Allahabad High Court
State Of U.P. vs Tek Chand And Anr. on 4 August, 1999
Equivalent citations: 2000CRILJ3821
Author: U.S. Tripathi
Bench: G.P. Mathur, U.S. Tripathi
JUDGMENT U.S. Tripathi, J.
1. The above appeals have been preferred against the judgment and order dated 9-2-1977 passed by Sri K.C. Bhargava, the then III rd Additional District and Sessions Judge, Muzaffarnagar, in Sessions Trial No. A-163 of 1976, A-206 of 1976 and A-210 of 1976, convicting Tek Chand under Section 394, I.P.C. and sentencing him to undergo R.I. for a period of 5 years and acquitting said Tek Chand and Dharam Pal under Section 302 read with Section 34, I.P.C. and Tek Chand under Section 411, I.P.C. and Section 24 Arms Act. All the above three appeals arise out of a common judgment and order and, therefore, they were taken together for hearing and disposal by a common judgment.
2. The prosecution story, briefly stated, is that on the night of 30-5-1975 Krishan Narain Singh, deceased, along with his brother Surendra Pal Singh, (PW 16) and his friends Ravindra Singh, (PW 18), Mahendra Singh and Sunil Sahgal were going to Mussorie from Ghaziabad in Car No. ADY 8500. Mahendra Singh was having a D.B. B.L. 12 bore gun with him. At about 11 p.m. they halted at Khalsa Vir Hotel on G.T. Road, P.S. Kotwali, Muzaffarnagar for taking their meal. While they were sitting in a cabin of said Hotel for taking meal, the D.B.B.L. Gun was with Krishan Narain Singh, deceased. In the meantime, four persons also entered into the said Hotel for taking their food and took their seats in front of the table of Krishan Narain Singh, deceased and others, outside the cabin. One of the above persons went outside the Hotel. The other three persons asked addressing one as Dharam Pal as to where Vikram had gone. Thereafter, the person addressed as Dharam Pal also went outside the Hotel and returned with the persons addressed as Vikram and said to other person addressing him as Tek Chand that every thing was alright. Thereafter, these persons started taking their food. At about 11.45 p.m. Surendra Pal Singh, (PW 16), Krishan Narain Singh, deceased and his other friends came out of the Hotel. At that time also the gun was with Krishan Narain Singh, deceased. On coming out of the Hotel, they found that left rear wheel of their car was, punctured. While Sunil Sahgal and Mahendra Singh were examining the tyre of the car, the above four persons sitting and taking their food in the Hotel, also came out of the Hotel and started snatching the gun from Krishan Narain Singh, deceased. One of them caught hold of the deceased by his waist and other two engaged in snatching the gun. The fourth one (Vikram Singh), who had open knife in his hand thrust knife on the abdominal region of Krishan Narain Singh, deceased. Thereafter, other two persons, Dharam Pal and Tek Chand, took away the gun and all of them fled away in Taxi No. D.L.T. 1170 towards Roorkee after firing in the air. There was electric light outside the Hotel, in which the faces of robbers/assailant were recognised. Boota Ram, (PW 17), proprietor of the Hotel also witnessed the occurrence.
3. Surendra Pal Singh, (P W 16) enquired about the robbers/assail ant from Boota Ram (PW 17), who disclosed that three persons were Dharam Pal, Vikram Singh and Tek Chand, while he was not knowing the fourth one. Krishan Narain Singh, deceased was taken to Hospital, where he succumbed to injuries. Surendra Narain Singh, (PW 16) prepared written report (Ext. Ka-28) in hospital and again came to Khalsa Vir Hotel along with Ravindra Singh, (PW 18) and Mahendra Singh, where they had left their car. From the car they took out licence of the gun and five live cartridges. Thereafter, they went to police station Kotwali, Muzaffarnagar, where they lodged a report at 1.20 a.m. on 31-5-1975 and deposited licence of the gun and cartridges. On the basis of written report Head Moharir Sukhan Khan, (PW 1) prepared chick report F.I.R. (Ext. Ka. 1) made an endorsement of the same at G.D. report (Ext. Ka-3) and registered a case against Vikram Singh, Dharam Pal, Tek Chand and one unknown under Section 302 and 394 I.P.C. He also prepared a recovery memo of cartridge (Ext. Ka. 2) Mahendra Singh Maidana, (P.W. 2) was directed to conduct inquest of the dead of the deceased. He came to hospital on the morning of 31-5-1975 and conducted inquest of the dead body of Krishan Narain Singh, deceased and prepared inquest report (Ext. Ka. 4) and other relevant papers (Ext. Ka. 5 to 7). After sealing the dead body he handed over the same to Constable Dhara Singh and Mahak Singh for post mortem.
