckj ds vanj ls vk;k vkSj mlus ogkWij j[kh dksYMªhad
dh ckWVy mBk;h vkSj mlls gekjs osVjksa dks Mjk;k A rc muds lkFk
okys vkSj nks vkneh ckgj ls dksbZ vk jgk gS dh ugh ;g ns[k jgs Fks
vkSj njokts ls vanj ckgj dj jgs Fks A ”
[ Portion 'E' – Translated  –  At that time, the accomplice or 
one another of slim and heighted personality with long hair  
came in the Bar, took up a bottle of cold drink and started  
threatening the waiters.   Two other persons accompanying  
them started watching outside to see if there is someone 
coming inside and they were going out and coming in. ]
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

125
apeal254.15 with connected appeals.odt
“ Portion 'F' :       eS vxj mu vkneh;ksa dks okil ns[kaqxk rks igpku
yaqWaxk A ”
[ Portion 'F' – Translated  –  If I see the said persons I can 
identify them. ]
The   witness   says   that   “I   do   not   remember   whether 
deceased was wearing white shirt.  I do not remember whether I had 
stated to police that after some time one of them brought a person 
aged 32 to 35 years wearing white shirt.  I cannot assign any reason 
why portion 'A' is appearing in my report.”
PW 1 further states that “I do not remember whether I had 
stated to the police that the person wearing white shirt was checking 
the person, wearing blue shirt.   I do not remember whether other 
persons were looking to them.   I cannot assign any reason why 
portion 'B' is appearing in my report.”
He further states that “I do not remember that all persons 
were talking each other by hugging.  It is not correct to say that I felt 
that   all   those   persons   might   be   knowing   each   other.     I   do   not 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

126
apeal254.15 with connected appeals.odt
remember   person  wearing  blue  shirt,   started  abusing  the  person 
wearing white shirt.  I do not know why portion 'C' is appearing in 
my report.”
PW   1   further   states   that   “As   I   was   busy   in   my   work, 
therefore, I could not pay attention whether the person wearing blue 
shirt, demanded weapon to the person who showed the weapon to 
the person wearing white shirt and frightened him. I do not know 
why portion marked 'D' is appearing in my report.”
PW 1 further states that “I do not remember whether out of 
four persons, a thin person having long hair came from one side of 
hall by taking one cold drink bottle and threatened the waiters of the 
Bar.   I do not remember out of those, two persons were looking 
outside   to   see   whether   anybody   come   inside   the   bar   and   were 
coming and existing from the door.  I cannot assign any reason why 
portion marked 'E' is appearing in my report.”
He   further   states   that   “I   do   not   remember   whether 
I   stated   to   police   if,   I   had   seen   assailants,   I   can   identify   them. 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

127
apeal254.15 with connected appeals.odt
I cannot assign any reason why portion marked 'F' is appearing in my 
report.” 
PW 1 further states that “It is not correct to say that I am 
deposing false that I do not remember, portion marked 'A' to 'F' to 
police.  It is not correct to say that I had stated portion marked 'A' to 
'F' to police.”
121. The complaint  at  Exhibit  85  by  PW 1  Raghuveer  was 
recorded by Police Sub­Inspector Jagdish Pawar, PW 17.  He states 
that “I was asked to take the complaint of complainant.   At about 
8.00 p.m. complainant came to police station.   I recorded his oral 
complaint   on   computer.   Complainant   signed   on   the   said 
computerized report.”    He identifies  the complaint at Exhibit  85 
shown to him and states that it bears his signature.  He states that 
the contents are written as per the say of the complainant and he 
prepared the printed FIR and registered the offence under relevant 
Sections vide Crime No.12/13 and the printed FIR is identified at 
Exhibit   86,   which   bears   his   signature   and   the   signature   of   the 
complainant.   He states that the portion marked 'A' to 'F' in the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

128
apeal254.15 with connected appeals.odt
complaint at Exhibit 85 are written as per the say of the complainant. 
In   the   cross­examination,   he   denies   that   the   said   portions   were 
written by him on his own.
122. PW   18   Vitthal,   who   took   over   the   investigation   on 
11­1­2013 at 9 a.m., states that the complainant approached him and 
told   that   he   wants   to   state   something   and,   therefore,   the 
supplementary statement of the complainant was recorded as per his 
say.   The portions marked 'A' to 'F', appearing in the statement of 
PW   1,   recorded   on   11­1­2013,   were   confronted   to   him   as 
Exhibits 174­A to 174­F.  The said statements are reproduced below :
“ Portion 'A' :   dy eSus esjh vkW[kks ls [kqu gksrs gq;s ns[kus ls eS Mj
x;k Fkk vkSj [kqu djusokys xqaMks dh ng'kr dh otg ls iwjh tkudkjh
ugh ns ik;k Fkk vkSj [kqu djusokys xaqMks dk uke eq>s ekywe gksrs gq;s
Hkh eSus iqyhl dks ugh crk;k Fkk A ”
[ Portion   'A'   –   Translated   –   Yesterday   I   witnessed   the 
murder.   However, I was scared and because of terror of  
gundas I could not give the complete information  to the 
police in spite of knowing their names. ]
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

129
apeal254.15 with connected appeals.odt
“ Portion 'B' : dy rk- 10-01-2013 dks 'kke 05-30 cts ds vklikl
gekjs ckj es ges'kk vkusokys xzkgd rq”kkj nyky] dq.kky EgLds] yPNq
Qk;s vkSj fjadq fVpdqys vk;s A eSus dbZ ckj mudks m/kkj nk# fn gS
blfy, eS mUgs vPNs ls igpkurk gwW A ml fnu og yksx ckj esa
”
vkusij eSus ges'kk fd rjg mudks Xykl es 'kjkc fn A
[ Portion 'B' – Translated   –   Yesterday on 10­1­2013  at 
about 5.30, the usual customers in the Bar Tushar Dalal, 
Kunal Maske, Lashu Faye and Rinku Tichkule came.  I had 
supplied them liquor on credit   on earlier occasions and  
therefore I know them very well.  On that day I served them 
liquor in the glass as usual, when they came in the Bar. ]
  Portion 'C' : “     dqN le; ckn yPNq Qk;s gekjs ckj esa ges'kk
vkusokyk xzkgd ftldks esa m/kkj nk# fiykrk Fkk blfy, mls igpkurk
Fkk ml ftrw xkaoMs dks ckj esa ysdj vk;k A ”
[ Portion 'C' – Translated  –  After some time Lashu Faye who 
is our usual customer to whom I know and used to serve  
liquor regularly brought with him Jitu Gawande. ]

