Rajasthan High Court - Jaipur
Amar Singh vs State Of Rajasthan Through P.P on 27 September, 2013
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR J U D G M E N T 1) D.B. CRIMINAL APPEAL No.139/2010. Amar Singh Vs. State of Rajasthan 2) D.B. CRIMINAL APPEAL No.123/2011. Harveer Vs. State of Rajasthan & Ors. Date of Judgment :- September 27, 2013. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ HON'BLE MRS.JUSTICE NISHA GUPTA Shri Pankaj Gupta and Shri Ashish Kumar Sharma for accused-appellant-Amar Singh Shri Ravi Kasliwal for complainant-Harveer in D.B. Criminal Appeal No.139/2010. Shri Ravi Kasliwal for complainant-appellant-Harveer Shri Pankaj Gupta and Shri Ashish Kumar Sharma for accused-respondents No.2 to 17 in D.B. Criminal Appeal No.123/2011. Shri Javed Choudhary, Public Prosecutor for the State. **** Reportable BY THE COURT (Per Mohammad Rafiq J.):-
1) These two appeals are directed against the common judgment dated 06/02/2010 passed by learned Additional District and Sessions Judge (Fast Track) Mahuwa, District Dausa in Sessions Case No.11/2008 (34/2005) whereby, the accused-appellant Amar Singh was convicted for offence u/S.302 IPC and sentenced to life imprisonment with fine of Rs.2,000/- and in default of payment thereof, he was to further undergo simple imprisonment of three months. He was also convicted for offence u/S.307 IPC and sentenced to rigorous imprisonment of ten years with fine of Rs.500/- and in default of payment thereof, he was to undergo imprisonment of one month. Both the sentences were ordered to run concurrently.
2) While D.B. Criminal Appeal No.139/2010 has been filed by accused-appellant Amar Singh assailing the judgment of conviction and sentence dated 06/02/2010, D.B. Criminal Appeal No.123/2011 has been filed by complainant-Harveer Gurjar assailing the acquittal of sixteen other accused arrayed as respondents No.2 to 17 in the said appeal, of the charges for offence u/Ss.148, 302 and 302/149, 307 and 307/149, 324 and 324/149, 325 and 325/149 IPC and additionally acquitting accused Hans Ram of charge for offence u/S.3/25 of the Arms Act.
3) Brief facts giving rise to these appeals are that injured-Harveer Gurjar (PW1) gave a parcha bayan (Exb.P/1) to the S.H.O. Police Station Salimpur, which was recorded by the police in Government Hospital at Mahuwa on 22/04/2005, wherein he alleged that on that day at about 4.30 p.m., accused who were armed with gun, lathi, pharsa and katta assembled at the place of incident for constructing a road through the 'talai' (pond) situated in the agriculture field of the complainant-party. Accused-Amar Singh opened fire, which hit Ram Naresh at his armpit. Another fire opened by Amar Singh hit Samay Singh at his neck and below the chest. Accused-Charat inflicted a dharia blow on the head of the informant-Harveer (PW1). Accused Hans Ram inflicted a dharia blow on the head of Rajoli and pellets fired by Amar Singh, hit her hand. Accused Mahendra Bhopar inflicted a lathi blow on the back of Rajoli. Amar Singh opened fire, which hit Smt.Mahendra W/o Bharosi on her hand and stomach. The other accused pelted stones. Hans Ram opened fire at Ram Naresh. Villagers watched the incident from distance and did not come forward to save them due to fear of their life. The land of the 'talai' situated in Village Amarpur is entered in the name of Girraj in the revenue record. Accused wanted to forcibly construct a road through the 'talai' upto Shivalaya and complainant objected to this.
4) The police initially registered FIR No.55/2005 at Police Station Salimpur against the accused for offence u/Ss.147, 148, 149, 323, 324, 325, 326, 336 and 307 IPC and Section 3/25 of the Arms Act however in course of time, injured-Ram Naresh died, therefore, offence of 302 IPC was added. During the course of investigation, the police filed challan against as many as eighteen accused. Charges for offence u/Ss.148, 302 and 302/149, 307 and 307/149, 324 and 324/149, 325 and 325/149 IPC were framed against all the accused, whereas accused Hans Ram was additionally charged for offence under Section 3/25 of the Arms Act. All the accused denied the charges and claimed to be tried. Accused Surgyan died during trial therefore proceeding against him was dropped. Prosecution examined twenty three witnesses and exhibited seventy eight documents to prove its case, whereas defence examined one witness and exhibited eleven documents. Upon conclusion of the trial, trial court convicted and sentenced the accused-appellant in the manner indicated above, whereas other accused were acquitted of all the charges. Hence, these appeals by accused-appellant-Amar Singh and complainant-Harveer respectively, assailing the part of the order with which they are aggrieved.
5) We have heard Shri Pankaj Gupta, learned counsel for accused-appellant-Amar Singh, Shri Javed Choudhary, learned Public Prosecutor for the State and Shri Ravi Kasliwal, learned counsel for complainant-Harveer.
6) Shri Pankaj Gupta, learned counsel for the accused-appellant-Amar Singh has argued that as per evidence of injured-witnesses-Harveer (PW1), Rajoli (PW2), Smt.Mahendra (PW3), Samay Singh (PW6) and Brij Mohan (PW7), the complainant-party was aggressors as they objected to the laying a road by the accused leading to Shivalaya in their agriculture field. The investigation officer-Ramchandra (PW21) has admitted in his statement that the road was existed there. Learned counsel in this connection referred to the site-plan (Exb.P/6) to argue that the case originally set up by the complainant in the parcha bayan/first information report was that the accused wanted to construct a road through 'talai' entered in the name of Girraj in the revenue record, which case maintained by the prosecution witnesses in their statements recorded by the police u/S.161 Cr.P.C. However, when the prosecution witnesses appeared in the court, they completely changed their original version given to the police. Learned counsel referred to the statement of injured-witness Harveer (PW1) to argue that this witness has changed his initial version by stating that accused forcibly wanted to create a way through their agriculture land upto Shivalaya and when complainant forbade them, accused attacked them. Amar Singh opened fire at Ram Naresh and second fire opened by Hans Ram also hit him. Then, he stated that accused Charat inflicted a dharia blow on his head. All the accused gave beating to the members of the complainant-party by lathi, pharsa and dharia. Complainant became unconscious. Rajoli and Smt.Mahendra also received fire-arm injuries at the hands of Hans Ram. The statement of this witness Harveer (PW1) recorded u/S.161 Cr.P.C. (Exb.D/1) is contrary to the stand taken by him in parcha bayan that accused wanted to create a way through the land of 'talai', which was objected to by the complainant. Harveer (PW1) has stated that Amar Singh opened fire, which hit Ram Naresh at his stomach, another fire opened by Hans Ram hit Ram Naresh at his stomach and then Charat inflicted a dharia blow on his chest. This witness has further stated that when accused were trying to forcibly construct the way through their land and when they forbade them, the accused attacked them.