4. Investigation of the case was taken up by Sri Raghuraj Singh Tyagi, I.O., (P.W. 23). He reached and place of occurrence along with Surendra Pal Singh, (P.W. 16) and Constable Daya Chand, where he interrogated Surendra Pal Singh, (PW 16) and Boota Ram, (PW 12). He found sufficient light on the spot. He inspected place of occurrence and prepared site plan. (Ext. Ka. 39). He collected blood stained and simple earth (Exs. 20 and 21} from the spot and prepared recovery memo (Ext. Ka. 40). The accused were absconding, therefore, the I.B. obtained process under Section 82/83, Cr.P.C.
5. The autopsy on the dead body of Krishan Narain Singh, deceased was conducted on 31-5-1975 at 2.40 p.m. by Dr. A.K. Gupta, (P.W. 12), who found a penetrating wound 1" x 1/2" x abdominal cavity deep, on the left Iliac fossae, 4" below and lateral to the umbilicus obliquely placed. No tailing, Margins were clean cut, bleeding present. There were corresponding tear in Banyan & Pant, which were blood stained. On internal examination, the Doctor found that peritoneum was cut under injury No. 1. Small Intestine cut under injury No. 1, through and through, left division of Abdominal Aorta cut, cavity contained 2 lb. 10 oz. blood partially clotted. Stomach contains llb. partial digested food. The cause of death, according to Doctor was shock and haemorrhage due to injury sustained. The Doctor prepared postmortem report (Ex. Ka. 27).
6. On 1-6-1975, the I.O. Sri Raghuraj Singh Tyagi, (P.W. 23) found Taxi No. D.L.T. 1170 near village Mansurpur on G.T. Road in a damaged condition. Registration certificate and temporary permit of the Taxi was available inside it. He took into possession Taxi and papers (Exs. 22 to 24) and made an endorsement of the same at G.D. report. Thereafter, investigation was taken up by Sri S.D. Sharma, (P.W. 9) .
7. It came to the notice of the I.O. that appellant Tek Chand had absconded to Mizoram, S.I. Prahlad Singh, (P.W. 11) took warrant of arrest of appellant Tek Chand on 10-1-1976 and went to district Aizal, Mizoram. He arrested him (Tek Chand) on 23-1-1976 and produced him before A.D.M. (J). Thereafter, appellant Tek Chand was brought to district Jail, Muzaffarnagar on 10-3-1976 and he was made baparda on 19-3-1976 by the order of the Chief Judicial Magistrate, Muzaffarnagar. Report regarding identification was submitted on 11-3-1976 and his identification was conducted on 25-3-1976 by Sri Har Pal Singh, (P. W. 24). Appellant Tek Chand was correctly identified by Ravindra Singh, (P.W. 18). The Magistrate prepared identification memo (Ex. Ka. 41).
8. S.I. Som Dutta Sharma, (P.W. 9) interrogated appellant Tek Chand in District Jail, Muzaffarnagar, on 27-3-1976. He obtained custody remand of appellant Tek Chand from 27-3-1996 to 29-3-1996. On 27-3-1996 he took appellant Tek Chand in police custody and kept him in Thana lock-up at 3.40 p.m. On 28-3-1976 in the presence of Mohammad Umar and Nafisul Hasan, (PW 40) looted gun in three pieces, wrapped in a plastic, was recovered from the tenanted room of Tek Chand, appellant on his pointing out. He prepared recovery memo (Ex. Ka. 9). He also interrogated Nafisul Hasan, (P.W. 3) and other witnesses of recovery and prepared site plan (Ex. Ka. 16) of the place of recovery. On the basis of recovery a case under Section 25 Arms Act was registered at crime No. 210 of 1976 and its endorsement was made at G.D. report (Ext. Ka. 18). On completion of investigation, charge sheet (Ex. Ka. 19) was submitted under Sections 302, 394, I.P.C. in crime No. 558 of 1975 on 28-3-1976 against appellant Tek Chand. Investigation regarding case under Section 25 Arms Act against Tek Chand, accused was conducted by S.I. R.L. Gautam, (P.W. 10). He inspected place of occurrence and prepared site plan (Ext. Ka. 2) and submitted charge sheet (Ext. Ka. 21) under Section 25 Arms Act. On 30-3-1976 he also obtained sanction for prosecution (Ext. Ka. 23) from the District Magistrate.
