Rajasthan High Court - Jodhpur
Ashok vs State on 21 July, 2017
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas, Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Appeal No. 82 / 2015
1. Arjun Singh son of Sh. Prem Singh
2. Surendra Singh son of Sh. Narpat Singh
3. Prem Singh S/o Panne Singh
4. Smt. Sushila wife of Prem Singh
5. Karan Singh son of Prem Singh
[all by caste Ravana Rajput, resident of nearby Senapati
Bhawan, Jodhpur]
[at present lodged in Central Jail, Jodhpur ]
----Appellant
Versus
State of Rajasthan
----Respondent
Connected With
D.B. Criminal Appeal No. 114 / 2015
Ashok Sen son of Sh. Bhanwar Lal Sen by caste Sen, resident of
28, Nearby Vivekanand School, Ratanada, Jodhpur
[Lodged in Central Jail, Jodhpur]
----Appellant
Versus
State of Rajasthan
----Respondent
D.B. Criminal Appeal No. 115 / 2015
1 Smt.Renuka W/o Sh. Vishan Singh, by caste Rajput,
2 Vishan Singh S/o Panne Singh, by caste Rawana Rajput
[both resident of near Senapati Bhawan, Jodhpur]
[both presently lodged in Central Jail, Jodhpur]
(2 of 28)
[CRLA-82/2015]
----Appellant
Versus
State of Rajasthan
----Respondent
_____________________________________________________
For Appellant(s) : Mr. BS Rathore, Mr. P.R. Choudhary and Mr.
Mahaveer Bishnoi
For Respondent(s) : Mr. CS Ojha, PP
For complainant: Mr. Pradeep Choudhary
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment
Per Hon'ble Mr. Justice Gopal Krishan Vyas
DATE OF JUDGMENT :: 21ST July, 2017
All the three appeals are directed against the judgment
dated 21.1.2015 passed by the learned Metropolitan Addl.
Sessions Judge No.4, Jodhpur whereby the appellants were
convicted and sentence for the following offences:
Arjun Singh, Surendra Singh, Prem Singh, Smt. Sushila and
Karan Singh:
Under Section 148 IPC Three years RI with fine of
Rs.1000/- and in default of
payment of fine to further
undergo 15 days SI
Under Section 342 IPC One year RI with fine of Rs.500/-
and in default of payment of fine
to further undergo 7 days SI
(3 of 28)
[CRLA-82/2015]
Under Section 201 IPC Three years RI with fine of
Rs.1000/- and in default of
payment of fine to further
undergo 15 days SI
In addition to above Appellant Arjun Singh further
convicted and sentenced for :
Under Section 302 IPC Life imprisonment with fine of
Rs.1000/- and in default of
payment of fine to further
undergo 15 days SI
In addition to above the Appellants Surendra Singh, Prem
Singh, Smt. Sushila and Karan Singh for convicted and
sentenced for:
Under Section 302/149 IPC Life imprisonment with fine of
Rs.1000/- and in default of
payment of fine to further
undergo 15 days SI.
Appellant Ashok Sen :
Under Section 148 IPC Three years RI with fine of
Rs.1000/- and in default of
payment of fine to further
undergo 15 days SI
Under Section 342 IPC One year RI with fine of Rs.500/-
and in default of payment of fine
to further undergo 7 days SI
Under Section 201 IPC Three years RI with fine of
Rs.1000/- and in default of
payment of fine to further
undergo 15 days SI
Under Section 302/149 IPC Life imprisonment with fine of
Rs.1000/- and in default of
payment of fine to further
undergo 15 days SI.
(4 of 28)
[CRLA-82/2015]
Appellants Smt. Renuka and Vishan Singh:
Under Section 148 IPC Three years RI with fine of
Rs.1000/- and in default of
payment of fine to further
undergo 15 days SI
Under Section 342 IPC One year RI with fine of Rs.500/-
and in default of payment of fine
to further undergo 7 days SI
Under Section 201 IPC Three years RI with fine of
Rs.1000/- and in default of
payment of fine to further
undergo 15 days SI
Under Section 302/149 IPC Life imprisonment with fine of
Rs.1000/- and in default of
payment of fine to further
undergo 15 days SI.
