The Commissioner of Income Tax IV vs. Shri Raaj Kumar Jain

Neutral Citation No. - 2023:AHC:199091-DB Reserved CAPITAL CASE No. - 147 of 2013 With CAPITAL REFERENCE No. 03 of 2013 Surendra Koli ……..Appellant Versus State through Central Bureau of Investigation …….Respondent Counsels for Appellant:- Sri Yug Mohit Chaudhary assisted by Ms. Payoshi Roy and Sri Siddhartha Sharma, Ms. Mary Punch (Sheeba Jose) and Sri Mohd. Kalim. Counsels for Respondent:- A.G.A., Sri Amit Mishra, Sri Gyan Prakash, Sri Jitendra Prasad Mishra and Sri Sanjay Kumar Yadav. Hon'ble Ashwani Kumar Mishra,J. Hon'ble Syed Aftab Husain Rizvi,J. ( Delivered by Hon’ble Ashwani Kumar Mishra, J.) 1. Accused appellant Surendra Koli S/o Shankar Ram Koli (hereinafter referred to as ‘SK’) has been tried in Sessions Trial No. 494 of 2007, arising out of CBI FIR No. RC 14(S)/07-SCB- I/DLI, under Sections 364, 376 r/w 511, 302, 201 IPC and convicted in the aforesaid sections vide judgment dated 24.12.2012. He is sentenced to death alongwith fine of Rs. 10,000/- under Section 302 IPC with a direction to hang the accused till death, subject to confirmation by the High Court; life imprisonment alongwith Rs. 5,000/- fine under Section 364 IPC; 10 years rigorous imprisonment alongwith Rs. 5,000/- fine under Section 376 r/w 511 IPC and seven years rigorous imprisonment alongwith fine of Rs. 5,000/- under Section 201 IPC. Default sentence has also been awarded for non-payment of fine of six months under Section 302 IPC, four months, each, in respect of offences under Section 364, 376 r/w 511

2 and Section 201 IPC. 2. The court of sessions has forwarded the judgment dated 24.12.2012, alongwith lower court records, for confirmation of death sentence under Section 366 Cr.P.C. The confirmation proceedings have been registered as Reference Case No. 3 of 2013. Jail Appeal is also filed by accused SK, which is registered as Capital Criminal Appeal No. 147 of 2013. The reference proceedings and the capital criminal appeal arising out of the same judgment dated 24.12.2012 have been heard together and are being disposed of by this common judgment. In order to protect identity of the unfortunate victims of Nithari incident, their names are being anonymized. The Nithari Incident 3. Nithari is a village abutting Sector-31 of NOIDA, in District Gautam Buddh Nagar of Uttar Pradesh. It suddenly became infamous for its missing children and caused massive uproar in the country. Various complaints were lodged in respect of such missing children by their parents/guardians which included the complaint of one Nand Lal, father of a young girl namely 'L', who too had gone missing on 07.05.2006 and a complaint was lodged with Police Station Sector-20, Noida. An application under Section 156(3) Cr.P.C. was filed by the informant on 24.08.2006 against Moninder Singh and Surendra residents of D-5, Sector-31, Noida for registration of FIR against them. The Chief Judicial Magistrate, Gautam Buddh Nagar ordered registration of first information report in respect of missing girl 'L' on 27.09.2006. It is pursuant to this direction that Case Crime No. 838 of 2006 was registered at Police Station – Sector-20, NOIDA, under Section 363, 366 IPC on 07.10.2006.

3 4. It transpires that progress of investigation in the case was not satisfactory and consequently, a grievance was raised before this Court relating to tardy process of investigation in the case and consequently, directions came to be issued for the investigation in Case Crime No. 838 of 2006 to be pursued with expedition. In compliance of such directions, orders were issued by the Superintendent of Police for constituting special team to investigate the case. Dinesh Yadav, Dy. S.P., Noida, was to lead this special team. It is during investigation of the case that role of accused SK surfaced and the police took him in custody on 29.12.2006. Accused SK purportedly confessed to the killing of the missing girl 'L' and claimed to have chopped her body into pieces and dumped her head and slippers in the enclosed gallery behind House No. D-5, Sector–31, NOIDA, while other body parts were thrown in the public drain passing in front of the house. Accused SK allegedly volunteered to lead the police party to the particular spot in enclosed gallery behind House No. D-5, Sector-31, NOIDA where he had concealed the body parts of missing girl 'L' and her other belongings. The police party alongwith accused SK came to the spot and as per the prosecution, on his pointing out, the skull and other body parts of 'L' was recovered. SK, while was at the place of recovery i.e. the enclosed gallery behind House No. D- 5, Sector-31, NOIDA also confessed to the killing of other missing women/children, in similar fashion, and fourteen more skulls were recovered on his pointing out from the same enclosed gallery. A recovery memo, to such effect, was drawn on the dictation of Dinesh Yadav (PW-40) to Sub-Inspector Chhote Singh (PW-13) which is duly exhibited during trial and is on record. 5. Ex.Ka.20 records that while the skull has been concealed

4 beneath the surface in the enclosed area behind House No. D- 5, Sector-31, NOIDA, the other body parts of ‘L’ was discharged in the drain flowing in front of the house. Accused SK also confessed to have hidden the knife used in the offence and offered to get it recovered. A mud stained knife was later recovered on the pointing out of SK from below a water tank kept on the roof of House No. D-5, Sector-31, Noida (Ex.Ka.35). During the course of cleaning of drain in front of the House No. D-5, Sector-31, NOIDA, recoveries were also made of bones, bangles, slippers, etc., vide (Ex.Ka.24). On 5.1.2007 also certain recoveries were made of suspected stains, kitchen knife, Aari (iron blade), etc. The accused SK was also taken to Gandhi Nagar in Gujarat for conduct of various scientific tests (polygraph test, narco analysis test, brain mapping etc.) and the reports obtained of these tests have also been relied upon to implicate the accused SK. 6. For better appreciation of prosecution case, we consider it expedient to refer to the duly exhibited site plan prepared by the Investigating Officer. Rough layout plan of ground floor of House No. D-5 as well as of the first floor has also been prepared in RC 2(S)/07-SCB/DLI. House No. D-5 situates on the road and sewer drainage passes between the road and the boundary of House No. D-5. On one side of House No. D-5 is House No. D-4 whereas on the other side is House no. D-6, belonging to a doctor who apparently was a suspect in a case of organ trade (kidney transplant). Behind House No.D-4, D-5 and D-6 there is a service lane, which is covered by boundary from all sides. On the other side of this service lane, behind House No. D-5, is 5 ft. high boundary wall of U.P. Jal Nigam. It is from this enclosed gallery that biological remains (skulls, bones and skeleton etc.) have been recovered.

5 7. Main gate of House No. D-5 is on the left of the plot and has an open drive way used for parking of car, etc. Towards the end of the drive way is a servant room. There exists a drawing room, three bed rooms, dinning room, toilets, etc. on the ground floor. There is also a kitchen and store adjoining the drawing room. There is a open courtyard behind the constructed portion on the ground floor which has a spiral iron staircase for the servant room on the first floor having a toilet. There is, however, no courtyard behind the servant room. This bathroom on the first floor has a window which opens in the enclosed service lane. 8. The site plan of the place of incident/recovery is on record of the Sessions court which is proved by PW-40. Specific spots are shown in the site plan, which situates in the enclosed gallery behind House No. D-5 & D-6 from where bones have been recovered. No recovery of skeleton or bones etc. are shown from enclosed gallery behind the servant room or the toilet in the servant room. The width of the enclosed gallery/service lane is specified as 3½ ft. The enclosed gallery from which recoveries are made are outside the boundary of House No. D-5 and D-6 as is clearly admitted by PW-40 in his testimony. The area from which recovery has been made is shown as service lane and according to PW-40 this land belongs to Noida and not to Pandher, who owned House No. D- 5. 9. All the recoveries are either made from the enclosed service lane which is shown in the map as no man’s land or from the sewer drainage situated beyond the boundary of House no. D-5 and D-6. None of the recovery of skull, bones/skeleton or clothes of victim etc. is made from within the House No. D-5. The only recovery from within the House No.

6 D-5, Sector 31, Noida is that of knife and axe, which admittedly are not used for committing the offence of rape, murder etc. but are alleged to have been used for cutting the body parts after the victims were strangulated to death. 10. Seven member team from Forensic Science Laboratory, Agra inspected House No. D-5, Sector-31, Noida for blood stains, human remains etc. but except for a blood spot of unknown origin in the bathroom sink and pipe no other biological or forensic material was found from the house. The enclosed gallery behind House No. D-5 and D-6, Sector-31, Noida was photographed and preliminary examination of blood stains was conducted and maps of rooms etc of House No. D-5, Sector-31, Noida was prepared. Various items were seized from the house including portions of a pink mattress, a yellow bed- sheet and sofa mattress. A semen stain of unknown origin was found on sofa mattress which has not matched with the accused SK. The enclosed gallery was also dug up and bones, clothes and soil etc were seized. 11. Considering the gruesome killings of helpless women and children of Nithari and the gravity of offence the ongoing investigation in the case was transferred to Central Bureau of Investigation on 09.01.2007. The C.B.I. took over the ongoing investigation of Nithari cases on 11.01.2007. FIRs previously lodged were re-registered by the CBI and the custody of accused SK was extended from time to time by the concerned magistrate. Accused SK also made disclosure on 13.1.07 at CBI office regarding the spot of killing and disposal of bodies and recoveries of chappals etc from the enclosed gallery behind House No. D-5, and D-6, Sector-31, Noida and the Jal Board residential quarters.

7 12. The C.B.I. ultimately produced SK on 28.02.2007 for recording his confession before the court of ACMM, Patiala House Courts at New Delhi. On the directions of learned ACMM the confession was recorded by the Metropolitan Magistrate, Delhi on 1.3.2007, under Section 164 Cr.P.C. Accused SK confessed to have raped and killed the twelve victims and also disclosed the manner in which he committed the offence. C.B.I. also conducted various scientific tests on the accused SK and based upon the confession, recovery of incriminating material under Section 27 of the Indian Evidence Act, 1872 (hereinafter referred to as ‘the Act of 1872’) and the scientific tests conducted in the case ultimately submitted charge-sheets in 16 cases before the concerned Magistrate. 13. As per the prosecution, Moninder Singh Pandher lived in House No. B-5, Sector 31, NOIDA and would often call sex workers/call girls and cavorted with them. Watching Pandher cavorting sex workers/call girls triggered an automation state for the accused SK, who enticed the victims on one pretext or the other; immobilized them; attempted or raped the victim and then killed them by strangulation. He then took their dead bodies to the servant’s bathroom on the upper-floor of the house No. D-5, Sector-31, Noida. Accused SK would then cut the body parts of the dead victims and eat some part of torso and throw the skull and clothes, etc., partly in the enclosed space/gallery behind House No. B-5 and discharged rest of the body parts in the drain flowing in front of the house. 14. The accused appellant was acquitted in three cases in respect of alleged victims Pushpa, Harsh and Max by the Court of Sessions, while in respect of remaining 13 cases the accused appellant SK has been sentenced to death. In one of the cases ('XYZ') the death sentence has been affirmed by this Court in

8 Criminal (Capital) Appeal No. 1475 of 2009 corresponding to Reference No. 3 of 2009, by a co-ordinate bench of this Court on 11th September, 2009. The judgment of this Court in 'XYZ' has been affirmed by the Supreme Court in Criminal Appeal No. (s). 2227 of 2010, decided on 15.2.2011, with summary dismissal of appeal. 15. Separate and distinct trials have been held by the court of Sessions in 12 out of 16 remaining cases and the accused SK has been sentenced to death by the Court of Sessions in all 12 cases. In two, out of these 12 cases, the other accused Moninder Singh Pandher has also been sentenced to death by the trial court, whereas in remaining 10 cases co-accused Pandher has been acquitted, except in Sessions Trial No. 439 of 2007, wherein Moninder Singh Pandher has been convicted under Section 3 and 5 of Immoral Traffic (Prevention) Act, 1956 by the trial court. Disappearance of victim ‘H’ 16. According to the prosecution case, the informant Mukesh Kumar (PW-6) R/o of Nithari Sector-31, Noida used to clean the road in front of House No. D-1 to D-6, Sector-31 between 5.00 to 6.00 pm. On 04.06.2005 he had gone to work with his daughter (hereinafter referred to as ‘victim’) aged about 5 years. The victim was playing near the footpath and went missing while the informant was sweeping the main road facing House No. D1 to D6, Sector-31, Noida at 6.00 pm. Announcement was made from the Masjid about the missing girl but even then the victim could not be traced. A missing report was later lodged vide GD no. 48 on 07.06.2005 at 1.15 pm. No major progress was apparently made in the investigation till, 29.12.2006, when the first informant came to

9 know that behind House No. D-5, Sector 31, Noida, skull, bones and skeleton of missing women and children as well as their clothes have been found. On the basis of such recovery Case Crime No. 1032/2006 under Section 364, 376, 302, 201, 120-B IPC was registered on 30.12.2006 at 6.15 pm and later re-registered as RC.14(S)/07/SCB/DLI dated 11.01.2007, at 2.00 pm, upon the investigation getting transferred to the CBI. During course of investigation the involvement of accused appellant SK surfaced in the matter. Recovery of 75 bones of different sizes etc. were made apart from other materials from the enclosed gallery behind House No. D-5, Sector-31, Noida and from the drain flowing in front of the house. The investigation ultimately concluded with submission of charge- sheet against the accused SK. 17. The magistrate committed the case to the court of Sessions where it got registered as Special Sessions Trial No. 494 of 2007; CBI Vs. Surendra Koli. Charges were framed against the accused SK under Sections 364, 376/511, 302, 201 IPC, Police Station – SCB-I New Delhi. The accused SK denied the charges and trial proceeded in the matter. 18. The prosecution version in the case is essentially based upon detailed confession made by accused SK, as well as alleged recovery of body parts etc., on his pointing out, immediately after his arrest on 29th December, 2006 and thereafter on 31.12.2006, 05.01.2007, 06.01.2007, 11.01.2007, 13.01.2007, 15.01.2007, 16.01.2007 and 18.01.2007. The recovery and confession both have been relied upon by the court of Sessions to send the accused to the gallows. 19. It is in the above background that we are called upon to

10 examine the evidence on record of this case to determine the question as to whether the prosecuting agency i.e. CBI herein, has been able to establish the guilt of the accused appellants beyond reasonable doubt and whether this case falls in the category of rarest of rare case thereby meriting extreme punishment of hanging for the accused. Evidence (documentary) of prosecution 20. Prosecution has mainly relied upon following documentary evidence in support of its case:- Sr. No. Details of the Record Exhibit No. 1 F.I.R. dt. 11.1.07 Ext. Ka 90 2 Written Report Ext.Ka 4 3 Recovery memo of Human Skull and Bone dt. 29.12.06 Ext.Ka 20 4 Recovery memo of Knife dt. 29.12.06 Ext.Ka 35 5 Recovery memo of Goods dt. 5.1.06 Ext.Ka 49 6 Recovery memo of Bone and Cloth dt. 6.1.06 Ext.Ka 51 7 Recovery memo of Human Bone dt. 31.12.06 Ext.Ka 24 8 Recovery memo of ‘Sofa-Set’ and ‘Bed-sheet’ dt. 5.1.07 Ext.Ka 50 9 Recovery memo of Knife dt. 11.1.07 Ext.Ka 27 10 Medical Report 11 Medical Report 12 Comprehensive Forensic Report dt. 22.1.07 13 Report of Vidhi Vigyan Prayogshala dt. 20.1.07 Ext.Ka 53 14 Inspector Report of Room No.1 dt. 20.1.07 Ext.Ka 110 15 Inspector Report of Room No.2, 3, 4 dt. 20.1.07 Ext.Ka 114 16 Inspector Report of Room No.5 dt. 20.1.07 Ext.Ka 104 17 Inspector Report of ‘Kothi’ D-5 dt. 20.1.07 Ext.Ka 167 18 Inspector Report of Room No.5, 6 dt. 20.1.07 Ext.Ka 121 19 Inspector Report of Room No.7, 8 dt. 20.1.07 Ext.Ka 126 20 Inspector Report of Room No.9 dt. 20.1.07 Ext.Ka 132 21 Inspector Report of Room No.10 dt. 20.1.07 Ext.Ka 135 22 Inspector Report of Room No.12, dt. 13 Ext.Ka 139

11 20.1.07 23 Inspector Report of Room No.14 dt. 20.1.07 Ext.Ka 144 24 Inspector Report of Room No.15 dt. 20.1.07 Ext.Ka 148 25 Inspector Report of Room No.16 dt. 20.1.07 Ext.Ka 154 26 Inspector Report of Room No.17 dt. 20.1.07 Ext.Ka 162 27 Disclosure Statement dt. 13.1.07 Ext.Ka 1 28 Disclosure Statement dt. 11.1.07 Ext.Ka 70 29 Disclosure Statement dt. 18.1.07 Ext.Ka 34 30 Confession of Accused Surendra Koli dt. 1.3.07 Ext.Ka 3 31 Confession of Accused Surendra Koli dt. 2.3.07 32 Confession of Accused Surendra Koli dt. 3.3.07 33 Confession of Accused Surendra Koli dt. 1.3.07 Ext. Ka 38 34 Confession of Accused Surendra Koli dt. 2.3.07 35 Confession of Accused Surendra Koli dt. 3.3.07 36 Letter dt. 1.3.07 37 Letter of Dy. Superintendent dt. 1.3.07 38 Medical Report dt. 1.3.07 39 Letter dt. 2.3.07 Ext. Ka 37 40 Application dt. 28.2.07 Ext. Ka 27 41 Letter of Insp. Of Police dt. 28.2.07 Ext. Ka 28 42 Letter of Surendra Koli Ext. Ka 29 43 Letter dt. 2.3.07 Ext. Ka 31 44 Letter dt. 2.3.07 Ext. Ka 30 45 Letter dt. 3.3.07 Ext. Ka 33 46 Letter dt. 1.3.07 Ext. Ka 32 47 Letter dt. 1.3.07 Ext. Ka 34 48 Letter dt. 2.3.07 Ext. Ka 35 49 Letter dt. 1.3.07 Ext. Ka 36 50 Site Plan with Index dt. 6.1.07 Ext. Ka 21 51 Site Plan with Index dt. 5.1.07 Ext. Ka 22 52 Site Plan with Index dt. 11.1.07 Ext. Ka 28 Oral evidence of prosecution 21. Oral evidence in the form of testimony of prosecution witnesses are adduced by the prosecution in support of its case. Description of prosecution witnesses, as also the substance of their testimony, are extracted hereinafter:- PW.No. Name Role 1 Pratima Singh Housemaid. Appellant had called her inside

12 the house when she was returning after work, he started opening the door, but she didn’t go inside. 2 Km. Purnima Testified that when she was trying to pluck flowers from a branch extending across the boundary wall of D5, she asked the accused for some flowers and the accused invited her inside the compound so she could pick the flowers. He had also invited her inside the house to attend a puja on another occasion. (dates not mentioned) She didn’t go in, but didn’t tell this to anyone either. 3 Anita Haldar Purnima’s mother. She affirms the fact that after the accused’s arrest her daughter had informed her that the accused had invited her inside the house to attend a puja and take flowers. 4 Ashwini Kumar Singh Panch witness for accused’s S27 disclosure statement 13.01.2007 and subsequent recovery panchnama. 5 Chandrashekhar Metropolitan Magistrate. Recorded appellant’s S.164 statement on 01.03.2007. 6 Mukesh Kr. Father of ‘H’ and complainant. Lodged missing complaint dated 07.06.2005. Last saw ‘H’ on 04.06.2005 at about 5:30 pm when he was sweeping the main road facing D-1 to D-6. 7 Dr. S.L. Vaya Addl. Director, FSL, Gandhinagar- conducted narco-analysis, polygraph and brain oscillation tests of appellant and Pandher and CD of tests Recorded consent letters of appellant and Pandher. 8 Ram Kishan Atri Delivered sealed articles to the CFSL Chandigarh for analysis on 14.07.2007 and proved Malkhana register entries. 9 Dr. Sanjeev lalwani Assistant Professor, AIIMS. Received letter dt 3.2.07 from CBI to videograph how appellant cut the bodies. Photographs. Deposes to identification of Black-brown coloured hair and hair clip by accused. Proved report dt. 23.08.2007 analysing two knives and axe recovered at the instance of the accused. 10 Dr. Rajendra Singh CFSL, Delhi. Went to spot on 12.01.2007, 13.01.2007, 15.01.2007 and 16.01.2007 and witnessed seizure of household articles from different rooms of D5 [including quilt from the accused’ room and cushion covers from the lobby etc.], biological material and other clothing articles from the open space behind D5 and D6 and infront of the Jal Board residential quarters, and the drain on the main road facing the row of houses from D2-D6. On 18.01.2007 witnessed S27 recovery of axe

13 from bushes on the lawn of D5 at the instance of the accused. Proved forwarding letter from CBI dt. 01.02.2007 for analysis of 55 sealed and 1 unsealed parcel. Submitted a detailed forensic report dt. 14.03.2007 of thirteen knives that were seized. 11 Surendra Singh PW 12 informed him about seeing a hand wrapped in polythene in the open space behind D-5 and D-6 and infornt of the Jal Board residential quarters, in evening of March 2005. He informed the police, who after coming to the spot covered up the hand with mud and dismissed his concerns as nothing to worry about. 12 Manoj Kumar Saw a hand wrapped in polythene in the empty ground behind D-5 in March, 2005, when he went to collect the cricket ball. He informed P.W.-12 and his relatives and elders about this. The next he was informed that the police had come there and after seeing the hand had told them that there is nothing to worry about. 13 S.I. Chote Singh Witness to arrest of the accused and his S27 disclosure and the consequent seizures of bones, skulls, clothes etc. and a knife 29.12.2006. 14 BP Sharma Witness to seizures from D-5 on 05.01.2007 and seizures from the empty space behind D5 and D6 and infront of the Jal Board residential quarters dt. 06.01.2007. Proved maps of the seizure spot dt. 06.01.2007. 15 S.I. Sahastra Pal Singh Witness to the recovery of bones, slippers, hair, bangles and clothes from the drain on the main road facing the row of houses D2-D6 on 31.12.2006. 16 Jagat Singh Proved the entries made in the CBI Maalkhana register. 17 Surendra Pal Singh Sub-Inspector. Proved S27 panchnama of knife recovered at the accused’s instance and map of spot of recovery dated 11.01.2007. 18 Ajay Singh Inspector. Was authorized to bring the case properties from CFSl, Agra. Proved letter written to Director of Forensic Lab, Agra, letter written by the Director of CFSL, Agra, list of sealed properties, entries done in the maalkhana register. 19 Satish

Chandra Mishra Panch to seizure of articles from D5 dt. 12.01.2007 and biological material, clothes and slippers etc from the open space behind the row of houses from D2-D6 and the drain on the main road facing the row of houses

14 from D2-D6 on 12.01.2007 and 13.01.2007; co-panch Gullu Dutt Mishra. 20 Sapna Mishra SJM, CBI Ghaziabad. Supervised Identification of the victim’s clothes and items by their kin. Copy of order related to identification of the victims, dated 07.04.2007. 21 Durga Prasad Father of 'I', victim in CC No.4196/10. Witness to the recovery of knife from the empty space at the back of D5 and D6 and in front of the Jal Board compound on 11.01.2007. 22 Virendra

Singh Dagar Witness to accused’s S27 recovery of an axe from the lawn of D5 on 18.01.2007. 23 Pappu Lal Lives in D-2’s servant quarter, father of 'F' victim in CC7426/10. Panch to recovery of 15 skulls and bones on 29.12.2006 from the empty space behind D5 and D6 and infront of the Jal Board residential quarters. Panch to recovery of knife from the tank on the terrace on 29.12.2006. Panch to seizure of biological material from drain on the main road facing the row of houses D2-D5 on 31.12.2006. 24 Gaurav Verma Upper City Magistrate, Lucknow. Witness to DNA blood sampling of victim’s relatives at AIIMS on 03.02.2007. 25 Dr. Nandinaini Reddi CDFD, Hyderabad. Conducted DNA sampling tests for the properties sent to CDFD, Hyderabad. Proved forwarding letters from CBI. Provided a DNA report. The DNA strands of 'L' could not be found in any of the bones seized by Noida Police or CBI. 26 Reena Sarkar Works as a maid. Claimed that the accused asked her to come inside the house for work. 27 Dr. Mamta Sood Asst. Prof, AIIMS. Proved accused’s forensic psychiatric assessment report, investigation related forms. The examination revealed that the accused suffers from necrophilia and necrophagia, but is fit to stand trial. 28 Dr. A.K. Mittal Asst. Director, Forensic Sciences Laboratory, Agra. Witness to the seizure made from D5 and D6 from 04.01.2007-06.01.2007. Proved the letter constituting the 7 member team of FSL, Agra, letter dt. 20.01.2007 to senior police superintendent with a detailed report of the investigation conducted from 04.06.2007-06.01.2007, Report describing articles seized during investigation, letter sent by CJM, Gautam Buddha Nagar to chemical examiner UP. 29 S.I. Rajendra Singh Witnessed seizure of articles from D5 and D6 on 05.01.2007 and 06.01.2007.

15 30 S.I. Sushil Kumar Witnessed seizure of articles from D5 and D6 on 05.01.2007 and 06.01.2007. Proved map of D5 dt 05.01.2007. 31 Surendra Constable. Proved transfer of case properties to FSL, Hyderabad, AIIMS, CFSL, New Delhi and back to CBI on different dates. 32 Mahabir Singh Constable. Present when the missing complaint dt. 07.06.2005 of 'L' (5 year old girl) was registered in the Police Station. 33 Kunwar Pal Singh Constable. Recorded the missing person complaint regarding 'L'. 34 Subedar Singh Record keeper, SSP Office, Gautam Buddha Nagar. Haded over the GD of 07.06.2005 to the CBI on 21.04.2007. 35 Shiv Kumar Tyagi Proved the accused’s application and affidavit for ration card. 36 Daulat Ram Assisted the accused in procuring a ration card. 37 Dr. Sanjeev Sr. Scientific Officer, CFSL, Chandigarh. Said skull no.12 resembled Kavita’s photo. 38 Sunita 'L'’s mother. Identified the photo as that of her daughter’s said the photo had been given by her husband in the police station and to the CBI. 39 Ramesh

Prasad Sharma Worker in D6. Mentioned of foul smell from D- 5. 40 Dinesh Yadav Investigating Officer prior to the CBI. Arrested the accused and supervised recoveries and seizures made

29.12.2006 and 30.12.2006. 41 R.P. Sharma ASI. Witness to appellant’s S27 disclosure statement of a knife on 11.01.2007. 42 Dr. V.K. Mahapatra Prepared the report of CFSL, Delhi, analyzing the case properties. Proved blood stains report of CFSL, Delhi. 43 Dr.

Chittaranjan Behera AIIMS. Witness to appellant demonstrating the manner in which he carved the bodies. 44 MS Fartyal IO. Proved appellant’s application for confession dt. 28.02.2007, his application to the court dated 28.02.2007, Order of the Court dated 28.02.2007-03.03.2007. 45 SI, Surendra Pal Singh Maalkhana incharge of the police station in NOIDA. Transferred the case properties to CBI Authorities.

16 46 RC Garwaan IO. Proved the FIR registered by the CBI on 11.01.2007 and chargesheet. Proved the seizure panchnama dt. 14.04.2007 and 16.04.2007 of biological material clothes etc. from the drain on the main road facing the row of houses D2-D6 prepared by his colleague Stephen Durairaj. Proved forwarding letter to Forensic Deptt., AIIMS. CW-1 Mahavir Police Officer attached to Gautam Budh Nagar P.S. Noida. Proved the FIRs in the General Diary. Proved the General Diary Entries on 29.12.2006,

31.12.2006,

05.01.2007, 06.01.2007, 11.01.2007 and 12.01.2007. CW-2 Nirbhay Kumar IO in Nithari Case RC 2/2007. Prepared seizure memo of articles from D5 and bones etc. from the empty space behind D5 and D6 and in front of the Jal Board residential quarters on 12 and 13.01.2007. Witnessed accused’s Section 27 the disclosure statement regarding the axe on 18.01.2007. CW-3 AGL Kaul IO in Nithari Case RC 4, 5, 6/2007. Witness to the recovery of biological material from the drain on the main road facing the row of houses D2-D6 on 15.01.2007 and 16.01.2007. Statement of Accused SK under Section 313 Cr.P.C. 22. Incriminating material adduced during trial by the prosecution has been confronted to the accused appellant SK, for recording his statement under Section 313 Cr.P.C. Accused has denied his implication in the case/offence and has claimed that he was tortured and that his nails were extracted, his genitals were burnt and petrol was put in his anus. He offered to get himself medically examined to prove his allegations. The accused SK also claimed that he was extended other tortures and the C.B.I. got his statement recorded on the threat that his children are in the CBI custody. Fearing for life of his children the accused claims to have made confession to the magistrate. Accused has also stated that police and CBI got his signatures on blank pages and that no recovery was made from him or on his pointing out. He has emphatically claimed that he has been falsely implicated.

17 23. Statements were recorded later also of accused wherein he denied his arrest on 29.12.2006 and instead reiterated that on the asking of police he had come to police station on 27.12.2006 and was dropped at the police station by Pandher in his car. Accused SK has denied having made any statement about killing of 'L' and that his signatures were obtained on blank pages. Accused SK has also denied that he was taken to House No. D-5. He has also denied that any recovery was made on his pointing out. He has also denied the prosecution case with regard to his alleged disclosure made facilitating the recovery of knife etc. He has also denied having made any disclosure statement. Accused SK has also stated that he was never taken to House No. D-5, nor the knife was recovered on his pointing out. In reply to Question the accused has stated that he has been falsely implicated in order to protect doctor Navin Chowdhary, owner of House No. D-6, Sector-31, Noida and that the recovery has been falsely planted on him. Chronology of Events 24. In order to appreciate the facts of the cases it would be worthwhile to notice the chronology of events leading to the award of death reference in this case. The chronology placed in a chart during argument by the counsel for the appellants, on which there is no serious objection, is reproduced hereinafter:- Chronology of Events S. No. Date Event 1 2004-05 There were repeated complaints of children going missing from Nithari village but no action was taken. 2 Feb 04 Accused Pandher purchased bungalow D5, Sector 31, Noida. He was living there with his wife, Devender Kaur (not examined). Pandher employed a driver Pan Singh (not examined by the Prosecution), driver Satpal (not examined). a gardener (not examined), maid servant Maya

18 Sarkar (not examined) and another servant, Keshav (not examined). 3 July 04 Koli employed as Pandher's servant in D5. 4 30.01.05 Pandher goes to Australia. He returns from Australia only on 14.2.05. 5 8.02.05 Disappearance of 'XYZ' (CC 1475/09). 6 March 05 Boys playing cricket notice a human hand in the open space between bungalows, DS and D6 and the Jal Board residential quarters. Elders in the locality call the police. Police comes to the spot and says there is nothing to worry. The police cover the hand with mud so that it is concealed. 7 15.3.05 'J' (CC 2/19) goes missing. 8 16.3.05 'J''s mother (CC 2/19) registers a missing complaint in Sector 20 Noida Police Station. 9 5.4.05 'J''s father (CC 2/19) registers an FIR No 66/05 in Sector 24 Noida Police Station. 10 4.06.05 Pandher leaves for Bombay on 4.6.05 and returns on 7.6.05. 11 4.06.05 'H'. (CC 147/13) goes missing. 12 07.06.05 'H''s father, Mukesh (CC 147/2013) registers a missing complaint in the Sector 20 Noida Police Station. 13 21.6.05 'K' (CC 4/19) goes missing. 14 23.6.05 'K''s father Jhabbu Lal registers FIR No 448/05 u/s 363, 366 (CC 4/19) in Sector 20 Noida Police Station. 15 8.4.06 Pandher leaves for Chandigarh and returns on 13.4.06. 16 10.04.06 'F' (CC 7426/10) goes missing. 17 11.04.06 Missing persons report filed for 'F' (CC 7426/10). 18 5.5.06 Pandher leaves for Chandigarh and returns on 8.5.06. 19 07.05.06 'L'. goes missing (case pending in the Trial Court). 20 May 06 'L''s father, Nand Lal, goes to Sector 26 Noida Police Chowki. SI KP Singh sends policemen to D5 and brings Koli for questioning. Koli is subsequently released. 21 June 06 SSP Noida, at the instance of 'L''s father, Nand Lal, directs SI Gajendra Singh to investigate into 'L''s disappearance. SI Gajendra Singh calls and interrogates Koli, Pandher and others, and then releases them. 22 18.07.06 Pandher is in Punjab till the evening of 18.7.06. 23 18.07.06 'G' (CC 835/11) goes missing. 24 29.06.06 On the complaint of Nand Lal, SSP directs SI Deepak Chaturvedi, SHO, Sector 20 Noida Police Station, who registers a missing report for 'L'. 25 19.07.06 Missing person report is filed for 'G' (CC 835/10). 26 22.07.06 Pandher is in Punjab from 22.07.06 to 30.07.06. 27 24.07.06 'E' goes missing (CC 2926/17). Her uncle files a missing person report at Sector 20 Noida Police station.

19 28 24.08.06 'L''s father, Nand Lal, files a complaint u/s 156(3) CrPC before CJM, Gautambudh Nagar. 29 25.9.06 Pandher is in his office in Sector 2, NOIDA from 11 am to 6:05 pm after which he goes to Faridabad. 30 25.9.06 'I' (CC 4196/10)) goes missing. 31 26.09.06 Missing person report is filed for 'I' (CC 4196/10) by her father. 32 27.09.06 CJM Gautambudh Nagar orders registration of an FIR on Nand Lal's complaint. 33 05.10.06 Pandher goes to his office at 10 am. Thereafter, he leaves for Dehradun at 1 pm and returns on 14.10.06. 34 05.10.06 'A' (CC 5183/17) goes missing. 35 07.10.06 On orders of CJM, Gautambudh Nagar, FIR 838/2006 is registered u/s. 363 and 366 IPC against Koli and Pandher in connection with the disappearance of 'L'. Investigation is entrusted to SI Simranjeet Kaur. Pandher is in Uttaranchal from 8.10.06 to 14.10.06. 36 8.10.06 Pandher is in Uttaranchal from 8.10.06 to 14.10.06. 37 12.10.06 'C' (CC 196/18) goes missing. 38 31.10.06 Pandher leaves for his office in the morning. From there he leaves for Chandigarh and returns on 1.11.07. 39 31.10.06 'D' (CC 2667/17) goes missing. 40 12.11.06 'B' (CC 3/21) goes missing. 41 27.11.06 Dy. SP Dinesh Yadav Noida starts investigation. 42 Nov 06 A hand is found during the cleaning of the drain on the main road in front of the row of bungalows D1 - D6. 43 03.12.06 Both the accused are taken for questioning by the Noida police. 44 20.12.06 to 23.12.06 The drain on the main road in front of the row of bungalows DI-D6 is cleaned by the Municipality. 45 25.12.06 Koli goes to his native place on leave. 46 29.12.06 8 to 8:15 am Koli is arrested in connection with FIR No. 838/2006 u/s 363, 366 IPC concerning the disappearance of 'L'. Koli has disputed this date and led evidence to show that he was arrested two days earlier i.e. on 27.12.06. 47 29.12.06 Shortly after his arrest, Koli allegedly makes a confession which includes a disclosure statement about the killing of 'L' and the location of her dead body. No fard is prepared regarding the making of this disclosure statement or the words used. This confessional statement does not mention any rape, nor does it mention any other victims. 48 29.12.06 11:00 am Pandher is arrested outside D5. When the police and panchas arrive with Koli at D5 they find that digging had already begun in the open space between D5, D6 and the Jal Board residential quarters, and hat a huge crowd, including civilian and media personnel, has collected there. The Panch to the recovery, Pappu Lal (who is father of the

20 victim, 'F' in CC 7426/10), states that when he was called by the police for this event, he was told that that clothes etc. of the deceased have been recovered and he was required to identify the same. 49 29.12.06 15 skulls, bones, slippers, clothes are seized from the open space between D5, D6 and the Jal Board residential quarters; a knife is seized from below the water tank on the terrace of DS. The clothes seized include a semen stained skirt belonging to 'I' (CC 4196/10) and a semen stained underwear, which on subsequent DNA analysis, do not match the semen found on Koli's blanket. Vandana Sarkar, the mother of victim 'A' (CC 5183/2017) states that when she reached the spot for identification of clothes, she saw that Koli was giving a confessional statement that the IO, Dinesh Yadav was recording and a copy thereof was given to her husband Jatin Sarkar by the IO, Dinesh Yadav. Vandana Sarkar was later threatened by the CBI against producing the copy of the Case Diary before the Ld. Trial Court. As per this confession, Koli allegedly would bring girls for Pandher, and after Pandher had raped them he would tell Koli to do as he pleased with them and dispose of them. Koli would then kill them, sever their heads, and dispose of the bodies. 50 29.12.06 The seized biological material (skulls, bones) are sent for post mortem, but no post-mortem examination report is produced before the trial court though the reports were received by the Police on 4.1.07 and handed over to CBI on 12.1.07. Victims' relatives identify some of the clothes. 51 29.12.06 8:15 pm Both the accused are sent back to the Police Station. Both the accused are taken out of the Police Station for the purpose of production in court. Both the accused are produced before the Ld. JMFC for the first time for remand. The IO has admitted that the accused were produced before the Magistrate about 30 hours after arrest. As per the Remand Application filed by 10, Pandher and Koli jointly pointed out the place from where 15 skulls were recovered, and the rest of the bodies were still to be found. The Ld. JMFC's Remand order notes that the joint disclosure of both the accused led to the recovery of skulls and police custody was granted for them for two days starting on 31.12.06. 52 30.12.06 3.25 am Following FIRs are registered by Sector 20 Noida Police Station against Pandher and Koli u/s 363, 366, 376, 302, 201: Victim

21 FIR No 1025/06 'A' FIR No 1029/06 'C' FIR No 1028/06 'D' FIR No 1033/06 'E' FIR No 1021/06 'F' FIR No 1022/06 'G' FIR No. 1032/06 'H' FIR No 1024/06 'I' FIR No. 1026/06 'B' 53 30.12.06 6:30 am Both the accused are taken out of the Police Station for the purpose of production in court. 54 30.12.06 3:30 pm Both the accused are produced before the Ld Magistrate for the first time for remand. The IO has admitted that the accused were produced before the Magistrate about 30 hours after arrest. As per the Remand Application filed by 1O, Pandher and Koli jointly pointed out the place from where 15 skulls were recovered, and the rest of the bodies were still to be found. The Ld. JMFC's Remand order notes that the joint disclosure of both the accused led to the recovery of skulls and police custody was granted for them for two days starting on 31.12.06. 55 30.12.06 19.10 hours Sector 20 Noida PS receive 16 post mortem reports but these are never produced during any of the trial. C.B.I. has filed these post-mortem reports on an affidavit before this Court. 56 31.12.05 Both the accused are taken into police custody. However, no interrogation or questioning is done on this day. 57 31.12.06 Hair, human bones, bangles, slippers and clothes are seized from the drain on the main road facing bungalows D2 – D6. The accused are not present for this seizure. 58 01.01.07 Permission is granted by the Ld CJM, Gautambudh Nagar on an application to take both the accused for narco analysis to Gujarat. As soon as police custody is obtained after the very first remand, the Accused are sent for Narcoanalysis. 59 04.01.07- 06.01.07 The 7 member team from FSL, Agra forensically inspects D5 for blood stains, human remains, etc but all that is found is a blood spot of unknown origin in the bathroom sink and pipe. 60 04.01.07 The open space between D5, D6 and Jal Board residential quarters was photographed, Benjamin Test (preliminary examination of blood stains) was conducted in D5 and maps of various rooms of D5 were prepared. 61 05.01.07 The FSL, Agra team seizes 25 objects (including a kitchen knife from room no. 7) for forensic examination from D5 in the presence of witness, Jhabbu Lal, father of victim 'K', but nothing incriminating is found. Seizure of portions of a pink mattress, a yellow bed-sheet and sofa mattresses. A map of the house was prepared. [A Semen stains of unknown origin are found on the sofa mattress which do not match the semen stains found on Koli's quilt seized subsequently. Pieces of bones and bone ash seized from the furnace in the

22 backyard of D5 were not found to be human bones. 62 05.01.07- 10.01.07 Brain mapping, narco analysis, lie detection, psychiatric assessment and polygraph tests are conducted on both the accused in Gandhinagar. As the UP Police had custody of Koli only up till 5 pm on 10.1.07, SSP Gautambudhnagar requests the Ld. CJM, Gautambudhnagar, for an extension of remand till 12.1.07. CJM grants the same even though the accused was not physically produced before the Magistrate in terms of sec. 167(2)(b) Cr.P.C. which mandates that if accused is in police custody he must be physically produced before the Magistrate for remand. 63 06.01.07 The open space between D5-D6 and facing Jal Board residential quarters is dug up and bones, clothes and soil were seized and a map of the spot prepared. 64 09.01.07 UP government notifies the transfer of all the cases pertaining to Nithari disappearances to the CBI under Sec. 6 of the Delhi Special Police Establishment Act (DSPEA). 65 10.01.07 The Central government issues a notification under Sec. 5 of the DSPEA transferring the Nithari group of cases to the CBI. 66 11.01.07 10-11:00 am Both the accused are brought back to Noida from Gandhinagar. A knife is recovered by the Noida police from the open space between D5, D6 and Jal Board residential quarters pursuant to a sec. 27 confessional statement by Koli where he states, inter alia, that he would cut off the flesh from the bodies with a knive 67 11.01.07 11:35 am Information is received by Noida police about the presence of a human hand in the drain on the main road facing bungalows D2 to D6. 68 11.01.07 Following FIRS are re-registered by the CBI. The accused are taken into CBI custody. Victim RC No. 2(S)/07/SCB/DLI 'A' RC No. 3(S)/07/SCB/DLI 'B' RC No. 6(S)/07/SCB/DLI 'C' RC No. 5(S)/07/SCB/DLI 'D' RC No. 9(S)/07/SCB/DLI 'E' RC No. 7(S)/07/SCB/DLI 'F' RC No. 8(S)/07/SCB/DLI 'G' RC No. 14(S)/07/SCB/DLI 'H' RC No. 10(S)/07/SCB/DLI 'I' RC No. 11(S)/07/SCB/DLI 'J' RC No. 16(S)/07/SCB/DLI 'K' 69 11.01.07 Accused SK allegedly makes a confessional statement to the CBI stating that he strangulated his victims, and raped the corpses of his victims. 70 11.01.07 The remand application submitted by CBI dt. 11.01.07 in RC 2/S/07.CBI.SCB I (FIR regarding victim, 'A') states that Koli and Pandher had jointly admitted to kidnapping, raping and murdering 'A'. This stand of prosecution while seeking remand is contrary to the prosecution version to implicate only accused SK.

23 71 12.01.07 Items sent to FSL, Agra, are deposited in the CBI Maalkhana. 72 12.01.07 A joint team of the CBI, CFSL and AIIMS comprising BK Mahapatra, Dr. Rajendra Singh and others search D5 and seize items from the house including a quilt from Koli's room, samples of cushion and mattress covers from the lobby etc.). DNA profiling of the semen found on the quilt does not match the semen found on the mattress cover, salwar, 'I''s skirt and underwear recovered from the drain and empty space behind D5-D6 between 29.12.06- 31.12.06. The wall behind D5 was broken, the open space between D5, D6 and the Jal Board residential quarters was dug up and bones, pieces of bangles, clothes soiled in mud were seized. 73 13.01.07 The abovementioned CBI, AIIMS and CFSL team digs up the open land between D5, D6 and Jal Board compound and seize pieces of bones, clothes, slippers, locks of hair, polythene pouch containing tissues and bones, plastic rope and pieces of bangles. The drain on the main road was dredged and additional clothes, shoes, slippers tissues. muscles and bones were seized. Pursuant to this the search of the open land behind D5, D6 is concluded. 74 13.01.07 Accused SK allegedly makes a confessional statement stating that he would rape or attempt to rape his victims while they were alive and after he would kill them. He shows the places where he committed the crime as well as disposed off the bodies. 75 15.01.07 Dredging of the drain on the main road in front of the bungalows D1-D6 is done by the CBI, in the presence of DSP, AGL Kaul and AIIMS-CFSL team. Additional human remains were seized from the drain. 76 15.01.07 All items and documents of the case were transferred from Sector 20, Police Station to the CBI. 77 16.01.07 More biological material was seized from the drain on main road facing row of houses D1-D6 in the presence of DSP, AGL Kaul. Case property seized thus far was taken to AIIMS for FSL examination. Pursuant to this date no further search of the drains was done. 78 18.01.07 An axe is seized from the front lawn of D5 pursuant to a s. 27 confessional statement by accused SK where he says that he would use an axe to cut the bodies. SI, Rajender Singh states that the lawn had been dug up prior to 04.01.07. No blood stains are found on the axe. 79 19.01.07 Other case properties transferred to the CBI. 80 20.01.07 Remaining case properties transferred to the CBI. 81 20.01.07 Preliminary report of FSL, Agra team regarding the recovered items between 04.01.2007-06.01.2007 is sent to the Senior Police Superintendent, Gautambudh Nagar. 82 21.01.07 Case properties are taken to FSL, Hyderabad.

24 83 22.01.07 Report of the narco analysis and brain mapping tests etc. sent to CJM, Gautambudh Nagar. 84 24.01.07 SP, SJM Gilani requests Director, CFSL, Delhi to analyse the materials recovered till then. 85 25.01.07 IO, MS Phartyal claims that accused SK was badly beaten up by advocates and the public upon being produced in the MM Court, Ghaziabad. No medical report regarding the same js produced nor is the magistrate before whom he is produced informed of the assault. Further, the CBI continue to produce accused SK before the same Court for subsequent remands. 86 29.01.07 Case properties taken to CFSL, Delhi. 87 01.02.07 CFSL, Delhi receives a letter from SP, CBI, along with 1 unsealed and 55 sealed parcels for analysis. 88 02.02.07 Additional City Magistrate, Lucknow is informed that blood samples of parents of victims needed to be collected in his presence. 89 03.02.07 The blood samples of victims' parents are collected at AIIMS for DNA. 90 04.02.07 Accused SK is brought by the CBI to AIIMS where he is shown the seized human remains and other articles. He identifies hair and a hair clip. He also demonstrates how he would cut the bodies. In his Sec. 313 statement, accused SK states that the cadaver shown to him already had black markings which he was asked to trace with a chalk. 91 08.02.07 An application is made by the CBI to the Ld. CBI Magistrate, Ghaziabad for remanding both the accused to police custody for a further 14 days. The order dt. 08.02.07 is passed by the Ld. CBI Magistrate stating that remand to further police custody is sought on the ground that "the accused are also required for recovery of the body and personal belongings of the missing woman 'D'". 'D''s clothes were seized during the initial period and were identified by her husband on 29.12.06. The memo of identification of 'D''s clothes by her husband dt. 29.12.06 is marked Exhibit Ka 30 in CC 2667/2017 and the same is corroborated by the evidence of the Sahstra Pal Singh, PW 15 in CC 2667/2017. All the skulls, bones and body parts had been excavated and seized by the police / CBI between 29.12.06 and 16.01.07. No excavations or seizures of body parts were made after 16.01.07. The excavated material was taken for forensic analysis almost immediately after seizure by the team of forensic experts who were present during the seizures. The reason given for obtaining further police custody was deliberately misleading and a camouflage for something else. Relying on these misleading statements, the Ld. CBI Magistrate, Ghaziabad remands both the accused to further police custody till 22.02.07. 92 09.02.07 CDFD, Hyderabad receives skeletons and blood samples from AIIMS. DNA is attempted to be extracted from only a small portion of the human remains / bones sent for analysis. At least 15 separate DNA profiles are extracted. Of

25 these, only 8 match the DNA profiles extracted from the blood samples of the parents of the missing persons. 93 12.02.07 CFSL, Delhi receives a letter from the CBI to give a report on the materials sent to them. 94 13.02.07 The CBI request the Director, AIIMS to conduct psychiatric tests on the accused. 95 20.02.07, 22.02.07 & 23.02.07 Forensic Psychiatric Assessment of both the accused is conducted at AIIMS. 96 22.02.07 Remand Application filed by the CBI before the Ld. SJM, Ghaziabad, stating that accused SK and Pandher have confessed to raping and killing 'XYZ' (CC 1475/09] The CBI applies for 97 28.02.07 An application is made by the CBI to the Ld. ACMM, Patiala House Court, New Delhi for recording accused SK’s confession u/s 164 Cr.P.C. The application states that accused SK was assaulted by the advocates and public when produced in the Ghaziabad Court on 25.01.07 and prior to that in Ghaziabad District Jail, and he, therefore, faces a grave security threat. The application prays that for the purposes of the confession accused SK be sent to Tihar Jail. The application annexes an undated letter purportedly signed by accused SK addressed to the Ld. ACMM, New Delhi/CBI Magistrate Delhi stating that he wishes to confess about the manner in which he first killed and then had sex with the victims and prays that he should be presented before the Ld. ACMM/CBI Magistrate so that he may give a detailed description of his crime. The application is written in formal language using legal terms that a lay person would not be familiar with and that would be beyond the capability of) servant who has only studied up till 7th standard. 98 1.03.07 1.10 pm A legal aid counsel is appointed and granted five minutes interview with accused SK in the court room itself "in the interests of justice". 99 1.03.07 1:20 pm The Ld ACMM directs the Ld. MM, Patiala House, New Delhi, to record accused SK’s confession u/s 164 CrPC and also to have it recorded on video. 100 1.03.07 The legal aid lawyer is not present during the video recording of the confession. In this confession, accused SK gives a detailed, graphic and highly repetitive account of how he lured, attempted to rape, killed, dismembered, ate each of his victims and how he disposed of their bodies. In his confession, he also informs the Ld. MM that he has been, brutally tortured by the police, that he has been extensively tutored by them and made to memorise parts of his confession pertaining to the names of the victims, the dates and times of their killings, the manner of their killing, etc. 101 1.03.07 After recording the confession, the same is copied onto 4 CDs and the signature of Ld. MM and accused SK is taken on all 4 CDs. Thereafter, transcription of the confession commences and carries on till 10.15 pm but cannot be

26 completed. accused SK is produced before the Ld. ACMM, who forwards accused SK to the Ld. MM for transcribing the confession. Transcription is not completed. 102 02.03.07 Accused SK is produced before the Ld. ACMM, who forwards accused SK to the Ld. MM for transcribing the confession. Transcription is not completed. 103 03.03.07 Accused SK is produced before the Ld. ACMM not by jail officials but by Inspector Rakesh Sharma and the SHO from Tilak Marg Police Station. The Ld. ACMM forwards him to the Ld. MM and the transcription is completed. 104 08.03.07 The Serology Department, CFSL, Delhi files a report signed by Dr. Singhla. 105 14.03.07 A detailed forensic report, signed by Dr. Rajinder Singh, CFSL, Delhi, regarding the analysis of 13 seized knives is prepared. 106 15.03.07 Another forensic report signed by Dr. Rajinder Singh regarding the knives and axe recovered at accused SK’s instance, the material of the clothes seized from the empty space behind D5 and D6 and from the drain on the main road facing the row of bungalows, and whether they would be worn by males or females is prepared by CFSL Delhi. 107 16.03.07 A detailed forensic analysis report signed by Dr. Rajinder Singh, CFSL, Delhi, of the seized material is prepared. The DNA profile of the semen found on the quilt seized from accused SK's bedroom does not match the DNA profile extracted from the clothes recovered from the drain and the open space between D5-D6 and the Jal Board residential quarters. 108 20.03.07 Letter forwarding the 2 knives and an axe seized at accused SK's instance u/s 27 is sent by SP, CBI to the Forensic Department, AIIMS. 109 07.04.07 CBI moves an application before the SJM, Ghaziabad for identification of clothes and items of the victims. Identification is conducted in the court premises. Family members of victims Rima (CC 1475/2009), 'F' (CC 7426/2010), 'K' (CC 4/2091), 'B' (CC 3/2021), 'G' (CC 835/2011), 'I' ( CC 4196/2010) identified clothes as belonging to the victims. Father of ‘H’ (CC 147/2013) is present in court but does not identify any of the clothes. Family members of 'E' (CC 2926/2017), 'D' (CC 2667/2017) and 'C' (CC 196/2018) were not present in court for identification of clothes. 110 13.04.07 Case properties taken to AIIMS for examination. 111 25.04.07 The protest petition of Jatin Sarkar, father of 'A' and complainant in ST 440/2007, challenging the exoneration of Pandher by the CBI and seeking further investigation against Pandher and the role of Dy. S. P., Dinesh Yadav, is transferred to the court of the Ld. Sessions Judge, Ghaziabad. 112 11.05.07 The Ld. Sessions Judge, Ghaziabad dismisses the protest petition holding that Pandher can be arraigned only under sec. 319 CrPC. However, the Court allows the prayer for

27 further investigation against Pandher. 113 04.06.07 Charges under sec. 376, 364, 302, 201, 511 IPC are framed by the Ld. Court against accused SK in ST 440/2007 ('A'). 114 16.07.07 Photographs of the victims along with the 19 skulls and skull bones were sent to CFSL, Chandigarh for skull superimposition. 115 23.08.07 An AIIMS report signed by Dr. Rajinder Singh and others states that the injury and cut marks and dismemberment of some of the soft tissue and bones could have been caused by sharp edged weapons such as the forwarded knives and axe. 116 31.08.07 A report by CFSL, Chandigarh is submitted stating that the pictures of 'L', 'J', 'D', 'E', 'H' and 'E' are likely to be of the same skulls as in Sets No. 1, 4, 6, 12, and 16. The report also notes that human skulls in Sets No. 7, 10 and 13, though fit for comparison did not match any of the photographs. Thus, there is no DNA or skull super imposition match for the skulls in Sets No. 7, 10 and 13, which shows that these skulls do not belong to any of the victims in the present group of cases. Importantly, though the photograph of 'L' (aged 27 years), is found to match with the skull in Set No.1 as per the AIIMS report dt. 15.03.07, the age of the skull in Set No.1 is between 12-18 years. Subsequently, the photographs of missing persons as per missing complaints registered in Sector 24, Noida Police Station were also sent for skull superimposition. Skull Set No. 7 and 13 matched with the photographs of two of these persons (Asha and Basanti). These persons, whose skulls were also found in the open space behind D5 and D6 are not named in accused SK's confession and it is not the case of the prosecution that they were killed by him. It is also not known whether they went missing before or after accused SK started working for Pandher in July 2004. It is therefore clear that persons other than accused SK were involved in the killing and disposing of bodies in the open space between DS-D6 and Jal Board residential quarters, which falsifies the prosecution case. 117 21.11.07 The Ld. Sessions Judge, Ghaziabad dismisses the CBI's application to cross examine PW 31, Vandana Sarkar in ST 440/2007 ('A') and rules that cross examination merely on the ground that she had cast aspersions on the conduct of certain CBI officers was not a just ground. 118 28.11.07 The Ld. Sessions Judge, Ghaziabad partially allows Vandana Sarkar's application u/s 319 CrPC against Pandher in ST 440/2007 ('A') but dismisses the application to make Dy.S.P. Dinesh Yadav also an accused. 119 16.07.08 Charges under s. 376, 302 r/w 120B and 201 are framed by the Ld. Court against Pandher in ST 440/2007 ('A'). 120 13.02.09 Accused SK and Pandher are sentenced to death in ST 611/2007 ('XYZ').

