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Delhi District Court

Sc No. 59098/16; Fir No.928/15; Ps. S. P. ... vs . Satish@ Rana Page No. 1 Of 14 on 3 October, 2018

                                                          -1-


        IN THE COURT OF SH. SANJEEV AGGARWAL
            ADDL. SESSIONS JUDGE­02, NORTH
                     ROHINI COURTS, DELHI
                                              
STATE CASE No..................................59098/16

                                                                   FIR No. 928/15
                                                                   PS   S. P. Badli
                                                                   U/s:  308 IPC 
State    
                             Versus
  
Satish @ Rana
S/o Sh. Tare,
R/o H. No. A­12, MCD Colony,
Samaipur Badli, Delhi.

                                                       Date of institution:            01.07.2016
                                                       Judgment reserved on:    18.09.2018
                                                       Judgment delivered on:   03.10.2018

ORDER/JUDGMENT:                                          The accused is convicted of the 
                                                         offence(s) u/S 308 IPC. 

J U D G M E N T

1.

  Brief facts, as stated in the chargesheet are that on 01.08.2015, DD No. 34A was marked to HC Chander Singh, who alongwith Ct. Chander Bhan went to the place of occurrence I.e Jhanda Chowk, MCD Colony. At the said place of occurrence, it was revealed to the aforesaid police officials that injured after taking first aid from Bharat Hospital Samaypur Chowk had gone to BSA Hospital. Accordingly,    SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  1 of 14 -2- both the aforesaid police officials went to BSA hospital, Rohini, Delhi, where HC Chander Singh had collected MLC No. 9097/15 of injured Vijender as well as MLC No. 9179/15 of injured Angrez. In the said hospital,   HC  Chander   Bhan  found  injured  Angrez  S/o  Bhup  Singh under treatment. In the hospital itself, HC Chander Singh recorded the statement of injured Vijender which reads as under:

"That he has been working as safai karamchari with MCD and   posted   with   Civil   Line   Zone,   Azadpur.   On   or   about 8:00 pm, he along with his friend Angrez were present at Jhanda   Chowk.   They   were   talking   to   each   other.   After some time, Satish @ Rana, who has been residing at MCD Colony, near Jhanda Chowk came to them and said that he had been searching for both of them for the last many days at that time Satish @ Rana was armed with rod and without   any   reason   he   started   using   abusive   language and assaulted him as well as Angrez, as a result of which they   both   bleeded   from   their   heads   and   after   causing injuries, Satish @ Rana ran away from the spot. He further alleged   that   his   family   members   took   them   to   Bharat Hospital at Samaypur Chowk, from where after first aid, they went to BSA Hospital and were medically examined. He also alleged that Satish Rana without any reason had assaulted   them   with   iron   rod   and   caused   injuries   to    SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  2 of 14 -3- them."

2.   On the said statement, endorsement was made by HC Chander Singh, who handed over rukka to Ct. Chander Bhan, who  went to PS and got FIR no. 928/15 registered from DO and investigations were marked to HC Chander Singh.

3.   During investigations, IO HC Chander Singh prepared the rough site plan at the instance of complainant Angrez and made efforts for the   search   of   accused   Satish   @   Rana.   On   18.08.2015,   on   the identification   of   injured   persons   namely   Vijender   and   Angrez, accused   Satish   @   Rana   was   arrested   from   Jhanda   Chowk,   MCD Colony. During investigations, efforts were made for the search of the rod, but in vain. During investigations, IO had recorded the statement of witnesses and obtained result on the MLCs of injured persons.

4.   After   completion   of   investigations,   a   chargesheet   for   offence punishable   u/s   308   IPC   was   filed   against   the   accused   Satish   @ Rana.

5.   On committal of the case to the Court of Sessions, vide detailed order dated 02.11.2016, a charge(s) u/s 308 IPC was framed against the accused to which he pleaded not guilty and claimed trial.

   SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  3 of 14 -4-

6.   Thereafter, prosecution in support of its case has examined 10 witnesses :

a) PW1 is Dr. Satya Ranjan Panda under whose supervision MLCs Ex.   PW1/A   and   Ex.   PW1/B   of   both   the   injured   persons   were prepared by Dr. Prasun Kumar, JR.
b) PW2 is ASI Gangadhar, who was working as a duty officer, who had   recorded   FIR   Ex.   PW2/A   and   also   made   endorsement   Ex.