As per the facts of the case on 29.8.2008 at 11.30 Pm the
complainant Neni Devi (PW--5) submitted a complaint at Police
Station Ratanada alleging therein that one Prem Singh is living in
her house as tenant since last 10 years and from last some time,
one Arjun Singh with bad intention was harass her daughter Mona
(PW--6) when she was going and coming daily from the institution
where she was taking tuition. As per complainant, her daughter
Mona informed that Arjun Singhe is regularly harassing when she
is going for tuition in the way, today in the morning complainant
and Prem Singh went to the house of Arjun Singh to suggest not
to harass her daughter, but Arjun Singh was not at home but one
lady who was in the house introduced herself as aunty of Arjun
Singh, the complainant and Prem Singh informed her about
(5 of 28)
[CRLA-82/2015]
harassment by Arjun Singh to the daughter of the complainant.
The aunty of Arjun Singh said that he is not in the home, you may
come in the evening.
In the evening, deceased Prem Singh received a phone call
in which Arjun Singh gave threat that why you have came to my
residence for such complaint and called that come to my house, I
will seen you. The deceased Prem Singh informed the
complainant about phone call of Arjun Singh, upon that
complainant asked Prem Singh not to go at the residence of Arjun
Singh, but Prem Singh said that we are not going for any quarrel
but going to convey his father and mother to check the activitiesof
your son.
As per allegation in the FIR, Prem Singh went on motorcycle
alongwith his friend Ram Sa to the house of Arjun Singh and
after 10-15 minutes Ram Sa came back with fear and informed
that when we reached at the house of Arjun Singh one Ashok
Sena and Chandra Singh forcibly took Perm Singh inside the
house and Arjun Singh inflicted knife blow upon the chest of Prem
Singh with intention to kill him, but Prem Singh tried to save at
that time, rest of the persons catch hold Prem Singh, and other
family members of Arjun Singh also came on spot and assaulted
him by fists and kicks. The complainant further stated that upon
receiving such information she alongwith Dayal Ram and Munna
Ram went to the house of Arjun Singh and saw that Prem Singh
was lying in unconscious condition outside the house of Arjun
Singh and Arjun Singh, his friends and other family members were
(6 of 28)
[CRLA-82/2015]
washing the blood lying on the spot in this hosue. The
complainant made a phone call to the police prayed to take action
against them.
Upon aforesaid occurence, FIR no.21 was registered by the
SHO, Police Station Ratanada on 29.8.2008 as per written
complaint Ex.P/33 filed by the complainant Neni Devi under
Sections 147, 148, 149, 342, 323, 302 and 201 IPC and
investigation was commenced. The police went on spot and saw
the body of deceased Prem Singh was lying outside the house of
the accused. The police took body of Prem Singh to the Mahatam
Gandhi Hospital, Jodhpur where after the post mortem the body of
deceased Prem Singh was handed over to the uncle of the
deceased Kan Singh vide Ex.P/29 for cremation on 30.8.2008.
The usual investigation was conducted at the place of occurrence
and all the accused appellants named in the FIR were arrested and
during investigation, upon information (Ex.P/63) of the accused by
Arjun Singh one blood stained knife was recovered vide Ex.P/49.
