Allahabad High Court
Ajai Pratap Singh, Shiv Prtap Singh, ... vs State Of U.P. And Ors. on 31 August, 2007
Author: R.N. Misra
Bench: Amar Saran, R.N. Misra
JUDGMENT R.N. Misra, J.
1. Since both the aforesaid criminal appeals are connected with, same case, therefore, they are being disposed of together by a common judgment, which is being passed in criminal Appeal No. 2753 of 1999.
2. These appeals have been preferred by of the appellants against the Judgment and order dated 6.9.1999, passed by Sri N.L. Saxena, the then Ist Additional Sessions Judge, Mathura in S.T. No. 375 of 1992, by which the appellants have been Convicted for the offence, punishable under Section 302, read with Section 149 I.P.C. and sentenced to undergo life imprisonment and fine Rs. 5000/- each. In default of payment of fine, they shall undergo additional R.I. for one year. They have farther been convicted for the offence, punishable under Section 148 I.P.C. and sentenced to undergo R.I. for two years. They have further been convicted for the offence, punishable under Section 324 read with Section 149 I.P.C. and sentenced to undergo R.I. for two years. All the sentences have been ordered to run concurrently.
3. The facts giving rise to this case are as under:
According to the prosecution case, the complainant-informant Swadesh Kumar and the accused-appellants are residents of village Rasmai (Nasirpur), P.S. Sadabad, the then district Mathura (now district Hathras). There was enmity between the parties. On 19.1.1992, the appellant Vimal Pratap Singh spitted on Subodh Kumar (one of the deceased) with intent to cause insult to him and on this, some altercations took place between them. Subodh Kumar was an old man. He asked Vimal Pratap why he had spitted on him, who was like his father in age. Subodh Kumar further rebuked him and asked him to spit on his own father. This incident created, bad bipod in the mind of Vimal Pratap and his family members and consequent to that incident, the accused appellants Ajai Pratap Singh, Shiv Pratap Singh, Shyam Pratap Singh, Vimal Pratap Singh, Smt. Krishna and Smt. Madhu came to the house of complainant-informant on 20.1.1992 at about 7.00 A.M. The appellant Ajay Pratap Singh had spear, Shyam Pratap Singh had knife, Shiv Pratap Singh had Khukhari (a pointed weapon), Vimal Pratap Singh had knife and Smt. Krishna and smt. Madhu had Daranti (sickle) in their hands. Their intention was to kill Subodh Kumar and his family members. As so as they reached the house of complainant-informant, they attacked the family members and killed Rajesh Kumar, Subodh Kumar, Ram Pratap Singh and Smt. Ramkali by assaulting them by their respective weapons. The other family members, Lal Sahab, Brij Raj and Anurag Singh alias Boby wanted to intervene, but they were also assaulted by the appellants. The accused Shiv Pratap Singh was a constable in Assam Rifle, who Pad come to his house on leave. Onkar Singh, who was material uncle of the complainant-informant was also present at the time of incident. He had also seen the occurrence. Madan Pal and Anurudh Pratap Singh, the tenants of the complainant-informant had also seen the said occurrence.
4. The complainant Swadesh Kumar, lodged the F.I.R. Ext. Ka-1 at the police station Sadabad on the same day at 8.15 A.M. The chik is Ext. Ka 4. The police registered a case on crime No. 20 of 1992 as is evident from the copy of G.D. Ext. Ka-5 and started investigation.
5. The Investigation Officer visited the spot, inspected the dead bodies, prepared inquest reports and other papers and sent them for autopsy. The inquest report of deceased Ram Pratap Singh is Ext. Ka-13, Rajesh Kumar is Ext. Ka 14, Smt. Ramkali is Ext. Ka-15 and Subodh Kumar Singh is Ext. Ka-16. The other papers like challan, photo of dead bodies, letter etc. are Ext. Ka-17 to Ka 28. The post-mortem reports of deceased Subodh Kumar, Smt. Ramkali, Rajesh Kumar and Ram Pratap Singh are Ext. Ka-8 to Ka-11 respectively. The injured persons were sent to Primary Health Centre, Sadabad for medical, examination. The medical report of Lal Sahab is Ext. Ka-2, Brij Raj Ext. ka-3 and Anurag Singh Ext. Ka-12. The Investigation Officer inspected the place of occurrence and prepared site plan Ext. Ka-34. He also took blood stained and simple mud from the places, where the dead bodies of four deceased were lying and those memoes are Ext. Ka-29 to 32. During attachment, of property of accused Ajai Pratap Singh, the police found blood stained 'Ballam' from his house, which was used in the crime. The police prepared its memo ext. Kali. The blood stained clothes of injured Lal Sahab and Brij Raj were also taken by the police and had prepared memo Ext. Ka-33. The blood stained articles were sent to the chemical examiner, report of which is Ext. Ka-37. The Investigating Officer recorded statements of witnesses and collected all possible evidence and submitted charge sheet against the accused appellants.