7) Shri Pankaj Gupta, learned counsel for appellant argued that Harveer (PW1) has in cross-examination, completely disowned the story set up by him in the first information report and has denied the suggestion that there exist a Shivalaya and road was being constructed through talai. In cross-examination, he has stated that the incident took place at 4.30 p.m. because the accused wanted to create a way through their land, which the complainant resisted. He then further stated that accused started constructing the way through their land only about 5-10 months before the incident. They had brought the sand in the tractor-trolley to level the land and he did not allow unloading the same, which gave rise to the dispute. This witness has denied the suggestion that there already existed a 8 feet wide way going through the agriculture land of Shiv Charan of the complainant party. He also denied the suggestion that gravel, sand and stones were lying stored and were unloaded on the eastern boundary of the agriculture land of complainant. When statement of this witness is analysed in the light of the site-plan (Exb.P/6), version of this witness stands falsified, wherein it is mentioned that gravel, sand and stones were lying on the agriculture field. Shivalaya is also indicated at place x3 in the site-plan (Exb.P/6). The gravel, sand and stones were laid on the ground parallel to the boundary of the agriculture field of the complainant from eastern corner to southern corner starting from north side and there was storage of gravel, sand and stones on both the corners upto the 'talai' (pond) and black-sand was lying stored at the eastern boundary of the agriculture field of complainant-Harveer. In cross-examination, this witness has further stated that dispute arose when accused wanted to unload the sand from their tractor-trolley. According to Harveer (PW1), fire was opened from the distance of 10-15 feet, whereas in the site-plan (Exb.P/6), the distance between the place from where accused Amar Singh opened fire and the place where deceased received fire-arm injuries has been indicated to be 40 feet. This witness has stated that Amar Singh and Hans Ram both opened fire twice each and thus in total they opened four fires but neither in the parcha bayan/FIR (Exb.P/1) nor in his statement recorded u/S.161 Cr.P.C. (Exb.D/1), this has been mentioned. He has mentioned the role of Hans Ram on allegation of opening fire.
8) Referring to court statement of Rajoli (PW2), the learned counsel argued that she too has changed her entire version as to the place through which the road was being constructed when compared with her earlier statement given to the police u/S.161 Cr.P.C. (Exb.D/2). Rajoli (PW2) has stated that Amar Singh opened fire and Hans Ram also opened fire. Fire opened by Hans Ram hit Ram Naresh. Hans Ram took the gun from Ram Prasad and then opened fire. Mohan had katta, he also fired at Surgyan and exhorted other accused to kill them. Amar Singh opened fire, which hit Ram Naresh at his stomach and Hans Ram also opened fire, which also hit Ram Naresh at his stomach. Amar Singh opened another fire, which hit his stomach. This witness has denied the suggestion that the gravel, sand and stones were already laid on the way and stored thereabout, which is in direct conflict with the site-plan (Exb.P/6). Smt.Mahendra (PW3) has also made similar court statement, where she gave a different version than the one given to the police u/S.161 Cr.P.C. (Exb.D/3) alleging that accused were constructing a road through the land of 'talai'. Smt.Mahendra (PW3) has stated that Amar Singh opened fire, which hit Ram Naresh. Hans Ram opened another fire, which hit Samay Singh, Rajoli and Ram Naresh. She has stated that prior to the date of incident, accused never tried to create a way through the agriculture field of the complainant but she has stated that she did not know how the accused suddenly on that day started construction through their agriculture field. She has stated that Amar Singh opened fire twice. The first fire hit Ram Naresh and second fire hit Samay Singh. She has stated that Amar Singh at that time was standing on the 'dol' (kachcha boundary made of mud).
9) Referring to the statement of Raju Lal (PW5), learned counsel argued that he has also stated that Amar Singh opened fire, which hit Ram Naresh at his armpit and stomach. Some of the pellets also hit Samay Singh, Rajoli and Mahendra. Hans Ram opened second fire, which hit Ram Naresh at his stomach and some of the pellets hit Rajoli and Mahendra. Charat inflicted a dharia blow on the head of Harveer. Jag Ram inflicted a dharia blow on the head of Rajoli. Accused-Mahendra Bhopar inflicted a lathi blow on the back of Rajoli. This witness has also stated that accused in the past never tried to create the way through their agriculture land. Only the accused can explain why on that day, they wanted to create the way through their agriculture land. This witness has further stated that if the accused had not tried to construct the way, perhaps the incident would not have taken place. This witness has denied the correctness of site-plan (Exb.P/6), wherein the way has been indicated between the agriculture field of Shiv Charan of complainant-party and Harveer of the accused-party and moram has been laid on that way upto quite a distance, which point has wrongly been shown in the site plan (Exb.P/6). In cross-examination, Raju Lal (PW5) has admitted that accused were constructing the way parallel to the boundary of the agriculture field of Harveer (PW1) and that despite their constructing the road, the boundary of the agriculture field of Harveer was not damaged and remained intact. This significant statement indicates that in fact the road was being constructed on the already existing 8 feet wide way adjoining to the boundary of the agriculture field of Harveer and in connection therewith, the accused had collected the construction material - gravel, sand and stones etc. at different points and when they were unloading the same, a part of it spilled into their agriculture field because the existing width of way was only 8 feet. It suddenly gave rise to the incident. Raju Lal (PW5) in his cross-examination has stated that Ram Naresh, Rajoli, Samay Singh and Mahendra received injuries from the fire opened by Amar Singh. This witness has made a true statement that the fire was opened by Amar Singh alone and it is this injury, which hit not only Ram Naresh but also Rajoli, Samay Singh and Mahendra. This witness has denied the suggestion that he carried his licensed gun and that the incident started first due to the fire opened by him.
