Madhya Pradesh High Court
Jhallu Singh vs The State Of Madhya Pradesh on 14 November, 2017
Bench: R.S. Jha, Rajeev Kumar Dubey
1
Cr.A.No.1692/2006
HIGH COURT OF MADHYA PRADESH
PRINCIPAL SEAT AT JABALPUR
Criminal Appeal No.1692/2006
Jhallu Singh & Ors.
V.s
The State of M.P.
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Shri Nikesh Vishwakarma, counsel for the appellants as Amicus Curiae.
Shri Anubhav Jain, Govt. Advocate for the respondent/State.
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PRESENT:
HON'BLE SHRI JUSTICE R.S. JHA &
HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
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JUDGMENT
(14/11/2017) As per :- Rajeev Kumar Dubey, J.
This criminal appeal has been filed under Section 374 of the Cr.P.C. against the judgment dated 01.08.2006 passed by First Additional Sessions Judge, Damoh in Sessions Trial No.47/2002, whereby the learned Judge found the appellants guilty and convicted and sentenced as under:-
Appellants Sections Sentence Fine Default stipulation 148, 6 month R.I. 323/149, 6 month R.I., Jhallu Singh 324/149(in 3 counts), 1Yr. R.I. (in 3 counts) 302 of IPC L.I., Rs.1000/- 1 month R.I. Harpal Singh, 148, 6 month R.I., 2 Cr.A.No.1692/2006 323/149, 6 month R.I., 324 (in3 counts) 1Yr. R.I.(in3 counts) Rs.1000/-
302/149 of IPC L.I. 1 month R.I. Rest of the 148, 6 month R.I. appellants namely Veeer Singh, 323, 6 month R.I. Panchu @ Pancham Singh; 324/149(in3 counts) , 1 Yr. R.I. (in3 counts) Bhagwan Singh, 302/149 of IPC L.I. Rs.1000/- 1 month R.I. and Mangal Singh
2. Brief facts of the case are that on 12.11.2001 at 03:15 PM, the complainant Roop Singh (PW/7) resident of Village Jerat was at his field called as "Mithua Wala Khet" situated at Parua Har, Village Jerat where due to previous enmity, appellant Jhallu Singh, armed with double barrel gun, Harpal Singh armed with tabal (A sharp edged object), Panchu Singh, Veer Singh, Mangal Singh, Bhagwan Singh and other co-accused Halle, Pran Singh, Bhav Singh, Parvati Bai, Nanhi Bahu @ Kallo Bai, Gora Bai, Sunita Bai, Phula Bai, Randhir Singh, Badi Bahu and Sanjhali Bahu w/o Mangal Singh, armed with Sticks (Lathi) came there and Jhallu Singh fired on Roop Singh from the gun but bullet didn't hit him and he fell down and when his aunt Rati Bai came to rescue him Jhallu Singh fired gunshot on her also who sustained injury on left side of her head, due to which she fell down and died. Harpal Singh assaulted Khet Singh (PW/2), Dhan Singh (PW/8) and Narayan Singh (PW/9) with tabal due to which they sustained injuries. Veer Singh assaulted Gandharv Singh (PW/3) and Mangal Singh (PW/5) with sticks. Appellants Veer Singh, Mangal Singh and Bhagwan Singh also assaulted Roop Singh (PW/7) with sticks. Jhallu Singh said "kill them, nobody should escape alive." At that time Ujyar Singh (PW/4), Gulab Singh (PW/17), Jairam Singh, Thoban Singh (PW/22) also came there and saw the incident. After the incident, the appellants and other co-accused fled away 3 Cr.A.No.1692/2006 from the spot. Kallu Singh informed about the incident to K.B. Pandey (PW/20), the then ASI, Police Chowki Jerat, Police Station Pathariya. On that information, K.B. Pandey reached the spot and on the information of Roop Singh wrote FIR (dehati nalisi) (Ex.P/7) and sent it for original registration to police Station Pathariya where A.S.I., N.P. Patel (PW/16) registered Crime No.319/2001 (Ex.P/20) for the offence punishable under Sections 147, 148, 149, 324, 302/34 of IPC on that report. Further investigation was carried out by K.B. Pandey. During investigation, he prepared spot map (Ex.P/26) and seized blood-stained soil and simple soil and piece of broken bangles from the spot and prepared seizure memo (Ex.P/37) and also prepared inquest report (Ex.P/5) of dead body of deceased Rati Bai and sent the dead body of Rati Bai to District Hospital, Damoh for postmortem through constable Bhagwan Das along with application Ex.P/49 and also sent injured Roop Singh (PW/7), Dhan Singh (PW/8), Angad Singh (PW/1), Khet Singh (PW/2), Narayan Singh (PW/9), Gandharv Singh (PW/3) and Mangal (PW/5) for medical examination along with application (Ex.P/12 to Ex.P/18), where Dr.Y.P. Patel (PW/10) conducted postmortem of dead body of deceased Rati Bai and gave report (Ex.P/10) and Dr. R.K. Shrivastava (PW/12) conducted medical examination of injured Roop Singh, Dhan Singh, Angad Singh, Khet Singh, Narayan Singh, Gandharv Singh and Mangal Singh and gave MLC report (Ex.P/12A to Ex.P/18A). Dr. Neetu Rawat took x-ray of injured Khet Singh and gave x-