28 121 11.07.09 This Hon'ble Court in CC 1475/2009 ('XYZ') upheld the conviction and sentence of accused SK in ST 611/2007 while Pandher is acquitted. 122 17.12.09 'XYZ''s father, Anil Haldar (complainant in ST 611/2007) files SLP (Crl) No 608/2010 (Criminal Appeal No 513/2011) before the Hon'ble Supreme Court challenging the acquittal of Pandher in CC 1475/2009. The appeal has been admitted and is pending hearing. 123 12.05.10 Accused SK is sentenced to death in ST 850/2007 ('I'). 124 28.09.10 Accused SK is sentenced to death in ST 696/2007 ('F'). 125 22.12.10 Accused SK is sentenced to death in ST 740/2007 ('G'). 126 15.02.11 The conviction and sentence of accused SK in ST 611/2007 ('XYZ') is upheld by the Hon'ble Supreme Court in Criminal Appeal 2227/2010 [SLP (Cri) 608/2010]. 127 24.12.12 Accused SK is sentenced to death in ST 494/2007 ('H'). 128 02.04.13 Mercy Petition preferred by accused SK against the death sentence awarded in the 'XYZ' case (ST 611/2007) rejected by the Governor. 129 20.07.14 Mercy Petition preferred by Koli against the death sentence awarded in the 'XYZ' case (ST 611/2007) rejected by the President. 130 28.10.14 Hon'ble Supreme Court rejects Koli's Review Petition against its order in Criminal Appeal 2227/2010 ('XYZ'). 131 28.01.15 Koli's petition (Criminal Misc Writ Petition No. 23471/2014) before this Hon'ble Court wherein the rejection of Koli's Mercy Petition by the Governor and the President was challenged, is allowed and the death sentence passed on him in ST 611/07 ('XYZ') is commuted to life imprisonment. 132 07.10.16 Accused SK is sentenced to death in ST 550/2007 ('D'). 133 16.12.16 Accused SK is sentenced to death in ST 396/2008 ('E'). 134 24.07.17 Accused SK and Pandher are sentenced to death in ST 440/2007 ('A'). 135 08.12.17 Accused SK and Pandher are sentenced to death in ST 739/2009 ('C'). 136 2.3.19 Accused SK is sentenced to death in ST 524/2008 ('J'). 137 6.4.19 Accused SK is sentenced to death in ST 930/2007 ('K'). 138 16.1.21 Accused SK is sentenced to death in ST 931/2007 ('B') 25. The court of Sessions has observed that this is a case of circumstantial evidence and, therefore, chain of events pointing to the hypothesis of guilt attributed to accused has to be connected before the accused SK could be held guilty of the offence alleged against him. The confession made by accused

29 SK before the Magistrate under Section 164 Cr.P.C. has been relied upon as the main evidence to implicate the accused appellant alongwith the alleged recoveries made on his pointing out under Section 27 of the Evidence Act. Testimony of prosecution witnesses have also been relied upon to hold that the accused SK used to lure the girls inside the house and then strangulate and rape them. Sessions Court has observed that the confession of accused SK was voluntary as the accused was repeatedly informed that he is not bound to make such a statement. The trial court has referred to oral and documentary evidence and has relied upon the confession of accused appellant SK as well as the recovery allegedly made on his pointing out to return a finding of guilt against the accused SK and sentenced him, as per above. Arguments in support of appeal 26. On behalf of the accused appellant SK the conviction and sentence is assailed by contending that there is no evidence of accused SK ever being seen with the victim 'H'., let alone evidence of 'H'. being last seen alive with accused SK. It is also argued that confession is neither voluntary, nor is true and is otherwise recorded in complete disregard of the procedural safeguards stipulated under Section 164 Cr.P.C. and, therefore, the confession is bad in law. 27. General principles for evaluating admissibility and evidentiary value of confession under Section 164 Cr.P.C. has been emphasized with the aid of various judgments in order to contend that such retracted confession is judicially viewed with suspicion. It is also urged that confession has to be read as a whole and if even a part of confession is tainted, the taint attaches to each part of the confession. It is then argued that

30 the Court must conclude whether confession is voluntary or true. It is argued that burden of proving voluntariness of confession is upon the prosecution and that the prosecution has failed to discharge such burden in the present case. Argument also is that there is no evidence to show as to how, when, to whom and in what circumstance the accused first expressed his willingness to confess; giving of warning by magistrate or voluntariness of confession is not conclusive in this case; the accused has been tortured and; therefore, the fear induced of torture would not be dispelled. It is then urged that where accused is tortured, he would also be told about the questions likely to be put to him and the answers to be given by him. It is further argued on behalf of the appellant that the allegation of torture ought to have been inquired into by the concerned magistrate, which is not the case here. Learned counsel has emphasized the role of court in playing affirmative role in unearthing objective evidence forming the backdrop of retraction. The accused ought to be given benefit of doubt in such matters. An inverse presumption ought to be drawn from absence of materials which could form the reason of retraction. The court is also required to consider the circumstance on record which casts doubt on the voluntary character of confession. 28. Sri Yug Mohit Chaudhary, learned senior counsel for the appellant has emphasized the prolonged and unexplained police custody of SK prior to his confession as a material circumstance to reject the confession as involuntary. 29. As per prosecution SK was arrested on 29.12.2006 and was in police custody till he made the confession on 1.3.2007 i.e. an uninterrupted period of 60 days. It is urged that the prolong and excessive police custody prior to making of

31 confession, by itself sufficient to hold the confession as involuntary. It is urged that SK has only passed Class – VII and, therefore, had virtually no legal knowledge and in the absence of legal aid, he was kept absolutely in dark about his rights during investigation and remand. The accused was also not allowed to meet any other person, family member or friend, for 60 days. Argument is that this circumstance in itself is sufficient to hold the confession inadmissible. 30. It is argued that it is the prosecution's case that on his arrest on 29.12.06 SK gave a detailed confession to the police. Thereafter on the same day he gave another detailed confessional statement at the crime scene leading to recovery of further bones, clothes, knives belonging to other victims. It is also the case of the prosecution that on 3.1.2006 SK was sent for narco analysis for which he is said to have given his consent and once again he made a detailed confessional statement. It is also the case of the prosecution that SK had made two further confessional, statements on 11.1.07. The investigation in the case was largely over by 18.1.07. No evidence has been adduced which was obtained after 18.1.07. In spite of his having allegedly confessed to the police on the very first day, and repeatedly thereafter at great length, but accused SK was surprisingly not produced before the Magistrate to record his confession for about 1½ months though the investigation in this case was complete for all practical purposes. It is further submitted that the prosecution has provided no explanation for this delay nor explained what the police was doing with SK. In fact, further remand to police custody was obtained on false statements. A perusal of the remand applications and orders dated 8.2.07 and 22.2.07 show that SK’s police custody was sought by the CBI on the pretext

32 of recovering the body parts and clothes of victims 'D' and 'XYZ' as well as identification of the same. However the skulls and clothes of these two victims had been recovered and identified on 29.12.06 and 3.1.07 itself. Argument is that the obvious inference therefore is that 2 months of excessive police custody preceding the confession was required for three reasons: (a) to torture the accused and break his will so that he agrees to submit; (b) give time for the torture injuries to heal; and (c) give time to make the accused memorise the entire confession which was tailored to suit the recovery evidence and which was embellished with sensational and perverted details so that the reader's critical senses be numbed and he feels a sense of revulsion against the accused. 31. Sri Chaudhary has extensively read out the confessional statement of SK in order to submit that his confession contained repetition and, therefore, clearly suggested that he was tutored. Accused SK has also stated clearly in his confession that he was tutored on vital aspects of confession i.e. names of victims, the time, method, manner of killing, etc. On eighteen separate occasions accused SK has stated that he cannot remember facts as were being uttered by him. He has also stated that the police made him memorize the names of victim and that all the names were told to him by the police. It is also argued that the continued police custody apparently was utilized to coerce SK into memorizing facts, etc., and the consequential confession is thus involuntary. 32. In the confession, accused SK stated that UP Police ne ‘ratwaya’ regarding the names, times and manner of killing of the victims. The term 'ratwaya' implies compulsion, coercion and interference by the police, negates the voluntariness of confession. It cannot be ascertained what is voluntary and

33 true, and what is tutored and false. When there is evidence of tutoring, it is impossible to identify which part of the confession is tutored and which part is genuine. The taint attaches to the entire document. 33. The accused also wrote a detailed letter to the learned trial court dt. 25.11.08 and 16.3.09 stating, in detail, the brutal methods employed by the police. Although these letters were written generally to the trial court which was presiding over a large number of trials involving SK, and not in any specific case, these letters have been included at pg 88 in the appeal paperbook of CC 4196/2010 and at pg 91 in in the appeal paperbook of CC 4196/2010. Furthermore, two additional letters dated 1.4.10 and 10.6.11 were written by accused SK to the trial court in connection with ST No 740/07 and ST No 494/07 which are included in the paperbook of CC 835/11 at pg 295 and in the paperbook of CC 147/13 at pg 347. In the letter dt. 16.3.09 he specifically states that he was repeatedly beaten by the police. He further mentions that during police custody he was beaten up and made to sign on several blank pages. In his statement in letter dated 10.6.11 in CC 147/13, accused SK specifically requests that he be medically examined as he still bears the scars of the torture meted out to him. Further on 29.3.2010, accused SK wrote a letter detailing the manner in which the CBI tortured him, threatened and coerced him into making the confession. He states that the CBI informed him that his family was in their custody and if he did not confess, as per their say, they would leave the family to the mercy of the frenzied mob who were baying for his blood. 34. Sri Chaudhary highlighted that the hand written application of accused SK is addressed to the learned ACMM, New Delhi and the SJM, CBI, Delhi. SK in his confession

34 categorically admits to having no knowledge of the name of the Court where he has been produced. Had SK indeed addressed the application to the ACMM, New Delhi, he would have also known the Court in which he was being produced to record his confession. Additionally, prior to 28.02.2007, SK was being produced before the learned CJM Ghaziabad. Hence, it is extremely unnatural that he would, on his own address his letter to the ACMM, New Delhi. This further strengthens his claim that he wrote the letter on the CBI's coercion. 35. Learned counsel also pointed out that the learned ACMM had directed that before accused SK is handed over to DG (Prisons) Tihar, he be medically examined. Contrary to the learned ACMM's order, no medical examination of the accused is done prior to handing him over to Tihar prison authorities. The only medical report furnished is the one by the Jail Hospital on 1.3.07 which too is not proved by producing the doctor. Accused SK was produced for recording his confession on 28.2.07 after 60 days of uninterrupted police custody. It was therefore crucial that a medical examination was conducted on 28.2.07, prior to transferring him to judicial custody to ensure that the request to record a confession was not coerced by the CBI. The CBI's failure to conduct a medical examination, despite the Court's categorical order, is extremely suspicious and gives rise to an adverse inference u/s 114(g) of the Act of 1872. This medical report on 1.3.07 has a noting to the effect that 'No fresh injuries were seen’. This in itself implies the presence of older injuries on accused SK’s person and affirms his submission of being tortured by the police. If older injuries were present on accused SK’s body, they should have been described, and their ages and causes ascertained. In his letter to the learned Sessions court, accused SK categorically stated

35 that whenever the CBI took him for medical examination they pressurised the doctor into not mentioning any of the accused's injuries. The medical officer, who is the only person who could have proved the medical report dated 1.3.07 or testified to the nature of SK’s injuries has not been examined. Suppression of this crucial testimony leads to an adverse inference u/s 114(g) Evidence Act. 36. Learned counsel has further argued that CBI cannot absolve itself of its responsibility of proving voluntariness of confession on the ground that allegation of torture is against U.P. Police and not CBI. In his confession, SK mentions that he was induced by torture to confess regarding 2-3 photos. The exact number of photos for which he was tortured has not been clarified. The Magistrate should have immediately stopped the recording of the confession and asked him about the torture (how, where, why, by whom, etc). The Magistrate should have then sent the accused for medical examination. In the absence of any clarification, we cannot today draw an inference that the torture was only for 2-3 photos. 37. It is further submitted that after having spent 60 days in police custody the appellant was given only 5 minutes of legal aid. He was also not given any medical assistance. Further the I.O. was called into the room and made to state the allegations against the appellant before the recording of the confession and was directed to wait outside the room throughout the period of the recording. During the writing of the transcript the appellant was handed over to the I.O. at the end of every day for production before the learned ACMM. Thus not only were no active steps taken to fully remove the impression of torture, the recording of the confession in the presence of the police and handing over the appellant to the 1.O. reiterated the threat

36 of torture. 38. Learned counsel has relied upon Section 24 of the Evidence Act to submit that the use of expression ‘appears’ imports a lesser degree of proof than ‘proved’ and has been introduced in the statute with the object of securing fairness in admitting confessions into evidence. 39. The circumstance of filing application at Delhi for recording of confession under Section 164 Cr.P.C. is also highlighted, inasmuch as, the CBI itself had produced SK before the CBI Magistrate Ghaziabad on 8.2.2007 and 22.2.2007, much after the alleged incident of violence in Ghaziabad Court on 25.1.2007 and, therefore, reason for moving the application at Delhi stands falsified. 40. It is submitted that it is the CBI's case that SK was badly beaten up by the advocates and public when he was produced in the Ghaziabad Court on 25.1.07 and therefore faced an absolute security threat and danger. However, the CBI did not report the assault on accused SK to the Magistrate before whom he was produced on 25.1.07. Further, the CBI did not produce any medical treatment papers corresponding to the said incident nor did they take any steps to provide accused SK with any additional security. Moreover, not only did the CBI not mention the assault on accused SK to the Magistrate on 25.1.07, they did not breathe a word regarding a security threat to Magistrate subsequent to the day of assault. The first mention of this threat is made only before the ACMM, New Delhi, in the IO's application for recording his confession filed on 28.2.07. The failure to mention the grave security threat and a vicious physical assault on accused SK by advocates of the court to the Magistrate is extremely suspicious. The

37 complete absence of any material corroboration of these incidents of violence can only have the following plausible explanations: i) that the incident never took place and CBI is offering false reasons to produce accused SK before a Magistrate of their choice; ii) that the CBI has used this false statement to explain any injuries that may have been found on SK’s body in the medical examination or in case SK’s body was inspected by the Magistrate. If before confessing, SK was facing a threat at Gaziabad jail, as claimed by the CBI, this threat would have increased manifold after his confession. It is therefore inexplicable why, immediately after completion of the confession accused SK was shifted back to Gaziabad Jail and no threat was apprehended. 41. On behalf of accused the circumstance of police presence during confession has also been highlighted in order to contend that confession was not voluntary. 42. After identifying SK the learned Metropolitan Magistrate had specifically directed the IO, M.S Phartyal to wait outside the video-conferencing room. SK was well aware that the very IO who had tortured him was close at hand and would have been under the constant threat and fear of the IO. By asking the IO to wait outside during the recording of the confession, the learned Magistrate effectively continues the control of the CBI over accused SK. In these circumstances any statement given by the accused cannot be voluntary and no reliance may be placed on the same. 43. It is clear that the CBI was waiting outside the video conferencing hall in Patiala House where SK’s confession was recorded and transcribed, was producing him before the learned ACMM and taking him to Tihar jail every day for the

38 duration of the confession proceedings. Crucially the confession was signed only at the end of the third day on 3.3.07 and was therefore not complete till then. Aware, that CBI officials were waiting outside the room and were taking him to Tihar jail at the end of every day, accused SK would naturally feel that he was in the custody of the CBI and be mentally pressurised and threatened by their presence. In these circumstances any statement made by accused SK cannot be said to be voluntary and free from coercion or duress. 44. Evidence on record has been highlighted on behalf of accused in order to submit that the safeguards contemplated under Section 164 Cr.P.C. has been fully bypassed; the accused was not informed of reason of judicial custody/detention period; no effective/meaningful legal aid was given; illegal instructions were issued by learned ACMM to Metropolitan Magistrate; non-application of mind by learned Metropolitan Magistrate while recording the statement; the learned Magistrate did not ask SK about the duration of police custody; no action taken by police on complaint of torture; essential responsibility of recording statement under Section 164 Cr.P.C. has clearly been abnegated by the Magistrate, who appeared as PW-11. 45. The Metropolitan Magistrate, PW-11 did not comply with the mandatory requirements of being satisfied that the confession is being made voluntarily. A perusal of the confession itself reveals that he did not arrive at a conclusive finding that the accused is confessing voluntarily but proceeded on the basis of the assumption that it was voluntary. The recording of the confession is initiated not on the basis of a concrete finding of voluntariness but an assumption.

39 46. Memorandum required by sub-section (4) of Section 164 Cr.P.C. was actually made two days later; memorandum was not in accordance with Section 164 Cr.P.C.; violation of Section 164(6) Cr.P.C. and 281 (3) Cr.P.C. 47. Next submission advanced on behalf of the appellant is that the confession of SK was not properly proved. 48. A reading of s. 164 CrPC makes it clear that the section envisages a written contemporaneous record of the accused's confession as only a written document can be contemporaneously recorded, signed and have a memorandum. While the 2009 amendment to the section 164 Cr.P.C. allows for audio- video recording of confession in addition to the primary written record and not as a substitute for the written recording. Further the amendment came into effect much after SK’s confession was recorded. 49. In the present case the prosecution has adduced the audio-video recording as the primary evidence of accused SK's confession u/s 164 CrPC. This falls foul of Section 164 CrPC as the section does not permit for an audio-video recording to be the primary proof of an accused's confession. Further the audio-video recording has not been signed by either the accused SK or the recording magistrate PW-5. Furthermore, no memorandum as mandated u/s 164 CrPC has been appended to the audio-video recording or dictated by the magistrate at the end of the audio video recording. Thus, the audio-video recording of SK’s confession does not comply with the mandate of Section 164 CrPC. That the original memory chip of the video camera used to record the confession would constitute primary proof of the same. This chip has not been produced in court. Whilst a copy of the confession has been adduced

40 through a CD, the same is not accompanied by a Section 65B certificate. Further the memory chip which is the primary document was not sent to the trial court as mandated by Section 164(6) CrPC. Thus, the CD of the confession does not constitute lawful proof of SK’s confession. 50. Accused SK did not receive any proper legal aid when his confession was recorded. It was only when he was asked about the confession during trial that he retracted the same. It is precisely because of this that retractions at the stage of Section 313 are also taken into consideration while rejecting a confession. 51. As mentioned above, it has to be shown that the confession is both true and voluntary, and that the Court must inquire into the truth of the confession only after it reaches an affirmative conclusion about its voluntariness. The truth of the confession is adjudicated by seeing whether it fits into the rest of the evidence adduced by the Prosecution. If it is found that any aspect of the confession is contradicted by any proved fact, the entire confession has to be rejected. Confession must be shown not only to be true but also to be in consonance with the probabilities of the prosecution case on material points. 52. In the present case, the confession is contradicted on material and significant aspects by the other prosecution evidence placed during the trial. 53. On behalf of the appellant it is also claimed that changing and conflicting versions were put-forth by the prosecuting agency, to suit its convenience. Such shifting stands were in keeping with the stage of investigation and the materials allegedly collected by them. Argument is that the developing

41 story put-forth by the prosecution from 29.12.2006 to 1.3.2007 is not of SK but is a progressive narrative concocted by the investigating agency. 54. Sri Chaudhary also submits that there is no independent corroboration of murder, rape or cannibalism attributed to the accused appellant nor there exists any corroboration of the alleged confession itself. He also submits that the events mentioned in the confession are highly improbable. It is further urged that the confession has been coerced and concocted to save the actual culprit of the offence since the actual accused is a powerful person. He also submits that SK hails from a very poor dalit family based in Mangru Khal Village in Uttarakhand and he came to Delhi as a migrant labour looking for work. Accused dropped out of his school because of poverty and has an old ailing mother, wife and two kids to take care of. He also has no previous criminal history. 55. So far as the circumstance relating to disclosure statement dated 29.12.2006 being admissible under Section 27 of the Evidence Act is concerned, it is submitted that disclosure and recovery of skulls and bones are not admissible under Section 27. It is also submitted that the statement attributed to SK dated 29.12.2006 has not been proved. It is also alleged that panchnama dated 29.12.2006 is fabricated and anti-dated. 56. It is submitted that as per the panchnama dated 29.12.06 SK alone confesses to having killed 'L' leading to the consequent recovery of human bones. However as per the remand application dated 30.12.06 submitted by IO, PW 40, as well as the attendant remand order dated 30.12.06 the recovery of skulls on 29.12.06 was consequent to a joint disclosure made by both the accused SK and Pandher.

42 57. These two versions are wholly incompatible and contradictory and could not have existed at the same time. Had panchnama dated 29.12.06 existed at the time of the remand it would have surely been placed before the learned Magistrate along with the case diary and other papers relating to the investigation, in light of the learned Magistrate could have never passed an order observing that the disclosure was jointly made by both accused. This clearly shows that the panchnama dated 29.12.06 did not exist up until the passing of remand order dated 30.12.06. 58. Various circumstances have been highlighted in order to submit that the prosecution has not even orally proved the contents of the disclosure statement. No independent person otherwise witnessed the disclosure statement. 59. It is the prosecution's case that the contents of SK’s disclosure statement has been orally proved by two witnesses PW-40 (Dinesh Yadav) and PW-13 (Chote Singh). However, a perusal of their testimonies makes it clear that their evidence contradicts each other on the contents of SK’s disclosure statement as well as the time, manner, and place of recording the same which have been enumerated below. The stark contradictions and variance in their evidences renders the same unbelievable. Thus, the the contents of the disclosure statement have not been proved by either of the two police witnesses. 60. It is urged that the police and public were well aware of the presence of human bodies in the open space between D5, D6 and Jal Board Compound and in the drain on the main road facing houses D1-D6. Therefore, this evidence is not a discovery u/s 27, and hence neither admissible nor

43 incriminating. it cannot be said that either this circumstance is firmly established, or that it is incompatible with the innocence of the accused and the guilt of another person. 61. It is also submitted that recovery made from a public place cannot be said to be in the exclusive possession/control of accused. It is further argued that seizures made do not corroborate disclosure statement. 62. So far as the circumstance relating to recognition of clothes of victim 'H'. is concerned, it is urged that the description of clothes is made after the seizure of clothes and not before it. This circumstance, therefore, would not be of much relevance. It is further argued that the prosecution evidence that SK habitually lured women inside House No. D-5 is also not reliable, inasmuch as, no untoward activity on part of the accused was reported. No prior complaint was otherwise made. The witnesses were brought by CBI later in violation of Section 171 Cr.P.C. It is also stated that the fact of SK offering employment to domestic workers cannot be viewed unnatural as requirement of replacement would be necessary whenever the maid went on leave etc. 63. Learned counsel has further argued that re-enactment of the manner in which bodies were cut by SK before the medical panel has rightly been disbelieved by the court below though it was relied upon by the prosecution. Admittedly accused was in CBI custody and any confession made during police custody would be barred and, therefore, has rightly not been relied upon. The mere fact that police personnel withdrew for sometime would not nullify the evidentiary value of confession in police custody. The right of accused to fair trial is also alleged to have been violated on account of following reasons:-

44 (i) Improper and inadequate questions under Section 313 Cr.P.C. (ii) Incriminating evidence not put to SK. (iii) Incorrect/misleading questions put to accused. (iv) Compound/composite questions put to accused. (v) Questioning of accused under Section 313 Cr.P.C. improper, inadequate and defective and has thereby prejudiced the accused. 64. Arguments have also been elaborately made for the previous adjudication in 'XYZ'’s case not to have any bearing on the present case. Argument, thus, in this regard shall be extensively read with. It is also submitted that previous judgment cannot act as evidence in the subsequent trial. Question, as to what exactly constitutes a precedent, has also been addressed. Argument is also advanced on the issue whether previous judgment in 'XYZ' would constitute issue estoppel for reception of evidence with respect to confession under Section 164 Cr.P.C and recovery under Section 27 of the Evidence Act. Arguments on behalf of the prosecution (CBI) 65. On behalf of CBI Sri Jitendra Mishra, Advocate alongwith Sri Sanjay Kumar Yadav have placed heavy reliance on the previous judgment of this Court in the case of 'XYZ' as well as the judgment of Supreme Court in said case. It is contended that findings returned by this Court and the Supreme Court with regard to confession of accused SK as well as recovery are not open to examination nor a contrary view can be taken in the matter. Sri Mishra has taken the Court through the evidence on record to submit that the fact with regard to recovery of bones, skull and other body parts in front of House No. D-5, Sector – 31 or behind it has to be viewed in light of

45 the confession made by accused before the Magistrate. The confession as well as statement of the concerned Magistrate Sri Chandra Shekhar has been highlighted in order to emphasise that in fact it was the accused who had committed the offence of rape and murder. Evidence on the aspect of recovery has also been highlighted on behalf of CBI. Scientific evidence etc has also been highlighted to urge that the confession and recovery is also corroborated by such scientific evidence and, therefore, the finding of court below to hold the accused guilty is merited from the evidence brought on record by the CBI during trial. Sri Mishra has also attempted to give a counter narrative to the arguments advanced by Sri Chaudhary on various aspects which shall be dealt with at the time of analysis of evidence. Sri Mishra has also placed reliance upon judgment of the Supreme Court in State of Tamil Nadu Vs. Kutty, 2001 (6) SCC 550 (Para 9 to 12) in support of the confession. Reliance has also been placed upon the judgment of the Supreme Court in State of Maharashtra Vs. Damu Gopinath Shinde, 2000(6) SCC 269 on the aspect of confession. On the aspect of confession learned CBI Counsel has also placed reliance upon the Supreme Court Judgment in Ahmed Hussein Vali Mohammed Saiyed Vs. State of Gujarat, (2009) 7 SCC 254. Heavy reliance is placed upon Gauhati High Court Judgment in Hem Chandra Nayak Vs. State of Assam, 1989 Crl.L.J. 2058. 66. Observations of the Supreme Court have also been relied upon in the case of Jamiludin Nasir; Aftab Ahmed Ansari @ Aftab Ansari Vs. State of West Bengal, 2014(7) SCC 443 on the aspect of confession. Reliance has also been placed upon the judgment of the Supreme Court in Shankaria Vs. State of Rajasthan, 1978 (3) SCC 435 as well as the judgment of the

46 Supreme Court in Ghanshyam Das Vs. State of Assam, 2005(13) SCC 387. 67. It is in the context of rival submissions made on behalf of the appellant and the prosecuting agency that the confirmation proceedings as well as appeal filed by the accused are required to be adjudicated. 68. We have already noticed the background in which village Nithari, situated in Noida, suddenly acquired notoriety for its missing children, mainly girls, for sometime. One of the cases lodged in respect of such missing children was Case Crime No. 838 of 2006, Police Station – Sector 20, Noida in respect of missing girl 'L'. Directions were issued by this Court for investigation in the case to be accorded primacy. Consequential orders were passed by the Senior Police Officers and ultimately investigation was entrusted to a special team led by Dinesh Yadav, Dy. Superintendent of Police (PW-40). Accused SK was arrested on 29.12.2006 and he purportedly confessed to killing of missing girl 'L'. SK then took the police to an enclosed gallery behind House No. D-5, Sector 31, Noida where he had kept her body parts and other articles. On the pointing out of SK the skull and other body parts of 'L' were recovered. SK also confessed to killing of other missing children. It is at this stage that news spread in and around Nithari that body parts and clothes worn by missing children are found behind House No. D-5. 69. Coming to know of it, parents of missing girl 'H'. came to the House No. D-5 and identified the clothes worn by their missing daughter. A complaint was registered against the accused SK on 30.12.2006 being Case Crime No. 1032 of 2006.

47 70. PW-25 Dr. Nandineni Madhusudan Reddy, Staff Scientist, Laboratory of DNA Finger Printing Services, CDFD, Hyderabad has proved the DNA test report, as per which, the DNA Profile of skeleton remains of 'H'. could not be found in any of the bones seized by Noida Police or CBI. Issues arising in this appeal 71. The issues that survive/arise for consideration and determination in this appeal are the admissibility of circumstances, noticed hereinafter, to implicate the accused appellant:- “(i) The legality and admissibility of disclosure statement made by accused SK on 29.12.2006, as well as recoveries distinctly made pursuant to it of biological materials (skull, bones and skeleton) and clothes etc of the victim ? (ii) Whether accused SK habitually lured women and children walking pass D-5, Sector-31, Noida either by promising offers of domestic work or offering eatables/treats etc ? (iii) Whether recovery of a kitchen knife on 11.1.2007 and an axe on 18.1.2007 pursuant to disclosure statement made by accused could be read in evidence under Section 27 of the Act of 1872. (iv) Admissibility of the confession of accused made under Section 164 Cr.P.C.” 72. The evidence on record of the present case, is therefore, required to be minutely examined in order to determine as to whether the circumstances, noticed above, are proved against the accused appellant on the strength of evidence led during trial by the prosecution, or not? 73. The prosecution case heavily relies upon the circumstance of disclosure statement by the accused on 29.12.2006 as well as recovery of bones, skulls, clothes, knife, etc. under Section 27 of the Evidence Act. The prosecution evidence on the aspect

48 of disclosure and the recovery is, therefore, taken up at the outset. Law on recovery u/s 27 of the Act of 1872. 74. Before embarking upon evaluation of prosecution evidence on the above circumstance, we may gainfully refer to the law applicable on the subject under reference. Chapter -II of Part 1 of the Indian Evidence Act, 1872 contains provisions relating to the relevancy of facts. Section 17 of the Act defines admission as a statement, oral or documentary or contained in evidence form, which suggests any inference as to any fact in issue or relevant fact, made by any of the persons, and under the circumstances, mentioned hereinafter. Confession is then referred to in Section 24 of the Act. Though it is not specifically defined in the Act of 1872, but is generally understood of same genus but with distinct attributes. A confession lawfully recorded and admissible can sufficiently prove the guilt of the maker. In contrast, an admission may fall short of it though it may remain an incriminating fact. Section 24 ordains that confession caused by inducement, threat or promise would be irrelevant in criminal proceedings in the situation specified in the section. Section 25 states that no confession made to a police officer shall be proved as against a person, accused of any offence. Confession by accused while in custody of a police officer, unless it is made in the immediate presence of a Magistrate, also cannot be proved in evidence against the maker. 75. Section 27 begins with a proviso and states that when any fact is deposed to as discovered, in consequence of information received from a person accused of any offence, in the custody of a police officer, so much of such information as relates distinctly to the fact thereby discovered may be proved,

49 whether it amounts to a confession or not. What is taken out of the purview of Section 24 and 25 of the Act, by virtue of Section 27 of the Act, is the information that leads distinctly to the discovery of a fact which is thus made admissible in evidence. 76. Ingredients to attract Section 27 are by now, well- established. The prosecution in order to secure admissibility of evidence under Section 27 will have to prove that the confessional statement has resulted in discovery of a fact which was previously not known. The making of confessional statement by the accused and discovery of fact, previously unknown, would thus have to be proved. 77. The scope of Section 27 of the Act of 1872 as also its necessary ingredients is no longer res-integra. In a series of judgments beginning from the celebrated decision of Privy Council in Pulukuri Kotayya v. King-Emperor AIR 1947 PC 67 till the recent decision of Supreme Court in Boby Vs. State of Kerala, 2023 SCC OnLine SC 50, as reiterated in Rajesh & Anr. vs. State of Madhya Pradesh 2023 SCC OnLine SC 1202 it is consistently held that Section 27 provides an exception to the prohibition imposed by the preceding provisions and enables certain statements made by an accused in police custody to be proved. The discovery of fact has to be shown to be a consequence of information received from a person accused of any offence, in the custody of a police officer, and thereupon so much of information, as relates distinctly to the fact thereby discovered may be proved. 78. In Boby (supra) the Supreme Court has meticulously scanned the previous judgments on the subject, beginning from Pulukuri Kottaya (supra) to observe as under:-

50 “27. As early as 1946, the Privy Council had considered the provisions of Section 27 of the Evidence Act in the case of Pulukuri Kotayya v. King- Emperor. It will be relevant to refer to the following observations of the Privy Council in the said case: “The second question, which involves the construction of s. 27 of the Indian Evidence Act, will now be considered. That section and the two preceding sections, with which it must be read, are in these terms. [His Lordship read ss. 25, 26 and 27 of the Evidence Act and continued : ] Section 27, which is not artistically worded, provides an exception to the prohibition imposed by the preceding section, and enables certain statements made by a person in police custody to be proved. The condition necessary to bring the section into operation is that the discovery of a fact in consequence of information received from a person accused of any offence in the custody of a police officer must be deposed to, and there upon so much of the information as relates distinctly to the fact thereby discovered may be proved. The section seems to be based on the view that if a fact is actually discovered in consequence of information given, some guarantee is afforded thereby that the information was true, and accordingly can be safely allowed to be given in evidence; but clearly the extent of the information admissible must depend on the exact nature of the fact discovered to which such information is required to relate. Normally the section is brought into operation when a person in police custody produces from some place of concealment some object, such as a dead body, a weapon or ornaments, said to be connected with the crime of which the informant is accused. Mr. Megaw for the Crown, has argued that in such a case the “fact discovered” is the physical object produced, and that any information which relates distinctly to that object can be proved. On this view information given by a person that the body produced is that of a person murdered by him, that the weapon produced is the one used by him in the commission of a murder, or that the ornaments produced were stolen in a dacoity, would all be admissible. If this be the effect of s. 27, little substance would remain in the ban imposed by the two preceding sections on confessions made to the police, or by persons in police custody. That ban was presumably inspired by the fear of the legislature that a person under police influence might be induced to confess by the exercise of undue pressure. But if all that is required

51 to lift the ban be the inclusion in the confession of information relating to an object subsequently produced, it seems reasonable to suppose that the persuasive powers of the police will prove equal to the occasion, and that in practice the ban will lose its effect. On normal principles of construction their Lordships think that the proviso to s. 26, added by s. 27, should not be held to nullify the substance of the section. In their Lordships' view it is fallacious to treat the “fact discovered” within the section as equivalent to the object produced; the fact discovered embraces the place from which the object is produced and the knowledge of the accused as to this, and the information given must relate distinctly to this fact. Information as to past user, or the past history, of the object produced is not related to its discovery in the setting in which it is discovered. Information supplied by a person in custody that “I will produce a knife concealed in the roof of my house” does not lead to the discovery of a knife; knives were discovered many years ago. It leads to the discovery of the fact that a knife is concealed in the house of the informant to his knowledge, and if the knife is proved to have been used in the commission of the offence, the fact discovered is very relevant. But if to the statement the words be added “with which I stabbed A.”, these words are inadmissible since they do not relate to the discovery of the knife in the house of the informant.” [Emphasis supplied] 28. It could thus be seen that Section 27 of the Evidence Act requires that the fact discovered embraces the place from which the object is produced and the knowledge of the accused as to this, and the information given must relate distinctly to the said fact. The information as to past user, or the past history, of the object produced is not related to its discovery. The said view has been consistently followed by this Court in a catena of cases. 29. This Court, in the case of Chandran v. The State of Tamil Nadu5, had an occasion to consider the evidence of recovery of incriminating articles in the absence of record of the statement of accused No. 1. In the said case also, no statement of accused No. 1 was recorded under Section 27 of the Evidence Act leading to the recovery of jewels. The Court found that the Sessions Judge as well as the High Court had erred in holding that the jewels were recovered at the instance of accused No. 1 therein in pursuance to the confessional statement (Ex. P-27) recorded

52 before PW-34 therein. It will be relevant to refer to the following observations of this Court in the said case: “36. ……Thus the fact remains that no confessional statement of A-1 causing the recovery of these jewels was proved under Section 27, Evidence Act…..” 30. It is thus clear that this Court refused to rely on the recovery of jewels since no confessional statement of the accused was proved under Section 27 of the Evidence Act. 31. It will also be relevant to refer to the following observations of this Court in the case of State of Karnataka v. David Rozario: “5. ……This information which is otherwise admissible becomes inadmissible under Section 27 if the information did not come from a person in the custody of a police officer or did come from a person not in the custody of a police officer. The statement which is admissible under Section 27 is the one which is the information leading to discovery. Thus, what is admissible being the information, the same has to be proved and not the opinion formed on it by the police officer. In other words, the exact information given by the accused while in custody which led to recovery of the articles has to be proved. It is, therefore, necessary for the benefit of both the accused and the prosecution that information given should be recorded and proved and if not so recorded, the exact information must be adduced through evidence. The basic idea embedded in Section 27 of the Evidence Act is the doctrine of confirmation by subsequent events. The doctrine is founded on the principle that if any fact is discovered as a search made on the strength of any information obtained from a prisoner, such a discovery is a guarantee that the information supplied by the prisoner is true. The information might be confessional or non-inculpatory in nature but if it results in discovery of a fact, it becomes a reliable information. It is now well settled that recovery of an object is not discovery of a fact envisaged in the section. Decision of the Privy Council in Pulukuri Kottaya v. Emperor [AIR 1947 PC 67 : 48 Cri LJ 533 : (1946-47) 74 IA 65] is the most-quoted authority for supporting the interpretation that the “fact discovered” envisaged in the section embraces the place from which the object was produced, the knowledge of the accused as to it,

53 but the information given must relate distinctly to that effect. (See State of Maharashtra v. Damu [(2000) 6 SCC 269 : 2000 SCC (Cri) 1088 : 2000 Cri LJ 2301].…..” [Emphasis supplied] 32. A three-Judges Bench of this Court recently in the case of Subramanya v. State of Karnataka7, has observed thus: “82. Keeping in mind the aforesaid evidence, we proceed to consider whether the prosecution has been able to prove and establish the discoveries in accordance with law. Section 27 of the Evidence Act reads thus: “27. How much of information received from accused may be proved.— Provided that, when any fact is deposed to as discovered in consequence of information received from a person accused of any offence, in the custody of a police officer, so much of such information, whether it amounts to a confession or not, as relates distinctly to the fact thereby discovered, may be proved.” 83. The first and the basic infirmity in the evidence of all the aforesaid prosecution witnesses is that none of them have deposed the exact statement said to have been made by the appellant herein which ultimately led to the discovery of a fact relevant under Section 27 of the Evidence Act. 84. If, it is say of the investigating officer that the accused appellant while in custody on his own free will and volition made a statement that he would lead to the place where he had hidden the weapon of offence, the site of burial of the dead body, clothes etc., then the first thing that the investigating officer should have done was to call for two independent witnesses at the police station itself. Once the two independent witnesses would arrive at the police station thereafter in their presence the accused should be asked to make an appropriate statement as he may desire in regard to pointing out the place where he is said to have hidden the weapon of offence etc. When the accused while in custody makes such statement before the two independent witnesses (panch-witnesses) the exact statement or rather the exact words uttered by the accused should be incorporated in the first part of the panchnama that the investigating officer may draw in accordance with law. This first part of the

54 panchnama for the purpose of Section 27 of the Evidence Act is always drawn at the police station in the presence of the independent witnesses so as to lend credence that a particular statement was made by the accused expressing his willingness on his own free will and volition to point out the place where the weapon of offence or any other article used in the commission of the offence had been hidden. Once the first part of the panchnama is completed thereafter the police party along with the accused and the two independent witnesses (panch- witnesses) would proceed to the particular place as may be led by the accused. If from that particular place anything like the weapon of offence or blood stained clothes or any other article is discovered then that part of the entire process would form the second part of the panchnama. This is how the law expects the investigating officer to draw the discovery panchnama as contemplated under Section 27 of the Evidence Act. If we read the entire oral evidence of the investigating officer then it is clear that the same is deficient in all the aforesaid relevant aspects of the matter.” 33. This Court has elaborately considered as to how the law expects the IO to draw the discovery panchnama as contemplated under Section 27 of the Evidence Act. In the present case, leave aside the recovery panchnama being in accordance with the aforesaid requirement, there is no statement of Boby (accused No. 3/appellant herein) recorded under Section 27 of the Evidence Act. We are, therefore, of the considered view that the prosecution has failed to prove the circumstance that the dead body of the deceased was recovered at the instance of Boby (accused No. 3/appellant herein).” [Emphasis supplied] 79. Necessity of proving the exact words uttered by the accused and proving the contents of discovery panchanama are emphasized by the Supreme Court in Ramanand alias Nandlal Bharti Vs. State of Uttar Pradesh, 2022 SCC OnLine SC 1396. In para 54 to 56 of the report, the Supreme Court has been pleased to hold as under:- “54. The reason why we are not ready or rather reluctant to accept the evidence of discovery is that the investigating officer in his oral evidence has not

55 said about the exact words uttered by the accused at the police station. The second reason to discard the evidence of discovery is that the investigating officer has failed to prove the contents of the discovery panchnama. The third reason to discard the evidence is that even if the entire oral evidence of the investigating officer is accepted as it is, what is lacking is the authorship of concealment. The fourth reason to discard the evidence of the discovery is that although one of the panch witnesses PW-2, Chhatarpal Raidas was examined by the prosecution in the course of the trial, yet has not said a word that he had also acted as a panch witness for the purpose of discovery of the weapon of offence and the blood stained clothes. The second panch witness namely Pratap though available was not examined by the prosecution for some reason. Therefore, we are now left with the evidence of the investigating officer so far as the discovery of the weapon of offence and the blood stained clothes as one of the incriminating pieces of circumstances is concerned. We are conscious of the position of law that even if the independent witnesses to the discovery panchnama are not examined or if no witness was present at the time of discovery or if no person had agreed to affix his signature on the document, it is difficult to lay down, as a proposition of law, that the document so prepared by the police officer must be treated as tainted and the discovery evidence unreliable. In such circumstances, the Court has to consider the evidence of the investigating officer who deposed to the fact of discovery based on the statement elicited from the accused on its own worth. 55. Applying the aforesaid principle of law, we find the evidence of the investigating officer not only unreliable but we can go to the extent to saying that the same does not constitute legal evidence. 56. The requirement of law that needs to be fulfilled before accepting the evidence of discovery is that by proving the contents of the panchnama. The investigating officer in his deposition is obliged in law to prove the contents of the panchnama and it is only if the investigating officer has successfully proved the contents of the discovery panchnama in accordance with law, then in that case the prosecution may be justified in relying upon such evidence and the trial court may also accept the evidence. In the present case, what we have noticed from the oral evidence of the investigating officer, PW-7, Yogendra Singh is that he has not proved the contents of the discovery panchnama and all that he

56 has deposed is that as the accused expressed his willingness to point out the weapon of offence the same was discovered under a panchnama. We have minutely gone through this part of the evidence of the investigating officer and are convinced that by no stretch of imagination it could be said that the investigating officer has proved the contents of the discovery panchnama (Exh.5). There is a reason why we are laying emphasis on proving the contents of the panchnama at the end of the investigating officer, more particularly when the independent panch witnesses though examined yet have not said a word about such discovery or turned hostile and have not supported the prosecution. In order to enable the Court to safely rely upon the evidence of the investigating officer, it is necessary that the exact words attributed to an accused, as statement made by him, be brought on record and, for this purpose the investigating officer is obliged to depose in his evidence the exact statement and not by merely saying that a discovery panchnama of weapon of offence was drawn as the accused was willing to take it out from a particular place.” [Emphasis supplied] 80. Reliance has been placed by Sri Chaudhary, learned counsel appearing for the accused on a judgment of the Supreme Court in H.P. Administration Vs. Shri Om Prakash, (1972) 1 SCC 249 to submit that the Supreme Court has cautioned that Section 27 is vulnerable to accused and that the courts have to ensure that the police do not pass of a instance of seizure as being a discovery made pursuant to the disclosure made by the accused. Para 8 and 15 of the report are relevant in this regard and are reproduced hereinafter:- “8. ……..But at the time when these seizures were made the part played by the accused if any was not known, and if at all PW 2, PW 8 and PW 13 who were witness to the Panchnama had not been cleared from suspicion. We are not unaware that Section 27 of the Evidence Act which makes the information given by the accused while in custody leading to the discovery of a fact and the fact admissible, is liable to be abused and for that reason great caution has to be exercised in resisting any attempt to circumvent, by manipulation or ingenuity of the Investigating

57 Officer, the protection afforded by Section 25 and Section 26 of the Evidence Act. While considering the evidence relating to the recovery we shall have to exercise that caution and care which is necessary to lend assurance that the information furnished and the fact discovered is credible. 15. We then come to the recovery of the Second February of pant, the account books and the vouchers. These, however, cannot in our view be relied upon because PW 28 had information relating to them which had been furnished by the accused more than 24 hours before and the description given by him was such that they could have been discovered. At any rate the long delay does not lend assurance to the discovery. It appears from the application made on February 2, to the Magistrate that the accused was arrested on February 1, 1967, and at his instance and from his possession one sweater, one coat and one blanket blood stained, have been recovered and in addition one blood stained warm pant, one duster, one bag containing 5 registers are still to be recovered on the pointing out of the accused but the remand of the accused is due to expire at 1 p.m. and accordingly it was requested that a further remand for 7 days be given and the accused made over to the police and orders be passed. The accused is alleged to have given the information that he had hid them under the stone slab near Krishna Nagar Ganda Nala which he had thrown away in the sewage and which he said will point out and get them recovered. The recovery itself is under Ext. P-7, to which PW 2, PW 13 and Manohar Lal, PW 14 who was picked up on the “rasta” when he was summoned by the constables are witnesses. According to PW 14 the Thanedar was going ahead and went down to the Nala, when the constable summoned him and he went there. He further says that the Thanedar sent a constable down. The accused had a talk with Thanedar. The constable took out from below a stone slab five registers in a bag, the accused was standing on a stone. At this stage the prosecutor sought permission to cross-examine the witness and it was given. In the cross-examination he denied having signed the Memo at the spot and said that he had signed it at the Thana. He also said it was incorrect to suggest that the Memo was read over to him and he signed it. Whether the articles recovered were planted at the place from where they were alleged to be recovered or not as suggested by the learned Advocate for the accused, the evidence referred to

58 certainly goes against the prosecution version that the account books, vouchers and the pant were recovered at the instance of the accused. The police appears to have known the place from where these articles were alleged to have been recovered and therefore it cannot be said that they were discovered as a consequence of the information furnished by the accused.” (emphasis supplied by us) 81. On behalf of the appellants reliance is also placed upon para 13 of the judgment of Supreme Court in State of Haryana Vs. Ram Singh, 2012 (2) SCC 426. Supreme Court in State of Himachal Pradesh Vs. Jeet Singh, 1999(4) SCC 370 has held that to invoke Section 27, the concealment and exclusive knowledge of maker must be established before protection of Section 27 could be claimed. 82. It is in the context of the above settled principles of the law that the prosecution evidence is required to be considered. Analysis of evidence on the aspect of arrest of accused, disclosure by him and the recovery 83. PW-41 has stated that accused SK jumped off the Rikshaw and fled but the version of PW-13 is not so dramatic on this aspect. PW-40 moreover states that the confessional statement of accused SK was recorded first at police outpost at Sector 26 and then in the police station, but PW-13 states that confessional statement was recorded at the place of arrest itself i.e. on the road and not at the police outpost or at the police station. 84. What is surprising to note is that PW-40 stated specifically that the peshkar (staff) of PW-40 had noted the disclosure made by accused SK, on his dictation, but a contrary version is made by PW-13 who stated that all writings (paper- work) was done by PW-40 himself. No such disclosure

59 statement has nevertheless been produced, much less exhibited or proved by the witnesses. 85. The place where such disclosure was made is also not proved and the only two police witnesses of fact, in this regard, have come out with distinct versions that are mutually inconsistent. 86. As against the specific defence case of accused SK being taken in police custody on 27.12.2006, the prosecution case about arrest is not very inspiring. We may at this stage refer to the testimony of PW-40 who claims to have arrested accused SK on 29.12.2006. In his examination-in-chief PW-40 has stated that he saw the accused for the first time on 29.12.2006 near Police outpost at Sector 26. However, in his cross- examination PW-40 has admitted that he had interrogated accused SK for the first time on 3.12.2006. His version that accused SK was seen for the first time on 29.12.2006, or was got identified by the informer, is thus inconsistent and contradictory. 87. PW-40, moreover, has not disclosed anything about the interrogation made from accused SK on 3.12.2006 or the information elicited from him during such interrogation. The prosecution version about arrest of accused SK on 29.12.2006 at 8.30-9.00 am therefore seems doubtful. 88. The prosecution witnesses on the aspect of disclosure made by accused SK is also inconsistent. We have already noticed that no written disclosure statement has been placed on record. The prosecution witnesses PW-40 and PW-13 come up with different version of the place where the disclosure statement was made by the accused SK. The prosecution

60 witnesses of disclosure made by accused SK namely PW-40 and PW-13 admit that no independent person was associated during the arrest, interrogation or even during the recording of disclosure statement. 89. The prosecution has failed to place on record any reason or justification for not associating an independent witness for recording the disclosure statement. As per PW-13 the disclosure was made by accused at the place of his arrest which is a busy road connecting Atta market to ONGC. It is admitted to prosecution witnesses that people were moving on the road and therefore presence of independent witnesses at the place of interrogation was not in doubt. It is also not the case of prosecution that any independent person was approached to witness the recording of disclosure and such independent person declined to act as a witness. 90. Requirement of proving the information received from the accused in custody as also the manner of its recording is well settled. It is by now well settled that the investigating officer must draw a panchnama in the presence of two independent witnesses and the exact information disclosed by the accused in custody must be proved. The consistent decisions on the point right from Pulukuri Kotayya (supra) to Ramanand @ Nandlal Bharti (supra), Boby (supra) and the recent decision of Supreme Court in Rajesh (supra) makes it imperative for the investigation to follow the procedure of not only drawing and proving the panchnama (disclosure statement) but also prove the exact contents of the information furnished by the accused while in custody. 91. In the facts of the case neither any panchnama (disclosure statement) is drawn in the manner specified in law

61 nor is produced during trial or proved. The contents of the information allegedly furnished by the accused SK is also not recorded or proved. In its absence we cannot rely on the prosecution case of receiving information from accused SK for acceptance of such evidence under Section 27 of the Act of 1872. 92. The investigating officer of this case namely Dinesh Yadav was Deputy Superintendent of Police, Noida and was expected to be aware of the elementary procedures required to be followed for recording the disclosure statement (Panchnama) or proving its contents, as also of proving the exact information received from the accused in custody particularly in a serious and sensational of case of this kind where multiple murders were being confessed by the accused. The other police witness Chottey Singh (PW-13) was also a Sub-Inspector and expected to be aware of such basic procedures. The non-recording of disclosure statement (panchnama) in the presence of an independent witness as well as the failure to prove the contents of information disclosed by accused SK is a serious lapse which has neither been explained during trial nor during the course of hearing of the present appeal. 93. Non-recording of disclosure statement (panchnama) has exposed the prosecution case to a serious risk. What exactly was the disclosure made by accused SK is not known. Neither the specific words spoken by him are placed on record nor even the substance thereof is proved. 94. PW-40 and PW-13 have stated that disclosure statement was recorded. If it was so, as is alleged by the prosecution witnesses, there is no reason why was it not produced and exhibited during the trial. PW-40 has, during cross-examination

62 stated that the disclosure statement was got recorded in the case diary but the case diary is neither got exhibited nor was it proved by any of the prosecution witnesses. Even otherwise the law required the disclosure statement (panchnama) to be prepared in the presence of two independent witnesses and its recording in the case diary would not suffice particularly when the contents of information are otherwise not proved. 95. Our attention has been invited to the GD entry. It shows that the entry has been made at 11.20 PM on 29.12.2006 in respect of day’s investigation and does not contain a contemporaneous recording of the disclosure statement of accused SK. The case diary also is not shown to record the contents of the disclosure statement attributed to the accused SK. 96. The only recorded text of the alleged disclosure made by accused SK is contained in the recovery memo exhibited as Ka- 26. The memo is extracted hereinafter:- “

फर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ बरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँगी पन्द्रह मानव खोपड़ी व हड्डियाँपन्द्रह मानव खोपड़ी व हड्डियाँमानव खोपड़ी व हड्डियाँखोपड़ी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँड्डियाँ,

निनशार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँअभियुक्त (

कागज फटा फटा)

उफ सती पन्द्रह मानव खोपड़ी व हड्डियाँश कौली पन्द्रह मानव खोपड़ी व हड्डियाँ सम्बन्धिन्)त मु0 अ0 सं0 838/2006,

)ारा366/376/302/201/120

बी पन्द्रह मानव खोपड़ी व हड्डियाँआई.पी पन्द्रह मानव खोपड़ी व हड्डियाँ.सी पन्द्रह मानव खोपड़ी व हड्डियाँ.

थानासैक्टर-20 नोएडा:-

आज फटानिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनाँक29-12-2006

कोमैं दिनेश यादव क्षेत्राधिकारी नगरनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनेशयार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँक्षेत्राड्डि)कारी पन्द्रह मानव खोपड़ी व हड्डियाँनगर

प्रथमनोएडानिव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँेचकमुकर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँमाउपरोक्तव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँमराह मानव खोपड़ी व हड्डियाँएस.ओ.ज फटाी पन्द्रह मानव खोपड़ी व हड्डियाँ.

टी पन्द्रह मानव खोपड़ी व हड्डियाँमके एस.आई.

निव खोपड़ी व हड्डियाँनोर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँपाण्डेय, एस.आई.

छोटेसिंसह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँएस.

आईश्री पन्द्रह मानव खोपड़ी व हड्डियाँ

एस०पी पन्द्रह मानव खोपड़ी व हड्डियाँ०सिंसह मानव खोपड़ी व हड्डियाँ, एस.आई.

श्री पन्द्रह मानव खोपड़ी व हड्डियाँगज फटाेन्द्रसिंसह मानव खोपड़ी व हड्डियाँ, एस.आई.

श्री पन्द्रह मानव खोपड़ी व हड्डियाँर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेव खोपड़ी व हड्डियाँेन्द्रकुमार, एस.आई.

श्री पन्द्रह मानव खोपड़ी व हड्डियाँकमलसिंसह मानव खोपड़ी व हड्डियाँ, सी पन्द्रह मानव खोपड़ी व हड्डियाँ/

निव खोपड़ी व हड्डियाँनोर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकुमार, सी पन्द्रह मानव खोपड़ी व हड्डियाँ/

सु)ी पन्द्रह मानव खोपड़ी व हड्डियाँरकुमार, सी पन्द्रह मानव खोपड़ी व हड्डियाँ/

राज फटाेशकुमार, सी पन्द्रह मानव खोपड़ी व हड्डियाँ/ प्रज फटान्त, सी पन्द्रह मानव खोपड़ी व हड्डियाँ/ रव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँन्द्र, सी पन्द्रह मानव खोपड़ी व हड्डियाँ/

अलमुद्दी पन्द्रह मानव खोपड़ी व हड्डियाँनमयसरकारी पन्द्रह मानव खोपड़ी व हड्डियाँ

गाड़ी पन्द्रह मानव खोपड़ी व हड्डियाँटाटास्पैभिशयोकेअभियुक्तनिगरफ्तारशुर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँासुरेन्द्रउफ सती पन्द्रह मानव खोपड़ी व हड्डियाँशकोली पन्द्रह मानव खोपड़ी व हड्डियाँ एस०/

ओ०शंकररामकोली पन्द्रह मानव खोपड़ी व हड्डियाँनिनव खोपड़ी व हड्डियाँासी पन्द्रह मानव खोपड़ी व हड्डियाँमगरूखालथानाज फटाोली पन्द्रह मानव खोपड़ी व हड्डियाँखाल

जिज फटालाअल्मोड़ा(उत्तरांचल)

ह मानव खोपड़ी व हड्डियाँालD-5

सैक्टर31 निनठारी पन्द्रह मानव खोपड़ी व हड्डियाँ,

नोएडाने

पूछताछपरअपनेज फटाुम मुकर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँमाउपरोक्तकाइकबालकरतेह मानव खोपड़ी व हड्डियाँुएबतायानिक

मैं दिनेश यादव क्षेत्राधिकारी नगरनेज फटाो'L’

की हत्या करके उसका सिर काटकर मकान के पीछे दोह मानव खोपड़ी व हड्डियाँत्याकरकेउसकाजिसरकाटकरमकानकेपी पन्द्रह मानव खोपड़ी व हड्डियाँछेर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँो

निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँारोकेबी पन्द्रह मानव खोपड़ी व हड्डियाँचखाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँकी हत्या करके उसका सिर काटकर मकान के पीछे दोनिमट्टी पन्द्रह मानव खोपड़ी व हड्डियाँमेखोपड़ी पन्द्रह मानव खोपड़ी व हड्डियाँर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँबारखी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँै, व खोपड़ी व हड्डियाँउसके

बाकी हत्या करके उसका सिर काटकर मकान के पीछे दोनिह मानव खोपड़ी व हड्डियाँस्सेकोमकानकेसामनेनालेमें डाल दिया थाडालनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयाथा,

मकानकेपी पन्द्रह मानव खोपड़ी व हड्डियाँछे

खाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँमें डाल दिया थाकुमारी पन्द्रह मानव खोपड़ी व हड्डियाँ'L’

की हत्या करके उसका सिर काटकर मकान के पीछे दोचप्पलें डाल दिया थाी पन्द्रह मानव खोपड़ी व हड्डियाँमैं दिनेश यादव क्षेत्राधिकारी नगरनेर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँबार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँथी पन्द्रह मानव खोपड़ी व हड्डियाँ,

जिज फटासचाकूसे

मैं दिनेश यादव क्षेत्राधिकारी नगरगर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनकाटकरजिसरअलगकरकेमकानकेपी पन्द्रह मानव खोपड़ी व हड्डियाँछेखाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँमें डाल दिया थार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँबाता

थाव खोपड़ी व हड्डियाँगर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनकेनी पन्द्रह मानव खोपड़ी व हड्डियाँचेकानिह मानव खोपड़ी व हड्डियाँस्सामकानकेसामनेनालेमेडालेथेव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँचाकू

ी पन्द्रह मानव खोपड़ी व हड्डियाँD-5

सैक्टर31

नोएडामकानकेअन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरमैं दिनेश यादव क्षेत्राधिकारी नगरनेभिछपाकररखाह मानव खोपड़ी व हड्डियाँुआ ह मानव खोपड़ी व हड्डियाँैं दिनेश यादव क्षेत्राधिकारी नगर,

उपरोक्तसी पन्द्रह मानव खोपड़ी व हड्डियाँबतायेगयेखोपड़ी पन्द्रह मानव खोपड़ी व हड्डियाँ, चप्पल,

कपड़ेव खोपड़ी व हड्डियाँनालेसेह मानव खोपड़ी व हड्डियाँड्डियां

साथचलकरमें डाल दिया थाबरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकरासकताह मानव खोपड़ी व हड्डियाँूँ। अभियुक्त सुरेन्द्र कोली को थानेअभियुक्तसुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँकोथाने

सेबरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँगी पन्द्रह मानव खोपड़ी व हड्डियाँनिनशार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँअभियुक्तपरबरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँगी पन्द्रह मानव खोपड़ी व हड्डियाँकी हत्या करके उसका सिर काटकर मकान के पीछे दोउम्मी पन्द्रह मानव खोपड़ी व हड्डियाँर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँमें डाल दिया थासाथलेकर

घटनास्थलपरआतेसमयसूचनाकेथानेसेआ)ारपरअभियुक्त

मोनिह मानव खोपड़ी व हड्डियाँन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरसिंसह मानव खोपड़ी व हड्डियाँउफ सुरेन्द्रसिंसह मानव खोपड़ी व हड्डियाँएस०/

ओ०सम्पूर्ण सिंह मकान मालिक सिंसह मानव खोपड़ी व हड्डियाँमकानमालिलक D-5

सैक्टर31

नोएडाकोउपरोक्तअभियोगकेअन्तगतनिनयमानुसार

निगरफ्तारकरनेकेबार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँघटनास्थलD-5

सैक्टर31

नोएडापरआये। अभियुक्त सुरेन्द्र कोली को थाने

मौकेपरज फटानताकी हत्या करके उसका सिर काटकर मकान के पीछे दोअत्यड्डि)की पन्द्रह मानव खोपड़ी व हड्डियाँड़ह मानव खोपड़ी व हड्डियाँोनेकेकारर्ण सिंह मकान मालिकशान्धिन्तव्यव खोपड़ी व हड्डियाँस्थाकी हत्या करके उसका सिर काटकर मकान के पीछे दो

दृनिR सेD-5

केबाह मानव खोपड़ी व हड्डियाँरअपनेह मानव खोपड़ी व हड्डियाँमराह मानव खोपड़ी व हड्डियाँफोस सेएस.आई.