10) Learned counsel further submitted that Samay Singh (PW6) also changed his version and gave different version in the court than the one given to the police u/S.161 Cr.P.C. (Exb.D/5), wherein he also alleged that road was being constructed through the land of 'talai'. Samay Singh (PW6) has denied the existence of the 'talai' and also that it was full of water. This witness has further stated that Amar Singh fired at Ram Naresh from a distance of 10-15 feet and not 40 feet as indicated in the site-plan (Exb.P/6). He has denied the suggestion that Surgyan received fire-arm injuries from the licensed gun of Raju Lal (PW5) though admitted that he is a retired army personnel and that he has a licensed gun. Brij Mohan (PW7) also gave a different court statement than the one given to the police u/S.161 Cr.P.C. (Exb.D/6). Brij Mohan (PW7) has stated that only three rounds of fire were opened. Two empty cartridges were recovered from the place of incident and third empty cartridge remained in the gun, which therefore could not be found on the place of incident. In cross-examination, he admitted that Amar Singh opened fire while standing on the boundary of the agriculture field of Harveer but in second sentence, he stated that Amar Singh opened fire from agriculture field of Harveer from a distance of 10 feet. Tui Ram (PW10) has stated that Amar Singh opened fire, which hit Ram Naresh and Samay Singh and second fire opened by Hans Ram hit Samay Singh, Mahendra and Rajoli. Charat inflicted a dharia blow on the head of Harveer. Jag Ram inflicted a dharia blow on the head of Rajoli. In cross-examination, he stated that accused had unloaded 4-5 tractor-trolleys of gravel, sand and stones etc. in the agriculture field of Hans Ram. However, quarrel took place when accused came towards the boundary of Harveer and started unloading the moram at his agriculture field. This witness has stated that only two rounds of fire were opened but he saw Amar Singh firing only once and not thrice. Kailash (PW11) has in his cross-examination stated that Amar Singh fired only once and not thrice and that pellets of his fire hit all the injured. Amar Singh opened fire from the agriculture field of Harveer, Hans Ram opened fire from the agriculture field of Harveer. Amar Singh opened fire, which hit Ram Naresh from a distance of 10-12 feet. This witness in cross-examination has stated that last fire was opened by Amar Singh, which missed and did not hit anybody. Sheesh Ram (PW12) has stated that Amar Singh first opened fire, which hit Ram Naresh in his stomach, and Samay Singh in his neck and chest. Second fire opened by Hans Ram also hit Ram Naresh left side of his stomach, Mahendra on her stomach and hand and Rajoli on her tempo parietal region. Charat inflicted a dharia blow on the head of Harveer and Jag Ram inflicted a dharia blow on the head of Rajoli.
11) Shri Pankaj Gupta, learned counsel for the appellant further argued that the trial court convicted the accused-appellant solely on the basis of F.S.L. Report, which described the empty cartridges recovered vide memo (Exb.P/8), which were fired from the gun vide articles 10-11. Learned trial court failed to consider that the pellets recovered from the body of the deceased were not sent to the F.S.L. for comparison that they were in fact fired from the empty cartridges recovered vide Exb.P/8 as articles 5 and 6. In the absence of this important evidence, pellets cannot be taken to have been connected with the gun of the appellant. It was further argued that though the police gave negative final report but the Magistrate took cognizance against them. Learned counsel referred to the site-plan (Exb.P/6) to argue that the distance from place x to xa has been shown to be 40 feet and accused Amar Singh is stated to have opened fire from place x2, which hit deceased Ram Naresh from place xa, whereas as per the version of the eye-witnesses whom the trial court placed reliance, this distance was only 10-15 feet. If the bore-gun is fired from a distance of 40 feet, pellets are bound to scatter and therefore it cannot be accepted that fire-arm injuries of deceased and other injured might have been caused from a distance of 40 feet. Learned counsel has also referred to the statement of Mukut (DW1) and argued that both the parties engaged in the incident and he heard firing taking place from both the sides. Learned counsel argued that the investigation officer - Ram Chandra (PW21) has also admitted that both the parties engaged in attacking and pelting stones at each other. Learned counsel argued that if it was the case of the complainant that the land through which the road was being constructed was entered in the name of Girraj in the revenue records, the complainant had no right to object to the construction of the pakka road to the Shivalaya as Girraj never objected to the same.
12) Shri Pankaj Gupta, learned counsel argued that first of all the fire was opened by the complainant-party, which hit Surgyan, member of the accused-party (who died during trial). Learned counsel referred to the injury report of Surgyan (Exb.D/10) and argued that he has received as many as five lacerated wounds, two of which were found to be grievous as proved vide x-ray report (Exb.D/11A). One pellet injury was found on left elbow and another pellet injury was found on his left forearm. Dr.C.L. Meena (PW16) has proved that duration of the injuries of Surgyan was within one month. The injury report of Surgyan has been withheld by the prosecution. It was exhibited before the trial court by the defence as Exb.D/10. Learned counsel argued that despite a specific query put to the prosecution witnesses, they failed to give any explanation for the injuries of Surgyan. His injury report has been proved by Dr.C.L. Meena (PW16) and arrest memo (Exb.P/22) has been proved by Ramchandra (PW21), the investigation officer. Learned counsel therefore argued that since prosecution witnesses have made court statements altogether different than the first version given to the police u/S.161 Cr.P.C. during investigation and have given no explanation about the injuries of Surgyan, they have suppressed the genesis of the occurrence and therefore adverse inference should be drawn against them for not presenting the correct picture before the court and making false implication of the accused. If the first version is accepted, injuries of Surgyan becomes more probable that when accused were trying to repair an already existing way to Shivalaya, the complainant-party resisted and one of the member of the complainant-party Raju Lal (PW5), who was serving the Indian Army and possessing the licensed gun, opened fire leading to injuries on the body of Surgyan. In such a situation, accused out of fear of danger to their life, retaliated in right of private defence. Accused-appellant Amar Singh opened fire but this was a single fire, other fire-arm injuries have been disbelieved by the trial court. The offence of the accused-appellant would therefore fall within the Second Exception to Section 300 IPC as the accused at the maximum can be said to have exceeded the right of private defence. Thus, his offence would not come within the purview of culpable homicide amounting to murder and would rather be culpable homicide not amounting to murder falling within clause firstly of Section 300 IPC. Alternatively, learned counsel submitted that since the prosecution witnesses have admitted that there was no previous enmity and the incident took place when accused unloaded gravel, sand and stones from their tractor-trolley into the agriculture field of the complainant-party to which they objected and in that circumstances, the occurrence took place without pre-meditation in sudden fight, on spur of moment and in the heat of passion without the accused taking any undue advantage of the situation or acting in a cruel manner. Therefore, his offence u/S.302 IPC be converted into one u/S.304 Part-I IPC. The accused-appellant-Amar Singh is behind the bars for last eight years & four months and hence, he should be sentenced to the period already undergone by him.