  Portion 'D' :   “    
rq”kkj ftrw xkaoMs dks fganh esa cksyk] lkys ckj ckj
iSls ekWxrk gS rq>s fn[kkrk gWw A mrus es rq”kkj us fjadw dks dqN ekaxk
rc fjadw us mlds ikl dk pkdw tSlk votkj rq”kkj ds gkFk eS
”
fn;k A
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

130
apeal254.15 with connected appeals.odt
[ Portion 'D' – Translated   –   Tushar said in Hindi to Jitu 
Gawande “Sale bar bar paise mangta hai, tuze dikhata hu”. 
Immediately Tushar demanded something from Rinku and 
Rinku immediately gave him weapon like knife to Tushar. ]
  Portion 'E' :  “     mrus esa dq.kkyus vius ikl dk pkdw fudkydj ftrq
xkaoMs dks ekjus ds fy,s nkSMk rc yPNq Qk;s dq.kky vkSj rq”kkj dks
cksy jgk Fkk “  ftR;k dks NksMks er ekj Mkyks ” A rc rq”kkj vkSj dq.kky
”
us ftrq xkaoMs dks pkdq tSls votkj ls ekjuk 'kq# fd;k A
[ Portion 'E' – Translated  –  Immediately Kunal took out the 
knife and started assaulting Jitu Gawande and at that time 
Lashu Faye told Kunal and Tushar “Don't leave Jitya, kill 
him.”  At that time Tushar and Kunal started assaulting Jitu 
Gawande with knife. ]
  Portion 'F' : “        
mrus esa esjs ckj ds vksiu jsLVkWjaV dh rjQ ls
gekjs ckj es ges'kk vkusokyk veksy ekankGs ;g Hkh ogkWij vk;k A ”
[ Portion 'F' – Translated  –  Immediately Amol Mandale our 
usual   customer   came   inside   the   Bar   from   the   open 
restaurant. ]
PW   18,   in   response   to   the   questions   put   to   him   in 
cross­examination   in   para   22,   states   that   on   11­1­2013   at 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

131
apeal254.15 with connected appeals.odt
about 9 a.m., he recorded the statement of the complainant and it 
lasted for 15 minutes.
123. PW 1 Raghuveer states that “On 11­1­2013, my statement 
was not recorded by police.”   He states that “I cannot assign any 
reason why portion marked 'A' is appearing in my supplementary 
statement.”  
He states that “It did not happen that the customer Tushar 
Dalal, Kunal Maske, Lassu Faye and Rinku Chitkule who used to visit 
frequently in our bar, had been to my bar on 10­1­2013 at about 
5.30 p.m.”  He states that “I cannot assign any reason why portion 'B' 
is appearing in my supplementary statement.”  
PW 1 states that “It did not happen that after some time, 
Lashu Faye brought Jitu Gawande in the bar.   I cannot assign any 
reason why portion marked 'C' is appearing in my supplementary 
statement.”
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

132
apeal254.15 with connected appeals.odt
He states that “As I was busy in my work, therefore, I do 
not say that after some time Tushar asked Jitu Gawande “ sale bar bar 
Paise   mangta   hai,   tuze   dikhata   hu ”,   therefore,   Tushar   demanded 
something to Rinku then Rinku gave weapon like knife to Tushar. 
I cannot assign any reason why portion marked 'D' is appearing in my 
supplementary statement.”
PW 1 states that  “ It did not happen that when Kunal also 
rushed to assault Jitu Gawande by taking out knife, Lashu Faye told 
Kunal and Tushar “ Jitya ko chodo mat, mar dalo ”. ”   He states that “It 
is not correct to say that I had stated to police that Tushar and Kunal 
started assaulting Jitu Gawande by means of knife.”   He further 
states that “I cannot assign any reason why portion marked 'E' is 
appearing in my supplementary statement.”  
He states that “It did not happen that Amol Mandale, who 
used to often visit my bar, came there.  I cannot assign any reason 
why portion marked 'F' is appearing in my supplementary statement. 
It is not correct to say that as I was knowing the name of assailants, 
therefore,   I   had   stated   their   names   to   police.   I   cannot   say   that 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

133
apeal254.15 with connected appeals.odt
accused are the same persons, who are assailants in the incident 
dt­ 10­1­2013.”
124. Though PW 1 Raghuveer stated that Raju Varghat was 
present   on   the   spot   of   incident   when   the   incident   happened, 
PW 2 Raju denies his presence on the spot and claims ignorance 
about the incident.  He was confronted with the statements said to 
have been recorded by the police under Section 161 of the Code of 
Criminal Procedure on 10­1­2013, marked as 'A', 'B', 'C', 'D', 'E', and 
'F', which are reproduced below :
“ Portion 'A' :  
'kke 05-30 cts ds vklikl ckj es fHkM ugh Fkh rc
ckj es pkj ikWp yksx vk, ftudh mez vanktu 25 ls 30 lky gksxh
og dkmaVj ds ikl [kMs gksdj mUgksus mudk vkWMZj fn;kA FkksMh nsj
ckn ,d 30and35 lky mez dk vkneh ftlus OgkbZV jax dh 'kVZ
igus Fkh og vk;k vkSj og yksx dkmaVj ds ikl [kMs jgdj ejkBh es
ckrphr djus yxs A rc OgkbZV 'kVZ iguus okys vkneh CY;q 'kVZ
igus gq;s vkneh ls tksjtksjls ckr dj jgk Fkk vkSj CY;q 'kVZokyk
vkneh OgkbZV'kVZ igus vkneh ds lkFk iSls ds ysu nsu ds ckjs es
ckrfpr dj jgk FkkA ”
[ Portion 'A' – Translated   –   In the evening at about 5.30 
there was no rush in the Bar and at that time 4 to 5 persons 
aged about 25 to 30 years came near the counter in the Bar 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