9. Dharam Pal was arrested at Chandigarh City on 2-6-1976 by Raghuraj Singh Tyagi, (P.W. 23) and was handed over baparda in the custody of Guru Bachan Singh (P.W. 7), Sub Inspector of Chandigarh. On 13-6-1976 Dharm Pal was brought to Muzaffarnagar jail by A.S.I. Swaran Chandra, (P. W. 20). The I.O. submitted report for identification. The identification proceeding of Dharam Pal was conducted on 17-6-1976 by Sri A.K. Upadhyay, Executive Magistrate, (P. W 19) Dharam Pal was correctly identified by Surendra Pal Singh, (P.W. 16). The Magistrate prepared identification memo (Ex. Ka. 29). Charge sheet (Ext. Ka. 47) was submitted against Dharam Pal and Vikram Singh on 8-7-1976 under Section 302/394, I.P.C.
10. In committal proceedings, the cases of the accused were committed to the Court of Session. Sessions Trial No. 163 of 1976 relating to crime No. 558 of 1975 under Sections 302 and 394, I.P.C. was registered against Tek Chand, appellant, Sessions Trial No. 206 of 1976 relating to crime No. 210 under Section 25 Arms Act was registered against Tek Chand, appellant, while Sessions Trial No. 210 of 1976 relating to crime No. 558 of 1975 under Section 302/394, I.P.C. was registered against Dharam Pal and Vikram Singh. All the Sessions Trials were consolidated and Sessions Trial No. 163 of 1976 was treated as leading case, in which evidence was recorded.
11. Appellant Tek Chand was charged with the offences punishable under Section 302 read with Section 34, I.P.C. 394, 411, I.P.C. and under Section 25 Arms Act. Dharam Pal was charged with the offences punishable under Section 302 read with Section 34 and Section 394, I.P.C. The other accused, Vikram Singh was charged with the offence punishable under Sections 302 and 394, I.P.C. read with Section 397, I.P.C. The appellants pleaded non guilty and contended that they were falsely implicated.
12. The prosecution in support of its case examined Sukkhan Khan, (P.W. 1), Mahendra Singh Maidna, (P.W. 2), Nafisual Hasan, (P.W. 3), Prem Singh, (P.W. 4), Purushottam Lal (P.W. 5), Kishori Lal, (P.W. 6), Gurbachan Singh, (P.W. 7), K. D. Sharma, (P.W. 8) Somdatt Sharma, (P.W. 9), R.L. Gautam, (P.W. 10), Prahlad Singh, (P.W. 11), Dr. A.K. Gupta, (P.W. 12), Mohan Lal, (P.W. 13), Gopi Chand, (P.W. 14), Jaganath, (P.W. 15), Surendra Pal Singh, (P.W. 16), Boota Ram, (P.W. 17), Ravindra Singh, (P.W. 18), A.K. Upadhyay, (P.W. 19), Swaran Chand, (P.W. 20), Suraj Pal Singh, (P.W. 21), Ved Prakash, (P.W. 22), Raghuraj Singh Tyagi, (P.W. 23) , Har Pal Singh, (P.W. 24), Dr. Ajai Kumar, (P.W. 25) and Beni Ram Goel, (P.W. 26), Surendra Pal Singh, (P.W. 16), Boota Ram, (P.W. 17) and Ravindra Singh, (P.W. 18) are the witnesses of fact, while evidence of remaining witnesses is formal in nature.
