Authored By :Mohammad Yamin Hoque
Bangladesh Army International University of Science and Technology
Court: Appellate Division, Supreme Court of Bangladesh
Bench:
- Chief Justice Badrul Haider Chowdhury
- Justice ATM Afzal
- Justice MH Rahman
Date of Judgment: 23 November 2005
Parties Involved:
- Appellant: State
- Respondent: Shahidul Islam
Facts of the Case
- A young boy named Shamim Reza was murdered and his body was found in a sack. ● The prosecution argued that the accused, Shahidul Islam, had a dispute with the boy’s father and committed the murder.
- There were no direct witnesses, and the case was built entirely on circumstantial evidence.
- The Trial Court convicted Shahidul Islam under Section 302 (murder). ● The High Court Division acquitted him due to insufficient evidence.
- The State appealed.
Issues Raised
- Whether the circumstantial evidence was strong enough to prove the accused’s guilt beyond a reasonable doubt.
- Whether the High Court was correct in overturning the conviction.
Arguments of the Parties
- State (Appellant):
- The chain of circumstances clearly established Shahidul Islam’s involvement. 2. Motive + opportunity + recovery of the body were sufficient.
- Respondent (Accused):
- The prosecution failed to prove every link in the chain of circumstances. 2. Suspicion cannot replace proof.
Judgment / Final Decision
- The Appellate Division upheld the High Court’s acquittal.
- The State’s appeal was dismissed.
- The accused was fully acquitted.
Legal Reasoning
- For a conviction based solely on circumstantial evidence, the prosecution must establish an unbroken chain of events.
- Each circumstance must point only to the accused’s guilt, not to multiple interpretations. ● In this case:
- Motive was not firmly established.
- No eyewitness testimony.
- Recovery of the body did not directly link the accused.
Therefore, the benefit of the doubt must go to the accused.