निव खोपड़ी व हड्डियाँनोर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँपाण्डे एस.आई.

श्री पन्द्रह मानव खोपड़ी व हड्डियाँसुरेन्द्रपालसिंसह मानव खोपड़ी व हड्डियाँ, एस.आई.

श्री पन्द्रह मानव खोपड़ी व हड्डियाँगज फटाेन्द्रसिंसह मानव खोपड़ी व हड्डियाँ, एस.आई.

श्री पन्द्रह मानव खोपड़ी व हड्डियाँ(

कागज फटाफटा) सी पन्द्रह मानव खोपड़ी व हड्डियाँ/अली पन्द्रह मानव खोपड़ी व हड्डियाँमुद्दी पन्द्रह मानव खोपड़ी व हड्डियाँन, सी पन्द्रह मानव खोपड़ी व हड्डियाँ/

सु)ी पन्द्रह मानव खोपड़ी व हड्डियाँरकोछोड़ागयाव खोपड़ी व हड्डियाँ(कागज फटा फटा)

व खोपड़ी व हड्डियाँअभियुक्तसुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँकोअपनी पन्द्रह मानव खोपड़ी व हड्डियाँनिह मानव खोपड़ी व हड्डियाँरासतमें डाल दिया थातथाअभि0

मोनिह मानव खोपड़ी व हड्डियाँन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरसिंसह मानव खोपड़ी व हड्डियाँकोह मानव खोपड़ी व हड्डियाँमराह मानव खोपड़ी व हड्डियाँसेबाह मानव खोपड़ी व हड्डियाँरमकानकेछोड़ेगयेपुलिलसबलके

सुपुर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ निकयागयाव खोपड़ी व हड्डियाँज फटानताकेगव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँसव खोपड़ी व हड्डियाँ श्री पन्द्रह मानव खोपड़ी व हड्डियाँरामनिकशनएस०/

ओ०चतर

सैननिनव खोपड़ी व हड्डियाँासी पन्द्रह मानव खोपड़ी व हड्डियाँपानी पन्द्रह मानव खोपड़ी व हड्डियाँकी हत्या करके उसका सिर काटकर मकान के पीछे दोटंकी हत्या करके उसका सिर काटकर मकान के पीछे दोग्रामनिनठारी पन्द्रह मानव खोपड़ी व हड्डियाँथानासैक्टर20 नोएडा, व खोपड़ी व हड्डियाँश्री पन्द्रह मानव खोपड़ी व हड्डियाँ

पप्पूलालएस०ओ०श्री पन्द्रह मानव खोपड़ी व हड्डियाँमुन्नालालनिनव खोपड़ी व हड्डियाँासी पन्द्रह मानव खोपड़ी व हड्डियाँज फटारगाँव खोपड़ी व हड्डियाँथानाबनिनयाठेर,

जिज फटालामुरार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँाबार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँालग्रामनिनठारी पन्द्रह मानव खोपड़ी व हड्डियाँथानासैक्टर20

नोएडाकोमकानके

बाह मानव खोपड़ी व हड्डियाँरसेमकसर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँबताकरसाथलिलयागया। अभियुक्त सुरेन्द्र कोली को थानेअभियुक्तसुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँने आगे-2

चलकरघूमकरपानी पन्द्रह मानव खोपड़ी व हड्डियाँकी हत्या करके उसका सिर काटकर मकान के पीछे दोटंकी हत्या करके उसका सिर काटकर मकान के पीछे दोकेअन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरसेपरिरसरमें डाल दिया थाह मानव खोपड़ी व हड्डियाँोकर D-5

केमकानकेपी पन्द्रह मानव खोपड़ी व हड्डियाँछेर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँोनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँारों के बीच की खाली जगह पर आकरकेबी पन्द्रह मानव खोपड़ी व हड्डियाँचकी हत्या करके उसका सिर काटकर मकान के पीछे दोखाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँपरआकर

प्राड्डि)करर्ण सिंह मकान मालिककी हत्या करके उसका सिर काटकर मकान के पीछे दोबनी पन्द्रह मानव खोपड़ी व हड्डियाँनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँारपरसी पन्द्रह मानव खोपड़ी व हड्डियाँढ़ी पन्द्रह मानव खोपड़ी व हड्डियाँमंगव खोपड़ी व हड्डियाँाकरअभियुक्तऊपरनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँारसे

खाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँमें डाल दिया थाकूर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकरनी पन्द्रह मानव खोपड़ी व हड्डियाँचेआयाऔरह मानव खोपड़ी व हड्डियाँमलोगी पन्द्रह मानव खोपड़ी व हड्डियाँसी पन्द्रह मानव खोपड़ी व हड्डियाँढ़ी पन्द्रह मानव खोपड़ी व हड्डियाँसेचढ़कर

अभियुक्तकेसाथ-

साथखाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँमें डाल दिया थापह मानव खोपड़ी व हड्डियाँुंचगये। अभियुक्त सुरेन्द्र कोली को थानेअभियुक्तसुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँ

नेआगे-2

चलकरD-5

मकानकी हत्या करके उसका सिर काटकर मकान के पीछे दोछतकेऊपरबनेसव खोपड़ी व हड्डियाँZन्टरूममें डाल दिया था

खाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँकी हत्या करके उसका सिर काटकर मकान के पीछे दोतरफबनी पन्द्रह मानव खोपड़ी व हड्डियाँलिखड़की हत्या करके उसका सिर काटकर मकान के पीछे दोकेसामनेखाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँसेनिमट्टी पन्द्रह मानव खोपड़ी व हड्डियाँको

खोर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकरएकमानव खोपड़ी व हड्डियाँखोपड़ी पन्द्रह मानव खोपड़ी व हड्डियाँस्व खोपड़ी व हड्डियाँयंनिनकालकरर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँबरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकराईव खोपड़ी व हड्डियाँ

खोपड़ी पन्द्रह मानव खोपड़ी व हड्डियाँकोखोर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकरनिनकालतेसमयएकज फटाोड़ी पन्द्रह मानव खोपड़ी व हड्डियाँचप्पली पन्द्रह मानव खोपड़ी व हड्डियाँनिनकली पन्द्रह मानव खोपड़ी व हड्डियाँजिज फटान्ह मानव खोपड़ी व हड्डियाँें डाल दिया था

र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेखकरअभियुक्तने'L’

काह मानव खोपड़ी व हड्डियाँोनाबताया। अभियुक्त सुरेन्द्र कोली को थानेचप्पलों के बीच की खाली जगह पर आकरकी हत्या करके उसका सिर काटकर मकान के पीछे दोफर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ अलगसे

तैयारकी हत्या करके उसका सिर काटकर मकान के पीछे दोगई। अभियुक्त सुरेन्द्र कोली को थानेखोपड़ी पन्द्रह मानव खोपड़ी व हड्डियाँबरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकरानेकेउपरान्तअभियुक्तनेबतायानिक

अबमैं दिनेश यादव क्षेत्राधिकारी नगरज फटाोी पन्द्रह मानव खोपड़ी व हड्डियाँखोपनिड़याँ(जिसर)

काटकरइसखाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँकी हत्या करके उसका सिर काटकर मकान के पीछे दोनिमट्टी पन्द्रह मानव खोपड़ी व हड्डियाँमें डाल दिया था

र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँबायेह मानव खोपड़ी व हड्डियाँै,

उनसबखोपनिड़योकोी पन्द्रह मानव खोपड़ी व हड्डियाँमैं दिनेश यादव क्षेत्राधिकारी नगरस्व खोपड़ी व हड्डियाँयंखोर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकरव खोपड़ी व हड्डियाँबताकरD-5 के

पी पन्द्रह मानव खोपड़ी व हड्डियाँछेखाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँकरी पन्द्रह मानव खोपड़ी व हड्डियाँबसाढ़ेबारह मानव खोपड़ी व हड्डियाँमी पन्द्रह मानव खोपड़ी व हड्डियाँटरकी हत्या करके उसका सिर काटकर मकान के पीछे दोनिमट्टी पन्द्रह मानव खोपड़ी व हड्डियाँमें डाल दिया थार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँबी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँुईकुल15

मानव खोपड़ी व हड्डियाँखोपनिड़याव खोपड़ी व हड्डियाँमानव खोपड़ी व हड्डियाँनरकंकालर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँोबण्डलअपनी पन्द्रह मानव खोपड़ी व हड्डियाँनिनशार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपर

बरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकराये। अभियुक्त सुरेन्द्र कोली को थानेबरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँखोपनिड़यों के बीच की खाली जगह पर आकरव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँड्डियों के बीच की खाली जगह पर आकरकेर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँोबण्डलोकेअलगअलग

पंचायतनामारकरउनकेपोस्टमाटमकरानेकेथानाध्यक्षसैक्टर20

कोनिनर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँZभिशतनिकया। अभियुक्त सुरेन्द्र कोली को थानेइसखाली पन्द्रह मानव खोपड़ी व हड्डियाँज फटागह मानव खोपड़ी व हड्डियाँमें डाल दिया थापड़ेबरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकपड़ों के बीच की खाली जगह पर आकरकी हत्या करके उसका सिर काटकर मकान के पीछे दोफर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ व खोपड़ी व हड्डियाँ

उनकी हत्या करके उसका सिर काटकर मकान के पीछे दोपह मानव खोपड़ी व हड्डियाँचानपी पन्द्रह मानव खोपड़ी व हड्डियाँनिड़तों के बीच की खाली जगह पर आकरसेअलगकराईज फटाारह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थानेमकानकेअन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँर

मुन्धिल्ज फटामद्वाराबतायागयाचाकूव खोपड़ी व हड्डियाँपस की हत्या करके उसका सिर काटकर मकान के पीछे दोकी हत्या करके उसका सिर काटकर मकान के पीछे दोबरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँगी पन्द्रह मानव खोपड़ी व हड्डियाँकी हत्या करके उसका सिर काटकर मकान के पीछे दोकायव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ

अलगसेकी हत्या करके उसका सिर काटकर मकान के पीछे दोगई। अभियुक्त सुरेन्द्र कोली को थानेफर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ मौकेपरमेरेद्वाराउ0

निन०छोटेसिंसह मानव खोपड़ी व हड्डियाँकोबोल-

बोलकरलिलखाकरफर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ कोपढ़करसुनाकरफर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ परह मानव खोपड़ी व हड्डियाँमराह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकमचारी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँ

ज फटानताकेगव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँानकी हत्या करके उसका सिर काटकर मकान के पीछे दोगव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकराईगई। अभियुक्त सुरेन्द्र कोली को थाने

ह मानव खोपड़ी व हड्डियाँ०सुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँ

ह मानव खोपड़ी व हड्डियाँ०अपठनी पन्द्रह मानव खोपड़ी व हड्डियाँय

ह मानव खोपड़ी व हड्डियाँ०अपठनी पन्द्रह मानव खोपड़ी व हड्डियाँय

ह मानव खोपड़ी व हड्डियाँ०अपठनी पन्द्रह मानव खोपड़ी व हड्डियाँय

एसआई एसआई 29-12-06

ह मानव खोपड़ी व हड्डियाँ०पप्पूलाल ह मानव खोपड़ी व हड्डियाँ०अपठनी पन्द्रह मानव खोपड़ी व हड्डियाँय 29-12-06 नोट:-

अभियुक्तसुरेन्द्रउफ सती पन्द्रह मानव खोपड़ी व हड्डियाँशकोली पन्द्रह मानव खोपड़ी व हड्डियाँकोनिनशार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपरबरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँकराईगई,

मानव खोपड़ी व हड्डियाँखोपनिड़याव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँड्डियों के बीच की खाली जगह पर आकरकी हत्या करके उसका सिर काटकर मकान के पीछे दोनकलर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेकरप्रानि] केह मानव खोपड़ी व हड्डियाँस्ताक्षरकरायेज फटाातेह मानव खोपड़ी व हड्डियाँैं दिनेश यादव क्षेत्राधिकारी नगर। अभियुक्त सुरेन्द्र कोली को थाने

ह मानव खोपड़ी व हड्डियाँ०सुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँ

ह मानव खोपड़ी व हड्डियाँ०अपठनी पन्द्रह मानव खोपड़ी व हड्डियाँय 29.12.06” 97. The above document is not a disclosure statement (panchnama) as is required in law inasmuch as Ex.Ka.20 is apparently drawn not at the time of making disclosure of providing distinct information but much after the recovery itself was made. This document otherwise does not specify the time, place or manner in which the disclosure statement was made by accused SK. Ex. Ka-20 merely shows that accused SK confessed to murdering of victim 'L' and of concealing the skull in the open space enclosed by boundary behind the house and throwing other parts in the drain/nala flowing in front of the house. He also confessed to concealing of the knife inside the house and volunteered to the recovery of such items. On this information the accused was brought to house no. D-5 alongwith police force. Interestingly, the disclosure made by accused SK, as recorded in Exhibit Ka-20, on the basis of which accused SK was brought to the place of recovery (enclosed gallery behind house no. D-5, Sector-31, Noida) did not contain any reference to the other 15 skulls or body parts hidden at the spot in question. 98. No confession was even made, till then, about killing of other missing children or recovery of their body parts as per Ex.Ka.20, which is the only document of prosecution referring to disclosure/information leading to recovery under Section 27 of the Act of 1872. 99. Exhibit Ka-20 further shows that accused SK alongwith police party entered the enclosed space behind the house by using stairs through the wall of the authority and allegedly dug

65 out a human skull. While such digging a pair of slippers was also found and the accused asserted that it belonged to 'L'. A separate memo was prepared in respect of recovery of slippers. 100. In case the recovery memo (Ka-20) is taken on its face value it merely refers to the disclosure by accused regarding murder of 'L' and suppressing her skull at the place of recovery. The disclosure by accused SK didn't extend to skulls of other missing children having been concealed at such spot, or for its recovery, which was the reason for taking accused SK to the place of recovery. 101. Ex. Ka-20 shows that the accused SK after getting the skull of 'L' recovered from the enclosed place behind the House No. D-5 informed that he had suppressed other skulls also, in the same enclosed gallery, and dug out 15 other human skull and skeletons in respect of which inquest was prepared and sent for postmortem. 102. So far as the recovery of skull of victim 'L' is concerned, the skull recovered allegedly of 'L' is not proved as that of 'L' since the DNA report in respect of the victim has not matched. Thus the only disclosure made i.e. Ex.Ka.20, prior to his brought to the place of recovery is not proved in terms of Section 27 of the Evidence Act. 103. The recovery of other 15 skulls during digging of the earth for recovery of victim 'L' can at best be a case of seizure of 15 skulls etc., and in the absence of any prior disclosure made by the accused SK, in that regard, it cannot be treated to be an evidence saved under Section 27 of the Act. 104. The testimony of PW-40, moreover, is contradicted on the

66 aspect of disclosure made by accused SK vide Ex. Ka-26, inasmuch as PW-40 claims that accused SK had in fact disclosed about suppressing of 15 skulls during his disclosure statement, pursuant to which he took accused SK to the enclosed place behind the House No. D-5 for recovery, whereas Ex. Ka-20, drawn on the dictation of PW-40 himself, only refers to the murder of 'L' and recovery of her skull from the open place behind House No. D-5 without any reference to the other 14 skulls. 105. In the absence of any disclosure statement (panchnama) of accused SK, prepared in the presence of two independent witnesses, and proved by way of oral testimony of attending witnesses, it would not be open for the Court to believe the prosecution case regarding making of disclosure statement by the accused leading distinctly to the recovery of skull and other body parts of 15 missing persons, including the victim 'I' from the place of recovery. 106. Ex.Ka.20 is the recovery memo of 15 human skulls dated 29.12.2006 and has been proved by the independent witness Pappu Lal (PW-23). PW-23 has also proved Ex.Ka.35 and Ex.Ka.24. Ex.Ka.35 is the recovery memo of knife recovered on 29.12.2006. Ex.Ka. 24 is the recovery memo of human bones recovered on 31.12.2006 pursuant to disclosure made by the accused SK on 29.12.2006. Since these three recoveries have only one independent witness to prove, therefore, we are required to examine the testimony of witness Pappu Lal. Pappu Lal lives in servant quarter of D-2 Sector-31. He has proved Ex.Ka.20 and Ex.Ka.24. As per him he was called upon by the police and his signatures were obtained on the memo of recovery. In the cross-examination, PW-23 has stated that he has six children apart from his wife in his family. PW-23 has

67 lost his daughter, namely, victim 'F' in nithari killings. He is the only person, who has been produced to prove the recovery. As per the witness his daughter disappeared in April, 2006 and he had lodged a missing report on 11.04.06. From 11 April till 29, December, 2006 he did not came across any information about his daughter having gone missing from the same area. As per the witness he was called by police on 29.12.06. When he reached the House No. D-5, there were large number of people already present there. The drain in front of house D-5 was covered. This witness has specifically stated that when he reached the place of occurrence he found that the excavation/digging was already going on. His statement reads as under:- “

” ज फटाबमैपह मानव खोपड़ी व हड्डियाँुंचापह मानव खोपड़ी व हड्डियाँलेसेखुर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँाईचलरह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँथी पन्द्रह मानव खोपड़ी व हड्डियाँ। अभियुक्त सुरेन्द्र कोली को थाने 107. It is the case of the prosecution itself that when the police reached House No. D-5 on 29.12.06 a large crowd had already gathered there, and fearing a law and order situation the police had deputed personnel to control the mob. The Panch witness Pappu Lal states that when he reached the spot a large crowd was standing there. The presence of people in such large numbers, at the place of recovery indicates that it was public knowledge that bones were present in the space behind D-5. 108. On the strength of evidence referred to above, the possibility of police and public being aware of the presence of human bodies in the enclosed service lane behind House No. D- 5, D-6 and Jal Nigam Compound and in the drain on the main road facing House No. D-1 to D-6 cannot be ruled out. For attracting Section 27 of the Act, concealment and exclusive knowledge must be established by the prosecution.

68 109. In Makhan Singh Vs. State of Punjab AIR 1998 SC 1705 the Supreme Court examined the issue of recovery of a dead body from an open field. The Court found that recovery was not from a place about which knowledge could be attributed only to the accused. In that context, the Court observed as under in para 14 of the judgment:- “14…… It cannot therefore, be said that the place from where the bodies were recovered was such a place about which knowledge could only be attributed to the appellant and none else. Since the exclusive knowledge to the appellant cannot be attributed, the evidence under Section 27 also cannot be said to be a circumstance against the appellant.” 110. We have carefully analyzed the evidence both on the aspect of making of this disclosure statement by the accused SK and the consequential recovery vide Ex.Ka.20 to Ex.Ka.24 and do not find it safe to rely upon the prosecution evidence to hold the circumstance of disclosure by the accused and alleged consequential recovery as admissible against the accused. It is not necessary to reiterate that neither there is any disclosure statement (panchnama) produced during trial nor it is proved and the oral evidence of prosecution witnesses PW-13 and PW- 40 are not consistent. The statement of PW-40 is contradicted by Ex.Ka.20 on material aspects. In light of the law settled by the Supreme Court, we, therefore, have no hesitation in holding that the prosecution has not succeeded in proving the circumstance of disclosure and consequential recovery against the accused appellant. 111. Circumstance of recovery of kitchen knife on 29.12.06 as well as recovery of kitchen knife on 11.01.07 and axe on 18.01.07 rests on the disclosure statement of accused accused SK, which again is not inspiring. Existence of kitchen knife or

69 axe are common in a house. All these recoveries are made from the House No. D-5 one after the other. The prosecution has also placed reliance upon recovery of kitchen knife allegedly recovered on the pointing out of accused on 29.12.06. This recovery is alleged to be distinctly in consequence of the disclosure statement made by the accused. We have already disbelieved the prosecution case on the aspect relating to making of disclosure statement. Once that be so, the recovery of knife cannot be read as a circumstance against the accused under Section 27 of the Evidence Act. The recovery of knife otherwise is evident with inconsistencies, inasmuch as PW-40 has stated that knife was seized from the terrace of D-5 whereafter the skeleton remains were recovered from the gallery. However, the other prosecution witness on the aspect of recovery, namely, Sub-Inspector Chhotey Lal PW-13 has stated that they proceeded straight to the gallery for recovery of skull and has said nothing about the recovery of knife. The knife had no blood stains on it. No forensic report has found existence of blood on the knife. Mere recovery of a knife from the house cannot be treated to be an incriminating fact in light of the observations made by the Supreme Court in Baksheesh Singh vs. State of Punjab (1971) Vol 3 SCC 182 wherein the court observed as under in para 8:- “8. Therefore the only incriminating evidence against the appellant is his pointing the place where the dead body of the deceased had been thrown. This, in our opinion, is not a conclusive circumstance though undoubtedly it raises a strong suspicion against the appellant. Even if he was not a party to the murder, the appellant could have come to know the place where the dead body of the deceased had been thrown. Further, as mentioned earlier, at the bank of the river where the dead body was thrown into the river, there were broken teeth and parts of the human body lying. Hence anyone who saw those parts could have inferred that the dead body must have been thrown into the river near about that

70 place.” 112. In the absence of any forensic evidence linking the knife to the crime, the mere recovery of a kitchen knife otherwise cannot form any admissible evidence to implicate accused appellant. Sri Chaudhary has placed reliance upon para 16 of the Supreme Court judgment in Anter Singh vs. State of Rajasthan (2004) 10 SCC 657 to submit that the recovery is wholly unreliable. 113. In Anter Singh (supra) the Supreme Court relied upon the judgment of Privy Council in Pulukuri Kottaya and Udai Bhan vs. State of U.P. AIR 1962 SC 1116 to summarize the ingredients of Section 27 of the Act of 1872 in following words:- “16. The various requirements of the section can be summed up as follows:- (1) The fact of which evidence is sought to be given must be relevant to the issue. It must be borne in mind that the provision has nothing to do with the question of relevancy. The relevancy of the fact discovered must be established according to the prescriptions relating to relevancy of other evidence connecting it with the crime in order to make the fact discovered admissible. (2) The fact must have been discovered. (3) The discovery must have been in consequence of some information received from the accused and not by the accused's own act. (4) The person giving the information must be accused of any offence. (5) He must be in the custody of a police officer. (6) The discovery of a fact in consequence of information received from an accused in custody must be deposed to. (7) Thereupon only that portion of the information which relates distinctly or strictly to the fact discovered can be proved. The rest is inadmissible.”

71 114. PW-23, moreover, has admitted that by the time he reached the spot the digging had commenced in the enclosed gallery. It would thus have been difficult for PW-23 to have witnessed the seizure of knife. The knife was also not shown to PW-23 for identification. There is also no description of size of knife seized in the seizure memo. The prosecution case is that the knife was recovered with mud. This also appears to be improbable as the knife was recovered from concrete platform under the tank on the terrace of D-5. Its nobody’s case that the knife was buried or kept in a muddy area. The presence of mud deposit on knife also questions the credibility of its recovery. 115. Recovery of an article from a space which is in control of police does not amount to discovery. Thus, when the police had already searched the premises prior to the disclosure and not found any weapon the subsequent recovery becomes doubtful. 116. There is no noting of the knife or axe having blood stains or fragments of flesh, skin or bone on them either in the panchnama or in the deposition of the witness. There is no forensic evidence linking this knife or axe to the crime. In the absence of such evidence the mere recovery of the knife and axe u/s 27 cannot implicate the accused in any way. In any case, the mere recovery of a kitchen knife can hardly be incriminating. 117. Neither the IO, nor the witnesses to the recoveries of the two knives and the axe depose to the weapons having any blood stains on them. Further neither do the seizure panchnamas mention the presence of any blood stains on any of the recovered knives. While the seizure panchnama for the axe mentions suspicious stains, the forensic report shows that no blood was found on the same. Existence of axe in a garden

72 otherwise cannot be frowned upon. 118. The prosecution case against the accused is primarily based upon the confessional statement of accused SK wherein he has not even alleged to have killed any of the victim either by knife or by axe. There is no evidence on record to show that any of the victim had been done to death by the accused by the use of knife or the axe. The recovery of knife or axe therefore are not of much significance, otherwise, for such reasons. 119. As per the prosecution the victim had been strangulated by the use of chunni (scarf) which has not been produced in evidence during trial. The knife and axe apparently have been used, by the accused, as per the prosecution, for dissecting the body parts of victim after she had been done to death. The recovery of knife and axe, therefore, do not lend any support to the prosecution case, even otherwise. Evidence of previous recovery of biological material from the same spot 120. Prosecution has also adduced testimony of Manoj Kumar (PW-12), who was residing in House No. 1, Water Works Compound, Sector 31, Noida. This witness has stated that he was playing cricket with his friends in March, 2005 and the cricket ball fell in the enclosed space (service lane) behind House No. D-5, Sector-31, Noida. PW-12 claims that he jumped the wall in order to find the ball. He saw a human hand with flesh covered in a polythene and he got scared. He found the ball and jumped out of the enclosed service gallery. He informed elders about human hand lying and never ventured to visit that place again. He claims that on enquiry from elders he was informed that police had come and assured that there is

73 nothing to worry. It is after two years of such incident that his statement was again recorded by CBI. In the cross- examination also this witness has remained firm. 121. Prosecution has also produced Surendra Singh (PW-11) who has referred to the incident of March, 2005 when children were playing cricket and their ball fell in the enclosed gallery. The witness has stated that after he returned from duty late in the night he was informed by PW-12 about the incident. PW-11 has asserted that number of persons visited police outpost, Sector 26 and four policemen came to the spot. These policemen jumped the boundary and saw the enclosed space and said that there is nothing to worry about. They claimed that same may be of some animal or someone has thrown it after consuming the flesh. He also stated that the police had put soil and assured that there is nothing to be worried about. It is after two years that his statement has been recorded by the CBI. From the testimony of PW-12 and 11, it is apparent that much prior to the incident in question the residents had seen human hand lying in the enclosed gallery. On the strength of the statement of PW-12 and 11, it is alleged by the defence that existence of human hand at the place of recovery was within the knowledge of the residents and had also been brought to the notice of the police. It is, therefore, urged that the fact about human skeleton lying in the enclosed gallery behind House No. D-5 and D-6 is, therefore, well known to the police and it is not on the basis of any disclosure made by the accused that such recovery has been made from the area. Circumstance of accused SK luring girls and cutting body parts before experts at AIIMS 122. One of the circumstances relied upon by the prosecution against the accused appellant SK also is that he used to lure

74 women and girls walking past House No. D-5, Sector-31, Noida and would call them inside the house for committing the offence. In order to prove such case, the prosecution has relied upon the testimony of PW-2 (Poornima), PW-1 (Pratima Haldar) and PW-26 (Reena Sarkar). We have perused the testimony of three witnesses and none of them have alleged any untoward activity on part of accused at any time or that anything suspicious was done by him or said by him. Statement of none of these witnesses have ever been recorded either by the police or the CBI and no prior complaint was made by them. The fact that accused SK used to offer employment to women and girls passing House No. D-5 is a normal activity as engagement of servants would be natural for managing the affairs of the house. None of the acts alleged by these witnesses can therefore be considered incriminating. 123. Prosecution has also relied upon the circumstance of the manner in which bodies were cut by the accused before the medical panel at AIIMS. 124. This circumstance has not been relied upon by the court of sessions to convict the accused. As per the prosecution the accused SK, while in custody, on 04.02.07 was produced before a medical panel at AIIMS. He was shown the recovered bones on 19 tables and asked about the identification of few of the items even asked to demonstrate the manner in which he cut the bodies. The mean act of the manner in which bodies are cut was also video-graphed. 125. The evidence of prosecution with regard to the manner in which the bodies were cut cannot be given any weight-age as the accused was in CBI custody when he was presented before the AIIMS panel.

75 126. By virtue of Section 26 of the Evidence Act, any confession made to any person during the police custody would not be admissible unless it is in the immediate presence of a Magistrate. 127. It is well settled that when once an accused is arrested by a police officer and is in his custody and is temporarily left in charge of a private individual, that does not terminate the police custody and the accused shall still be deemed to be in police custody. 128. In Kishore Chand vs. State of Himachal Pradesh, (1991) SCC 1 Page 286, the Supreme Court dealt with the confession made by accused while he was in police custody. The accused was left in the company of a pradhan before whom the confession was made by the accused. The Court disbelieved the prosecution theory of confession having been made voluntarily in para 8 of the judgment which is reproduced hereinafter:- “8. Admittedly PW 10 and the appellant do not belong to the same village. From the narrative of the prosecution story it is clear that PW 27, and PW 10 came together and apprehended the appellant from his village and was taken to Jassur for identification. After he was identified by PW 7 and PW 8 it was stated that he was brought back to Gaggal village of PW 10 and was kept in his company and PW 27 left for further investigation. Section 25 of the Evidence Act provides that no confession made to a police officer shall be proved as against a person accused of any offence. Section 26 provides that no confession made by any person while he is under custody of the police officer, unless it be made in the immediate presence of a magistrate, shall be proved as against such person. Therefore, the confession made by an accused person to a police officer is irrelevant by operation of Section 25 and it shall (sic not) be proved against the appellant. Likewise the confession made by the appellant while he is in the custody of the police shall not be proved against the appellant unless it is

76 made in the immediate presence of the magistrate, by operation of Section 26 thereof. Admittedly the appellant did not make any confession in the presence of the magistrate. The question, therefore, is whether the appellant made the extra-judicial confession while he was in the police custody. It is incredible to believe that the police officer, PW 27, after having got identified the appellant by PW 7 and PW 8 as the one last seen in the company of the deceased would have left the appellant without taking him into custody. It is obvious, that with a view to avoid the rigour of Sections 25 and 26, PW 27 created an artificial scenario of his leaving for further investigation and kept the appellant in the custody of PW 10, the Pradhan to make an extra- judicial confession. Nothing prevented PW 27 to take the appellant to a Judicial Magistrate and have his confession recorded as provided under Section 164 of the CrPC which possesses great probative value and affords an unerring assurance to the court. It is too incredulous to believe that for mere asking to tell the truth the appellant made voluntarily confession to PW 10 and that too sitting in a hotel. The other person in whose presence it was stated to have been made was not examined to provide any corroboration to the testimony of PW 10. Therefore, it would be legitimate to conclude that the appellant was taken into the police custody and while the accused was in the custody, the extra-judicial confession was obtained through PW 10 who accommodated the prosecution (sic appellant). Thereby we can safely reach an irresistible conclusion that the alleged extra-judicial confession statement was made while the appellant was in the police custody. It is well settled law that Sections 25 and 26 shall be construed strictly. Therefore, by operation of Section 26 of the Evidence Act, the confession made by the appellant to PW 10 while he was in the custody of the police officer (PW 27) shall not be proved against the appellant. In this view it is unnecessary to go into the voluntary nature of the confession etc.” 129. The factual scenario in the present case is similar to the one arising in Kishore Chand (supra) inasmuch as, the accused SK was in custody of CBI when he was produced before the team of doctors at AIIMS, New Delhi. Any confession/statement made by him would clearly be hit by Section 24 to 26 of the Act

77 of 1872. 130. Even otherwise mere drawing of lines on a body does not reveal the fact that accused had the skill and equipment to do the same with a kitchen knife or that in fact he had actually committed such crime. Circumstances leading to confession of accused 131. The sheet anchor of prosecution case is the alleged confession made by him before the Magistrate under Section 164 Cr.P.C. and has been relied upon as the circumstance/evidence to hold him guilty. 132. Substantial arguments are advanced on behalf of accused to submit that neither the confession is voluntary nor is it otherwise true. Trial court has held the confession to be voluntary and relying upon it the accused has been awarded death penalty. The circumstances of the case would, therefore, require a careful scrutiny in order to ascertain whether the confession is voluntary or not ? 133. The factual background leading to the recording of confession is enumerated hereinafter:- (i) Accused SK is arrested in connection with FIR No.838 of 2006, under Section 363, 366 IPC concerning the disappearance of 'L'. on 29.12.2006 at 8.00-8.15 am. The date and time of arrest is disputed, and in view of the defence evidence as also the version of accused under Section 313 Cr.P.C. we have already observed that the arrest of accused is not proved by the prosecution on 29.12.2006. (ii) Accused is produced before the learned Magistrate, Gautam Buddh Nagar, Noida for the first time for remand. The production of accused is after 24 hours of arrest. The remand application moved by IO Dinesh Yadav (PW-40) on 30.12.2006 is extracted hereinafter:-

78 “निव खोपड़ी व हड्डियाँषयः- अभि० सुरेन्द्र कोली पन्द्रह मानव खोपड़ी व हड्डियाँ S/O शंकर राम कोली पन्द्रह मानव खोपड़ी व हड्डियाँ निन० ग्राम मंगरु खाल थाना ज फटाोली पन्द्रह मानव खोपड़ी व हड्डियाँ खाल जिज फटा० अलमोडा ह मानव खोपड़ी व हड्डियाँाल पता D-5 से० 31 नोएडा थाना से०20 GBN व खोपड़ी व हड्डियाँ मोनिह मानव खोपड़ी व हड्डियाँन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँर सिंसह मानव खोपड़ी व हड्डियाँ S/O सम्पूर्ण सिंह मकान मालिक सिंसह मानव खोपड़ी व हड्डियाँ निनव खोपड़ी व हड्डियाँासी पन्द्रह मानव खोपड़ी व हड्डियाँ 1012 से०27 चन्डी पन्द्रह मानव खोपड़ी व हड्डियाँगढ़ ह मानव खोपड़ी व हड्डियाँाल निनव खोपड़ी व हड्डियाँासी पन्द्रह मानव खोपड़ी व हड्डियाँ D-5 से०31 नोएडा PS से०20 GBN सम्ब०अ०सं० 838/06 )ारा 366/302/201/376/120B IPC थाना से०20 GBN का पुलिलस कस्टडी पन्द्रह मानव खोपड़ी व हड्डियाँ रिरमान्ड र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेने के सम्बन्) में डाल दिया था। अभियुक्त सुरेन्द्र कोली को थाने निनव खोपड़ी व हड्डियाँेर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँन ह मानव खोपड़ी व हड्डियाँै निक अभि०गर्ण सिंह मकान मालिक उपरोक्त सुरेन्द्र कोली पन्द्रह मानव खोपड़ी व हड्डियाँ व खोपड़ी व हड्डियाँ मोनिह मानव खोपड़ी व हड्डियाँन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँर सिंसह मानव खोपड़ी व हड्डियाँ द्वारा अपने ज फटाुम का इकबाल निकया ह मानव खोपड़ी व हड्डियाँै व खोपड़ी व हड्डियाँ अभियुक्तों के बीच की खाली जगह पर आकर की हत्या करके उसका सिर काटकर मकान के पीछे दो निनशार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ पर 15 मानव खोपड़ी व हड्डियाँ खोपड़ी पन्द्रह मानव खोपड़ी व हड्डियाँ व खोपड़ी व हड्डियाँ अन्धिस्थया ी पन्द्रह मानव खोपड़ी व हड्डियाँ बरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ ह मानव खोपड़ी व हड्डियाँुई ह मानव खोपड़ी व हड्डियाँै ज फटाब निक इन मानव खोपड़ी व हड्डियाँ खोपनिड़यों के बीच की खाली जगह पर आकर के )ड़ बरामर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ ह मानव खोपड़ी व हड्डियाँोने शेष ह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थाने अतः माननी पन्द्रह मानव खोपड़ी व हड्डियाँय न्यायालय से अनुरो) ह मानव खोपड़ी व हड्डियाँै निक अभि० सुरेन्द्र कोली पन्द्रह मानव खोपड़ी व हड्डियाँ व खोपड़ी व हड्डियाँ मोनिह मानव खोपड़ी व हड्डियाँन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँर सिंसह मानव खोपड़ी व हड्डियाँ उपरोक्त र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँोनो का 5-5 निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँस का पुलिलस अभिरक्षा रिरमान्ड स्व खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकृत करने की हत्या करके उसका सिर काटकर मकान के पीछे दो कृपा करें डाल दिया था। अभियुक्त सुरेन्द्र कोली को थाने रिरपोट सेव खोपड़ी व हड्डियाँा में डाल दिया था प्रेनिषत ह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थाने” (iii) The Remand Magistrate at Gautam Buddh Nagar has referred to the request of prosecution for remand of accused SK and Moninder Singh Pandher on the basis of their confessional statement made under Section 161 Cr.P.C., wherein 15 human skulls and skeletons have been recovered on the pointing out of the accused (Surender Koli and Moninder Singh Pandher). The Magistrate allowed remand of accused SK and Pandher for two days beginning 9.00 am on 31.12.2006 to 5.00 pm on 1.1.2007. The accused was directed to be medically examined prior to police remand and also at the time of return of judicial custody from the police remand. (iv) On 1.1.2007 the Magistrate allowed ten days remand of accused SK to police custody in the FIR No.838 of 2006 (relating to victim 'L'.). (v) On 11.1.2007 remand application is submitted by CBI in the FIR lodged regarding the victim 'A'. This application of CBI states that Koli and Pandher have jointly admitted to kidnapping, raping and murdering 'A'. The Magistrate grants police remand to CBI on 25.1.2007. (vi) The Investigating Officer of CBI M.S. Phartyal claims that the accused is badly beaten up by the Advocates and the public upon being produced in the Ghaziabad Court for remand. However, the Magistrate is not informed of physical assault of accused nor any document relating to medical treatment offered to accused are produced. The Magistrate vide order dated 25.1.2007 in respect of disappearance of missing girl 'H'. allows remand to police custody till 8.2.2007.

79 (vii) On 8.2.2007 an application is filed by CBI before the learned CBI Magistrate, Ghaziabad for further police remand of accused SK for a period of 14 days. Ostensible ground for such remand is that the accused are needed for recovery of the body and personal belongings of missing women 'D'. (viii) The defence contends that recovery of skulls, bones and body parts had already been made by the UP Police/CBI between 29.12.2006 and 16.1.2007. No excavations or seizures of body parts are made after 16.1.2007. Clothes of 'D' has already been seized and identified by her husband on 29.12.2006. The memo of identification of 'D'’s clothes by her husband dated 29.12.2006 is proved by PW-15 in Capital Case No.2667 of 2017. (ix) Vide order dated 8.2.2007, the accused was remanded to police custody till 22.2.2007 in case pertaining to victim 'D'. (x) Again on 22.2.2007 an application for police remand was moved by CBI IO MS Phartyal stating as under:- “That custodial interrogation of accused Surender Koli is necessary in the proper and just investigation of the case and for recovery of the dead body/body parts and other belongings of Ms. 'XYZ'. Accused Pandher is also required to be interrogated regarding bribing of the police officers and other facilities provided to the police for not conducting investigation against him and his servant accused Surender Koli. Vouchers relating to payments made to police, railway tickets provided to them etc are to be recovered from and through accused Moninder Singh Pandher. Accused Surender Koli is to be interrogated regarding the missing 'XYZ' and for making recoveries of the body parts and other belongings of Ms. 'XYZ'-Halder. Both the accused are to be interrogated regarding recovery of the skulls, bones and other body parts from the premises with reference to the case of alleged rape, murder of Ms. 'XYZ' since the DNA test report on the skulls etc. recovered from the premises is awaited which will conclusively prove the murder of Ms. 'XYZ' in the premises of accused Moninder Singh Pander and Surender Koli. The accused are also required to be subjected to various scientific tests.” 134. On behalf of accused appellant, it is pointed out that the clothes etc. of victim 'XYZ' was already recovered and

80 recognized on 3.1.2007, and therefore prayer for extension of police remand on such ground is wholly arbitrary. Special Judicial Magistrate (CBI) passed an order on the custody application of CBI on 22.2.2007 extending the police remand of accused till 2.3.2007. 135. Interestingly, all orders of Remand Magistrate extending the police remand of accused directed his medical examination to be conducted both, at the time he was taken from the court and again after the CBI remand. However, there is nothing on record to show that such medical examination was conducted of accused. 136. Non production of report of medical examination of accused while in police custody is a serious lapse on part of the investigation. No explanation is furnished for such lapse. The police custody of accused was for almost sixty days and the fact that not even a single medical examination report is produced by the prosecution, despite directions of the magistrate to do so, necessarily leads to adverse inference being drawn against the prosecution. 137. It is in the above context that notice has to be taken of a handwritten application moved by the accused SK before the court of ACMM, New Delhi, for recording his confessional statement. The contents of handwritten application of accused SK is reproduced hereinafter:- “

श्री पन्द्रह मानव खोपड़ी व हड्डियाँमानए०सी पन्द्रह मानव खोपड़ी व हड्डियाँ०एम०एम०नईनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँल्ली पन्द्रह मानव खोपड़ी व हड्डियाँ

सी पन्द्रह मानव खोपड़ी व हड्डियाँ०बी पन्द्रह मानव खोपड़ी व हड्डियाँ०आई०मजिज फटास्ट्रेटसाह मानव खोपड़ी व हड्डियाँब निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँल्ली पन्द्रह मानव खोपड़ी व हड्डियाँ मह मानव खोपड़ी व हड्डियाँोर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँय,

मैं दिनेश यादव क्षेत्राधिकारी नगरसुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँपुत्रस्व खोपड़ी व हड्डियाँगxयश्री पन्द्रह मानव खोपड़ी व हड्डियाँशंकररामकोली पन्द्रह मानव खोपड़ी व हड्डियाँनिनव खोपड़ी व हड्डियाँासी पन्द्रह मानव खोपड़ी व हड्डियाँ

ग्राममंगरूखालतह मानव खोपड़ी व हड्डियाँरी पन्द्रह मानव खोपड़ी व हड्डियाँरमौलिलयांखाल(

जिज फटालाअल्मोडा)

निनव खोपड़ी व हड्डियाँेर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनकरताह मानव खोपड़ी व हड्डियाँूँनिकनिपछलेर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँोव खोपड़ी व हड्डियाँषy के र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँौरानमैं दिनेश यादव क्षेत्राधिकारी नगरने

म०नं०डी पन्द्रह मानव खोपड़ी व हड्डियाँ-5 से०31

निनठारी पन्द्रह मानव खोपड़ी व हड्डियाँनोएडामें डाल दिया थारह मानव खोपड़ी व हड्डियाँतेह मानव खोपड़ी व हड्डियाँुएछोटी पन्द्रह मानव खोपड़ी व हड्डियाँबड्डिचयों के बीच की खाली जगह पर आकर,

लड़की हत्या करके उसका सिर काटकर मकान के पीछे दोयों के बीच की खाली जगह पर आकरव खोपड़ी व हड्डियाँऔरतों के बीच की खाली जगह पर आकरकी हत्या करके उसका सिर काटकर मकान के पीछे दोह मानव खोपड़ी व हड्डियाँत्याकरउनके साथसैक्सनिकयाह मानव खोपड़ी व हड्डियाँै, मैं दिनेश यादव क्षेत्राधिकारी नगर

मेरेद्वारा निकये गये ह मानव खोपड़ी व हड्डियाँत्या व खोपड़ी व हड्डियाँ सैक्स के बारेमें डाल दिया था आपके सामने

निव खोपड़ी व हड्डियाँस्तारसेबतानाचाह मानव खोपड़ी व हड्डियाँताह मानव खोपड़ी व हड्डियाँूँजिज फटासेमैं दिनेश यादव क्षेत्राधिकारी नगरअपनेमनकाबोझ हलकाह मानव खोपड़ी व हड्डियाँलका

कर सकूँ। अभियुक्त सुरेन्द्र कोली को थाने आपसे निनव खोपड़ी व हड्डियाँेर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँन ह मानव खोपड़ी व हड्डियाँै निक मह मानव खोपड़ी व हड्डियाँोर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँय मुझ हलकाे आपके समक्ष

प्रस्तुतह मानव खोपड़ी व हड्डियाँोकरइसकांडकी हत्या करके उसका सिर काटकर मकान के पीछे दोनिव खोपड़ी व हड्डियाँस्तारसेब्यानकरनेकाअव खोपड़ी व हड्डियाँसर ” र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँें डाल दिया था। अभियुक्त सुरेन्द्र कोली को थाने” 138. The application of accused has been moved before the court of ACMM, Patiala House, New Delhi in the case of rape and murder of Ms. 'XYZ'. The application moved by CBI requesting the recording of confessional statement of accused dated 28.2.2007 is extracted hereinafter:- “1. On the request of Government of UP and on the Notification issued by the Central Govt., in accordance with law, the CBI has taken up investigation of cases relating to the kidnapping of children, abduction of women, rape and murder, disposal of dead bodies etc. in Nithari village by accused Moninder Singh Pandher and Surender Koli of D-5, Sector 31, Noida, Gautam Budh Nagar, UP. 2. That accused Moninder Singh Pandher and Surender Koli are in CBI police custody remand in the above case. 3. That accused Surender Koli has expressed a desire to make a true confession of the facts and circumstances relating to the crimes mentioned above committed by him. He has addressed an application to the Hon'ble Court, to this effect, which is forwarded herewith for kind perusal and consideration of this Hon'ble Court. 4. It is further submitted that accused Surender Koli was arrested by the NOIDA Police on 29.12.2006 and recoveries of skulls/bones and other belongings of the victims were recovered from the said premises on his disclosure and pointing out and when the accused was lodged in Ghaziabad Jail for a day, he was very badly beaten up by the jail inmates. Further, when the accused were produced in the Ghaziabad Court by the CBI on 25.1.2007, they were badly beaten up by the advocates and the public. Such incidents of security threat to the accused also came to notice when the accused were produced in the Court of CJM, NOIDA, earlier.

82 5. That there is absolute security risk and danger to the accused in the jail as well as outside from the public or jail inmates etc. If the public or the jail inmates comes to know that the accused is going to make a confession of the true facts, then also there is threat to his safety. PRAYER In view of the above facts and circumstances it is humbly prayed that:- (i) this Hon'ble Court may be pleased to record the confessional statement of accused Surender Koli u/s 164 Cr.PC, as per law. (ii) if the accused makes a confession statement or not, he may be sent in judicial custody to Tihar Jail with appropriate directions to the Jail Supdt. for providing safety to the accused, in public interest. It is prayed accordingly.” 139. On the basis of application moved by CBI, learned ACMM, New Delhi passed following orders on 28.2.2007:- “Application has been filed by Insp. M.S. Phartayal, CBI, SCR-III/SCB, Delhi for recording the confession statement of the accused Surinder Koli. The said application is also accompanied by a hand written request of the accused Surinder Koli to the effect that he had been indulging into sex and killing of minor girls and ladies and now in order to lesson the burden on his conscious he wants to make a detailed statement to this effect. It is submitted that when the accused was lodged in Ghaziabad Jail for a day, he was very badly beaten up by the jail inmates and further when he was produced in the Ghaziabad Court by the CBI on 25.1.07 he was also beaten up by the Advocates and the public. I have given a personal hearing to the accused in the Chamber. He was in the custody of local police of Ghaziabad from 29.12.06 to 11.1.07 and thereafter in CBI Custody since 11.1.07. In this background, it is necessary to ensure that the accused is voluntarily wanting to make a confession without any influence having remained with the local police and the investigating team of CBI for the last almost two months. In this view of the matter, the accused who has been produced by the Investigating Officer of CBI is directed to be handed over to the Director General (Prisons), Tihar to be kept in some

83 secluded place which may be a Solitary Ward where it shall be ensured that he does not mix up with any person including the other inmates and is isolated from all kind of influences. He is directed to be produced before this court thereafter at 1:00 pm for 1.3.07. Before handing over the accused to the Director General (Prisons), Tihar his medical examination be got conducted. Similarly, before his production in the court on 1.3.07, his medical should also be got conducted. The accused shall be personally handed over to the Director General (Prisons) today by the officials of CBI after his medical examination and shall be produced before this court by the Jail Authorities who shall ensure that he is brought to the Court in a separate vehicle. Needless to say that during the stay of the accused Surinder Koli in Tihar Jail all necessary arrangements would be made by the Prison Authorities to ensure the safety and security of the accused. A copy of this order be given dasti to the IO and one copy be sent to the Director General (Prisons), Tihar immediately through Special Messenger.” 140. The Superintendent, Centra Jail, Tihar submitted a medical report before the learned ACMM, New Delhi on 1.3.2007, which reads as under:- “Surender Koli S/o Shankar Ram, 31 Yrs, M, Medical Examination is conducted in CJ-I at 11.20 AM, Dated 01.03.2007. Patient came in CJ-I on 28.02.2007 and his medical examination was done on 28.02.2007. On examination - patient conscious and oriented and responding to verbal commands and oriented to time, place and person. Vitals – Pulse – 80/min. B.P. - 126/76 mm Hg S/E – Chest B/L Clear CVS – S1S2 Normal CNS – Pupils B/L Symmetrical and ictrus to light P/A – Soft, bowel sound present No fresh external injury seen. According to patient puts No History of Addiction

84 Pt. is fit from medical examination. Point of view and fit for statement ” 141. The medical examination was conducted at 11.20 am on 1.3.2007. Though it is alleged that medical examination was also conducted on 28.2.2007 but such report apparently has not been placed on record. 142. On 1.3.2007, orders were passed by learned ACMM at different intervals, which are extracted hereinafter:- “Present: Accused has been duly produced in muffled face by SI Samu, 3rd Bn. Central Jail, Tihar. Since the accused is not assisted by any counsel, the legal aid counsel attached to this court Ms. Sangita Bhayana has been directed to assist the accused before any proceedings are conducted. The accused has been asked by this court if he wants the assistance of the counsel to which he has stated that he cannot afford a counsel. He has been informed that a counsel from the legal aid can be provided to him, to which he has no objection. At this stage Ms. Sangita Bhayana Advocate has appeared. She has refused to provide any legal assistance to the accused stating that it is against her conscious. Under these circumstances, Secretary DLSA is requested to immediately depute a legal aid counsel for the assistance of the accused. At this stage medical report of the accused has been received. The same be placed on record. Be awaited. ACMM/1.3.07 1.10 pm. Application is taken up again. This court is informed that no legal aid counsel is available at the moment. It is directed that any legal aid counsel present in the complex attached to any other court should be requested to assist the accused. At this stage since no legal aid counsel has come. Sh. Gurinder Pal Singh and Sh. Aman Sarin Advocates who are present in the court have volunteered to provide legal assistance to the accused. Now at this stage Sh. Neeraj Aggarwal, legal aid counsel attached to the court of Sh. Sunil Chaudhary, MM has

85 appeared to assist the accused. In the interest of justice five minutes legal interview is granted inside the court itself. Be awaited. ACMM/1.3.07 1.20 pm Application is taken up Present: Insp. M.S. Phartayal, CBI SCR-III/SCB, Delhi. Accused has been produced from Central Jail, Tihar by SI Samu, 3rd Bn., Central Jail, Tihar with Sh. Gurinder Pal Singh, Sh. Aman Sarin and Sh. Neeraj Aggarwal Advocates. The accused present in the court submits that he wants to make statement. On being asked the accused who is present in the court alongwith his counsels has submitted that he has understood the consequences of his making a statement and is also aware that he is not bound to make any statement but all the same insist upon making the same. Under these circumstances application of the CBI is being marked to Sh. Chandrashekhar, MM, New Delhi for recording the statement of the accused. However, keeping in view the peculiar nature of the case, the gravity and sensitivity of the allegations involved, it is directed that in case if the Magistrate proceeds to record the statement it would be only be appropriate in the interest of justice that the statement should be audio recorded and also video graphed. Before proceeding to record the statement of the accused, the Magistrate shall ensure that the statement is voluntary; accused is free from all kind of influence and pressure; he has been warned of the consequences of the same; he shall also ensure that the accused has not been given any hope of release. The Magistrate shall duly explain to the accused that his statement is being videographed and the audio recording of the same is also being done. It is further directed that after the statement is completed, the copies of the recordings shall be prepared in the presence of the Magistrate and the accused and the original copies of the same shall also be sealed in the presence of the accused. The transcript of the same shall be prepared and got signed from the accused thereafter. It is desirable that care should be taken while recording of the statement and the same be recorded without any break and if the Magistrate at any point of time feels that the accused is straying from the arena of allegations involved, he would be at liberty to put necessary questions to the accused. Further in case if the Magistrate requires the assistance of Video Operator the same can be taken.