134
apeal254.15 with connected appeals.odt
and gave order. After some time one person wearing white 
shirt aged about 30 to 35 years came inside and all of them 
were standing in front of the counter and talking in Marathi. 
At that time, person wearing white shirt started talking to  
person wearing blue shirt in a loud voice on the money  
transaction. ]
“ Portion 'B' : ckn es ckrks gh ckrks es mudk >xMk gks x;k vkSj og
,d nqljs dks xkyhxyksp djus yxsA rc CY;q 'kVZ okys ftldh mez
25 ls 30 lky dh] nqcyk iryk vknehus mlds lkFk vk;k gqvk xksy
psgjsokyk ftldh mez vanktu 25 ls 30 lky gksxh mlls pkdq ekaxk
”
rks mlus vius ikl dk pkdq CY;q 'kVZ okys yMds ds gkr es fn;k A
[ Portion 'B' – Translated   –   Subsequently the altercations 
between  them started,  converting in quarrel and abusing  
each other.   At that time person wearing blue shirt aged  
about 25 to 30 years having slim personality demanded knife 
from a person with a round face aged about 25 to 30 years,  
who gave it to him. ]
  Portion 'C' : “     rc CY;q 'kVZ okys yMds us OgkbZV 'kVZ okys vkneh
dks votkj ls ekjuk 'kq# fd;kA rc esjs eWustjus mudks >xMk er
djks ,slk dgkA mrus es ekjusokys vkneh ds lkFk vk;k gqok lQsn Vh
'kVZ okyk] mapk vkSj ftlus nk<h j[kh Fkh og vkneh us Hkh mlds ikl
”
dk pkdq fudkydj ml OgkbZV 'kVZokys vknehij okj fd;sA
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

135
apeal254.15 with connected appeals.odt
[ Portion 'C' – Translated   –   At that time, person wearing 
blue shirt started assaulting the person wearing white shirt.  
At that time Manager started intervening.  One amongst the 
assaulters wearing white T­shirt, heighted and having beard, 
took out the knife and started assaulting a person wearing 
white shirt. ]
  Portion 'D' : “      rc esjk eWustj >xMk NqMkus x;k rks mlh nk<hokys
us pkdq fn[kkdj esjs eWustj dks Mjk;kA ”
[ Portion 'D' – Translated  –  At that time Manager tried to 
pacify but the person having beard threatened the Manager  
with knife. ]
  Portion 'E' :   “     rHkh ,d vkneh ftldh mez 30and35 lky gksxh
ftlds lj ds lkeus ds cky de Fks vkSj xksjk fpV~Vk Fkk tks ekjus
okys yksxks ds lkFk vk;k Fkk vkSj ogh dkmaVj ds ikl [kMk Fkk A og
vkneh pkdq ls okj djusokys nksuks dks dg jgk Fkk ftR;k dks ekj
MkyksA ”
[ Portion 'E' – Translated   –   At that time, a person aged 
about 30 to 35 years, having thin hair on the head and came 
along   with   the   assailants,   was   also   standing   near   the 
counter. He started saying the assaulters “Kill Jitya”. ]
  Portion 'F' : “         ,d vkneh nqcyk vkSj yacs ckyksokyk] 25 ls 30
lky mezokyk ekjusokys yksxks ds lkFk Fkk vkSj OgkbZV 'kVZokyk vkneh
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:20 :::

136
apeal254.15 with connected appeals.odt
fups fxj ugh jgk Fkk mlus ekjus okys nksuks ds pkdq idM j[ks Fks
rch OgkbZV 'kVZokys dks fxjkus ds fy, mlus vius gkr es ckj es
j[kh gqbZ dksYMªhax dh ckWVy mBk;h rc rd OgkbZV 'kVZ okyk vkneh
Q'kZij fxj x;k vkSj rc yacs ckyokys vknehus gedks ns[kdj ml
ckWVyls Mjk;k A ”
[ Portion F – Translated  –  The person wearing white shirt 
was not falling down and he caught the knife in his hand.  
At that time, another person of a slim personality, having 
long hair, aged about 25 to 30 years, accompanying the  
assailants, picked up a cold drink bottle.  In the meantime,  
the   person   wearing   white   shirt   fell   down   and   we   were 
threatened with the bottle of cold drink. ]
PW 16 Rupali, the Investigating Officer, states in para 4 of 
her   deposition   that   “I   recorded   the   statement   of   Raju   Varghat. 
Portion marked 'A' to 'F' in his statement were recorded as per his 
say.  It is marked at Exhibits 168­A to 168­F.”
125. PW   1   Raghuveer   also   states   that   Sitaram   Baburao 
Wankhede, PW 3, was also present when the incident occurred.  The 
statement   of   PW   3   was   recorded   on   10­1­2013   by 
PW 16 Rupali, the Investigating Officer. Portion marked 'A' in the 
statement of PW 3 recorded in Marathi is reproduced below :
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

137
apeal254.15 with connected appeals.odt
  Portion 'A' : “        
eyk vkeps ckjps dkmaVjps fn'ksus HkkaM.k gks.;kpk
vkokt vkyk o rs ikg.;klkBh eh frdMs xsyks- rsOgk dkmaVj leksj
,dk ika<jk 'kVZ ?kkrysY;k O;Drhoj nksu yksd pkdqus okj djhr gksrs-
okj dj.kkand;k blekaiSdh ,d map o nk<h vlysyk o ika<jk fV
'kVZ ?kkrysyk etcqr cka/;kpk gksrk rj nqljk lk/kkj.k maphpk lMikrG
o fuG;k jaxkpk 'kVZ ?kkrysyk gksrk- rsOgk vkeps eWustj ;kauh R;kauk
HkkaM.k d# udk vls lkafxrys vlrk ekj.kkand;k blekaiSdh nk<hokY;k
blekus vkeps eWustjyk pkdq nk[koqu /kedkoys- njE;ku ,d 30 rs
35 o;kpk o ekj.kkand;kaP;k cjkscj vlysyk iq<s VDdy vlysyk
xksjk ble dkmaVjoj mHkk gksrk o rks pkdqus okj dj.kkand;k blekauk
ekj.;klkBh lkaxr gksrk- rsOgk ekj.kkand;kapk ,d lkFkhnkj tks xksy
psgand;kpk] xksjk] Qqy ckghpk fV'kVZ ?kkrysY;k 20 rs 30 o;kpk gksrk
rks ckjps vkr ckgsj djhr gksrk- R;akpk vk.k[kh ,d lkFkhnkj lMikrG]
dkGklkoGk o ykac dsl vlysyk tks vkeps vksiu jsLVkWjaV dMqu
vkyk o ekj [kk.kkjk tehuhoj iMr uOgrk o R;kus ekj.kkand;kaps
nksUgh pkdq idMysys gksrs o ekj.kkjs R;kl [kkyh ikM.;kpk iz;Ru
djhr gksrs o rks iMr uOgrk rsOgk R;kus ckje/khy ,d dksYMªhadph
ckWVy mpyyh o ekj [kk.kkand;kps fn'ksus xsyk brD;kr ekj [kk.kkjk
[kkyh iMyk rsOgk dksYMªhad ckWVy gkrkr ?ksrysyk ble ekxs vkyk o
R;kus vkEgkyk ikgqu /kedkoys o dkgh osGkus rs loZ ekjsdjh ekj
”
[kk.kkjk esyk vls letqu rsFkqu ckgsj fu?kqu xsysA
[ Portion 'A' – Translated   –   I heard the noise from the 
counter and therefore I went there.   I saw that a person  
wearing white shirt was being assaulted by two persons with 
knife.   One was strong and stout, having beard, wearing 
white shirt, and the other was slim and wearing blue shirt.  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