The blood sustained cloths of Arjun Singh were recovered vide
Ex.P/55. The cloths of the other co-accused Surendra Singh and
Ashok Sen were also recovered but no blood was found upon
those cloths. The motorcycle of the deceased was also taken in
possession vide Ex.P/39. All the the articles including knife were
sent to the FSL for examination, and after examination, FSL report
Ex.P/6 was received by the police. During investigation,
statement of all prosecution witnesses were recorded under
Section 161 Cr.P.C. and after concluding investigation, charge-
(7 of 28)
[CRLA-82/2015]
sheet was filed against the accused appellants in the court of Chief
Judicial Magistrate, Jodhpur Metro, from where case was
committed to the court of Sessions Judge, Jodhpur Metro but
transferred to the court of ADJ (FT) No.1, Jodhpur and after
abolition of the court of ADJ (FT) No.1, Jodhpur the case of
transferred to the court of Addl. District Judge NO.4, Jodhpur
metro for trial.
In the trial, charges were framed against the accused
appellants for offences under Section 148, 342, 302/149 and 201
IPC against all accused appellants and in addition to above offence
charge under Section 302 IPC was also framed against the
accused Arjun Singh S/o Prem Singh because as per prosecution
case injury by knife was caused by him to the deceased Prem
Singh and due to said injury he died.
All the accused appellants denied the charges and prayed for
trial. In the trial statements of 18 prosecution witnesses were
recorded and 80 documents were exhibited by the trial court.
The learned trial court after recording statement of
prosecution witnesses proceeded to record statement of all the
accused appellants under Section 313 Cr.P.C. All the accused
appellants except accused Arjun Singh denied the charges and
accused appellant Arjun Singh gave following explanation in his
statement which reads as under:-
Þ?kVuk okys jkst eSa esjs edku esa ifjokj okyksa ds lkFk FkkA jkr dks
djhc 10 cts ,d O;fDr ds tksj ls cksyus dh vkokt vkbZ] eSa ckgj
x;k rks ns[kk fd esjs edku ds cjkens esa [kM+k izse flag xkfy;ka cksy
jgk Fkk o mlds gkFk esa pkdw FkkA izse flag us tSls gh eq>s ns[kk rks
mlus eq>s xkyh nh fd rsjh eka dgka gS] mls ckgj yk] eSa mlds lkFk
(8 of 28)
[CRLA-82/2015]
lksmaxkA eSaus xkyh cksyus ls euk fd;k ml le; izse flag us esjs ij
pkdw dk okj djuk pkgk rks eSaus izse flag dks idM+ fy;k rFkk ge
xqRFke xqRFkk gks x, rFkk eSaus izse flag dk pkdw Nhuuk pkgkA bl
nkSjku ge nksuksa fxj x, ml nkSjku izse flag ds pkdw ls yxhA eSaus
izse flag ds pkdw ls dksbZ pksV ugha ekjhA izse flag mBk vkSj fQj fxj
x;kA nqckjk mBdj ds edku ds ckgj lM+d ij tkdj fxj x;kA esjs
firkth us jkes'oj dh nqdku ij tkdj iqfyl dks lwpuk nhA jkr dks
iqfyl vkbZ] ekSds ij ls pkdw o izse flag dks ys xbZA eSa funksZ"k gwaA
eq>s gR;k ds ekeys esa >wBk Qalk;k gS rFkk lkjh cjkenfx;ka Hkh >wBh
crkbZ gSaA esjs ?kjokys Hkh izse flag dh vkokt lqudj ckgj vk, FksA
ge lc ?kj okys ,d gh edku esa jgrs gSaA izse flag dks eSa igys ls
tkurk gwaA D;ksafd og vDlj jkrkukMk pkSjkgs ij cSBk jgrk gS o
eq>ls iqjkuh jaft'k j[krk gSAß
Similarly, appellant Surendra Singh, Prem Singh (father of
the accused Arjun Singh) and Smt. Sushila, mother of the
accused Arjun Singh, Karan Singh, brother of the accused
appellant Arjun Singh supported the explanation given by
accused appellant Arjun Singh in their statement but other
accused appellants said that it is a case of false implication.
In defence no witness was produced by the appellants in
spite of granting an opportunity to lead evidence. After recording
evidence the learned trial court proceeded to hear final
arguments and after hearing final arguments passed the
impugned judgment dated 21.1.2015 in Sessions Case
No.241/2014 whereby all the accused appellants were convicted
for the offence under Section 148, 144, 302, 302/149, 342 and
201 IPC respectively and sentence aforesaid was passed against
each of the appellant.
