STATE OF DELHI Vs. VIJAY PAL

JUDGEMENT

(1.) We have heard Mr. B. D. Sharma, counsel for the appellant State and Shri O. P. Rana, amicus curiae for the respondent, and examined the evidence on record carefully. The prosecution demanded conviction of the respondent or two types of evidence. First, the ocular account of the sole eye-witness, Kumari Kamla, aged about 9 or 10 years. Second, the oral extra-judicial confession of the accused before P. Ws. Om Prakash and Ghanshyam Das. The High Court found that the evidence of the extra judicial confession was wholly untrustworthy. As regards of P. W. Kamla Kumari, the High Court has found it highly unsafe to convict the appellant on the uncorroborated testimony of this child witness. The High Court has pointed out infirmities in her evidence and given cogent reasons why they think it unsafe to act upon her uncorroborated evidence. We do not think it necessary to reiterate all those reasons. It will suffice to reproduce one of them in the words of the learned Judges of the High Court, as this reason more than any other, shows that by the morning of June 9, 1970, even after Kamla's return home, the complaintant mother of the ill-fated deceased, was not sure as to whether the deceased was accidentally burnt or had been set fire by her husband, the accused. The learned Judges observe:

(2.) We entirely agree with this reasoning which, more than any other argument, undermines the truth of the prosecution story. It not only throws a serious doubt on Kamla's claim to being an eye-witness of the occurrence, but also destroys the veracity of the evidence regarding the alleged extra-judicial confession.

(3.) We are at one with the High Court in holding that the prosecution had failed to bring home the guilt to the appellant beyond all reasonable doubt. The appeal fails and is dismissed.