Supreme Court of India
State Of Rajasthan vs Ashfaq Ahmed on 4 March, 2009
Equivalent citations: AIR 2009 SUPREME COURT 2307, 2009 AIR SCW 3083, 2009 (5) SCALE 138, (2009) 1 CRILR(RAJ) 417, 2009 CRILR(SC&MP) 417, 2009 (11) SCC 720, 2010 (1) SCC(CRI)158, (2010) 1 CGLJ 21, (2009) 3 RECCRIR 343, 2009 CRILR(SC MAH GUJ) 417, (2009) 2 GUJ LH 435, (2009) 5 SCALE 138
Author: Arijit Pasayat
Bench: Asok Kumar Ganguly, Harjit Singh Bedi, Arijit Pasayat
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. 591 OF 2003
STATE OF RAJASTHAN ... Appellant(s)
Versus
ASHFAQ AHMED ... Respondent(s)
JUDGMENT
Dr.ARIJIT PASAYAT,J.
Heard.
The present appeal is filed by the State of Rajasthan questioning the order passed by a Division Bench of the Rajasthan High Court, Jaipur Bench directing acquittal of the respondent. The respondent Ashfaq Ahmed faced trial for alleged commission of offence punishable under Section 302 of the India Penal Code, 1860 (in short 'IPC'). Learned Additional Sessions Judge No. 3, Kota found the respondent accused guilty and convicted him for offence punishable under Section 302 IPC and sentenced him to undergo imprisonment for life.
The High Court by the impugned order directed acquittal. The High Court noticed that the Parcha bayan (Ext. P1) purported to have been recored by the Investigating -2- Officer Shri Rajendra Prasad (PW-23) was not a dying declaration and was not sufficient to hold the accused guilty particularly when the father of the deceased who was examined as PW 5 categorically stated that the deceased was not in a condition to make any statement. PW-23 admitted that there was no record to show that the Doctor opined that the deceased was in a condition to make a statement. PW-23 only stated that he had taken the oral consent of the Doctor who was attending the patient. Unfortunately the said Doctor Shri Laxmi Nath Meena who was examined PW1 has not indicated any thing about the condition of the deceased to make a statement or about the so-called oral consent. On the contrary Dr. G.S. Bishnar who was a member of the Medical Board categorically stated that when the Medical Board examined the deceased, the condition of the patient was so critical that it was even impossible to examine his injuries medically. PW 1 stated that the condition of the deceased was serious and therefore he was referred to Kota hospital and he reached the hospital after PW-23 had reached the hospital and started recording the statement of the deceased. Since that was the only evidence on which the conviction was recorded by the trial court, the High Court was justified in reversing the judgment of conviction and -3- directing acquittal. We find no infirmity in the judgment of the High Court to warrant interference. The appeal fails and dismissed. ...................J. (Dr. ARIJIT PASAYAT) ...................J. (HARJIT SINGH BEDI) ....................J. ((ASOK KUMAR GANGULY) New Delhi, March 04, 2009.