PW2/B on rukka and also issued certificate Ex. PW2/C u/s 65B of Indian Evidence Act.

c)   PW3   is   injured   Vijender,   who   deposed   about   the   manner   in which accused Satish @ Rana had assaulted him as well as his friend Angrez. He also exhibited the statement made by him before IO as Ex. PW3/A. He also exhibited the site plan as Ex. PW3/B which   IO   prepared   at   his   instance.   He   also   exhibited   the   arrest memo as Ex. PW3/C of accused Satish @ Rana and also exhibited the personal search memo Ex. PW3/D of accused Satish @ Rana.

d) PW5 is Dr. Brijesh Pathak, who medically examined both the injured   persons  from  surgical  side  and  made   endorsement  from portion X to X1 on both the MLCs Ex. PW1/A and Ex. PW1/B. He also opined the nature of injuries on the MLCs as simple.

e) PW6 is injured Angrez, who deposed about the manner in which accused Satish @ Rana had assaulted him as well as his friend Vijender.   He   also   exhibited   the   arrest   memo   as   Ex.   PW3/C   of accused Satish @ Rana and also exhibited the personal search    SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  4 of 14 -5- memo Ex. PW3/D of accused Satish @ Rana.

f) PW7 is Ct. Rajesh in whose presence, accused Satish @ Rana pointed out the place of occurrence vide pointing out memo Ex. PW7/A.

g) PW8 is HC Chander Bhan (Ct.), who had accompanied IO HC Chander   Singh   on   receipt   of   DD   No.   34A   to   the   place   of occurrence and thereafter to the hospital. He also took rukka to PS and   got   FIR   registered   from   DO   and   after   registration   of   FIR handed over copy of FIR and original rukka to IO.

h) PW9 is Ct. Bijender in whose presence accused Satish @ Rana was   arrested   on   18.08.2015   vide   arrest   memo   Ex.   PW3/C   and personal search memo Ex. PW3/D of accused Satish @ Rana was prepared.

i) PW10 is Sh. Sunder who deposed himself to be the witness of occurrence   and   had   seen   accused   Satish   @   Rana   assaulting Angrez and Vijender with an iron rod on their head.

j) PW11 is IO ASI Chander Bhan (HC) who deposed regarding the investigations conducted by him. He also exhibited the rukka as Ex. PW11/A, rough site plan prepared by him as Ex. PW3/B, arrest memo of accused Satish @ Rana as Ex. PW3/C, personal search memo   of   accused   Satish   @   Rana   as   Ex.   PW3/D,   disclosure statement made by accused Satish @ Rana as Ex. PW11/D and pointing out memo as Ex. PW7/A. (It is pertinent to mention here that no witness as PW4 has been    SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  5 of 14 -6- examined in the present case.)

7.   I  have heard Sh. Pankaj Bhatia, Ld. Addl. PP for the State and Sh. Arjun Mehta, Ld. Counsel for the accused.

8.   It was contended by Ld. Defence counsel that the testimonies of PW3   Vijender   and   PW6   Angrez   are   not   trustworthy,   as   there   are number of material contradictions in their testimonies which shows that they are not trustworthy witnesses.   He has further argued that there is no independent witness to the alleged occurrence besides PW3   and   PW6   to   lend   corroboration   to   their   story.     He   further submits that both the injured persons even otherwise had received simple injuries on their scalp, therefore, no offence u/S. 308 IPC is made out. 

9.         On   the   other   hand,   Ld.   Addl.   PP   for   the   State   had   strongly controverted   the   above   allegations   and   had   argued   that   from   the testimonies of PW3 Vijender, complainant and that of PW6 Angrez, the prosecution has been able to establish the time, place as well as the manner of the incident, the identity of the accused is not in doubt as he was previously known to PW3 and PW6 being resident of the same locality.  The incident took place without any provocation on the part of the above witnesses.  