13) Per contra, Shri Javed Choudhary, learned Public Prosecutor for the State and Shri Ravi Kasliwal, learned counsel for complainant-Harveer argued that accused in fact formed an unlawful assembly and they had come with prior meeting of mind fully armed with deadly weapons. Learned counsel for the complainant attacked the judgment of the trial court to the extent of acquittal of other accused and argued that prosecution witnesses have stated that a day before the incident, negotiation took place between the parties and the complainant tried to dissuade the accused from raising construction of the road, yet the accused insisted on constructing the same. In this connection, learned counsel has referred to the statement of the investigation officer - Ramchandra (PW21), who has proved that the gravel, sand and stones were lying stored in the agriculture field of Shiv Charan of the complainant-party. Gravel was laid on the day of incident and that his investigation proved that it was a 'kachcha' road, which the accused were making 'pakka'. The investigation officer has also proved that before start of the construction of the road, negotiations took place between both the parties and the complainant, who objected to the construction of the road by the accused. If the accused thereafter came armed with deadly weapons and opened fire at the complainant, it has to be accepted a pre-meditated attach by unlawful assembly of large number of accused in furtherance of its object. The trial court therefore seriously erred in law in acquitting all the other accused. Learned Public Prosecutor and the learned counsel for the complainant have argued that there is only slight contradiction in the statement of Harveer (PW1) otherwise, all the eye-witnesses and independent witness Tui Ram (PW10) have consistently proved that accused were trying to construct a road through the agriculture field of Harveer (PW1). Learned counsel argued that there was absolutely no evidence to show that the complainant-party was aggressor. It is argued that Mukut (DW1) is not a reliable witness particularly when he could not even prove the existence of Shivalaya in the agriculture field of accused. He could not even tell as to when the Shivalaya was constructed and when the idol was installed therein. Learned Public Prosecutor argued that if the accused had come to the place of occurrence armed with gun, it cannot be said to be a case of sudden fight on spur of moment. Conversely if the case of the defence is accepted that the complainant-party was aggressor, that would mean that accused went back to his house and brought the gun and thereafter attacked the complainant with pre-meditated mind. Learned counsel for the complainant referred to the statements of the prosecution witnesses - Harveer (PW1), Rajoli (PW2), Raju Lal (PW5), Samay Singh (PW6), Tui Ram (PW10), Sheesh Ram (PW12) and Kailash (PW11) and argued that overt act of the accused is proved from the statements of all these prosecution witnesses, who have wrongly been acquitted by the learned trial court.
14) Shri Ravi Kasliwal, learned counsel for the complainant has argued that mere contradiction in the statements of few witnesses regarding distance, the entire prosecution case cannot be thrown out as the other witnesses are supporting it, which is also corroborated from the medico-legal evidence. Allegation against Hans Ram of opening fire at the complainant is consistently maintained in the FIR as well as statements of the prosecution witnesses recorded under Section 161 Cr.P.C. as also in the court. The trial court therefore ought not to have discarded that part of the statements. Learned counsel for the complainant argued that the trial court has seriously erred in law in holding that it was a case of over implication of the accused and that it was not a case of unlawful assembly, whereas evidence proves otherwise. In support of his plea, learned counsel for the complainant has placed reliance upon the judgment of Supreme Court in Sunil Kumar & Anr. Vs. State of Rajasthan : (2005) 9 SCC 283. It was argued that the land, on which the road was being constructed, does not belong to the accused and therefore no right of private defence could have accrued to the accused. In support of his plea, learned counsel for the complainant has relied on the judgment of Supreme Court in Jassa Singh and others Vs. State of Haryana : (2002) 2 SCC 481. Learned counsel for the complainant argued that there was no case of provocation, muchless sudden and grave provocation. Accused failed to prove that if the complainant-party was aggressor, why they did not damage the property of the accused-party and therefore there was no reason of sudden provocation to them and opening fire at the complainant. In support of his plea, learned counsel placed reliance upon the judgment of this Court in Ghanshyam Vs. State of Rajasthan : 2007(2) WLC (Raj.) 641. The appeal of the complainant be therefore allowed and the other accused be convicted being members of the unlawful assembly.
15) We have given our anxious consideration to the rival submissions and perused the material available on record.
16) We would first of all deal with the role assigned to each accused and the overt act attributed to them by the prosecution witnesses because that would facilitate the task of this Court in deciding on the correctness of the finding of acquittal recorded by the trial court in favour of other sixteen accused. Total eighteen accused were named and surprisingly, the investigating agency filed challan against all eighteen. In contrast thereto however, there was one deceased (Ram Naresh) and five injured.
17) Coming now first of all to the case of injured-Harveer (PW1) vis-a-vis the role assigned to the accused, we find that according to the injury report of Harveer (Exb.P/2) proved by Dr.C.L. Meena (PW16), he sustained only one lacerated wound on the right temporal parietal region of scalp in the size of 7cmx1cmxbone deep, wherefor x-ray was advised. His x-ray report (Exb.P/36) has proved that this resulted in depressed fracture of right parietal bone of skull. In the FIR, allegation of causing the injury on the head of Harveer has been attributed to Charat Singh, which has been reiterated by the prosecution witnesses in their statements. No witness has stated that 'dharia' was used from reverse side. According to Dr.C.L. Meena (PW16), this injury could be caused only by a blunt weapon. None of the prosecution witnesses have stated that dharia was used from reverse side. The allegation against accused-Charat Singh did not find any corroboration from the medico-legal evidence. Even though the police has shown the recovery of dharia at his instance vide Exb.P/15 with no blood stains but recovery by itself does not prove that this weapon was used from reverse side for causing the blunt injury on the skull of injured-Harveer by accused Charat Singh especially, in the face of alleged involvement of large number of the accused. Charat Singh has rightly been extended the benefit of doubt by the trial court.
18) Adverting now to the injuries of Rajoli (PW2), the same have been proved by Dr.C.L. Meena (PW16). According to her injury report (Exb.P/33), she sustained three injuries. Injuries No.1 and 3 were fire-arm injuries, whereas Injury No.2 was incised wound. On being subjected to x-ray, Injury No.1 was opined to be grievous, whereas other injuries were opined to be simple vide x-ray report (Exb.P/44). Injury No.1 was pellet injury in the size of cmxcm on left side face with T.M. Joint by gun shot. In the FIR, Harveer (PW1) alleged that Hans Ram inflicted a dharia blow on the head of Rajoli, which was maintained by the prosecution witnesses in their statements given to the police under Section 161 Cr.P.C. In court statement, the informant-Harveer (PW1) has attributed two fire-arm injuries on the person of Ram Naresh to accused Amar Singh and Hans Ram. He has made general allegations against rest of the accused of causing injuries to the complainant-party by lathi, pharsa and dharia and also additionally stated that at the time of incident, Rajoli and Mahendra also received fire-arm injuries at the hands of Hans Ram and Amar Singh. He then stated that Jag Ram inflicted a dharia blow on the head of Rajoli. In examination-in-chief as well as cross-examination, this witness has stated that Hans Ram was wielding a gun and not dharia, when confronted with police statement u/S.161 Cr.P.C. (Exb.D/1), where he alleged that Hans Ram inflicted a dharia blow on the head of Rajoli. This witness has however denied having made any such statement, whereas he has not made any allegation of causing dharia blow against Jag Ram on the head of Rajoli, either in the FIR or in his statement given to the police u/S.161 Cr.P.C.