6. The accused persons were charged for the offences, punishable under Section 148, 302, 324, all read with Section 149 I.P.C. They denied the charges levelled against them and alleged their false implications in this case. The accused Shiv Pratap Singh has stated under Section 313 Cr.P.C. that Lal Sahab and others had assaulted him. He sustained injuries and in his defence, he also inflicted injuries to them. The accused Smt. Pratap Singh, Ajay Pratap Singh and Smt. Madhu also took same defence. The accused Smt. Krishna has stated that she was not present on the spot. The accused Shiv Pratap Singh has stated that Lal Sahab and others had assaulted him but he had not assaulted to them.
7. In support of their defence, the accused appellants have produced Dr. Ghanshyam Singh DW-1, Dr. Qamar Ahmad DW-2, Dr. S.C. Sharma DW-3 and Dr. R.C. Jain DW-4. Dr. Ghanshyam Singh has proved Ext. Kha-1, the injury report of Smt. Madhu, which was examined by him on 26.1.1992 at 10.00 A.M in Malkhan Singh Hospital, Aligarh. DW-2 Dr. Qamar Ahmad had made X-ray of Smt. Madhu and has proved X-ray report Ext. Kha-2. Dr. S.C. Sharma has proved injuries of Shiv Pratap Singh examined on 2.1.1992 at about 7.20 P.M. The Injury report is Ext. Kha 3. He has also proved injury report of Ajai Pratap Singh, Ext. Kha-6. Dr. R.C. Jain has proved X-ray report of Shiv Prat.ap Singh, Ext. Kha-7. He has also proved X-ray plate Ext. Kha-8.
8. In support of its case, the prosecution has examined Swadesh Kumar PW-1, Brij Raj PW-2 and Lal Sahab PW-3 as eye witnesses of the incident. Dr. Ravindra Singh is PW-4, who had examined injuries of Lal Sahab and Brij Raj Singh on 20.1.1992 at 11.30 A.M. The injury reports are Ext. Ka-2 and Ka-3 respectively. PW-5 Constable Virpal Singh, who had prepared chik Ext. Ka-4 on the basis of written report Ext. Ka-1 and made entry in the G.D. Ext. Ka-5. He has also proved G.D. report No. 33 dated 21.1.1.992 time 7.45 P.M regarding return of constable of Anil Kumar to police' station, copy of which is Ext. Ka-7. He has also proved Ext. Ka-35 to 42, the blood stained clothes of injured Lal Sahab and Brij Raj Singh, which were handed over to him at the police station by Shishu Pal Singh. He has also proved memo of said clothes Ext. Ka-35. PW-6 is Dr. B.P. Goswami, who had conducted autopsy of four deceased persons described earlier. PW-7 is Dr. Raij Kishore, who had examined injuries of Anurag Singh alias Boby on 20.1.1.992 at Primary Health Centre Sadabad. He his proved his injury report Ext. Ka-12. PW8 is Sub inspector S.C. Misra, who had partly investigated the case. He had proved inquest and other papers of deceased persons, site plan, memoes and other relevant papers. PW-9 is Sub-Inspector Murari Lal Chaudhari, who had taken over investigation from SI. S.C. Misra on his transfer. He had son I blood stained articles for chemical examination and recorded statements of some witnesses and submitted charge shoe against the appellants. PW-10 is constable M.K. Shukla, who had brought dead bodies of deceased to mortuary for autopsy.
9. We have heard Sri V.P. Srivastava, Senior Advocate for the: appellants and learned A.G.A. assisted by Sri Tapan Ghosh, on behalf of State and perused the evidence on record.
10. In this case, the incident took place on 20.1.1992 at about 7.00 A.M. at the house of deceased persons Subodh Kumar and three others. Beside murder of Subodh Kumar, Rajesh Kumar, Smt. Ramkaii and Ram Pratap Singh, three other persons, namely, Lal Sahab, Brij and Anurag Singh alias Boby had also sustained injuries. Swadeh Kumar son of deceased Rajesh Kumar had lodged the F.I.R. Ext. Ka-1 at the police station Sadabad on the same day at 8.15 A.M. The distance of police station from the place of occurrence was about 14 Km as is evident from the chik Ext. Ka 4. All necessary details were given in the F.I.R. It contains date, time and place of occurrence, names of accused with their weapons and the persons murdered and injured. The motive was also given in the F.I.R. Thus, the F.I.R was prompt and there was no scope for in manipulation.
