LexSTATE OF MAHARASHTRA versus ARJUN
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[2008) 15 S.C.R. 495 ST ATE OF MAHARASHTRA v. ARJUN (Criminal Appeal No. 1155 of 2004) NOVEMBER 5, 2008 [DR. ARIJIT PASAYAT AND DR. MUKUNDAKAM SHARMA, JJ.] A ,B Penal Code, 1860 - ss. 302134 and 201134 - Prosecution under, of two accused - Conviction of both by trial court on 1 C the basis of circumstantial evidence - High Court convicting A-1 while acquitting A-2 - Appeal against acquittal - Held: Circumstances relied on not sufficient to fasten the guilt on 1 A-2. . Respondent-Accused No.2 was prosecuted u/ss. 302/ 10 34 and 201/34 IPC alongwith Accused No. 1 for having caused death of a person. Prosecution case was that the , deceased was objecting to the illicit relationship between the accused persons. The case was based on circumstantial evidence. Trial court convicted both the ' E accused relying on five circumstances. High Court confirmed the conviction of Accused No. 1 while 1 acquitting the respondent-accused. In appeal against acquittal, State contended that in 1 F the circumstances that respondent had illicit intimacy with Accused-1; that he purchased rat killer, gunny bag, nylon rope and cotton rope; that the dead body of the deceased was discovered at his instance; and that the dead body was found in gunny bag tied with cotton ' G ropes and two stones were tied with nylon rope, respondent is liable to be convicted. Dismissing the appeal, the Court 495 H 496 SUPREME COURT REPORTS [2008] 15 S.C.R. A HELD: Regarding the circumstances of purchase of rat killer poison and the gunny bag , there was no evidence to show that either the rat killer poison or the . gunny bag was purchased prior to the date of occurrence. The body of the deceased was found in a 8 decomposed ·state. The Doctor who conducted the post mortem,· categorically stated that in view of the decomposed state of the dead body, it was not possible to say whether any rat killing poison was used. The only other circumstance is purported, discovery of the dead c body at the instance of the respondent. The High Court has found that this so-called discovery on the basis of the information given by respondent-accused has not been established. Thus, the High Court's judgment does not suffer from any infirmity to warrant 0 interference. [Paras 5 and 6] [498-E-H] CRIMINAL APPELLATE JURISDICTION : Criminal Appeal No.1155 of 2004. From the final Judgment and Order dated 8.8.2003 of the E High Court of Judicature at Bombay, Bench at Aurangabad in Criminal Appeal No. 204 of 1998 . . ' Sushi I Karanjkar and Ravindra Keshavrao Adsure for the Appellant. F Shivaji M. Jadhav and Pramji Paul for the Respondent. G The Judgment of the Court was delivered by DR. ARIJIT PASA YAT, J. 1. Challenge in this appeal is to the judgment of a. Division Bench of the Bombay High Court at Auiangabad. ·Two persons - lndrajit Kaur (hereinafter described as A-1) arid the present respondent Arjun (hereinafter described as A-2) had filed the appeal questioning their conviction and imp-osition of sentence, as done by the learned Second Additional Sessions Judge, Osmanabad. H Each one of them was convicted for offences punishable under STATE OF MAHARASHTRA v. ARJUN 497 [DR ARIJIT PASAYAT, J.] Section 302 read with Section 34 of the Indian Penal Code, A )r- 1860 (in short ·the I PC') and sentenced to undergo imprisonment for life and to pay a fine of Rs.3,000/- with default stipulations. They were also convicted for the offences punishable under Section 201 read with Section 34 IPC and sentenced to undergo rigorous imprisonment for three years B and to pay a fine of Rs.1,000/- with default stipulations. The appeal was allowed by the impugned judgment, so far as ")- present respondent is concerned. 2. According to the prosecution, the accused persons were I having illicit relationship which was being objected to by c Jagnandan Singh (hereinafter referred to as the 'deceased'). Taking exception to his interference to their illicit relationship, ----,.. the accused persons decided to take away his life and accordingly he was killed. Since, there was no direct evidence, 10 the prosecution relied upon certain circumstances to establish that the accused persons were guilty. The Trial Court found the '( five incriminating circumstances to be sufficient to fasten the ~ guilt on the accused persons and, accordingly, convicted them, as aforenoted. In appeal, the High Court found tha
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