86 A copy of this order be sent to Sh. Chandershekhar, MM, New Delhi immediately. One copy of this order be also sent to the DCP, New Delhi and Incharge Lock Up to make necessary arrangements. ACMM/1.3.07” 143. Learned Metropolitan Magistrate, Patiala House, New Delhi, accordingly, videographed and audiographed the confessional statement of accused SK. The order passed by the Metropolitan Magistrate dated 1.3.2007 is reproduced hereinafter:- “Today an application was marked to me by Ld. ACMM, New Delhi for recording the statement of accused Surender Koli in CBI Case No RC 17(S)/07/SCB-I/Delhi Video graphy and preparing of CD and thereafter recording the same in transcription. The order was received by me after lunch hours. It took some time in the arrangement for recording the statement of accused Surinder Koli through Video Graphy in the office. Video Conferencing room with the apparatus already installed there. The statement of accused Surinder Koli has been video graphed and audio graphed as per direction, however, making transcription of it is taking a lot of time as it is a slow and lengthy process and it is already 10:15 PM and it seems that much more time shall be required for completing the further transcription. It seems that it is not practically possible today therefore accused is required for completion of transcription by 10 am on 2-3-2007 therefore appropriate orders may be passed in this regard. Today, statement of accused has been video graphed and audio recorded and has been completed and four copies of video graphed CD have been prepared. The original has been sealed in the presence of accused with the signature of under signed and the accused and sealed with the court seal. The other three copies of the CDs are also sealed in the presence of the accused bearing the signature of the undersigned and the accused and the same shall be opened in the presence of accused tomorrow for completing of transcript. Shyam, Video Operator has closed the system in my presence and it ensured that none can have access to it.” 144. The accused was then produced before the ACMM on 1.3.2007 pursuant to the order passed by Sri Chandrashekhar, learned Metropolitan Magistrate. The ACMM passed following orders on 1.3.2007:-

87 “Present: Accused with SI Samu Murmu, 3rd Bn. DAP. Accused has been produced by the order of Sh. Chandershekhar, MM, New Delhi. As per the report sent by the learned MM the confessional statement has already been videographed and audio recorded, however the transcripts could not be completed, for which the accused is again required to be produced before the concerned MM at 10.00 am on 2.3.07. In view of the above, he is being handed over to the Director General (Prisons), Tihar to be kept in some secluded place which may be a solitary ward where it shall be ensured that he does not mix up with any person including the other inmates and is isolated from all kind of influences as per the directions dated 28.2.07. The accused shall be brought to the court in a separate vehicle. A copy of this order be given dasti to IO-CBI and SI Samu Murmu, 3rd Bn. DAP for compliance.” 145. On 2.3.2007 the accused was produced before the learned ACMM, who directed the accused to be produced before Sri Chandrashekhar, Metropolitan Magistrate, immediately. 146. The work of transcription could not be concluded on 2.3.2007 till 10.55 pm, and therefore the Metropolitan Magistrate passed following orders on 2.3.2007:- “Today as per the orders of learned ACMM, Inspector Sajan Singh has produced the accused in the Video Conferencing Room. In the presence of the accused the seal of the one CD was broken and CD was taken out and the work of transcription was initiated. It was continued without break up except for sometime when some food was to be provided to the accused and some remand work was to be done by the Video conferencing. The work of transcription is very lengthy and slow process and it needs several times corrections, therefore it could not be completed till this time, it is already 10:55 PM and still some transcription work is to be done and it seems that it shall not be feasible to do the same today. Therefore, accused is directed to be produced before learned ACCM, for further appropriate orders. Mr. Shaym who is handling the work of operating CD is directed to close the computer and he has complied and it is confirmed that none can access to the computer. CD is again sealed with the court seal bearing the signature of the accused and myself. It is requested to the learned ACMM that necessary directions may

88 be given to the concerned authority to produce the accused tomorrow at 10 am, so that further work of transcription can be completed at the earliest.” 147. Learned ACMM passed following orders on 2.3.2007 at 11.00 pm:- “Present: Accused with Insp. Sajjan Singh, 3rd Bn. DAP. Accused has been produced by the direction of Sh. Chandershekhar, MM, New Delhi. As per the report sent by the Ld MM the transcripts could not be completed being lengthy and time consuming. Hence, in this background the accused is again required to be produced before this court at 10:00 am on 3.3.07. The accused is being handed over to the Director General (Prisons), Tihar to be kept in some secluded place which may be a solitary ward where it shall be ensured that he does not mix up with any person including the other inmates and is isolated from all kind of influences as per the directions dated 28.2.07. The accused shall be brought to the court in a separate vehicle. A copy of this order be given dasti to IO CBI and Insp. Sajjan Singh, 3rd Bn. DAP for compliance.” 148. On 3.3.2007 the accused was produced by Inspector Rakesh Kumar alongwith SHO, P.S. Tilak Marg and was directed to be produced before Sri Chandrashekhar, MM for completion of his statement. The order dated 3.3.2007 is extracted hereinafter:- “Present: Inspector Rakesh Kumar alongwith SHO PS Tilak Marg has produced the accused Surinder Koli. He is directed to produce the accused Surinder Koli before Sh. Chander Shekhar, MM immediately for completion of his statement.” 149. On 3.3.2007 learned ACMM passed following orders:- “Present: Insp M.S. Phartyal, CBI SCR III/SCB/Delhi. Accused has been produced by Inspector Rakesh Kumar, 3rd Bn. DAP. The entire transcription has been completed as per the report sent by Sri Chandrashekhar, MM Delhi. Since the accused had made confession, hence he cannot be handed back to the CBI. The I.O. CBI submits that the accused has been arrested and

89 in judicial custody in four other cases i.e. R.Cs. No. 1(S)/07/SCB-I,

2(S)/07/SCB-I,

5(S)/07/SCB-I

and 11(S)/07/SCB-I by the order of the concerned Court at Ghaziabad and was on CBI remand in the present case when produced before the court for recording of his statement. Under these circumstances Director General (Prisons),Tihar is directed to produce the accused Surender Koli before the Special Judicial Magistrate, CBI/Duty Magistrate, Ghaziabad at the earliest, for deciding the further custody. Once copy of this order be given dasti to Inspector Rakesh Kumar 3rd Bn. DAP for compliance and one copy be given to Inspector MS Phartyal IO-CBI.” 150. An application apparently was moved by Inspector, CBI, MS Phartyal on 1.3.2007 for providing copy of the confessional statement in Audio and Video recording, if any. The other application was then moved by Sri MS Phartyal on 2.3.2007, which came to be allowed. The application was allowed on 3.3.2007. The acknowledgement is made by the Inspector that one transcripted copy running into 48 pages and two CDs. were received by him on 3.3.2007. Contents of transcription of recorded confession 151. The transcripted version of video and audio recording of confessional statement of accused SK is reproduced hereinafter:- “CBI Case No. RC 17(S)/07/SCB-L/Delhi U/s 376/302/201 IPC State (CRD) Vs. Surinder Koli & Ors. Confession of the Accused Surinder Koli S/o Shri Shankar Ram Kohli Present Address: D-5. Sector 31. Noida, Uttar Pradesh. Postal Address: Gram Mangroo Khaal, Thana Jaali Khan, Tehsil Molia Khal, District Almora, Uttranchal. Under Section 164 Cr.P.C TRANSCRIPTED VERSION AFTER VIDEO AUDIO RECORDING Today an Order dated 1 March 2007 was passed by learned ACMM and IO Inspector M.S. Phartyal from CBI has appeared and he made some submissions while appearing in my court. I have noted down proceedings in the court and as per the directions of learned ACMM, I have come, thereafter, in the Video Conferencing Room for the

90 purpose of recording the statement of confession of the accused Surender Koli. Before, actually recording the statement of the accused, it shall be proper that what ever proceeding has been taken place in my court, shall be readover, so that it should become the part of the statement or the proceedings. Today IO inspector M.S. Phartyal, CBI SCR-IIUSCB Delhi had appeared in the court. He stated that Accused Surender Koli has been produced today from JC by Supt from Tihar Jail and it has been stated by the 10 that an application for recording of confession statement was moved before learned ACMM on 25-2- 2007. The accused was produced there in police custody. learned ACMM sent the accused in JC and directed vide order dated 28-2- 2007 with the direction that he should be produced on 1-3-2007 before her. Today, the accused was produced from JC in compliance of the order dated 28.2.2007. Now, an order has been passed, today, and the application for recording the statement of the accused has been marked by the learned ACMM to this court for recording of the confession statement of the accused Surender Koli. He requests that statement of the accused may be recorded. I have considered the submissions and perused the application moved by the 10 which is Mark A. The hand written application in the name of learned ACMM is Mark 'B'. The order dated 28- 2-2007 is Mark 'C' and the order of the learned ACMM passed today is Mark 'D'. It is observed that offence alleged against the accused Surender Koli are of serious nature and are exclusively triable by the Sessions Court. The case is still at the stage of investigation and the application has been forwarded in this court for recording of confession of the accused. It is observed that learned ACMM has pointed out certain guidelines as safe guards to be observed while recording the statement of confession of the accused. Such are:- "Before proceeding to record the statement of the accused the Magistrate shall ensure that the statement is voluntarily given. Accused is free from all kind of influence and pressure. He has been warned of the consequence of the same. He shall also ensure that the accused has not been given any hope of release. The Magistrate shall duly explain to the accused that his statement is being video graphed and audio recorded. It is further directed that after the statement is completed. It is further directed, after the statement is completed, the copies of the recording shall be prepared in the presence of the Magistrate and the accused and the original copies of the same shall also be sealed in the presence of the accused. The transcript of the same shall be prepared and got signed thereafter. It is desirable that care should be taken while recording the statemem and the same be recided without any break and if the Magistrate at any point of time feels that the accused is straying from the arena of allegation involved. He would be at liberty to put necessary questions to the accused. Further in case the Magistrate requires, assistance of the Vedio Operator same may be taken. I have considered the instructions mentioned in the order", I have perused the provisions of U/s 164 Cr.P.C and the relevant provisions such as Section 24 and Section 28 etc of the

91 Evidence Act. It seems that it shall be proper, in the present case, to record the statement of the accused U/s 164 Cr.P.C and the same be video graphed also. So that the demeanour of the accused may be reflected and, the manner in which the confession statement has been recorded, can be shown for proper and better appraisal of the trial court. In compliance of the order of learned ACMM passed today. I have given direction to the concerned persons to make arrangements in video conferencing room for recording the statement of the accused. Now, I have reached in Video Conferencing Room. The accused has been produced by the Jail Authorities and the SI Shamu, third Batallian, Central Jail. 10 will be called just now and he will be asked to identify the accused. Call the IO. IDHAR AAYEYE AAP Now IO! NAM BOLIYE APNA M.S. Phartyal Inspector, Inspector M.S. Phartyal is present. YE KAUN HAI? Surender Koli Hanji. INKEY KHILAF KYA HAI? He has committed certain act of rape and murder at D-5. Nithari, NOIDA. So do you identify him? Yes, I identify him Ok. Kindly leave the video conferencing room and wait outside. The IO has left the video conferencing room and is waiting-outside. Before actually recording the statement I have checked that video conferencing room is safe and nobody can see from the outside and you are Shyam? Yes! Shyam is handling the video camera. Now accused Surinder Koli is before me and before I record the statement of the accused he should be put certain question in Hindi. As it has been told to me that accused understand Hindi language only KYA NAAM HAI AAPKA? MERA NAM SURENDER KOLI HAI. OR BHI KISI NAM SE JANTE HAI APKO? MERA BACHPAN KA NAM SADA RAM KOLI HAI, SADARAM. SADARAM KOLI HA! KISI AUR NAM SE BHI JANTE HAI AAPKO? YAHI DO NAM HAIN MERE. YAHI DO NAM HAI APKE?

92 HANJI ABHI APKO PICHILI RAT TO KO KAHAN RAKHA GAYA THA?, KAHAN THEY AAP? A JO RAT GAI HAI, KAHA THEY AAP? KAHA RAKHA GAYA THA? MAIN CENTRAL JAIL ME. CENTRAL JAIL MEIN THAY AAP. HANJI CENTRAL JAIL SE AAP KO KAHA PESH KIYA SEEDHA AAJ? COURT KA NAM TO PATA NAHI HAI COURT MAIN PESH KIYA GAYA HAI AAPKO? COURT KA NAM MUJHE PATA NAHI HAI ACHHA! MAIN APKO BATA DON KI MAIN METROPOLITAN MAGISTRATE HOON! JUDGE HOON: AUR APNE APPLICATION LAGANE KI REQUEST KI THI KI MAIN BAYAN DENA CHAHATA HOON. ISLIYE JAHAPAR APNE APPLICATION LAGAI THI, UN JUDGE SAHAB NE WO APPLICATION MEREKO MARK KI HAI, KI MAIN APKA STATEMENT RECORD KARU. HANJI SIR THEEK HAI AUR RECORD KARNE SE PAHLE, MAIN APKO AHA BATANA CHAHATA HU KI AYE APKI APNI MARJI HAI KI AAP APNA BAYAN DENA CHAHATE HAI YE NAHI DENA CHAHATE HAI, KOI BHI ADMI APKO FORCE NAHI KAR SAKTA, KYA MALOOM HAI APKO. HANJI KYA MALOOM HAI APKO? MAIN KISIKE DABAW MAIN AAKAR NAHI KAHANE AYA HOON NAHI KAR RAYE AAP KISI KE DABAW MEIN? OR AGAR AAP APNI MARJI SE HANJI BAYAN HANJI RECORD KARATE HAI TO WO LIKHA JAYAGA HANJI AUR WO BAD MEIN APKE KHILAF BHI PADA JA SAKTA HAI, MALOOM HAI AAPKO? HANJI LEKIN PHIR BHI AAP APNEE MARJI SE BAYAN DENA CHAHATE HAI. HANJI KYO KIYONKI MAIN ADALAT KI MADAD KARNA CHAHATA HU, ACHHA! OR KANOON KI MADAD KARNA CHATA HU HA! ISLIYA KIYONKI MAIN BAHUT GAREEB PARIWAR SE HU HAN! HAN! MERE PASS NA TO CASE LADNE KE LIYA KOI SADHAN HAI OR NA HI GHAR MEIN KHANE KE LIYA SADHAN HAI NAHI WO EK ALAG BAT HAI. LEKIN AGAR APKO YE SAB CHEEZEY DE JAYE TO ISKA MATLAB HAI KI AAP CASE LADOGE? NAHEE PHIR BHI MAIN BAYAN JAROOR DUNGA. SACHAI KE SATH HI CHALOONGA AAP SACH BATANA CHAHATE HO? SACH BATANE CHAHATA HU

93 ISLIYA AAP JO HAIN KYA KAHATEY HAIN? AAPNE APPLICATION LAGWAI HAI? HANJI ACHHA! MAIN APKO EK BAR PHIR BATA RAHA HU KI AGAR APNA BAYAN NAHI BHI DENA CHAHATE HANJI! COURT MEIN APNA BAYAN NAHI DENA CHAHATE HO PHIR BHI HAM APKO POLICE KE PASS NAHI BHEJENGE, CHAHE AAP APNI MARJI SE BAYAN DE YA NA DE. YA AAP BAYAN RECORD KARWANA CHAYE YE NA KARWANA CHAYE, KISI BHI HALAT MEIN HUM AAPKO DUBARA SE POLICE KE HATHON MEIN NAHI BHEJENGE. KAHI AISA TO NAHI KI AAP AISA SOCH RAHE HAI POLICE KA DABAW HOGA, POLICE HAME MARENGE, PEETENGE YA KUCHH KAREEGE YA DABAW DALEGI. "DEKHO ABHI BHI TUM CHAHO TO MUJHSE SAB KUCH KAH SAKTE HO, TUMHE KISI BAAT KA KOI DAR NAHI HAI, JO MAN MAI TUMHARE HAI VO SAB KUCH MUJHE BATA SAKTE HO, KISI BHI BAAT KA DABAV, DAR, KISI NE BHI KAHA HO, AAJ TUMHARE PAAS MAUKA HAI, IS BAAT KO KEHNE KA, THEEK HAL TUM CHAHO TO AGAR KUCH AISA HAI KISI BHI AADMI KA KOI DABAV HAI YA LALAC HAI, TUM MUJHE BATA DO? NAHI AISA KUCH NAHI HAI KUCH NAHI HAI, TO KYA TUM APNI MARJI SE BAYAN DENA CHAH RAHE HO? HANJI TO THEEK HAI TO PHIR BATAIYE? KYA KEHNA CHHAHTE HO? MAI YE KEHNA CHHAHTA HOON, KI MAI 1993 MAIN SCHOOL CHHOD KAR GAON SE APNE JEGIAJI KE SAATH YAHA DELHI MAI AAYA, NOIDA MAIN AYA AUR MAINE US TIME 1993 SE 1998-1999 TAK 646, SECTOR-29 BRIGADIOR ŞAHAB KE GHAR PAR KAAM KIYA, USKE BAAD MAINE JO HAI, KUCHH DIN MAHINA KE KAREEB GHAR GAYA HUA THA, WAHA PEY AAKAR KE 216 SECTOR 29 VAHI KAAM KIYA. HAN! USKE BAAD MAI FIR 2000 MAI MERE SHAADI HUI, USKE BAAD MAI 2000 MAY SHAADI HONE KE BAAD PHIR MAI 225 SECTOR 28 ME MAJOR SWARAN SINGH KE PAAS KAAM KARNE LAGA THA USKE BAAD VAHA SE MAI CHUTTI GAYA HUA THA TO MAJOR SWARAN SINGH NE NAYA AADMI RAKH LIYA THA, AUR MUJHE KAAM PAR NAHI RAKHA, USKE BAAD UNHONE MERE KO 2004 MAIN D-5, SECTOR 31 MAI KAAM PEY LAGAYA. MOHINDER SINGH KE GHAR MAIN, KAM PAR LAGAYA, MOHINDER SINGH DAILY JO HAI MATLAB JAB MADAM HOTI THI TO THEEK REHTE THAI, AUR JAB MADAM NAHI HOTI THI TO VO DAILY CALL GIRLS VAGARAH LE KAR KE AATA THA, ACHAA! TO YE DAILY MATLAB, ISKE DOST BHI KABHI, ISKE DOST BHI AA JATE THE, AUR KABHI YE MATLAB KHUD AKELE HI DO-DO TEEN TEEN LADKIYO KE SAATH RAHTA THA EK BAAR POLICE KI RAID BHI PADI THI GHAR MAI, KYA UMAR HAI UNKI? UNKI UMAR HOGI 50-52 50-55 SAAL KI HOGI, MEREKO PATA NAHI HAI KITNEY SAAL KI LEKIN HOGI ITNI KAREEB 50-55 SAAL KI HOGI, ACHHA! KYA KAAM KARTE THE? UNKA JCB KA SERVICE CENTRE HII, D-9, SECTOR 2 MAIN,

94 THEEK HAI TO VAHA PE MAI JO HAI KAAM KARTA THA AUR YE JITNI BHI LADKIYA AATI THI MAI UNKO KHANA EANATA THA KHILATA THA INKO DEKH DEKHA KAR MERE KO BHI MERA 10 HAI MATLAB MEIN AKELA THA. TO MERE MAN MAI PRESSUR: BANA SEX KE SEX KARNE KA, USKE BAAD DHEER DHEERE KARKE, MATLAB, DEKHTE DEKHTE MERE MAN MAI, GALAT BHAVNAI AANE LAGI, MATLABKI, GALAT BHAVNAI KYA AAIE MERE MAN MEIN, KEMISE AAL JAISE KI MATLAB MAI KISI JAISE AATE HAI KISI KO MAAROO KATOO, KHOON IS TARAH KI GALAT BHAVNAI MERE MAN MAIN AANE LAGI ACHHA! JO MAI YE LAGATAR AATE REHI JAB MAIN MATLAB APNA MIND BILKUL CONTROL KARNE KI KOSHIS KARTA, NAHI AAATI RAHI, APNE KAHA KATTON, KHAOON KA MATLAB KYA HAI? YE MERE MAN MAIN FEELING AATI THI IS TARAH KI, YE FEELING KYO AATI THI? YE FEELING MERE MAN MAIN IS TARAH SE AATI THI KI, MATLAB, MERE APNE AAP PE, MATLAB, MAIN ME PATA NAHI KAY PRESSURE IS TARAH KA BANTA THA. ACHHA! JISKI VAJAHA SE YE ISTARAH SE MATLAB MERE MAN MAI AATI THI TO FIR USKE BAAD FIR MAINE PAHLE TO MAIN EK DIN, DO DIN, TEEN DIN CONTROL KARNE KI KOSHISH KARTA THA, JAB MEREKO KUCH PATA HI NAHI RAHTA THA MATLAB KYA HO RAHA HAI, USKE BAAD MAIN, MATLAB, GHAR KE BAHAR JA KAR GATE KE PAAS JAR KAR KHADA HO JAATA THA, JO BHI MERE KO MATLAB LADKI YA AURAT BACCHA JO BHI MILA BULA KAR KE LEKE AA JATA THA KAHA LE AATA THA? GHAR KE ANDAR, KOTHI MAIN LE AATA THA, MAIN DARWAJE SE, MAIN DARWAJI SE, KAUN SE KOTHI MAIN? D-5. SECTOR 31 MAIN ACHHA! HANJI MAI GHAR KE AAGE SE NITHARI GAON KE LIYE RAASTA JAATA HAI. ACHHA! AUR VAHI PE MATLAB RASTE MAI HAMARA GHAR HAI, D-5. SECTOR 31 HAI, MAIN VAHA PAR NAUKRI 2000 JULY, 2004 SE NAUKRI KAR RAHA HOON VAHA PAI, TO USKE BAAD FIR MAI GATE PAR KHADA HO KAR AA JATA THA, TO MAIN PURI TARAH SE PATA NAHI HAI, LEKIN 2005 SHURU SHURU KI BAAT HAI. TO JANUARY YA FEBRUARY KI BAT HAI, TO US TIME MAI GHAR PE AKELA HI THA, TO AIK LADKI SECTOR 30 KE TARAF SE NITHARI KI TARAF AA RAHI THI, JO JISKA NAAM DIKHANE PAR AUR BAAD MAI PATA CHALA KI ISKA NAAM 'XYZ' HAI, FIR ISKO KAAM KI LIYE MAINE BULA LIYA ANDAR, USKO ANDAR LAATE HI MAINE, USKO BALA, KI SAMNE SE MATLAB JO HAI, ABHI MADAM AA RAHI HAI, MAI PAISE KI BAAT KARWA DETA HOON, HAN AUR JAISE HI WO ANDAR KO DEKH RAHI THI, MAINE PEECHE SE ISI KI CHUNNI SE ISKA GALA DABA KAR AUR ISKO BEHOSH KAR DIYA, AUR USKE BAD ISKE SAATH SEX KARNE KA KOSHISH KIYA, AUR SEX KARNE KA. KOSHISH KIYA, THODI DER KOSHISH KARNE KE BAAD, JAB SEX NAHI HO PAYA MERE SE, MAINE GALA DABA KAR ISKO BHI MAR DIYA USI KI CHUNNI SE

95 ACHHA! KYON MAR DIYA BILKUL, MAN MAIN ISI TARAH KA PRESSURE BANA THA KI ISKO KAAT KAR KHOON KARKE, ACHHA! TO USKE BAAD TURNAT BAAD ISKO UPAR BATHROOM MAI LE KAR GAYA, USI TIME MERE KO KOI YE NAHI THA KI MATLAB, KABHI KOI GHAR PAR AA JAIGA YA KOI BAAT HO JAIGI, YA KUCH HO JAIGA MATLAB MUJHE IS CHEEZ KA KOI WOI NAHI THA MATLAB PATA HI NAHI LAGA, FIR MAINE USKO UPPAR BATHROOM MAI LE KE CHALA GAYA, UPAR BATHROOM ME LE JAR KAR, NEECHE AYA FIR KITCHEN MAI AAKAR CHAAKOO LE KE GAYA AUR USI TIME ISKO TURANT KAT KAR KE AUR ISKA MAINE BAJU AUR YE SEENE KA AIK PIECE BHI KHAYA THA, ACHHA! HANJI, JO MAINE, GHAR MAI HI MATLAB KITCHEN MAI BANAYA THA KITCHEN MAI BANAYA THA? HANJI. AUR JAB MATLAB MATLAB SHAM KO KITNA KHAYA YE MERE KO PURI TARAH SE DHYAN NAHI HAI, SHAM KO JAB MERE KO CHAR PANCH BAJE MATLAB JAB PURE TARAH SE MAN SHANT HUA, USKE BAAD MAINE DEKHA KI MATLAB KI DRAWING ROOM ME HEE ISKE SARE CHAPPAL WAGARAH SAB DRAWING ROOM MAI HI PADI HUI THI TAB TAK, MATLAB, TAB KOI WO NAHI THA, MATLAB ACHHA! JAISE NASHA TYPE KA, MAI KUCHH NAHI KARTA JAISE MAIN DAROO, PAAN, BEDI CIGARETTE GUTKA KUCH BHI NAHI KHATA, ACHAA! TO IS TARAH KA MERA, MERE KO MAN MAI FEELING HOTI THI, KISI KO KATOON KHAOON KAR KE, KI THODE DIN KE BAAD KI BAAT HAI, KAREEB MAHINA BHAR KE BAAD KI BAAT HAI, USKE BAAD USI LADKI KO MAINE SHAAM KE TIME MAIN JITNA KHAYA USKE BAAD, USSE MAN SHANT HO GAYA. AUR USKE BAD MAIN UPPAR BATHROOM ME GAYA UPAR DEKHA, TO BATHROOM ME USKO KAT KE SAB FAILI HUI THI VO. JO MERE KO US TIME KATNE KE TIME KUCH PATA HI NAHI THA KI MAINE ISKO KYA KIYA HAI KARKE. ACHHA! AUR USKE BAAD FIR MAINE USKO DAR KE MAARE FATA FAT PANNIYON ME BHAR KARKE USKO BATHROOM ME RAKH DIYA AUR DHO KE RAAT KO BAKI UKKO MATLAB GHAR KE PEECHE EK GALLERY HAI, JAHYA MATLAB KOI AA JA NAHI SAKTA HAI, WHA GALLERY MAI FAIK DIYA THA USKO. ACCHA! USKE BAAD MAI, KUCH DIN BAAD KI BAAT HAI KAREEB MAHINA KE KAREEB KI BAAT HAI. NAHI EK BAT YE BATAON TUMNE KAHA KI KAATOO KAHO KI FEELING HO RAHI HAI, YE KAB SE HO RAHI HAI? YE ABHI MATLAB JAB LADKIYO KO DEKH KAR HOTI THI PAHLE BHI MATLAB LADKIYO KO DEKH KAR BAHUT JY ADA PRESSURE HO KE HUA HAI YE KI JAB MATLAB LADKIYON KA AANA JANA BOHOT JADA SHURU HO GAYA, ACHHA! AUR ISKO DEKH DEKH KAR MATLAB KI, MAI BHL AKELA HOON AUR YE DO DO. TEEN TEEN LADKIYON KE SAATH ANDAR SAUTA HAI, MAI INKO KHILATA PILATA HOON, ACHHA! ISKI VAJAH SE JO HAI MERE MAN PE PRESSURE PADA MATLAB SEX KA. ACHHA! SEX KA PRESSURE TO SAMAJH ME AATA HAI, LEKIN YE KATOON KHAOON KYA? MAN MAI JO HAI YE HI FEELING AATI THI, THEEK HAI! TO SEX KA JO HAI MAI, BATA RAHA HOON MAI AAPKO KI MAIN SEX KARTA BHI THA YA NAHI US TIME MEIN IS TARAH SE REHTA THA KI MAN MAI

96 MERE CONTROL HI NAHI REHTA THA, ACHHA! TO IS TARAH KA HOTA THA MERE KO, ISI KE BAAD KAREEB EK MAHINE KE BAAD KI BAAT HAI, EK AUR LADKI MATLAB AISE HI SUBEH BAHOOT VO THA DIMAG MAIN FIR SAVERE GATE KE PAS CHALA GAYA US DIN BHI EK AISI HI GORI SI LADKI THI SECTOR TEES KI TARAF SE SECTOR EKATEES NITHARI KI TARAF AA RAHI THI TO MAINE USKO KAAM KE BAHANE PUCHA KI KAAM KAREGI, TO USNE KAHA, HANJI, MAINE KAHA KI AAJAO BAAT KARWAA DETA HOON PAISE KI, USKO BHI YE KEH KAR KE ANDAR LE KAR KE AA GAYA GHAR PAR KOI THA NAHI, JAISE HI USKO DRAWING ROOM MAI LE KAK KE AAYA MATEN DARWAJE SE, USI TIME MAINE USI FIR USI KI CHUNNI SE USKA GALA DABA KAR USKO MAAR DIYA, USKE SAATH BHI SEX KARNE KA KOSHISH JO MERE KO THODA BOHOT MATLAB ANDAJE SE JITNA DHYAN HAI MATLAB KOSHISH KARTA THA SHAYAD SAB KE SAATH HI TO YE KYA UMAR THI IS LADKI KI? LADKI KAREEB TERAH CHAUDAH SAAL KI RAHI HOGI, ACHHA!, HANJI TO TERA CHAODAH SAAL KI LADKI THI, USKE BAAD FIR MAINE ISKO BHI MAINE ISI KI CHUNNI SE GALA BABA KAR BEHOSIT KIYA THA, SEX KOSHISH KARNE KE KOSHISH KI JAB NAHI HUA, TO USKO BHI UTHA KARKE, UPAR BATHROOM MAI LE KAR CHALA GAYA, AUR GALA DABA KE ISKO BHI MAAR DIYA, NEECHE KITCHEN MAI AAYA AUR CHHAKU LE KAR KE GAYA AUR ISKO BHI MAINE USI TIME KAAT PEET KAR KE ALAG KAR DIYA, AUR ISKA BHI MAINE SEENE KA EIK PIECE KHAYA THA, BANA KAR KE, US DIN BHI ISI TARAH SE MATLAB RAAT KO ANDHERA HONE KE BAD SHAM KO FIR MAINE JO HAI ISKO BHI PANNIYO MAI BHAR KAR KE BATHROOM MAI DHO DHA KAR KE ISKO BHI MAINE, JO HAI, PEECHE WALI GALI MAI WAHI FAIK DIYA THA, GALI MAI MATLAB YA? GHAR KE PECHEY BANDH GALLERY THEE GALLERY MEIN FANKH DIYA THA? GHAR KE PECHEY GALLERY HAIN WO GHAR KE BOUNDARY KE ANDAR HE HAIN? GHAR KE JO CHAR DIWARI HAI? NAHEIN CHAR DIWARI SE THORA BAHAR HAI MATLAB, LEKIN HAI, GHAR KEE HEE HAI, ENKEY CHAR KEE GHAR KEE HEE HAIN? HANJI ACHHA THEEK HAI! PECHI JO MATLAB PECHI UPNE EDHAR SE TO COVER KAR RAKHA HAI LOHE KA ANGLE LAGA HUWA HAI ACHHA! PECHEY JO GALI JA RAHI HAI TO WO GALI JO HAIN CHOROO TARAF HAS COVER HAIN WO ACHHA! HANJI GHAR KE PUCHEY GALI JO HAI VO, WO GALI PECHEY SE COVER HAIN SAREE.

97 THEEK HAI! TO MAIN USKO TO WO KAR DIYA. USKEY KUCH DIN KEY BAD KI BAAT HAI. SUBHAI SAHAB OFFICE CHALEY GAYE TO RAAT KO 2-3 LADKIAN AYEE HUYEE THI INKEY GHAR MEIN. SUBHAY SAHAB OFFICE CHALEY GAYEY. TO MUJHEY BHI YE LOG THAY TO YAHIN NOIDA MAIN HI OR MADAM YAHI THI LEKIN US TIME GHAR PER KOY! NAIN THA KYA NAAM HAI MADAM KA? MADAM KA NAM TO NAHI MALUUM HAI ACHCHA! THIK HAI, KIS SAMAI KI BAAT RAHI HOGI YE? KARIB SHAM TO 4½ 5 BAJE KEY ASSPASS. ACHHA! NAHIN MAIN PUNCH RAHA HOO KAUN SE SAN MAHINE KUCHH YAD HAIN? SAN TO 2005 HAIN LEKIN MAHINA DYAN NAHI HAI ACHHA THEEK HAIN! TO US TIME MATLAB YE LOG GAYE HUYE THEE GHAR PER NAHIN THA KOI BHI TO 2-3 DIN SE ISEE THARAH SE HO RAHA THA TO US TIME KOI NAHI THA FIR US TIME BHI MEIN BAHAR GATE PER CHALA GAYA. EK LADKI MERE GHAR KE AGEY KHEL RAHL THE NAM PHOTO DEKNEY KEY BAD PATA CHALA KI ISKA NAM 'L' HAIN AUR USKO MEINEY GATE KE PASS ISHARA KARREY BULAYA WO KHEL RAHI THI WAHA GATE KEY BAHAR GATE KE PASS BULAYA USKO OR ISHARA KARKEY USKO BOLA TOPHEY DUNGA TEREKO WO LADKI KAREEB 6-7 SAAL KI RAHI HOGI ACHA TO YE AA GAYE MERE SATH ISKO BHI MAINE LATEY HEE ISKO MAINEY GALA DABAKEY BEHOSH KAR DIYA. USKEY BAD ISKEY SATH BHEE SEX KARNEY KA KOSHISH KIYA SEX MEIN KISHI KAY SATH NAHI KAR PAYA USKEY BAD MAINEY USKA BHI GALA DABAKAR UPPER BATHROOM MEIN RAKH DIYA NECHEY AYA ISKO NECHEY AAKARKEY, SUTLEE KA, BORE KA KATTA THA OR USKO UPPER BATHROOM MEIN LEKAR GAYA OR USMEIN DALKAR KEY BATHROOM MEIN HEE RAKH DIYA. SAAM KO ISKO BHI GHAR KEY PECHEY GALLERY MEIN FAINKH DIYA AUR USKEY KUCHH DIN KEY BAD KEE BAT HAIN KI MAIN CHHUTEE GHAR GAYA HUWA THA TO US TIME MATLAB MADAM FIR CHANDIGARH SHIFT HO GAYI THI, MADAM CHANDIGARH CHALEE GAYEE THI, JUNE KEE BAT HAIN, USKEY BAD US DIN BHI AYSA HUA, US DIN SAHAB JO HAI, GHAR PE SAHAB AUR MEIN HEE THEE TO SAHAB JO HAI OFFICE CHALEY GAHEY AUR RAT KO US DIN RAT KO BHI LADKI AYEE THI. SUBERY JO HAI MERE MAN MEIN USEE THARAH KEE PHIR 2-3 DIN SEY WAHI MAROO KATOO KHANE WALI PHIR WAHI AA RAHI THI FEELING AA RAHI THI TO MAIN CONTROL NAHI KAR PAYA. EK LADKI MAIN UPPER CHHAT PEY GAYA OR CHHAT PEY SE PANI DEKNEY KE LIYA GAHA THA OR PANI NAHI AA RAHA THA MAIN UPPER CHHAT PER CHALA GAYA DEKHNEY KEY LIYA TABTAK MEINEY DEKHA KI UDHAR EK LADKI AA RAHI HAI, JISKA NAM IYOTI THA WO GHAR PEY PAHELEY BHI GHAR PEY KAPRE WAPREY LENEY KEY LIYEY ATTI THI GHAR PEY. ACHHA! TO DHOBI KI LADKI THI TO PAHELEY BHI HAMAREY GHAR PAR EK DO BAR BHAI BAHAN KEY SATH KAPRE LENEY KEY LIYA AYYEE THI TO MAINEY - USKO AWAZ LAGAKEY USKO KAHA KAPREY LEJA PRESS KEY. TO WO AAGAYEE. AAGAYEE TO MAINEY USKO GHAR KEY

98 ANDAR HEE BULA LIYA OR USSEY PUCHA KI TOO KAYA SE AA RAHI HAI TO USNEY KAHA KI MAIN CHUNI PEEKO KARAKEY AA RAHI HOON TO WO CHUNI PIKOO KARA KEY AA RAHI HOON PHIR USKEY BAD JO HAI USKO MAIN KAHA KAPREY GIN LE. WO KAPRE GINNEY LAGI OR CHUNI USNEY SIDE MAIN RAKH DIYA. MAINEY USEEKEE CHUNI SE USKA GADA DABA KE USKO BEHOSH KAR DIYA. JISKEE UMMAR KAREEB 10-12 SAAL KI THI OR ISKO BHI BEHOSH KAR DIYA AUR USKEY BAD USKBY SATH SEX KARNEY KA KOSHISH KIYA AUR NAI HO PAHA OR USKEY BAD, USEEKEE CHUNI SE USKA GALA DABA KARKEY PHIR USKO UPAR BATHROOM MEIN RAKH DIYA OR BATHROOM MEIN RAKHNEY BAD PHIR NEECHEY AYA OR NEECHEY AA KAR KEY EK KATTA LE KAR KEY GAYA OR KATTA MEIN DAL KAR KEY USKO RAKH DIYA OR SHAM TAK YE WAHI BATHROOM MEIN HI PARI THI. US DIN SAHAB GHAR MEIN THEY, MOHINDER SINGH GHAR PE HE THAY, LEKIN USKO PATA HAIN YA NAHIN YE MEREKO PATA NAHIN HAI USKEY BAD PHIR MAINEY, RAT USKO BHI APNEY GHAR KEY PECHEY KI GALLERY MEIN FANKH DIYA THA ACHHA. OR PHIR USKEY BAD, PHIR KUCH DIN KEY BAD, GHAR ME PHIR, KUCH DIN PHIR BEECH MEIN KAM WAM CHAL RAHA THA OR ISKEY DOST KA LADKA AYA HUWA THA KIS THARAH KA KAM CHAL RAHA THA? YEE MISTRY WAGARAH KA KAM CHAL RAHA THA GHAR MEIN. KAYA BAN RAHA THA REPAIRING WAGARAH HO RAHEE THI GHAR MEIN OR UPPER EK KAMRA BANA THA CHHAT PEY EK. ACCHA! TO US TIME MATLAB INKA DOST KA LADKA BHI AAYA HUWA THA YEE USKEY SAMNEY MATLAB LADKIYA NAHI LEKEY AYYE TO JITNEY DIN MATLAB LADKA YAHA GHAR PAR RAHA TO UTNEY EK BHI DIN LADKI NAHI LEKEY AYA TO UTNEY DIN MERA MAN BILKUL CONTROL SEE, THORA THORA KARKEY MATLAB CONTROL HO GAYA. MAN SHANT HO GAYA USKEY BAD PHIR JAISE HEE LADKA CHALA GAYA, USKEY BAD PHIR ISNEY 2-2, 3-3 LADKIYA PHIR LANA SHUPU KAR DIYA. KAUN, KYA NAM THA US LADKEY LA JO WAHA AYA THA? USKA NAM THA SABI KHAN SABI KHAN ? HANJI KAUN HAI WO? YEE ENKEY FRIEND KA LADKA, FRIEND KA LADKA HAIN. HASAN KHAN KA? HASAN KHAN KA? JO MATLAB LUCKNOW MAIN RAHATEY HAIN OR YAHA INKEY PASS ATEY JATEY RAHTEY HAIR OR TO VO LADKA YAHA PAR USTIME MATLAB BAHAR JANEY KEY LIYA KAHI BHI JAHA PAR WO PADTA HAI WO, WAHA JANEY KEY LIYA KAGAJ WAGAJ LANA RAHE THAY YE MERE KO PATA NAHI HAI HOON!

99 TO US TIME, WO YAHA PAR 5-6 MAHINEY RAH KE GAYA HOON! ITNEY DIN TAX YAHA LADKI NAHI AYEE TO MERA BHI MAN BILKUL SHANT RAHA. HOON! ACHHA TO USKE BAD. TO KUCHH DIN BAD YE PHIR LADKIYA LEKEY ANA SURU KAR DIYA ISNEY. HOON! HOON! (At this stage it is found that already it is 10.15 PM and making transcription of the videography is taking a lot of time. It is slow and lengthy process and it seems that much more time is required for continuing and completing the further transcription which is not possible today. Therefore, the work of transcription is stopped here and the computer is shut down and CDs are sealed with the court seal in the presence of accused and accused is directed to be produced before learned ACMM New Delhi for further appropriate orders with request that he should be produced on 2.3.2007 for further continuation of the transcription work. RO & AC Chandra Shekhar Metropolitan Magistrate Patial House Courts, New Delhi 1.3.2007 A separate order mark ‘E’is also passed and the same is given to the IO for production the accused before L.d ACMM, New Delhi for appropriate further orders. Chandra Shekhar

Metropolitan Magistrate Patiala House Courts, New Delhi 1.3.2007 2.3.2007 An order Mark 'E' was received alongwith order dated 2.3.2007 Mark 'G' and the accused is produced by Inspector Sajan Singh as per directions of learned ACMM, New Delhi In presence of accused the seal of one CD is broken, CD is taken out and the transcription work is further initiated: USKEY JATEY HEE PHIR SE LADKIYA ANEE SURU HO GAI. PHIR MERE KO PHIR VAHI PRESSURE BANNA SHURE HO GAYA MERE KO, PAHLE JAISI HALAT HONE LAGI PHIR MAIN APNE AAP KO CONTROL TO BOHOT KARTA THA LEKIN FIR NAHI HO PATA THA KYONKI ISKO DEKH DEKH KAR MERE KO MATLAB BAHOT TENSION SA HO JATI THI DIMAG MAI, AUR FIR VAHI HALAT MERI HONE LAGI, AUR PHIR SHAM KO EK DIN SHAAM KO ITNA WO THA MAIN LADKI SAMAJH KE EK LADKE KO HI UTHA KAR LE AYA ANDAR. ITNA PRESSURE THA DIMAG MEIN TO USKO OTHAKARKE LE AYA SHAM KO KARIB SADE PAANCH CHAI BAJE KE ASS PASS KI BAAT HAI AUR

100 JAB USKO LE AAYA ANDAR, USKA MAINE NAAK MUH DABAYA, AUR USKO MATLAB BEHOSH KAR DIAYA, BAAD MAI MAINE USKI SALWAR KHOLI TO PATA CHALA KI YE LADKA HAI, PHIR MAINE USKO DEKHA KI MAINE USKA NAAK MUH DEKHA, PAR HAATH LAGAYA TO DEKHA KI VO PAHLE HI MAR CHUKA THA, ACHHA. PHIR MAI USI TIME USKO BATHROOM ME LE KAR GAYA. TO YE SAB JO NAAK MUH DABANE WALI BATENY HAIN KAHA KARTE THEA TUM? SAB CHEESZ MAI GHAR KE ANDAR DRAWING ROOM MAI HI KARTA THA AUR KAT PEET TO VAHI GHAR KE ANDAR HI BATHROOM BANA HUA THA EK SEDIYO KE PASS KAUN SA NEECHE YA KAHA PAR? JO MARTA PEETTA THA WO DRAWING ROOM MEIN UPAR NEECHE JO DRAWAJE SEE ENTER KARTE HI DRAWING ROOM MAI. JO MATLAB BATHROOM HAI VO UPAR MAT LAB KI SEEDHIYA CHADH KAR KE THORA UPPAR HAI ACHHA! HANJI, TO EK HARSH NAM KE LADKE KO LE AYA MEIN. TO WO MAR CHUKA THA. TO MAN ME KAFI TEJ BHAWNAYE HO RAHI THI MEIN USI TIME UPPAR BATHROOM MEIN LE KE GAYA USKO BHI MAINE CHAKOO SE KATA OR USKO BHI MAINE KAAT PEET KAR SARA ALAG ALAG KAR DIYA AUR MERE KO PURI TARH DHYAN NAHI HAI LEKIN, MERE KO SHAYAD JAHA TAK HO RAHA HAI KIYONKI MAINE TO MUJHEY DHYAN HAI MAINEY SHAYAD USKA KALEJA KHANE KI KOSHISH KI HAI YA KALEJA KAYA HAI, PURI TARAH MEREKO ITNEE TEJ VO HO RAHI THI KI MAN MEIN MERE KO PATA HI NAHI HAI MATLAB BAD MEIN JAB MAN SHANT HUWA TAB PATA LAGA KI MAINE YE SAB IS TARAH SE KAR RAHA RAKHA HAI ISTARAH KI HALAT HO GAI THI MERI MATLAB JIS SAMAY TUMEY? TUM YE KAHANA CHAHATE HO KI JIS SAMAI TUM YE KAM KARATE THEA US SAMAI TUMEH PATA NAHI LAGTA THA? JIS SAMAI MAIN KAAM KARTA THA, PURI TARAH NORMAL REHTA HI NAHI THA. ACHHA! US SAMAI AYSEE HO JATA THA JAISE NASHE MEIN KAM KAR RAHA HOON. TO MATLAB JIS KE GHAR PE MAIN KAAM KAR RAHA HOON JAHA JAHA BHI MAINE KAAM KIYA HAI SABKO PATA HAI KI MAINE, KUCHH BHI NASHA WAGARAH AUR TO AUR KABHI BEEDI CIGRETE BHI NAHI PEE HAI AAJ TAK, TO YE TO BAHUT DOOR KI BAT HAI, ACHHA. IS TARAH KA MERE KO HO JATA THA. KITNI DER BAD YE SHANT HOTA THA MAN? KAM SE KAM DO GHANTA DHAI GHANTA, TEEN GANTA ITNA CHAR GHANTE BHI LAG JATE THAY ACHHA! AUR KABHI KABHI DO DO TEEN TEEN DIN TAK PRESSURE BANTA HI REHTA THA. IS TARAH KA MERE KO HOTA THA. KIS CHEEZ SE SHANT HOTA THA MAN? APNE AAP HI SHANT HO JATA THA, JAISE KI MATLAB KI MAIN KOI

101 KAM KAR LIYA USSE KYA PATA KYA TASALLI HOTI THI, PATA NAHI KYA HOTA THA MERE KO MUJHE ISKA VO NAHI HAI. ACHHA! TO MATLAB MAN TAB MERA SHANT HO JATA THA, KYA TUM YE KEHNA CHAHTE HO KI TUM, KISI KO UTHA LETE THE, YE BACCHE KO UTHA LE TE THI, NARTE THE KATTEY THE, USKE BAD VO SAB KAR NE KE BAAD TAB MAN APNE AAP SHANT HOTA THA? HAN TAB MAN SHANT HOTA THA MERA YE KEHNA CHAHTE HO? HOON ACHHA! TO ITNA PRESSURE BAN JATA THA MERE MAN MEIN TO USKE BAAD FIR JAB KUCH DIN KE BAAD KI BAAT HAI FIR DOPAHAR KE KAREEB AISE HI EK DIN DOPAHAR MAI KAREEB BARAH EK BAJE KE AAS PAAS KI BAAT HAI TO EK 'F' NAAM KI LADKI HI VO VAHI PAR KAAM KARTI THI, THODA SA HAMARE GHAR SE AAGE JA KAR KE, VAHA PAR CHOWKIDARI KARTE HEIN WAHAPAR USKO BHI, US LADKI KO BHI MAINE PAHLE HI DEKHA HUA THA, AATI JATI RAHTI THI EK DIN MAINE USKO BULA LIYA DOPAHER KE TIME MEIN PHIR MEINE USKO BATAYA JAB MAI TERE LIYE KHILONA LAYA HOON, USNE BOLA DIKHAU KAHA HAI AUR USKE BAAD JAB MEIN ISKO GHAR KE ANDAR LE AYA, AUR DUSTING KE KAPDE SE ISKA GALA DABA KAR KE ISKO BEHOSH KAR DIYA AUR ISKO ISKE PAJAMA KHOL KAR KE ISKE SATH BHI SEX KARNE KI KOSHISH KIYA LEKIN SEX NAHI HUWA, USKE BAAD ISKO MAR KAR KE UPAR BATHROOM MAI RAKH DIYA, AUR BATHROOM MEIN RAKHNE KE BAAD NEECHE AAYA AUR NEECHE SE AA KAR KE EK KATTA LE KAR KE GAYA KATTE YE HAMARE JO HAIN AUR CHANDIGARH SE ATTA AATA THA KATTO MEIN CHANDIGARH MEIN GHAR HAI SARDAR JI KA TO WAHA, YE JATE REHTE THE, KATTO MAI ATTA AATA THA, TO ISLIYE KATTE GHAR PARE HOTE THEA TO MAIN MATLAB USKO DAAL KAR RAKH DIYA BATHROOM MAI, HOON! HOON! ISKE BAAD RAAT KO USKO BHI SHAM KO MATLAB KAR KE PEECHEY GALLARY MAI FAIK DIYA, ACHHA! USKE FIR USI DIN KI BAAD KI BAAT HAI, MATLAB MUSHKIL SE MAHINA DIN PANDRAH DIN BEES DIN MAN KO CONTROL KAR PAATA THA BAS, IS SEE JYADA NAHI HOTA THA FIR DUBARA VAHI FIR HO JOTA THA, TO IS TARAH SE YE HOTA RAHA MERE SATH, FIR KUCH DIN KE BAAD KI BAAD KI BAAT HAI, NAHI EK BAAT YE HAI ABHI TUM KAHATE HO KE VO SAB LADIES LADKIYA VAHA AATI THI, TO TUM TO TUMHARA KAAM TO SIRF UNKO KHANA KHILANA HI THA, USKE BAAD FIR MAN KHARAB KYO HOTA THA,? SEX KI JAGRITI KYONKI MAIN GHAR ME MAIN AKELA MAIN BHI GHAR MAIN HOON UNKO BANA RAHA HOON, KHILA RAHA HOON, IS TARAH KA HAI KARKE KYA TUM UNKO DEKHTE THE? HANJI MAIN DEKHTA TO LADKIYO KO GHAR PAR. HAAN, KE GHAR MAIN DO DO TEEN TEEN, LADKIYA EK ADMI KE LIYA OR ENKE DOST BHI AATE THE DOST KA NAAM? JO GHAR MAI AAYA JAYA KARTA THA VO AVNISH PRATAP HAI, AVNISH PARTAP HANJI YE JCB KA HI KOI HAI AFSAR, MUJHE PAT

102 NAHI KYONKI, GHAR MAI AATA JATA HAI LEKIN OFFICE ME MAIN JATA NAHI HOON MAIN BOHOT KAM JATA HOON, THEEK HAI YE DONO HI JYADA SAATH REHTE THE GHAR MAI JAB POLICE KA JIS DIN RAID PADI THI GHAR MAI, POLICE ENKO PAKARKE LE GAI THI, DO LADKIYO KE SAATH AKELA SO RAHA THA SARDAR JEE, TO US DIN JAB POLICE PAKAD KAR LE GAI THI POLICE RAAT KO DO DHAI BAJE, USDIN BHI AVNISH GHAR MAI HI THALEKIN AVNISH PARTAP DOOSRE KAMRE MEIN SO RAHA THA SARDAR DO LADKIYO KE SAATH AKELA HI SO RAHA THA GHAR MAI TO ISIKO LE KE GAI THE, VO DUSRE KAMRE MAI AKELA SO RAHA THA ACHHA! AUR VO RAAT MAI HI USKO PAISE VAISE DE KAR YA PATA NAHI KAISE, VO RAAT KO HI VAPAS GHAR AA GAYA THA, ACHHA! HANJI, TO ISI TARAH MATLAB MERE MAN MAIN ISI TARAH KI VAJAH SE JYADA PRESSURE BANA, WO ISI WAJAH SE BANA HAI, NAHI TO MAIN PAHALEY BHI BOHOT JAGAH KAAM KIYA HAI MATLAB PANCH PANCH CHAI CHAI SAAL MAINE, KOTHIO MAIN KAM KIYA HAI, AUR SHURU SE JAB MAI AAYA HOON KOTHIYO MAI HI KAAM KAR RAHA HOON, USKE SIRF DAID SAAL HI MAINE, JAB KAAM KUCH NAHI THA MERE PAAS, TABHI MAINE BAHAR MATLAB REHDI ROOHDI DYARE WHYARE KA KAAM KIYA HAI MATLAB AUR BAAKI MATLAB MAINE SHURU SE HI KOTHIYO MAI HI KAAM KIYA HAI AUR KAHI BHI MAINE MATLAB AAJ TAK PEHLE BHI MERE MATLAB, KOI IS TARAH KI KOI VO NAHI HUA AGAR MAIN IS TARAH KA KARTA TOO JINHONE MERE KO INKE GHAR PAR LAGAYA THA MAJOR SWARAN SINGH NE UNKE GHAR PAR MAINE SAAL DAID SAAL KAAM KIYA HAI HOON AGAR MAIN INKE GHAR PE KAHI BHI AIK RUPAY KI BHI HERA PHERI KARTA TO MATLAB YE MERE KO APNI GADI MEIN BITHAKAR UNKE GHAR KAM PAR LAGA KAR NAHI AATE ACHHA! HANJI TO MAI MATLAB IN CHEESO SAI MAI BOHO JYADA DARTA THA, YE SAB KARNE SE KI MAI AIK GARIB AADMI HOON KAL KO KOI BAAT HO GAI TO IN CHEEZO SAI BOHOT ZYADA DARTA THA, KYONKI MAI TO APNE GHAR MAI HI MERE KO TO DO PAISE MILTA HAI USI SE MAIN APNE GHAR KHUSHI SE CHALA LETA HOON, AUR BAAD MAI USKE ALAVA MERE PAAS NA TO KHETI HAI AUR NA MERE GHAR HAI AISE HI LAKDI PATHAR KO LEKAR JHOPDI PITAJI NE BANA RAKHI HAI US TIME, BEES PACCHIS SAAL PEHLE KI, VAHI HAI USKE ALAWA MERE PAAS KUCH HAI BHI NAHI HAI, MERA BILKUL HI KACCHA PARIVAR HAI, TO MAI YAHA PAR AANE KE BAAD, MERI ZINGDGI PURI TARAH SE BARBAD HI HO GAI HA, TO USKE BAAD FIR MAI 'F' KE BAAD FIR EK LADKI AUR PUSHPA NAAM KI LADKI THI, NAAM MEIN PHOTO DEKH KAR KE NAAM KO SAB MERA YE POLICE NE RATVAYA HAI, UP POLICE NE. KYA RATVAYA HAI? YE MATLAB JAB UP POLICE NE JAB MEREKO PAKDA THA US TIME MEIN MATLAB KI INHONE MERE KO YE SAARE PHOTO DEKH DEKH KAR SAB KA INKA NAAM WAGARAH INHONE HI HAI MATLAB KI ISKA YE NAAM HAI, ACHHA! YE TIME WAGARAH KA AUR IS TARAH KA LEKIN TIME KA TO MERE KO ABHI PATA ABHI BHI NAHI HAI PATA, YE BATAYA THA MAI BHOOL GAYA, TO YE LADKI SUBAH TO PHOTO TUM KAISE PAHCHANTE HO HANJI PHOTO KAISE PAHCHANTE HO? YE MERE KO POLICE WALO NE BATAYA HAI SARI, SARI PHOTO, US TIME TO MERE KO PURE TARAH SE NASHE TYPE KA REHTA THA. TO

103 MERE KO KUCH PATA HI NAHI CHALTA THA, JO MAI AAPKO BATA RAHA HOON KI MAIN UNKE SAATH SEX KARNE KA KOSHISH KARTA THA, ISKA BHI MERIKO PURI TARAH SE PURI TARAH SE ANDAAZA NAHI THA KI MAIN KARTA THA, MAIN KOSHISH KARTA HI THA. JAHA TAK KI HAI KI MERA MATLAB ANDAZA HI THA PAR MARTA MALZAROOR THA MERE KEHNE KA MATLAB YE HAI KI TUM JIN BHI BACCHO KO LAATE THE, YA LADKIYO KO LAATE THE, HANJI, UNKA PHOTO KAISE PAHCHANTE HO? PHOTO? KISI KISI KA MATLAB? JAISE MATLAB. SHAM KI TIME MAN SHANT HO JATA THA MATLAB AU SHAAM KO JAB RAKHA HOTA THA BATHROOM MAI KATTA PITTA AUR - SHAM KE ALAWA TO FIR HOTE THE TO PATA LAG JATA THA KI IS TARAH SE HUA HAI MATLAB KI POLICE WALON NE, BATAYA KE YE KAAM VAAM VALI HAI, TO WO MATLAB INHONE MERE KO BATAYA KE HAAN YE KAAM VALI AURAT YE HAI, YE KAR KE NAHI TO JIN BHI BACCHO KO YA AURTO KO TUMNE MARA HAI YA KAATA HAI JAISE KI TUMNE ABHI BATAYA HAI HANJI TO VO LOG TUMHE, TUM UN LOGO KO PAHLE SE JANTE THE? MAIN KISI KO PEHLE SE NAHI JANTA THA, JO MAI PEHLE SE JANTA THA VO MAINE AAPKO BATA DIYA HAI, KAUN KAUN? KI MAI LAGBHAG MAI THOD THODA SA AIK TO MAI, 'K' NAAM KI LADKI KO JAANTA THA, AIK DO BAAR PEHLE BHI APNE BHAI BEHNO KE SAATH KAPDE LENE HAMARE GHAR MAI AAI HAI ACCHA! AUR AIK JO HAI HAMARE GHAR KE AAGE SE AATI JATI HAI, EK 'F' NAM KI LADKI THI, JO MAINE JISKA NAANA JI DO NUMBER MAI KAAM KARTE HAI VO CHAUKIDARI KARTE HAI VAHA PE BAS INKE ALAWA AUR KISI KO NAHI JANTA INME SE. ACHHA! HANJI. THEEK HAI! BAAKI YE JO BHI NAM WAGARAH MAIN BATA RAHA HOON YE SARE MAIN YE SAARE NAAM MERE KO JO HAI PHOTO DEKH DEKH KE HE MATLAB POLICE WALON NE BATAYA HAI, POLICE WALON NE BATAYE HAI? HANJI, NAAM SHAYAD. YE NAAM HAI AUR YE MATLAB PHOTO TO JAB MAIN SHAAM KE TIME JAB FAIKTA THA JAB MAN SHANT REHTA THA DEKHTA THA, TAB JA KAR KE TO MERE KO THODA THODA DHYAN THI TO PHOTO MAINE BATAI HAI KI YE MAINE KIYA HAI KARKE. HAAN, NAHI YE BAAT TO THEEK HAI KI TUMHE NAAM PEHLE NAHI PATA HONGE? HANJI LEKIN JO PHOTO POLICE WALE TUMHE DIKHATE THE UNKO, DEKHNE KE BAAD TUMHE YE SAMAJH MAI AA JATA THA KI TUMNE IS AURAT KE SAATH YA IS BACHE KE SAATH YA IS LADKI KE SAATH INKO MAARA HAI YA KAATA HAI, THODA THODA DHUNDLA DHUNDLA YAAD THA MERE KO ISLIYE MAINE UNKO BATAYA HAI UNKO DHUNDLA DHUNDLA YAAD THA IS LIYE BATAYA?

