Supreme Court: The bench comprising of L.Nageswara Rao and Navin Sinha, JJ. held that in the absence of conclusive and consistent proof of circumstantial chain of evidence which lead to the only “hypothesis of guilt” against the accused then, only circumstance of last seen cannot be made basis of conviction.

In the case where the accused were charged with rape and murder of the deceased whose severed body was found on the railway track after she was seen in the house of one of the accused persons, the Gauhati High Court held them guilty for causing death in furtherance of common intention, under Section 302/34 and for tampering with evidences, under sec 201 of Penal Code 1860 and awarded life imprisonment for the same. Prosecution relied on blood samples, postmortem certificate and last seen theory to form chain of evidence.

The Court held that there exist no conclusive proof of corroboration of statement of investigation and the blood stains found on murder weapon couldn’t be established. The Court allowed the appeal and reversed the decision of High Court, stating that last seen together cannot be the only ground for holding accused guilty, a connectivity must be established, the circumstance of “last seen together” does not by itself and necessarily lead to the inference that it was the accused who committed the crime. It further stated that due to the lack of corroborative evidence the appellants are acquitted of the charges under Section 302, 201 read with 34 Penal Code 1860. [Anjan Kumar Sharma v. State of Assam, 2017 SCC OnLine SC 622, decided on 23.05.2017]

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