19) That other prosecution witnesses have also similarly stated that accused-Jag Ram inflicted a dharia blow on the head of Rajoli, which is in variation from their previous versions given to the police u/S.161 Cr.P.C. (Exb.D/1). They also made allegation against Hans Ram of inflicting a dharia blow on the head of Rajoli and this is because they now before the court additionally alleged against Hans Ram that he too opened fire on the person of deceased. Rajoli (PW2) has stated that Jag Ram had inflicted a dharia blow on her head and when Amar Singh opened fire, one of the pellets hit her, which she received on her tempo parietal region, second injury was received by Mahendra and third injury was received by Samay Singh on his stomach. As far as other injuries are concerned, she has attributed their injuries to accused Amar Singh however, she has attributed the injury on her head to accused Jag Ram. When she was confronted with her statement u/S.161 Cr.P.C. (Exb.D/2), where she stated that Hans Ram inflicted a dharia blow on her head, she denied having given any such statement to the police. As per the injury report (Exb.P/33) of Rajoli (PW2), she sustained three injuries, out of which, two were the fire-arm injuries and one was incised wound in the size of 6cmx1cm on left parietal region of scalp but in x-ray report, no bony injury was seen therefore this was opined to be simple injury. Jag Ram was arrested three months after the incident on 11/07/2005. No recovery of any weapon has been shown at his instance. The charges against him, in our considered view, have rightly been held not proved beyond reasonable doubt.
20) That takes us to the injuries of Smt.Mahendra (PW3), her injury report (Exb.P/32) has been proved by Dr.C.L. Meena (PW16), according to which, she sustained two pellet injuries respectively in the size of cmxcm on the left arm and medial of right coastal area of the right chest for which x-ray was advised. Injury No.1 was opined to be grievous, whereas with regard to Injury No.2, it was opined that no foreign body seen and therefore this injury was opined to be simple. This witness in her statement has stated that Charat inflicted a pharsa blow on her knee. Charat also inflicted a pharsa blow on Rajoli, Jag Ram inflicted injuries on the person of Rajoli, Amar Singh opened fire at Ram Naresh and she and other 3-4 members of the complainant-party also received injuries from the fire opened by Amar Singh. Hans Ram opened fire, which hit Samay Singh, Rajoli and Ram Naresh. She has specifically alleged that Amar Singh opened fire at her, which she received on her left hand and also in the stomach. When confronted with her statement given to the police u/S.161 Cr.P.C. (Exb.D/3), where she stated that when Amar Singh opened fire at Ram Naresh and when she went to save them, Amar Singh fired at her, she failed to give any explanation. She has thus attributed injuries of Ram Naresh as also the injuries of Rajoli and Samay Singh to Amar Singh. Raju Lal (PW5) has also stated that the fire opened by Amar Singh hit Ram Naresh (deceased) at his armpit and stomach but some pellet injuries were received by Samay Singh, Rajoli and Mahendra. This witness however has alleged that Hans Ram opened another fire, which hit Ram Naresh at his stomach, some pellet injuries were received by Mahendra and Rajoli. Samay Singh (PW6) in cross-examination has also stated that when Amar Singh opened fire, injuries were received by him as well as Mahendra and Rajoli and then Hans Ram opened fire, which hit Ram Naresh in his stomach. Brij Mohan (PW7) has also stated that fire opened by Amar Singh hit Ram Naresh at his armpit and stomach. Some pellets thereof hit Samay Singh, Mahendra and Rajoli. Second fire opened by Hans Ram hit Ram Naresh and some pellets hit Rajoli and Mahendra. He stated that Charat inflicted a dharia blow on the head of Harveer. Jag Ram also inflicted a dharia blow on the head of Rajoli. Accused Mahendra inflicted a 'lathi' blow at the back of Rajoli. But in cross-examination, he clarified that fire opened by Amar Singh, hit Samay Singh, Mahendra and Rajoli but fire opened by Hans Ram, hit Ram Naresh, Mahendra and Rajoli. The trial court has however not believed the allegation against Hans Ram on the premise that he did not state therein that the fire opened by Hans Ram hit all the three injured. Kailash (PW11) has stated that when Amar Singh opened fire, same hit Ram Naresh at his stomach and some pellets hit Mahendra, Rajoli and Samay Singh. When Hans Ram opened another fire, it hit Ram Naresh. This witness did not assign pellet injuries of Mahendra and Rajoli to Hans Ram but when he was confronted with his statement given to the police u/S.161 Cr.P.C., he failed to give any explanation as to why he stated therein that Amar Singh opened three fires. In cross-examination, this witness has stated that most of the pellet injuries emanated from the fire opened by Hans Ram, which hit Ram Naresh at his stomach and left armpit. He then stated that when Amar Singh opened fire, it hit Ram Naresh but then he stated that Ram Naresh fell down after he received fire-arm injuries caused by accused Amar Singh and Hans Ram. This witness is obviously making improvement upon his original version given to the police u/S.161 Cr.P.C. in respect of the role assigned to Hans Ram, where he did not allege that the fire opened by Hans Ram hit Samay Singh. Sheesh Ram (PW12) stated that the fire opened by Amar Singh hit Samay Singh at his neck and chest, another fire opened by Hans Ram hit Ram Naresh at his stomach and left armpit, Mahendra and Rajoli but he failed to give any explanation when he was confronted to his previous statement given to the police under Section 161 Cr.P.C. (Exb.D/9), where he stated that the fire opened by Amar Singh hit Mahendra and further that when Amar Singh and Hans Ram opened fire, it hit Samay Singh and Rajoli.
21) Dr.C.L. Meena (PW16) has also proved the injuries of injured-Samay Singh (PW6) vide Exb.P/30, who received three injuries, two of which were fire-arm injuries on his face and neck in the size of cmxcm and third one on the right chest in the size of cmxcm and it is opined vide x-ray report (Exb.P/50) that all the three multiple injuries seen beneath these injuries, were simple in nature.
22) Sifting of evidence thus proves that fire only once opened by accused Amar Singh was primarily aimed at Ram Naresh, which actually hit him but some of the scattered pellets also incidentally hit injured - Samay Singh, Rajoli and Mahendra. If any one of them had died, it would be a case of culpable homicide not amounting to murder and not culpable homicide amounting to murder and therefore offence that is proved against accused Amar Singh for pellet injuries received by these three injured would be attempt to commit culpable homicide not amounting to murder punishable under Section 308 IPC.
23) In so far as injuries of Brij Mohan (PW7) are concerned, they cannot be taken to have been proved because neither injury report has been exhibited nor Dr.C.L. Meena (PW16) has stated anything about his injuries. The medical officer has not been produced to prove these injuries.
24) Analysis of the evidence shows that Harveer (PW1) received one injury, which was depressed fracture of right parietal bone of skull with regard to which, no definite opinion as to who inflicted the same, has been given, as already discussed above. Injury No.1 of Mahendra was pellet injury and found to be grievous. Injuries No.1 and 3 of Rajoli were also found to be grievous. All the three injuries of Samay Singh were also pellet injuries delivered by fire-arm and were opined to be grievous. Evidence of most of the witnesses has thus proved that these injuries were also result of the fire opened by Amar Singh multiple number of time. Allegation against Hans Ram having been made by way of improvement over initial version, in the FIR as also in the statements given to the police, has rightly not been accepted by the trial court.