ray report (Ex.P/68) in which she found that his left 9th and 10th ribs were fractured. Further, investigation of the crime was carried out by P.C. Jain (PW/23) and during investigation the appellants and other co-accused persons were arrested and prepared arrest memo (Ex.P/38 to Ex.P/56) and on information of Jhallu Singh also seized one double barrel gun (Article E) from his house and prepared information memo (Ex.P/27 )and seizure memo 4 Cr.A.No.1692/2006 (Ex.P/32) and on the information of Harpal Singh seized tabal (Article F) from his house and prepared information memo (Ex.P/28) and seizure memo (Ex.P/33) and on the information of Mangal Singh, Veer Singh, Panchu @ Pancham Singh seized sticks from their possession and prepared information memo (Ex.P/29 to Ex.P/31) and seizure memo (Ex.P/34 to Ex.P/36). He also seized fingernails of Jhallu Singh's hand and prepared seizure memo Ex.P/19 and also seized one blood stained shirt (Article I) from Khet Singh and prepared seizure memo (Ex.P/22) and one blood stained shirt from Dhan Singh (Article J) and prepared seizure memo (Ex.P/9) and he also recorded case diary statements of prosecution witnesses Angad Singh (PW/1), Mangal Singh (PW/5), Gandharv Singh (PW/3), Thoban Singh (PW/22), Sahab Singh (PW/21), Hukum Singh (PW/19), Kishan Singh (PW/15), Khet Singh (PW/2) and Dhan Singh (PW/8) and also sent seized articles for chemical examination to FSL Sagar through Superintendent of Police Damoh along with draft (Ex.P/57) from where FSL report (Ex.P/58) was received. After investigation, police filed charge-sheet against the appellants and other co- accused before JMFC, Damoh, who committed the case to Court of Sessions and on that charge-sheet S.T. No.47/2002 was registered. Learned First Additional Sessions Judge, Damoh framed the charge against the appellants and other co-accused persons Bhav Singh, Pran Singh, Parvati Bai, Nanhi Bahu @ Kallo Bai, Gora Bai, Sunita Bai, Phoola Bai, Randhir Singh, Badi Bahu W/o Randhir Singh, Sanjali Bahu W/o Harpal Singh Lodhi for the offence punishable under Section 148, 302 in alternate 302/149, 324 in alternate 324/149, 323 in alternate 323/149 of IPC and tried the matter. The appellants abjured their guilt and took the defence that they have falsely been implicated in the case. However after trial learned trial Court acquitted the co-accused Bhav Singh, Pran Singh, Randhir Singh, Parvati Bai, Nanhi Bahu, Gora Bai, Sunita Bai, Badi Bahu and Sanjali Bahu from all the 5 Cr.A.No.1692/2006 aforesaid charges and dropped the case against Phoola Bai due to her death during trial but found the appellants guilty for the aforesaid offences and sentenced them as mentioned above. Being aggrieved by that judgment, appellants filed this criminal appeal.
3. Learned counsel for the appellants submitted that in the incident appellants/accused Mangal Singh, Veer Singh and Harpal Singh also sustained grievous injuries. Prosecution did not give any explanation regarding their injuries so the prosecution story becomes doubtful. All prosecution witnesses are close relatives and family members of the deceased. No independent witness is produced by the prosecution to prove its case. The independent witness Ujyar (PW/4) did not support prosecution story. There are many contradictions and omissions in the statements of eye- witnesses of the incident. The medical evidence did not support their statements. Also prosecution produced Gulab Singh s/o Khalak Singh in place of Gulab Singh s/o Durang Singh. Even learned trial court acquitted 10 co-accused and found the statements of prosecution witnesses false against them. So their statements can not be relied upon regarding present appellants also. Learned trial court without appreciating these facts wrongly found the appellants guilty for the aforesaid offences.