         He further submits that in fact the Ld. Defence  counsel has not    SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  6 of 14 -7- chosen to cross­examine PW6 Angrez, whose testimony has gone unrebutted.   Similarly, their testimonies have been corroborated by independent witness PW10 Sunder, who was selling street food at the place of the incident, who has also not been cross­examined.  He further submits that as per the MLCs of the injured both of them had suffered injuries over parietal region of the head and they had been given   sutures,   therefore,   the   accused   can   be   attributed   with   the intention or knowledge, that such injuries are likely to cause death of the above injured persons, if their death had been actually caused due   to   the   said   injuries.     Therefore,   attempt   thereof,   would   be punishable u/S. 308 IPC.

10. I have gone through rival contentions. 

11. PW3 Vijender in his testimonial deposition before the Court has deposed as under :

           I am residing at the aforesaid address along   with   my   family.   I   am   working   as   a sweeper in MCD at Civil Line Zone, Azadpur.           On 01­08­2015, at about 8 PM, I along with   my   friend   Angrej   were   talking   each other while seating at Jhanda Chowk, Delhi. In   the   meanwhile   accused   Satish   @   Rana, who is present in the court today, correctly    SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  7 of 14 -8- identified   by   the   witness,   to   whom   I   knew previously being a resident of same locality came   there   and   started   quarreling   and abusing with me and my friend Angrej.            All of sudden, he assaulted me and my friend Angrej with Iron Rod.   I was hit with Iron   Rod   on   my   hands   and   other   part   of body.  My friends Angrej was also assaulted by accused Satish @ Rana and hit the Iron Rod   on   his   head.    Blood   was  oozing  from my head.   Accused left the spot . We were taken   to   nearby   Bharat   Hospital   by   our family member. After taking the first aid at Bharat   Hospital,   we   were   removed   to   BSA Hospital.     Police   came   in   the   Dr.   BSA Hospital   and   made   inquires   from   me   and recorded   my   statement   Ex.   PW3/A,   which bears   my   signatures  at   point  A.        On  the basis of my statement case was registered.            Thereafter, I along with my friend and police   official   visited   the   spot   and   police inspected   the   spot   at   my   instance   and prepared   the   site   plan     Ex.   PW3/B   which    SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  8 of 14 -9- bears   my  signatures at  point  A. Thereafter we went in search of accused but all in vain.        On 18­08­2015, accused Satish @ Rana was   arrested   at   Jhanda   Chowk,   MCD Colony,   vide   arrest   memo   Ex.   PW3/C bearing   my   signatures   at   point   A   and   his personal search was conducted vide memo Ex.   PW3/D.     Thereafter   my   statement   was recorded by the IO. 
          Accused   assaulted   us   without   any reason and caused head injury to myself as well as my friend Angrej. 

12. This   witness   was   cross­examined.   In   his   cross­examination regarding   identity,   he   stated   that   he   knew   the   accused   since childhood.     Nothing   much   has   come   out   in   his   cross­examination which could help the case of the defence barring some suggestions, which were put to the witness, which he denied. 

13. PW6 Angrez has more or less deposed on the same lines as has been deposed by PW3 regarding the time, place, the manner of the incident and giving  of beatings / assault by the accused with iron rod on their head and other body parts without any provocation.   PW3    SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  9 of 14 -10- and 6 have also stated regarding the arrest of the accused at their instance on 18.08.2015.  Regarding the identity, PW6 has also stated that he knew the accused as he was the resident of MCD colony. The Ld. Defence Counsel has not chosen to cross­examine PW6 whose testimony has gone unrebutted.   The testimony of PW3 converges with   the   testimony   of   PW6   regarding   the   manner   of   the   incident, presence of the accused at the spot, as well as identity.  

14. The testimonies of PW3 and PW6 are also corroborated by the testimony of PW10 Sunder, independent witness, who was a street vendor, selling street food, whose testimony is reproduced as under :

     In the year 2015, I used to sell chowmein on my   rehdi   at   Jhanda   Chowk,   MCD   Colony, Badli. On that day, Angrez and Bijender were present  there and were talking to each there and   in   the   meantime,   accused   Satish   Rana, who  is   present   in   the   court   today   (correctly identified by the witness) came there and hit Angrez and Bijender with an iron rod on their head. Thereafter, he ran away from the spot. IO recorded my statement.
   SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  10 of 14 -11-

15. The   testimony   of   PW10   independent   witness   has   gone unrebutted   unchallenged.     His   testimony   converges   with   the testimonies of PW3 and PW6 regarding the manner of the incident and presence of the accused, as well as PW3 and PW6, as also the manner of the assault by the accused.   He has also reinforced the identity of the accused.