25) Coming now to the case of deceased-Ram Naresh, his injury report (Exb.P/31) has been proved by Dr.C.L. Meena (PW16), according to which, he received two fire-arm injuries, one on his chest and another on his lower abdomen in the size of cmxcm and pellets injuries numbering 45. Injury No.2 was a multiple pellet injury numbering 15 on left fore-arm and elbow. His post-mortem report is Exb.P/27 and his cause of death was opined to be due to hemorrhagic shock brought as a result of ante mortem projectile fire-arm injuries caused by shot gun weapon, which was sufficient in the ordinary course of nature to cause death. Duration of the injuries was opined to be within 12 to 24 hours prior to death. Injury No.1 was thus opined to be sufficient to cause death.
26) Dr.Suman Dutta (PW15), who conducted the autopsy, has proved the post-mortem report (Exb.P/27). Though in post-mortem report (Exb.P/27), there are four injuries but he has clarified that deceased had to be subjected to intense surgery for removal of the pellets, six of which penetrated into left kidney, which was sealed and sent to F.S.L. for examination. According to the F.S.L. Report (Exb.P/28), the pellets were fired from a 12 bore gun and in F.S.L. Report (Exb.P/29), they were opined to contain the human blood. He has proved that there were as many as 58 pellet injuries having blackening and some of them had clotting of blood. According to his opinion, the fire was opened from a distance of minimum 6 feet but he was not in a position to state as to what was the maximum distance. He also could not state with certainty whether all 58 pellet injuries were as a result of same fire-arm however, he stated that this could be clarified by a ballistic expert. But there is a significant statement he has made in this regard that direction of all the three pellets were found left to right and from upward to downwards but when asked in cross-examination why he collectively referred those injuries as a single injury, he has stated that this was their way of preparing the post-mortem report. Dr.C.L. Meena (PW16) also while preparing the injury report (Exb.P/27) of Ram Naresh, has described those injuries collectively as Injury No.1. Considering their single location and the direction of the pellets from left to right and from upward to downwards, he has found that this was result of the single fire-arm injury because all of them were pellet injuries, which is possible if the fire is opened from a 12 bore gun.
27) In so far as the argument that injuries of Surgyan have not been explained, it has to be noted that Surgyan was arrested after one month of the alleged incident on 22/04/2005 vide arrest memo (Exb.P/22). The trial court has rightly not believed his injuries even though duration of his injury has been given in the injury report (Exb.D/10) within 30 days and in arrest memo (Exb.P/22), he was shown to have sustained injuries but trial court comparing with simple injuries found on the different parts of his body with those mentioned in the arrest memo (Exb.P/22), noted that location of injuries in the injury report was different than the part of the body on which injuries were found at the time of arrest. Thus, the trial court did not accept the same to have been caused in the incident. We do not find any perversity in that approach of the learned trial court.
28) In Ravindra Shalik Nath and ors. Vs. State of Maharashtra : AIR 2009 SC 1709, the Supreme Court was dealing with a case of sudden quarrel after verbal altercation took place between the accused and son of the deceased. On intervention by the deceased, accused went to their house and returned back with weapons and thereafter caused fatal injuries to the deceased. In those facts, in para 6 of the report, their lordships observed, as under:-
6. The Fourth Exception of Section 300, IPC covers acts done in a sudden fight. The said exception deals with a case of prosecution not covered by the first exception, after which its place would have been more appropriate. The exception is founded upon the same principle, for in both there is absence of premeditation. But, while in the case of Exception 1 there is total deprivation of self-control, in case of Exception 4, there is only that heat of passion which clouds men's sober reasons and urges them to deeds which they would not otherwise do. There is provocation in Exception 4 as in Exception 1; but the injury done is not the direct consequence of that provocation. In fact Exception 4 deals with cases in which notwithstanding that a blow may have been struck, or some provocation given in the origin of the dispute or in whatever way the quarrel may have originated, yet the subsequent conduct of both parties puts them in respect of guilt upon equal footing. A `sudden fight' implies mutual provocation and blows on each side. The homicide committed is then clearly not traceable to unilateral provocation, nor in such cases could the whole blame be placed on one side. For if it were so, the Exception more appropriately applicable would be Exception 1. There is no previous deliberation or determination to fight. A fight suddenly takes place, for which both parties are more or less to be blamed. It may be that one of them starts it, but if the other had not aggravated it by his own conduct it would not have taken the serious turn it did. There is then mutual provocation and aggravation, and it is difficult to apportion the share of blame which attaches to each fighter. The help of Exception 4 can be invoked if death is caused (a) without premeditation, (b) in a sudden fight; (c) without the offender's having taken undue advantage or acting in a cruel or unusual manner; and (d) the fight must have been with the person killed. To bring a case within Exception 4 all the ingredients mentioned in it must be found. It is to be noted that the `fight' occurring in Exception 4 to Section 300, IPC is not defined in the IPC. It takes two to make a fight. Heat of passion requires that there must be no time for the passions to cool down and in this case, the parties have worked themselves into a fury on account of the verbal altercation in the beginning. A fight is a combat between two and more persons whether with or without weapons. It is not possible to enunciate any general rule as to what shall be deemed to be a sudden quarrel. It is a question of fact and whether a quarrel is sudden or not must necessarily depend upon the proved facts of each case. For the application of Exception 4, it is not sufficient to show that there was a sudden quarrel and there was no premeditation. It must further be shown that the offender has not taken undue advantage or acted in cruel or unusual manner. The expression `undue advantage' as used in the provision means `unfair advantage'. These aspects have been highlighted in Dhirajbhai Gorakhbhai Nayak v. State of Gujrat (2003 (5) Supreme 223], Parkash Chand v. State of H.P. (2004 (11) SCC 381), Byvarapu Raju v. State of A.P. and Anr. (2007 (11) SCC 218) and Buddu Khan v. State of Uttarakhand (SLP (Crl.) No. 6109/08 disposed of on 12.1.2009).