4. On the other hand, learned counsel for the respondent/State has vehemently opposed the submissions of the counsel for the appellants and fully supported the judgment of the Trial Court and submitted that from the prosecution evidence the guilt of the appellants is clearly proved. Learned trial Court did not commit any mistake in holding the appellants guilty for the aforesaid offences and prayed for rejection of appeal.
5. This Court has gone through the record and arguments put forth by both the parties.
6Cr.A.No.1692/2006
6. On the point that Rati Bai died on 12.11.2001 due to gunshot injury and injured Roop Singh (PW/7), Dhan Singh (PW/8), Angad Singh (PW/1), Khet Singh (PW/2), Narayan Singh (PW/9), Gandharv Singh (PW/3) and Mangal Singh S/o Ratan Singh (PW/5) sustained injuries, Dr. Y.P. Patel (PW/10) who conducted the postmortem of deceased Rati Bai deposed that on 13.11.2001 he was posted as Medical Officer at District Hospital, Damoh and he conducted autopsy of dead body of deceased Rati Bai. He started conducting postmortem at 08:30 PM and found following external injuries on the dead body of Rati Bai :-
(i) One circular lacerated wound on right side of head over parietal bone, red clotted blood was present on the surface of that wound. Right below that wound circular panch shape, hole size 2 cm was present on left parietal bone clotted blood present over surface of wound and the brain was lacerated and two large and four small pellets were also present on base of brain (skull).
He further deposed that in his opinion injuries were caused by gun shoot and Rati Bai died due to coma which was caused due to head injury and duration of death was between 12-36 hours from postmortem and was homicidal in nature. He also handed over clothes of deceased and pellets to concerning constable. His statement is also corroborated from the postmortem report (Ex.P/10).
7. Dr. R.K. Shrivastava (PW/12) deposed that on 12.11.2001 he was on emergency duty in District Hospital, Damoh. He further deposed that he examined injured Roop Singh (PW/9) and found following external injury on his body:-
(1) Bruise size 2 x 2 cm reddish in color on left elbow (2) Bruise size 2 x 2 cm reddish in color on the left forearm (3) Lacerated wound size 3 x ½ cm x bone deep on the right parietal region of scalp, clotted blood was also present. 7 Cr.A.No.1692/2006
In his opinion, all the injuries were caused by hard and blunt object and injury No.1 & 2 were simple in nature and advised for x-ray regarding injury No.3. He also gave MLC report (Ex.P/12A)
8. He further deposed that on the same day at 10.20 PM, he also examined injured Dhan Singh and found following injury on his body:-
(1) Incised wound size 6 x 1 cm x bone deep on right middle side of scapula, clotted blood was present.
In his opinion, the injury was caused by hard and sharp edged object. The injury was caused within 6 hours of the examination. He also gave MLC report (Ex.P/13A).
9. He further deposed that on the same day at 10.30 PM, he also examined injured Angad Singh and found following injury on his body:-
(1) Lacerated wound size 3 x 1 cm x bone deep on the scalp right side of parietal region.
(2) Bruise size 3 x 2 cm x reddish on right forearm. (3) Bruise size 3 x 1 cm x reddish on right arm..
In his opinion, all the injuries were caused by hard and blunt object and advised for x-ray regarding injury No.1 and injury No.1 & 2 were simple in nature. The injuries were caused within 6 hours of the incident. He also gave MLC report (Ex.P/14A).
10. He further deposed that on the same day at 10.45 PM, he also examined injured Khet Singh and found following injury on his body:-
(1) Incised wound size 4 cm x 1 cm x cavity deep on the left side of back below the inferior angle of scapula, muscles & bones exposed, air is coming out of the wound during respiration. (2) Lacerated wound size 1 x ½ cm x skin deep on the lateral of right eyebrow.
In his opinion, injury No.1 was caused by sharp edged weapon and injury no.2 was caused by hard and blunt object and advised for x-ray regarding injury No.1. Injury No.2 was simple in nature. Both the injuries 8 Cr.A.No.1692/2006 were caused within 6 hours of the incident. He also gave MLC report (Ex.P/15A).
