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REPORTABLE IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.595 OF 2002

VELAYUDA PULAVAR                            Appellant (s)

                     VERSUS

STATE BY SUB-INSPECTOR OF POLICE            Respondent(s)

J U D G M E N T  

Dr. Arijit Pasayat, J.

Challenge in this appeal is to the judgment of a Division Bench of the

Madras  High  Court  upholding  the  conviction  of  the  appellant  for  offences

punishable under Section 302 and 201 of the Indian Penal Code.   

Two persons faced trial for commission of murder of Viswanatha Pulavar

(hereinafter referred to as "the deceased").  The appellant is the younger brother of

the deceased while the second accused was the wife of the deceased.   

Learned  Sessions  Judge,  Tirunervelli,  held  the  appellant  guilty  of  the

offences punishable under Section 302 and 201 IPC; but directed acquittal of the co-

accused of the charges relating to offence punishable under Section 302 read with

Section  34  IPC.   Though  the  co-accused  has  been  convicted  for  the  offence

punishable under Section 201 IPC she did not question her conviction under the

said offence.   

Background facts in a nutshell are as follows:-

The appellant and the deceased and his wife were staying together.  There

were  frequent  quarrels  between  the  deceased  and  the  present  appellant  as  the

former suspected the fidelity of his wife (accused No.2) and he was of the confirmed

view that the appellant was having illicit relationship with his wife.

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On 18.6.1986, the Village  Administrative Officer PW.1 of the concerned

village found that a a big crowd had assembled at the Panchayat Office at about

7.30 P.M.  In that crowd, he noticed PW.2, PW.3, the accused persons, and others.

He was told that the accused had murdered the deceased and had buried him in the

Punja land.  When PW.1  enquired from the appellant he made an extra judicial

confession stating that  he had cut his brother Viswanatha Pulavar with (aruval)

(M.O.1), and both he and the second accused buried him in the punja land.  The

statement which is Ex. P.1 was reduced into  writing,  read-over and the accused

appellant put his signature thereon.  PW.1 and PW.2 attested the same. Thereafter

the special report (Ex.P.2)  was written and the same was handed over to the Sub-

Inspector of Police (PW.9).  The accused persons were also handed over to the police

along with Exs. P.1 and P.2.  The investigation was undertaken and on completion

thereof charge sheet was filed.  Since the accused persons pleaded not guilty, trial

was held primarily placing reliance on the evidence of PW.1 and the extra judicial

confession.   

The accused appellant was held guilty.   

In  the  appeal  before  the  High  Court  it  was  submitted  that  the  extra

judicial confession has no evidentiary value and, therefore, the trial court was not

justified in recording the conviction.  The High Court by the impugned judgment

dismissed the appeal holding that the extra-judicial confession provided sufficient

material to hold the accused guilty.  

In support of the appeal, learned counsel for the appellant submitted that

without any corroboration merely on the extra-judicial confession, the conviction

could not have been recorded.  Learned counsel for the respondent, on the other

hand, supported the judgment of the High Court.  

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In  the  instant  case,  the  extra judicial  confession  was  made before the

Village Administrative Officer who is not  a stranger to the  first accused and he

knew him for quite some time.  The evidence on record clearly establishes that Ex.

P.1 was recorded by the Village Administrative Officer PW. 1 in the Panchayat

Office in the presence of many persons.  The evidence of PW. 3 also corroborates the

version of PW. 1 that the present appellant made extra judicial confession (Ex. P.1)

in the Panchayat Office and he is one of the attestors to Ex. P.1.  So far as plea

relating to corroboration is concerned, if the court looks for such corroboration of a

judicial confession or an extra judicial confession,  same need not  be in material

particulars.  It can be and will have to be only corroboration in general.  Each and

every piece of information mentioned in the extra-judicial confession need not be

corroborated by  independent  evidence.   It  is  well settled that  conviction  can be

recorded solely on  the  basis  of  the  extra judicial  confession if  it  is  found to  be

credible and worthy of acceptance.   PW.1's evidence coupled with that  of PW.3

makes the position clear that there was a voluntary extra-judicial confession made

by the appellant before the Village Administrative Officer (PW.1).  That being so,

we  find  no  scope  for  interference  in  this  appeal.   The  appeal  is,  accordingly,

dismissed.   The appellant  is on bail.   His bail bonds shall stand cancelled.   The

appellant shall surrender to custody forthwith to serve remainder of the sentence.

........................J. (Dr. Arijit Pasayat)

........................J. (Asok Kumar Ganguly)

New Delhi; April 16, 2009.