In this appeal, aforesaid judgment is under challenged.
Learned counsel for the appellants vehemently argued that
judgment impugned is totally illegal and based upon concocted
(9 of 28)
[CRLA-82/2015]
story of the prosecution, in support of above arguments, invited
our attention towards the fact that as per statement of Dr. P.C.
Vyas (PW--15) the dead body of Prem Singh was examined by
him on 30.8.2000 and in which three injuries were found upon his
body. Out of 3 injuries one injury was upon chest of the deceased
and second injury was upon his right thigh and third injury was
abrasion near the left eye brow and no other injury was found
upon the body of the deceased and as per the statement of doctor
the injury inflicted upon the chest was sufficient to cause death,
for the said injury an explanation was given by the accused
appellant Arjun Singh in his statement recorded under Section 313
Cr.P.C. in which it is specifically explained by him that deceased
Prem Singh came to his residence in the evening having knife and
used filthy words for his mother, upon observation some quarrel
took place in between him and deceased Prem Singh in which
injury was caused upon his chest by his own knife which he was
carrying, therefore, the finding of the learned trial court to hold
accused appellant guilty for offence under Section 302 IPC is
totally erroneously because no reliable and trustworthy evidence is
on record to prove the allegation against any of the accused
appellants for inflicting any injury or active participation except
agains the accused appellant Arjun Singh and there is no denial of
Arjun Singh for the incident, because he has narrated the actual
reason for incident in his statement recorded under Section 313
Cr.P.C.
Learned counsel for the appellants submits that entire case
(10 of 28)
[CRLA-82/2015]
is based upon testimony of planted eye witness Ram Sa @ Ramu
Ram whose presence is seriously doubtful upon the place of
occurrence, because his statement loudly speaks that he has
narrated totally false story and involved all the family members
and two friends Surendra Singh and Ashok Sen of the accused
Arjun Singh without any evidence. It is also argued that if the
eye witness Ramu Ram was present at the place of occurrence,
then why efforts were not made by him for rescue of deceased
Prem Singh and why he has not reported the incident to the
police. As per his statement, after the incident he immediately
went to the house of Neni Devi and narrated whole story and,
thereafter, went to his house without taking any care of his friend
Prem Singh upon whom as per his allegation, injury was inflicted
by the accused appellant Arjun Singh and his family members.
Learned counsel for the appellants submits that it is a case in
which the learned trial court has relied upon the testimony of
planted eye witness Ramu Ram so as to connect all the accused
appellants guilty but his testimony canot be relied upon to hold all
the accused appellants guilty, therefore, the finding of the learned
trial court for conviction deserves to be quashed.
Learned counsel for the appellants further submits that story
narrated by PW--5 Neni Devi is based upon hear say evidence
bcause she was not present at the place of occurrence and as per
prosecution case no other witness was present when incident took
place except Ramu Ram. While inviting attention toward
statement of PW--5 Neni Devi author of the FIR it is stated that
(11 of 28)
[CRLA-82/2015]
she has narrated a false story on oath to establish motive, which
has wrongly been relied upon by the learned trial court. To prove
the said fact it is submitted that according to the statement of
Smt. Neni Devi (PW--5) after receiving information from Ramu
Ram eye witness, she immediately went to the house of Arjun
Singh and saw that Prem Singh was lying outside the house of
accused appellants Arjun Singh and blood was oozing from the
injuries caused to the injured Prem Singh and other family
members were washing floor of the house including the friends
Surendra Singh and Ashok Sen. The complainant PW--5 Neni Devi
disclosed the fact that when she reached to the house of Arjun
Singh, dead body of Prem Singh was lying there, is totally false
because PW--1 Dhan Raj Incharge of Flying No.3 and ASI Narpat
Singh (PW--9) specifically stated before the court that upon
receiving information from Jitendra Singh, SHO Police Station
Ratanada they went at the place of occurrence alongwith
Goverdhan Singh, Constable and saw the dead body of Prem
Singh lying outside the house of Arjun Singh and upon direction of
SHO, dead body of deceased Prem Singh was taken to the
Mahatma Gandhi Hospital. In the cross examination both the
witnesses stated that when they reached at the place of
occurrence and took the dead body of the deceased, neither
complainant Neni Devi nor Dayal Gurjar and Munna Lal were
present and immediately dead body was taken to the Hospital. It
is also stated by him that none of the accused was present at the
place of occurrence, therefore, above evidence of independent
(12 of 28)
[CRLA-82/2015]
witness loudly speaking that all the facts narrated by complainant
in the report and statements are false because Ramuram planted
eye witness was not even present at the time of occurrence took
place.