11. He further deposed that on the same day at 9.50 PM, he also examined injured Narayan Singh and found following injury on his body:-
(1) Lacerated wound size 5 cm x 1½ cm x bone deep on the dorsum of left hand oblique muscle and bone exposed.
(2) Lacerated wound 4 cm x ½ cm x bone deep on the top of scalp left side on parietal region.
(3) Hematoma size 2 cm x 2 cm x reddish in colour, back of head on the occipital region.
(4) Bruise with swelling size 4 x 3 cm x reddish on the top of left shoulder.
In his opinion, all the injuries were caused by hard and blunt object and x-ray was advised for all injuries. The injuries were caused within 6 hours of the incident. He also gave the MLC report (ExP/16A)
12. He further deposed that on the same day at 9.30 PM, he also examined injured Gandharv Singh and found following injury on his body:-
(1) Bruise with abrasion size 6 cm x 1 cm reddish in colour on the right shoulder.
In his opinion, the injury was caused by hard and blunt object and the injury was simple in nature. The injury was caused within 6 hours of the incident. He also gave MLC report (Ex.P/17A).
13. He further deposed that on the same day, he also examined injured Mangal and found following injury on his body:-
(1) Three abrasion size 1 x 1 cm on the 2,3 & 4th finger of left hand.
(2) Bruise size 2 x 2 cm on the distal phalanx of middle finger of right hand.
In his opinion, injuries were caused by hard and blunt object and were simple in nature. Both the injuries were caused within 6 hours from the examination. He also gave MLC report (Ex.P/18A).
9Cr.A.No.1692/2006
14. Dr. Y.P. Patel (PW/10) and Dr. R.K. Shrivastava (PW/12) are independent witnesses. There are no contradictions in their statements so there is no reason to disbelieve their statements. From their statements, it is clearly proved that on 12.11.2001, Rati Bai died due to gunshot injury and her death was homicidal in nature which amounts to murder and injured Roop Singh, Khet Singh, Dhan Singh, Angad Singh, Narayan Singh, Gandharv Singh and Mangal Singh sustained injuries.
15. As regard to the fact whether on 12/11/01 at around 3.15 PM Jhallu Singh armed with double barrel gun, Harpal Singh armed with tabal and other appellants Panchu Singh, Veer Singh, Mangal Singh, Bhagwan Singh armed with sticks (Lathi) came on Roop Singh's "Mithua Wala Khet"
situated at Parua Har, Village Jerat and in furtherance of their common object Jhallu Singh murdered Rati Bai by gunshot fire and other appellants caused injuries to Angad Singh (PW/1), Khet Singh (PW/2), Gandharv Singh (PW/3), Mangal Singh S/o Ratan Singh (PW/5), Roop Singh (PW/7), Dhan Singh (PW/8) and Narayan Singh (PW/9), Roop Singh (PW/7) deposed that on the date of incident, he was at his farm. At 3.15 PM due to previous enmity, appellant Jhallu Singh armed with double barrel gun, Harpal Singh armed with tabal and other appellants Panchu Singh, Veer Singh, Mangal Singh, Bhagwan Singh and other co-accused armed with lathi came there. On Seeing them, he thought that they were coming to kill him there he ran towards the house but they stopped him. Appellant Jhallu Singh fired on him with his double barrel gun but he escaped and fell down. Deceased Rati Bai who was picking peanut in nearby field at that time, came to rescue him, on which appellant Jhallu Singh fired on Rati Bai also due to which she sustained gunshot fire on back side of her head and died on the spot. At that time Angad Singh (PW/1), Khet Singh (PW/2), Gandharv Singh (PW/3), Mangal Singh (PW/5), Dhan Singh (PW/8) and Narayan Singh 10 Cr.A.No.1692/2006 (PW/9) also came to rescue him and appellant Bhagwan Singh, Veer Singh, Harpal and Randhir assaulted Angad Singh and appellant Harpal assaulted Khet Singh by tabal, due to which he sustained injury on his back. Harpal also assaulted Dhan Singh and Narayan with tabal. Appellants, Veer Singh, Mangal Singh and Bhagawan Singh assaulted him by sticks. Veer Singh, Mangal Singh also assaulted Gandharv Singh with sticks. Appellant Jhallu Singh asked to kill them. Ujyar Singh (PW/4), Gulab Singh (PW/17), Jairam, Dheeman also saw the incident. A little later, police came on the spot and lodged the report (Ex.P/7) with the police on the spot which was also proved by K.B. Pandey (PW/20). Regarding incident, injured Roop Singh's statement is also corroborated from the statement of Angad Singh (PW/1), Khet Singh (PW/2), Gandharv (PW/3), Mangal Singh (PW/5), Dhan Singh (PW/8), Narayan Singh (PW/9), who had also sustained injuries in the incident.