104 ISLIYE BATAYA HOON SAHAB ACHHA! ISI LIYE MAINE YAHA BHI SARA BAYAN YAHA KI HANJI YE MAINE KIYA HAI YE SARA MAINE KIYA HOON, KYONKI SHAAM KE TIME JAB MAN, JAB MAI FAIKTA THA TO US TIME MAN SHANT HI REHTA THA, ACHHA! JYADATAR MAN US TIME SHANT HI RAHA HAI KYONKI KABHI KABHI YE HUA KI JAB MAIN USI TIME, MATLAB UTHAYA MAINE AUR PEECHHE GALARY MAI FAIK DIYA LEKIN, KABHI KABHI MAN THODA SHANT HUA THA THODA THODA MATLAB JAB PHOTO VO JAB CHEHRA DEKHA DALTE TIME, MATLAB PANNI MAI BHAR KAR DALATA TIME JAB MAIN, DALTA THA UNKA HOON HOON JAB INKO KATTA THA PANNI MAI BHAR KE DALTA THA, TAB JA KAR KE MUJHEY JO HAI DHUNDLA DHUNDLA YAAD HAI YAAD HAI, MAINE SAARA UNKO BATAYA, AUR PHOTO DEKHA KAR HANJI YE HAI, ACHA, THEEK HAI! JISME SE DO TEEN PHOTO AISI THI MATLAB USME SE MERE KO KAAFI TORTURE KIYA AUR TAB JA KAR KE MATLAB JO INHONE MERE KO KABOOL KARVAI THI, ACCHA! BOHOT JYADA TORTURE KIYA GAYA THA MERE KO, ACHHA TO JISKI VAJAH SE UNHONE MERE KO YE DO TEEN PHOTO JO HAI MATLAB ISME SAI KUCH WO KARVAI THI, JO MAINE YAHA CBI MAI AAKAR MANA KAR DIYA KI AAP CHAHE KUCH HI KAR LO LEKIN YE MAINE KIYA HI NAHI HAI, ACHHA! TO ABHI AGAR AAPKO HAM VO PHOTO DIKHAI JAYE TO VO BATA SAKETE HO KAUN KAUN SI LADKIYO, YA AURTO YA BACCHOO KE SAATH AAPNE KIYA HAI, UNKO MAARA HAI KAATA HAI, YA JO BHI APNE BATAYA UNKE BAARE MAI? HANJI PEHCHAAN SAKTE HO? HANJI, SEX KIS KIS KE SAATH KIYA HAI ISKA NAHI BATA PAUNGA KYONKI MAI US TIME CONTROL MAI NAHI REHTA THA, THEEK HAI! LEKIN AGAR PHOTO DEKH LOONGA TO PEHCHAAN JAOONGA ACHHA! HANJI, AUR KYA BATA RAHE THE BATAIYE? AUR ISKE BAAD FIR EK PUSHPA NAAM KI LADKI THI, HAAN, YE SUBERE KE KAREEB AATH NAU BAJE KE KAREEB KI BAAT HAI, TO YE SUBERE 30 KI TARAF MATLAB, NITHARI GAON KI TARAF SE 30 SECTOR KI TARAF KAAM PE JA RAHI THI, HOON ISKI UMR KAREEB 11-12 SAAL KE RAHI HOGI, TO 11-12 SAAL KI LADKI THI, KAAM PAR JA RAHI THI SECTOR 30 KI TARAF TO ISKO MAINE. TO ISI TARAH SE PRESSURE THA MAN MEIN, MAINE ISKO BULAYA AUR KAHA KAAM KAREGI IS NE KAHA, HANJI. TO ISKO MAINE KAHA MAI ANDAR AAJA MAI PAISE KI BAAT KARWA DETA HOON, ISKO MAI ANDAR LE AAYA OR ANDAR LEKAR KE AA GAYA. SATH HE SATH USKO MAINE USEE TIME MAINE ISKO DUSTING KE KAPRE SE ISKA BHI GALA DABA KAR KE OR ISKO BHI MATLAB BEHOSH KAR DIYA OR ISKAY BAD BHI SEX KARNE KA KOSISH KIYA. KOSHISH KARNE KE BAD NAHI HO PAYA JAB TO USEE TIME MAINEY USEE KAPRE SE GALA DABA KARKEY USKO UPPER BATHROOM MEIN RAKH DIYA BATHROOM MAIN RAKHNEY KEY BAD MAIN NECHEY AAYA, NECHEY AA KARKEY EK KATTA LE GAYA OR ISKO BHI BANDH KARKEY KATTE MEIN UPPER BATHROOM MAIN RAKH DIYA. SAREY DIN YE BATHROOM MAIN PARE RAHI OR SAM KO MATLAB MAINEY ISKO GHAR KE PECHEY FENKH DIYA THA OR USKEY BAD EK HARSH NAM KA LADKA THA JISKO MAINEY LADKI SAMAJH KARKEY BULA LIYA THA. EK DIN DOPAHAR MAIN DO DHAI BAJE KE ASS PASS KI BAT

105 HAIN. MAINE ISKO BULAYA, AUR CHOCKLETE DONGA YE KAHKARKE MAIN ISKO ANDAR LEY AAYA OR ANDAR LANE KE BAD MAINE ISKA BHI NAK MU DABAKARKE ISKO BHI JO HAI BEHOSH KAR DIYA ISEE TARAH SE MATLAB BEHOSH KAR DIYA. AUR BEHOSH KARNEY KE BAD JAB ISKA BHI MAINEY KAPRA KHOLA TO YE BHI LADKA THA. ISKO BHI MAIN USEE TIME BATHROOM MAIN LEKARREY AUR USKO BHI MAINE KAPRE WAPRE KHOLKARKEY MAINE OR USKO BHI KAT KARKEY OR WAHI MATLAB CHHOR DIYA AISAY HI OR YE BHI MAIREKO DYAN NAHI KI MAINEY KOI KISI KA PEES KHATA THA BHI YA NAHI BHI KHATA THA YA KHALI MAN MAIN FEELING HI AATI THI, YA HAKIKAT MAIN MAINEY KHAYA HI HAIN KISI KA. LEKIN JO DO LADKIYO KA MAINEY SHUROO MAINEY BATAYA HAIN KI HA MAINEY KHAYA HOON ISLIYE KYONKI MERA MAN SHANT HOTA THA TO SABSE PEHLE LADKI KO KIYA THA TO USKA CHAPPAL DRAWING ROOM MAIN HE RAH GAYE THE, TO WO MEREKO TAB JAKAR DHYAN AYA KI MAINEY USKA BANA HUWA COOKAR ME DEKHA THA, JAB MAN SHANT HUWA TO MAINE DEKHA KI MAINEY USKA COOKAR MAIN MEAT BANAYA HUWA HAIN. ACHHA! HANJI TO ITNA MATLAB PARESHAN HO JATA THA MERE DIMAG MAIN KOI WAHI NEHI RAHTA THA MATLAB IS TAHAR KI HALAT THI MERI. TO USKE BAD JAB MAINEY MEX KO MARA TO USKO BHI FIR USKO BHI KAT PEET KAR WAHI BATHROOM MEIN RAKH DIYA. BAD MAIN USKO NEECHEY AYA, PANNIYA LE KARKEY GAYA OR BHARKAR KEY WAHI RAKH DIYA AUR FIR BATHROOM DHO DIYA. USKEY BAD, USKEY MAINEY KAPRE UTHAI, KAPRE THEY AUR JUTEY THAY USKEY PAHENEY HUYE, DOOSRE TYPE KE WO PAHNEY HUYE THAY USNEY, SAR USKA UTHAYA OR GHAR KE PECHEY FENKH DIYA OR BAKI UDHAYA USKO OR GHAR KE AGEY AISEE NALI HAI AUR NALI MEIN DAL DIYA. ACHHA!, ISKEY DO TEEN DIN KE BAD KI BAT HAIN, EK 'L' NAME KI CALL GIRL THEE, JO HAMARE GHAR MEIN AKSAR BAHUT MATLAB MATHAB ATTEE RAHATI THEE. SARDAR KE PASS KAI BARI MATLAB KAI BAR. RAT BITANEY KE LIYA AAYEE HUWI THI WAHA PAR TO ATTEE JATEE RAHATEE THI YE, PHIR NA JANEY KYA HUWA. RAT KE TIME MAIN HI MATLAB YE DONO DRAWING ROOM BAITH KAR KEY YE DAROO PE RAHE THE, TO KITCHEN MAIN SEE JO CALL GIRL AATEE THI WO KITCHEN MAIN NAHI ATTEE THI OR DRAWING ROOM OR BED ROOM MAIN HEE IDHAR HI GHOOMTI RAHTI THI GHAR MAIN MATLAB JO BHI LADKIYA, TEEN CHAR LADKIYA EKKHATTI LATA THA, YEE GHAR MAIN DISCO BHI KARTE THE MATLAB APNA MUSIC LAGA LIYA OR LACHTE RAHTE THE TO MAIN INKO MATLAB KOI CHEES BANAKAR KEY KHILATE PILATE RAHATA THA OR INKO DEKHTA REHTA THA MATLAB TO IS TAHARA SE JO HAI MATLAB MERA MAN MAIN PURA PRESSURE BANTA THA. MAINE ISKO 'L' KO JO HAI AAYEE HUWEE THI KITCHEN MEIN AAYEE TO MAINE YE KAHKARKE ISEY PHONE NUMBER LAY LIYA THA KI MAIN TUJHSE KIS PARTY SE BAT KARWANI HAI. TOO TU APNA NUMBER DE JA, TO ISNEY MEREKO APNA APNA NUMBER DE DIYA TO MAINE USKO PHONE KAR KE BULAYA TU USNE KAHA ABHI TO MAI KAHI GAI HUI HOON. TO ABHI TO NAHI AA SAKTI, KAL AAONGI. TO MAINE KAHA THEEK HAI, BUS ITNA KAH KAR KE MAINE PHONE RAKH DIYA, USKE BAAD DUSRE DIN JAB SHAAM KO JAB YE AAI TO SUBAH SE HI MAI VAHI DO TEEN DIN SE HO HI RAHA THA, DO TEEN DIN SUBAH SE BOHOT ZYADA PRESSURE BANA HUWA THA.

106 JAB MATLAB YE LOG KAHIN CHALE JATE THE TO AYA BHI CHHUTEE MAR JATE THI TO GHAR MAI KAAM KARNE WALI AA JATI THI KYA NAAM THA USKA? USKA NAAM MAYA HAI, VO BHI KABHI KABHI BEECH BEECH. MAI MATLAB MAHINE MAI, AIK DO CHUTTI KARTI THI VO BHI, US DIN BHI JAHAN TAK HAI KI MAYA BHI AAI THI YA NAHI AAI THI YA MAYA AAA KAR KE KAAM KAR KE CHALI GAI THI, KYONKI YE KAREEB CHAR SADECHAR BAJE KE KAREEB AAI THI GHAR PE, AUR JAB MAINE ISKO JAB YE GHAR KE ANDAR ENTER KIYO TO USI TIME, ISI KI CHUNNI SE MAINE ISKO DRAWING ROOM MAIN ATE HEE EKDUM SE GHUMA KAR KE NEECHE GIRA DIYA MATLAB, JAB NEECHE GIRANE KE BAAD ISKO BEHOSH KAR DIYA AUR BEHOSH KAR NE KE BAAD ISKO ISKE SAATH SEX KARNE KE KOSHISH KIYA, MUJHE LAGTA HAI JAHA TAK HAI ISKE SAATH MAINE SEX KIYA HAI. ACCHA!, PAR SACH KYA HAI VO MERE KO PURI TARAH SE DHYAN NAHI HAI PAR MERE KO YE HAI KI MAINE ISKE SATTH SEX KIYA HUOON KARKE USKE BAAD FIR MAINE ISKO BHI GALA DABA KE PURI TARAH SE MAAR DIYA AUR ISKO UTHA KAR UPAR BATHROOM ME RAKH DIYA AUR BATHROOM MAI RAKHNE KE BAAD ISKO BHI MAINE KAAT PEET KAR KE VAHI CHOOD DIYA AUR YE KYA HAI NEECHE SE AAKAR KE PANNNI LE KAR KE GAYA, AUR PANNI ME DAL KAR KE ISKO RAKH DIYA, PANNIYO MAI DAL KAR RAKHNE KE BAAD, SHAAM KO ISKO BHI FIR MAINE ISKA SER AUR KAPDE AUR CHAPPAL AUR ISKE HAATH MAI AIK PURSE THA LAL SE RANG KA JISME 30-32 RUPAY THE JO MAINE 30-32 RUPAY AUR ISKA MOBILE JO HAI, MOBILE THA ISKE HAATH MAI. WO MOBILE MAINE USME APNE NAM SE SIM CARD DAL KAR KE ISKA MOBILE USE KIYA HAIN AUR ISKO MAINE JO HA ISKE KAPRE AUR CHAPPAL JO HAI PECHHE FENK DIYA THA AUR BAKI ISKO BHI GHAR KE AGE DAL DIYA THA USKE BAD DAS YA GYARAH TARIKH KI BAT HAI NAND LAL GHAR PE AYA EK DIN, ISKE BAP KA NAM NAND LAL THA. KAUN SE MAHENE KI ABHI KAH RAHE HO NA? DAS GYARAH RAEEKH KI BAT HAI KOI MAHINA? MAY KI BAT HAI, YE MAY KI BAT HAI. HAA MAY 2006 KI BAT HAI, YE TO NAND LAL JO HAI MATLAB ISKO JO HAI BAP HAI MATLAB WO CHAR PANCH DIN KE BAD JO HAI GHAR PE PATA KARNE KE LIYE GHAR PAR AYA TO WO YAHA AISE KAM SE AYEE THI. YAHAN ANE KE LIYA BOL KE GAI THI KYONKI USKO PATA THA KI YE AISE KAAM KARTE HAI AUR LEKIN USNE POLICE KO BATAI THA KI MATLAB YE NAUKRI KE LIYA WAHA GAI THEE JAB KI USKO YE PATA THA KI WO AISEE KAM KE LIYA, AUR AISAY KAAM KARTEE HAI MATLAB HAMARE PASS AYEE THEE, USNE ATTE HI MERE SE PUNCHHA KI WO YAHA AAEE THI AUR WO SAHAB KA MOBILE NUMBER WO LIKH KAR LEKE AYE THEA WO EK KAGAJ PAR HOON HOON! AUR MERE KO KAHA KI IS NUMBER PAR PE PHONE GAYA THA AUR MATLAB JO HAI YAHA BOL KAR GAI HAI AUR YE NUMBER DEKAR GAI HAI AUR YE KAHA HAI KI IS NUMBER SE PHONE AYA HAI AUR MERE KO WAHA JANA HAI MATLAB WO YAHA AYEE THEE AUR CHAR PANCH DIN HO GAYE HAI JO ABHI GHAR NAHI GAI HAI AUR KAHA BHEJHA HUWA HAI USKO HAME PHONE NUMBER AUR ADDRESS DE DO WAHA KA. HUM APNE AAP USKO YAHA LE AYANGEY. TO USKO MAINE PAHLE HEE MAR DIYA THA LEKIN MAINE UNKO BHI NAHI BATAYA AUR

107 POLICE KO BHI NAHI BATAYA. SIRJI ACHHA! ACHHA! FIR USKE BAD KUCHH HI DIN KE BAD KE BAD KI BAAT HAI FIR EK 'G' NAM KI LADKI THEE JISKI UMAR CHAR SE BARAH SAAL YA BARAH TERAH SAAL RAHI HOOGE, BARAH TERAH SAAL KE KAREEB KI THI TO WO SECTOR TEES KI TARAF SE DOPAHAR KO DUS GYARAH BAJE KI BAAT HAI GYARAH BARAH BAJE KI BAAT HAI, WO TEES SECTOR KI TARAF SE EKATEES KI TARAF AA RAHI THEE TO MAINE USKO BULAYA KAHA KAAM KAREGE USNE KAHA HANHI TO FIR MAIN PAISE KI BAAT KARNE KE LIYA ANDAR LEKAR AA GAYA AUR PAISE KI BAAT KARNE KE LIYE ANDAR LE AYA PANI PIYOGE KYA? PEELO, PEENA HAI TO? TO USKO MAIN PAISE KI BAAT KARNE KE LIYE ANDAR LE AYA THA. HOON! HOON! AUR THORA THORA DHUNDHLA DHUNDLA USKA CHEHARA YAAD THA ISLIYE USE MATLAB POLICE KO BATAI THA KI HAA YE LADKI HAI KARKE JAB UNOUNNE MERE KO PHOTO DIKHAI THEE, KARKE NAAM KA MERE KO PATA NAHE THA, NAAM TO MERE KO KISI KA BHI YAAD NAHI. NAAM MERE KO SARE UNNONE HI BATAI HAI PHOTO MERE KO THORI THOKI DHUNDLI YAAD THI TO MAINE BATAYA KI HA MAINE IS TARAH KI HAI FIR USKE BAD MEIN US LADKI KO BHI UPPAR BATHROOM MEIN LEKAR GAYA TO USEE TIME MAINE KAT PEET KAR KE BATHROOM MEIN KAKH KAR CHHOR DIYA AUR NEECHE AYA AUR PANNIYON MEIN LEKAR KE GAYA AUR PANNIYO MAIN DAL KAR USKO BHI AUR BHAR KE WAHI BATHROOM MEIN WAHI RAKH DIYA. AUR RAAT KO USKO BHI MATLAB JO HAI USKO BAKI TO GHAR KE AAGE NALI MEIN DAL DIYA AUR SIR KAPRE AUR CHAPPAL YE GHAR KE PEECHE KO US GALLERY MEIN DAL DIYA AUR BATHROOM SAAF KAR DIYA (At this stage it is already 10.55 PM. The work of transcription is very lengthy and slow process and it needs several times corrections, therefore it could not be completed till this time and still some transcription work is to be done and it seems that it shall not be feasible to do the same today. Therefore, accused is directed to be produced before Ld. ACCM, for further appropriate orders. Mr. Shaym who is handling the work of operating CD is directed to shut down the computer and he has complied and it is confirmed that none can access to the computer. CD is again sealed with the court seal bearing the signature of the accused and myself.) RO & AC Chandra Shekhar Metropolitan Magistrate Patiala House Courts,

New Delhi 2.3.2007 In this regard a separate order was passed and was given to the IO for producing accused before Ld. ACMM. Same is Mark 'H' Chandra Shekhar Metropolitan Magistrate Patiala House Courts, New Delhi 2.3.2007 03.03.2007 Today order dated 2.3.2007 which is mark ‘J’ and order

108 dated 3.3.2007 which is mark ‘K’ is received from the court of Ld. ACMM, New Delhi and accused is produced by Inspector Rakesh Kumar alongwith SHO PS, Tilak Marg. The seal of the CD is broken in presence of accused and the work of transcription is initiated further:- AUR KUCHH DIN BAAD KI BAAT HAI DOPAHAR KE KAREEB BARAH EK BAJE KE KAREEB KI BAAT HAIN EK CHHOTEE SEE GANJI SEE LADKI THEE JISKA NAM PHOTO DEKHNE KE BAAD PTA CHALA KI USKA NAAM 'I' HAI AUR USKA NAAM 'I' HAIN, USKO BULAYA MAINE AUR YE KAHKAR KE KI MATLAB KI MEIN TERE KO CHOCELETE DOONGA. WO AA GAYEE. USKO KAHA KI ANDAR AAKE DOONGA. ANDAR AA GAYEE. ANDAR LE AYA USKO DUSTING KE KAPRE SE USEE TIME USKA GALA DABA DIYA AUR GALA DABAKAR USEE BEHOSH KARKE USKEY SATH BHI SEX KARNE KA KOSHISH KIYA AUR SEX KARNE KA KOSHISH KIYA. USKE BAD SEX NAHI HUWA AUR USKO BHI UTHAYA MAINE AUR UPPAR BATHROOM MEIN RAKH KE AA GAYA AUR BATHROOM MEIN RAKHNE KE BAD FIR MEIN JAB NEECHE AYA AUR NEECHE AA KAR KE CHAKOO LE KAR KE GAYA AUR PANNI LE GAYA AUR USEE TIME USKO KAT PEET KARKE MAINE PANNIYON MEIN DAL KAR KE MAINE RAKH DIYA AUR PANNIYON MEIN DAL KAR RAKH DIYA AUR USKE BAAD USKO BHI RAAT KO SIR KAPRE AUR CHAPPAL USKE GHAR KE PEECHHE GALEERY MEIN FENK DIYA AUR USKO BHI BAKI GHAR KE SAMNE WALI NALI MEIN DAL DIYA THA TO FIR USKE BAAD KUCHH DIN BAD KI BAT HAI EK NEPLAI TYPE KI EK LADKI THI TO MATLAB SECTOR TEES SE EATEES KI TARAF JA RAKHI THEE. SUBAHRE SADE AATH NAU BAJE AAS PASS KI BAAT HAI TO USKO BHI MAINE AISEY HI BULA DIYA, USKO MAINE PAHLEY EK BAR WAHI NITHARI GAON MEIN KISI CHAWMIN WALON KE PASS WAHI PEECHEE GHAR KE PEECHHE WALI GALLERY MEIN CHAWMIN KI DUKAN HAIN WAHA CHAWMIN KI DUKAN PE USKO PEHLE EK DIN KHARE DEKHA THA TO USEE MAINE YE PUNCHHA KI KYA TOO CHAWMIN WALE KI BETI HAI KYA. TO USNE KAHA HANDI. MAINE KAHA CHAWMIN MANGANI HAI AUR CHAWMIN MANGANI HAI, USKE BAD FIR ANDR AAJA PAISE LEJA, WO ANDAR AA GAYEE, ANDAR AATE HI MAINE PEECHHE PEECHHE USKE AYA AUR DUSTING KE KAPRE SE USKA BHI GALA DABAKE USKO BHI SEX MARJE KA KOSHISH AUR NAHI HO PAYA. USKE BAD USKO BHI GALA DABAKAR KE MAAR KE UPPAR BATHROOM MEIN RAKH DIYA AUR USKO BHI MATLAB USSEE TIME KAAT PEET KE UPPAR BATHROOM MEIN AISEE HI CHHOR DIYA MATLAB JAB BATHROOM MEIN KATA HUWA RAHATA THA TO MATLAB KABHI KABHI SHAM KE ADE PANCH CHAI BAJE TAK BHI AISEE HI PADI PADI RAHTI THI. BATHROOM MEIN FIR JAB MAIN KAAT PEET KAR AISEY HI KYONKI JAB MATLAB MAN SHANT HOTA THA USKE BAD TAB JAKAR KE TAB MATLAB DYAN HOTA THA KI KUCHH MATLAB JAB BATHROOM GAYA TAB DYAN HOTA THA KI KUCHH MATLAB JAB BATHROOM GAYA TAB DYAN ARYA AISA HOTA THA ACHHA !. TO MAINE UPPAR BATHROOM MEIN RAKHA KAAT PEET KAR KE UPPAR RAKHA HUWA THA FIR MAIN NEECHHEY AA KAR KE PANNIYON WANNIO MAIN DAL KAR KE LEKAR KE GAYA UPPAR AUR PANNIYON MEIN DAL KAR KE USKO BHI AUR BHAR KE RAKH DIYA AUR RAAT KO USKO BHI ANDHERA HONE KE BAAD USKE KAPRE AUR CHAPPAL AUR SIR YE SAB MAINE GHAR KE PECHHE FENK DIYA THA. AUR BAKI USKO BHU GHR KE AAGEE NALI ME DAL DIYA THA. FIR KUCHH DIN KE BAD KI BAAT HAI, EK 'E' WO! 'E' NAHI EK AURAT THI, USKO MAINE DOPAHAR KO KAREEB DAID DO BAJE KE AAS PASS KI BAAT HAIN, TO DAID DO BAJE KI

109 BAAT HAI, MAINE USKO KAAM KE LIYE BULAYA AUR YE KAHKE ANDAR LE AYA KE ANDAR AJA MAIN TERE PAISE KI BAAT KARWA DETA HOON WO JAISE HI ANDAR AAYEE AUR ANDAR AATE HI MAINE USKE PEECHHE PEECHHE AA RAHA THA AUR USEE KI CHUNNI SE USKO BHI GALA DABA KARKE USKO BHI GALA DABA KARKE USKO FIR EK DUM SE NEECHHE FIR MATLAB CHUNNI SE JHAPAT KAR KE USKO PEECHEY NEECHE GIRA DIYA AUR USKO CHUNNI SE PEECHHE NEECHE GIRANE KE BAD USKO BEHOSH KAR DIYA. BEHOSH KARNE KE BAAD USKE SAATH BHI SEX KIYA YA NAHI YE MERE KO PURI TARAH SE DHYAN NAHI HAI. LEKIN SEX KARNE KI KOSHISH MAI KIYA HOON YE DHYAN HAI MERE KO MAINE SEX KARNE KI KOSHISH KI HAI KAR KE TO, USKE BAAD FIR MAINE USKO KAPRE PAHNAI AUR VAISE HI UTHA KAR KE UPPAR BATHROOM MAI LE KAR KE CHALA GAYA, AUR MATLAB US TIME MAIN ITNA PRESSUE REHATA THA KI MERE KO YE BHI NAHI HIMMAT MATLAB SAMAJH NAHI AA RAHA KI ITNI BHARI AURAT KO UPAR BATHROOM MAIN KAISE LE KAR KAB CHALA JATA THA MAI AB SOCHTA HOON MAIN IS CHEEZ KO US TIME MERE KO IS CHEEZ KA PATA BHI NAHI LAGTA THA, MEIN UPPAR UTHAKE KAISE LE KE CHALA JATA THA TO MATLAB YE HAI KI MATLAB YAHI DHYAN HAI KI KANDHE PAR RAKH KAR LE JATA THA ISLIYE MAINE BATAYA MAINE KI MAI KANDHE PAR LE JATA THA HANJI. DEKHO YE SAB KANE KE BAAD YAAD KAISE AA JATA THA SAM KI TUMNE KYA KIYA HAI YE SAB YAAD KAISE AAA GAYA? KYA CHEEZ. JAISE MATLAB YE HAI KI MATLAB MAN SHANT HO GAYA JAISE MAINE UPAR BATHROOM MEIN KAAT PEET KAR RAKHA HUA HAI TO PANNIYON ME MAIN MATLAB BAD MEIN BHARTA THA JAISE, MAINE JAISE YA USI TIME BHAR LIYA PANNI BHARE HUWI RAKH LEE MATLAB SHAM KE TIME MEIN BATHROOM MAIN FELA HI RAHTA THA VAISE HI, TO AISE HI MATLAB SAB PADA HAI TO USKE BAD SHAM KO JAISE HI BATHROOM GAYA DOPAHAR KE BAD KYONKI WO US SE KARNE KA VAHI BATHROOM THA MERA ACHHA! TO MAIN BATHROOM GAYA JAISE TO WAISE MAI DO GHANTE MAIN DHAI GHANTE MAI, GHANTA BHAR MAIM MAN SHANT HO GAYA TO EKHA MATLAB UPPAR MAINE AISE HALAT KAR RAKHI HAI TO AB JAKAR KE MATLAB PANNIYON MAI BHAR KAR RAKH DETA THA ACHHA! TO IS TARAH MATLAB THODA THODA MATLAB JO HAI HEI CHEHRA TO CHEHRA TO MATLAB KHAS TOOR PE CHEHRE KA DHUNDLA DHUNDLA YAAD HAI TO MAIN BATA RAHA HOON, SEX KARTA THA YA NAHI KARTA THA, KOSHISH BHI KARTA THA YA NAHI KARTA THA, YE NAHI KARTA THA, KOSHISH BHI MARTA THA YA NAHI MARTA THA, YE NAHI MERE KO POORI TARAH SE YAD HAI LEKIN MAINEYE BATA RAHA HOON KI MAIN SEX KI KOSHISH KARTA THA ISLIYE BATAYA HAI KARKE, USKE BAAD FIR MAIN USKO BHI MAINE UTHA KAR KE BAHTROOM MEIN LE GAYA AUR KAAT KAR KE RAKH DIYA USKE BAD FIR MAINE PANNIYON MAI BHAR KR USKO BHI AUR RAKH DIYA, SHAAM KO ANDHERA HONE KE BAAD USKO BHI SIR USKEY AUR KAPDA CHAPPAL MAIN SAB GHAR KE PEECHHE FENK DIYA GALLERY MAI AUR BAKI UTHA KAR KE USKO BALTI MAI DAL KE NAALI MAI DAL KAR AA GAYA AUR USKE KUCH DIN BAAD KI BAAT HAI USKE BAAD AIK AUR AURAT THI, VO BHI SAFAI WALI THI SUBERE KI BAAT HAI KAREEB AATH SARE AATH, NAU BAJE KI BAAT HAI KE AAS PAAS KI BAAT HAI, SECTOR TEES SE EKATEES KI TARAF SE NITHARI GAON KE TARAF AA RAHI THI USKO MAINE

110 POOCHHA KAAM KAROGI TO ISNE KAHA, HANJI, ISKO HI WAISEE HI PAISE KI BAAT KARWANE KE LIYE ANDAR LE AAYA ANDAR LANE KE BAAD FIR MAINE ISE JAISE HI YE ANDAR AA GAI AUR USEE TIME FIR ISI KI CHUNNI SH JHAPAT KAR ISKA GALA DABA KAR KE, ISKO BHI NEECHE GIRA DIYA AUR GALA DABA KE BEHOSH KAR DIYA ISKO. BEHOSH KARNE KE BAAD ISKE SATH BHI SEX KIYA, SEX KARNE KE BAAD ISKA GALA DABA KAR KE AUR UPPAR BATHROOM MAI LE GAYA, AUR ISKO BHI KAAT KARKE BATHROOM MAI RAKH DIYA AUR NEECHE AAYA AUR PANNIYON MAI BHAR KAR AUR RAKH DIYA VAHI BATHROOM MAI AUR BATHROOM SAAF KAR DIYA AUR RAAT KO ANDHERA HONE KE BAAD ISKO BHI MAINE, KAPRA CHAPPAL OR SIR ISKE GHAR KE PEECHE FAIK DIYA THA GALLERY MAIN AUR BAAKI JO HAI, GHAR KE AAGE NALI MAI DAL DIYA THA, USKE BAAD USKE KUCH DIN BAAD KI BAAT HAI EK 'D' NAM KI AURAT THI, YE HAMARE GHAR MAI PAHALE BHI PAANCH CHHAI MAHINE KAAM KAR KE GAI HUI THI AUR KAAM KAR KE GAI HUI THI, EK DIN YE SECTOR KI 30 KI TARAF SE AA RAHI THI, KAHA SE AA RAHI THI YE NAHI MERE KO MALOOM SECTOR TEES SE NITHARI GAON KI TARAF AA RAHI THIM, AUR YE PEHLE KAAM KAR KE GAI HUI THI ISKA BACHA HUWA THA ISLIYEY KAAM CHHOOD KAR KE CHALI GAI THIM, USKI JAGAH MEN MATLAB USKI JAGAH MEIN EK 'E' NAAM KI AURAT NE KAAM KIYA MAHINA DAIR MAHINA AUR USNEY CHHOOD DIYA USKE BAAD FIR MAYA KAAM KARNE LAG GAYEE. USKO TIME NAHI THA 'E' KO. VO SECTOR 30 MAI KAHIN PE HOSTEL MAI KAAM KARTI HAI, ACHHA! JI SIR! TO USKI JAGAH MEIN 'E' NE KAAM KIYA, 'D' KI JAGAH US DIN WO POOCHHNE KE LIYE AAYEE TO MATLAB KAAM PAR KAB SE AAON MAI AUR USKE BAAD JAB VO AAI TO MAINE USEE TIME ANDAR BULAYA KI AAJA CHAI WAI PEE KE CHALE JANA AUR YE KEH KAR USKO ANDAR LE AYA, ANDAR LAATE HI MAINE USKO FIR USI KI CHUNNI SE USKO USKO BHI GALA DABA KAR BEHOSH KAR DIYA AUR BEHOSH KARNE KE BAAD, BEHOSH KARNE KE BAAD USKE SSATH BHI SEX KIYA. AUR SEX KARNE KE BAD USKO TO MATLAB KAPDE PEHNA KAR KE USI KI CHUNNI SE USKA GALA DABA KAR KE USKO MAAR DIYA. AUR UPAR BATHROOM MEIN LE JAA KAR KE RAKH DIYA. AUR BATHROOM MAI LE JAA KAR RAKH DIYA AUR KAAT PEET KAR KE CHHOD DIYA AUR USKE BAAD USKO BHI NEECHE AAYA AUR PANNIYON MEIN, PANNIYON KO LEKAR KE GAYA AUR ISKO BHI PANNI MAI ISKO BHAR KAR BHAR KAR BATHROOM MAI RAKH DIYA AUR RAAT KO USKA BHI SIR, KAPDA AUR CHAPPAL GHAR KE PECHHE FENK DIYA THA AUR BAAKI USKO BHI NAALE MAI DAAL DIYA THA, USKE BAAD AIK 'B' NAAM KI LADKI THI, JISKEE UMAR KAREEB ATTHARAH SE BEES SAAL KI THI, ATTARAH SE BEES SAAL KI WO LADKI THI EK. TO SUBERE KE SADE AATH NAU BAJE KE AAS PAAS KI BAAT HAI TO WO SECTOR 31 KI TARAF SE TEES SECTOR KI TARAF JA RAHI THI TO SECTOR TEES KI TARAF JA RAHI THI AUR MAINE USKO SUBAH USKO AAWAI LAGA KAR BULAYA KI, KAAM KAREGI USNEY KAHA HANJI, MAINE KAHA AAJAO PAISE KI BAAT KARWA DEETA HOON, YE KAHKAR USKO ANDAR LE AYA AUR ANDAR LAANE KE BAAD MAINE USEE KI USI KI CHUNNI SE, JAISE HI VO ANDAR AAI AUR MAINE USEE KI CHUNNI SE USKA GALA DABAR KAR KE USKO BEHOSH KAR DIYA, USKE BAAD USKE SAATH SEX KARNE KA KOSHISH KIYA, AUR USEE KI CHUNI SE USKA GALA DABAKAR KE USKO MAAR DIYA, FIR USKEY BAD USKO BHI UPAR BATHROOM MAI LEB JA KAR KE AUR. KAAT KAR KE VAHI RAAKH DIYA AUR BAD ME USKO PANNIYON MAL BHAR KAR KE BATHROOM MAI RAKH DIYA AUR RAAT KO FIR USKE SIR KAPDE AUR CHAPPAL

111 YE SAB GHAR KE PEECHE FAIK DIYA THA AUR BAKI USKO BHI GHAR KE AAGE NAALI MAI DAL DIYA THA, ISMEI SE KUCH LOG TO AISE HAI JO MATLAB KI JAISE KI MATLAB KABHI KABHI AISEY BAHOOT BAR HUWA MATLAB JAISEY KABHI SARDAR MATLAB BODY UPPAR BATHROOM PADI HUWI HAI KATEE HAI YA SABOOT HAI YA JAISE BHI HAI SARDAR GHAR MEIN HAI AUR SARDAR GHAR MEIN AA GAYA. USKE BAD MAINE FIR FENKA HOON AND KYONKI WO MATLAB JO HAI LADKIYON KE SAATH EK DUM WO JO HAI LADIYON KE SAATH WO GHAR PE AAKEY WO BILKUL WO HO JATA THA. KYA KAHTE HAI USKO MATLAB MAST RAHTA THA MATLAB LADKIYON KE SAATH HI WO SAB BHI DAROO WAROO PEETI THI LADKIYA BHI DAROO WAROO PEETI THI YE BHI BEER WAGARAH PEETA THA AUR INKO MATLAB ISKEY GHAR PER RAHTI THI KAYEE BARI YE AISEY HUWA HAI MATLAB YE GHAR PER AA GAYA HAI AUR BATHROOM MEIN BODY PADI HUWI HAI JO MAINE BATAYA THA EK 'I' NAM KI LADKI THI US DIN BHI YE GHAR MEIN THA US TIME NAHI THA GHAR PE LEKIN US TIME BHI YE GHAR YEE THA MATLAB OFFICE GAYA HUWA THA, YE USKE BAAD YE GHAR PER AA GAYA AUR JO 'L' KA MOBILE JO MAI USE KAR RAHA THA TO ISKO MERE SE BHI NAHI PUCHHA KI YE MATLAB MOBILE TERE PASS KAHAN SE AAYA YA KAISE AYA, YA TO ISKO MOBILE KE BARE MAI JANKARI THI KYONKI 'L' JAB USKE PASS AATI THI TO MOBILE TO SAATH MAI HI REHTA THA USKE, TO HUM DONA EK HI CHARGER SE MATLAB MOBILE CHARGE KARTE THE MAI BHI APNA MOBILE USEE SEE CHARGE KARTA THA AUR SAHAB BHI APNA MOBILE USEE CHARGER SE MATLAB CHARGE KARTE THEE MAIN UNEEKA CHARGER USE KARTA THA AUR DRAWING ROOM MEIN KARTA THA ACHHA! TO SAHAB NE MATLAB MOBILE DEKHA HUWA THA. MOBILE MERE PASS LEKIN UNHOONEY KABHI MERE SE YE NAHI PUUCHHA KI TERE PASS YE MOBILE KAHA SE AYA AUR NA HI MAINE UNKO YE BATAYA KABHI KI YE MOBILE JO HAI 'L' KA HAI TO SARJI YE HAI KI MATLAB MAIN YE SACHAI BAYAN KARNE KA MATLAB ISLIYA HAI KI AAP MERE LIYE COURT BHI HAI, JUDGE BHI HAI, SUB KUCHH AAP HI HAI MERE LIYE MAIN ISLIYE SACH SACH BATAYA KI TAKI MERE KO MATLAB JO HAI SACHAI SE JO HAI SACHAI KE RASTE PER JO CHALUNGA TO SHAYAD TO KUCHH NA KUCHH RIYAHAT BHI MIL SAKTI HAI AUR JO AAP KAHA RAHE HAI KI MATLAB JO HAI YE BAYAN DENE SE SAJAI MAUT BHI MIL SAKTI HAI TO MUJHE JO BHI MATLAB HAI SACHAI KE RASTE PER CHALNE SE CHAHE JO BHI SAJA HOGI MUJHEY MANJOOR HAI AUR MAIN BAHUT GAREEB PARIWAR SE HOON MERA HA YE BATAO KI YE KEHTE HO KI ITNI JALDI TUM KAHTE HO KI MAI KAAT LETA THA, SUBKUCH AUR YE KAISE SAMBHAV HAI KI TUMNE PAHLE ISKA MATLAB TUMNE PAHLE BHI KUCHH KIYA HAI YA JANTE THE IS BARE MAI KI KAISEY KATNA HAI AUR KAISE NAHI KATNA? SIRJI IS SEE PAHLE MAINEY KABHI KUCHH NAHI KIYA THA ACHHA! IS SEE PAHLE KABHI KAHI BHI KUCHH BHI NAHI KIYA, KAHI BHI AAJ TAK NA TO KABHI MAI KISHI KE CHORI KE KISHI BHI ILZAM MEIN AAJ THAN POLICE KE PASS GAYA HOON NA PAKRA GAYA HOON NA MAIN POLICE KE BARE MEIN MERI ITNI JANKARI THEE SUNA HAI MATLAB KI KOI GALAT KAAM HOTA HAI TO POLICE USAY PAKADTI HAI, SAJA MILTI HAI, CBI KEY BARE MAI SUNA HAI LEKIN ABHI TAK MUJHE PATA NAHI THA KI. CBI KYA CHEEZ HOTI HAI AB KUCHH AUR KAHANA CHAHATE HO?

112 KAHANA YAHEE CHAHATA HOON SIR MERE LIYE TO SAB KUCH AAP HI HAI THEEK HAI!, HANJI, NAHI KUCH AUR BATANA CHHAHTE HO? MAINE KAHA PATA NAHI BUS SIR BASJI YE JO HAI MAINE SACCHAI BAYAN KAR DI HAI JO KUCH TUM JANTE THE VO TUMNE BATA DIYA HAI, YA KUCH AUR BHI BAAKI HAI BATANE KE LIYE? SIR JITNA MUJHE YAAD THA UTNA MAINE SAB KUCH BATA DIYA HAI. ACHHA! AUR BAAKI AB JO BHI HOGA KYONKI KI MAI TO MERE BIBI AUR BACCHE HAI UNKA MERE ALAWA IS DUNIYA MEIN AUR TO KOI HAI NAHI SATH PESATH (60-65) SAAL KE MAMMI HAI AUR, EK BACCHHA HUWA HAI ABHI JANUARY LAST MAI HUA HAI, THEEK HAI BUS WO SAB CHEEZE NAHI BAAS YE JANNA CHAHTE THAY KI JO TUM KUCH KEHNE AAI HO VO TUMNE KAH DIYA HAI YA NAHI? HANJI BUS YE CHEEZ AB HO GAI HAI YE CHEEEZ COMPLETE HO GAI HAI AB ISKO BANDH KAR DIYA JAI? THEEK HAI JAISEE APKI ICHHA ACCHA! The statement of the accused Surinder Koli has been completed and it has been audio graphed and video graphed and the cassettes are required to be scaled as per the direction of the learned ACMM, and transcription shall be made, thereafter the proceedings are ended here. The necessary certificate as per law and the memorandumi shall be given while writing the transcription. Chandra Shekhar Metropolitan Magistrate Patiala House Courts, New Delhi 3.3.2007 (As the Statement of the accused has been Video Graphed and Audio Gruphed and it was stated at the end of the Videography that the Memorandum and Cenificate shall be given at the time of Transcription). The same is given as under:- MEMORANDUM I have explained to accused Surender Koli that he is not bound to make any confession and that if he does so any confession it may be used as evidence against him and during the Video Graphy whatever the accused stated in his confession statement was given by the accused was voluntarily. Moreover the accused Surender Koli remained present always during the work of transcription since 1-3-2007 to 3-3-2007 till the whole work is being completed and he has heard and seen the recording several times

113 and has tried to clarified certain words and sentences by his own without even asking by me. It seems that whatever he has stated is by his free will. Moreover, during the Video Graphy and aforesaid transcription I have also asked several times and on 3-3-2007 A morning and on 3-3-2007 in morning and at the end of the proceedings also that even at this stage if he wants to refuse from his confession or if he wants to say anything he may do so. However he has stated that whatever he wanted to say he has already said and he has told the truth. Whatever, has been recorded above the same was done in my presence and on my dictation and hearing and was readover to accused Surender Koli and it has been admitted by him to be correct and it contains the full and true account of the statement made by him. Chandra Shekhar Metropolitan Magistrate Patiala House Courts, New Delhi 3.3.2007 CLARIFICATION Due to inadvertence it has been stated by me during Video Graphy that Video Cassettes are prepared but infact the video CDs are prepared therefore the word Cassettes may be read as CDs. CERTIFICATE It is certified that the above recorded proceedings have been recorded by me truly and correctly and nothing to been added, subtracted or concealed therefrom and it is a true and full account of the proceedings. The proceedings were continued since the time it was marked to me in 1-3-2007 to 3-3-2007 till 09:00 PM continuously except for breakage for taking meals only, during lunch hours. In completing the proceedings two Stenographers, namely, Shri Praveen Singhania and Shri Kripal Singh Sajwan, who were deputed for this specific purpose have completed the work diligently and industriously and one Shri Shyam Jaiswar has industriously assisted me in completing the proceedings The annexures which have been mentioned in the proceedings are Marked from Mark A to Mark L. There is no such document as Mark I. Proceedings are completed and the same are comprised 48 pages. The two CDs and one copy of the transcription be given to the IO Inspector M.S. Phartyal, CBI SCR-III/SCB Delhi, as per his request vide application Mark L, against a proper receipt for the purpose of further investigation and the Two CDs are kept on record which are duly sealed with the court seal and bearing the signature of accused and myself. Ahlamd is directed to seal the above said proceedings with the court seal and sent to the court of Ld. ACMM, Patiala House Courts, New Delhi, at the earliest. The accused is directed to be produced before

114 Ld. ACMM. Patiala House Courts, New Delhi, immediately, for further appropriate orders. (Chandra Shekhar) Metropolitan Magistrate Patiala House Courts, New Delhi 03.03.2007” Retraction of confession by the accused 152. The records further reveal that accused SK retracted his alleged confession during the course of trial itself by sending repeated letters to the court concerned. The first letter on record has been filed in Capital Case No. 4196 of 2010 and is at page 88 of the paper book, which is reproduced hereinafter: “

मैं दिनेश यादव क्षेत्राधिकारी नगरसुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँs/o

शंकररामकोली पन्द्रह मानव खोपड़ी व हड्डियाँग्राममंगरुव खोपड़ी व हड्डियाँाले25.12.06 को

स]ाह मानव खोपड़ी व हड्डियाँरकी हत्या करके उसका सिर काटकर मकान के पीछे दोछुटटी पन्द्रह मानव खोपड़ी व हड्डियाँलेकरघरगयाथा26.12.06

कोमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँर

पं)ारकाड्राइव खोपड़ी व हड्डियाँरसतपालमेरेघरगयाऔरमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरनेबुलायाह मानव खोपड़ी व हड्डियाँै

औरनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनेशयार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँकोकु०'L’

के बारेमें डाल दिया थाकुछपुछताछकरनी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँैऔर

मैं दिनेश यादव क्षेत्राधिकारी नगरइसी पन्द्रह मानव खोपड़ी व हड्डियाँगाड़ी पन्द्रह मानव खोपड़ी व हड्डियाँसेतेरकोपरसों के बीच की खाली जगह पर आकरघरछोड़ज फटााउगाकह मानव खोपड़ी व हड्डियाँकरलेआया 26.12.06

कोह मानव खोपड़ी व हड्डियाँममोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरके ओनिफसडी पन्द्रह मानव खोपड़ी व हड्डियाँ9 सै0 2

पह मानव खोपड़ी व हड्डियाँुंचेउसी पन्द्रह मानव खोपड़ी व हड्डियाँ

निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँन27.12.06

कोह मानव खोपड़ी व हड्डियाँमसामसाढ चार या पाँच बजे ऑफिस पहुंचेचारयापाँचबज फटाेऑनिफसपह मानव खोपड़ी व हड्डियाँुंचे 27.12.06

कोमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरअपनेडाइव खोपड़ी व हड्डियाँरपानसिंसह मानव खोपड़ी व हड्डियाँके साथमुझ हलकाेलेकर सै0 20

थानेगयाऔरसाढ़ेपांचछःबज फटाेके करी पन्द्रह मानव खोपड़ी व हड्डियाँबथानेछोड़करआ

गयाउसके बार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँपुलिलसनेमेसाथव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँसलूकनिकयाज फटााेमें डाल दिया थाआज फटारी पन्द्रह मानव खोपड़ी व हड्डियाँ

अर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँालतमें डाल दिया थाबयाननह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकरसकताइसलिलएमें डाल दिया थालिललिखतमें डाल दिया थार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरह मानव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँूँ 1-

मेमान्यन्यायलयसेप्राथनाकरताह मानव खोपड़ी व हड्डियाँूँनिकमें डाल दिया थाबह मानव खोपड़ी व हड्डियाँुतह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँगरी पन्द्रह मानव खोपड़ी व हड्डियाँबव खोपड़ी व हड्डियाँ

सी पन्द्रह मानव खोपड़ी व हड्डियाँ)ासा)ाइनसानह मानव खोपड़ी व हड्डियाँूँमें डाल दिया थामात्र2500

रू०तनखापानेव खोपड़ी व हड्डियाँालाइतने

बड़े अपरा) के बारेमें डाल दिया था सोच ी पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीसकताक्यों के बीच की खाली जगह पर आकरनिक में डाल दिया था कोई ी पन्द्रह मानव खोपड़ी व हड्डियाँ

कमानेव खोपड़ी व हड्डियाँालानह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीह मानव खोपड़ी व हड्डियाँैमेरेबच्चों के बीच की खाली जगह पर आकरकामेरेजिसव खोपड़ी व हड्डियाँालिखलानेव खोपड़ी व हड्डियाँालाकाेईनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ ह मानव खोपड़ी व हड्डियाँै

मेनेह मानव खोपड़ी व हड्डियाँमेशाबड़ी पन्द्रह मानव खोपड़ी व हड्डियाँमेह मानव खोपड़ी व हड्डियाँनतव खोपड़ी व हड्डियाँसाव खोपड़ी व हड्डियाँ)ानी पन्द्रह मानव खोपड़ी व हड्डियाँसेकामनिकनिकमेगरी पन्द्रह मानव खोपड़ी व हड्डियाँबह मानव खोपड़ी व हड्डियाँूंमेरा

कोईनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँैमेनेकुछनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीकी हत्या करके उसका सिर काटकर मकान के पीछे दोमेरेसाथबह मानव खोपड़ी व हड्डियाँुतबड़ाअन्यायह मानव खोपड़ी व हड्डियाँोरह मानव खोपड़ी व हड्डियाँा

ह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थानेमेरेकोमेज फटारसोह मानव खोपड़ी व हड्डियाँनसिंसह मानव खोपड़ी व हड्डियाँज फटाोनिकमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरप)ेरकार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँोस्तह मानव खोपड़ी व हड्डियाँैडी पन्द्रह मानव खोपड़ी व हड्डियाँ 5

सैक्टर 31 में डाल दिया था 24.7.05

को लगाया था। अभियुक्त सुरेन्द्र कोली को थाने मोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँर पं)ेर पुलिलस

द्वाराकौलगल के साथपकड़ागयाथाउसके बार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँपुलिलसकाघर

आनाज फटाानालगारह मानव खोपड़ी व हड्डियाँामें डाल दिया थाएकनौकरह मानव खोपड़ी व हड्डियाँोनेके कारर्ण सिंह मकान मालिकयह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपूछ

सकताथानिकघरपुलिलसक्यों के बीच की खाली जगह पर आकरआती पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँैसाह मानव खोपड़ी व हड्डियाँबमें डाल दिया थानिनर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँोषह मानव खोपड़ी व हड्डियाँूँमेरेको

टोरचरकरके झ हलकाुटाफसायागयाह मानव खोपड़ी व हड्डियाँैनव खोपड़ी व हड्डियाँम्बरमें डाल दिया थानिनठारी पन्द्रह मानव खोपड़ी व हड्डियाँकानालासाफ

निकयागयाथाउसी पन्द्रह मानव खोपड़ी व हड्डियाँर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँौरानडी पन्द्रह मानव खोपड़ी व हड्डियाँ6

सेक्टर31

के गाड रूमके नी पन्द्रह मानव खोपड़ी व हड्डियाँचेसे

कुछह मानव खोपड़ी व हड्डियाँड्डियानिनकली पन्द्रह मानव खोपड़ी व हड्डियाँथी पन्द्रह मानव खोपड़ी व हड्डियाँज फटाोव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँाडी पन्द्रह मानव खोपड़ी व हड्डियाँ5

सैक्टर31

की हत्या करके उसका सिर काटकर मकान के पीछे दोतरफकोआ

गयी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपुलिलसने'L’

की हत्या करके उसका सिर काटकर मकान के पीछे दोह मानव खोपड़ी व हड्डियाँैकह मानव खोपड़ी व हड्डियाँकरमुझ हलकाेकबूलकरनेकाकह मानव खोपड़ी व हड्डियाँा

115

ज फटाोकी हत्या करके उसका सिर काटकर मकान के पीछे दोनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँलालकी हत्या करके उसका सिर काटकर मकान के पीछे दोलड़की हत्या करके उसका सिर काटकर मकान के पीछे दोथी पन्द्रह मानव खोपड़ी व हड्डियाँऔरनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँलालरातकोकी पन्द्रह मानव खोपड़ी व हड्डियाँकी पन्द्रह मानव खोपड़ी व हड्डियाँ

मोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरके घरछोड़करआताथाव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँलडकी हत्या करके उसका सिर काटकर मकान के पीछे दोनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँलालनेबंगालया

निफरकह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँओरेज फटार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँतानिकव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरपढ चार या पाँच बजे ऑफिस पहुंचेेरसेपैसालेसके

औरमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरके लिखलाफकम्पलें डाल दिया थाटलिलखार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँऔरपुलिलसनेगरी पन्द्रह मानव खोपड़ी व हड्डियाँब

आर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँमी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँैं दिनेश यादव क्षेत्राधिकारी नगरसोचकरमई2005

सेलेकरअबतकमरेकोकाफी हत्या करके उसका सिर काटकर मकान के पीछे दो

उत्पी पन्द्रह मानव खोपड़ी व हड्डियाँड़ननिकयाह मानव खोपड़ी व हड्डियाँैबार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँमें डाल दिया थाउन्ह मानव खोपड़ी व हड्डियाँोनेमेरोकोइसतरह मानव खोपड़ी व हड्डियाँउतपी पन्द्रह मानव खोपड़ी व हड्डियाँड़नकी हत्या करके उसका सिर काटकर मकान के पीछे दोया

की हत्या करके उसका सिर काटकर मकान के पीछे दोज फटाोमेरेव खोपड़ी व हड्डियाँरर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँाससबाह मानव खोपड़ी व हड्डियाँरह मानव खोपड़ी व हड्डियाँोचुकी हत्या करके उसका सिर काटकर मकान के पीछे दोथी पन्द्रह मानव खोपड़ी व हड्डियाँमें डाल दिया थाबयाननह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकरसकता

इसलिलएलिलखकरर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेरह मानव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँूँ। अभियुक्त सुरेन्द्र कोली को थाने

पुलिलसपह मानव खोपड़ी व हड्डियाँलेतोमारती पन्द्रह मानव खोपड़ी व हड्डियाँरह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपरमुझ हलकाेकुछमालूमनह मानव खोपड़ी व हड्डियाँोनेके कारर्ण सिंह मकान मालिकसे

मनाकरतारह मानव खोपड़ी व हड्डियाँामगरपुलिलसनेकुसx परबाँ)करमुह मानव खोपड़ी व हड्डियाँमेपानी पन्द्रह मानव खोपड़ी व हड्डियाँडाला

बी पन्द्रह मानव खोपड़ी व हड्डियाँज फटाली पन्द्रह मानव खोपड़ी व हड्डियाँके सोटनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयेउल्टालटकानिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयागुर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँामें डाल दिया थापेट्रोलडालनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँया

लीं सकता क्योंकि में कोई भींगमें डाल दिया थाआगलगार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपैरोके नाखुनपलाससेउखाड़निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयेऔरी पन्द्रह मानव खोपड़ी व हड्डियाँ

यातनार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँगयी पन्द्रह मानव खोपड़ी व हड्डियाँनिफरपह मानव खोपड़ी व हड्डियाँले'L’

काऔरबार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँमें डाल दिया थासातगुमसुर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँाबच्चों के बीच की खाली जगह पर आकरका

मामलामेरेपरलगानिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयामें डाल दिया थागरी पन्द्रह मानव खोपड़ी व हड्डियाँबह मानव खोपड़ी व हड्डियाँूँमेरी पन्द्रह मानव खोपड़ी व हड्डियाँकह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकोईसुनव खोपड़ी व हड्डियाँाईनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भी

ह मानव खोपड़ी व हड्डियाँैमैं दिनेश यादव क्षेत्राधिकारी नगरमज फटार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँूरमज फटार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँूरी पन्द्रह मानव खोपड़ी व हड्डियाँकरनेव खोपड़ी व हड्डियाँालाइतनाबड़ाक्राइमकैसेकरसकताह मानव खोपड़ी व हड्डियाँूँ

औरअी पन्द्रह मानव खोपड़ी व हड्डियाँनिकसी पन्द्रह मानव खोपड़ी व हड्डियाँके घरमें डाल दिया थारह मानव खोपड़ी व हड्डियाँकरमेचाह मानव खोपड़ी व हड्डियाँताह मानव खोपड़ी व हड्डियाँूँनिकमेरेसाथपूरा

इन्साफह मानव खोपड़ी व हड्डियाँोयह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँआसलगायेमें डाल दिया थाआपके सह मानव खोपड़ी व हड्डियाँारेह मानव खोपड़ी व हड्डियाँूँअगरआपकोी पन्द्रह मानव खोपड़ी व हड्डियाँ

यह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँलगताह मानव खोपड़ी व हड्डियाँैनिकयह मानव खोपड़ी व हड्डियाँसह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँैतोमुझ हलकाेसख्तसेसख्तसज फटाार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेनाज फटाो

की हत्या करके उसका सिर काटकर मकान के पीछे दोआज फटातकनिकसी पन्द्रह मानव खोपड़ी व हड्डियाँकोी पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँनिमली पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँोअन्यथामेरेसाथपुरा

इन्साफह मानव खोपड़ी व हड्डियाँोमें डाल दिया थान्यायलयके उपरपुरारोसाकरताह मानव खोपड़ी व हड्डियाँूँनिकमुझ हलकाेन्याय

ज फटारूरज फटारूरनिमलेगा

व खोपड़ी व हड्डियाँैसेी पन्द्रह मानव खोपड़ी व हड्डियाँमें डाल दिया थापूरापरिरव खोपड़ी व हड्डियाँारघरव खोपड़ी व हड्डियाँबच्चेसबकुछखोचुकाह मानव खोपड़ी व हड्डियाँैमेरेपास

कुछी पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँैमें डाल दिया थातोअपनाकेसी पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँलड़सकतामेनेज फटाो

कमायाव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँपरिरव खोपड़ी व हड्डियाँारकाी पन्द्रह मानव खोपड़ी व हड्डियाँपूरानह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपड़ताथा। अभियुक्त सुरेन्द्र कोली को थाने

आज फटामेरेह मानव खोपड़ी व हड्डियाँोतेह मानव खोपड़ी व हड्डियाँुएी पन्द्रह मानव खोपड़ी व हड्डियाँमेरेबच्चेयती पन्द्रह मानव खोपड़ी व हड्डियाँमव खोपड़ी व हड्डियाँबेसह मानव खोपड़ी व हड्डियाँाराज फटाी पन्द्रह मानव खोपड़ी व हड्डियाँरह मानव खोपड़ी व हड्डियाँेह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थानेमेरा

न्यायलयसेअनुरो) ह मानव खोपड़ी व हड्डियाँैनिकमेरेव खोपड़ी व हड्डियाँमेरेबच्चों के बीच की खाली जगह पर आकरके साथपुराइन्साफह मानव खोपड़ी व हड्डियाँो ।

ह मानव खोपड़ी व हड्डियाँ०सुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँ 25.11.08” 153. The next letter at page 117 of Capital Case No. 4196 of 2010 is dated 16.3.2009 and is extracted hereinafter:- “

मेसुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँs/o

शंकररायकोली पन्द्रह मानव खोपड़ी व हड्डियाँग्राममंगरुखाल25 12.06

कोस]ाह मानव खोपड़ी व हड्डियाँरकी हत्या करके उसका सिर काटकर मकान के पीछे दोछुट्टी पन्द्रह मानव खोपड़ी व हड्डियाँलेकरघरगयाथा26.12.06

कोमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँर

पंढ चार या पाँच बजे ऑफिस पहुंचेरकाड्राइव खोपड़ी व हड्डियाँरसतपालमेरेघरगयाऔरयह मानव खोपड़ी व हड्डियाँकह मानव खोपड़ी व हड्डियाँकरकी हत्या करके उसका सिर काटकर मकान के पीछे दोमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँर

नेबुलायाह मानव खोपड़ी व हड्डियाँैऔरनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनेशयार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँने'L’

के बारेमें डाल दिया थाकुछपूछताछकरनी पन्द्रह मानव खोपड़ी व हड्डियाँ

ह मानव खोपड़ी व हड्डियाँैऔरइसी पन्द्रह मानव खोपड़ी व हड्डियाँगाड़ी पन्द्रह मानव खोपड़ी व हड्डियाँसेमें डाल दिया थापरसोतेरेकोघरछोड़ज फटााऊँगाकह मानव खोपड़ी व हड्डियाँकरले

आया27.12.06

कोह मानव खोपड़ी व हड्डियाँमर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँोनोमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरके ऑनिफसडी पन्द्रह मानव खोपड़ी व हड्डियाँ9

सैक्टर2

नोएडापह मानव खोपड़ी व हड्डियाँुचे27.12.06

कोह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरअपनेडाइव खोपड़ी व हड्डियाँरपानसिंसह मानव खोपड़ी व हड्डियाँके

साथमुझ हलकाेलेकरथानासैक्टर20

गयाऔरसाढ चार या पाँच बजे ऑफिस पहुंचेेपाँचछःबज फटाेके

करी पन्द्रह मानव खोपड़ी व हड्डियाँबछोड़करउसके बार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ पुलिलसनेमेरेसाथबर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँसलूकनिकयाज फटाो

आज फटारी पन्द्रह मानव खोपड़ी व हड्डियाँअर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँालतमें डाल दिया थाबयाननह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकरसकताइसलिलएलिललिखतमें डाल दिया थार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँे

116

रह मानव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँूँ। अभियुक्त सुरेन्द्र कोली को थाने

में डाल दिया थामान्यन्यायलयसेप्राथनाकरताह मानव खोपड़ी व हड्डियाँूँनिकमैं दिनेश यादव क्षेत्राधिकारी नगरबह मानव खोपड़ी व हड्डियाँुतह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँगरी पन्द्रह मानव खोपड़ी व हड्डियाँबसी पन्द्रह मानव खोपड़ी व हड्डियाँ)ा

सा)ाइन्सानह मानव खोपड़ी व हड्डियाँूँमें डाल दिया थामात्र2500

प्रड्डितमाह मानव खोपड़ी व हड्डियाँतनख्व खोपड़ी व हड्डियाँापानेव खोपड़ी व हड्डियाँालाइतने

बड़ेक्राइमके बारेमें डाल दिया थासोची पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीसकताक्यों के बीच की खाली जगह पर आकरनिकमें डाल दिया थागरी पन्द्रह मानव खोपड़ी व हड्डियाँबह मानव खोपड़ी व हड्डियाँूँमेरा