13. Appellant Tek Chand examined Kailash Chandra Sharma, (D.W. 1) in his defence.
14. The learned Additional Sessions Judge on considering the evidence of the prosecution witnesses held that the offence punishable under Sections 302 and 394 read with Section 397, I.P.C. was proved against Vikram Singh, offence punishable Under Section 394, I.P.C. was proved against Dharam Pal and Tek Chand, while the offence punishable under Section 302 read with Section 34, I.P.C. against Dharam Pal and Tek Chand was not proved and offences punishable under Section 411, I.P.C. and 25 Arms Act were not proved against appellant Tek Chand. With these findings he convicted Vikram Singh under Section 302 and 394 read with Section 397, I.P.C. and sentenced him to undergo imprisonment for life and rigorous imprisonment for a period of seven years respectively, convicted Dharam Pal and Tek Chand under Section 394, I.P.C. and sentenced them to undergo R.I. for a period of 5 years and acquitted both of them under Section 302 read with Section 34, I.P.C. and appellant Tek Chand under Sections 411, I.P.C. and 25 Arms Act.
15. Appellant Tek Chand filed Criminal Appeals 279 of 1977 against his conviction and sentence under Section 394 I.P.C. while State of U.P. filed Government Appeal No. 996 of 1977 against Tek Chand and Dharam Pal against their acquittal under Section 302/34 and Tek Chand under Sections 411, I.P.C. and 25 Arms Act. State of U.P. also filed Criminal Appeal No. 1067 of 1997 against Tek Chand and Dharam Pal for enhancement of sentence under Section 304, I.P.C.
16. All the appeals were connected and heard together by us.
17. Dharam Pal, respondent No. 2 in Government Appeal No. 996 of 1977 was reportedly hanged in connection with some other case. Criminal Appeal No. 432 of 1977 filed by Dharam Pal against his conviction under Section 394 stood abated on account of his hanging, vide order dated 2-9-1994 of this Court in the said appeal. Since, Dharam Pal is now no more, therefore, the appeal against him (Government appeal No. 996 of 1977) stands abated.
18. Tek Chand, appellant in Criminal Appeal No. 279 of 1977, respondent No. 1 in Government Appeal No. 996 of 1977 and Government Appeal No. 267 of 1977 absented and, therefore, bailable warrants were issued against him. It was reported that he was not available in India and has left the country and is at present residing in West Germany. Directions were issued to Chief Judicial Magistrate, Muzaffarnagar to initiate proceeding for arrest and production of Tek Chand before this Court by taking proceeding for his extradition with the help of Secretary, Foreign Ministry, Government of India and also with the Embassy of West Germany, but nothing fruitful could be done. His counsel also did not appear.
19. The record shows that Tek Chand had full notice of the appeals, as one of the appeals was filed by him and he was also served with the notice of Government Appeals. Regarding disposal of appeal in the absence of appellant/respondent, the following procedure was laid down by Apex Court in the case of Bani Singh v. State of U.P. AIR 1996 SC 2439 : 1996 Al LJ 1399 :-
It is the duty of the appellant and his lawyer to remain present on the appointed day, time and place when the appeal is posted for hearing. This is the requirement of the Code on a plain reading of Sections 385-386 of the Code. The law does not enjoin that the Court shall adjourn the case if both the appellant and his lawyer are absent. If the Court does so as a matter of prudence or indulgence, it is a different matter. It can dispose of the appeal after perusing the record and the judgment of the trial Court. The plain language of Sections 385-386 does not contemplate dismissal of the appeal for non prosecution simpliciter. On the contrary, the Code envisages disposal of the appeal on merits after perusal and scrutiny of the record. The law clearly expects the Appellate Court to dispose of the appeal on merits, not merely by perusing the reasoning of the trial Court in the judgment, but by cross-checking the reasoning with the evidence on record with a view to satisfy itself that the reasoning and findings recorded by the trial Court are consistent with the material on record.
20. There is no possibility of procuring attendance of Tek Chand in near future and, therefore, we decide the appeal filed by him as well as against him on merits.