11. The motive behind the occurrence was a very petty incident, which had taken place on 19.1.1992. Vimal Pratap, one of the accused-appellants had spitted on Subodh Kumar, who was an old man. This spitting was made by Vimal Pratap Singh with intent, to cause insult to Subodh Kumar. Subodh Kamar asked him why he had spitted on him as he was a senior member like his father in age. He further asked Vimal Pratap Singh, why he had not spitted on his father. This irked Vimal Pratap Singh and some altercations took place between him and Subodh Kumar at that time. PW-1, Swadesh Kumar was present there. He has stated in his cross examination that when Vimal Pratap Singh had spitted on Subodh Kumar, he was present there. Lal Sahab was also there. However, they intervened and accused Vimal Pratap Singh left the place. PW-3 Lal Sahab has also stated in his cross examination that he could not know the reason why Vimal Pratap had spitted on his son, Subodh Kumar, but he had reached there, where altercations between Subodh Kumar and Vimal Pratap were taking place and he had intervened. These witnesses have also stated that prior to the incident of 19.1.1992, litigations were going on between the parties in consolidation courts. Thus, there was old enmity between the parties and the incident of spitting on 19.1.1992 was the immediate cause for the present incident. PW 1 and 3 have been cross examined by the accused-appellants on the point of incident dated 19.1.1992, but nothing has come out of their cross examinations, which may support the defence. Thus, the motive behind the occurrence was well proved.
12. The mar-peet had taken place at the house of complainant-informant. The pedigree which has come in evidence shows that all the deceased and injured belong to one and the same family and the accused-appellants belong to the other family and they also belong to common pedigree. Sardar Singh was the father of deceased Ram Pratap Singh and injured Lal Sahab. Rajesh Kumar, one of the deceased and Umesh Kumar were sons of deceased Ram Pratap. Smt. Ramkali the deceased was the wife of Lal Sahab, the injured. Swadesh Kumar, the complainant-informant is son of deceased Rajesh Kumar. Brij Raj (injured) and Subodh Kumar (deceased) were the sons of Smt. Ram Kali (deceased) and injured Lal Sahab. Anuraq Singh alias Boby (injured) is son of injured. Brij Raj. PW-1, Swadesh Kumar has stated in his cross examination that all the accused-persons belong to the same family and reside in the same house. The occurrence took place at the house of complainant-informant. The site plan Ext. Ka-34, prepared by the investigating Officer also support it. The place 'X' has been shown in the site plan where deceased and injured were assaulted by the accused-appellants. Place 'A' is the place, whore injured were basking around the bonfire. Place 'B' was cot, on which the dead body of Ram Pratap Singh was placed by the family members after his murder. Place 'C', 'D' and 'E' were the places, where deceased Rajesh Kumar and Subodh Kumar and Smt. Ramkali respectively were murdered. The house of aroused persons has been shown by letter 'F'. The place of bonfire has also been shown by rounded signal in the site plan. The chak road has been shown in between the houses of the injured and the deceased, which were situate towards East and West of the same. The house of accused persons was sit note towards South of the house of complainant-informant and towards West of chak road. However, distance has not been noted by the I.O. The place of occurrence has not been specifically challenged by the accused-appellants, but during the argument, learned Counsel for the appellants has raised some doubt regarding place of occurrence as alleged by the prosecution. No where in their statements, under Section 313 Cr.P.C., any of the accused-appellant has stated that the incident had taken place at their house, though they have taken case of self defence. No where there is explanation tree the side of defence that for what purpose, the accused appellants had gone to the house of complainant-informant, where the Mar-peet had taken place. All the three eye witnesses of fact, namely, PW-1 Swadesh Kumar, PW-2 Brij Raj and PW-3 Lal Sahab have stated that on 20.1.1992 at about 7.00 A.M, the accused-appellants reached their house and committed Mar-peet. They were basking bonfire at that time because it was morning of winter season. The I.O. found the place of bonfire and has shown the same by a circular mark in the site plan. The I.O. also found blood stained mud from the places, where injured persons had fallen dead near their house. The three dead bodies were found on the chak road, which was situate in between houses of Rajesh Kumar, Lal Sahab and Swadesh Kumar. The house of accused persons was for away front the place of occurrence. Nowhere it has been alleged by the accused persons that the deceased persons had died some where else and their dead bodies were taken to the in houses. The witnesses of fact have clearly stated that the lead body of deceased Ram Pratap was placed by them on a cot end that place has been shown by letter 'B' in the site plan by the I.O. The blood stained mud was sent by the I.O. for chemical examination, the report of which is Ext. Ka-37, which shows that the human blood was found on the blood stained mud and clothes. PW-1 has stated in the cross-examination that Rum Pratap was killed by accused persons on the Chabootra situate in the Varandah of the house. That Varandah has been shown by the I.O. in the site plan, where there was a place of bonfire. PW-3, Lal Sahab has stated in his cross examination that Mar-peet had taken place at the chek road in front of house of Rajesh Kumar, but Mar-peet with Ram Pratap had taken place on the Chabootra which was situate in the Gher (courtyard) of his house. Thus, it is proved that the Mar-peet had taken place in the house and near the house of deceased and injured. As we have discussed earlier, there is no case of defence that for what purpose, they had gone there. As such, the place of occurrence as disputed by the prosecution is not disputed and is well proved.