16. In this regard, prosecution story is also corroborated by the circumstantial evidence collected by K.B. Pandey (PW/20) and P.C. Jain (PW/23). K.B. Pandey (PW/20) deposed that on 13.12.2001 he was posted as in-charge of police chowki Jerat, Police Station Pathariya. On that date on the information of Kallu Singh Thakur, he went to the spot where he found dead body of deceased Rati Bai. He prepared spot map (Ex.P/26) and seized blood stained soil and simple soil and broken bangles from the spot and prepared seizure memo (Ex.P/37) and also prepared inquest report of dead body of Rati Bai (Ex.P/5) in which it is mentioned that Rati Bai died due to gunshot injury and P.C. Jain (PW/23) deposed that during investigation of the crime No.319/2001 on 13.11.2001, he arrested Jhallu Singh and prepared arrest memo (Ex.P/38) and on the information of Jhallu Singh, he seized one gun (Article L) from his possession and prepared information memo (Ex.P/27) and seizure memo (Ex.P/32) and also arrested Harpal Singh and 11 Cr.A.No.1692/2006 prepared arrest memo (Ex.P/39) and on the information of Harpal Singh seized one tabal (Article-A) from his possession and prepared information memo (Ex.P/28) and seizure memo (Ex.P/30) and also arrested appellants Mangal Singh, Veer Singh, Pancham Singh, Bhagwan Singh and prepared arrest memo (Ex.P/40, Ex.P/41, Ex.P/42 & Ex.P/52) respectively and on the information of Mangal Singh, Veer Singh and Pancham Singh, he also seized one stick from each of them and prepared information memo (Ex.P/29 to Ex.P/31) and seizure memo (Ex.P/34 to Ex.P/36) (Article C, G & D). He also seized blood stained shirts (Article I & J) from the possession of injured Khet Singh and Dhan Singh and prepared seizure memo (Ex.P/22 and Ex.P/9) respectively. He further deposed that on 13/11/01 he also seized two sealed packets containing clothes of the deceased and pellets found from the dead body of Rati Bai at the time of autopsy from the possession of Bhagwan Das (PW/2) and also sent all the seized articles for chemical analysis to FSL Sagar along with draft (Ex.P/57) through Superintendent of Police, Damoh from where report (Ex.P/58) was received. In that FSL report, it is mentioned that the gun seized from the possession of Jhallu Singh was in serviceable condition and hole of gunshot was found on the clothes of Rati Bai and the pellets found in the dead body of Rati Bai can be part of cartridge which was fired from the gun seized from the possession of Jhallu Singh. In the report, the fact of presence of nitrate in the nails of Jhallu Singh and on sticks (Articles G, H & I) which were seized from the possession of appellants Pancham Singh, Veer Singh and Mangal Singh blood stains were found which also strengthens the prosecution story.
17. Learned counsel for the appellants submitted that learned Trial Court acquitted 10 co-accused on finding statements of prosecution witnesses false against them. So there statements cannot be relied upon regarding present appellants also. But his arguments has no force. The Hon'ble Apex Court in 12 Cr.A.No.1692/2006 the case of Dalveer V. State of Haryana reported in AIR 2008 SC 2389, held even if major portion of evidence is found to be deficient, residue is sufficient to prove guilt of an accused, notwithstanding acquittal of large number of other co-accused persons, his conviction can be maintained. However, where large number of other persons are accused, the Court has to carefully screen the evidence. It is the duty of Court to separate grain from chaff. Where chaff can be separated from grain, it would be open to the Court to convict an accused notwithstanding the fact that evidence has been found to be deficient to prove guilt of other accused persons. Falsity of particular material witness or material particular would not ruin it from the beginning to end. The maxim "falsus in uno falsus in omnibus" has no application in India and the witnesses cannot be branded as liar. So only on the ground that learned trial court did not find statements of eyewitnesses reliable regarding other co-accused their statement can not be discarded against present appellant.
