Full Judgment Text
2009(5 ) SCR 483
SOHEL MEHABOOB SHAIKH
v.
STATE OF MAHARASHTRA
(Criminal Appeal No. 1080 of 2007)
APRIL 17, 2009
[DR. ARIJIT PASAYAT AND ASOK KUMAR GANGULY, JJ.]
The Judgment of the Court was delivered by
DR. ARIJIT PASAYAT, J. 1. Challenge in this appeal is to the judgment and
order dated 3.4.2007 passed by a Division Bench of the Bombay High Court
upholding the conviction and sentence of the appellant for commission of offence
punishable under Section 302 read with Section 34, Section 498A and Section 323
read with Section 34 of the Indian Penal Code (in short 'I.P.C.').
2. Originally there were five accused persons. Out of them, A-2, A-4 and A-5
were acquitted by the Trial Court under Section 235 of the Code of Criminal
Procedure, 1973 (in short 'the Code') of the charges relating to offences punishable
under Sections 498A and 323 of the I.P.C. while the appellant herein and A-3 were
convicted for the offence punishable under Section 302/34 of the I.P.C.
3. By the impugned judgment the High Court set aside the conviction of A-3 but
upheld the conviction of the present appellant under Section 302 of the I.P.C.
4. The case of the prosecution is based on certain circumstances and the Trial
Court and High Court found those circumstances to be sufficient to warrant the
conviction of the appellant. The High Court found that the accusations for dowry
torture were not established and therefor, it acquitted the appellant of the charge
relating to Section 498A of the I.P.C.
5. The judgment of the High court is assailed on the ground that the
circumstances highlighted by the Trial Court and the High Court do not form a
complete chain in order to rule out the innocence of the accused and to unerringly
point at the accused to be author of the crime.
6. The counsel for the respondents on the other hand, supported the judgment
of the High Court.
7. The three circumstances brought on record by the prosecution and
highlighted by the Trial Court and High Court are as follows:
“(i) Deceased Sofiya met with an unnatural death;
(ii) Deceased Sofiya had died in the room which was solely and
exclusively occupied by her and her husband i.e. accused No.1;
(iii) The appellant has not offered any explanation in respect of the
incident in which deceased Sofiya had sustained burns.”
8. We have gone through the evidence on record and we find that the High
Court has arrived at some conclusions which, in our opinion, are based on surmises
and conjectures, without there being any evidence to support the conclusions. That
being so, we find that the charge against the appellant has not been established.
9. The first and third circumstances cannot be considered to be relevant either
separately or collectively. So far as the second circumstance is concerned, there is
no evidence to show circumstantially that accused was present in the room at the
time of occurrence. The time of occurrence, even by approximation has not been
established by the prosecution.
10. We, therefore, set aside the judgment of conviction recorded by the Trial
Court and upheld by the High Court. The appeal is allowed.
11. The appellant is in jail. He is directed to be set at liberty forthwith, unless
required in connection with any other case.