29) In Lachman Singh Vs. State of Haryana (2006) 10 SCC 524, the dispute between the parties was with regard to flow of rain water. Accused Dev Singh was challenging that they would pass the rainy water from a particular way, which was objected to by the complainant. Accused Dev Singh got infuriated and all of a sudden asked his son Lachman Singh to bring revolver from inside as the other side members were always harassing them. It was alleged that thereupon accused Lachman Singh brought a revolver from inside and thereafter, accused Dev Singh stated "shoot them", whereupon accused Lachman Singh fired and the shot hit the deceased, and on receipt of the said shot, deceased fell down. In those facts, the Supreme Court, in para 11 of the report, held as under:-
The Fourth Exception of Section 300 IPC covers acts done in a sudden fight. The said exception deals with a case of prosecution not covered by the first exception, after which its place would have been more appropriate. The exception is founded upon the same principle, for in both there is absence of premeditation. But, while in the case of Exception 1 there is total deprivation of self-control, in case of Exception 4, there is only that heat of passion which clouds men's sober reason and urges them to deeds which they would not otherwise do. There is provocation in Exception 4 as in Exception 1; but the injury done is not the direct consequence of that provocation. In fact Exception 4 deals with cases in which notwithstanding that a blow may have been struck, or some provocation given in the origin of the dispute or in whatever way the quarrel may have originated, yet the subsequent conduct of both parties puts them in respect of guilt upon equal footing. A 'sudden fight' implies mutual provocation and blows on each side. The homicide committed is then clearly not traceable to unilateral provocation, nor in such cases could the whole blame be placed on one side. For if it were so, the Exception more appropriately applicable would be Exception 1. There is no previous deliberation or determination to fight. A fight suddenly takes place, for which both parties are more or less to be blamed. It may be that one of them starts it, but if the other had not aggravated it by his own conduct it would not have taken the serious turn it did. There is then mutual provocation and aggravation, and it is difficult to apportion the share of blame which attaches to each fighter. The help of Exception 4 can be invoked if death is caused (a) without premeditation, (b) in a sudden fight; (c) without the offender's having taken undue advantage or acted in a cruel or unusual manner; and (d) the fight must have been with the person killed. To bring a case within Exception 4 all the ingredients mentioned in it must be found. It is to be noted that the 'fight' occurring in Exception 4 to Section 300 IPC is not defined in the IPC. It takes two to make a fight. Heat of passion requires that there must be no time for the passions to cool down and in this case, the parties have worked themselves into a fury on account of the verbal altercation in the beginning. A fight is a combat between two and more persons whether with or without weapons. ...
30) The Supreme Court in Jai Prakash Vs. State (Delhi Administration) (1991) 2 SCC 32, held that the 'Knowledge' as contrasted with 'intention' signify a state of mental realization with the bare state of conscious awareness of certain facts in which human mind remains supine or inactive. Intention need not necessarily involve premeditation. Whether there is such an intention or not is a question of fact. Merely because the injury caused is sufficient in the ordinary course of nature to cause death, does not necessarily follow that the offender intended to cause the injury of that nature. However, the presumption arises that he intended to cause death. In such a situation the Court has to ascertain whether the facts and circumstances in the case are such as to rebut the presumption and such facts and circumstances cannot be laid down in an abstract rule and they will vary from case to case, as enumerated in Virsa Singh v. State of Punjab : AIR 1958 SC 465. It was reiterated by their Lordships therein that weapon used, the degree of force released in wielding it, the antecedent relation of the parties, the manner in which the attack was made that is to say sudden or premeditated, whether the injury was inflicted during a struggle or grappling, the number of injuries inflicted and their nature and the part of the body where the injury was inflicted are some of the relevant factors. Their Lordships held that in some cases there may be other explanation as well, wherefor different considerations may apply requiring the court to decide whether the accused is entitled to benefit of Exceptions to Section 300 I.P.C.
31) The Supreme Court in Vijay Ramkrishan Gaikwad Vs. State of Maharashtra and Another : (2012) 11 SCC 592, held that even a single injury in a given case constitute murder having regard to the weapon used and part of body chose for inflicting injury. But this by itself is not conclusive either way. Holding this, the Supreme Court, in the facts of the case, held as under:-
6. The first and foremost of the circumstances is that the incident in question was not premeditated. The evidence on record establishes that the appellant was provoked by certain accusations made against him by the deceased. It is common ground that the appellant as also family of the deceased were engaged in the business of breeding pigs. The deceased it appears had accused the appellant of being a thief staling pigs. That being the genesis of the incident all that the appellant perhaps intended when he came in front of his house was to question him about the accusations made by him. It is also evident from the depositions of Kamalabai (PW 6) and Gaurav (PW 8) that on account of the abuses hurled by the two groups a scuffle had started between the deceased and his brother on the one hand and the appellant and his companions on the other. It is further seen from the evidence on record that Kamalabai (PW 6) and her brother, Bhura Natthu Vadar (PW 7) came out of the house with a view to separate the two groups, and that it was in the course of the scuffle that the appellant inflicted a knife-blow to the deceased. Apart from one injury on the body of the deceased sustained in the course of the scuffle, even the appellant received an injury on his three fingers is a fact duly certified by Dr. Sushant Mahale (PW 2).
32) In Rampal Singh Vs. State of Uttar Pradesh : (2012) 8 SCC 289, the Supreme Court was dealing with the case where both - the accused-appellant and deceased, related to each other. There was no animosity between them. The incident occurred due to the dispute between the accused and deceased with regard to construction of ladauri by the deceased to prevent garbage from being thrown on his open land. The accused had broken the ladauri and thrown garbage on the vacant land of the deceased. There was hated exchange of words between the deceased and the accused. The deceased had thrown the accused on the ground. They were separated by two persons. It was in that state of anger that the accused went to his house, took out the rifle and from a distance shot at the deceased. But before shooting, he expressed his intention to shoot by warning his brother to keep away. He actually fired in response to the challenge that was thrown at him by the deceased. In those facts, which are somehow similar to the facts of the present case, their Lordships of the Supreme Court, in para 13 of the report, observed as under:-
30. Another very important aspect is that it is not a case of previous animosity. There is nothing on record to show that the relation between the families of the deceased and the appellant was not cordial. On the contrary, there is evidence that the relations between them were cordial, as deposed by PW 1. The dispute between the parties arose with a specific reference to the ladauri. It is clear that the appellant had not committed the crime with any pre-meditation. There was no intention on his part to kill. The entire incident happened within a very short span of time. The deceased and the appellant had had an altercation and the appellant was thrown on the ground by the deceased, his own relation. It was in that state of anger that the appellant went to his house, took out the rifle and from a distance, i.e., from the roof of Muneshwar, he shot at the deceased. But before shooting, he expressed his intention to shoot by warning his brother to keep away. He actually fired in response to the challenge that was thrown at him by the deceased. It is true that there was knowledge on the part of the appellant that if he used the rifle and shot at the deceased, the possibility of the deceased being killed could not be ruled out. He was a person from the armed forces and was fully aware of consequences of use of fire-arms. But this is not necessarily conclusive of the fact that there was intention on the part of the appellant to kill his brother, the deceased. The intention probably was to merely cause bodily injury. However, the Court cannot overlook the fact that the appellant had the knowledge that such injury could result in death of the deceased. He only fired one shot at the deceased and ran away. That shot was aimed at the lower part of the body i.e. the stomach of the deceased. As per the statement of PW 2, Dr. A.K. Rastogi, there was a stitched wound obliquely placed on the right iliac tossa which shows the part of the body the appellant aimed at.