18. Learned counsel for the appellants also submitted that all prosecution witnesses are close relatives and family members of the deceased. No independent witness is produced by the prosecution to prove its case. The independent witness Ujyar (PW/4) did not support prosecution story. There are many contradictions and omissions in the statements of eye-witnesses of the incident. Learned trial court without appreciating these facts wrongly found the appellants guilty for the aforesaid offences. But these arguments also have no force.
19. The Hon'ble Apex Court in the case of Bhajan Singh @ Harbhajan Singh & others V/s. State of Haryana reported in AIR 2011 SC 2552 clearly held that:-
"Non-examination of independent witness - when two persons had been killed and one had been seriously injured, no 13 Cr.A.No.1692/2006 neighbour, even if he had witnessed the incident, would like to come forward and give evidence against accused. - Investigation Officer also not cross-examined on this point, so accused cannot take advantage."
20. The Hon'ble Apex Court in the case of Gosu Jairam Reddy & another V/s. State of A.P. reported in 2011 SC 3147 held that, "Every witness that the prosecution may have listed in their charge sheet need not be examined. If prosecution examined some of them at the trial and their evidence is accepted as trustworthy, - non-examination of others would become inconsequential."
21. The Hon'ble Apex Court also in the case of Mallanna and others V/s. State of Karnataka reported in (2007) 8 SCC 523 held that, "Merely because of the witnesses being related or interested or not injured, their evidence cannot be discarded if same is otherwise found to be credible, especially when they have supported the prosecution case in material particulars."
22. The Hon'ble Apex Court in the case of Bhajan Singh @ Harbhajan Singh & others V/s. State of Haryana (Supra) also held that, "The testimony of an injured witness is accorded a special status in law.Such a witness comes with a built-in guarantee of his presence at the scene of the crime and is unlikely to spare his actual assailant in order to falsely implicate someone. Convincing evidence is required to discredit an injured witness. Thus, the evidence of an injured witness should be relied upon unless there are grounds for the rejection of his evidence on the basis of major contradictions and discrepancies therein". So on the ground that prosecution witnesses Roop Singh (PW/7), Angad Singh (PW/1), Khet Singh (PW/2), Gandharv (PW/3), Mangal Singh (PW/5), Dhan Singh (PW/8) and Narayan Singh (PW/9), who also sustained injury in the incident are relatives and no other independent witness has been produced by the prosecution to prove its case and independent witness Ujyar (PW/4) turned hostile, their statement regarding incident, which is also corroborated from medical and other evidence can not be disbelieved.
23. In a case like at hand, where one person died on the spot and six received injuries, the eye witnesses also made an attempt to save themselves 14 Cr.A.No.1692/2006 and rescue the persons under attack in such a fact-situation, the witness is not supposed to be perfectionist to give the exact account of the incident. Some sort of contradiction, improvement, embellishment is bound to occur in his statement. There are no important contradictions and omissions in the statement of Roop Singh (PW/7), Angad Singh (PW/1), Khet Singh (PW/2), Gandharv (PW/3), Mangal Singh (PW/5), Dhan Singh (PW/8) and Narayan Singh (PW/9) who also sustained injuries in the incident which shows that they were present at the time of incident. Their statement is also corroborated by the medical evidence and also other circumstantial evidence. The incident occurred at 3:15 PM and Roopsingh (PW/7) lodged the report soon after the incident at 3:50 PM and in the report name of all the appellants are mentioned. So there is no reason to discard their statements regarding appellants.
24. Learned counsel for the appellants also submitted that in the incident appellants/accused Mangal Singh, Veer Singh and Harpal Singh also sustained grievous injuries. Prosecution did not give any explanation regarding their injuries so whole prosecution story becomes doubtful and it also appears that injured were assailant. But this contention also has no force.
25. There is no such evidence on the record which reveals that Harpal Singh had also been injured in the incident. Although from the statement of Dr. P.K.Jain (PW/24) also corroborated from the MLC report (Ex.P/63 and Ex.P/64) it appears that Mangal Singh sustained a lacerated wound on his head and also sustained fracture in his left ulnar bone and Veer Singh sustained one simple injury on his head but appellants neither gave any suggestion to any of the eyewitnesses of the incident that Mangal Singh and Veer Singh sustained injuries in the incident nor did they produce any defence evidence in this regard. Even in their Examination under section 313 15 Cr.A.No.1692/2006 of Cr.P.C. they did not state that Mangal Singh and Veer Singh also sustained injuries in the incident. So it can not be said that Mangal Singh, Veer Singh sustained injuries in the incident. Even otherwise from the prosecution evidence it is clear that at the time of incident, appellants came on the field of Roop Singh armed with deadly weapons and they were assailants, so no question of self defence arises.