Learned counsel for the appellant argued that whole
prosecution case is based upon false and concocted story of the
complainant party, therefore, the finding of learned trial court so
as to convict all the accused appellants for offence under Section
302 and 302/149 IPC and other offences is totally false and not
based upon reliable and trustworthy evidence of prosecution,
therefore, the judgment impugned deserves to be quashed.
Learned counsel for the appellants further argued that even
if evidence of prosecution is accepted in the light of explanation
furnished by the accused appellant no offence under Section 302
IPC is made out against him because in the incident only one
injury was said to be caused upon vital part of the deceased which
resulted into the death and there is no allegation against any
other accused appellant for inflicting any injury, but learned trial
court convicted them on the basis of false and concocted story of
planted witness Ramu Ram.
Learned counsel for the accused appellants submits that it is
a case in which the conviction of the accused appellant Arjun
Singh is required to be altered from Section 302 IPC to offence
under Section 304 part I IPC and all other accused appellants are
entitled to be acquitted from the charge levelled against them
because proeuction has failed to prove any case against them.
(13 of 28)
[CRLA-82/2015]
Per contra learned Public Prosecutor vehemently argued that
it is a case in which prosecution has proved its case beyond
reasonable doubt on the basis of testimony of eye witness
Ramuram and supported by other witnesses PW--5 Neni Devi
(Complainant) and PW--6 Mona in which serious allegations for
levelled against appellant Arjun Singh that he was repeatedly
harassing Mona daughter of complainant and upon complaint
made by Prem Singh, uncle of Mona all the appellants killed him in
a conspiracy and this fact is established from the evidence of all
the prosecution witness, therefore, there is no question to disturb
the finding of learned trial court whereby accused appellants held
guilty and are convicted for serious offence of murder.
Learned Public Prosecutor and learned counsel for the
complainant vehemently argued that main accused Arjun Singh is
not disputing the incident but pleaded false story that Prem Singh
was aggressor and he came to his house with knife and used filthy
words for his mother. But there is no corroborative evidence to
support the explanation given by Arjun Singh in his statement
recorded under Section 313 Cr.P.C., therefore, there is no
question to acquit all the accused appellants from the charges
levelled against them all to alter the conviction of accused
appellant Arjun Singh from offence under Section 302 IPC to
offence under Section 304 Part I IPC, therefore, all the appeals
may kindly be dismissed.