कोईी पन्द्रह मानव खोपड़ी व हड्डियाँकमानेव खोपड़ी व हड्डियाँालानह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँैमेरेबच्चों के बीच की खाली जगह पर आकरकामेरेजिसव खोपड़ी व हड्डियाँारर्ण सिंह मकान मालिकपोषर्ण सिंह मकान मालिक

करनेव खोपड़ी व हड्डियाँालाकोईनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीह मानव खोपड़ी व हड्डियाँैमैं दिनेश यादव क्षेत्राधिकारी नगरनेह मानव खोपड़ी व हड्डियाँमेशाबड़ी पन्द्रह मानव खोपड़ी व हड्डियाँमेह मानव खोपड़ी व हड्डियाँनतव खोपड़ी व हड्डियाँसाव खोपड़ी व हड्डियाँ)ानी पन्द्रह मानव खोपड़ी व हड्डियाँसेकाम

निकयानिकमें डाल दिया थागरी पन्द्रह मानव खोपड़ी व हड्डियाँबह मानव खोपड़ी व हड्डियाँूँमेराकोईनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थानेमेनेकुछनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँनिकयामुझ हलकाे

फसायागयाह मानव खोपड़ी व हड्डियाँैमेरेसाथबह मानव खोपड़ी व हड्डियाँुतबड़ाअन्यायह मानव खोपड़ी व हड्डियाँोरह मानव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँैमेरेकोमेज फटार

सोह मानव खोपड़ी व हड्डियाँनसिंसह मानव खोपड़ी व हड्डियाँज फटाोनिकमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरपढ चार या पाँच बजे ऑफिस पहुंचेेरकार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँोस्तह मानव खोपड़ी व हड्डियाँैडी पन्द्रह मानव खोपड़ी व हड्डियाँ5

सैक्टर31 में डाल दिया था 24.7.05

में डाल दिया थाकामपरलगयाथा। अभियुक्त सुरेन्द्र कोली को थानेमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरपंढ चार या पाँच बजे ऑफिस पहुंचेरपुलिलसद्वाराकौलगल

के साथपकड़ागयाथाउसके बार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँपुलिलसकाघरआनाज फटाानालगा

रह मानव खोपड़ी व हड्डियाँामें डाल दिया थाएकनौकरह मानव खोपड़ी व हड्डियाँोनेके कारर्ण सिंह मकान मालिकयह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपुछसकताथानिक

पुलिलसघरक्यों के बीच की खाली जगह पर आकरआती पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँै,

में डाल दिया थानिनर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ‚षह मानव खोपड़ी व हड्डियाँूँमुझ हलकाेफसायागयामुझ हलकाेटोचर

करकरके खाली पन्द्रह मानव खोपड़ी व हड्डियाँकागज फटाोपरर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँस्तखतकरायेगयेथेउसके बार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ

उनमें डाल दिया थाक्यालिलखामुझ हलकाेकुछनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीमालूममेनेज फटाबसमाचारपत्रपढ़ेतब

पताचलाकी हत्या करके उसका सिर काटकर मकान के पीछे दोमुझ हलकापरक्यानिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँखायाज फटाारह मानव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँैनव खोपड़ी व हड्डियाँम्बरमें डाल दिया थानिनठारी पन्द्रह मानव खोपड़ी व हड्डियाँका

नालाकी हत्या करके उसका सिर काटकर मकान के पीछे दोसफाईह मानव खोपड़ी व हड्डियाँुईथी पन्द्रह मानव खोपड़ी व हड्डियाँसफाईके र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँौराननालेमें डाल दिया थाडी पन्द्रह मानव खोपड़ी व हड्डियाँ6

सैक्टर31

के गाड रूमके नी पन्द्रह मानव खोपड़ी व हड्डियाँचेसेकुछह मानव खोपड़ी व हड्डियाँड्डियाँनिनकली पन्द्रह मानव खोपड़ी व हड्डियाँथी पन्द्रह मानव खोपड़ी व हड्डियाँतोर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँूसरेनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनइस

बातकी हत्या करके उसका सिर काटकर मकान के पीछे दोचचा बड़ी पन्द्रह मानव खोपड़ी व हड्डियाँतेज फटाी पन्द्रह मानव खोपड़ी व हड्डियाँसेफैलगयी पन्द्रह मानव खोपड़ी व हड्डियाँतोमुझ हलकाेी पन्द्रह मानव खोपड़ी व हड्डियाँइसबातकापता

चलाक्यों के बीच की खाली जगह पर आकरनिकसफाईकमचारिरयों के बीच की खाली जगह पर आकरनेडी पन्द्रह मानव खोपड़ी व हड्डियाँ5

सैक्टर31

के आगेकालोन

तोड़करनालेमेज फटाानेकारास्ताबनायाथाइसलिलएव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँडी पन्द्रह मानव खोपड़ी व हड्डियाँ5 सैक्टर 31

की हत्या करके उसका सिर काटकर मकान के पीछे दो तरफ बह मानव खोपड़ी व हड्डियाँाकर आ गयी पन्द्रह मानव खोपड़ी व हड्डियाँ व खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ ह मानव खोपड़ी व हड्डियाँड्डियाँ पुलिलस ने 'L’

की हत्या करके उसका सिर काटकर मकान के पीछे दो ह मानव खोपड़ी व हड्डियाँै

कह मानव खोपड़ी व हड्डियाँकरमुझ हलकामारमारकरकबूलकरनेकोकह मानव खोपड़ी व हड्डियाँाज फटाोनिकनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँलालकी हत्या करके उसका सिर काटकर मकान के पीछे दो

लड़की हत्या करके उसका सिर काटकर मकान के पीछे दोथाऔररातकोकी पन्द्रह मानव खोपड़ी व हड्डियाँ-2

मोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरपंढ चार या पाँच बजे ऑफिस पहुंचेेरके घरछोड़करज फटााता

थाव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँलडकी हत्या करके उसका सिर काटकर मकान के पीछे दोनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँलालनेअपनेगाँव खोपड़ी व हड्डियाँबंगालव खोपड़ी व हड्डियाँनिफरकह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँऔरेज फटा

र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँताकी हत्या करके उसका सिर काटकर मकान के पीछे दोव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँपढ चार या पाँच बजे ऑफिस पहुंचेेरसेपैसालेसके औरउसनेमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरपर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँर

के लिखलाफ कम्पलें डाल दिया थाट लिलखा र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ और पुलिलस ने गरी पन्द्रह मानव खोपड़ी व हड्डियाँब ह मानव खोपड़ी व हड्डियाँैसोच कर

मोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरकोछोडकरमुझ हलकाेफसाकरमई 2006

से लेकरअबतक

सारेगुमसुर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँा का केस मेरेपर लगा निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँया बार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँ में डाल दिया था उन्ह मानव खोपड़ी व हड्डियाँों के बीच की खाली जगह पर आकरने मेरेका तरह मानव खोपड़ी व हड्डियाँ-

तरह मानव खोपड़ी व हड्डियाँसेउतपी पन्द्रह मानव खोपड़ी व हड्डियाँडनकी हत्या करके उसका सिर काटकर मकान के पीछे दोयाऔरज फटाबबरर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँाससेबाह मानव खोपड़ी व हड्डियाँरह मानव खोपड़ी व हड्डियाँोगयातब

ी पन्द्रह मानव खोपड़ी व हड्डियाँमेनेबयाननह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयाक्यों के बीच की खाली जगह पर आकरनिकमुझ हलकाेकुछपतानह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीथातोउसको

बार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँपुलिलसनेक्यानिकयामेनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँबतासकताइसलिलएलिलखकरर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँे

रह मानव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँूँ। अभियुक्त सुरेन्द्र कोली को थाने

पुलिलसपह मानव खोपड़ी व हड्डियाँलेतोमारती पन्द्रह मानव खोपड़ी व हड्डियाँरह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपरमुझ हलकाेकुछमालूमनह मानव खोपड़ी व हड्डियाँोनेककारर्ण सिंह मकान मालिकमे

मनाकरतारह मानव खोपड़ी व हड्डियाँामगरपुलिलसनेकुसx परबां) करमुँह मानव खोपड़ी व हड्डियाँमें डाल दिया थापानी पन्द्रह मानव खोपड़ी व हड्डियाँडाला

बी पन्द्रह मानव खोपड़ी व हड्डियाँज फटाली पन्द्रह मानव खोपड़ी व हड्डियाँ का करन्ट लगाया उल्टा लटका निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँया गुर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँा में डाल दिया था पैट्रोल डाल

निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयालीं सकता क्योंकि में कोई भीगमें डाल दिया थाआगलगार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपैरोके नाखुनउखाड़निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयाऔरी पन्द्रह मानव खोपड़ी व हड्डियाँ

यातनार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ

निफरपह मानव खोपड़ी व हड्डियाँले'L'

औरबार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँमें डाल दिया थासारेगुमशुर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँाबच्चोकामामलामेरेपरलगा

निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयामेरी पन्द्रह मानव खोपड़ी व हड्डियाँकह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीी पन्द्रह मानव खोपड़ी व हड्डियाँकोईसुनव खोपड़ी व हड्डियाँाईनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँुईयेमज फटार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँूरमज फटार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँूरी पन्द्रह मानव खोपड़ी व हड्डियाँकरने

व खोपड़ी व हड्डियाँालाइतनेबड़ाअपरा) के बारेमें डाल दिया थासोची पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीसकताव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ

मालिलकके रह मानव खोपड़ी व हड्डियाँतेनिकसी पन्द्रह मानव खोपड़ी व हड्डियाँके घरपरसी पन्द्रह मानव खोपड़ी व हड्डियाँबी पन्द्रह मानव खोपड़ी व हड्डियाँआईनेमोनिनन्र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँरपंढ चार या पाँच बजे ऑफिस पहुंचेेरकोह मानव खोपड़ी व हड्डियाँर

बारबाह मानव खोपड़ी व हड्डियाँरनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँखारखाह मानव खोपड़ी व हड्डियाँैज फटाबकी हत्या करके उसका सिर काटकर मकान के पीछे दोव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँघरनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँरह मानव खोपड़ी व हड्डियाँताथाइसबात

की हत्या करके उसका सिर काटकर मकान के पीछे दो गव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँ उसके घर में डाल दिया था काम करने व खोपड़ी व हड्डियाँाली पन्द्रह मानव खोपड़ी व हड्डियाँ आया ह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थाने जिज फटासको

117 सी पन्द्रह मानव खोपड़ी व हड्डियाँ.बी पन्द्रह मानव खोपड़ी व हड्डियाँ.

आईनेडारा)मकाकरगानिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयाह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थानेव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँइसबातकी हत्या करके उसका सिर काटकर मकान के पीछे दोी पन्द्रह मानव खोपड़ी व हड्डियाँ

गव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँैनिकमेनेकुछनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीनिकयाह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थानेमें डाल दिया थाचाह मानव खोपड़ी व हड्डियाँताह मानव खोपड़ी व हड्डियाँूँनिकमेरेसाथपुरा

इंसाफह मानव खोपड़ी व हड्डियाँोयह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँआसलगायेमें डाल दिया थाआपकी हत्या करके उसका सिर काटकर मकान के पीछे दोसह मानव खोपड़ी व हड्डियाँारेह मानव खोपड़ी व हड्डियाँूंअगरआपकोी पन्द्रह मानव खोपड़ी व हड्डियाँयह मानव खोपड़ी व हड्डियाँ

लगताह मानव खोपड़ी व हड्डियाँैनिकमेर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँोसी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँूँतोमुझ हलकाेकड़ी पन्द्रह मानव खोपड़ी व हड्डियाँसकड़ी पन्द्रह मानव खोपड़ी व हड्डियाँसज फटाार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँज फटाायनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ

तोमुझ हलकाेइसाफनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयेज फटाानेकी हत्या करके उसका सिर काटकर मकान के पीछे दोमह मानव खोपड़ी व हड्डियाँती पन्द्रह मानव खोपड़ी व हड्डियाँकृपाकरेमुझ हलकाेन्यायालयपरपूरा

रोसाह मानव खोपड़ी व हड्डियाँैनिकमुझ हलकाेन्यायज फटारूरनिमलज फटाी पन्द्रह मानव खोपड़ी व हड्डियाँ। अभियुक्त सुरेन्द्र कोली को थाने

नह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँतोइसबातकी हत्या करके उसका सिर काटकर मकान के पीछे दोज फटााँचके लिलएएकगु] कमेटी पन्द्रह मानव खोपड़ी व हड्डियाँकागठननिकया

ज फटााय और सच्चाई को ज फटाानने की हत्या करके उसका सिर काटकर मकान के पीछे दो कृपा करे। अभियुक्त सुरेन्द्र कोली को थाने व खोपड़ी व हड्डियाँैसे ी पन्द्रह मानव खोपड़ी व हड्डियाँ में डाल दिया था पुरा घर

परिरव खोपड़ी व हड्डियाँारबच्चेसबकुछखोचुकाह मानव खोपड़ी व हड्डियाँूँमेरेपासकुछी पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीह मानव खोपड़ी व हड्डियाँैमेतो

अपनाकेसी पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँलडसकतामेनेज फटाोकमायाव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँपरिरव खोपड़ी व हड्डियाँारकाह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ

पुरानह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँपडताथाआज फटामेरेरह मानव खोपड़ी व हड्डियाँतेह मानव खोपड़ी व हड्डियाँुएी पन्द्रह मानव खोपड़ी व हड्डियाँमेरेबच्चयती पन्द्रह मानव खोपड़ी व हड्डियाँमव खोपड़ी व हड्डियाँबेसह मानव खोपड़ी व हड्डियाँारा

ज फटाी पन्द्रह मानव खोपड़ी व हड्डियाँरह मानव खोपड़ी व हड्डियाँेह मानव खोपड़ी व हड्डियाँैमेरान्यायालयसेअनुरो) ह मानव खोपड़ी व हड्डियाँैनिकमेरेव खोपड़ी व हड्डियाँमेरेपरिरव खोपड़ी व हड्डियाँारके

साथअन्यायनह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँबल्की हत्या करके उसका सिर काटकर मकान के पीछे दोन्यायह मानव खोपड़ी व हड्डियाँो। अभियुक्त सुरेन्द्र कोली को थाने

अतःमेरी पन्द्रह मानव खोपड़ी व हड्डियाँरी पन्द्रह मानव खोपड़ी व हड्डियाँमॉडके र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँौरानसारी पन्द्रह मानव खोपड़ी व हड्डियाँस्थी पन्द्रह मानव खोपड़ी व हड्डियाँती पन्द्रह मानव खोपड़ी व हड्डियाँर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँेखनेके बार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँलोव खोपड़ी व हड्डियाँरकोट

मुझ हलकाेह मानव खोपड़ी व हड्डियाँरबार14-14

निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनकी हत्या करके उसका सिर काटकर मकान के पीछे दोरी पन्द्रह मानव खोपड़ी व हड्डियाँमॉडपरेज फटाती पन्द्रह मानव खोपड़ी व हड्डियाँरह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँक्यों के बीच की खाली जगह पर आकरनिकमेरेको

ह मानव खोपड़ी व हड्डियाँरबारएकह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ)मकी हत्या करके उसका सिर काटकर मकान के पीछे दोमी पन्द्रह मानव खोपड़ी व हड्डियाँलती पन्द्रह मानव खोपड़ी व हड्डियाँथी पन्द्रह मानव खोपड़ी व हड्डियाँनिकअगरकाट मेमुँह मानव खोपड़ी व हड्डियाँखोलेगातो

तेरेबच्चों के बीच की खाली जगह पर आकरकोपन्धिब्लकके ह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँालेकरर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँें डाल दिया थागेउसकाक्याअन्ज फटाामह मानव खोपड़ी व हड्डियाँोगा

इसकाजिज फटाम्मेर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँारतुखुर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँोगाइसलिलएमें डाल दिया थाकोईकोट मेयाइससेकुछ

नह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकह मानव खोपड़ी व हड्डियाँपाताथा। अभियुक्त सुरेन्द्र कोली को थाने

ह मानव खोपड़ी व हड्डियाँ०सुरेन्द्रकोली पन्द्रह मानव खोपड़ी व हड्डियाँ 16.3.09” 154. There is yet another letter on record of Capital Case No. 835 of 2011 at page 295 of the paper book dated 1.4.2010 is also on record. In addition to his statement recorded under Section 313 Cr.P.C. where the accused specifically alleged torture at the hands of the police and CBI for extracting his confessional statement. Accused has also submitted his written statement under Section 313 Cr.P.C., which is on record of Sessions Trial No. 494 of 2007 and is extracted hereinafter:- “

सफाई कथन अo

)ारा 313

सी पन्द्रह मानव खोपड़ी व हड्डियाँआर०पी पन्द्रह मानव खोपड़ी व हड्डियाँ०सी पन्द्रह मानव खोपड़ी व हड्डियाँ द्वारा सुरेन्द्र कौली पन्द्रह मानव खोपड़ी व हड्डियाँ अभियुक्त:- मह मानव खोपड़ी व हड्डियाँोर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँय, 1.

यह मानव खोपड़ी व हड्डियाँनिकउक्तअपरा) में डाल दिया थाप्राथx कोझ हलकाूठेसाक्ष्यतैयारकरअभियुक्त

बनायागयाह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थाने 2.

यह मानव खोपड़ी व हड्डियाँनिकर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँौरानज फटाांचअभियुक्तके गु]ांगोकोज फटालायागयातथागुर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँा

में डाल दिया थापैट्रोलडालागया,

नाखूनउखाड़ेगयेतथार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँबाव खोपड़ी व हड्डियाँबनायागयानिक

ज फटाैसाज फटााचएज फटाें डाल दिया थासी पन्द्रह मानव खोपड़ी व हड्डियाँचाह मानव खोपड़ी व हड्डियाँती पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँैव खोपड़ी व हड्डियाँैसाह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकथननिकयाज फटााये। अभियुक्त सुरेन्द्र कोली को थाने

118 3.

यह मानव खोपड़ी व हड्डियाँनिकमेरेद्वाराकी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकोईरिरकव खोपड़ी व हड्डियाँरी पन्द्रह मानव खोपड़ी व हड्डियाँनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीकराईगयी पन्द्रह मानव खोपड़ी व हड्डियाँमेरेसे

केव खोपड़ी व हड्डियाँलज फटाांचअड्डि)कारी पन्द्रह मानव खोपड़ी व हड्डियाँयोनेसमयसमयपरकोरेकागज फटाोपरह मानव खोपड़ी व हड्डियाँस्ताक्षर

करायेगयेथेउनमें डाल दिया थाक्यालिलखाह मानव खोपड़ी व हड्डियाँैमुझ हलकाेनह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीपतानाह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँमुझ हलकाेउन्की हत्या करके उसका सिर काटकर मकान के पीछे दो

कोईप्रड्डितर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँगईऔरनाह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँमुझ हलकाेकी पन्द्रह मानव खोपड़ी व हड्डियाँपढ़करसुनायेगये। अभियुक्त सुरेन्द्र कोली को थाने 4.

यह मानव खोपड़ी व हड्डियाँनिकसी पन्द्रह मानव खोपड़ी व हड्डियाँ०बी पन्द्रह मानव खोपड़ी व हड्डियाँ०आई०में डाल दिया थामुझ हलकासेकह मानव खोपड़ी व हड्डियाँाथानिकतेरासारापरिरव खोपड़ी व हड्डियाँार

ह मानव खोपड़ी व हड्डियाँमारेकब्ज फटाेमें डाल दिया थायनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँमारेकह मानव खोपड़ी व हड्डियाँेअनुसारबयाननह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयेतोतुम्ह मानव खोपड़ी व हड्डियाँारे

परिरव खोपड़ी व हड्डियाँारकोज फटानताके ह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँालेकरमरव खोपड़ी व हड्डियाँार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँें डाल दिया थागे। अभियुक्त सुरेन्द्र कोली को थानेमैनेइसर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँबाव खोपड़ी व हड्डियाँमें डाल दिया थाआकर

सी पन्द्रह मानव खोपड़ी व हड्डियाँ०बी पन्द्रह मानव खोपड़ी व हड्डियाँ०आई०के द्वाराबतायेगयेकथनानुसारह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँउक्तबयानकराये

ज फटाबनिकमेराउक्तघटनासेकोईसम्बन्) नह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीरह मानव खोपड़ी व हड्डियाँा। अभियुक्त सुरेन्द्र कोली को थाने 5.

यह मानव खोपड़ी व हड्डियाँ निक निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनांक 22.02.07

को मेरा चौर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँ निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँन का रिरमांड

सी पन्द्रह मानव खोपड़ी व हड्डियाँ०बी पन्द्रह मानव खोपड़ी व हड्डियाँ०आई०नेलिलयाथानिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनाक1.03.2007

कोमेरा164 का

बयानगयाकरायागयाज फटाबनिकमैं दिनेश यादव क्षेत्राधिकारी नगरनिव खोपड़ी व हड्डियाँड्डि)करूपसेमैपुलिलसनिह मानव खोपड़ी व हड्डियाँरासतमें डाल दिया था था। अभियुक्त सुरेन्द्र कोली को थाने 6.

यह मानव खोपड़ी व हड्डियाँनिकमेरेशरी पन्द्रह मानव खोपड़ी व हड्डियाँरपरज फटाांचएज फटाें डाल दिया थासी पन्द्रह मानव खोपड़ी व हड्डियाँद्वाराज फटाोचोटेपह मानव खोपड़ी व हड्डियाँुंचाईगईह मानव खोपड़ी व हड्डियाँै

उनका डाक्टरी पन्द्रह मानव खोपड़ी व हड्डियाँ मुआयना कराया ज फटाा सकता ह मानव खोपड़ी व हड्डियाँै ज फटाांच एज फटाें डाल दिया थासी पन्द्रह मानव खोपड़ी व हड्डियाँ द्वारा

ज फटालाय़ेनिनशानमेरेगु]ागपरआज फटाी पन्द्रह मानव खोपड़ी व हड्डियाँमौज फटाूर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँै। अभियुक्त सुरेन्द्र कोली को थाने 7.

यह मानव खोपड़ी व हड्डियाँ निक निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनांक 22.02.2007

को मेरा रिरमांड लिलये ज फटााने के

र्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँौरान सी पन्द्रह मानव खोपड़ी व हड्डियाँ०बी पन्द्रह मानव खोपड़ी व हड्डियाँ०आई० द्वारा लगातार एक स]ाह मानव खोपड़ी व हड्डियाँ तक मेरा 164 का

बयानकरनेकारिरह मानव खोपड़ी व हड्डियाँल्सरकरायागयाथातथायह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँबतायागयाथा

निकमुझ हलकाेनिकसप्रकारसेबयानर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँज फटा करानाह मानव खोपड़ी व हड्डियाँै?

सी पन्द्रह मानव खोपड़ी व हड्डियाँ०बी पन्द्रह मानव खोपड़ी व हड्डियाँ०आई०नेह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ

मुझ हलकापरर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँबाव खोपड़ी व हड्डियाँडालकर164

काबयाननिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँलव खोपड़ी व हड्डियाँायाथाज फटाबनिक164 में डाल दिया था

निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँयेगयेअंनिकतबयानमुझ हलकाेकोईज्ञाननह मानव खोपड़ी व हड्डियाँीं सकता क्योंकि में कोई भीरह मानव खोपड़ी व हड्डियाँा। अभियुक्त सुरेन्द्र कोली को थाने 8.

यह मानव खोपड़ी व हड्डियाँ निक सी पन्द्रह मानव खोपड़ी व हड्डियाँ०बी पन्द्रह मानव खोपड़ी व हड्डियाँ०आई० द्वारा सम्बन्धिन्)त मजिज फटास्ट्रेट को पह मानव खोपड़ी व हड्डियाँले ह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँ

प्रश्नाव खोपड़ी व हड्डियाँली पन्द्रह मानव खोपड़ी व हड्डियाँप्रर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँानकरर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँगईथी पन्द्रह मानव खोपड़ी व हड्डियाँजिज फटासके आ)ारपरमुझ हलकासेसव खोपड़ी व हड्डियाँालपूछे

ज फटाातेथेऔरउसकक्षमें डाल दिया थासी पन्द्रह मानव खोपड़ी व हड्डियाँ०बी पन्द्रह मानव खोपड़ी व हड्डियाँ०आई०के अड्डि)कारी पन्द्रह मानव खोपड़ी व हड्डियाँमौज फटाूर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँथे, उन्ह मानव खोपड़ी व हड्डियाँें डाल दिया था

कैमरेसेबचायाज फटााताथा। अभियुक्त सुरेन्द्र कोली को थाने 9.

यह मानव खोपड़ी व हड्डियाँनिकसी पन्द्रह मानव खोपड़ी व हड्डियाँ०बी पन्द्रह मानव खोपड़ी व हड्डियाँ०आई०व खोपड़ी व हड्डियाँालेज फटाबमुझ हलकाेएम्सलेकरगयेथेतोव खोपड़ी व हड्डियाँह मानव खोपड़ी व हड्डियाँा

परमौज फटाूर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँडाक्टरडोगरानेकालेनिनशानलगायेथेतथासी पन्द्रह मानव खोपड़ी व हड्डियाँबी पन्द्रह मानव खोपड़ी व हड्डियाँआई

द्वाराकह मानव खोपड़ी व हड्डियाँागयाथानिकइन्ह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकालेनिनशानों के बीच की खाली जगह पर आकरके उपरतुमी पन्द्रह मानव खोपड़ी व हड्डियाँलगार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँो

जिज फटासकी हत्या करके उसका सिर काटकर मकान के पीछे दोनिव खोपड़ी व हड्डियाँडयोग्राफी हत्या करके उसका सिर काटकर मकान के पीछे दोतैयारकी हत्या करके उसका सिर काटकर मकान के पीछे दोगईथी पन्द्रह मानव खोपड़ी व हड्डियाँ। अभियुक्त सुरेन्द्र कोली को थाने 10.

यह मानव खोपड़ी व हड्डियाँनिकज फटाांचअड्डि)कारी पन्द्रह मानव खोपड़ी व हड्डियाँनिर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनेशयार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँव खोपड़ी व हड्डियाँएव खोपड़ी व हड्डियाँंअन्यपुलिलसव खोपड़ी व हड्डियाँालोने

मुझ हलकाेबह मानव खोपड़ी व हड्डियाँुतप्रताडनार्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँथी पन्द्रह मानव खोपड़ी व हड्डियाँतथासमस्तफज फटाx कायव खोपड़ी व हड्डियाँाह मानव खोपड़ी व हड्डियाँी पन्द्रह मानव खोपड़ी व हड्डियाँकी हत्या करके उसका सिर काटकर मकान के पीछे दो। अभियुक्त सुरेन्द्र कोली को थाने

निर्द बरामदगी पन्द्रह मानव खोपड़ी व हड्डियाँनांक:- 10/6/11

अभियुक्त

” सुरेन्द्रकौली पन्द्रह मानव खोपड़ी व हड्डियाँ 155. It is in the context of the above referred material on record that we are required to examine the question as to whether accused SK had voluntarily made confession and

119 whether his confession is true for being relied upon as evidence to implicate the accused. Law on Confession:- (i) Confession is viewed with circumspection 156. On behalf of appellants, it is argued by Sri Chaudhary that confession of an accused is viewed with suspicion as possibility of such confession having been procured in an improper manner is largely seen. In Mst. Bhagan Vs. State of Pepsu, AIR 1955 Pepsu 33, the Court has been pleased to observe as under in para 8:- “(8) There is no eye-witness to the murder. Prosecution case entirely rests on the circumstantial evidence and confessions made by the convict. If the judicial confession is voluntary then this is a very strong piece of evidence connecting the appellant with the crime. In order to make such confession relevant under S. 24, Evidence Act it must be shown that it was made voluntarily by the person accused of an offence. So to base conviction on such a confession the court must satisfy itself that it was voluntary and true. Unfortunately in this country It appears to be well known that the police are in the habit of extorting confessions by illegal and improper means. Confessions obtained in this manner must be excluded from evidence as it is not safe to receive a statement made by an accused person under any influence of fear or favour. I am inclined to the view that the burden of proving the voluntary nature of the confession lies on the prosecution; at any rate the onus, if on accused, is very light. Section 24, Evidence Act reads as follows: "A confession made by an accused person is irrelevant in a criminal proceeding, if the making of the confession appears to the Court to have been caused by any inducement, threat or promise having reference to the charge against the accused person, proceeding from a person in authority and sufficient, in the opinion of the Court, to give the accused person grounds which would appear to him reasonable for supposing that by making it he would gain any advantage of avoid any evil of a temporal nature in reference to the proceedings against him". The word 'appears' indicates a lesser degree of

120 probability than the word 'proof as defined in S. 3 of the Act. It was designedly used by the legislature in the interest of the accused. More often than not, accused is alone in police custody when he is induced or threatened to make a confession. In such cases it is well high impossible for him to adduce positive proof in support of such inducement, promise or threat offered to him by the police. Section 24, therefore, does not require positive proof of improper inducement etc., to justify its rejection. A well grounded suspicion based on facts and surrounding circumstances, therefore, is sufficient to exclude confessions from consideration. It is entirely for the Court to decide whether the confession was voluntarily made and was not the result of inducement, threat or promise.” 157. In Nagraj Vs. State of Tamil Nadu, (2015) 4 SCC 739, the Supreme Court has observed as under in para 16:- “16. We also think that it was incumbent on the High Court to deal with the so-called confession in detail. It is far from unknown that confessions are extracted from an accused under myriad threats, including his own physical safety. We must hasten to clarify that a reading of the judgment does not immediately reveal whether the conviction of the accused by the courts below was predicated on his alleged confession.” 158. Similar observations have been expressed by the Supreme Court in Arup Bhuyan Vs. State of Assam, (2011) 3 SCC 377 in paras 4 & 5, which are reproduced hereinafter:- “4. Confession is a very weak kind of evidence. As is well known, the widespread and rampant practice in the police in India is to use third-degree methods for extracting confessions from the alleged accused. Hence, the courts have to be cautious in accepting confessions made to the police by the alleged accused. 5. Unfortunately, the police in our country are not trained in scientific investigation (as is the police in western countries) nor are they provided the technical equipments for scientific investigation, hence to obtain a conviction they often rely on the easy short cut of procuring a confession under torture.” 159. Sri Chaudhary has laid emphasis upon the observation made by the Supreme Court in D.K. Basu Vs. State of West

121 Bengal, (1997) 1 SCC 416, wherein the Court made observations in paragraphs 18, 24 and 29, which are reproduced hereinafter:- “18. However, in spite of the constitutional and statutory provisions aimed at safeguarding the personal liberty and life of a citizen, growing incidence of torture and deaths in police custody has been a disturbing factor. Experience shows that worst violations of human rights take place during the course of investigation, when the police with a view to secure evidence or confession often resorts to third-degree methods including torture and adopts techniques of screening arrest by either not recording the arrest or describing the deprivation of liberty merely as a prolonged interrogation. A reading of the morning newspapers almost everyday carrying reports of dehumanising torture, assault, rape and death in custody of police or other governmental agencies is indeed depressing. The increasing incidence of torture and death in custody has assumed such alarming proportions that it is affecting the credibility of the rule of law and the administration of criminal justice system. The community rightly feels perturbed. Society's cry for justice becomes louder. 24. Instances have come to our notice where the police has arrested a person without warrant in connection with the investigation of an offence, without recording the arrest, and the arrested person has been subjected to torture to extract information from him for the purpose of further investigation or for recovery of case property or for extracting confession etc. The torture and injury caused on the body of the arrestee has sometimes resulted in his death. Death in custody is not generally shown in the records of the lock-up and every effort is made by the police to dispose of the body or to make out a case that the arrested person died after he was released from custody. Any complaint against such torture or death is generally not given any attention by the police officers because of ties of brotherhood. No first information report at the instance of the victim or his kith and kin is generally entertained and even the higher police officers turn a blind eye to such complaints. Even where a formal prosecution is launched by the victim or his kith and kin, no direct evidence is available to substantiate the charge of torture or causing hurt resulting in death, as the police lock-up where generally torture or injury is caused is away from the public gaze and the witnesses are either policemen or co-prisoners who are highly reluctant to

122 appear as prosecution witnesses due to fear retaliation by the superior officers of the police. It is often seen that when a complaint is made against torture, death or injury, in police custody, it is difficult to secure evidence against the policemen responsible for resorting to third- degree methods since they are in charge of police station records which they do not find difficult to manipulate. Consequently, prosecution against the delinquent officers generally results in acquittal. State of M.P. v. Shyamsunder Trivedi [(1995) 4 SCC 262 : 1995 SCC (Cri) 715 : (1995) 3 Scale 343] is an apt case illustrative of the observations made by us above. In that case, Nathu Banjara was tortured at police station, Rampura during the interrogation. As a result of extensive injuries caused to him he died in police custody at the police station. The defence set up by the respondent police officials at the trial was that Nattu had been released from police custody at about 10.30 p.m. after interrogation on 13-10-1981 itself vide entry Ex. P/22-A in the Roznamcha and that at about 7.00 a.m. on 14-10-1981, a death report Ex. P/9 was recorded at the police station, Rampura, at the instance of Ramesh Respondent 6, to the effect that he had found “one unknown person” near a tree by the side of the tank wriggling with pain in his chest and that as soon as Respondent 6 reached near him, the said person died. The further case set up by SI Trivedi, Respondent 1, in charge of the police station was that after making a Roznamcha entry at 7.00 a.m. about his departure from the police station he (Respondent 1- Shyamsunder Trivedi) and Constable Rajaram respondent proceeded to the spot where the dead body was stated to be lying for conducting investigation under Section 174 CrPC. He summoned Ramesh Chandra and Goverdhan — respondents to the spot and in their presence prepared a panchnama Ex. P/27 of the dead body recording the opinion therein to the effect that no definite cause of death was known. 29. How do we check the abuse of police power? Transparency of action and accountability perhaps are two possible safeguards which this Court must insist upon. Attention is also required to be paid to properly develop work culture, training and orientation of the police force consistent with basic human values. Training methodology of the police needs restructuring. The force needs to be infused with basic human values and made sensitive to the constitutional ethos. Efforts must be made to change the attitude and approach of the police personnel handling investigations so that they do not sacrifice basic human values during interrogation and do not resort to questionable forms of

123 interrogation. With a view to bring in transparency, the presence of the counsel of the arrestee at some point of time during the interrogation may deter the police from using third-degree methods during interrogation.” (emphasis supplied) 160. Reliance has been placed by CBI upon judgment of the Supreme Court in State of Tamil Nadu Vs. Kutty, 2001 (6) SCC 550 in order to contend that confession is reliable in the facts of the present case. Para 9 to 12 of the judgment are relied upon which are reproduced hereinafter:- “9. There seems to be no dispute regarding the fact that Indira Kumari and her daughter Rani Padmini were murdered in their apartment and quite possibly on the morning of 15-10-1986. We are skipping that aspect because the prosecution has successfully proved the involvement of A-1 Jebaraj with the murders of the two ladies as he was convicted and sentenced for it by two courts after concurrently holding that the prosecution has proved the case against him beyond all doubt and that verdict became final. Hence the only question now, in this appeal, is whether A-2 Lakshmi Narasimhan had also joined A-1 Jebaraj in murdering the two ladies. 10. If the confession recorded by the Judicial Magistrate as from A-2 cannot, for any reason whatsoever, be used by us, it would be an exercise in futility for the State to endeavour for reversal of the order of acquittal with the help of the remaining evidence. So we would first consider and decide whether we can rely on that confession. 11. The Judicial Magistrate who recorded the confession of the second accused in Ext. P-66 had written down the statement running into several pages containing very many vivid details. The narration included how A-2 started working as a watchman in the house of the deceased, how A-1 Jebaraj injected the idea of taking away the huge amount of cash kept with the deceased, how the three accused jointly prepared the plan to kill the two ladies to pave the way for burglary and how they executed their designed scheme etc. 12. Learned Judges of the High Court declined to act on the said confession mainly for two reasons. First is that the confession was retracted by the maker thereof and

124 second is that the recovery of articles was made prior to the confession. We may state at the outset itself that both reasons are too insufficient for overruling the confession.” 161. The judgment of Supreme Court in the case of State of T.N. vs. Kutty (supra) was delivered in peculiar facts of its own where independent evidence existed on record to corroborate the confession of accused. Para 21 of the judgment takes note of such evidence and the same is extracted hereinafter:- “21. But there are quite a number of other circumstances which would lend assurance to the court about the facts contained in the judicial confession made by the second accused. The very fact that he was working as a watchman employed by the ladies remains undisputed. If so, his disappearance from the scene on 16-10-1986 onwards and his absconding till 3-11-1986 are circumstances effectively corroborating the confession. A large number of articles belonging to the deceased were recovered at his instance. His finger impression was found on the door of the kitchen of the house. If the finger impression of the cook was found on the door of the kitchen, we would have declined to use it as a piece of corroboration in the present case because of the role which a cook has to perform in the culinary wing of the house. But the place of a watchman of the house is normally outside the house, if not outside the gate of the compound itself. How could the finger impression of the watchman get affixed inside the kitchen? In the absence of any explanation as to how the finger impression of A-2 had appeared on the door of the kitchen of the house, we can safely treat that also as an incriminating circumstance against that accused.” (emphasis supplied by us) 162. Reliance has also been placed upon the judgment of the Supreme Court in State of Maharashtra Vs. Damu Gopinath Shinde, 2000(6) SCC 269 in order to contend that challenge to voluntariness of confession is misplaced. In State of Maharashtra vs. Damu (supra) the confession of accused was relied upon by the court of Sessions to convict the accused as it

125 had also led to recovery etc. The High Court took a different view which was not approved by the Supreme Court. The argument that confession was induced by the police was rejected after noticing the facts of the case, particularly the considerable time gap between the police custody and the confession. This would be apparent from the following observations of the Court in Damu (supra):- “4. The Investigating Officer (PW42) has not explained how he knew that Balu Joshi(A-4) was willing to make a confession to him. Learned judges draw an inference like the following:- "If the circumstance, that the Police Station is adjacent to Sub-Jail, Newasa, is taken into consideration, then an inference can very well be drawn that nobody but Police contacted Balu Joshi(A-4) and Police informed mr. Suryawanshi(PW 44) that the accused was willing to make confessional statement." We have considered the above reasons and the arguments addressed for and against them. We have realised that those reasons are ex facia fragile. Even otherwise, a Magistrate who proposed to record the confession has to ensure that the confession is free from police interference. Even if he was produced from police custody, the Magistrate was not to record the confession until the lapse of such time, as he thinks necessary to extricate his mind completely from fear of police to have the confession in his own way by telling the magistrate the true facts. In fact, A4 (Balu Joshi) remained in police custody only till 26.4.1995 and the confession was recorded only on 25.5.1995, which means, there was an interval of almost a full month after he was removed from police custody to judicial custody. The geographical distance between the two buildings - sub-jail and the police station - should not have been a consideration to decide the possibility of police exerting control over a detenue. To keep a detenue in the police fear it is not necessary that the location of the police station should be proximal to the edifice in which the prisoner is detained in judicial custody. In many places judicial courts are situated very near to police station

126 houses, or the offices of higher police officers would be housed in the same complex. It is not a contention to be countenanced that such nearness would vitiate the independence of judicial function in any manner.” (emphasis supplied) 163. The aforesaid judgment of Supreme Court in Damu (supra) is also in the facts of its own where the plea of influence by police was found untenable since the confession itself was made after a month of police custody. Such is not the case here. 164. On the aspect of confession learned CBI Counsel has also placed reliance upon the Supreme Court Judgment in Ahmed Hussein Vali Mohammed Saiyed Vs. State of Gujarat, (2009) 7 SCC 254. We do not find the judgment to be of much relevance in the facts of the present case as the judgment in Ahmed Hussein (supra) was in respect of confession made before the authorities under Terrorists and Disruptive (Prevention) Act which permits reliance on such confessions, which is not the case here. 165. Observations of the Supreme Court have also been relied upon in the case of Jamiludin Nasir; Aftab Ahmed Ansari @ Aftab Ansari Vs. State of West Bengal, 2014(7) SCC 443 on the aspect of confession. Para 21 to 23 of the judgment in Jamiludin Nasir (supra) contains the observations of the Court on the aspect of confession and are therefore reproduced hereinafter:- “21. Going by the prescriptions contained in Section 164 CrPC, what is to be ensured is that the confession is made voluntarily by the offender, that there was no external pressure particularly by the police, that the person concerned's mindset while making the confession was uninfluenced by any external factors, that he was fully conscious of what he was saying, that he was also fully

127 aware that based on his statement there is every scope for suffering the conviction which may result in the imposition of extreme punishment of life imprisonment and even capital punishment of death, that prior to the time of the making of the confession he was in a free state of mind and was not in the midst of any persons who would have influenced his mind in any manner for making the confession, that the statement was made in the presence of the Judicial Magistrate and none else, that while making the confession there was no other person present other than the accused and the Magistrate concerned and that if he expressed his desire not to make the confession after appearing before the Magistrate, the Magistrate should ensure that he is not entrusted to police custody. All the above minute factors were required to be kept in mind while recording a confession made under Section 164 CrPC in order to ensure that the confession was recorded at the free will of the accused and was not influenced by any other factor. Therefore, while considering a confession so recorded and relied upon by the prosecution, the duty of the Sessions Judge is, therefore, to carefully analyse the confession keeping in mind the above factors and if while making such analysis the learned Sessions Judge develops any iota of doubt about the confession so recorded, the same will have to be rejected at the very outset. It is, therefore, for the Sessions Judge to apply his mind before placing reliance upon the confessional statement made under Section 164 CrPC and convince itself that none of the above factors were either violated or given a go-by to reject the confession outright. Therefore, if the Sessions Judge has chosen to rely upon such a confession recorded under Section 164 CrPC, the appellate court as well as this Court while examining such a reliance placed upon for the purpose of conviction should see whether the perception of the courts below in having accepted the confession as having been made in its true spirit provides no scope for any doubt as to its veracity in making the statement by the accused concerned and only thereafter the contents of the confession can be examined. 22. Keeping the above prescription of Section 164 CrPC in mind, when we examine the answers of Nasir to Questions 1 to 18 we find that PW 97 explained to appellant Nasir that his confession should be voluntary and that whether he was really making it on his own. Appellant Nasir also specifically stated that nobody including the police, enticed him to make the statement, that no third degree method was applied on him by the police for making his confession. PW 97 also made it clear to him that he was not a police officer, that he is a Magistrate of a court, that he was not under any

128 compulsion to make a statement, that if he withdraws from his offer to make the confession he will not hand him over to the police and that he will be sent back to the jail. After explaining all the above when he asked the appellant Nasir about his desire to make the confession, Nasir stated that he still wanted to give his statement by adding that he was not able to bear the pain of his conscience and wanted to get rid of it. He also stated that he was brought from the jail, that the previous night he was only staying in the jail, that he had absolutely no fear in his mind and that he wanted to depose on his own accord. In Question 11, the Magistrate while stating that Nasir was free to make his statement, mentioned that such statement might ultimately lead to his conviction and might attract either a life sentence or even capital punishment and even after explaining to that extent, when PW 97 asked him whether the appellant Nasir still wanted to give the statement and asked him to give a serious thought before answering the said question, Nasir's answer to Question 11 was “I know. I have sinned and I deserve punishment”. Again in Question 12, PW 97 wanted to ascertain whether he was voluntarily making the statement or under any compulsion to which Nasir replied that it was absolutely voluntary. When he was asked as to why he wanted to make the statement Nasir replied that because of the sin he committed by carrying out the attack on the American Centre on 22-1-2002 along with his gang members, his conscience was heavy and he felt guilty that he carried out the attack on his own homeland and that he could not eat or sleep and, therefore, he came forward to give the statement. PW 97 thereafter again gave 10 minutes' time for Nasir to think over, for which Nasir replied that he did not need any more time and only thereafter, the Magistrate, PW 97 proceeded to record the statement. 23. We find that the Magistrate did not want to give any chance to anyone to gain the impression that the confession which the appellant Nasir wanted to make was recorded without giving him any scope to rethink or that unaware of the consequences that he came forward to make the statement. In fact it must be stated that PW 97 was thorough with the ingredients prescribed in Section 164 CrPC relating to the recording of a confession by an accused and that he was not carrying out the exercise in a mechanical way but with all earnestness and in a highly dispassionate manner. Therefore, that part of the requirement, namely, the procedure to be followed while recording a confessional statement has been scrupulously adhered to by PW 97 before allowing the appellant Nasir to make his confession. Again at the end, the Magistrate certified in the manner required under Section 164(4)

129 CrPC and it was mentioned that no police personnel was allowed in his chambers when the confession was recorded.” (emphasis supplied) 166. The caution and concern, noticed by the courts in respect of the confession, are judicially well accepted and are to be kept in mind by the Court while analysing the confession of accused in the facts and circumstances of each case. The Court will have to be satisfied that the procedural safeguards specified under Section 164 Cr.P.C. for recording confession is scrupulously complied. The Magistrate has thus to play a proactive role in order to ensure that the confession is voluntary

and

not

obtained

any coercion/intimidation/force etc. 167. The observations of the Court, while sounding the note of caution for the Magistrate/Court to comply with the safeguards enumerated under Section 164 Cr.P.C. or those that are judicially evolved are intended to ensure that confession remains voluntary. These observations do not, in any manner, however, impact the credibility of confession, if it is otherwise voluntary and true. (ii) Confession has to be read as a whole 168. It has also to be borne in mind that while examining the confession of an accused the courts have generally read the entire confession as a whole and not read it selectively. In Aghnoo Nagesia Vs. State of Bihar, AIR 1966 SC 119, the Supreme Court observed as under in para 12 to 14 and 16:- “12. Shortly put, a confession may be defined as an admission of the offence by a person charged with the offence. A statement which! contains self-exculpatory matter cannot amount to a confession, if the exculpatory statement is of some fact which, if true, would negative

130 the offence alleged to be confessed. If an admission of an accused is to be used against him, the whole of it should be tendered in evidence and if part of the admission is exculpatory and part inculpatory, the prosecution is not at liberty to use in evidence the inculpatory part only. The accused is entitled to insist that the entire admission including the exculpatory part must be tendered in evidence. But this principle is of no assistance to the accused where no part of his statement is self- exculpatory, and the prosecution intends to use the whole of the statement against the accused. 13. Now, a confession may consist of several parts and may reveal not only the actual Commission of the crime but also the motive, the preparation, the opportunity, the provocation, the weapons used, the intention, the concealment of the weapon and the subsequent conduct of the accused. If the confession is tainted, the taint attaches to each part of it. It is not permissible in law to separate one part and to admit it in evidence as a non- confessional Conclusion on the aspect of arrest, disclosure and recovery statement. Each part discloses some incriminating fact, i.e., some fact which by itself or along with other admitted or proved facts suggests the inference that the accused committed the crime, and though each part taken singly may not amount to a confession, each of them being part of a confessional statement partakes of the character of a confession. If a statement contains an admission of an offence, not only that admission but also, every other admission of an incriminating fact contained in the statement is part of the confession. 14. If proof of the confession is excluded by any provision of law such as S.24, S. 25 and 26 of the Evidence Act, the entire confessional statement in all its parts including the admissions minor incriminating facts must also be excluded, unless proof of it is permitted by some other section such as S. 27 of the Evidence Act. Little substance and content would be left in Ss. 24, 25 and 26 if proof of admissions of criminating facts in a confessional statement is permitted. 16. If the confession is caused by an inducement threat or promise as contemplated by S. 24 of the Evidence Act, the whole of the confession is excluded by S. 24. Proof of not only the admission of the offence but also the admission of every other incriminating fact such as the motive, the preparation and the subsequent conduct is

131 excluded by S. 24. To hold that the proof of the admission of other incriminating facts is not barred by S. 24 is to rob the section of its practical utility and content. It may be suggested that the bar of S. 24 does not apply to the offer admissions, but though receivable in evidence, they are of no weight, as they were caused by inducement, threat or promise. According to this suggestion, the other admissions are relevant, but are of no value. But we think that on a plain construction of S. 24, proof of all the admissions of incriminating facts contained in a confessional statement is excluded by the section. Similarly, Ss. 25 and 26 bar not only proof of admissions of an offence by an accused to a police officer or made by him while in the custody of a police officer but also admissions contained in the confessional statement of all incriminating facts related to the offence.” (emphasis supplied) 169. Even previously, in Hanumant Govind Nargundkar and another Vs. State of M.P., AIR 1952 SC 343, the court observed as under in paragraph 23:- “23. It was further held that the evidence of experts was corroborated by the statements of the accused recorded under Section 342. The accused Patel, when questioned about this letter, made the following statement: “Exhibit P-31 was typed on the office typewriter Article B. Ext. P-24 being my personal complaint letter was typed by my Personal Assistant on one of the typewriters which were brought in the same office for trial, with a view to purchase. As this was my personal complaint no copy of it was kept in the Correspondence Files, Ext. P-34 and Ext. P-35 just as there is no copy in these files of my tender, Ext. P-3A.… In the months of September, October and November 1946, several machines were brought for trial from various parties in our office till the typewriter, Article A was purchased by National Industrial Alcohol Ltd. Company.” If the evidence of the experts is eliminated, there is no material for holding that Ext. P-24 was typed on Article A. The trial Magistrate and the learned Sessions Judge used part of the statement of the accused for arriving at the conclusion that the letter not having been typed on Article B must necessarily have been typed on Article A. Such use of the statement of the accused was wholly

132 unwarranted. It is settled law that an admission made by a person whether amounting to a confession or not cannot be split up and part of it used against him. An admission must be used either as a whole or not at all. If the statement of the accused is used as a whole, it completely demolishes the prosecution case and, if it is not used at all, then there remains no material on the record from which any inference could be drawn that the letter was not written on the date it bears.” (emphasis supplied) (iii) If tainted in part, the taint attaches to each part of the confession 170. The observations made by the Supreme Court in Aghnoo Nagesia (supra) are emphatic that if concession is tainted, the taint attaches to each part of the confession. 171. In Sevantilal Vs. State of Maharashtra, (1979) 2 SCC 58, the Supreme Court has observed in paragraph 9 that if confession appears to be untrue in any material part, it has to be rejected. Para 9 of the report is reproduced hereinafter: “9. After hearing learned counsel for the parties at length we find ourselves unable to uphold the impugned judgment insofar as Accused 13 is concerned. The circumstances that he was found peeping into the flat, that he tried to run away on seeing the Customs Officials searching the premises, that he was in possession of duplicate keys of the flat and that he was found wearing a bandi similar to bandi, Ext. J-2 are not incompatible with his innocence. He was a close relation of Accused 12 who has been found to be the person really incharge of the flat and it would thus be natural for him (Accused 13) to share the flat with the permission of Accused 12. In so living with his brother-in-law he may have been given to wear the bandi found on his person not for the purpose of carrying gold but just for use as ordinary raiment. Again, in a city like Bombay it is not unusual for persons sharing a particular accommodation to be provided with separate sets of keys for each in order to facilitate ingress or egress at will. Further, an innocent man finding his premises being watched by persons in authority may well feel funky at the prospect of a false

133 implication on the basis of a mere suspicion (which may or may not be well founded) and may try to make himself scarce. Without more, the circumstances covered by Heads (b), (c), (d) and (e), therefore, cannot be regarded as incriminating circumstances. So the conviction really rests on the confession attributed to the appellant. If it is found to be voluntary and true, it may receive some support from the four heads of evidence just above described. If, on the other hand, the confession appears to be either untrue in any material particular or having been caused by any inducement, threat or promise such as is described in Section 24 of the Evidence Act, it must fall and with it fall the other heads of evidence, leaving no material to support the conviction. As it is, we find that the appellant has been able to prove the existence of circumstances which make it highly probable that his confession is hit by the mandate in Section 24 above mentioned. Our reasons for coming to this conclusion follow.” (emphasis supplied) (iv) Confession must be voluntary and true 172. It is otherwise settled that before a confession is relied upon the Court must evaluate and conclude that confession is voluntary and true before it is acted. It is equally settled that the court must come to a definite conclusion that confession is both voluntary and true before it is acted upon. It is equally settled that Court has to first determine the voluntariness of accused in making the confession and only if it concludes that confession is voluntary then the court will examine whether it is true or not. In Aloke Nath Dutta Vs. State of West Bengal, (2007) 12 SCC 230, the Supreme Court observed as under in paragraph 87 to 90:- “87. Confession ordinarily is admissible in evidence. It is a relevant fact. It can be acted upon. Confession may under certain circumstances and subject to law laid down by the superior judiciary from time to time form the basis for conviction. It is, however, trite that for the said purpose the court has to satisfy itself in regard to: (

i ) voluntariness of the confession; (

ii ) truthfulness of the

confession; (

iii ) corroboration.

134 88. This Court in Shankaria v.State of Rajasthan [(1978) 3 SCC 435 : 1978 SCC (Cri) 439] stated the law thus: (SCC p. 443, para 23) “23. This confession was retracted by the appellant when he was examined at the trial under Section 311 CrPC on 14-6-1975. It is well settled that a confession, if voluntarily and truthfully made, is an efficacious proof of guilt. Therefore, when in a capital case the prosecution demands a conviction of the accused, primarily on the basis of his confession recorded under Section 164 CrPC, the Court must apply a double test: ( 1 ) Whether the confession was perfectly voluntary?

( 2 ) If so, whether it is true and trustworthy?

Satisfaction of the first test is a

sine qua non

for its

admissibility in evidence. If the confession appears to the Court to have been caused by any inducement, threat or promise such as is mentioned in Section 24, Evidence Act, it must be excluded and rejected

brevi manu

. In

such a case, the question of proceeding further to apply the second test, does not arise. If the first test is satisfied, the Court must, before acting upon the confession reach the finding that what is stated therein is true and reliable. For judging the reliability of such a confession, or for that matter of any substantive piece of evidence, there is no rigid canon of universal application. Even so, one broad method which may be useful in most cases for evaluating a confession may be indicated. The Court should carefully examine the confession and compare it with the rest of the evidence, in the light of the surrounding circumstances and probabilities of the case. If on such examination and comparison, the confession appears to be a probable catalogue of events and naturally fits in with the rest of the evidence and the surrounding circumstances, it may be taken to have satisfied the second test. 89. A detailed confession which would otherwise be within the special knowledge of the accused may itself be not sufficient to raise a presumption that confession is a truthful one. Main features of a confession are required to be verified. If it is not done, no conviction can be based only on the sole basis thereof. 90. In Muthuswami v. State of Madras [1951 SCC 1020 : AIR 1954 SC 4 : 1954 Cri LJ 236] this Court opined: (AIR p. 5, para 8) “8. The only reason the High Court gave for accepting the confession is because the learned Judges considered there was intrinsic material to indicate its genuineness. But the only feature the learned Judges specify is that it

135 contains a wealth of detail which could not have been invented. But the point overlooked is that none of this detail has been tested. The confession is a long and rambling one which could have been invented by an agile mind or pieced together after tutoring. What would have been difficult is to have set out a true set of facts in that manner. But unless the main features of the story are shown to be true, it is, in our opinion, unsafe to regard mere wealth of uncorroborated detail as a safeguard of truth.” (emphasis supplied) 173. Similar views are expressed in Shivappa Vs. State of Karnataka, (1995) 2 SCC 76 in para 5, which are reproduced hereinafter:- “5. The only piece of evidence relied upon against the appellant is the confessional statement recorded by PW 17 on 22-7-1986. A confession, if voluntary and truthfully made is an “efficacious proof of guilt”. It is an important piece of evidence and therefore it would be necessary to examine whether or not the confession made by the appellant was voluntary, true and trustworthy. The statutory provisions dealing with the recording of confessions and statements by the Metropolitan Magistrate and Judicial Magistrates are contained in Section 164 CrPC and the rules framed by the High Court containing guidelines for recording of confessions. Unless the Court is satisfied that the confession is voluntary in nature, it cannot be acted upon and no further enquiry as to whether it is true and trustworthy need be made.” (emphasis supplied) (v) Burden to prove that confession is voluntary is on the prosecution 174. Burden of proving that confessional statement is voluntary, truthful and that all safeguards were complied with is on the prosecution. The prosecution has also to show the circumstance in which the accused offered to confess. Observation made by the Supreme Court in Nathu Vs. State of U.P., AIR 1956 SC 56 Para 6 is apposite and is reproduced hereinafter:-

136 “6. It is contended for the appellant that this confession cannot be acted upon, firstly because it is not voluntary, and secondly because there is no evidence worth the name to corroborate it. On the question whether Exhibit P-15 was voluntary, the cardinal feature to be noted is that the appellant was kept separately in the custody of the C.I.D. Inspector (PW 33) from the 7th August to 20th August, and the confession was recorded on the 21st August. It appears to us that the prolonged custody immediately preceding the making of the confession is sufficient, unless it is properly explained, to stamp Exhibit P-15 as involuntary. PW 33 made no attempt to explain this unusual circumstance. It is true that with reference to this matter the appellant made various suggestions in the cross-examination of PW 33, such as that he was given bhang and liquor, or shown pictures, or promised to be made an approver, and they have been rejected—and rightly—as unfounded. But that does not relieve the prosecution from its duty of positively establishing that the confession was voluntary, and for that purpose, it was necessary to prove the circumstances under which this unusual step was taken. There being no such evidence, we are unable to act upon Exhibit P-15, as a voluntary confession. It was argued that better evidence was not forthcoming, as the investigation by PW 32 was, as already stated, half- hearted and perfunctory, and no adequate steps were taken to secure evidence before PW 33 took up the matter on 18-7-1952. All this is true, and the result is no doubt very unfortunate; but that does not cure the defect from which Exhibit P-15 suffers. It was also argued that both the courts below had found that Exhibit P-15 was voluntary, and that that was a finding with which this Court would not interfere in special appeal. But then, the courts below have, in coming to that conclusion, failed to note that PW 33 has offered no explanation for keeping the appellant in separate custody from the 7th to 20th August, and that is a matter which the prosecution had to explain, if the confession made on 21-8-1952 was to be accepted as voluntary. In this view, the only substantive evidence against the appellant. Exhibit P-15, falls to the ground, and in strictness, the further questions whether that has been corroborated by the evidence of PWs 13 and 15, and whether Exhibits P-5 and P-6 lend assurance to it do not arise.” (emphasis supplied) (vi) Role/Duty of Court in recording confession 175. In Aloke Nath Dutta (supra) the Supreme Court and this

137 Court in Nazir Ahmad (supra) has observed that the court must play an affirmative role in unearthing objective evidence forming the backdrop of retraction. Where none exists the court must give benefit of doubt to the accused and an inverse presumption must be drawn from the absence of such material. Para 108 of the report is relevant and is reproduced hereinafter:- “108. The courts while applying the law must give due regard to its past experience. The past experience of the courts as also the decisions rendered by the superior courts should be taken as a wholesome guide. We must remind ourselves that despite the fact that procedural safeguards contained in Section 164 CrPC may be satisfied, the courts must look for truthfulness and voluntariness thereof. It must, however, be remembered that it may be retracted subsequently. The court must, thus, take adequate precaution. Affirmative indication of external pressure will render the retracted confession nugatory in effect. The court must play a proactive role in unearthing objective evidence forming the backdrop of retraction and later the examination of such evidence of retraction. However in cases where none exists, the court must give the benefit of doubt to the accused. Where there is no objective material available for verifying the conditions in which the confession was retracted, the spirit of Section 24 of the Evidence Act (irrelevance of confession caused by inducement) may be extended to retracted confession. An inverse presumption must be drawn from absence of materials.” (Emphasis supplied by us) 176. The Courts are also enjoined to see whether there are any circumstance on the record which casts doubt on the voluntary character of confession. Supreme Court in Babubhai Udesinh Parmar Vs. State of Gujarat, (2006) 12 SCC 268 clearly mandates the court to examine the circumstance on record which casts a doubt on the voluntary character of confession. 177. Section 24 of the Evidence Act also acts as a guide for the

138 Court while evaluating the admissibility of confession made by an accused. The law requires that any confession appearing to have been procured by threat or promise is inadmissible. Section 24 of the Evidence Act is reproduced hereinafter:- “A confession made by an accused person is irrelevant in a criminal proceeding, if the making of the confession appears to the Court to have been caused by any inducement, threat or promise having reference to the charge against the accused person, proceeding from a person in authority and sufficient, in the opinion of the Court, to give the accused person grounds which would appear to him reasonable for supposing that by making it he would gain any advantage or avoid any evil of a temporal nature in reference to the proceedings against him.” Analysis of evidence on the aspect of confession to ascertain voluntariness and truthfulness:- 178. The circumstance existing on record of the present case on different aspects of voluntariness and truthfulness of the confession are required to be scrupulously examined in order to come to a correct conclusion on the point of its admissibility. Prolonged police custody 179. The prosecution admits to have arrested the accused SK on 29.12.2006. His police custody and later custody with CBI was uninterrupted for 60 days, till the accused made his confession on 1.3.2007. The first circumstance highlighted on behalf of the accused to doubt voluntariness of confession is the prolonged and unexplained police custody of accused prior to his confession. Alternatively, it has been argued that this prolonged police custody at least creates a reasonable doubt about the voluntariness of confession. 180. The uninterrupted police custody of accused SK for 60 days i.e. from 29.12.2006 till he made the confession on 1.3.2007 is clearly admitted on record.

