![Conviction based solely on last-seen theory unsustainable absent proof of homicidal death and completing circumstantial chain.. Pappu Sahu v. The State of Chhattisgarh [CRA No. 1226 of 2015 (2026:CGHC:11308-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/conviction-based-solely-on-last-seen-theory-unsustainable-absent-proof-of-homicidal-death--fecd2d82197f4286a6402418625f8dc3.webp)
Facts
The Appellant was convicted by the Additional Sessions Judge, Mungeli, for the murder of Sanjay Jaiswal under Sections 302 and 201 of the IPC
Source reference: p. 1-2The deceased went missing on 21.05.2014; a highly decomposed body was recovered from a vacant "Indira Awas" room on 27.05.2014
Source reference: p. 2The prosecution's case rested on: (a) a "last seen" theory—witnesses saw the deceased on the Appellant's motorcycle on 21.05.2014
Source reference: p. 3, 11(b) a memorandum statement leading to the seizure of a motorcycle and clothes
Source reference: p. 3and (c) alleged motive regarding financial disputes following the deceased's marriage
Source reference: p. 3The Appellant challenged the conviction, arguing a break in the chain of circumstantial evidence
Source reference: p. 5-6Acts & Sections Cited
5 provisions across 3 statutes referred to in this judgment. Each provision opens on LawLens.
Code of Criminal Procedure, 19732
Indian Penal Code, 18602
Bharatiya Nagarik Suraksha Sanhita, 20231
Original Court PDF
Pappu Sahu v. The State of Chhattisgarh [CRA No. 1226 of 2015 (2026:CGHC:11308-DB)]
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