After hearing learned counsel for the parties, we have
perused the statements of all the prosecution witnesses and
(14 of 28)
[CRLA-82/2015]
documents exhibited during trial. As per prosecution case, the FIR
was registered on the basis of written complaint submitted by
Neni Devi w/o Rameshwari Gurjar (PW--5) in which following
facts and alleations were levelled by her against the accused
appellant Arjun Singh, which reads as under:-
Þlsokesa]
Jheku Fkkukf/kdkjh egksn; th]
iqfyl Fkkuk jkrkukM+k] tks/kiqj
fo"k; %& dRy dk eqdnek ntZ djus ckcrA
egksn; th]
fuosnu gS fd eSa jkrkukMk {ks= esa lksfu;k VsUV gkÅl
okyh xyh esa jgrh gwa rFkk izseflag dwfM+;k fuoklh& dkxy
fiNys djhc 10 o"kksZa ls esjs ?kj esa fdjk;snkj jgrk gS] fiNys
dqN le; ls lsukifr Hkou ds fiNokM+s dkyksuh esa jgus okyk
vtqZuflag esjh yM+dh eksuk dks V~;w'ku vkrh&tkrh dks rax o
ijs'kku djrk FkkA ;g ckr eSaus izseflag dks crkbZ rks mlus
dgk fd vtqZuflag dks le>k nsaxsA vkt lqcg eSa o izseflag
vtqZuflag ds ?kj mls le>kus x;s rks og ?kj ij ugha feyk]
mldh fj'rsnkj ,d efgyk feyh ftlus crk;k fd vki 'kke
dks vkuk] vkidks vtqZuflag o mlds ekrk&firk nksuksa gh fey
tk;saxs] eSa rks mldh ekSlh yxrh gwa] geus mls Hkh vtqZuflag
}kjk NsM+NkM+ okyh ckr crkbZA 'kke dks izseflag ds ikl
vtqZuflag dk Qksu vk;k ftlus izseflag dks Qksu ij /kedh nh
fd rq esjs ?kj dSls vk;k vkSj esjh D;k f'kdk;r dj jgk Fkk]
vc esjs ?kj ij vk eSa rsjs dks crkrk gwa ;g ckr izseflag us eq>s
crkbZ rc eSaus izseflag dks vtqZuflag ds ?kj ugha tkus dh jk;
nh] ijUrq izseflag us dgk fd gesa >xM+k ugha djuk gS]
vtqZuflag ds ek¡&cki dks le>k nsaxs] ftl ij eSaus dgk fdlh
dks lkFk ysdj tkukA rc izseflag viuh eksVj lkbZfdy ysdj
jkelk dks lkFk ysdj x;kA djhc 10&15 feuV i'pkr yxHkx
jkr dks 10&10-15 cts jkelk ?kcjk;s gq, Hkkxrk gqvk esjs ikl
vk;s] ml le; esjs ikl eqUukjke o n;ky xqtZj Fks muds
lkeus jkelk us ?kcjkrs gq, crk;k fd izseflag o eSa T;ksagh
vtqZuflag ds ?kj x;s] rc vtqZuflag us o mlds nksLrksa lqjsUnz
flag] v'kksd lSu bR;kfn us izseflag dks [khapdj vius ?kj ds
pkSd esa ys fy;k] eSa Hkh ihNs&ihNs pkSd esa igqapk] mlh le;
vtqZuflag us izseflag dks tku ls ekjus dh fu;r ls pkdw ls
izseflag ds lhus ij okj fd;k] izseflag tksj ls fpYyk;k] eSaus
Hkh izseflag dks cpkus dk iz;kl fd;k rHkh os eq>s Hkh ekjus ds
fy, esjh rjQ yids blh nkSjku vtqZuflag us izseflag ij fQj
ls pkdw ls okj fd;k bl ?kVuk esa vtqZuflag ds vykok mlds
nksLr ftuesa lqjsUnzflag] v'kksd lSu o vtqZu flag ds ifjokj
okys 'kkfey gks x;s ftUgksaus izseflag dks idM+ fy;k o
(15 of 28)
[CRLA-82/2015]
Fkkiksa&eqDdksa ls ekjihV dh o mls Hkkxus ugha fn;k] eSa dgka ls
Hkkxdj vk x;k] bl bÙkyk ij eSa eqUukjke] n;ky xqtZj rqjUr
izseflag dks lEHkkyus x;s rks ogka ns[kk fd izseflag [kwu esa
yFkiFk vtqZuflag ds ?kj ds ckgj iM+k Fkk rFkk vtqZu flag o