21. We have heard the learned A.G.A. and have gone through the evidence on record.
22. First of all we are taking up the Criminal Appeal No. 279 of 1977 filed by appellant Tek Chand against his conviction and sentence Under Section 394, I.P.C. The charge against Tek Chand was that on the night of 30/31-5-1975 at about 11.45 p.m. in front of Khalsa Vir Hotel situate at Roorkee Road in Muzaffarnagar City. P.S. Kotwali, Tek Chand along with Dharam Pal and Vikram Singh and one more person committed robbery of D.B.B.L. gun belonging to Mahendra Singh. On the point of factum of robbery of gun, the prosecution relied on ocular testimony of Surendra Pal Singh, (P.W. 16), Boota Ram, (P.W. 17), and Ravindra Singh (P.W. 18). According to evidence of Surendra Pal Singh, (P.W. 16) on the night of occurrence he along with his brother Krishan Narain Singh, deceased and their friends Mahendra Singh, Ravindra Singh and Sunil Sahgal were going to Mussorie from Ghaziabad. On the way, they stayed at Khalsa Vir Hotel in Muzaffarnagar City to take their meal. While they were taking their meal in the said Hotel, four persons came into the Hotel. At that time, D.B.B.L. gun was possessed by Krishan Narain Singh deceased. When they . came out of Hotel, they found their car punctured. While their friends were observing the tyre of the car, two persons started snatching gun from his brother Krishan Narain Singh. One of them caught hold of him by his waist. When they were unable to snatch the gun, the fourth pierced knife on the abdomen of Krishan Narain Singh and then Dharam Pal and Tek Chand snatched the gun and made good their escape in Taxi No. D.L. 1170 towards Roorkee. After the occurrence he enquired the names of robbers from Boota Ram, (P.W. 17), proprietor of the Hotel, who disclosed their names and told that who drove the Taxi, his name was appellant Tek Chand. Ravindra Singh, (P.W. 18) has also narrated the story in the same manner and stated that name of the robbers was enquired from Boota Ram, (P.W. 17). Boota Ram (P.W. 17), the proprietor of the Khalsa Vir Hotel stated about the arrival of Surendra Pal Singh, (P.W. 16), Ravindra Singh, (P.W. 18), Krishan Narain Singh and two other persons. He further stated that above persons came by a car and parking the car outside the Hotel came into the Hotel at about 11 p.m. One person of them was having a Double Barrel gun. While they were taking their meal, four other persons came in a Taxi, entered into Hotel and were taking their food. Tek Chand, Vikram, Dharam Pal and one unknown had come in the said Taxi. Occupants of Fiat car after finishing their meal, went out of the Hotel at about 11.45 p.m. They found their car punctured. Dharam Pal and Tek Chand started snatching the Double Barrel gun. When they did not succeed. Vikram Singh pierced knife on the abdomen of person having gun and then Dharam Pal and Tek Chand snatched the gun and ran away in the Taxi. He told the names of robbers to Surendra Pal, (P.W. 16). The witness clarified in his cross examination that he was knowing Tek Chand from before, as he had come to his Hotel four times for taking meal.
23. The presence of Surendra Pal (P.W. 16), Ravindra Singh (P.W. 18), Krishan Narain Singh and two other persons on the spot was mentioned in the F.I.R. (Ext. Ka-28) lodged by Surendra Pal Singh just after the occurrence i.e. 1.20 a.m. at P. S. Kotwali, District Muzaffarnagar. It is also mentioned in the said F.I.R. that the name of robbers was enquired from Boota Ram (P.W. 17). It is also clear from the evidence on record that on sustaining knife injury Krishan Narain Singh died in the Hospital at Muzaffarnagar in the same night. There is no serious dispute about the presence of above witnesses on the spot in the night of occurrence. The snatching of gun from the possession of Krishan Narain Singh is also not seriously disputed, as there is no such suggestion in the cross-examination of ocular witnesses. Thus, from the evidence on record, the factum of robbery of Double Barrel Gun from the possession of Krishan Narain Singh, deceased and his murder on the spot during commission of robbery is amply proved.
24. Boota Ram (P.W. 17) is admittedly proprietor of the Khalsa Vir Hotel. He categorically stated that he was knowing Tek Chand, appellant from before. He had come to his Hotel for taking food three or four times prior to the occurrence. There is nothing on record to show that Boota Ram, (P.W. 17) was not acquainted with Tek Chand, appellant. He has also stated that Tek Chand had a Taxi. No doubt, he had no knowledge about the ownership of Taxi possessed by Tek Chand, but it is not material for acquaintance of Boota Ram, (P.W. 17) about Tek Chand, appellant. There is also nothing in the evidence of Boota Ram, (P.W, 17) to show that he had any grudge, ill-will or animosity with Tek Chand, appellant to depose falsely against him. Therefore, his evidence regarding participation of Tek Chand in the robbery was rightly relied on by the learned Additional Sessions Judge.
25. It is true that Surendra Pal Singh (P.W. 16) was not knowing Tek Chand, appellant from before but he stated that he enquired the names of robbers from Boota Ram, (P.W. 17), who told their names just after the occurrence and on the basis of above information he named appellant-Tek Chand and others in the report. (Ext. Ka.28) lodged by him just after the occurrence.