138
apeal254.15 with connected appeals.odt
At that time our Manager asked them not to quarrel, but he 
was threatened by a person having beard with knife.  In the 
meantime, one accomplice aged about 30 to 35 years was 
standing on the counter and asking the assailants to kill.  At 
that time, one of the assailants, having a round face, fair in  
colour, wearing full T­shirt, aged about 20 to 30 years, was 
going out and coming in the Bar.  Along with him, one more 
accomplice of slim personality, having long hair, came inside  
from the open restaurant and picked up a cold drink bottle, 
as he saw the person assaulted was not falling on the floor  
and had caught hold of the knives.   However, immediately  
the person assaulted fell on the floor and the person having  
cold   drink   bottle   in   his   hand   came   back   and   started  
threatening us.  Subsequently all of them left, presuming that 
the person assaulted has died. ]
PW 16 states in her deposition in para 5 that “I recorded 
statement of Sitaram Wankhede. Portion marked 'A' in his statement 
was recorded as per his say and it is marked as  Exhibit 169.”
126. PW 1 Raghuveer, the Manager, though deposed the entire 
incident, states in para 7 of his deposition that “I do not remember 
the description of the said persons (assailants).   I cannot identify 
those persons due to passage of time.”  He stated that at the time of 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

139
apeal254.15 with connected appeals.odt
incident, CCTV cameras were on and he can identify footages of the 
incident, and after seeing it, he can identify the assailants.  At that 
stage, APP made request to the Court to show CCTV footage from the 
CD deposited in the Court.  It was objected on the ground that the 
accused are not shown to the witness and the witness has not turned 
hostile.  Keeping the objection open, the Court granted permission to 
the learned DGP to show the CCTV footage.  The CD deposited in the 
Court was, therefore, opened and played in the laptop.  The Court 
noted that none of the defence counsel or the DGP objects about 
non­functioning of the laptop.  However, the objection of the defence 
was that it is only after showing CD, further evidence of this witness 
can  be  recorded.    The   Court,   keeping  aside   the   objection   to   be 
decided subsequently, permitted playing of CD in the laptop.
127. In   the   footage   of   camera   No.1   started   running, 
PW 1 identified himself and one Anil Tiwari present at the time of 
happening   of   the   incident   and   says   that   “I   can   identify   the 
assailants”,   immediately   turns   around,   and   says   that   “I   cannot 
identify the assailants because the video is not so clear.”   Except 
refusing to identify the accused persons/assailants, the deceased and 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

140
apeal254.15 with connected appeals.odt
the   clothes   worn   by   them,   there   is   complete   narration   of 
incident – step by step – identifying every other thing shown in the 
footages.   The   CD,   which   was   played,   was   marked   as   'X'   for 
identification and it was re­sealed by the Court.
128. PW 2 Raju Vargat, the Waiter in the Bar, who also admits 
his presence at the time of incident along with 2 to 3 other Waiters, 
refused to identify the accused persons even in the Test Identification 
Parade.   He states that at the time of incident he was inside the 
kitchen and does not know what happened after 2.30 p.m.  He was 
permitted to be cross­examined by APP.   In cross­examination, he 
states that “My statement was recorded by police on 10­1­2013.”  He 
further states that “I cannot assign any reason why portion marked A, 
B, C, D, E and F is appearing in his statement.”   After he was 
confronted with CD, marked as 'X' for identification, which was run 
in   the   laptop,   he   fails   to   identify   the   accused   persons   or   the 
assailants.  
129. PW 3 Sitaram, working as Cook, admits that at the time of 
incident, he was himself and PW 1 Raghuveer, PW 2 Raju Vargat, 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

141
apeal254.15 with connected appeals.odt
and one Tiwari were present inside the Bar. He, however, says that 
“I   was   inside   the   kitchen   and,   therefore,   I   do   not   know   what 
happened in the Bar and I came to know about murder after the 
incident, which took place near the counter.”   He accepts to have 
signed the inquest panchanama at Exhibit 92.   This witness also 
refused to identify the assailants in the Test Identification Parade. 
The Court permitted APP to cross­examine him. He claimed complete 
ignorance about the incident and the assailants.
Concurring with the findings of Sessions Court :
130. The Sessions Court holds that though PW 1 Raghuveer, 
the   Manager,   identified   his   Bar,   the   entire   articles   in   the   Bar, 
including the staff, and also the incident happened, as appearing in 
the CD, he fails to identify the assailants as the accused persons. 
This witness did not support the theory of the prosecution to identify 
the assailants.  It further holds that PW 2 Raju saw the murder, but 
went on deposing that he does not know who committed the murder. 
He identified the Bar and the Manager, but failed to identify the 
assailants   as   the   accused   persons   when   he   was   confronted   with 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