mlds nksLr lqjsUnz flag o v'kksd lSu vtqZu flag ds ifjokj
okyksa ds lkFk feydj ?kj ds pkSd esa fc[kjs [kwu dks lkQ dj
jgs Fks rFkk lcwr feVk jgs Fks gesa ns[kdj vtqZuflag o mlds
nksLr ogka gekjs lkeus Hkkx x;s o vtqZuflag ds ifjokj ds
lnL; Hkh ,d&,d djds ?kj ls fudyus yxs ftl ij geus
iqfyl dUVªksy :e rFkk Fkkuk jkrkukMk dks lwfpr fd;k bl
izdkj esjh yM+dh eksuk ds lkFk NsM+NkM+ dh ckr ij vtqZuflag
ds cqykus ij izseflag rFkk jkelk mlds ?kj x;s rks vtqZuflag
o mlds nksLrksa lqjsUnz flag o v'kksd lSu rFkk mlds ifjokj
okyksa us rS;kjh ds lkFk tku ls ekjus dh fu;r ls izseflag ds
flus o vU; txg ij pkdw ls okj fd;s ftlls izseflag dh
e`R;q gks xbZ] e`R;q ds ckn yk'k dks xyh esa Mkydj ?kj ds pkSd
esa iM+s [kwu ds lcwr u"V djus dh fu;r ls lkQ djus dh
dksf'k'k dh gS] ftldh fjiksVZ nsrh gwaA dk;Zokgh djkosaA
bfr fnukad & 29@08@2008
Hkonh;
,lMh@&
uSuhnsoh W/o jkes'oj th
xqtZj
fu- lksfu;k VsUV dh xyh
jkrkukMk tks/kiqj ß
Upon aforesaid written complaint submitted at 11.30 pm on
29.8.2008, FIR no.21 was registered at Police Station Ratanada
and after investigation, charge-sheet was filed against the
appellants.
To prove the prosecution case, statements of 18 prosecution
witnesses were recorded, out of which PW--8 Ramu Ram
appeared as eye witness of the incident. As per complainant Neni
Devi (PW--5) when deceased Prem Singh and Ramu Ram both
went to the house of accused appellant Arjun Singh for making
complaint to his parent that your son is harassing Mona daughter
of complainant Neni Devi (PW--5). According to complainant
(16 of 28)
[CRLA-82/2015]
(PW--5) the deceased Prem Singh was residing in her house as
tenant from last more than 10 years, therefore, become family
members and due to said relationshiop when complaint was made
by PW--6 Mona about the harassment by the accused Arjun the
complainant and Prem Singh went to the house of Arjun Singh to
make complaint to the parents, but at that time, Arjun Singh was
not at home but one lady who was claiming to be aunty of Arjun
Singh said that you may come in the evening.
As per statement of PW--5 Neni Devi and PW--8 Ramu Ram
in the evening deceased Prem Singh and Ramu Ram went to the
house of Arjun Singh where occurrence took place in which Arjun
Singh inflicted injury by knife upon the chest of deceased Prem
Singh and this incident was reported by him to Neni Devi,
therefore, in complaint Neni Devi (PW--5) specifically stated that
incident was reported to her by the eye witness Ramu Ram. We
have perused the statement of Ramu Ram (PW--8) in which he
said that to give information of the incident to Neni Devi he
immediately went to her house where two persons Munna Ram
and Dayal Grujar were sitting and after narrating the incident I
went to my home and Neni Devi, Munna Rama and Dayal Gurjar
went to the house of Arjun Singh.