13. All the witnesses of fact have given clear picture of the incident in question. PW-1 Swadesh Kumar, the complainant-informant has stated that on 20.1.1992 at about 7.00 A.M. they were enjoying fire in the Varandah of their house. Rajesh Kumar, one of the deceased was brushing his teeth, in the meantime, all the accused-appellants reached there having arms in their hands. Ajay Pratap had Ballam, Shiv Pratap had knife, Shyam Pratap had Kokhari, Vimal Pratap hed Knife and Smt. Krishna and Smt. Madhu had Daranti (sickle) in their hands. Due to previous dispute of spitting, they made sudden attack, on his family members. First of all, Subodh Kumar was killed by them. When Ramkali and Ram Pratap wanted to intervene, they were also killed. In that incident, Lal Sahab, Brij Raj and Anuraj Singh alias Boby also sustained injuries. Onkar Singh, Kamal Pal, Madanpal, Anirudh Pratap and others saw the incident. PW-2, Brij Raj, one of the injured, has also given the same statement in his cross-examination-in-chief, PW-3, Lal Sahab has also corroborated the statements given by PW-1 and PW-2. All these three witnesses of fact faced lengthy cross examination from the sloe, a accused-appellants, but nothing could come out of their cross examinations, which could support the defence. PW 1, the complaint-informant has stated in his cross-examination that the accused-appellant Shiv Pratap was in service of Assam Rifle and at the time of occurrence, he had come to the village on leave. He has further stated that the litigation between the parties in the consolidation courts were going on. Admittedly, all the accused-appellants belong to same family. Fortunately, PW-1 did not sustain injuries in this incident. Learned Counsel for the appellants has argued that since complainant-informant had not received any injury, therefore, his presence on the spot was doubtful. But this arguments has no force. He escaped due to his good, fortune. In the F.I.R. no description of arms possessed by each of the accused-appellants was given and on this basis, learned Counsel for the appellants has argued that the description of weapons given in evidence before the Court was after thought. But his argument has no force, because in the F.I.R. each and very facts expected to be asked in the courts during cross-examination is not given. The brief facts of the incident are given in the F.I.R. The F.I.R. Ext. Ka-1 snows that the accused-persons had made attack by knife, Kokhari, Daranti and Ballam further in his cross examination, PW-1 has stated that the deceased Rajesh Kumar had got Ballam and knife injuries. Likewise, Smt. Ramkali had also sustained Ballam and knife injuries. No body had Pharsa in his hand. Smt. Ramkali was killed near the outer door of the house and Subodh Kumar was killed on the chak road. All the accused had surrounded Subodh Kumar. He was assaulted by Kokhari, Ballam, knife and Daranti. Ram Pratap was killed on the Chabootara of the Varandah. He has clarified that Ram Pratap was not assaulted on the cot but after sustaining injuries, he was put on the cut y the family members, PW-2, Brij Raj, one of the injured has stated in his cross-examination that all the accused-persons made sudden attack on them due to precious enmity of litigation in the consolidation courts and spitting on Subodh Kumat. PW-3, Lal sahib has stated in his cross-examination that the Mar-pet had taken p;ace on the chak road situate in front of his house, but Ram Pratap was assaulted of the Chabootra of Varandah. Further, He has stated that the lady accused-persons had used Daranti in the mar-peet. Shiv Pratap had wielded Kokhari to Ram Pratap. There was no material contradiction in the statements of witnesses regarding factum of Mar-peet. Learned trial court has rightly believed the statements of witnesses of fact.