33) This Court has occasion to consider the question whether the right of private defence either of person or property can be exercised in community interest or public interest in Subhash Chandra & Ors. Vs. State of Rajasthan : 2012(1) WLC (Raj.) 782 and in para 27 thereof, it was held as under:-
In law, there is no such concept of exercise of right of private defence either of person or property in community interest or public interest and if the court were to uphold such an argument, the same would rather give rise to disastrous consequences leading to lot of bad blood in the society. Cited judgments thus have no application to the facts of the present case. We therefore reject this argument.
34) So far as the plea of the accused-appellant of exercising their right in private defence is concerned, we are not persuaded to accept that the accused-appellant Amar Singh acted in exercise of right of his private defence. Accused neither received any injury nor did the complainant trespass into the land of the accused. Right of private defence does not become available to the accused in community interest or public interest.
35) Evidence in this case also clearly show that there are lot of contradictions in the version of the prosecution witnesses as to how many rounds of fire took place. Three witnesses stated that three rounds of fire were opened by accused Amar Singh, whereas two witnesses have stated about only one round of the fire was opened before arrival of the police and second after the police arrived and two fires were opened by Hans Ram. Prosecution witnesses have also attributed the fire-arm injures of deceased Ram Naresh to Hans Ram, which as per the post-mortem report - Exb.P/27, a single fire-arm injury proved fatal but according to some of the prosecution witnesses, Hans Ram also opened fire at the stomach of deceased-Ram Naresh. Tui Ram (PW10) has stated that the incident took place when the accused started unloading the gravel, sand and stones in the agriculture field of the complainant-party and that accused Amar Singh opened fire only once before arrival of the police. He also stated that Hans Ram fired only once. He denied the suggestion that Raju Lal (PW5) came there with his licensed gun.
36) Learned trial court has thus found lot of variations and contradictions in the statement of the prosecution witnesses in so far as allegation against Amar Singh is concerned. However, in so far as Hans Ram is concerned, trial court noted that prosecution witnesses do not agree with each other on allegation of opening fire by him at the deceased or at the injured and they given different version thereabout, which is contrary to the initial version disclosed in the FIR, where allegation of opening fire has been attributed to accused Amar Singh alone and not against Hans Ram, which is consistently proved in their counter statements as also those given to the police u/S.161 Cr.P.C. and also in respect of injuries of Samay Singh, Rajoli and Mahendra that they were hit by stray pellets.
37) In view of the above finding that there was tremendous improvement in the version of the prosecution witnesses in respect of the role of Hans Ram, in the first version in FIR as also in the statements of most of the witnesses given to the police u/S.161 Cr.P.C., it is accused-appellant Amar Singh alone, who was rightly held responsible for the fatal injuries sustained by deceased-Ram Naresh. However, Amar Singh can be said to have fired only once because in view of possibility of two views on this aspect, the one which favours him, has to be accepted. In the circumstances, so far as those injuries are concerned, Amar Singh has rightly been held liable by the trial court. Evidence however at the same time also suggests that incident took place in a sudden fight on the spur of moment in the heat of passion. The accused were actually making 'kachcha' road from their house leading to Shivalaya over 8 feet existing way pakka and substantial length of the road was already covered by putting moram and stones (construction material). It is only in the process of unloading the gravel, sand and stones from the tractor-trolley when some part of it spilled into the land of the complainant-party, that they objected to the same and the incident took place all of a sudden. According to the evidence, accused had a licensed gun and as per site plan (Exb.P/6), his own land is adjacent to the talai through which the road was being constructed and therefore if in the moment of such heightened tension when altercation took place, he fired the gun but in the facts of the case, it cannot be said to be a case of pre-meditated act on his part, which in fact took place suddenly in the heat of passion upon sudden quarrel on spur of moment without the accused taking any undue advantage of the situation or acting in a cruel manner.
38) The act of accused-appellant-Amar Singh would thus attract Exception 4 to Section 300 IPC and his conviction for offence u/S.302 IPC deserves to be altered to Section 304 Part-I IPC. The offence of the accused-appellant would therefore fall within the definition of culpable homicide not amounting to murder.
39) Coming now to D.B. Criminal Appeal No.123/2011 filed by complainant-Harveer against the acquittal of other accused-respondents No.2 to 17, we may in this connection briefly take note of some of the Supreme Court judgments on the scope of appeal against acquittal. In State of Punjab Vs. Sukhchain Singh and Anr. : AIR 2009 SC 1542, the Supreme Court observed that in case of acquittal, there is a double presumption in favour of accused. Firstly, presumption of innocence is available to him and secondly, accused having secured an acquittal, presumption of his innocence is reinforced, by the trial court. In Haricharan & Anr. vs State Of M.P. & Ors. : (2007) 4 SCC 415, the Supreme Court was dealing with an appeal against acquittal in the scope of power of the appellate court to re-appreciate, review or re-consider the evidence. It was observed that where two views are possible on evidence one taken by the trial court in favour of the accused, finding of the lower court should not be disturbed by the appellate court. In Sangappa and Ors. Vs. State of Karnataka : AIR 2010 SC 977, the Supreme Court observed that though the court in appeal can re-appreciate the evidence but it cannot interfere with the acquittal only because different views are possible.
40) In view of detailed analysis of the evidence that we have made above in respect of the injuries received by the deceased and each of the accused, we do not find any illegality in the approach taken by the trial court. The offence as against other accused, in our considered view, has rightly not been found proved beyond reasonable doubt looking to the serious contradictions, discrepancies and infirmities in the depositions by prosecution witnesses before the trial court. We, therefore, do not find any merit in D.B. Criminal Appeal No.123/2011 (Harveer Vs. State of Rajasthan & Ors.) filed by complainant-appellant Harveer against acquittal of other accused.
41) In the result, while D.B. Criminal Appeal No.123/2011 (Harveer Vs. State of Rajasthan & Ors.) is dismissed, D.B. Criminal Appeal No.139/2010 (Amar Singh Vs. State of Rajasthan) is allowed in part. Conviction of the accused-appellant Amar Singh for offence u/S.302 IPC is altered to Section 304 Part-I IPC. His conviction for offence u/S.307 IPC is altered to Section 308 IPC. He is in jail for last eight years & four months. He is sentenced to rigorous imprisonment of ten years.
42) Keeping in view, however, the provisions of Section 437A of the Code of Criminal Procedure, 1973, accused-appellant Amar Singh, in the event of his release from jail, is directed to forthwith furnish a personal bond in the sum of Rs.20,000/- and a surety bond in the like amount, before the Deputy Registrar (Judicial) of this Court, which shall be effective for a period of six months to the effect that in the event of filing of Special Leave Petition against this judgment or on grant of leave, the said appellant, on receipt of notice thereof, shall appear before the Supreme Court.
(NISHA GUPTA) J. (MOHAMMAD RAFIQ) J. anil/2
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Anil Goyal Sr.PA cum J