139 181. The accused herein has limited educational exposure having studied only upto Class VII and, therefore, the accused cannot be expected to have knowledge of the working of legal process. It is admitted on record that for this entire period of 60 days during which his police custody was extended by the concerned jurisdictional magistrate, on different occasions, absolutely no legal aid of any kind was extended to the accused. There is nothing on record to show that the family members of the accused were allowed to meet him or his physical or mental condition was observed. Strangely, there is not a single medical report on record of the accused for this entire period of 60 days when he was kept in police custody. The only material on record is a medical examination report of accused of 1st March, 2007 at 11.20 am. This report is wholly deficient. What it observes is that there are no fresh marks of injury on the accused. 182. The purpose of directing medical examination of accused during police custody is to ensure that possibility of any third degree measures on the accused during police custody is ruled out. The only medical report on record does not subserve this objective. The fact that there were no fresh injuries on the accused merely suggested that there were no marks of injury during the last about 24 hours. In the present case, the accused was in police custody for the last 60 days. During this entire period of 60 days the accused has not been got medically examined by the prosecution at any stage. This is an alarming situation, inasmuch as, the court while examining the voluntariness of confession is expected to hold a deep probe so as to rule out any mischief on part of the police to extract confession. The fact that no medical examination report exists on record during the prolonged police custody of 60 days of

140 accused raises a question mark on the voluntariness of confession. 183. We have carefully examined the facts of the case and we find that it is admitted to the prosecution that during police custody of accused he was physically assaulted. It is the case of the prosecution that lawyers and members of public assaulted the accused on 25.1.2007 while he was produced before the court of magistrate at Ghaziabad. This fact is clearly admitted in the application filed by CBI, Inspector M.S. Phartyal for recording of the statement of accused appellant. This incident, in fact, has been used as the ground to justify production of accused before the magistrate at Delhi rather than the jurisdictional magistrate where he was produced on all other dates for remand. Though, this aspect is admitted to the prosecution and the incident of 25.1.2007 otherwise occurred while investigation was entrusted to CBI, yet there is no evidence on record to show that the accused was medically examined, even after the incident of assault on 25.1.2007. 184. We are at a loss to understand, as to why the accused, who was in police custody then, was not got medically examined, nor such medical report is produced despite the admission of prosecution of his physical assault. What exactly is the nature of injuries caused to him on 25.1.2007 remains unknown. Why was the accused not examined medically by the prosecution is unknown. In case the accused was examined medically then the non-production of such medical report is a matter of still greater concern. The manner in which the accused has been dealt with by the prosecution during the period of 60 days remains unknown. 185. The fact that accused has limited access to education and

141 otherwise had no criminal antecedents is also a factor to be kept in mind. The fact that he was not provided any legal aid during this period of 60 days of police custody nor there is any medical examination of his physical condition during this 60 days and the accused otherwise was not allowed to meet any family member, etc., are serious issues, which cannot be overlooked. 186. We may note that prolong police custody has otherwise been viewed with suspicion by the courts in India. Police custody of 14 days, prior to making of confession, unless sufficiently explained has been held to be sufficient to stab the confession as involuntary. Para 6 of the Supreme Court Judgment in Nathu (supra) is already extracted above to substantiate the position in law. 187. In Babubhai (supra), the Supreme Court rejected the confession by holding it to be involuntary where the accused was produced after 16 days of police custody and the magistrate did not examine the body of the accused. Para 5 to 8 of the judgment in Babubhai is reproduced hereinafter:- “5. The confession was recorded on 7-9-2000. He was in judicial custody for a period of 16 days. His statement is as under: “The incident is two years' old; I do not remember the exact date. On that day I was at my house and at night say around 12.00 I went to the field which is opposite Karamsad Petrol Pump. I don't know whose field this is. On reaching the field I saw that there was one shed with a …, and under that shed one girl was sleeping. I lifted her. I don't know the age of the girl. As soon as she wanted to shout I have closed her mouth, and behind that field one canal is there and I have taken the girl in that canal, there was a field near the canal, and in that field one tree namely baval was there and one floor was constructed thereon. I had taken the girl to that field, I have removed the clothes of the girl in the field, the mouth was shunted (sic) and have raped her, and

142 thereafter I have tied the noose on the neck with her frock as a result of which the girl died. And I have taken the girl to the corner of the field and left the field after keeping the girl in the corner of the field. I have not told anybody about the incident; this is my confession regarding the offence.” 6. It was preceded by routine questions. It was accompanied by a certificate in usual form. 7. The learned Magistrate examined himself as PW 2. In his deposition he reproduced the statements of the appellant. In his cross-examination, he accepted that the confession started at about 11.15 a.m. and was completed at about 11.30 a.m. He did not remember that on the same day he recorded another confession of the appellant in relation to Sessions Case No. 298 of 2000. He, however, accepted that he had done so when it was brought to his notice. Recording of that confession was completed at 11.45 a.m. Till then no legal aid was provided to him. 8. He did not examine the body of the accused. He asked only the routine question as to whether he was ill- treated by the police. He accepted that the accused was produced before him under police protection and was also taken back under the police protection. He stated: “… two things are to be noted in the confession statement regarding voluntarily (sic) and reality. I cannot say that the accused has shown the reality or not ….”” (emphasis supplied) 188. Police custody of 27 days immediately preceeding the confession by accused has also been frowned upon and the confession held unreliable in Bhagwan Singh Vs. State of M.P., (2003) 3 SCC 21. Para 27 and 30 of the report are reproduced hereinafter:- “27. With regard to the judicial confession made by the acquitted accused Pooran Singh to the Judicial Magistrate, there are many striking features casting great doubt on the genuineness of the extra-judicial confession which was retracted in writing by the accused Pooran Singh in the course of his examination under Section 313 CrPC. The accused Pooran Singh was also arrested along with the co-accused under arrest memo (Ext. P-18) on 12-3-1984. His extra-judicial confession was recorded by the Judicial Magistrate (PW 1) on 9-4-

143 1984 when he was produced handcuffed before him in police custody. The fact that Pooran Singh was produced handcuffed in police custody on 9-4-1984 has been admitted by the Judicial Magistrate as PW 1 in statement made by him in the cross-examination. If Pooran was in police custody, in accordance with the requirement of Section 164 CrPC the Magistrate should have taken care to ascertain that there had been no third-degree methods used by the police against him to extract a confession. The Magistrate in deposition as PW 1 does say that he questioned the accused Pooran Singh and the latter confirmed that he was making a statement voluntarily without any pressure. But the record of confession (Ext. P-1) does not show that any specific questions were put to the accused Pooran Singh, whether any physical or mental pressure was put on him by the investigating agency. The first precaution that a Judicial Magistrate is required to take is to prevent forcible extraction of confession by the prosecuting agency (see State of U.P. v. Singhara Singh [AIR 1964 SC 358 : (1964) 1 Cri LJ 263 (2)] ). It was also held by this Court in the case of Shivappa v. State of Karnataka [(1995) 2 SCC 76 : 1995 SCC (Cri) 323] that the provisions of Section 164 CrPC must be complied with not only in form, but in essence. Before proceeding to record the confessional statement, a searching enquiry must be made from the accused as to the custody from which he was produced and the treatment he had been receiving in such custody in order to ensure that there is no scope for doubt of any sort of extraneous influence proceeding from a source interested in the prosecution. 30. It has been held that there was custody of the accused Pooran Singh with the police immediately preceding the making of the confession and it is sufficient to stamp the confession as involuntary and hence unreliable. A judicial confession not given voluntarily is unreliable, more so when such a confession is retracted. It is not safe to rely on such judicial confession or even treat it as a corroborative piece of evidence in the case. When a judicial confession is found to be not voluntary and more so when it is retracted, in the absence of other reliable evidence, the conviction cannot be based on such retracted judicial confession.” (emphasis supplied) 189. The duration of police custody prior to confession has otherwise been recognized as an important factor to construe the voluntary nature of the confession by the courts in India. In Sarwan Singh v. State of Punjab, 1957 SCC OnLine SC 1; AIR

144 1957 SC 637, the Court observed as under in para 10:- “10. That takes us to the case of Accused 3 Sarwan Singh. We have already pointed out that the order of conviction passed against Sarwan Singh is in the words of the judgment of the High Court based on the fact that “there is the evidence of the approver and it is corroborated in every particular by his own confessional statement”. Besides, there is other circumstantial evidence to which reference has already been made in narrating the prosecution story at the beginning of this judgment. It would at once be noticed that, if we come to the conclusion that the approver is an unreliable witness, the basis of the evidence of the approver on which the learned Judges of the High Court proceeded even while dealing with the case against Sarwan Singh has been shaken. If, in our opinion, the approver is unworthy of credit, then it would not be possible to consider the question of the corroboration that his evidence receives from the confessional statement made by Sarwan Singh himself. It is, however, true that Sarwan Singh has made a confession and in law it would be open to the court to convict him on this confession itself though he has retracted his confession at a later stage. Nevertheless usually courts require some corroboration to the confessional statement before convicting an accused person on such a statement. What amount of corroboration would be necessary in such a case would always be a question of fact to be determined in the light of the circumstances of each case. In the present case, the learned Sessions Judge has considered the question about the voluntary character of the confession made by Sarwan Singh and has found in favour of the prosecution. The judgment of the High Court shows that the learned Judges agreed with the view of the learned trial Judge mainly because the evidence of the Magistrate who recorded the confession appeared to the learned Judges to show that the confession was voluntary. It is this view which is seriously challenged before us by Mr Mathur on behalf of Sarwan Singh. Prima facie whether or not the confession is voluntary would be a question of fact and we would be reluctant to interfere with a finding on such a question of fact unless we are satisfied that the impugned finding has been reached without applying the true and relevant legal tests in the matter. As in the case of the evidence given by the approver, so too unfortunately in the case of the confession of Sarwan Singh the attention of the learned Judges below does not appear to have been drawn to some salient and grave features which have a material bearing on the question about the voluntary

145 character of the confession. Sarwan Singh was arrested on November 25. His clothes were found bloodstained and he is alleged to have been inclined to help the prosecution by making the statement which led to the discovery of incriminating articles. All this happened on the 25th itself and yet, without any ostensible explanation or justification, Sarwan Singh was kept in police custody until November 30. That is one fact which is to be borne in mind in dealing with the voluntary character of his confession. What happened on November 30 is still more significant. On this day he was sent to the Magistrate to record his confessional statement. The evidence of the Magistrate Mr Grover shows that the accused was produced before him at about 2.30 p.m. He was given about half-an-hour to think about the statement which he was going to make and soon thereafter the confessional statement was recorded. It is true that the Magistrate did put to the accused the questions prescribed by the circulars issued by the High Court of Punjab. Even so, when the learned Magistrate was asked why he did not give more time to the accused before his confessional statement was recorded, his reply was frank and honest. He said that the accused seemed to insist upon making a statement straightaway. The Police Sub-Inspector who had taken the accused to the Magistrate was apparently standing in the verandah outside in the Magistrate's office. The doors of the office were closed but the fact still remains that the Sub-Inspector was standing outside. The evidence of the Magistrate also shows that, soon after the statement was finished, the Sub-Inspector went to the Magistrate's room again. The person of the accused showed some injuries and yet the learned Magistrate did not enquire how the accused came to be injured. It is in the light of these circumstances that the question falls to be considered whether the confession made by the accused can be regarded as voluntary. It is hardly necessary to emphasize that the act of recording confessions under Section 164 of the Code of Criminal Procedure is a very solemn act and, in discharging his duties under the said section, the Magistrate must take care to see that the requirements of sub-section (3) of Section 164 are fully satisfied. It would of course be necessary in every case to put the questions prescribed by the High Court circulars but the questions intended to be put under sub-section (3) of Section 164 should not be allowed to become a matter of a mere mechanical enquiry. No element of casualness should be allowed to creep in and the Magistrate should be fully satisfied that the confessional statement which the accused wants to make is in fact and in substance voluntary. Incidentally, we may invite the attention of the High Court of Punjab

146 to the fact that the circulars issued by the High Court of Punjab in the matter of the procedure to be followed, and questions to be put to the accused, by Magistrates recording confessions under Section 164 may be revised and suitable amendments and additions made in the said circulars in the light of similar circulars issued by the High Courts of Uttar Pradesh, Bombay and Madras. The whole object of putting questions to an accused person who offers to confess is to obtain an assurance of the fact that the confession is not caused by any inducement, threat or promise having reference to the charge against the accused person as mentioned in Section 24 of the Indian Evidence Act. There can be no doubt that, when an accused person is produced before the Magistrate by the investigating officer, it is of utmost importance that the mind of the accused person should be completely freed from any possible influence of the police and the effective way of securing such freedom from fear to the accused person is to send him to jail custody and give him adequate time to consider whether he should make a confession at all. It would naturally be difficult to lay down any hard and fast rule as to the time which should be allowed to an accused person in any given case. However, speaking generally, it would, we think, be reasonable to insist upon giving an accused person at least 24 hours to decide whether or not he should make a confession. Where there may be reason to suspect that the accused has been persuaded or coerced to make a confession, even longer period may have to be given to him before his statement is recorded. In our opinion, in the circumstances of this case it is impossible to accept the view that enough time was given to the accused to think over the matter. Indeed, any Magistrate with enough criminal experience would have immediately decided to give longer time to Sarwan Singh in the present case for the obvious reason that Sarwan Singh appeared to the learned Magistrate to be keen on making a confession straightaway. The learned Magistrate himself has fairly stated that he would have given him longer time but for his insistence to make a confession without delay. This insistence on the part of Sarwan Singh to make a confession immediately should have put the learned Magistrate on his guard because it obviously bore traces of police pressure or inducement. Unfortunately, the effect of the failure of the learned Magistrate to grant enough time to the accused to consider the matter has not been considered by the learned Sessions Judge and has been wholly ignored by the learned Judges of the High Court. Besides, in neither court below has any attention been paid to the fact that Sarwan Singh appeared to have been kept in police custody without any justification

147 between November 26 and November 30. We have carefully considered all the relevant facts bearing on this question and we see no escape from the conclusion that the failure of the learned Judges of the High Court to take into account these material facts has introduced a serious legal infirmity in their conclusion that the confession made by Sarwan Singh is voluntary. That is why we think we must reverse this conclusion.” (emphasis supplied) Delayed Confession (to facilitate tutoring?) 190. According to the prosecution, the accused was arrested on 29.12.2006 and on that day itself he made a detailed confession to the police. The accused also allegedly made a confessional statement at the crime scene leading to the recovery of bones, clothes belonging to other victims. According to prosecution, the accused was sent for narco analysis test etc. on 3.1.2006 and he again made a detailed confessional statement. Accused is said to have made further confessional statement on 11.1.2007, 13.1.2007 and 18.1.2007. Not much progress is shown to have been made in the investigation after 18.1.2007. Surprisingly the accused, however, was not produced before the magistrate for recording of his confession though repeated confessional statements are alleged to have been made by the accused before the police. None of these confessional statements adhere to the safeguards contemplated in law for ascertaining the voluntariness of accused SK. It is almost after two months of uninterrupted police custody that the accused has been produced before the magistrate for recording his confession. 191. The prosecution has not placed on record any credible material to demonstrate the progress of investigation for over a month and a half after 18.1.2007. The applications for remand successively made by the prosecution came up with

148 contradictory versions of the police on the need for further custody of the accused. The remand application made on 8.2.2007 and 22.2.2007 shows that police custody of accused SK was sought by the CBI on the pretext of recovering the body parts and clothes of victims 'D' and 'XYZ' as also its identification. However, this Court in the judgment rendered in the case of 'XYZ' has clearly noticed that skulls and clothes of victim had been recovered and identified on 29.12.2006 and 3.1.2007 itself. Similar recoveries were also made in respect of victim 'D' before moving of application for remand. It is in this context that we are required to examine the argument of defence that purpose of prolong police custody prior to his confession was to secure; (a) the consent of accused to submit to the prosecution on account of torture; (b) allow time for torture injuries to heal and; (c) allow time to accused to memorise the entire confession tailored to suit the recovery evidence. 192. According to defence the object was to sensationalise the crime with such perverted details that the reader’s critical senses are numbed and the sense of revulsion, sprung against the accused. Torture to accused 193. In Babu Singh Vs. State of Punjab, 1964 (1) Cr.L.J. 566 the Supreme Court dealt with a case of prolong police custody prior to confession where substantial period of police custody was not explained for the investigation. An inference was drawn by the court by relying upon the incident of unexplained and prolong police custody that the period was utilized to torture the accused and to tutor him extensively about the contents of what he was required to show by way of confession

149 by memorizing the script. 194. Throughout his confession, accused SK repeatedly states he has been tutored by the police on vital aspects of the confession, including the names of the victims, the time, method, manner of killing etc. On 18 separate occasions, he states that he cannot remember. For example, in his confession accused SK states as follows: “(i) He says that the police made him memorise the names of the victims by showing him photographs. Question: What have they made you memorise? Answer: When the UP police arrested me they made me see these photos again and again and told me the names of these people. For each photograph, they told me the name, the time, the manner, etc. But I don't know about the time even now. They had told me all this but I have forgotten. (ii) He says that whatever names he has given for the victims he was told them by the police while showing him the photographs. Question: When the police showed you the photographs, would you remember that you had killed that person, etc.? Answer: I remembered very little and very faintly and that is what I have told them. (iii) He says he does not remember anyone's name and all the names were told to him by the police.” 195. The above-quoted illustrative extracts from the confession supports the inference that the confession was not based on accused SK’s personal knowledge but on what he had been tutored to say by the investigative agencies. This also lends credence to the defence version of it being the reason for unusually prolonged police custody prior to the recording of his confession, namely to ensure that he could remember and recite the confession taught to him by the investigative agency. 196. Tutoring by its very nature implies compulsion and falsity

150 and is hit by Section 24 of the Evidence Act. The fact of tutoring is not limited to the names of the victims but also the time, method and manner of the killings etc. Tutoring with regard to even one of these aspects would attract the bar u/s 24 Evidence Act. 197. It is extremely unnatural and defies logic that accused SK has no clear recollection of the nature and manner in which he disposed off the bodies or whether he had sex with them or whether he ate parts of them, but has a clear and categorical recollection of the time, sequence and manner of entrapping his victims. It is also surprising that he does not remember the names of the victims, or the date of each offence but he is able to chronologically narrate the sequence of killings in his confession. This further strengthens the argument that accused SK was tutored by the investigating agency and the same was done to ensure that the confession is in consonance with the prosecution case. 198. In the confession, accused SK states that UP Police ne ratwaya regarding the names, times and manner of killing of the victims. The term 'ratwaya' implies compulsion, coercion and interference by the police, negates the voluntariness of a confession. It cannot be ascertained what is voluntary and true, and what is tutored and false. When there is evidence of tutoring, it is impossible to identify which part of the confession is tutored and which part is genuine. The taint attaches to the entire document. 199. We have been taken through the confessional statement in great detail by Sri Chaudhary. In his confessional statement also the accused has alleged that he was tortured. Following extract of the confessional statement is on record of the

151 confession itself and is reproduced hereinafter:- “Jismesein 2-3 photo aisi thi matlab usme se mere ko kaafi torture kiya aur tab ja kar ke matlab jo inhone mere ko kabool karvai thi. Acha! Bohot zyaada torture kiya gaya tha mere ko. Acha! To jiski vajah se unhone mere ko ye do-teen photo jo hai matlab isme se kuch wo karwai thi, jo maine yahaan CBI main aakar mana kar diya ki aap chahe kuch bhi kar lo ye maine kiya hi nahi hai.” 200. The above statement categorically mentions in the confession itself that the accused has been severely tortured and coerced to confession. The statement testifies to the coercive manner in which the confession has been extracted from accused SK and signifies the involuntary nature of it. There is otherwise no clarity with regard to which of the photograph that he was tortured. The possibility of accused having been tortured of the photograph of victim is, therefore, borne out on record. 201. The Accused also wrote a detailed letter to the Learned Sessions Judge dt. 25.11.08 and 16.3.09 stating, in detail, the brutal methods employed by the police to secure his confession. Although these letters were written generally to the trial court which was presiding over a large number of trials involving accused SK, and not in any specific case, these letters have been included at pg 88 in the appeal paperbook of CC 4196/2010 and at pg 91 in in the appeal paperbook of CC 4196/2010. Furthermore, two additional letters dated 1.4.10 and 10.6.11 were written by accused SK to the trial court in connection with ST No 740/07 and ST No 494/07 which are included in the paperbook of CC 835/11 at pg 295 and in the paperbook of CC 147/13 at pg 347. In the letter dt. 16.3.09 he specifically states that he was repeatedly beaten by the police. He further mentions that during police custody he was beaten

152 up and made to sign on several blank pages (pg 91 in CC 4196/2010). In his statement in letter dated 10.6.11 in CC 147/13, accused SK specifically requests that he be medically examined as he still bears the scars of the torture meted out to him. Further on 29.3.2010, accused SK wrote a letter (pg 736 in the paperbook) detailing the manner in which the CBI tortured, threatened and coerced him into making the confession. He states that the CBI informed him that his family was in their custody and if he did not confess as per their say, they would leave the family to the mercy of the frenzied mob who were baying for his blood. 202. It has been judicially accepted that it is almost impossible for an accused in custody to prove torture. As long as the proved facts give rise to a reasonable probability that the confession is a product of a threat or inducement it must be disregarded. In his statement u/s 313, while describing the brutal torture inflicted on him which had left marks on his body accused SK also offered to get himself medically examined to prove the torture. However, neither the learned Sessions Court Judge nor the learned Magistrate who recorded the confession took any steps to have the accused SK medically examined. Confession letter to ACMM, New Delhi 203. It is also pertinent to note that the application of accused for confession is addressed to the learned ACMM, New Delhi and the SJM, CBI, Delhi. Accused SK in his confession categorically admits to having no knowledge of the name of the Court where he has been produced. Had accused SK indeed addressed the application to the ACMM, New Delhi, he would have also known the Court in which he was being produced to record his confession. Additionally, prior to 28.02.2007,

153 accused SK was being produced before the learned SJM Ghaziabad. Hence, it is extremely unnatural that he would on his own address his letter to the ACMM, New Delhi. This further strengthens his claim that he wrote the letter on the CBI's coercion. 204. Furthermore, the letter by itself is in the nature of a confession, wherein he states he wants to confess regarding the manner in which he killed the victims, then had sex and disposed the bodies. This is contrary to the confession itself, wherein he mentions having sex and then killing. This contrary phrasing further strengthens the case that the letter was written on CBI's coercion. 205. Accused SK had worked as a labourer and servant all his life and had barely studied till the seventh standard. He admits to never having been in a Court or having any knowledge of legal proceedings. However, the letter is written as a legal application in formal Hindi, using official vocabulary that can only be known by someone who is familiar with the legal system and routinely writes formal applications to the court. Words such as "Samaksh, prarthi, nivedan, prastut" are not used in colloquial speech but are part of a legal vocabulary which would have been beyond accused SK's knowledge. The language of the letter strongly suggests that the contents were dictated by a police officer. No proper medical examination 206. The learned ACMM had directed that before accused SK is handed over to DG (Prisons) Tihar, he be medically examined. Contrary to the learned ACMM's order, no medical examination of the Accused is done prior to handing him over to Tihar

154 prison authorities. The only medical report furnished is the one done by the Jail Hospital on 1.3.2007. Accused SK was produced for recording his confession on 28.2.07 after 60 days of uninterrupted police custody. It was therefore crucial that a medical examination was conducted on 28.2.07, prior to transferring him to judicial custody to ensure that the request to record a confession was not coerced by the CBI. The CBI's failure to conduct a medical examination, despite the Court's categorical order, is extremely suspicious and gives rise to an adverse inference u/s 114(g) of the Evidence Act. 207. This medical report on 1.3.07 has a noting to the effect that 'No fresh injuries were seen’. This in itself does not rule out the presence of older injuries on accused SK's person and supports his allegation of torture by the police. If older injuries were present on accused SK's body, they should have been noted by the doctor, and their ages and causes ought to have been ascertained. However, due sensitivity on part of the magistrate to this aspect of vital concern is clearly overlooked. 208. In his letter to the Learned Sessions Court, accused SK categorically stated that whenever the CBI took him for medical examination they pressurised the doctor into not mentioning any of the accused's injuries. 209. The medical officer, who is the only person who could have proved the medical report dated 1.3.07, or testified to the nature of accused SK's injuries, has not been examined. Suppression of this crucial testimony leads to an adverse inference u/s 114(g) Evidence Act. Prosecution stand on torture

155 210. Learned counsel for the CBI, Sri Jitendra Mishra has argued that the reference of torture in confession was only with regard to 2-3 photographs and the allegation of torture otherwise is against the U.P. Police and not the CBI. It is also argued that the attending facts and circumstances are suggestive of the complicity of accused and, therefore, the isolated statement in his confession referring to torture must be confined to 2-3 photographs and would not vitiate the confession. Evidence on torture 211. The argument of Sri Mishra does not appeal to the Court, inasmuch as, the exact number of photographs for which he was tortured has not been clarified. Once the accused during the course of confession had alleged torture, the magistrate ought to have been alarmed and was expected to have probed about the torture. When was the torture made; how was it made; where it was made; who made it, etc. were obvious questions and were required to be asked from the accused and then probed. The magistrate otherwise should have directed the accused to have been medically examined. Necessary inquiry by the magistrate at the time of recording of confession by the accused has therefore not been made by the magistrate. 212. The argument of CBI that torture of accused by U.P. Police would not create any taint in the confession made by accused during his custody with the CBI is also not acceptable. The accused, herein, was initially in the custody of U.P. Police and was later in the custody of CBI. 213. We find substance in the argument of Sri Chaudhary that mere fact that allegation of torture is against previous

156 investigation agency and, therefore, confession made without specific allegation of torture by subsequent investigating agency (CBI, herein) would not eliminate the confession from the taint of torture and make it voluntary. The argument of CBI, if accepted, would run counter to Section 24 of the Evidence Act. 214. The language of the confession is unclear and does not lead to a clear conclusion about what was induced by torture and what was not. Accused SK keeps mentioning that his memory is faint. Thus, it cannot be stated with any degree of certainty that the torture was only for few photos and not the rest. 215. If there is evidence of torture, how can one say which part is induced by torture and which part is not? When a confession follows torture, it raises the presumption that it was induced by torture. 216. A confession needs to be clear, unequivocal, unambiguous, convincing, consistent with the internal evidence and capable of only one meaning. It should be such that it can be believed blindfolded. The truthfulness and voluntariness must attach to each and every part of the confession. If there is evidence of coercion, it cannot be determined as to which part of the confession is coerced and which part is not? Confession in view of Section 28 of the Act of 1872 217. The Prosecution has relied on S. 28 of the evidence act to argue that accused SK's Section 164 Cr.P.C. confession is admissible as it was made after the removal of the impression caused by torture. The prosecution relies on accused SK's stray

157 statement that he refused to admit to have killed the victims in certain photographs before the CBI. The Appellant submits that S. 28 has no application in the present case. 218. For S. 28 to be applicable the "impression" of threat, promise or inducement needs to be fully removed. The term "impression" is far less fragile than either memory, impact, effect or even consequence. The term "impression" is synonymous or comparable with a vague subconscious feeling. The legislature has deliberately used the term "impression" and held that for a confession to be admissible even the vague subconscious memory of the torture should have been fully removed. Facets of confession in this case 219. We cannot suppress our concern and surprise at the manner in which legal aid for five minutes was provided to the accused and has been found sufficient by the learned ACMM, New Delhi. Giving of five minutes time for legal aid to the accused was highly insufficient. Accused was not given any medical assistance. The investigating agency was also called inside the photography room and made to state the allegations against the appellant before the recording of confession. The CBI I.O. was also directed to wait outside the room throughout the period of recording. During the writing of transcript the appellant was handed over to I.O. at the end of everyday for production before the learned ACMM. 220. The confession transcription clearly notes at the end of proceedings on 1.3.2007 that the accused was given to I.O. for his production before the Additional Chief Metropolitan Magistrate much after 10.00 pm. The Metropolitan Magistrate,

158 even on 2nd March, 2007, has clearly recorded that a separate order was passed and was given to the I.O. for producing the accused before learned ACMM. These two orders clearly proves that on the night of 1st March, 2007 and again after conclusion of recording of transcript on 2nd March, 2007, the accused was given in the custody of the Investigating Officer of CBI who had initially produced him for recording confession. This direction of the magistrate clearly shows that the I.O. was not only present outside the room throughout the recording of transcript but was given the custody of the accused at the end of the day. The admitted access of I.O. to the custody of accused is a matter of serious concern. This circumstances would clearly lend credence to a reasonable doubt in the minds of the accused and it cannot be said that the accused SK was completely free of influence of the Investigating Agency when his statement was recorded or transcribed. 221. Given the intrinsic nature of torture, it is almost impossible to eradicate the "impression" of brutal police torture that is stamped deep into a person's sub conscious. The gruesome details of the torture given by the appellant in his retraction letters and statement u/s 313, if true, would forever haunt a person. Unfortunately, no effort was made by the Court of Sessions to ascertain its correctness. The manner in which the appellant mechanically parrots the confession including the details that he himself states were tutored and had been coerced to remember 'ratwaya' clearly indicates that he was still reeling under the impression of the torture and tutoring. 222. That even though the appellant lets accidentally slip that he was tortured, it would have been impossible for him to continue to give the full details of the same knowing that the IO was standing outside the room. Further, at this point even

159 the recording magistrate does not give him any assurance that he should be free of fear or ask him further details regarding who tortured him or the manner of the same. Thus, a stray line that the appellant did not concede to killing the victims in two photographs before the CBI does not substantiate the prosecution's submission that the effect of torture has been fully removed. 223. In Pyare Lal Bhargava vs State of Rajasthan AIR 1963 SC 1094, the Supreme Court has observed as under in para 4 and 5 of the report:- “4. The first question turns upon interpretation of the provisions of Section 24 of the Evidence Act and its application to the facts found in this case. Section 24 of the Evidence Act lays down that a confession caused by inducement, threat or promise is irrelevant in criminal proceedings under certain circumstances. Under that section a confession would be irrelevant if the following conditions were satisfied : (1) it should appear to the court to have been caused by any inducement, threat or promise; (2) the said threat, inducement or promise must have reference to the charge against the accused person; (3) it shall proceed from a person in authority; and (4) the court shall be of the opinion that the said inducement, threat or promise is sufficient to give the accused person grounds which would appear to him reasonable in supposing that he would gain an advantage or avoid any evil of a temporal nature in reference to the proceedings against him. The crucial word in the first ingredient is the expression “appears”. The appropriate meaning of the word “appears” is “seems”. It imports a lesser degree of probability than proof. Section 3 of the Evidence Act says: “A fact is said to be ‘proved’ when after considering the matters before it, the Court either believes it to exist, or considers its existence so probable that a prudent man ought, under the circumstances of the particular case, to act upon the supposition that it exists”. Therefore, the test of proof is that there is such a high degree of probability that a prudent man would act on the assumption that the thing is true. But under Section 24 of the Evidence Act such a stringent rule is waived but a lesser degree of assurance is laid down as the criterion.

160 The standard of a prudent man is not completely displaced, but the stringent rule of proof is relaxed. Even so, the laxity of proof permitted does not warrant a court's opinion based on pure surmise. A prima facie opinion based on evidence and circumstances may be adopted as the standard laid down. To put it in other words, on the evidence and the circumstances in a particular case it may appear to the court that there was a threat, inducement or promise, though the said fact is not strictly proved. This deviation from the strict standards of proof has been designedly accepted by the legislature with a view to exclude forced or induced confessions which sometimes are extorted and put in when there is a lack of direct evidence. It is not possible or advisable to lay down an inflexible standard for guidance of courts, for in the ultimate analysis it is the court which is called upon to exclude a confession by holding in the circumstances of a particular case that the confession was not made voluntarily. 5. The threat, inducement or promise must proceed from a person in authority and it is a question of fact in each case whether the person concerned is a man of authority or not. What is more important is that the mere existence of the threat, inducement or promise is not enough, but, in the opinion of the court the said threat, inducement or promise shall be sufficient to cause a reasonable belief in the mind of accused that by confessing he would get an advantage or avoid any evil of a temporal nature in reference to the proceeding against him : while the opinion is that of the court, the criterion is the reasonable belief of the accused. The section, therefore, makes it clear that it is the duty of the court to place itself in the position of the accused and to from an opinion as to the state of his mind in the circumstances of a case.” (Emphasis supplied) 224. In Aloke Nath Dutta (supra), the Court has observed as under in para 108:- “108. The courts while applying the law must give due regard to its past experience. The past experience of the courts as also the decisions rendered by the superior courts should be taken as a wholesome guide. We must remind ourselves that despite the fact that procedural safeguards contained in Section 164 Cr.P.C. may be satisfied, the courts must look for truthfulness and voluntariness thereof. It must, however, be remembered that it may be retracted subsequently. The court must, thus, take adequate precaution. Affirmative indication of external pressure will render the retracted

161 confession nugatory in effect. The court must play a proactive role in unearthing objective evidence forming the backdrop of retraction and later the examination of such evidence of retraction. However, in cases where none exists, the court must give the benefit of doubt to the accused. Where there is no objective material available for verifying the conditions in which the confession was retracted, the spirit of Section 24 of the Evidence Act (irrelevance of confession caused by inducement) may be extended to retracted confession. An inverse presumption must be drawn from absence of materials.” (Emphasis supplied) 225. Use of word "appears" in Section 24 of the Act of 1872 is intentional with the object of securing absolute fairness in admitting confessions into evidence and discarding it if a reasonable apprehension arises, on facts, of it being caused by inducement, threat or promise. "Appears" has been deliberately used by Parliament, for it is impossible for the accused to prove torture/inducement/ threat since he is alone in police custody. Positive proof of torture is not required and a well-grounded suspicion may also suffice. 226. If the facts and circumstances surrounding the making of a confession appear to cast a doubt on the veracity or voluntariness of the confession, the Court may refuse to act upon the confession even if it is admissible in evidence. In Dagdu v. State of Maharashtra (1977) 3 SCC 68 the Supreme Court held as under in para 51:- “51. Learned Counsel appearing for the State is right that the failure to comply with Section 164(3) of the Criminal Procedure Code, or with the High Court Circulars will not render the confessions inadmissible in evidence. Relevancy and admissibility of evidence have to be determined in accordance with the provisions of the Evidence Act. Section 29 of that Act lays down that if a confession is otherwise relevant it does not become irrelevant merely because, inter alia, the accused was not warned that he was not bound to make it and the evidence of it might be given against him. If, therefore, a

162 confession does not violate any one of the conditions operative under Sections 24 to 28 of the Evidence Act, it will be admissible in evidence. But as in respect of any other admissible evidence, oral or documentary, so in the case of confessional statements which are otherwise admissible, the Court has still to consider whether they can be accepted as true. If the facts and circumstances surrounding the making of a confession appear to cast a doubt on the veracity or voluntariness of the confession, the Court may refuse to act upon the confession even if it is admissible in evidence. That shows how important it is for the Magistrate who records the confession to satisfy himself by appropriate questioning of the confessing accused, that the confession is true and voluntary. A strict and faithful compliance with Section 164 of the Code and with the instructions issued by the High Court affords in a large measure the guarantee that the confession is voluntary. The failure to observe the safeguards prescribed therein are in practice calculated to impair the evidentiary value of the confessional statements.” (Emphasis supplied) 227. Supreme Court in Mohd Ajmal Amir Kasab v. State of Maharashtra (2012) 9 SCC I has authoritatively pronounced that if a doubt is created regarding the voluntariness of the confession, the confession is to be trashed. In para 457 of the report the Court has observed as under:- “….The true test is whether or not the confession is voluntary. If a doubt is created regarding the voluntariness of the confession, notwithstanding the safeguards stipulated in Section 164 it has to be trashed; but if a confession is established as voluntary it must be taken into account, not only constitutionally and legally but also morally.” 228. Similarly in Mohd. Jamiludin Nasir v. State of WB (2014) 7 SCC 443 the Court has held that if the court has an iota of doubt, it should reject the confession. 229. Apart from the attending circumstances creating doubt upon the voluntariness of confession we find that the confession of accused SK itself mentions that pressure was

163 exerted by the police which clearly goes against the prosecution case. Allegation of torture is made in the confession itself and therefore not much endeavour is required to be made to raise a doubt upon it. 230. Strict proof is otherwise not required and the sufficiency of threat or inducement is to be seen from the perspective of the accused. It is settled that if the accused would have a reasonable belief that by, confessing he would gain an advantage or avoid an evil, it cannot be relied upon. 231. The question whether a particular confession attracts the frown of Section 24 has to be decided from the point of view of the confessing accused as to how the inducement threat or promise proceeding from a person in authority would operate on his mind. 232. The CBI moved an application to record the confession of accused SK before the learned ACMM, Patiala House Courts, New Delhi citing prior incidents of violence in the Ghaziabad Court premises during remand proceedings on 25.01.07. However, the CBI deliberately suppressed the fact that accused SK had been produced before the learned CBI Magistrate, Ghaziabad, on two further occasions i.e. on 8.02.2007 and 22.02.2007, without any incident. Therefore, the reason for moving the application at Delhi also remains questionable. 233. It is the CBI's case that accused SK was badly beaten up by the advocates and public when he was produced in the Ghaziabad Court on 25.1.07 and therefore faced an absolute security threat and danger. However, the CBI did not report the assault on accused SK to the Magistrate before whom he was produced on 25.1.07. Further, the CBI did not produce any

164 medical treatment papers corresponding to the said incident nor did they take any steps to provide accused SK with any additional security. Moreover, not only did the CBI not mention the assault on accused SK to the Magistrate on 25.1.07, they did not breathe a word regarding a security threat to Magistrate subsequent to the day of assault. The first mention of this threat is made only before the ACMM, New Delhi, in the IO's application for recording his confession filed on 28.2.07. 234. The failure to mention the grave security threat and a vicious physical assault on accused SK by advocates of the court to the Magistrate is not substantiated and sounds suspicious. 235. If before confessing, accused SK was facing a threat at Ghaziabad jail, as claimed by the CBI, this threat would have increased manifold after his confession. It is therefore inexplicable why, immediately after completion of the confession accused SK was shifted back to Gaziabad Jail and no threat was apprehended. Safeguards of Section 164 Cr.P.C. 236. The law imposes safeguards u/s. 164 Cr.P.C. to ensure that the confession is voluntarily given and free from any compulsion or coercion. The safeguards aim to ensure that the confessor has completely understood the consequences of making a confession and still makes one by exercising his free will. According to the defence the mandatory safeguards under Section 164 were allegedly not complied with in this case, and this non-compliance renders the confession inadmissible, unreliable and unworthy of credit.

165 237. In Shivappa vs. State of Karnataka (1995) 2 SCC page 76, the Court has clearly observed that non-compliance with the provisions contained under Section 164 Cr.P.C. renders confession unworthy of credit. It is held that procedural requirement of Section 164 must be complied with in letter and spirit. Any failure to comply with the requirement under Section 164 Cr.P.C. impairs the evidentiary value of confession. 238. It is well established that before the Magistrate records an accused's confession he should tell him that he is giving him some time to think over whether or not he wants to confess and for this purpose he is sending the accused to judicial custody where he will be beyond the control of the police. Unless the accused is informed of the purpose of sending him to judicial custody, this salubrious provision will lose its meaning and efficacy. In the present case, accused SK was perfunctorily sent to judicial custody by the learned ACMM who was not the Magistrate who recorded the accused's confession. Moreover, the Learned ACMM did not inform accused SK that he was being sent to judicial custody in order to give him some time to think over whether or not he wants to make the confession and during this period the police will not be allowed to contact him. Consequently, when accused SK was remanded to judicial custody he did not know why he was being sent there. Judicial custody in the absence of any information regarding the purpose behind the same is of no value. 239. In Babu Singh v. State of Punjab 1964 (1) Cri LJ 566 the Supreme Court has emphasized the need to give reasonable time to the accused to deliberate on the need to make a confession. The fact that Magistrate had not recorded in the proceedings about giving of opportunity to think over the issue has also been held to be a circumstance to discard confession.

166 240. Further, even the Magistrate who recorded accused SK's confession also did not give him an opportunity to think over the matter by remanding him to judicial custody before recording his confession. Nor did he enquire with accused SK whether he had thought over the matter, or whether he wants some more time to think over the matter. Instead, he proceeded to forthwith record accused SK's confession without satisfying himself about grant of opportunity to the accused SK to deliberate over the issue. 241. It is by now well settled that the Magistrate has to inform the accused before sending him to judicial custody for reflection time that he was not bound to give a confession, that he should think it over, that the confession could be used to convict him in a capital case. He must be made to realise the consequences of making a confession which will send him to the gallows. 242. Accused SK was sent to judicial custody for merely 24 hours. Judicial custody of merely 24 hours is grossly insufficient when the accused has been in police custody for 60 days. The duration of reflection time is dependent on the duration of the preceding police custody and the time necessary to neutralize the influence of the police. The accused SK otherwise was not informed that even this 24 hours time is being given to him to ponder over the issue of making confession. No effective legal aid 243. Sri Chaudhary for the appellant submits that the concerned ACMM at New Delhi court merely did the formality of legal aid to the accused. On 28.02.2007 when the accused was produced before the concerned ACMM with an application for

167 recording his confession, the court concerned remanded him to judicial custody ostensibly with the purpose of allowing him the opportunity to rethink without specifying the purpose. The learned ACMM, however, did not think it fit to provide any legal assistance which was crucial for an accused contemplating to make a confession which can take him to the gallows. It was only on the next day that the Judge granted five minutes interview in the interest of justice to the accused inside the court. 244. Given the importance of the course about to be adopted by accused SK in voluntarily confessing before a Magistrate, the potential prejudice it could cause to his case, and the serious punishment it would expose him to, it was absolutely essential that he was thoroughly counselled by the legal aid lawyer who would primarily need to ascertain the allegations against the accused, the stage of the investigation, the reasons for the accused wanting to confess, how he had been treated in custody and whether the accused has been coerced or tortured in any way. The counsel would then need time to explain the implications of such a confession to him. It would be impossible for the legal aid counsel to do any of this in the allotted 5 minutes. Moreover, the presence of the police in the court room and the absence of any privacy would have further inhibited accused SK from saying anything to the legal aid counsel. 245. Every person accused of an offence has a constitutional right under Article 20 to, remain silent and not incriminate himself in the police station, during investigation and finally during trial. If a person is going to make a confessional statement, he must be made aware of the constitutional protection afforded to him before he surrenders his right against self-incrimination. This is all the more necessary in

168 capital cases and where the accused is poor and illiterate. The need for legal aid to be provided to the accused at every stage of legal proceedings from the time of arrest is well established in our law. In Mohd Ajmal Amir Kasab v. State of Maharashtra (2012) 9 SCC 1 the Supreme Court noted that the accused had the right to have a legal aid lawyer from the very first remand and especially before his confession. The absence of a legal aid to the accused during remand and before confession has been cited by the Supreme Court as a reason to reject the confession. 246. In Babubhai v. State of Gujarat (2006) 12 SCC 268 the Supreme Court has held in para 19 of the report that absence of legal aid to the accused during remand and at the time of making confession is mandatory. Para 19 of the judgment is reproduced hereinafter:- “19. We must also notice that there was no direction to provide free legal aid to the appellant. He had no opportunity to have independent advice. We may, however, hasten to add that it does not mean that such legal assistance must be provided in each and every case but in a case of this nature where the appellant is said to have confessed in a large number of cases at the same time, the State could not have denied legal aid to him for a period of three years.” 247. Supreme Court in the parliamentary attack case, State of NCT vs Navjot Sandhu, (2005) 11 SCC page 600 emphasized the importance of legal aid to the accused and the consequence of its denial where the accused makes a confession while interpreting the provisions of Prevention of Terrorism Act, 2002. The right of accused to consult a lawyer during investigation was highlighted and on its failure the confession itself was discarded. In DK Basu (supra) 1997 1 SCC 416, the Supreme Court categorically held that the arrestee should be

169 permitted to meet his lawyer during interrogation. This direction is similar to the provision for legal aid under Prevention of Terrorism Act, 2002. The guidelines issued in the case of DK Basu was fully applicable in the facts of the present case. 248. Right to legal aid assumes importance where the accused intends to make a confession before the court. The consequence which may flow for an accused on account of such confession are extremely severe and harsh. A fair procedure, which is otherwise a part of Article 21 of the Constitution of India, would thus necessarily require providing of legal aid to the accused in a case of confession. The legal aid otherwise cannot be an empty formality as is clearly shown to be the case herein. Providing of five minute legal aid apparently serves the requirement of form rather than the substance. The manner in which the accused has been denied legal aid before recording of his confession, therefore, has seriously caused prejudice to the accused appellant and has given a legitimate grievance to the accused appellant of his Constitutional Rights under Article 21 by denying him fair procedure during trial. Non compliance of procedural safeguards under Section 164 Cr.P.C. 249. Section 164 Cr.P.C. requires the recording magistrate to take certain precautions and perform certain responsibilities in order to ensure that the confession recorded is voluntary. In the present case the non-application of mind extended so far that the recording Magistrate abdicated each of these functions and left it to the satisfaction of the ACMM which is not contemplated in law. 250. As enumerated above the Magistrate did not send the

170 accused SK for a cooling off period after giving him a warning and telling him the consequences of making a confession. Neither did he ask accused SK about the duration of his police custody, have him medically examined or even inspect the medical reports produced from Tihar jail. He did not stop or take any action on hearing complaints of torture. Further when cross- examined the learned Magistrate (PW-5) stated that as these steps had already been taken by the Learned ACMM, he did not feel the need to repeat them. 251. Further the learned Magistrate even refrained from remanding the accused to judicial custody during the typing of the transcript of the confession. Instead of personally ensuring that the accused was protected from the police and remanding him to judicial custody, the Magistrate handed accused SK over to the IO for production before the Learned ACMM for remand proceedings. 252. Whilst the recording of a confession by a non- jurisdictional magistrate is permitted, the splitting of essential functions that can statutorily be performed only by the recording magistrate is not curable. Section 164 CrPC confers the recording magistrate with certain powers and responsibilities that the recording magistrate alone can perform. As it is the recording magistrate's conclusion of voluntariness that will determine the admissibility of the confession u/s 164 CrPC these functions cannot be exercised by anyone other than the recording magistrate. The Learned ACMM could have recorded the confession herself or as in the present case directed the Metropolitan Magistrate (PW-5) to record the same. However, once the Learned ACMM had directed PW-5 to record the confession the scheme of Section 164 CrPC implicitly bars anyone else except the recording

171 Magistrate (PW-5) from performing the functions qua the proceedings u/s 164 CrPC. 253. Even the remand orders passed by learned ACMM contains directions with regard to the manner in which the confession is to be recorded and thereby usurped the jurisdiction of the recording magistrate (PW-5). On facts, it is shown that the directions of learned ACMM have been dutifully followed by PW-5 which clearly amounts to surrendering of his jurisdiction to learned ACMM. This is wholly impermissible in the scheme of Section 164 Cr.P.C. 254. The only person who could have sent accused SK to judicial custody for cooling off was PW-5, that too after explaining the consequences of making the confession to him. The Learned Metropolitan Magistrate was required to enquire about the duration of accused SK's police custody and have him medically examined such that he could determine the duration of cooling off necessary to remove the effects of police custody. Further he was required to personally remand accused SK to judicial custody throughout the recording and transcribing of the confession such that he could ensure that the accused SK was protected from any coercive or police influence. Crucially the confession was signed only on the third day and was therefore incomplete till 3.3.07. Since the Magistrate failed to take the steps required at his, in law, the satisfaction recorded by him under Section 164 Cr.P.C. cannot be held to be valid satisfaction. 255. A careful analysis of the evidence on record regarding confession by accused clearly indicates that the magistrate concerned (PW-5) has not exercised due care and precaution expected of him as per law. The manner of exercise of power

172 by the recording magistrate lends support to the defence argument that the magistrate abdicated his jurisdiction while recording confession and blindly followed the commands of learned ACMM thereby he has deprived himself of the subjective satisfaction of voluntariness necessary to record a confession u/s 164 CrPC, rendering accused SK's confession inadmissible. No conclusive finding of voluntariness prior to recording confession. 256. PW-5, moreover, did not comply with the mandatory requirements of being satisfied that the confession is being made voluntarily. A perusal of the confession itself reveals that he did not arrive at a conclusive finding that the Accused is confessing voluntarily but proceeded on the basis of the assumption that it was voluntary. This is reflected in the following lines found in the document: "It seems that he is still willing to get his statement”. “From the above questions which I have put just now to the accused in Hindi it seems that there is no force, coercion or undue influence on his mind and it seems that he is ready to get his confession recorded voluntarily." 257. Therefore, the recording of the confession is initiated not on the basis of a concrete finding of voluntariness, as was mandatorily required under Section 164 Cr.P.C. but on assumption. Confession not properly proved: 258. The sine qua non of a lawful confession under S. 164 CrPC is that (i) the confession must be properly recorded (ii) the confession must be signed by the accused and the recording magistrate (iii) the confession must contain a

173 memorandum stating the Magistrate's belief in the voluntariness of the confession. If any of the above ingredients are missing the confession is rendered inadmissible. 259. A reading of s. 164 CrPC therefore makes it clear that the section envisages a written contemporaneous record of the accused's confession as only a written document can be contemporaneously recorded, signed and have a memorandum. While the 2009 amendment to section 164 allows for audio- video recording also of confession but the same is allowed in addition to the primary written record and not as a substitute for the written recording. Further the amendment came into effect much after accused SK's confession was recorded. 260. In the present case the prosecution has adduced the audio-video recording as the primary evidence of accused SK's confession u/s 164 CrPC. This falls foul of Section 164 CrPC as the section does not permit for an audio-video recording to be the primary proof of an accused's confession. Further the audio-video recording has not been signed by either the accused SK or the recording magistrate PW-5. Furthermore, no memorandum as mandated u/s 164 CrPC has been appended to the audio-video recording or dictated by the magistrate at the end of the audio video recording. Thus, the audio-video recording of accused SK's confession does not comply with the mandate of S. 164 CrPC. 261. That the original memory chip of the video camera used to record the confession would constitute primary proof of the same. This chip has not been produced in court. Whilst a copy of the confession has been adduced through a CD, the same is not accompanied by a 65B certificate. Further the memory chip which is the primary document was not sent to the trial court

174 as mandated by Section 164(6) CrPC. Thus, the CD of the confession does not constitute lawful proof of accused SK's confession. 262. PW-5, the learned MM, Patiala House, states that accused SK’s confession was audio and video graphed and identifies the two CDs that were prepared in court. However he later admits that the CDs do not bear his signatures or the signature of accused SK and are not the original CDs prepared by him. It is therefore evident that the CD played and proved in court is not the original CD prepared by PW-5 on 1.3.07. 263. The transcript of the confession was never sent to the trial court as mandated u/s 164(6) CrPC. The magistrate specifically records that he only sent the CDs to the ACMM for further proceedings. Further, the prosecution has failed to establish the chain of custody and the manner in which the transcript reached the Sessions Court where trial got conducted. In these circumstances the transcript of the confession does not satisfy the essential requirements of Section 164 CrPC and does not constitute lawful proof of the confession. 264. Accused SK did not receive any proper legal aid when his confession was recorded. It was only when he was asked about the confession during trial that he retracted the same. It is precisely because of this that retractions at the stage of Section 313 are also taken into consideration while rejecting a confession. Confession not shown to be true, rather, contradicted by other evidence 265. As mentioned above, it has to be shown that the confession is both true and voluntary, and that the Court must

175 inquire into the truth of the confession only after it reaches an affirmative conclusion about its voluntariness. The truth of the confession is adjudicated by seeing whether it fits into the rest of the evidence adduced by the Prosecution. If it is found that any aspect of the confession is contradicted by any proved fact, the entire confession has to be rejected. Confession must be shown not only to be true but also to be in consonance with the probabilities of the prosecution case on material points. If the confession appears to be untrue in any material particular, it has to be rejected. The test to determine the voluntary nature of a confession is that it must fit into the proved facts and not run counter to them. No independent corroboration of murder, rape or cannibalism 266. There is no evidence that any killing ever took place inside House No. D-5. If accused SK had indeed killed and dismembered 16 bodies inside the house, there was strong likelihood of presence of some blood stains on articles in the house and on his clothes. Further, fragments of human skin, flesh and bones would have certainly been found in the bathroom and in other parts of the house. A team of experts from FSL Agra conducted a thorough examination of House No. D-5 and seized all articles with even the hint of any suspicious stains. The CBI also constituted a team of experts from AIIMS who examined House No. D-5 minutely and collected various samples on 12.1.07 and 13.1.07. However, neither any human remains, nor blood-stained clothes, nor any blood-stained articles such as carpets etc. were found. 267. A perusal of the CFSL report dated 16.3.07 and 8.03.07 shows that a drop of blood was found on the pipe collected from accused SK's bathroom on 5.1.07. However, it could not

176 be determined whether the blood was human or not. A drop of blood was also found on the tile and wash-basin pipe collected from the bathroom on the first floor of the house on 12.1.07. 268. A perusal of the CFSL report shows that no other article collected from the house were stained with blood. 269. If accused SK had indeed been cooking and eating human body parts some biological stains would have been found on the utensils in the kitchen. But no such stains are found. In fact other than the statement in the confession there is no evidence of cannibalism. 270. As per accused SK's confession dated 1.3.07, accused SK had strangulated and killed a many of his victims with a dusting cloth. This cloth is not found anywhere in the house. 271. The prosecution has not adduced any independent evidence on the charge of rape. Even the semen and blood found on victims' clothes recovered from the gallery between D-5, D-6 and the Jal Nigam residential quarters and the drain on the main road facing row of houses does not match the semen found on accused SK's quilt. 272. Accused SK retracted his confession in his statements under section 313 Cr.P.C, and provided specific details of the torture inflicted on him by the police. It is well settled in law that a retracted confession by itself is a weak piece of evidence and needs full and strong corroboration in material particulars by independent evidence both as to the crime and as to the accused's connection with that crime. 273. The prosecution has attempted to create a perfect crime for which there can be no corroboration possible. In any

177 ordinary circumstantial evidence case, evidence of the following circumstances are ordinarily collected by the investigation agency: (i) Last Seen (ii) Witness who has seen or heard the Victim near the spot (iii) Motive (iv) Witnesses to preparation (v) Post Offence Conduct (vi) Recovery of blood-stained weapons (vii) Forensics Blood on clothes used by the accused. (viii) Forensics-DNA or semen on the spot of victim's clothes (ix) Forensics- Blood on the Spot. 274. Curiously, no evidence on the above circumstances are collected or proved by the prosecution in this case. 275. The confession of accused SK is tailor-made to suit the prosecution case. The prosecution story is that the promiscuous acts of Pandher generated pressure on the accused SK who would then act in an automaton state to call young girls so as to satisfy his lust. This prosecution version would not have explained the Nithari killings which included boys as well. To explain this aspect, the accused in his confession stated that pressure on his mind was so extreme that he would overlook the sex of victim and bring even boys to satisfy his lust and thereafter kill them in similar fashion. This part of confession is even foreign to the prosecution case and appears to have been introduced only to explain the circumstances of missing boys from Nithari. We find considerable force in the argument of Sri Chaudhary that contents of confession were planned only to suit the

178 prosecution case and the manner in which it (confession) has been obtained and produced renders the confession wholly unsafe and unreliable. Events Mentioned in the Confession Improbable 276. No blood stains: At several points the confession states that bodies were kept in the bathroom for many hours and the clothes were strewn around the drawing room. This allegedly occurred even when people were in the house. It is highly improbable that for many hours the people in the house would not notice the clothes strewn around the drawing room, or the smell coming from the bathroom. Moreover, the other servants would have also been using the bathroom allegedly used by accused SK to keep and carve up the bodies. It is difficult to believe that they too did not notice any of the 16 killings mentioned in the confession. Further, no blood stains were seen in the bathroom or stench noticed during this long period. 277. No interventions, aborted attempts or failures: As per the confession, accused SK would enter into an automaton kind of state during which he would lure the victims into the house, kill them, attempt to have sex with their inert bodies, carry them to the upstairs bathroom, carve up their bodies, cook and eat their flesh and then put their body parts in different bags and throw these bags in the drain or the gallery. It is highly improbable that not even once in any of these 16 killings was the Accused interrupted or disturbed by a door bell, the arrival of vendors/ visitors, or the call of his employers/ fellow servants for work that needed to be done. 278. It is also improbable that in the process of luring victims, killing them, raping them and the eating and disposing of the bodies, there were no aborted attempts or failures.