14. In the F.I.R, Ext. ka-1, Onkar Singh, Kamal Singh, Madanapal and. Anirudh Pratap were named as eye witnesses and none of them were examined by the prosecution. Onkar Singh was the maternal uncle of the complainant-informant Swadesh Kumar. PW-1, Swadesh Kumar has stated in his cross-examination that Kamal Singh and Madanpal were not related to him but they were teanhers in his village and were residing in his house as tenant. Anirudh Singh was his uncle. In a catena of cases, it has been held that for deciding a fact, quantity of evidence is not considered but quality of evidence is considered. In the case of Seeman v. State , the Hon'ble Apex Court has observed that "non-production of independent witnesses by prosecution, named, in the F.I.R., cannot be taken to be a circumstance to discredit the statements of interested witnesses. It is well settled that the quality not quantity of evidence which should be judged by the court to place credence on it".
15. Nowadays, every person avoids police, thana and courts and do not unnecessarily involve himself in the matter of others, unless it becomes inevitable. In the case of Krishna Mochi v. State of Bihar , the following observation has been made by the Hon'ble Apex Court.
It is a matter of common experience that in recent times there has been a sharp decline of ethical values in public life even in developed countries much less a developing one, like ours, where the ratio of decline is higher. Even in ordinary cases, witnesses are not inclined to depose or their evidence is not found to be credible by courts for manifold reasons. One of the reasons may be that they do not have courage to depose against an accused because of threats to their life, moreso when the offenders are habitual criminals or high-ups in the Government or close to powers, which may be political, economic or other powers including muscle power.
16. As the facts of this case are, it is clear that the accused-appellants had muscle power. In such situation, the independent witnesses could not be expected to come forward to depose against them due to threat of their lives.
17. In the case of Appa Bhai v. State of Gujrat 1988 (suppl.) SCC 241; the Hon'ble Apex Court has made following observations:
Experience reminds us that civilized people are generally insensitive when a crime is committed even in their presence. They withdraw both from the victim and the vigilante. They keep themselves away from the court unless, it is inevitable. They think that crime like civil dispute is between two individuals or parties and they should not involve themselves. This kind of apathy of the general public is indeed unfortunate, but it is there everywhere whether in village life, towns or cities. One cannot ignore this handicap with which the investigating agency has to discharge its duties. The court instead of doubting the prosecution case for want of independent witness, must consider the broad spectrum of the prosecution version and then search for the nugget of truth with due regard to probability, if any, suggested by the accused.
18. The medical evidence supports the prosecution case. The in lured Lal Sahab sustained following injuries per injury report Ext. Ka-2.
(1) Incised wound over frontal region of scalp obliquely 2 ½ X ½ x scalp deep, bleeding present, Margins of wound are clean, no foreign material present in wound. Swelling around wound present.
(2) An incised wound 4 cm X ½ cm x scalp deep over temporal region on right side, obliquely, margins are clean, bleeding present swelling around wound present.
(3) A 4 cm x ½ x scalp deep over vertex region of scalp, bleeding is present, margins of wound clean. Swelling around wound present.
19. All the injuries were caused by cutting weapons and were fresh. The medical examination was made on 20.1.1992 at about 11.30 A.M.
20. Brij Raj, was examined on the same day and sustained following injuries per injury report Ext. Ka-3.
(1) An incised wound 2" x 1/2" muscle deep on right hand between thumb and index finger. Anterior to posterior, margins are clean, bleeding present.
(2) An incised wound 2 1/2" x 1/2" muscle deep on left hand between thumb and index finger anterior to posterior, more on anterior aspect, margins clean, bleeding present.
(3) An incised wound 1" x 1/2" muscle deep just medial to left patella, bleeding present, margins are clean.
(4) A stab wound 1/2" x ½ just below the left nipple, bleeding present probing not done due to surgical region.
(5) Two stab wound in mid axillary line on left side at Level of nipple. Above, blow, Above wound is 1 ½ cm above the other upper wound 4 cm x 3 cm and lower wound 2 cm x 1 cm, bleeding present probing not done due to surgical region.
21. All the injuries were caused by sharp cutting weapons and were fresh.
22. Anurag Singh alias Boby had sustained following injuries per-injury report Ext. ka-12.
(i) A incised wound skin deep with Clean margins. Radish in colour situated on there right cheek of face about 1 cm lat to right angle of mouth sized about 2 cm x 5 cm.
(2) A tender swelling on the right angle of mandible of face sized about 3 cm x 4 cm.
23. The injury No. 1 was caused by sharp cutting weapon and injury No. 2 by blunt object.
24. The post-mortem report of Subodh Kumar (Ext. Ka-8) which wad conducted on 20.1.1992 at about 5.35 P.M. by Dr. B.P. Coswasmi shows following ante-mortem injuries on his body:
(1) Incised wound 2 cm x 1 cm x muscle deep on anterior border of left axilla.
(2) Punctured wound 2 cm x 0.5 cm x cavity deep on left axilla middle part. Oblique directed downwards medially.
(3) incised wound 4 cm x 2 cm x muscle deep on the front of Left upper arm just below left axilla obliquely.
