Supreme Court: In the case where the appellant was accused to have caused the deaths of his wife and five daughters, the Court, by a 2:1 majority, acquitted the appellant due to lack of evidence against him.

The crucial points that were before the Court for consideration are as follows:

  • The house in question which opened in a gali was bolted from inside on the fateful night.
  • The appellant was found lying unconscious in a room where there were five dead bodies with another dead body in the adjoining room.
  • A knife, which could possibly have caused injuries to the deceased, was lying next to his left hand.
  • He had offered no explanation how the incident had occurred and as such a presumption could be drawn against him under Section 106 of the Evidence Act.

U.U. Lalit abd Ranjan Gogoi, JJ, who gave the majority view, said that the prosecution did not place on record the material indicating what made him unconscious; what was the probable period of such unconsciousness and whether the appellant was falsely projecting it. Hence, the explanation that he knew nothing as he was unconscious cannot be called, ‘absence of explanation’ or ‘false explanation’. Further, regarding the bolted door of the house, it was said that though the door of the house which opened in the gali was stated to have been bolted from inside, the rooms were not locked and the possibility of a person/persons other than the inmates of the house getting into the house cannot be ruled out. Also, the prosecution did not gather the finger prints either in the house or even on the iron knife which was allegedly used for committing the offence in question. If the finger prints on the knife were to be that of the appellant alone, such factor could certainly have weighed against the appellant.

The acquittal of the appellant was based on the reasoning that the circumstances mentioned above do not form a complete chain of evidence and that the law regarding appreciation of cases based on circumstantial evidence is clear that the chain of evidence must be so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must exclude every possible hypothesis except the one to be proved namely the guilt of the accused.

However, as per P.C. Pant, J, the prosecution had not failed to prove the case. He considered the fact that the mother of the appellant, who was present in the house at the time of the commission of the offence, had said that her son had killed the other members of her family and the same was corroborated by the neighbours. Regarding the fact that the appellant’s mother turned hostile, the judge said that the reason as to why she has turned hostile is not difficult to be found out as she was going to lose the only son left with her. Also, the wife of the appellant had, on an earlier occasion, mentioned it before one of the witnesses that the accused used to complain that his family has become large with daughters only which makes it clear that the appellant had the motive for committing murder.

He also added that normally, it is not the duty of the accused to explain how the crime has been committed. But in the matters of unnatural death inside the house where the accused had his presence, non-disclosure on his part as to how the other members of his family died, is an important reason to believe as to what has been shown by the prosecution through the evidence on record is true. Simple reply by the accused in his statement under Section 313 CrPC that he did not know as to how the incident happened, particularly when he was in the house, does certainly make easier to believe the truthfulness of the evidence that has been adduced by the prosecution in support of charge against him. He, hence, said that considering all the facts, circumstances and the established principle of law laid down by this Court, in the present case, sentence of imprisonment for life would meet the ends of justice. [Dhal Singh Dewangan v. State of Chhattisgarh, 2016 SCC OnLine SC 983, decided on 23.09.2016]

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