142
apeal254.15 with connected appeals.odt
DVD – Article 18A.   It further holds that PW 3 Sitaram was also 
shown CCTV camera footages.   Though he identified the Manager, 
waiter Anil did not identify the assailants in the CD as the accused 
persons.  We endorse the view taken by the Sessions Court.  Not only 
that, but we proceed further and hold that there is a deliberate 
design on the part of the eye­witnesses in failure to identify the 
assailants as the accused persons, obviously  for the reasons best 
known to them. 
Law on unlawful assembly and criminal conspiracy :
131. The accused  are  held guilty  of  the   offences  punishable 
under Sections 302 read with Sections 120B and 149 apart from the 
offences under Sections 147, 148 and 506B of IPC. The offences 
under Section 147 deals with punishment for rioting, Section 148 
deals with  rioting,  armed with  deadly  weapon,  and  Section  149 
makes   every   member   of   unlawful   assembly   guilty   of   offence 
committed in prosecution of common object.   Section 120B of IPC 
deals with punishment for 'criminal conspiracy', as defined under 
Section 120A of IPC.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

143
apeal254.15 with connected appeals.odt
132. So far as the offence punishable under Section 149 of IPC 
making a member of unlawful assembly guilty of offence committed 
in prosecution of common object is concerned, three ingredients are 
required to be satisfied –  (1)  there must be an unlawful assembly of 
five or more persons,  (2)  there must be commission of offence by any 
member of an unlawful assembly, and   (3)   such offence must be 
committed in prosecution of the common object of that assembly, or 
such  as   the   members   of   that   assembly   knew   to   be   likely   to   be 
committed in prosecution of that object.  The common object has to 
be inferred from the facts and circumstances of the case.  It is enough 
if each has the same object in view and their number is five or more 
and they act as an assembly to achieve that object.   The common 
object may be formed at any stage by all or a few members of the 
assembly and the other members may join or adopt it. Once the 
ingredients of the offence punishable under Section 149 of IPC are 
established, it is immaterial that any person of unlawful assembly did 
nothing with his own hands.  It is the common object which makes 
the person vicariously liable for the acts of an unlawful assembly.
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

144
apeal254.15 with connected appeals.odt
133. Section 120­A of IPC defines 'criminal conspiracy'.  It states 
that when two or more persons agree to do, or cause to be done 
­  (1)  an illegal act, or  (2 ) an act which is not illegal by illegal means, 
such an agreement is designated a criminal conspiracy.  The proviso 
clarifies   that   no   agreement   except   an   agreement   to   commit   an 
offence shall amount to a criminal conspiracy unless some act besides 
the agreement is done by one or more parties to such agreement in 
pursuance thereof.   The explanation clarifies that it is immaterial 
whether the illegal act is the ultimate object of such agreement, or is 
merely incidental to that object.  Section 120­B of IPC, dealing with 
the punishment of criminal conspiracy, stipulates in sub­section (1) 
that whoever is a party to a criminal conspiracy to commit an offence 
punishable   with   death   imprisonment   for   life   or   rigorous 
imprisonment for a period of two years or upwards, shall, where no 
express provision is made within Code for the punishment of such a 
conspiracy, be punished in the same manner as if he had abetted 
such offence. 
134. In the decision of the Apex Court in the case of  Mukesh  v. 
State (NCT of Delhi) , reported in  (2017) 6 SCC 1 , the purpose of the 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

145
apeal254.15 with connected appeals.odt
provisions and principles are highlighted, which we propose to state. 
The   underlying   purpose   for   the   insertion   of   Sections   120­A   and 
120­B of IPC was to make a mere agreement to do an illegal act or an 
act   which   is   not   illegal   by   illegal   means   punishable   under   law. 
Criminal   thoughts   in   the   mind   when   take   concrete   shape   of   an 
agreement to do or cause to be done an illegal act or an act which is 
not illegal by illegal means then even if nothing further is done an 
agreement is designated as a criminal conspiracy.
135. The   decision   in   Mukesh's   case   lays   down   that   it   is 
extremely rare that direct evidence in proof of conspiracy can be 
forthcoming   from   wholly   disinterested   quarters   or   from   utter 
strangers.     Hence,   the   criminal   conspiracy   can   be   proved   by 
circumstantial evidence.  The illegal act may or may not be done in 
pursuance of agreement, but the very agreement is an offence and is 
punishable. Entering into an agreement by two or more persons to 
do   an   illegal   act   or   legal   act   by   illegals   means   is   the   very 
quintessence of the offence of conspiracy.  While dealing with the act 
of criminal  conspiracy, the Court has to enquire whether the two 
persons are independently pursuing the same end or they have come 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

146
apeal254.15 with connected appeals.odt
together in the pursuit of an unlawful object.  The former does not 
render them conspirators, but the latter does.  It is essential that an 
offence of conspiracy requires some kind of physical manifestation of 
agreement.  The evidence as to the transmission of thoughts sharing 
the unlawful design may be sufficient.  
136. The   decision   in   Mukesh's   case   further   holds   that   to 
constitute   a   criminal   conspiracy,   it   is   not   necessary   that   all   the 
conspirators must know each and every detail of the conspiracy. 
Neither is it necessary that every one of the conspirators takes active 
part in the commission of each and every conspiratorial acts.   The 
conspiracy is seldom an open affair and agreement can be inferred by 
necessary implication.  Everything said, written or done by any of the 
conspirators in execution or furtherance of the common purpose is 
deemed to have been said, done, or written by each of them.  And 
this joint responsibility extends not only to what is done by any of 
the   conspirators  pursuant   to   the   original   agreement,   but   also   to 
collateral acts incident to and growing out of the original purpose.  
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

147
apeal254.15 with connected appeals.odt
Objection to the identification of accused :
137. Shri Adwait Manohar, the learned counsel appearing for 
one of the accused, invited our attention to the oral evidence of the 
complainant PW 1 Raghuveer, who has deposed that on the date of 
the incident at about 5 to 5.30 p.m., four persons entered the Bar 
and one of them came to his counter and made a demand for peg. 
The other three persons were standing behind him and all of them 
looking outside the Bar again and again giving an impression of 
waiting for someone's arrival.   He submits that in the absence of 
identification of these four persons out of six, and attributing specific 
acts to each of them, it is not possible to convict the accused persons 
in respect of the offences alleged to have been committed by them.  
Our   findings   on   identification   of   accused,   unlawful 
assembly and criminal conspiracy :
138. It is not in dispute that PW 1 Raghuveer was the Manager 
in the enclosed Bar, sitting on the counter.  Obviously, he could say 
something  definite  about  the  persons  who  entered the  Bar.   He 
deposes that the four persons entered the Bar and one of them came 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