(4) incised wound 2 cm x 1 cm x muscle deep on front of left upper arm just below the injury No. (3).
(5) Punctured wound 3 cm x 1 cm x cavity deep on middle of left scapula, obliquely directed downwards medially scapula fractured.
(6) Punctured wound 4 cm x 0.5 cm x cavity, deep on back of right side of chest 2 cm lateral to mid line obliquely directed downwards medially.
25. From the internal examination pleura was found punctured and both lungs were also punctured.
26. The dead body of deceased Ram Pratap Singh was examined on the same day at about 4.35 P.M. by same doctor, the postmortem report is Ext. Ka-11. The following ante-mortem injuries were found on his person:
1. Incised wound 4 cm x 1 cm x trachea deep on right side of neck upper part 1 cm below right mandible obliquely situated directed medially downwards.
2. Incised wound 5 cm x 2 cm x trachea deep on left side of neck upper part being 6 cm below left ear. Obliquely situated directed medially downwards.
27. From internal examination, both large vessels were found cut and Trachea was fractured.
28. On the body of deceased Smt. Ramkali, Dr. B.P. Goswami (PW 6) found the following ante-mortem injuries:
(1) incised wound 1 cm x 0.5 cm x muscle deep on the front of the left side chest just medial to left nipple at 9 O'Clock position.
(2) Punctured wound 2 cm x 1 cm x cavity deep on the back of left side of chest 3 cm below inferior angle of scapula situated obliquely directed medially upwards. The post-mortem report of* deceased Rajesh Kumar shows following ante mortem injuries:
(1) incised wound 1.5 cm x 0.5 cm x through and through on middle of lower lip, oblique.
(2) Punctured wound 4 cm x 1 cm x cavity deep on the front ?if left side of chest upper part 2 cm below left clavicle and 10 cm above left nipple, situated transversely directed medially downwards.
29. Dr. B.P. Goswasmi was examined as PW-6. He has proved post-mortem reports. According to him, all the injuries sustained by deceased persons were sufficient for death. Nothing could be found in the cross examination of PW-6, which could support the defence.
30. The blood stained clothes, mud and Ballam recovered from the house of accused were sent to Chemical Examiner, report of which is Ext. Ka-37 The articles mentioned at Sl. No. 2 5 wetf found blood stained. The articles mentioned at Sl. Nos. 2, 4 to 6, 8 to 11, 14 to 18 and 22 to 25 were found stained with human blood. These articles were clothes of deceased persons and injured. The blood stained mud and Ballam were also included therein. As such the prosecution version is correct.
31. Learned Counsel for the appellants has laid much emphasis on the right of private defence and non explanation of injuries of the accused by the prosecution. Section 97 of I.P.C. deals with right of private defence regarding person and property which runs as under:
Section 97 : Right of private defence of the body and of property : Every person has a right, subject to the ' restrictions contained in Section 99, to defend-
First - His own body and the body of any other person, against any offence affecting the human body;
Secondly - The property, whether movable or immovable, of himself or of any other person, against any act which is an offence falling under the definition of theft, robbery, mischief or criminal tresspass, or which is an attempt to commit theft, robbery, mischief or criminal tresspass.
32. No doubt according to this provision, every person has a right of private defence, but in the present case, no right of private defence was available to the accused-appellants. As we have held earlier that the mar-peet had taken place at the Mouse of complainant-informant. The house of accused-applicants was situate towards South at some distance. As we have discussed earlier all the accused persons suddenly came to the house of complainant-informant in the morning and assaulted them by knife, Ballam, Kokhari etc. and killed four persons on the spot and caused injuries to three others. They were well prepared with the arms. But there is nothing on record to show that the complainant-informant and his family members were also well prepared for the mar-peet and had arms, rather it is proved that the complainant-informant and his family members were unarmed and could not resist the sudden attack, made by the accused persons. There is no evidence on record that the complainant-informant and his family members had attacked the accused-appellants and they had reacted in their defence and killed four and injured three persons. No where the accused have given any evidence that why they had gone to the house of complainant-informant with arms and well prepared for mar-peet. Therefore, no right of private defence was available to them. The facts are very clear, therefore, we should not indulge in legal technicalities.
33. The injury reports Ext. Kha-1 to Kha-8 show that Smt. Madhu, Shiv Pratap Singh, Shyam Pratap Singh, Vimal Pratap Singh and Ajai Pratap Singh had sustained some injuries. Smt. Madhu was medically examined on 26.1.1992, whereas Shiv Pratap, Shyam Pratap, Vimal Pratap and A jay Pratap were examined on 22.1.1992. They sustained following injuries.