26. Ravindra Singh, (P.W. 18) was also not knowing the appellant-Tek Chand from before, but his evidence is that he had recognised the faces of robbers in the electric light coming from the Hotel. Tek Chand, appellant was put up for identification after his arrest in Aizal (Mizoram). Ravindra Singh. (P.W. 18) had correctly identified him in the identification parade.
27. It is true that Surendra Pal Singh, (P.W. 16) could not identify the appellant-Tek Chand in the identification parade. Even if the recognition by Surendra Pal Singh, (P.W. 16) is ignored, there was evidence of Boota Ram, (P.W. 17) regarding participation of Tek Chand, appellant in the robbery of gun. The above evidence of Boota Ram, (P.W. 17) coupled with the identification of appellant-Tek Chand by Ravindra Singh, (P.W. 18) and mentioning his name in the F.I.R. on the basis of information supplied by Boota Ram, (P.W. 17) sufficiently proved the participation of Tek Chand, appellant in the robbery of Double Barrel Gun.
28. Though the prosecution had led evidence regarding recovery of robbed gun on the pointing out of Tek Chand, but the learned Additional Sessions Judge has disbelieved the above evidence. Even the evidence of recovery of gun on the pointing out of Tek Chand is discarded, the evidence on record referred to above is sufficient to prove that Tek Chand had actively participated in robbery of gun.
29. We are aware of the legal position it is not safe to place implicit reliance on single identification against an accused and in this case appellant-Tek Chand was identified by only one witness i.e. Ravindra Singh, (P.W. 18). But it is also settled law that if besides single identification, there are other reliable evidences, the evidence of single identification may be accepted as corroborative piece of evidence. As mentioned above, besides single identification, there is other evidence also showing the participation of appellant-Tek Chand, in robbery of gun. In these circumstances, the evidence of identification by Ravindra Singh, (P.W. 18) is also reliable.
30. Having considered the above evidence on record, we are of the view that the prosecution had successfully proved the guilt of Tek Chand for the offence punishable under Section 394, I.P.C.
31. Now we are taking up the Government Appeal No. 996 of 1977 filed by State of U.P. against Tek Chand against his acquittal under Sections 302/34, 411, I.P.C. and 25 Arms Act.
32. Tek Chand was also charged with the offence punishable under Section 302, I.P.C. read with Section 34, I.P.C. for having shared common intention of murder of Krishan Narain Singh by co-accused-Vikram Singh. For proving common intention there must be evidence, direct or circumstantial, showing that the accused had shared common intention of other accused and offence was committed in furtherance of common intention of, all.
33. Common intention presupposes prior consent. It requires a pre-arranged plan, which can be formed suddenly. It is a question of fact in each and every case. As held by Apex Court in the case of Dukhmochan Pandey v. State of Bihar 1997 (35) All Cri C 727 : AIR 1998 SC 40, the existence of a common intention between the participants in a crime is an essential element for attracting Section 34 of Indian Penal Code and such intention could be formed previously or on the spot, during the progress of the crime. Usually, it implies a pre-arranged plan, which in turn presupposes a prior meeting of mind. But in a given case such common intention may develop at the spur of the moment in course of the commission of offence, but such common intention, which developed at the spur of moment is different from similar intention actuated a number of persons at the same time, and, therefore, the said distinction must be borne in mind, which would be relevant in deciding whether Section 34, I.P.C. can be applied to all those, who might have made some over-attack on the spur of moment.
34. There is no evidence on record to prove that the accused had prior meeting of minds and intended to commit murder of Krishan Narain Singh. The evidence on record is that when two of the robbers could not succeed in robbing gun from Krishan Narain Singh, deceased, co-accused-Vikram Singh penetrated knife in his stomach. From the above evidence it can only be inferred that the common intention of Tek Chand and other accused was to commit robbery of gun and not to commit murder of Krishan Narain Singh, whom Tek Chand and other accused were not knowing from before and had no ill-will, grudge or motive to finish his life. It is true that there may be no prior intention and it may develop subsequently on the spot but in this case there is also no such evidence. Penetrating knife in the stomach of Krishan Narain Singh, deceased by one of the co-accused was individual act of said particular accused simply to facilitate the other accused in snatching the gun from him. The plan of all the accused was to rob the gun and not to murder the deceased. Piercing of knife was, thus, solitary act of co-accused-Vikram Singh, as there is nothing on record to show that prior to piercing knife the other accused or said Tek Chand had exhorted, motivated or instigated him . to do so. Thus, we are of the view that the learned Additional Sessions Judge has rightly concluded that Tek Chand had no common intention with co-accused-Vikram Singh to commit murder of Krishan Narain Singh and, therefore, rightly acquitted him of the offence punishable under Sections 302/ 34, I.P.C.