148
apeal254.15 with connected appeals.odt
to his counter and demanded a peg.  The other three persons were 
standing   behind   him.     He   deposes   that   the   assault   was   by   two 
persons by means of knives which they might have brought with 
them.  He does not speak of the remaining two assailants, other than 
four.  In our view, if the evidence brought on record establishes an 
unlawful assembly of six persons/assailants, who have conspired to 
commit   an   offence   of   murder   of   deceased   Jitu,   which   is 
accomplished, the question as to which four out of six assailants have 
assaulted the deceased by knives, loses its significance, for the reason 
that they are found to be the members of unlawful assembly and the 
participants in the conspiracy.   Merely because PW 1 Raghuveer 
could see only the activities of four assailants, would not be enough 
to destroy the story of the prosecution.
139. We ourselves have seen the CCTV footages recorded in the 
primary document of Hard Disk seized at Exhibit 1, by getting DVR 
seized   assembled.     We   also   saw   the   footages   in   CD   –   'X'   and 
DVD Article 18A seized, in the laptop.   The assailants were six in 
number.  Four of them came inside the Bar.  They were waiting for 
someone to come in the Bar.   One of them wearing blue coloured 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

149
apeal254.15 with connected appeals.odt
shirt was near the counter and started consuming a peg of liquor 
served to him, probably on his demand.  The other three assailants 
were standing behind him and all of them were seen to be waiting 
for somebody, as they were looking outside the Bar again and again. 
After some time, a white coloured big car came outside the Bar and a 
person wearing white shirt (referred to now as “the deceased”, since 
his identity is not in issue) alighted from it and came along with one 
another accomplice, inside the Bar.   Thus we found in the CCTV 
footages a group or an assembly of five assailants/persons inside the 
Bar along with the deceased. 
140. Then   we   saw   in   the   footages,   the   altercations   were 
between the deceased and the person wearing blue shirt who was 
consuming liquor.  The accomplice, who brought the deceased, left 
the Bar and went outside.  One of the accomplices in the assembly of 
four inside the Bar, supplied a knife to a person wearing blue shirt, 
who   started   assaulting   the   deceased.   Thereafter   one   another 
assailant/person in the assembly wearing white T­shirt having beard 
and heighted  strong personality, took out a knife, which was already 
with him, and joined the assault on the deceased.  When the inmates 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

150
apeal254.15 with connected appeals.odt
other than the assailants in the Bar tried to proceed, one of the 
accomplices brandished them with cold drink bottle picked up from 
the Bar.  After some time only two persons assaulting the deceased 
remained in the Bar and others went outside.  After the object was 
accomplished, one of the two assailants firstly came out and fled 
away from the spot as a pillion rider, on a motorcycle of one more 
accomplice waiting as rider on it.  The assailant wearing blue shirt 
came outside the Bar and along with four others, boarded a 'Ritz' car 
standing outside the gate of the Bar and fled away.   Thus, it was 
clearly a group or an assembly of six assailants involved in the attack 
on the deceased Jitu, playing different roles to attain a common 
object.
141. We find that an assembly of six assailants was constituted, 
as all of them came together at the Bar.  Some of them were inside 
the Bar and the others were outside.  Their body language and the 
movements in and out of the Bar were uncomfortable and suspicious. 
The stability was in the movement of one of the assailants in blue 
shirt, consuming a peg of liquor besides the counter.  There was a 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

151
apeal254.15 with connected appeals.odt
close watch by all of them on the inmates of the Bar as well as the 
surroundings outside the Bar.  One of the assailants outside the Bar 
brought the deceased inside the Bar.  The deceased also seemed to 
be in a drunken condition, as he came with the support of one of the 
assailants.     The  assailant  in   blue  shirt  and  the   deceased  started 
talking  to each other.   The deceased was also hugging the  said 
assailant   and   the   body   language   of   both   showed   their   previous 
acquaintance or friendship.  
142. After some time, the deceased checked the person of the 
assailant  in   blue   shirt.     The   other   assailants   were   in   a   position 
protective   to   the   assailant   in   blue   shirt.     None   other   than   the 
assailant in blue shirt was talking to the deceased and they were 
watchful on the movements of both.  The assailant in blue shirt was 
trying to find an opportunity which he exploited when none other 
than the four assailants were in the Bar, apart from the staff.   He 
shut the glass door, demanded the knife, which was provided by one 
of the assailants, and started assaulting the deceased.   The other 
assailant, who was already having a knife, took it out and joined the 
assault on the deceased.  Rest of the assailants inside the Bar took 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

152
apeal254.15 with connected appeals.odt
care to see that no one intervenes and at times brandished those who 
tried to intervene.  The deceased was multipally stabbed by both the 
assailants.  After some time, the other assailants left the Bar, except 
the two who continued the assault probably till the deceased was 
finished.   The assaulter in white T­shirt having beard and strong 
personality tried to leave the Bar, but then again turned and pulled 
the assailant in blue shirt to come out.  The assailant in blue shirt 
was continuing the assault probably to ensure that the deceased does 
not   survive   and   thereafter   both   of   them   went   outside.     Four 
assailants boarded the 'Ritz' car standing outside the gate of the Bar 
and   one   assailant   having   beard,   sat   as   a   pillion   rider   on   the 
motorcycle.  Thus, the two assailants fled away on the motorcycle.
143. PW   4   Pramod   was   shown   CCTV   footages   and   he   has 
identified all the six accused and attributed to all of them the specific 
acts appearing in the CCTV footages.  His evidence of identifying the 
assailants   as   the   accused   persons   has   already   been   held   to   be 
trustworthy by us.  He states that accused No.1­ Tushar and accused 
No.2­   Kunal   were   assaulting   Jitu   by   knife,   accused   No.5­   Rinku 
Tichkule provided the knife, accused No.3­ Lashu Faye was standing 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