Injuries of accused Smt. Madhu.
(1) Septic wound 1 cm x 0.2 cm x muscle deep on left hand thumb at proximal phalanx and back aspect. Pus present in wound.
(2) Contusion 4 cm x 2 cm on back, right side lower level of lumber region, oblique in shape. Colour was dark green.
(3) Contusion 5 cm x 3 cm on the right hip upper part, oblique in shape. Colour dark green.
(4) Contusion 4.5 cm x 1.5 cm on front of left, forearm upper third transverse in direction. Colour dark green.
(5) Contusion 3.5 cm x 2 cm back of the left leg middle third, oblique in shape. Colour dark green.
The injuries of accused Shiv Pratap Singh.
(1) Septic wound 3 cm x Os.5 cm x scalp with traumatic swelling 6 cm x 4 cm on top of head.
(2) Bluish black contused swelling 6 cm x 9 cm on front of right upper arm lower part.
(3) Bluish contusion 3 cm x 2 cm on back chest left upper part.
(4) Hard dry scabbed abrasion 2 cm x 0.5 cm on back of chest 6 cm below scapula.
(5) Traumatic swelling 4 cm x 4 cm on top of left shoulder besides complaint of pain in front of chest, but no external injury was seen.
The injuries of accused Shyam Pratap Singh.
(1) Dark dry scabbed abrasion 2.5 cm x 0.5 cm with traumatic swelling 4 cm x 3 cm on front and right side nose.
(2) Septic wound 2 cm x 5 cm on outer side left little finger proximal part.
(3) Dry scabbed hard abrasion 1.5 cm x 0.5 cm on outer side left ring finger lower part.
(4) Bluish black contused swelling 7 cm x 4 cm on back of right forearm upper part.
(5) Bluish black contusion 2 cm x 1 cm on back of left side chest lower part.
The injuries of accused Vimal Pratap Singh.
(1) Traumatic swelling 7 cm x 4 cm on left, side head 4 cm above left eyebrow.
(2) Blackish contusion 5 cm x 4 cm on front of left thigh lower part.
(3) Traumatic swelling 6 cm x 9 cm on the back of left hand.
(4) Faint blackish contusion 2 cm x 2 cm on outer side left forearm upper part.
The injuries of accused Ajai Pratap Singh.
(1) Bluish black contusion 4 cm x 2 cm on back lower part upper arm.
(2) Bluish black contusion on back of chest left middle part scapula region.
34. The X-ray report Ext. Kha-2 of Smt. Madhu shows fracture of terminal phalanx on right thump. Ext. Kha-7, x-ray report of Shiv Pratap Singh shows, fracture of parietal bone of skull. Ext. Kha-8 X-ray report of Shyam Pratap Singh shows fracture of nosal bone. There is no reason for delay in the medical examination. The injuries of Smt. Madhu were proved by Dr. Ghanshyam Singh DW-1. In his cross examination, he has stated that all the injuries could be self inflicted also. However, no X-ray report was produced before him. DW-2, Dr. Qamar Ahmad had made X-ray of injuries of Smt. Madhu. The X-ray of right thumb was made but in the report of X-ray, left thumb had been mentioned. This explanation of doctor is not believable that due to clerical mistake, it had occurred. DW-3, Dr. S.C. Sharma has proved injuries of Shiv Pratap, Shyam Pratap and Vimal Pratap. In his cross examination, he could not say whether injuries were two days old Or four days old. Thus, the injuries of accused persons were suspicious.
35. The prosecution evidence -is very clear. PW-1, Swadesh Kumar has stated in his examination-in-chief that his uncle Brij Raj had made defence by using Danda. Further, in his cross examination, he has stated that the accused Shiv Pratap and Shyam Pratap had sustained injuries when Brij Raj defended him by Danda. PW-2, Brij Raj has clearly stated that he had defended himself by using Danda when accused persons were making desperate attack on them. He has further stated that PW-1 had also defended himself by Danda. Further, in his cross-examination, Brij Raj has stated that three accused had sustained injuries. PW-3, Lal Sahab had also stated in the last part of his cross examination that when in defence, Brij Raj started using Danda, four deceased had already died. Thus, it is evident that the injuries caused to the accused person were explained by the prosecution. It was but natural for the family members to defend themselves when assailants six in number armed with deadly weapons were attacking family member causing death of four and injuring three. The mar-peet had taken place at the house of complainant-informant. The dead bodies were found there. The blood stained mud was also found there. The mar-peet had not taken place at the house of accused persons. There was no justification for the accused persons to come with arms to the house of complainant-informant and do mar-peet. Had there any initiation from the side of complainant-informant or his family members, so much casualties in his family could not occur.