179 279. No prior Knowledge of cutting human bodies: Accused SK states in his confession that he had never indulged in any criminal activity or ever cut human flesh prior to these killings. He also admits to being afraid of the police. Yet in the confession there is no mention of even a single instance of accused SK having failed to carry out the killings or of him not being able to strangulate the victim to make her unconscious (but not kill her) to facilitate rape. The 100% success rate for someone with no prior history is completely improbable. Strangulation to ensure unconsciousness but not death is not something most people would know how to do. Further, for a person with no knowledge of cutting of human flesh and bones, it is highly improbable that he would have been able to cut the bodies with such precision. 280. Identical Killings: Each of the 16 killings take place in the identical manner. There is no variation whatsoever in the manner and sequence of events for any of the killings. 281. Smell of decaying flesh not detected: According, to the confession a total of 16 bodies were disposed by accused SK over a span of 1½ years. The flesh of all the 17 bodies must have started decomposing and the entire place would be smelling and this stench would have aroused a lot of suspicion. Infact, the prosecution witnesses deposed that the recovered material was smelling at the time of recovery. Yet the IO admits that there was no complaint of any bad smell in the area. 282. Search of House No. D-5 and interrogation by Police in connection of Crime No 838/06: Accused SK and Pandher were named as accused in the FIR registered on 7.10.06. Both accused SK and Pandher were under police

180 surveillance since May, 2006 and were called on multiple occasions for interrogation. The IO Dinesh Yadav also admits to calling the Accused for interrogation on 3.12.06. Therefore, it is improbable that despite being under police surveillance accused SK continued to commit murders. 283. Anticipating objections to Highly Improbable Averments: In the confession, accused SK provides specific explanations to some of the unbelievable averments in the confession. For instance, on the point of carrying a rather big built adult victim upstairs, he states that he himself was shocked at his ability to do so. This clarification by accused SK, without being asked, reflects that the police while tutoring the confession, were aware of the possible objections which could be taken to the fact and in anticipation tutored accused SK to explain it. 284. Identity of victims' personal artifacts: During his confession, accused SK states that he cannot remember various details at 18 different instances. He also says that he does not remember the names of any of his victims and that all names were told to him by the police. Though he allegedly identified the 'A''s personal artifacts at AIIMS accused SK does not even name her in his confession. Thus, it is clear that whilst in police/CBI custody accused SK was made to learn the names of the victims and was confessing not to what he had done or what he himself knew but what had been taught to him. Scientific evidence relied upon by prosecution 285. Prosecution in support of its case has also relied upon psychological assessment report, polygraph test report, narco analysis, brain electrical oscillation signature profile report and

181 comprehensive forensic report of the same day i.e. 11.9.2007 which are duly exhibited. These reports have been proved by Dr. S.L. Vaya who was the Dy. Director in the Directorate of Forensic Sciences, Gandhi Nagar, Gujrat. She has experience of conducting polygraph, narco and brain profile tests. She has also done psychological assessment. Her credentials as an expert in the field of forensic sciences are not in dispute. All the four tests are conducted by the forensic department. The procedure for conduct of test has been specified by Dr. S.L. Vaya in her examination-in-chief. The narco test is conducted by administering sodium pentothal medicine to induce sleep for the person undergoing test who can freely speak without any inhibition. Psychological assessment report and polygraph report are also scientific processes by which information is compulsorily extracted from the test subject. The process involved is such that the person concerned has no control over himself and narrates the information solicited from him during the tests. The test subject cannot decide as to when he would like to remain silent or when to speak. The concerned person is supposedly made aware that the findings returned in the test can be used against him and his consent is obtained. Such consent is alleged to have been obtained from the accused in the present case. It is also the prosecution case that the consent of accused SK for undergoing the test was obtained voluntarily. 286. The report of the aforesaid tests have been proved by Dr. S.L. Vaya. In the opinion of Dr. S.L. Vaya the findings returned in the scientific tests, referred to above, clearly implicates the accused and thus constitutes evidence to be relied upon against him. 287. From the testimony of Dr. S.L. Vaya it transpires that

182 except brain mapping test all other tests are conducted on the accused relying upon his verbal statements/information made during the tests. 288. The accused SK was in police custody when the aforesaid tests were conducted on him. In order to consider the admissibility of tests result we would have to be satisfied that the results do not infringe the protection granted to an accused under section 26 of the Act of 1872. The process involved for holding the test, therefore, requires careful scrutiny. 289. In the narcoanalysis and psychological assessment reports the scientific process employed involves extraction of information from the accused by administering drugs and/or other similar processes. The agencies secure information from the accused based on his verbal statements made during the tests. One of the concerns raised in admissibility of the tests result is the plea of infraction of constitutionally guaranteed right of an accused against his self-incrimination by virtue of Article 20(3) of the Constitution of India. 290. The nature of narcoanalysis test came to be examined by the Supreme Court in Selvi vs. State of Karnataka, (2010) 7 SCC 263. The process undergone for narcoanalysis test has been noticed by the Court in para 42 of the judgment in Selvi (supra) which is reproduced hereinafter:- “42. This test involves the intravenous administration of a drug that causes the subject to enter into a hypnotic trance and become less inhibited. The drug-induced hypnotic stage is useful for investigators since it makes the subject more likely to divulge information. The drug used for this test is sodium pentothal, higher quantities of which are routinely used for inducing general anaesthesia in surgical procedures. This drug is also used in the field of psychiatry since the revelations can enable the diagnosis of mental disorders. However, we

183 have to decide on the permissibility of resorting to this technique during a criminal investigation, despite its established uses in the medical field. The use of “truth- serums” and hypnosis is not a recent development. Earlier versions of the narcoanalysis technique utilised substances such as scopolamine and sodium amytal.” 291. After exhaustively scanning the law on the issue the Court noted that ordinarily evidence is classified in three broad categories, namely, oral evidence, documentary evidence and material evidence. The statement made during the test by the subject is treated equivalent to an oral statement, made during investigation. The Court further observed that Article 20(3) of the Constitution of India together with section 161(2) Cr.P.C. prohibits compulsory extraction of oral testimony, which is self- inculpatory in nature, at the stage of investigation. A distinction was, however, drawn in respect of physical evidence which stood excluded from the applicability of such rigours. Noticing that the tests includes substantial reliance on verbal statement made by the test subject any compulsory extraction of information was held to violate the right of accused against self-incrimination. Observations contained in para 146 of the judgment in Selvi (supra), in this regard, is reproduced hereinafter:- “146. It is quite evident that the narcoanalysis technique involves a testimonial act. A subject is encouraged to speak in a drug-induced state, and there is no reason why such an act should be treated any differently from verbal answers during an ordinary interrogation. In one of the impugned judgments, the compulsory administration of the narcoanalysis technique was defended on the ground that at the time of conducting the test, it is not known whether the results will eventually prove to be inculpatory or exculpatory. We have already rejected this reasoning. We see no other obstruction to the proposition that the compulsory administration of the narcoanalysis technique amounts to “testimonial compulsion” and thereby triggers the protection of Article 20(3).”

184 292. The inculpatory statement made by the accused SK during narcoanalysis test thus can be equated to a confession made by the accused during custody and would attract the wrath of Section 26 of the Indian Evidence Act, 1872. 293. The process involved in polygraph tests and brain mapping was also examined in view of its distinctiveness, regarding the process undergone, with reference to the right of accused against his self-incrimination. Having examined the issue, the Court observed as under in para 180 and 184 of the judgment in Selvi (supra), which are reproduced hereinafter: “180. We have already stated that the narcoanalysis test includes substantial reliance on verbal statements by the test subject and hence its involuntary administration offends the “right against self- incrimination”. The crucial test laid down in Kathi Kalu Oghad [AIR 1961 SC 1808: (1961) 2 Cri LJ 856 : (1962) 3 SCR 10] is that of “imparting knowledge in respect of relevant facts, by means of oral statements or statements in writing by a person who has personal knowledge of the facts to be communicated to a court or to a person holding an enquiry or investigation” (ibid. at SCR p. 30.). The difficulty arises since the majority opinion in that case appears to confine the understanding of “personal testimony” to the conveyance of personal knowledge through oral statements or statements in writing. The results obtained from polygraph examination or a BEAP test are not in the nature of oral or written statements. Instead, inferences are drawn from the measurement of physiological responses recorded during the performance of these tests. It could also be argued that tests such as polygraph examination and the BEAP test do not involve a “positive volitional act” on part of the test subject and hence their results should not be treated as testimony. However, this does not entail that the results of these two tests should be likened to physical evidence and thereby excluded from the protective scope of Article 20(3). 184. Even though the actual process of undergoing a

185 polygraph examination or a BEAP test is not the same as that of making an oral or written statement, the consequences are similar. By making inferences from the results of these tests, the examiner is able to derive knowledge from the subject's mind which otherwise would not have become available to the investigators. These two tests are different from medical examination and the analysis of bodily substances such as blood, semen and hair samples, since the test subject's physiological responses are directly correlated to mental faculties. Through lie detection or gauging a subject's familiarity with the stimuli, personal knowledge is conveyed in respect of a relevant fact. It is also significant that unlike the case of documents, the investigators cannot possibly have any prior knowledge of the test subject's thoughts and memories, either in the actual or constructive sense. Therefore, even if a highly strained analogy were to be made between the results obtained from the impugned tests and the production of documents, the weight of precedents leans towards restrictions on the extraction of “personal knowledge” through such means.” 294. It is not in dispute that the accused SK was in police custody when the order was passed by the concerned Chief Judicial Magistrate for the accused SK to be sent to Gandhi Nagar, Gujarat for conducting scientific tests on him. Neither the accused was produced before the Chief Judicial Magistrate for recording his consent nor his consent was even obtained before he was sent to Gandhi Nagar. The accused SK while in police custody travelled all the way from Noida to Gandhi Nagar alongwith the Investigating Officer PW-40. It was only when the accused was brought to the scientific laboratory that his consent has been obtained for undertaking the tests. 295. The question to be examined while considering the scientific tests report would be as to whether the consent obtained of accused SK was voluntary or not? 296. The accused SK was produced before the laboratory by the Investigating Officer (PW-40). The police custody remained

186 uninterrupted of accused SK and his consent was also obtained during his police custody. 297. Section 26 of the Evidence Act would get attracted in the above context as any consent obtained from accused SK without him being in the immediate presence of a Magistrate cannot be read in evidence against him. No independent witness has otherwise been produced to prove the consent. The consent is also in printed format and the signatures of accused have been obtained at the foot of consent letter. 298. Merely getting the signatures obtained on the printed consent letter would not establish the fact that the consent of accused SK was voluntary and informed. Being in police custody, obtaining of signatures of accused SK on consent letter, in such circumstances, cannot be viewed as an act of voluntary consent on part of the accused. 299. In light of the binding principles laid down by the Supreme Court regarding conduct of scientific tests, it is manifestly clear that the scientific evidence relied upon by the prosecution cannot be read in evidence against the accused SK. There is no recovery effected from the accused SK pursuant to the scientific tests conducted upon him. Moreover, the oral testimony of PW-7 would go to show that the accused was taken to Gandhi Nagar by the Investigating Officer Dinesh Yadav and he was presented before the laboratory at 10.30 in the morning and he would return with the I.O. in the evening. The witness has clearly admitted that she has no knowledge as to where the accused was kept or where he was taken by the Investigating Officer at the end of the day. The scientific opinion is otherwise contained in the CD which has been prepared in the absence of the accused SK. It is admitted on

187 record that there was no legal aid available to the accused nor there is any medical report which may indicate the status of physical and mental well being of the accused during the period he was at Gandhi Nagar. 300. The accused has alleged physical torture and has specifically asserted that he was made to memorise the facts to be uttered before the authorities and the magistrate. We find substance in the argument of Ms. Payoshi Roy, learned counsel for the accused appellant that if the accused is made to memorise facts as is specifically alleged by him in his statement under Section 313 Cr.P.C., as also in several letters sent to the court, it would be but natural that those tutored facts would remain in the subconscious mind and may be reflected in the statement of the accused recorded during the course of scientific tests. There is nothing on record to show as to how and where the accused was kept during his stay at Gujarat and there is nothing to indicate that force etc. was not applied upon him during this period. We are, therefore, doubtful of the credential of the expert’s opinion based upon the aforesaid tests which otherwise is an evidence of weak nature. As we have seen that there are specific allegations of torture and force memorising of facts on part of the accused, therefore, it would not be safe to rely upon such scientific evidence to hold the appellant guilty. It is apparently for this reason that the trial court also did not consider it appropriate to rely upon the report as one of the circumstance to complete the chain of circumstances indicating exclusively the hypothesis of guilt attributed to accused appellant. The scientific evidence, therefore, has rightly not been relied as a circumstance against the accused by the trial court and we find no reasons to take a different view in the matter.

188 Impact of previous judgment in XYZ’s case 301. This takes the Court to the seminal issue whether a different view could be taken of confession of accused SK and the alleged recoveries made under Section 27 of the Evidence Act, from the view already taken by the Supreme Court in the case of 'XYZ' [Surinder Koli vs. State of U.P. (2011) 4 SCC 80]. As a corollary, the question would be whether the judgment of Supreme Court in 'XYZ'’s case would operate as res-judicata or the findings of the Supreme Court, therein, would be binding upon this Court under Article 141 of the Constitution of India? 302. Supreme Court in 'XYZ'’s case has upheld the judgment delivered by Division Bench of this Court, on 11.09.2009, in the Capital Criminal Appeal No. 1475 of 2009. Para 4 of the judgment of Supreme Court in 'XYZ'’s case is reproduced hereinafter:- “4. The High Court in the impugned judgment dated 11- 9-2009 has discussed the evidence in great detail and we have carefully perused the same. It is not necessary therefore to again repeat all the facts which have been set out in the judgment of the High Court except where necessary. We entirely agree with the findings, conclusion and sentence of the High Court so far as accused Surendra Koli is concerned.” 303. The Division Bench of this Court while affirming death sentence on accused SK, vide judgment dated 11.09.2009, was conscious that several other cases relating to Nithari killings are pending before the court of Sessions and in order to ensure that those cases are decided independently, on the basis of evidence led in those cases, observed as under:- “It is also clarified that the findings recorded by us are only confined to the murder of 'XYZ' and the court below shall not be import any observation/comments in the body of this judgment for being applied to the decision while hearing other cases relating to Nithari incident.”

189 304. It is thus urged on behalf of the appellants that the upholding of this Court’s judgment dated 11.09.2009, by the Supreme Court, would clearly indicate that the specific observation of this Court restricting the findings in the case of 'XYZ' to that case alone has become final. Consequently, the findings of this Court in the case of 'XYZ', as affirmed by Supreme Court, cannot be extended, or made applicable, on the subsequent trials relating to Nithari killings, including the present case. 305. Law is settled that evidence led in a criminal trial alone would be relied upon for holding the guilt or innocence of an accused unless provided otherwise in law. Evidence led in a different trial therefore would not be read in evidence in a separate and distinct trial. The offences, herein, are otherwise different. The evidence led in the trial of 'XYZ' cannot be made the basis for adjudication of trial conducted in the murder of victim 'H'. The prosecution has also led evidence, separately in the two trials. If the evidence led in the case of 'XYZ' was to determine the outcome of trial held in the case of 'H'., there was hardly any need of holding separate trial in the case of 'H'. or producing evidence, independently, in the case of 'H'. 306. Though confession of accused in the case of 'H'. and 'XYZ' is same, yet, the evidence in respect of voluntariness of confession is markedly different in the case of 'H'. vis-a-vis 'XYZ'. 307. Additional evidence exists on the point of confession in the case of 'H'. which was not available in the case of 'XYZ'. 308. The arrest and Section 27 disclosure and recovery are primarily proved by two witnesses PW40 (IO Dinesh Yadav) and

190 PW-13 (SI Chote Singh). Crucial statements and admissions made by both witnesses during their cross examination were not elicited in the case of 'XYZ'. Contradictory and contrasting versions regarding the manner of arrest, the content of the disclosure statement, the sequence of recoveries etc. go to the root of the matter and provides additional grounds to challenge the prosecution case. 309. Importantly, while accused SK has no criminal antecedents of any kind, the doctor residing in the adjoining house no. D-6, behind which most of skulls were found was neither ever interrogated nor arrested despite the admitted fact that the occupant of such house was arrested in the case of kidney scam. It is well established in law that in a case of circumstantial evidence the chain of circumstances should be complete and must be completely incompatible with the guilt of any other person. In the present case, the question of the guilt of the doctor residing in the adjoining house has not even been investigated. The prosecution case that House No. D-6 was also searched is not material when no interrogation was made from the doctor owning the house. 310. Keeping in view these well settled principles along with basic fact that in criminal cases normally the law of precedent is not applicable, as facts of each case always differ with another except in respect of technical pleas like jurisdiction, limitation, etc., any pronouncement whether of Apex Court or High Court in a criminal case is mainly based on appreciation of evidence., which in our view, may not have the effect of binding precedent but have to be considered as guidelines or guiding principles of the Hon'ble Supreme Court. We hasten to add here itself that it is not as if none of the pronouncements of the Hon'ble Supreme Court in respect of criminal cases do

191 not having binding precedent. Even in criminal cases where the Hon'ble Supreme Court declares law regarding question of jurisdiction of Court, law of limitation, procedural aspect, etc., it may have binding precedent in other cases wherein similar situation is placed. But the fact remains that even in these latter cases, the Court is required to see the facts and circumstances of each case and only if they are similar or on parity, it has to implement or follow the binding precedent of the Hon'ble Supreme Court. 311. In the case of Naib Singh v. State of Punjab [(1986) 4 SCC 401: 302 1 AIR 1986 SC 2192] the Apex Court has made it clear that there is nothing like precedent in criminal cases but there are certain guiding principles. In the case of Shankarlal v. State of Maharashtra [(1981) 2 SCC 35: AIR 1981 SC 765.] the Hon'ble Supreme Court has observed that legal principles incantations and their importance lies more in their application to a given set of facts than in their recital in the judgment. 312. Considering all these decisions of the Hon'ble Supreme Court on the question of precedents or binding nature of its pronouncement, we have to reiterate that though normally under Article 141 of the Constitution of India, the pronouncement of the Hon'ble Supreme Court, which is law of the land, has binding force on all other Courts in the Country, it is only the law declared which would be binding on other Courts. Hence, in our view, so far as the pronouncements of the Apex Court in the criminal cases especially like in respect of sentence, amount of compensation, etc. are concerned, normally they do not have any binding force on other Courts except being considered as guidelines or guiding principles.

192 313. Last but not the least is the question as to whether Supreme Court Judgement in 'XYZ' case would constitute issue estoppel for reception of evidence in respect of confession under Section 164 Cr.P.C. and recovery under Section 27 of the Evidence Act. Issue estoppel prevents reopening of an issue on which there is a final and unchallenged finding by a court of competent jurisdiction and such issue is sought to be re- agitated in a subsequent litigation. In substance the principle is that re-litigation of an issue already settled in a previous adjudication would be impermissible in law. It was in the case of Pritam Singh and another Vs. State of Punjab, AIR 1956 SC 415 that the issue estoppel was first recognized in Indian Law and made applicable in criminal proceedings. The Supreme Court relied upon the observations of Privy Council in Sambasivam v. Public Prosecutor, Federal of Malaya, 1950 A.C. 458, which is reproduced hereinafter:- “The effect of a verdict of acquittal pronounced by a competent Court on a lawful charge and after a lawful trial is not completely stated by saying that the person acquitted cannot be tried again for the same offence. To that it must be added that the verdict is binding and conclusive in all subsequent proceedings between the parties to the adjudication. The maxim res judicata pro veritate accipitur is no less applicable to criminal than to civil proceedings. Here, the appellant having been acquitted at the first trial on the charge of having ammunition in his possession, the prosecution was bound to accept the correctness of that verdict and was precluded from taking any steps to challenge it at the second trial.” 314. While applying the principal of issue estoppel, the Supreme Court held as under in paragraph 23:- “23……...The acquittal of Pritam Singh Lohara of that charge was tantamount to a finding that the prosecution had failed to establish the possession of the revolver Exhibit P-56 by him. The possession of that revolver was a fact in issue which had to be established by the prosecution before he could be convicted of the offence

193 with which he had been charged. That fact was found against the prosecution and having regard to the observations of Lord MacDermott quoted above, could not be proved against Pritam Singh Lohara in any further proceedings between the Crown and him. We are of the opinion that the High Court was right in rejecting the evidence regarding the recovery of Exhibit P-56 against Pritam Singh Lohara and the evidence against him would have to be considered regardless of the alleged recovery of Exhibit P-56 at his instance.” 315. A constitution bench of the Supreme Court in Manipur Administration, Manipur Vs. Thokchom Bira Singh, AIR 1965 SC 87, reiterated the applicability of rule of issue estoppel in the criminal jurisprudence with reference to Section 403 of the Cr.P.C. (corresponding to Section 300 Cr.P.C., now). The observation of the bench contained in para 12 and 13 are relevant and are reproduced hereinafter:- “12…..It is, therefore, clear that Section 403 of the Criminal Procedure Code does not preclude the applicability of this rule of issue estoppel. The rule being one which is in accord with sound principle and supported by high authority and there being a decision of this Court which has accepted it as a proper one to be adopted, we do not see any reason for discarding it. We might also point out that even before the decision of this Court this rule was applied by some of the High Courts and by way of illustration we might refer to the decision of Harries, C.J. in Manickchand Agarwala v. State [AIR 1952 Cal 730] . Before parting, we think it proper to make one observation. The question has sometimes been mooted as to whether the same principle of issue estoppel could be raised against an accused, the argument against its application being that the prosecution cannot succeed unless it proves to the satisfaction of the court trying the accused by evidence led before it that he is guilty of the offence charged. We prefer to express no opinion on this question since it does not arise for examination. 13. As stated earlier, if Pritam Singh case [AIR 1956 SC 415] was rightly decided, it was conceded that the decision of the Judicial Commissioner was right.” 316. The judgments in Pritam Singh (supra) and Manipur Administration (supra) again fell for examination before the

194 Supreme Court in Mohar Rai Vs. State of Bihar, AIR 1968 SC 1281. In para 8 of the judgment the Court again referred to its previous judgment in Manipur Administration’s case (supra) and expressed a doubt on the proposition whether the rule could be pressed into action against an accused in following words:- “………..That apart, it is doubtful — though for the purpose of this case it is unnecessary to express any final opinion on this point — whether the rule in question could be pressed against an accused, the reason being that while a prosecution cannot succeed unless it proved its case beyond reasonable doubt, the nature of the proof required of an accused in substantiating the plea taken by him is different — it is sufficient if he proves that plea taken by him is reasonable and probable. In that event he is entitled to the benefit of doubt. This aspect was noticed by this Court in Manipur Administration case [(1964) 7 SCR 123] where it was observed: “Before parting, we think it proper to make one observation. The question has sometimes been mooted as to whether the same principle of issue- estoppel could be raised against an accused, the argument against its application being that the prosecution cannot succeed unless it proved to the satisfaction of the court trying the accused by evidence led before it that he is guilty of the offence charged. We prefer to express no opinion on this question since it does not arise for examination.”” 317. Sri Chaudhary, has placed reliance upon a division bench judgment of Delhi High Court in Gulab Chand Sharma Vs. H.P. Sharma, Commissioner of Income-Tax, Delhi, 1973 SCC OnLine Del 272, in order to contend that the doubt expressed by the Supreme Court with regard to applicability of the principle of issue estoppel against an accused has been taken further and the principle itself has been made inapplicable against the accused for the reasons contained in para 13 of the judgment which is extracted hereinafter:- “13. It was then contended that the principle of issue

195 estoppel is applicable only in favour of the accused but not against him. The general rule is that res judicata must apply in favour as well as against each of the parties. (15 Halbury's Laws of England, 201, paragraph 379). Issue estoppel is a branch of the law of res judicata applied to criminal proceedings. This was the conclusion of the majority of the House of Lords in Connelly v. Director of Public Prosecutions [[1964] A.C. 1254, 1321, 1334 (H.L.).] . Logically it may be argued that issue estoppel applies not only in favour of the accused but also against him. (Spencer-Bower and Turner on Res Judicata, paragraph 335). But in all criminal proceedings, the principle of res judicata or issue estoppel may come into conflict with another principle, namely, that the prosecution must prove that the accused is guilty and unless this is done the accused is presumed to be innocent. But principle of issue estoppel cannot override the principle of presumption of innocence of the accused.” 318. We have given our thoughtful consideration to the submissions advanced by Sri Chaudhary and we do find substance in his contention. In a criminal trial the onus to prove the guilt of accused is upon the prosecution. There is also a presumption of innocence attached to the accused till his guilt is established beyond reasonable doubt. The guilt of accused beyond reasonable doubt is otherwise required to be established in a fair trial consistent with the procedure laid down in law. 319. We entirely subscribe to the view expressed by the Delhi High Court in Gulab Chand Sharma (supra) that the principle of issue estoppel may come in conflict with the principle of presumption of innocence of the accused, and in such exigency the well accepted principles of presumption of innocence of accused and the onus on the prosecution to establish guilt of accused beyond reasonable doubt must override the principle of issue estoppel. 320. In the facts of the present case, we have otherwise

196 noticed that the quality of evidence in the case of 'XYZ' is substantially distinct from the evidence led in the present trial and the incorporation of principle of issue estoppel, so as to oust the admissibility of evidence led in the present trial, on the aspect of confession and recovery, would do great harm to the appellant. We are cognizant of yet another important principle accepted in criminal trial that the evidence led in a particular trial alone determines the outcome of trial to the exclusion of evidence led in other trial. We are, therefore, in respectful agreement with the view expressed by Delhi High Court in the case of Gulab Chand Sharma (supra) and hold that the principle of issue estoppel cannot be pressed into service so as to prohibit the reception of evidence in the present trial on the aspect of confession and recovery. Holding of separate trial to establish the guilt of accused, viz-a-viz trial in the previous case of 'XYZ', would lose its significance if the findings returned on the issue of confession and recovery are to be imported with the help of the principle of issue estoppel to the exclusion of evidence on the two aspects in the present trial. Alternative hypothesis consistent with the innocence of accused, relied upon by the accused SK 321. Accused SK after completion of his statement under section 313 Cr.P.C. moved an application referring to a report of expert committee constituted by the Ministry of Women and Child Development titled as ‘Investigation Into Allegation of Large Scale Sexual Abuse, Rape and Murder of Children in Nithari Village of Noida (UP)’ dated 17.01.2007, published by the Ministry of Women and Child Development, Government of India. 322. The Ministry had constituted high level committee consisting of four experts. This high powered committee gave

197 its report. In para 3.2 of this report (Additional Paper Book Volume IV at page 1239) the Committee referred to the scientific information supplied by Dr. Vinod Kumar, Chief Medical Superintendent, Noida, who had supervised the postmortem conducted on the bodies identified after assembling the bones and skulls on 10.01.2007 informed the Committee that “it was intriguing to observe that the middle part of all bodies (torsos) was missing. According to him, such missing torsos give rise to a suspicion that wrongful use of bodies for organ sale, etc. could be possible. According to him, the surgical precision with which the bodies were cut also pointed to this fact. He stated that body organs of small children were also in demand as these were required for transplant for babies/children. A body generally takes more than 3 months to start decomposing and the entire process continues for nearly 3 years. Since many of the reported cases related to children having been killed less than a year back, it is a matter for investigation as to why only bare bones were discovered. He did not favour the theory of cannibalism as it could be a ruse to divert attention from the missing parts of the bodies.” 323. The accused moved two specific applications seeking production of postmortem report and examination of autopsy surgeon at Noida as well as prayed for summoning of the above report dated 17.01.2007. Both the applications have been rejected by the court below. We cannot approve of the manner in which these applications were rejected. The court of Sessions relied upon the previous judgment in the case of 'XYZ' and the ostensible delay in conduct of this trial as being the reasons for such rejection. None of these two grounds were either valid or even available. Firstly, judgment in 'XYZ' was

198 already held by this Court in Criminal (Capital) Appeal No. 1475 of 2009 not to influence pending trials in other Nithari cases and secondly, the right of accused to get his defence examined on merits is too well settled to be rejected only on the ground of delay particularly when the accused is to be sent to gallows. 324. Right of the accused to have his explanation given under section 313 Cr.P.C. considered is an important right and rejection of such right on the ground of it being irrelevant or an abuse of process on part of accused cannot be approved of, particularly when the report itself was of the Ministry of Women and Child Development, Govt. of India. 325. The report’s conclusion does create a doubt on the prosecution story about the motive for the offence and the failure on part of the investigating agencies to explore the possibility of organ trade as being the motive for the offence is a serious lapse on part of the prosecuting agency, particularly when such large number of women and children had gone missing. 326. The doubt expressed by the Chief Medical Superintendent, Noida, referred to in the report of the concerned Ministry receives support from the fact that the very adjacent house i.e. House No.D-6, Sector-31, Noida was occupied by a doctor who had been charged for organ trade and was also sent to jail. This fact is clearly admitted by the Investigating Officer. The prosecution has also admitted that much of the bones were actually seized from behind the house no. D-6, Sector-31, Noida. Most of the recoveries otherwise are from the enclosed gallery behind house no. D-6 and D-5 towards area abutting House No. D-6.

199 327. The Committee in its report dated 17.01.2007 has noticed that the cases of missing children in the area during the last two years was 29. It noticed that motive of killings was not clear. The victims were both male and female and their ages ranged from 3 year old boy to young women. The premise of it being the handiwork of a serial killer was doubted at that stage. 328. The suggestions of the committee given in para 4.3.2 specifically was that CBI should look into all angles including organ trade in addition to sexual exploitation and other forms of crime against women and children. Need to study organ transplant records of all hospitals in Noida was emphasized. The Committee also emphasized the need to explore the possibility of involvement of a larger gang in Nithari killings. 329. Despite such strong recommendations made by a High Powered Committee constituted by the Ministry of Women and Child Development, Govt. of India, there is nothing on record to show that investigation was carried out on the lines suggested by the Committee. Shockingly, even the statement of doctor residing in house no. D-6, Sector-31, Noida was not recorded. He was not even interrogated. The CBI Counsel was specifically questioned on this aspect and he merely stated that CBI searched House No. D-6, Sector – 31, on 12.01.2007 and nothing incriminating was found. This explanation is not sufficient as possibility of leaving any trace of crime would be negligible after 13-14 days of the reporting of the incident. It is, however, not disputed by the CBI counsel that no interrogation was made of the owner of House No. D-6, Sector 31, Noida. Investigation was not taken further to rule out the possibility of organ trade as being the cause of disappearance of women and children in Nithari village.

200 330. We find substance in the contention of Mr. Chaudhary that the investigation in the present case is absolutely slipshod and requisite care and caution required to deal such sensitive case is completely lacking. The prosecuting agency has followed the easy course suggested by the Investigating Officer of UP Police and merely on the strength of recovery, which is not proved, and confession extracted by coercion and made under duress, which is otherwise inadmissible, a domestic servant has been made out to be the villain of Nithari killings completely overlooking the strong possibility of organ trade being the actual reason for the infamous Nithari killings. 331. Detailed analysis of the evidence placed on record of the present case would clearly indicate that prosecution case is based upon circumstantial evidence and that there is no direct evidence of the alleged commission of offence by the accused of kidnapping the victim; attempt to sexually assault her; causing disappearance of evidence of offence and ultimately murdering the deceased. The court below, upon appreciation of evidence on record nevertheless has returned a finding that the prosecution has succeeded in establishing the guilt of accused beyond reasonable doubt. 332. It being a case of circumstantial evidence, the prosecution was required to prove the circumstance on the basis of which conclusion of guilt is proposed to be established beyond reasonable doubt. The evaluation of evidence on the above circumstances must meet the five conditions laid down in para 153 of the judgment delivered by Supreme Court in the case of Sharad Birdhichand Sarda v. State of Maharashtra, (1984) 4 SCC 116. Principles laid down in Para 152 and 153 of the judgment in Sharad Birdhichand Sarda (supra) has consistently been followed and are reproduced hereinafter:-

201 “152. Before discussing the cases relied upon by the High Court we would like to cite a few decisions on the nature, character and essential proof required in a criminal case which rests on circumstantial evidence alone. The most fundamental and basic decision of this Court is Hanumant v. State of Madhya Pradesh [(1952) 2 SCC 71 : AIR 1952 SC 343 : 1952 SCR 1091 : 1953 Cri LJ 129] . This case has been uniformly followed and applied by this Court in a large number of later decisions up-to-date, for instance, the cases of Tufail (Alias) Simmi v. State of Uttar Pradesh [(1969) 3 SCC 198 : 1970 SCC (Cri) 55] and Ramgopal v. State of Maharashtra [(1972) 4 SCC 625 : AIR 1972 SC 656] . It may be useful to extract what Mahajan, J. has laid down in Hanumant case [(1952) 2 SCC 71 : AIR 1952 SC 343 : 1952 SCR 1091 : 1953 Cri LJ 129] : “It is well to remember that in cases where the evidence is of a circumstantial nature, the circumstances from which the conclusion of guilt is to be drawn should in the first instance be fully established, and all the facts so established should be consistent only with the hypothesis of the guilt of the accused. Again, the circumstances should be of a conclusive nature and tendency and they should be such as to exclude every hypothesis but the one proposed to be proved. In other words, there must be a chain of evidence so far complete as not to leave any reasonable ground for a conclusion consistent with the innocence of the accused and it must be such as to show that within all human probability the act must have been done by the accused.” 153. A close analysis of this decision would show that the following conditions must be fulfilled before a case against an accused can be said to be fully established: (1) the circumstances from which the conclusion of guilt is to be drawn should be fully established. It may be noted here that this Court indicated that the circumstances concerned “must or should” and not “may be” established. There is not only a grammatical but a legal distinction between “may be proved” and “must be or should be proved” as was held by this Court in Shivaji Sahabrao Bobade v. State of Maharashtra [(1973) 2 SCC 793 : 1973 SCC (Cri) 1033 : 1973 Crl LJ 1783] where the observations were made: [SCC para 19, p. 807: SCC (Cri) p. 1047] “Certainly, it is a primary principle that the accused must be and not merely may be guilty before a court can convict and the mental distance between ‘may be’ and ‘must be’ is long and divides vague conjectures from

202 sure conclusions.” (2) the facts so established should be consistent only with the hypothesis of the guilt of the accused, that is to say, they should not be explainable on any other hypothesis except that the accused is guilty, (3) the circumstances should be of a conclusive nature and tendency, (4) they should exclude every possible hypothesis except the one to be proved, and (5) there must be a chain of evidence so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must show that in all human probability the act must have been done by the accused.” 333. Learned counsel for the CBI has heavily relied upon the impugned judgment of trial court and the reasoning contained therein to submit that the finding of guilt recorded against the accused SK merits no interference. Analysis relating to judgment of sessions court 334. We have carefully perused the judgment of trial court on the circumstances relied upon to prove the guilt of the accused. After referring to the oral and documentary evidence on record, the trial court has framed issues for determination during trial. Noticing this case to be based upon circumstantial evidence, the court has observed that most important circumstance against the accused is his confession made before the magistrate under Section 164 Cr.P.C. The court has then proceeded to refer to the letter of accused seeking to confess his crime and the consequential recording of his alleged confession. The entire transcription of video-graphed confession has been extracted. The court of sessions has held the confession to be voluntary. 335. We have examined the evidence relating to videography of confession with reference to the settled legal parameters to

203 adjudge its legality. The discussion and finding of the court below on the aspect of confession clearly omits to take note of relevant considerations relating to its voluntariness and truthfulness. 336. The sessions court has not referred to the circumstance of prolonged police custody of accused for 60 days; delayed confession to facilitate tutoring; writing letter of confession to the court about which the accused had no knowledge; lack of adequate medical evidence to show that accused had not been tortured; non-consideration of the statement of accused about him being tortured and made to memorize contents of confession; circumstance of moving application before the court at Delhi for recording confession when the accused was actually at Gautam Budh Nagar; non-consideration of the prayer of accused for his medical examination to prove torture; non-observance of safeguards contemplated under section 164 Cr.P.C.; denial of legal aid to the accused; absence of finding of voluntariness of confession by the recording Magistrate; confession not being proved in the manner specified in law; confession not shown to be true, rather, contradicted by other evidence; no independent corroboration of murder, rape or cannibalism; improbability of events mentioned in the confession etc. Since we have recorded our independent opinion on the above aspects to doubt the voluntariness and truthfulness of confession, therefore, we do not approve the findings recorded in the impugned judgment regarding admissibility of confession for being relied upon as a circumstance against the accused. Since we have already expressed our views, in detail, we do not deem it proper to reproduce it all over again while declining to approve the reasonings contained in the impugned judgment on this aspect.

204 337. Similarly, the circumstance with regard to recovery made on the alleged pointing out of the accused on 29.12.2006 and on subsequent dates is held to be proved by the court below overlooking the fact that neither the disclosure furnishing such information was recorded in the manner warranted in law nor was it proved. Existence of necessary ingredients to invoke section 27 of the Evidence Act has not been ascertained by the court below. We have given our elaborate reasons in that regard which are completely missing in the impugned judgment. Circumstances existing on record to doubt the recovery are also overlooked. We, therefore, cannot approve of the conclusions and findings recorded by the court below on the aspect of recovery being a circumstance to implicate the accused SK. 338. Similarly, the statement of Pratibha and Poornima has also been misconstrued by the trial court inasmuch as their statements do not constitute any incriminating circumstance against the accused. We have given our elaborate reasons in earlier paragraphs, which can be perused for our conclusions, in this regard. 339. We, therefore, find ourselves completely unable to endorse the reasonings and findings returned by the court below with regard to existence of circumstances against the accused to prove his guilt on the parameters of circumstantial evidence. Our conclusions on the existence of circumstances to complete the chain of events, for establishing hypothesis of guilt of accused SK, are as under:- Conclusion:- 340. The first circumstance relied upon against the accused

205 relates to the information furnished by him on 29.12.2006 to the police personnels (PW-13 and PW-40) which led to the recovery of skull, bones and skeletons from an open piece of land situated behind House No. D-5, Sector-31, Noida. There is however an issue on the date and time of arrest of accused SK, inasmuch as the prosecution alleges that arrest was made of accused on 29.12.2006 whereas the defence claims that the arrest was made on 27.12.2006. The open space from which discovery of biological material is claimed by the prosecution is an open piece of land/gallery situated behind the row of houses no. D-4, D-5 & D-6 in Sector - 31, Noida and on the other side of the boundary is the colony of Jal Nigam. ON ARREST 341. Analysis of evidence on the arrest of accused SK makes it amply clear that the prosecution has not been able to successfully prove the circumstance that arrest was made on 29.12.2006. There is no arrest memo on record and the manner of arrest, as per the prosecution witnesses, are distinct and contradict each other. A doubt is clearly raised regarding the prosecution case of arrest of accused SK on 29.12.2006. No independent witness of arrest has otherwise been produced. The defence version of arrest of accused on 27.12.2006 is also not seriously challenged by the prosecution. Consequently, we conclude that the prosecution has failed to prove the circumstance of arrest of accused SK on 29.12.2006. ON DISCLOSURE 342. As per the prosecution (CBI) the accused confessed his crime and gave information to the Investigating Officer on 29.12.2006 which led to the recovery of biological remains,

206 knife etc. The circumstance of discovery of biological material on 29.12.2006, on the alleged disclosure of accused SK can be treated as recovery under Section 27 of the Evidence Act only when the exact information/disclosure from the accused is proved in evidence. 343. There is no disclosure statement (Panchnama) of the accused, on record of this case, containing the information furnished by him leading to the alleged recovery on 29.12.2006. No panchnama has been prepared or produced in evidence nor any independent witnesses are produced to prove the information allegedly furnished by the accused. 344. Not only that information allegedly given by the accused on 29.12.2006 is not recorded, but such information given by the accused, while in custody, is not proved in evidence. The contents of information procured from accused SK are also not proved. 345. The prosecution evidence regarding the place and time of making the alleged disclosure statement is full of contradictions. The only two police personnels produced in evidence on this aspect i.e. PW-13 and PW-40 contradict each other. The sole private witness Mukesh Kumar on this aspect makes an entirely different statement on this aspect. Thus, the time and place of furnishing information/disclosure is not proved by the prosecution. 346. Even the exact words attributed to the accused appellant as being the statement made by him are not deposed by the investigating officer in his evidence. The two prosecution witnesses furnish different and distinct account of the contents of information furnished by the accused which renders their

207 testimony contradictory and unreliable. 347. Thus, in the absence of any disclosure statement; non- specification of the time, place and contents of disclosure; absence of independent witnesses and contradictory version of contents of information furnished, we hold that prosecution has failed to prove the information/disclosure furnished by the accused and consequently the discovery of bones, skulls or skeletons on 29.12.2006, 31.12.2006, 11.01.2007 etc. cannot be read in evidence against the accused appellant under Section 27 of the Evidence Act. The prosecution has failed to prove this circumstance against the accused. ON RECOVERY 348. The recovery of biological remains on 29.12.2006, pursuant to alleged information furnished by accused appellant, is not proved by the sole independent prosecution witness i.e. PW-23 Pappu Lal. This witness admits that a large crowd had already gathered at the spot when he arrived thereby suggesting that some incriminating material had already been found. PW-23 also admits that digging at the place of recovery had already commenced by the time he arrived. The prosecution has thus miserably failed to prove that discovery of biological materials on 29.12.2006, 31.12.2006 was pursuant to any information furnished by the accused appellant. 349. Prosecution evidence on the aspect of recovery is otherwise contradictory, inasmuch as, PW-40 while seeking remand of accused(s) specifically claimed the recovery to have been effected pursuant to information furnished jointly by accused SK and accused Pandher. The testimony of PW-13 and PW-40 on the aspect of recovery is otherwise not reliable. PW-

208 40 has actually not visited the enclosed gallery from which biological materials are alleged to be discovered. PW-13 also is not specific in that regard. We, therefore, hold that prosecution has failed to prove the circumstance of recovery of biological materials or the belongings of victim on the information furnished by the accused SK. ON CONFESSION 350. There are multiple confessions made by the accused SK in this case as per the prosecution. The first confession made is before the Investigating Officer (PW-40) on 29.12.2006. Subsequent confession is before CBI on 11.01.2007 and 17.01.2007 after the investigation was transferred to it. These confessional statements since were made to police as such they have rightly been ignored by virtue of section 26 of the Evidence Act. The confession made by the accused SK before the Magistrate on 01.03.2007 is the sheet anchor of the prosecution case wherein the accused admitted his guilt. 351. We have carefully examined the circumstances relating to making of confession by the accused SK and have observed as under:- (i) Accused appellant SK remained in police custody from 29.12.2006 to 14.01.2007 and thereafter was in the custody of CBI till 28.02.2007. (ii) There is no explanation furnished by the prosecution for continued police custody for 60 days, continuously, of the accused. The only explanation of CBI that there were different Investigating Officers in separate 16 FIRs lodged is not convincing when the prosecution was relying upon

209 the alleged arrest of accused SK on 29.12.2006 and consequential recovery of skull, bones and skeletons etc. on the basis of information furnished by him. The prolonged police/CBI custody of accused SK is not satisfactorily explained by the prosecution. (iii) Applications filed by the prosecution seeking remand of accused are on grounds contrary to prosecution case, particularly on the aspect of recovery etc., inasmuch as the remand application states that biological remains were recovered on the joint pointing out of accused SK and co-accused Pandher. Even the justification for remand to secure recovery of clothes of victim 'XYZ' and 'D' is contrary to the evidence on record as per which the recoveries in that regard were already made earlier. (v) In case the accused SK had already made a confession before the police on 29.12.2006 there is no reason as to why he was not produced before the Magistrate before 01.03.2007 for recording of his confessional statement. (vi) Prosecution has failed to explain as to how the accused SK came to know that he would be produced before the Court of ACMM Delhi so as to write an application using formal language, offering to record his confession, addressed to the court of ACMM, Delhi when the accused is having limited education i.e. he is only 7th pass. (vii) Though the accused was in police custody for 60 days but he has not been medically examined in order to

210 rule out the possibility of physical torture etc. The only medical certificate on record is of 01.03.2007 stating that there are no fresh external injuries on the accused. Even this medical evidence is not proved as the doctor issuing the certificate is not produced in evidence. Fresh injuries since extends upto 24 hours and the accused was being produced after police custody of 60 days, therefore, even otherwise this certificate cannot be treated to be a medical certificate proving that accused was not tortured. (viii) Accused at the first opportunity has retracted from confession and alleged that he was brutally tortured while in police custody. He offered to be medically examined as his genitals were burnt and his nails had been extracted but the accused was not examined medically. (ix) Despite specific allegation of severe physical torture to the accused for extracting his confession the non- holding of his medical examination has rendered the confession unreliable. (x) There was no legal aid given to the accused and the legal aid given of 5 minutes by the ACMM, Delhi on 01.03.2007 amounts to its denial and has occasioned failure of justice for the accused who was produced after 60 days of police custody. Moreover, no legal aid was given to accused SK at the time when his confession was being video-graphed. (xi) In the confession itself the accused has alleged torture by police which renders the confession untrustworthy by virtue of section 24 of the Evidence Act.

211 (xii) The doctor who had medically examined accused SK on 01.03.2007 has not been produced. The only medical certificate, despite its deficiency in not recording the physical condition of accused is not even proved. Adverse inference would have to be drawn against the prosecution for not producing the doctor. (xiii) Accused SK even at the time of making of confession and even thereafter during its transcription was handed over by Magistrate recording the confession to the Investigating Officer of CBI on 01.03.2007 and 02.03.2007 which does not remove the police custody and thereby rule out the threat of torture and, therefore, cannot be relied upon in view of section 28 of the Evidence Act. (xiv) The recording Magistrate has not recorded his satisfaction about confession being voluntary and has merely used the expression ‘seems’ which cannot be treated as belief of voluntariness of confession in terms of section 164 Cr.P.C. (xv) Confession otherwise is not properly recorded by the Magistrate as there is no confession recorded by the Magistrate and signed by the accused and transcription of video-graph without any signatures of the recording Magistrate on it is not in conformity with the requirement under section 164 Cr.P.C. (xvi) There is no certificate under section 65B of the Evidence Act in respect of CD which is the basis of recording transcription of confession. The memory chip which is the primary document has not been sent to court

212 concerned in terms of section 164(6) Cr.P.C. Even the CDs prepared and exhibited do not bear the signature of recording Magistrate or even the accused. Transcript of confession was also not sent to concerned court by the Magistrate. There is nothing to show as to how the transcript and CDs sent by recording Magistrate to the ACMM, Delhi was sent to the court concerned. (xvi) Confession of accused is otherwise contradicted by evidence on record and, therefore, cannot be treated to be truthful. Facts in that regard are elaborately mentioned in previous paras of this judgment which are reiterated. (xvii) There is no independent corroboration of murder, rape or cannibalism in the confession with other evidence on record. (xviii) Events mentioned in the confession are highly improbable. (xix) Upon cumulative assessment of the evidence adduced in respect of the confession we have no doubt that prosecution has failed to prove that confession of accused SK is voluntary and true. The circumstance of confession, therefore, cannot be relied upon against the accused SK. 352. As already noticed above, this is a case of circumstantial evidence and the prosecution is under an obligation to prove the existence of circumstances, beyond reasonable doubt, which supports the hypothesis of guilt exclusively attributed to the accused and rules out any hypothesis consistent with the

213 innocence of the accused. 353. In the facts of the case, there is no evidence of last seen against the accused and the motive on part of the accused is not established. The accused has no criminal history and was working as a domestic help for the last nearly six years at Noida without any complaint. The two main circumstances relied upon against him of confession and disclosure leading to recovery of biological material including the body parts of victim 'H'. is clearly not proved. The possibility of organ trade being the cause of killings in Nithari, particularly when the resident of adjoining house i.e. House No. D-6, Sector-31, Noida, had been arrested earlier in case of kidney scam has not been properly probed/inquired. The plausibility of innocence of accused SK cannot thus be eliminated and it cannot be said with any definiteness that the offence of rape, cannibalism, murder and concealment of evidence is established beyond reasonable doubt against accused SK on the basis of five principles laid down in the case of Sharad Birdichand Sharda (supra). Concluding Remarks 354. Before concluding, we express our disappointment at the manner in which Nithari killings, particularly the disappearance of victim has been investigated. The prosecution case is based upon the confession of accused SK, made to U.P. Police on 29.12.2006. Procedure required to be followed for recording the accused’s disclosure leading to recovery of biological remains i.e. skulls, bones and skeleton etc. has been given a complete go by. The casual and perfunctory manner in which important aspects of arrest, recovery and confession have been dealt with are most disheartening, to say the least.

214 355. The stand of the prosecution regarding crime in question kept changing from time to time. Initial prosecution case was against accused SK and the owner of House No. D-5 Moninder Singh Pandher and even recoveries made were attributed jointly to them. Successive remand applications filed by the prosecution clearly reflects it. However, with passage of time, the guilt was fastened exclusively upon accused SK. Prosecution evidence has kept changing with the stage of investigation and ultimately all explanations are furnished in form of confession of accused SK, by throwing all possible safeguards to the winds. The manner in which confession is recorded after 60 days of police remand without any medical examination of accused; providing of legal aid; overlooking specific allegation of torture in the confession itself; failure to comply with the requirement of Section 164 Cr.P.C. is shocking to say the least. 356. The failure of investigation to probe the possible involvement of organ trade, despite specific recommendations made by the High Level Committee constituted by the Ministry of Women and Child Development, Govt. of India, in Nithari killings is nothing short of a betrayal of public trust by responsible agencies. Loss of life of young children and ladies is a matter of serious concern particularly when their lives were brought to an end in a most inhuman manner but that, in itself, would not justify denial of fair trial to the accused nor would it justify their punishment even in the absence of evidence to implicate them. 357. The investigation otherwise is botched up and basic norms of collecting evidence have been brazenly violated. It appears to us that the investigation opted for the easy course of implicating a poor servant of the house by demonizing him,

215 without taking due care of probing more serious aspects of possible involvement of organized activity of organ trading. Inferences of many kind, including collusion etc. are probable on account of such serious lapses occasioned during investigation. However, we do not intend to express any definite opinion on these aspects and leave such issues to be examined at the appropriate level. 358. Though the evidence in this case was voluminous but our task has been made easy by learned counsels appearing for the parties who have rendered all possible assistance to us. We shall be failing in our duty if we do not record our utmost appreciation for the assistance rendered to us by Sri Yug Mohit Chaudhary, learned Senior Counsel assisted by Ms. Payoshi Roy and Siddhartha Sharma, Advocates. Their written arguments and notes, on facts, have greatly facilitated us in formulating and writing our opinion. 359. We conclude, holding that a fair trial has clearly eluded the accused appellants in this case. The need to have a fair trial has recently been emphasized by the Supreme Court in Munna Pandey vs. State of Bihar 2023 SCC OnLine SC 1103. While referring to the statement of Harry Browne, the Court endorsed the view that “a fair trial is one in which the rules of evidence are honoured, accused has competent counsel, and the Judge enforces the proper court room procedures- a trial in which every assumption can be challenged.” 360. The concept of fair trial has been outlined in para 64 to 67 of the judgment in Munna Pandey (supra) which are reproduced hereinafter:- “64. All fair trials are necessarily legally valid, but is the reverse necessarily true? What then is the genesis of the concept of a fair

216 trial? The concept of a fair trial has a very impressive ancestry, is rooted in history, enshrined in the Constitution, sanctified by religious philosophy and juristic doctrines and embodied in the statute intended to regulate the course of a criminal trial. Its broad features and ingredients have, in course of time, been concretised into well recognised principles, even though there are grey areas, which call for further legal thought and research. 65. Truth is the cherished principle and is the guiding star of the Indian criminal justice system. For justice to be done truth must prevail. Truth is the soul of justice. The sole idea of criminal justice system is to see that justice is done. Justice will be said to be done when no innocent person is punished and the guilty person is not allowed to go scot free. 66. For the dispensation of criminal justice, India follows the accusatorial or adversarial system of common law. In the accusatorial or adversarial system the accused is presumed to be innocent; prosecution and defence each put their case; judge acts as an impartial umpire and while acting as a neutral umpire sees whether the prosecution has been able to prove its case beyond reasonable doubt or not. 67. Free and fair trial is sine-qua-non of Article 21 of the Constitution of India. If the criminal trial is not free and fair, then the confidence of the public in the judicial fairness of a judge and the justice delivery system would be shaken. Denial to fair trial is as much injustice to the accused as to the victim and the society. No trial can be treated as a fair trial unless there is an impartial judge conducting the trial, an honest, able and fair defence counsel and equally honest, able and fair public prosecutor. A fair trial necessarily includes fair and proper opportunity to the prosecutor to prove the guilt of the accused and opportunity to the accused to prove his innocence.” 361. Words of caution are also expressed by the Court, for the Judges holding trial in criminal cases, in Munna Pandey (supra). Para 70 to 72 of the judgment are apposite and are thus reproduced:- “70. This Court has condemned the passive role played by the Judges and emphasized the importance and legal duty of a Judge to take an active role in the proceedings in order to find the truth to administer justice and to prevent the truth from becoming a casualty. A Judge is also duty bound to act with impartiality and before he gives an opinion or sits to decide the issues between the parties, he should be sure that there is no bias against or for either of the parties to the lis. For a judge to properly discharge this duty the concept of independence of judiciary is in existence and it includes ability and duty of a Judge to decide each case according to an objective evaluation and application of the law, without the influence of outside factors. 71. If the Courts are to impart justice in a free, fair and effective manner, then the presiding judge cannot afford to remain a mute spectator totally oblivious to the various happenings taking place

217 around him, more particularly, concerning a particular case being tried by him. The fair trial is possible only when the court takes active interest and elicit all relevant information and material necessary so as to find out the truth for achieving the ultimate goal of dispensing justice with all fairness and impartiality to both the parties. 72. In Ram Chander (supra), while speaking about the presiding judge in a criminal trial, Chinnappa Reddy, J. observed that if a criminal court is to be an effective instrument in dispensing justice, the presiding judge must cease to be a spectator and a mere recording machine. He must become a participant in the trial by evincing intelligent active interest by putting questions to witnesses in order to ascertain the truth. The learned Judge reproduced a passage from Sessions Judge, Nellore v. Intha Ramana Reddy, 1972 Cri LJ 1485, which reads as follows:— “Every criminal trial is a voyage of discovery in which truth is the quest. It is the duty of a presiding Judge to explore every avenue open to him in order to discover the truth and to advance the cause of justice. For that purpose he is expressly invested by Section 165 of the Evidence Act with the right to put questions to witnesses. Indeed the right given to a Judge is so wide that he may, ask any question he pleases, in any form, at any time, of any witness, or of the parties about any fact, relevant or irrelevant. Section 172(2) of the Code of Criminal Procedure enables the court to send for the police-diaries in a case and use them to aid it in the trial. The record of the proceedings of the Committing Magistrate may also be perused by the Sessions Judge to further aid him in the trial.” 362. Consequently, we hold that prosecution has failed to prove the guilt of accused SK beyond reasonable doubt, on the touchstone of a case based on circumstantial evidence. The accused appellant SK is clearly entitled to benefit of doubt. 363. The conviction and sentence of accused SK vide judgment and order passed by the court below in Sessions Trial No. 494 of 2007 dated 24.12.2012 is reversed. Capital Criminal Appeal No. 147 of 2013 is allowed and the reference No. 03 of 2013 is answered accordingly. The accused appellant SK shall be released on compliance of Section 437A Cr.P.C. provided he is not required in any other case. Order Date:- 16.10.2023 Ranjeet Sahu/Raziq Ali (Syed Aftab Husain Rizvi,J.) (Ashwani Kumar Mishra,J.) Digitally signed by :- RAZIQ ALI High Court of Judicature at Allahabad