35. Regarding offence punishable under Section 411, I.P.C. the case of the prosecution was that the looted Double Barrel gun was recovered on the pointing out of Tek Chand, appellant from his tenanted room. On this point, there is evidence of S.I. Som Dutta Sharma, (P.W. 9) and Nafisul Hasan, (P.W. 3). According to Sub-Inspector Som Dutta Sharma, (P.W. 9) he interrogated Tek Chand in the District Jail, Muzaffarnagar on 27-3-1976 and he stated that he had hurried the gun in his tenanted room and could get it recovered. Thereafter, he took police remand from 27-3-1976 to 29-3-1976 and got recovered the gun on his pointing out on 28-3-1976 in the presence of Nafisul Hasan, (P.W. 3) and Mohammad Umar. Mohammad Umar, the owner of house of which room in question was a part, was not examined to prove that room in question was occupied by Tek Chand as his tenant. Nafisul Hasan, (P.W. 3) stated in his cross-examination that room from which the recovery of gun was made was locked. The lock was broken by Tek Chand with the help of brickbat. He also stated that above room was bolted from inside, but he could not state as to how it was opened from inside. There is nothing on record to show that the key of lock was with Tek Chand. If it was locked from outside, how was it bolted from inside? These glaring infirmities in the prosecution evidence have not been explained. Non-examination of Mohammad Umar, the alleged owner of said room and above infirmities created grave doubt in the recovery of gun in the manner alleged by the prosecution.
36. Moreover, admittedly, Tek Chand was arrested on 23-1-1976 in Aizal (Mizoram) and was brought to Muzaffarnagar on 10-3-1976. His identification was conducted on 25-3-1976 and, thereafter, S.I. Som Dutta Sharma, (P.W. 9) interrogated him on 27-3-1976, why he was not interrogated just after his arrival at Muzaffarnagar has not been explained. Moreover, when Som Dutta Sharma, (P.W. 9) interrogated Tek Chand, he was in judicial custody and not in "Police custody". These circumstances further create grave doubt in the manner of recovery of robbed gun as alleged by prosecution. Therefore, the learned Additional Sessions Judge rightly disbelieved the evidence of recovery of robbed gun on pointing out of Tek Chand, accused and acquitted him under Section 411, I.P.C.
37. As held above recovery of gun on the pointing out of Tek Chand was not successfully proved, therefore, it cannot be said that he was having firearm in an unauthorised manner. Therefore, offence punishable under Section 25 Arms Act also failed. In these circumstances, we do not find any ground for interference in the acquittal of Tek Chand under Sections 302/34, 411, I.P.C. and 25 Arms Act.
38. State of U.P. has also filed Government Appeal No. 1067 of 1977 for enhancement of sentence of Tek Chand under Section 394, I.P.C. Tek Chand was sentenced to undergo R.I. for a period of 5 years under Section 394, I.P.C. Co-accused-Vikram Singh, who besides participating in looting also stabbed Krishan Narain Singh to death, was sentenced to undergo R.I. for a period of 7 years. Considering the above fact as well as the role of Tek Chand in the commission of robbery, we are of the view that sentence of 5 years R.I. was appropriate sentence in the facts and circumstances of the case and we find no ground to enhance the same.
39. In view of above decision Criminal Appeal No. 279 of 1977 filed by Tek Chand is dismissed and conviction and sentence of Tek Chand under Section 394, I.P.C. are confirmed. Government Appeal Nos. 996 of 1977 and 1067 of 1977 also fail and are dismissed.
40. Tek Chand is on bail granted by this Court. His bail bonds are cancelled and sureties discharged. The Chief Judicial Magistrate, Muzaffar Nagar shall issue non-bailable warrant of arrest of the appellant to secure his presence and for sending him to jail to serve out the sentence.