Punjab And Haryana High Court: The Bench of Rajiv Sharma and Kuldip Singh, JJ., dismissed the application filed under Section 378(4) CrPC against the Judgment passed by the Additional Sessions Judge acquitting the accused-respondents of the charges framed against them under Section 302 read with Section 34 IPC and Section 25 of the Arms Act on the ground that it was a case of mere suspicion. 

The facts of the case were that the accused was suspected of the murder of his brother whose body was found lying near the railway track. However, the Additional Sessions Judge acquitted the accused. The Court said that in this case, the prosecution relied upon the confession made by both the accused in their disclosure statements. However, the confession made in the disclosure statement is not admissible in evidence. The prosecution also led evidence to prove the enmity between the accused and the deceased and for this purpose, they have examined the brother of the deceased and the father of the deceased. Their cross-examination showed that both of them had heard about the quarrel between the accused and the deceased on the Diwali day. However, the accused proved that he was away to Delhi on the Diwali day. Therefore, their statements regarding quarrel was discarded as hearsay. 

The Court held that this was a case of circumstantial evidence. The entire chain was not complete to point out that the accused were the only persons who could commit the crime. It was merely a suspicion. It is established law that suspicion, however strong, cannot take place of the positive proof and cannot be made the basis of conviction. The prosecution could not prove its case against the accused beyond a reasonable shadow of doubt. The Court thus did not find any illegality in the impugned Judgment. Accordingly, application under Section 378(4) CrPC. for grant of leave to appeal was dismissed. [Abdul Rahman v. State of Haryana, 2019 SCC OnLine P&H 351, decided on 01-04-2019]

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