26. Learned counsel for the appellants also submitted that only on the ground that appellants were present on spot, it cannot be said that they were all members of unlawful assembly because there are many contradictions and omissions in the statements of eyewitnesses regarding the act of appellants. According to prosecution story deceased Rati Bai died due to gunshot injury which was allegedly caused by appellant Jhallu. So other appellants who were allegedly armed with Tabal/stick, at the time of incident cannot not be held liable for murdering the deceased Rati Bai. In this regard he also place reliance on the Apex Court judgment passed in the case of Chikkarange Gowda and Ors. v. State of Mysore reported in AIR 1956 SC 731 and this Court judgment passed in the case of Mohan Singh S/o Khemraj & Ors. v. State of M.P. reported in 2005 (4) MPLJ 183 but the facts of these cases do not match with the present case. In the case of Chikkarange Gowda (supra), the trial court did not mention the fact in the charge framed against the appellants that members of unlawful assembly knew that deceased was likely to be killed in prosecution of that common object and also found that none of the members of the unlawful assembly had the intention to kill the deceased nor did any of them know that the deceased was likely to be killed in the pursuance of the common object while in this case learned Trial Court in the charge framed against the appellants clearly mentioned that fact and from the prosecution evidence, it is clear that appellants went to the spot armed with deadly weapons like 16 Cr.A.No.1692/2006 tabal etc. and co-accused Jhallu was armed with gun which shows that they clearly knew that murder can be caused in furtherance of common object of unlawful assembly.
27. In the case of Mohan Singh S/o Khemraj & Ors. v. State of M.P. (supra), no overt act of the appellant was proved so this Court held that the simpliciter presence of appellant would not be sufficient in the fact and circumstances of the case to hold him responsible for commission of offence of murder with the help of Section 149 of IPC, while in this case, from the statement of eyewitness of the incident Roop Singh (PW/7), Dhan Singh (PW/8), Narayan Singh (PW/9), Angad Singh (PW/1), Khet Singh (PW/2), Gandharv (PW/3), Ujyar Singh (PW/4) and Mangal Singh (PW/5), it is apparent that all appellants came on the spot armed with gun/tabal/stick and took part in the incident which clearly shows that all appellants were the members of the unlawful assembly. So that judgment does not help the appellants much.
28. The Hon'ble Apex Court in the case of Bhargavan v. State of Kerala, reported in (2004) 12 SCC 414, held that:-
"it cannot be laid down as a general proposition of law that unless an overt act is proved against a person, who is alleged to be a member of an unlawful assembly, it cannot be said that he is a member of an assembly. The only thing required is that he should have understood that the assembly was unlawful and was likely to commit any of the acts which fall within the purview of Section 141 IPC."
29. In Yunus @ Kariya and others Vs. State of M.P., reported in AIR 2003 SC 539, the Apex Court also held that:
"fact that accused was a member of unlawful assembly and his presence at the place of occurrence not been disputed is sufficient to hold him guilty even if no overt act is imputed to him."
30. The Hon'ble Apex Court in the case of Virendra Singh v. State of Madhya Pradesh reported in (2010) 8 SCC 407 held that;- 17 Cr.A.No.1692/2006
"Common intention" and "common object"- Both Sections 34 and 149 IPC deal with combinations of persons who become punishable as sharers in an offence- whereas in a case where Section 149 applies, a constructive liability arises in respect of those persons also who do not actually commit the offence."
31. In Allauddin Mian & Ors. Sharif Mian & Ano. vs State of Bihar AIR 1989 SC 1456, the impact of Section 149 IPC was explained by Apex Court as under:-
"....... This section creates a specific offence and makes every member of the unlawful assembly liable for the offence or offences committed in the course of the occurrence provided the same was/were committed in prosecution of the common object or was/were such as the members of that assembly knew to be likely to be committed. Since this section imposes a constructive penal liability, it must be strictly construed as it seeks to punish members of an unlawful assembly for the offence or offences committed by their associate or associates in carrying out the common object of the assembly. What is important in each case is to find out if the offence was committed to accomplish the common object of the assembly or was one which the members knew to be likely to be committed. There must be a nexus between the common object and the offence committed and if it is found that the same was committed to accomplish the common object every member of the assembly will become liable for the same. Therefore, any offence committed by a member of an unlawful assembly in prosecution of anyone or more of the five objects mentioned in Section 141 will render his companions constituting the unlawful assembly liable for that offence with the aid of Section 149 of IPC."