36. Learned Counsel for the appellants argued that since theory of self defence was not stated by the prosecution witnesses or police, therefore, this version was not believable and injuries of accused were unexplained. But we see no reason to accept this contention. In the case of State of Gujrat v. Naginbhai Dullah Bhai Patel and Ors. 1983 SCC (Crl) 590, the Hon'ble Apex Court has held "the mere fact that a witness did not disclose a particular fact before the police but disclosed it before the court is not the ground to discard his testmoney, particularly when he is injured and his presence on the spot was doubtless".
37. This is not the law that in each and every case, the injuries of accused persons must be explained by the prosecution.
38. In the case of Hare Krishna Singh and Ors. v. State of Bihar , the following, observations have been hade by the Hon'ble Apex Court:
The obligation of the prosecution to explain the injuries sustained by the accused in the same of occurrence may not arise in each and every case. In other words, it is not an invariable rule that the prosecution has to explain the injuries sustained by the accused in the same occurrence. The burden of proving the guilt of the accused is undoubtedly on the prosecution. The accused is not bound to say anything in defence. The prosecution has to prove the, guilt of the accused beyond all reasonable doubts. If the witnesses examined on behalf of the prosecution are believed by the court in proof of the guilt of the accused beyond reasonable doubt, the question of the obligation of the prosecution to explain the injuries sustained by the accused will not arise. When the prosecution comes with a definite case that the offence has been committed by the accused and proves its case beyond any reasonable doubt, it becomes hardly necessary for the prosecution to again explain how and in what circumstances injuries have been inflicted on the person of the accused.
39. In the case of Sone Lal and Ors. v. State of U.P. , the Hon'ble Apex Court observed that when the incident took place on the land of victim, the defence could not claim right of private defence. This plea was not maintainable that the injuries of accused were unexplained.
40. In the case of Shriram v. State of Madhya Pradesh AIR 2004 SC 491, it has clearly been held that if the occurrence is well proved by the witnesses, the mere non explanation of injuries of accused persons cannot be a ground for acquittal.
41. In the case of Mangu Khan and Ors. v. State of Rajasthan , the Hon'ble Apex Court has observed that in each and every case, it is not mandatory for the prosecution to explain injuries of accused when evidence of prosecution is acceptable.
42. As we have discussed earlier, the prosecution has successfully explained injuries of the accused, which were not fatal, and rather minor, therefore, on that ground, the prosecution cannot be allowed to suffer. Learned Counsel for the appellants has cited following rulings to establish the case of right of private defence:
(1) Jai Dev and Anr. v. State of Punjab.
(2) ACC 1970 SC 83 Nachhattar Singh v. State of Punjab.
(3) Gottipulla venkasiva Subbrayahanm and Ors.
(4) Deo Narain v. State of U.P. (5) State of Gujrat V. Bai Fatima and Anr.
(6) Puran Singh and Ors. v. State of Punjab.
(7) Mitter Sen and Ors. v. State of U.P. (8) 1976 Crl.J. 1736 Lakshmi Singh and Ors. v. State of Bihar.
(9) Wassan Singh v. State of Punjab.
(10) 2003 Crl. L.J. 1226 Rizan and Anr. v. State of Chhatisgarh.
(11) 2003 Crl.L.J. 53 Sekar alias Raja Sekharan v. State rep by Inspector of police Tamil Nadu.
(12) Laxman Singh v. Poonam Singh and Ors.
(13) James Martin v. State of Kerala.
(14) 2005 Crl.L.J. 1727 V. Subramani and Anr. v. State of Tamil Nadu.
(15) 2007 (57) ACC 408 Naveen Chandra v. State of Utaranchal.
43. The aforesaid rulings cited by learned Counsel for the appellants are not applicable on the facts and circumstances of present case. As we have discussed earlier, from the prosecution evidence, it is clear that the accused persons reached the house of complainant-informant with deadly weapons and assaulted them causing death of four and injuring three persons. The victims were unarmed and could not face sudden attack. One or a few of them used Danda in their defence causing some injuries to the accused persons. In, such way, there was no right of private defence to the accused persons. From the evidence on record, it is also clear that the appellants were aggressors, therefore also, they could not claim right of private defence.
44. In view of our above discussions, we come to the conclusion that the prosecution case is well proved and the trial court has rightly believed prosecution witnesses and convicted the appellants. This appeal, is devoid of merits and is Liable to be dismissed.
45. The appeals are accordingly dismissed.
46. The appellants are in jail. They shall remain in jail to serve out the sentences awarded by learned trial court and confirmed by us.
47. Let a copy of this Judgment be sent to the C.J.M. Mathura, who shall submit compliance report to this Court within one month.