16. The IO has been examined in this case as PW11 namely ASI Chander   Singh,   who   has   deposed   regarding   the   investigations   as were carried out by him including the arrest of the accused as well as collecting the MLCs of the injured, writing of the rukka and the fact that   despite   his   best   efforts,   the   weapon   of   offence   could   not   be recovered   which   is   understandable   as   the   incident   took   place   on 01.08.2015 and the accused was arrested on 18.08.2015.  Therefore, the accused had sufficient time to dispose off the weapon of offence.

                 Though IO had admitted in his cross­examination that many public persons were present at the spot at the time of incident, but he had not recorded their statements, at the same time the IO was not bound to record the statement of all the public witnesses present at the   spot,   as   he   had   recorded   the   statement   of   PW10   Sunder,   as already discussed above.

   SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  11 of 14 -12-

17. Regarding   the   fact   that   the   IO   has   admitted   in   his   cross­ examination   that   it   is   not   mentioned   in   the   MLC   by   the   injured persons the name of the assailant.   The same also does not make any difference to the case of the prosecution, as the MLC is not the encyclopedia of the offence and the victim at that time is in pain and is not bound to disclose everything to the treating doctor. 

18. The MLC of the injured Vijender and that of injured Angrez have been proved by PW1 Dr. Satya Ranjan Panda as Ex. PW1/A and   Ex.   PW1/B   respectively   and   the   nature   of   injuries   have   been proved as simple by PW5 Dr. Brijesh Pathak, SR Surgery.   As per the   MLC   of   injured   Vijender   Ex.   PW1/A,   following   injuries   were found : 

a)   Sutured   wound   (size   6   cm   in   length)   over parietal region of scale;
b) Multiple abrasions (largest size 4 cm x 1 cm) over back.

          Further,   as   per   the   MLC   Ex   PW1/B   of   injured   Angrez,   the following injuries were found :

a)   Sutured   wound   (size   5   cm   in   length)   over parietal region of scalp;

   SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  12 of 14 -13-

b) Multiple bruises (largest size 4 cm x 1 cm) over right shoulder and back, colour redish.

19. In the present case, the accused had assaulted with an iron rod on the head of both the injured persons PW3 and PW6 due to which  they had suffered injuries on the parietal region of their head which is one of the most vital part of the human body and any small injury thereon can be fatal and in fact both of them had to be given sutures to repair their injuries, as is evident from their MLCs., though the injuries were found  to be simple in nature, but it is the intention and the knowledge, with which said injuries had been caused by the accused had to be seen and not the result thereof.  The accused did what he could do to cause such injuries oblivious of the result.

20. Therefore,   the   intention or   knowledge  of  the  accused  could  be said to be of the kind or degree as mentioned u/s 299 IPC i.e. the accused can be attributed with the intention of causing such bodily injury, as was likely to cause death or with the knowledge that by such act he was likely to cause death. Therefore, the attempt thereof would   be   punishable   u/s   308   IPC.   Therefore,   the   prosecution   has only been able to make out a case u/s 308 IPC.

   SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  13 of 14 -14-

21. To sum up :

From the aforesaid analysis of evidence, the probative force of the   prosecution   evidence,   as   a   whole   is   touching   the   point   of certainty on the scales, where probability of happening of any event is   assessed   or   measured,   whereas   the   defence   version   is   having very   low   probative   force,   which   is   almost   touching   the   point   of disbelief.   As a consequence, the accused Satish @ Rana stands convicted u/S. 308 IPC.
Announced in the open Court      (Sanjeev Aggarwal) rd on this 03  day of Oct. 2018.       Addl. Sessions Judge­02,North                                                             Rohini Courts, Delhi                                        03.10.2018        SC No. 59098/16;     FIR No.928/15;   PS. S. P. Badli;       State Vs. Satish@ Rana        Page No.  14 of 14