Failure to Establish Unbroken Chain of Custody for DNA Evidence Vitiates Conviction Based on Circumstances.

The Appellant was convicted by the Trial Court on November 16, 2017, for the rape and murder of a 14-year-old girl under Sections 302, 376, and 201 of the IPC.

On October 30, 2011, the deceased went to collect fodder and did not return; her body was later recovered from a pond.

The prosecution’s case rested on the "last seen" testimony of PW2, the recovery of the Appellant’s driving license and mobile phone at the scene, and DNA profiling connecting the Appellant to the biological material on the deceased.

The Appellant challenged the conviction, citing a broken chain of circumstantial evidence, hostile witnesses, and procedural lapses in DNA handling.

The Court applied the foundational principles of circumstantial evidence, requiring an unbroken chain of events as established in Subhash Chand v. State of Rajasthan.

It applied Sections 302 (Murder), 376 (Rape), and 201 (Causing disappearance of evidence) of the IPC.

Regarding scientific evidence, the Court relied on the mandatory DNA handling guidelines from Attavellai @ Devakar v. State of Tamil Nadu (2025 INSC 845) and Rahul v. State of Delhi, asserting that DNA reports are not ipso facto evidence without proving technical reliability and custody.

The Court also referenced State of U.P. v. Kishanpal regarding the scrutiny of "interested witnesses".

The Court found the "last seen" theory unsubstantiated because the only supporting witness (PW2) was a relative whose testimony contained material contradictions, while the other witness (PW3) turned hostile.

The alleged recoveries were deemed unreliable: independent witnesses were either withheld or turned hostile (PW5), and the police failed to link the recovered mobile phone to the Appellant through call records or SIM ownership (PW6).

The Court highlighted a "laconic trial procedure" regarding the DNA evidence: the sample drawer was not examined, the chain of custody from the police Maalkhana to the FSL was not established, and the DNA expert was never called to testify to explain the technical findings.

The Court noted that a supplementary DNA report produced during the appeal could not be accepted without remanding the case, which would cause undue prejudice to the Appellant who had already served 14 years.

The Court allowed the appeal, set aside the judgment dated November 16, 2017, acquitted Neerajpal of all charges by extending the benefit of doubt, ordered his immediate release, and directed the State’s DGP and Director of Prosecution to ensure future compliance with DNA evidence protocols.