Strong suspicion of custodial torture justifies framing murder charges against police officers despite claims of accidental death.

The Petitioner, a Senior Police Inspector, along with several other police officers, was accused of the custodial torture and subsequent death of Agnello Valdaris (“Agnello”).

Agnello and three others were arrested on the night of 15-16 April 2014 for robbery.

On 18 April 2014, while being escorted for medical treatment, Agnello allegedly fled and was struck by a local train, resulting in his death.

Following High Court intervention, the investigation was transferred to the CBI, which filed charge-sheets for various offenses but excluded Section 302 (murder).

Respondent No. 3 (Agnello’s father) filed a protest petition, leading the Special Judge to order the framing of charges under Sections 302 and 295-A of the IPC on 17 September 2022.

Conflicting judgments by different Single Judges of the Bombay High Court regarding the validity of the murder charge led the Supreme Court to refer the matter to a Division Bench for a final determination.

The court applied the standards for framing charges under Sections 227 and 228 of the Cr.P.C., which require only a "strong suspicion" rather than proof beyond reasonable doubt to proceed with a trial.

It relied on the principle from State of Bihar v. Ramesh Singh, asserting that if two views are possible at the initial stage, the court should frame the charge.

Regarding custodial deaths, the court cited Prithipal Singh v. State of Punjab, noting that direct ocular evidence is rare and the burden often shifts to the police to explain circumstances within their exclusive knowledge.

Substantively, the court considered Section 300 (4thly) of the IPC, which defines murder as an act committed with the knowledge that it is so imminently dangerous that it must, in all probability, cause death.

The court scrutinized the discrepancy between the initial medical report and the post-mortem findings.

While the police claimed Agnello had only minor, self-inflicted wounds, the post-mortem report revealed internal head injuries and multiple contusions aged 12 to 96 hours, consistent with the timeline of his illegal detention and torture.

The court noted that the police intentionally defied a Magistrate’s order to produce Agnello in court and ignored a doctor’s recommendation for a chest X-ray.

The police allegedly coerced the father into signing a statement that the injuries were self-inflicted.

Although eyewitnesses claimed Agnello ran toward the train, the court reasoned that the brutal torture he endured may have left him with no choice but to flee in a desperate, dangerous manner to escape further abuse, potentially invoking Section 300 (4thly).

The court emphasized that at the stage of framing charges, the evidence of the victim's associates regarding torture—supported by scientific post-mortem data—carried significant weight despite delays in their statements caused by police intimidation.

The court held that there was sufficient material to create a "strong suspicion" of custodial murder and that the specific circumstances of the death, occurring while the victim was in police custody under suspicious movements, necessitated a full trial.

The court dismissed the Petitioner's challenge, concluding that the Trial Court had applied the correct legal tests in refusing to discharge the accused from the murder charge.