32. The Apex Court in the case of Ramesh and Ors. v. State of Haryana, AIR 2011 SC 169 also held that "Section 149 --- Common object of unlawful assembly has to be gathered from the nature of assembly, arms possessed by them and behaviour of assembly at or before occurrence- Each of accused need not commit some illegal overt act- An assembly, which is not unlawful, when assembled, may subsequently become an unlawful assembly- When the assembly is found to be unlawful assembly in prosecution of the common object, every member of the unlawful assembly shall be guilty of the offence committed by another member of the assembly."
18Cr.A.No.1692/2006
33. So, only on the ground that appellants Harpal Singh, Panchu Singh, Veer Singh, Mangal Singh, Bhagwan Singh did not inflict any injury to the deceased, it cannot be said that they were not liable for the murder of deceased Rati Bai. On the contrary from the prosecution evidence it appears that at the time of incident appellants Harpal Singh, Panchu Singh, Veer Singh, Mangal Singh, Bhagwan Singh also came on the spot armed with deadly weapons like, Tabal and sticks along with the appellant Jhallu Singh who was armed with gun which shows that appellants knowingly that the murder of deceased person is likely to be committed by the members of the assembly remained a member of the assembly. In these circumstances all appellants are also liable for the act of other appellants as a member of unlawful assembly.
34. From the above discussion we are of the view that from the statements of prosecution witnesses Roop Singh (PW/7), Angad Singh (PW/1), Khet Singh (PW/2), Gandharv (PW/3), Mangal Singh (PW/5), Dhan Singh (PW/8) and Narayan Singh (PW/9), who also sustained injuries in the incident as also corroborated from other evidence it is clearly proved that out of the appellants accused Jhallu Singh who was armed with double barrel gun, Harpal Singh with tabal (sharp edged object), appellants Panchu Singh, Veer Singh, Mangal Singh, Bhagwan Singh with sticks came on the spot with intention to kill Rati Bai and caused the injuries to Roop Singh (PW/7), Angad Singh (PW/1), Khet Singh (PW/2), Gandharv (PW/3), Mangal Singh (PW/5), Dhan Singh (PW/8), Narayan Singh (PW/9) and Jhallu Singh fired on Rati Bai and other appellants caused the injuries to remaining injured due to which, deceased Rati Bai died and Roop Singh (PW/7), Angad Singh (PW/1), Khet Singh (PW/2), Gandharv (PW/3), Mangal Singh (PW/5), Dhan Singh (PW/8), Narayan Singh (PW/9) sustained injuries. 19 Cr.A.No.1692/2006
35. So in the considered opinion of this court the learned trial court did not commit any mistake in finding appellants guilty for the aforesaid offences. So the finding of conviction and sentence of Trial Court is hereby upheld. Resultantly, the appeal has no merits and the same is hereby dismissed. All the jail sentences of appellants shall run concurrently. The period already undergone shall be set off from the period of substantive jail sentence.
36. It is stated that the appellant No.1 Jhallu Singh is in jail. He shall remain incarcerated to undergo the remaining part of the sentence. The appellants No.2 to 6 namely Harpal @ Bhav Singh, Panchu @ Pancham Singh, Veer Singh, Mangal @ Jhallu Singh and Bhagwan Singh @ Jhallu Singh, who are on bail are directed to surrender before the Trial Court on 04.12.2017 and the Trial Court is directed to send them to jail for serving the remaining part of jail sentence. If the appellants No.2 to 6 namely Harpal @ Bhav Singh, Panchu @ Pancham Singh, Veer Singh, Mangal @ Jhallu Singh and Bhagwan Singh @ Jhallu Singh do not surrender as directed above, the trial court shall take action according to law for the arrest of the appellants No.2 to 6.
(R.S. Jha) (Rajeev Kumar Dubey)
Judge Judge
(ra)
Digitally signed by
RANJEET AHIRWAL
Date: 2017.11.14
17:44:46 +05'30'