153
apeal254.15 with connected appeals.odt
along   with   the   accused   Nos.1,   2   and   5   inside   the   Bar,   accused 
No.5­ Amol Mandale came from backside of the Bar and brandished 
the persons in the bar with a cold drink bottle, accused No.6­ Sameer 
was standing outside the Bar near the gate, and he identified all the 
accused Nos.1 to 6.
144. We are of the view that the oral evidence of PW 4 Pramod 
and the CCTV footages contained in the primary evidence of Hard 
Disk and those contained in CD – 'X'  and DVD – Article 18A read 
with the oral evidence of PW 19 Ms Puja and her report at Exhibit 57 
clearly establish an unlawful assembly of six accused persons, who 
had conspired to commit the murder of deceased Jitu at the given 
time and place.  It was pre­planned or pre­meditated.  Each of the 
member of unlawful assembly was assigned a specific role, which 
everyone has performed.  It was a smooth operation carried out.  The 
offence of murder was committed in prosecution of common object 
to   get   rid   of   the   demand   for   money   by   the   deceased.   Upon 
accomplishing the purpose, they fled away from the spot of incident 
with the blood­stained knives in their hands on two vehicles, i.e. 
'Ritz' car and Hero Honda 'Splendor' motorcycle.  The common object 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

154
apeal254.15 with connected appeals.odt
of murder of the deceased got terminated or accomplished.   We 
have, therefore, no hesitation to confirm the findings of the Sessions 
Court that the offences punishable under Section 149 and 120­B of 
IPC are fully established. 
Chain of the facts and circumstances established :
145. We now turn to the facts and circumstances of the case, 
which are established and we narrate the same serially as under :
(1) The deceased Jitu was murdered in the Seven Hills 
Bar   and   Restaurant   (“the   said   Bar”)   on   10­1­2013   at 
5.30 p.m.
(2) The spot of incident, its surroundings, installation 
of CCTV system and its functioning on the date and time of 
incident are established.   [Para 23] .
(3) The accused No.1­ Tushar and accused No.2­ Kunal 
were arrested on 11­1­2013 at 05.30 hours, the accused 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

155
apeal254.15 with connected appeals.odt
No.3­ Lashu, No.4­ Amol and No.5­ Bhupesh were arrested 
subsequently on 11­1­2013. The accused No.6 was arrested 
on 17­1­2013.  They continue to remain in jail till today. 
[Para 24].
(4) Consequent   upon   the   information   given   by   the 
accused   No.1­   Tushar,   knife   stained   with   blood   as 
Article 1A, was recovered under Section 27 of the Evidence 
Act   along with jeans and shirt, i.e. Articles 16 and 17, 
having   blood   stains,   wore   by   him   vide   Exhibit   139. 
[Paras 28 and 35].
(5) The   information   furnished   by   the   accused 
No.2­ Kunal led to recovery of blood­stained knife under 
Section 27 of the Evidence Act,  seized on 13­1­2013 vide 
Exhibit 147 and marked as Article A2.  [Paras 30 and 35].
(6) The accused No.5­ Bhupesh alias Rinku furnished 
the information on the basis of which the 'Ritz' car having 
registration No.MH­31 EA 6696 was recovered and seized 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

156
apeal254.15 with connected appeals.odt
on   14­1­2013   vide   Exhibits   182   and   153. 
[Paras 31 and 35].
(7) The   accused   No.6­   Sameer   furnished   the 
information   in   respect   of   two­wheeler   Hero   Honda 
'Splendor', bearing registration No.MH­31 AW 7400, which 
was   seized   on   19­1­2013   under   the   seizure   memo   at 
Exhibit 149.   [Paras 32 and 35].
(8) The clothes of the deceased having blood stains 
were seized on 11­1­2013.   [Para 33].
(9) All the clothes seized and sealed were forwarded to 
the Regional Forensic Science Laboratory at Nagpur for 
chemical  analysis  on 19­1­2013  vide  Exhibit   189.   The 
weapons, i.e. knives, seized and sealed were forwarded on 
4­2­2013   to   the   Chemical   Analyzer   vide   Exhibit   207. 
[Para 34] .
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:21 :::

157
apeal254.15 with connected appeals.odt
(10) Exhibits 68 and 69 are the reports of the Chemical 
Analyzer in respect of the blood found on the knives seized 
from the accused Nos.1 and 2 and on Articles 16 and 17, 
the   clothes   of   the   accused   No.1­   Tushar   as   of   human. 
[Para 37].
(11) PW   10   Dr.   Nitin,   who   conducted   the   post 
mortem   over   the   body   of   the   deceased   Jitu,   gave   his 
opinion   at   Exhibit   143   on   2­2­2013   in   respect   of   the 
weapon queries at Exhibit 142 dated 2­2­2013, stating that 
the injuries on the body of the deceased Jitu are possible 
by the knives at Articles 1A and A2.   User of weapons 
recovered and seized under Section 27 of the Evidence Act, 
in the crime in question, is established.   [Para 38].
(12) The finger prints of the accused No.1­ Tushar are 
found on the glass seized from the counter of the said Bar 
on 10­1­2013 and the report at Exhibit 131 compares the 
chance finger prints at Exhibit 126 with the finger prints of 
the accused No.1­ Tushar at Exhibit 120 and establishes 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:22 :::

158
apeal254.15 with connected appeals.odt
the presence of accused No.1 on the spot of incident at the 
time of occurrence.   [Para 61].
(13) For the purposes of security, a system of CCTV, 
consisting of eight cameras and one DVR containing Hard 
Disk   of   500   GB   for   storage   of   video   recording,   well 
connected with cables, was found installed and functioning 
properly.  The entire incident of murder of Jitu Gawande 
was recorded in the Hard Disk at Exhibit 1, contained in 
the DVR.   [Para 68] .
(14) The entire system of CCTV cameras installed and 
functioning   in   the   said   Bar   at   the   time   of   incident, 
consisting of DVR, Hard Disk, Adapter, Mouse, Remote, 
and   CD   ­  'X'   were   seized  and   sealed  at   Exhibit   99   on 
10­1­2013 and PW 16 Rupali identified the same in Court. 
[Para 69].
(15) CD   –   'X'   is   a   true   and   genuine   copy   of   the 
footages in camera Nos.1, 2 and 7 in the Hard Disk at 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:22 :::

159
apeal254.15 with connected appeals.odt
Exhibit 1.   [Para 70] .
(16) Full size photographs of all the accused were 
snapped by PW 20 Nitin Watkar of Diamond Photo Studio 
on 18­1­2013 at Exhibits 197 to 202. All these photographs 
of the accused along with the Hard Disk, DVR, Remote, 
Charing Cable, Mouse, etc., were forwarded on 3­2­2013 in 
a   sealed   envelope   along   with   the   covering   letter 
dated   2­2­2013   at   Exhibit   195   to   the   Directorate   of 
Forensic Science Laboratory at Mumbai for submitting the 
report on the queries made therein.   [Paras 71 to 74].
(17) PW 19 Ms Puja, the Scientific Officer, working in 
the office of Forensic Science Laboratory at Mumbai, has 
proved the DVD, marked as “Annexure DVD CY 66/13” 
(Article 18A), as the true and genuine copy of the Hard 
Disk at Exhibit 1.   The frames of persons selected from 
CCTV footages are found matching with those reference 
photographs at Exhibit 197 to 202 and report at Exhibit 57 
is proved.   [Para 81].
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:22 :::

160
apeal254.15 with connected appeals.odt
(18) There was no scope left out for tampering in the 
process of seizure, sealing, forwarding and receipt of all 
the articles sent to PW 19 and no questions were put to 
PW 19 impeaching her credit, as required by Section 155 
of the Evidence Act.  [Para 85] .
(19) PW 4 Pramod, the brother of the deceased, has 
proved motive on the part of accused No.1­ Tushar, to 
whom the deceased was demanding refund of Rs.50,000/­ 
lent to him.   [Para 88].
(20) PW   4   Pramod   identified   the   assailants   as   the 
accused persons and attributes to each of them the specific 
role played by them, on the basis of the CCTV footages 
shown to him during the examination­in­chief before the 
Court.   [Para 89].
(21) The primary evidence in the form of electronic 
evidence of Hard Disk and the copies of it in the form of 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:22 :::

161
apeal254.15 with connected appeals.odt
CD,   marked   as   'X'   for   identification,   and   DVD   as 
Article 18A, found to be true and genuine copies of the 
footages   contained   in   the   Hard   Disk,   are   produced   on 
record and proved.   [Paras 109 to 113].
(22) We   ourselves   have   seen/viewed   the   primary 
electronic evidence in the form of CCTV footages from the 
Hard Disk at Exhibit 1 and we have also viewed CD – 'X' 
and DVD – Article 18A and we neither find any difference 
in it or discontinuity or insertions not found in the Hard 
Disk   at   Exhibit   1.     On   the   contrary,   we   find   that   it 
corresponds with each other and are true and genuine.  It 
is consistent with the oral evidence of the witnesses also. 
[Paras 114 and 115] .
(23) The electronic evidence tendered in the form of 
Hard Disk at Exhibit 1, CD – 'X' and DVD – Article 18A, is 
admissible   in   the   facts   and   circumstances   of   this   case, 
without a certificate under Section 65­B of the Evidence 
Act.  [Para 116] .
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:22 :::

162
apeal254.15 with connected appeals.odt
(24) The   eye­witnesses   to   the   incident,   who   are 
PW 1 Raghuveer, PW 2 Raju, and PW 3 Sitaram, have 
turned hostile and refused to identify the accused persons 
for the reasons best known to them.   [Para 130].   
Unlawful assembly and criminal conspiracy :  
(25)   CCTV   footages   in   the   Hard  Disk   at   Exhibit   1 
clearly indicate  that  the assailants were six in number, 
constituting an unlawful assembly, out of whom, four were 
inside the Bar, one of them wearing blue shirt was near the 
counter and consuming the peg of liquor, and the other 
three were standing behind him.   [Para 138] .  
(26) A   person   wearing   white   shirt   (the   deceased) 
alighted from the car outside the gate and he was brought 
inside the Bar by one another accomplice.  Thus, there was 
a group of five persons inside the Bar along with a person 
who came in the white shirt.   [Para 139] .
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:22 :::

163
apeal254.15 with connected appeals.odt
(27) A person wearing blue shirt was supplied a knife 
by one of the accomplices and he started assaulting the 
deceased who came in the car.   One another assailant 
wearing   white   T­shirt   having   beard   and   heighted 
personality also joined the assault on a person wearing a 
white   shirt.   One   of   the   five   accomplices   in   the   Bar 
brandished the inmates of the Bar other than the assailants 
with   cold   drink   bottle   when   then   tried   to   intervene. 
[Para 140] .
(28) After   the   object   of   killing   the   deceased   was 
accomplished, the assailant wearing blue shirt came out of 
the Bar and along with four others boarded the 'Ritz' car 
outside the gate and fled away and two others fled away 
on the motorcycle.   [Para 140] .
(29) PW 4 Pramod has identified all the six accused 
persons as the assailants and attributed to all of them the 
specific acts appearing in the CCTV footages confronted to 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:22 :::

164
apeal254.15 with connected appeals.odt
him   during   the   course   of   his   examination­in­chief. 
[Para 143] .
Our conclusion :
146. After   narrating   the   facts   and   circumstances   proved   on 
record and keeping in view the law laid down in para 153 by the 
Apex Court in the matter of circumstantial evidence in the case of 
Sharad   Birdhichand   Sarda   v.   State   of   Maharashtra ,   reported   in 
(1984)   4   SCC   116 ,   we   hold   that   the   facts   and   circumstances 
established in the present case are conclusive in nature pointing 
towards the guilt of all the accused persons for the offences alleged 
against them.   The chain of circumstantial evidence is completely 
established, without any missing link.   The facts and circumstances 
proved are consistent only with the hypothesis of the guilt, without 
leaving any reasonable ground for the conclusion consistent with the 
innocence   of   the   accused   persons   and   exclude   every   possible 
hypothesis   except  the   one  which   is  proved,   i.e.  the   guilt  of  the 
accused for the offences alleged.  The offences alleged against all the 
accused are established beyond reasonable doubt.  We are, therefore, 
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:22 :::

165
apeal254.15 with connected appeals.odt
constrained   to   maintain   the   conviction   of   the   accused   persons 
recorded by the Sessions Court for the offences punishable under 
Sections 302, 120­B, 147, 148, 149 and 506­B of IPC along with the 
sentence imposed upon each of them for the offences established and 
the fine imposed.
147. We, therefore, dismiss all these appeals.   We direct the 
office to re­seal all the articles, which were opened by us, and remit 
back to the Sessions Court along with the R & P.
(M.G. Giratkar, J.) (R.K. Deshpande, J.)
PD Lanjewar, PS
::: Uploaded on - 19/06/2018 ::: Downloaded on - 02/06/2024 02:58:22 :::