The witness PW--5 Neni Devi and PW--7 Munna Ram stated
on oath that after receiving information from Ramu Ram (Ram Sa)
they went to the house of Arjun Singh where they saw that Prem
Singh was lying outside the house of accused appellant Arjun
Singh having blood upon his whole body and other co-accused
(17 of 28)
[CRLA-82/2015]
Surendra Singh, Ashok Sen and family members were cleaning
the floor inside the house while pouring water and after some
time they went out from the house. The question arose whether
the statement of PW--5 Neni Devi based upon the hear say
evidence of PW--8 Ramu Ram is trustworthy or not. To assess the
reliability of statement of these witnesses we have perused the
statement of PW--1 Dhanraj ASI who was incahrge of flying party
No.3 of the policy and on the date of incident he was on duty at
Bhatiya Choraha, Ratanada, Jodhpur. The witness said that upon
receiving infoamtion he went on spot. The witness PW--1 Dhanraj
specifically gave following statement before the court, which reads
as under:-
Þfnukad 29-8-08 dks ¶ykbZax ua- 3 esa bUpktZ FkkA vkSj ml oDr
iqfyl M~;wVh esa HkkfV;k pkSjkgk ij FkkA tc dHkh vf/kdkfj;ksa dh
bÙkyk ;k vkns'k vkrk gS rks ekSds ij tkuk gksrk FkkA mDr fnuka d
dks eSa HkkfV;k pkSjkgk ij rSukr FkkA ml jkst SHO Ps. jkrkukMk us
tfj, ok;jysl lwpuk nh fd lsukifr Hkou ds ihNs dkWyksuh esa
izseflag uked O;fDr dh gR;k gks xbZ gS vr% ekSds ij igqapks rks eSa
ogka igqapkA e; tkCrk ds ljdkjh thi ls ekSds ij x;kA ogka
vtqZuflag ds ?kj ds ckgj izseflag dh yk'k iM+h feyh ftldks MGH ys
tkus dk vkns'k SHO lkgc us fn;kA eSa] ujirflag ASI e; tkCrk ds
izseflag dh yk'k dks MGH ysdj x,A eSa ogka ls okfil vk x;kA ASI
ujirflag ogha #dsA
izfrijh{k.k }kjk Jh lksguyky ,M- okLrs vfHk;qDr fo'kuflag o
js.kqdk & ;g lwpuk eq>s jkr 10&11 cts ds djhc feyh FkhA eSa
lwpuk feyus ds 5 feuV ckn ekSds ij igqapkA jkrkukMk ds
Fkkukf/kdkjh us ok;jysl ij lwpuk nh Fkh fdUrq uke ugha crk ldrk
esjs lkFk tkCrk esa nks dkaLVscy o 1 MªkbZoj Fks fdUrq muds uke irk
ughaA gekjs yksx cqd ;k vU; fdlh nLrkost esa lwpuk dk bUnzkt
ugha fd;kA ;g lgh gS fd esjs ikl ?kM+h ugha Fkh fdUrq MªkbZoj ds
ikl FkhA ujirflag gekjs lkFk jkLrs ls 'kkfey gks x;k FkkA eSa ekSds
ij x;k ml le; SHO jkrukMk ekSds ij ugha Fkk ;fn Fks rks eq>s
vkt ;kn ugha gSA eSaus ogka QksVksxzkQj dks ugha ns[kkA ;kn ugha fd
esjs lkeus yk'k dh QksVksxzkQh gqbZ ;k ughaA yk'k dks gekjh xkM+h esa
ys x, FksA ?kVuk dk le; eq>s irk ugha u gh fdlh us crk;kA ;kn
ugha gS fd yk'k ds ikl vU; dksbZ O;fDr ekStwn Fks ;k ughaA
vtqZuflag ds ifjokj ds fdlh lnL; dks eSa ugha tkurkA ;g lgh gS
fd ge tc ekSds ij iagqps rc uSuh nsoh] n;kyjke eqUukjke vkfn
(18 of 28)
[CRLA-82/2015]
dksbZ mifLFkr ugha FksA yk'k xkM+h esa j[kh FkhA ckn esa dksbZ vk;k gks
rks irk ughaA
ujirflag ds lkFk ,d flikgh FkkA ekSds ij yk'k dh QnZ
lwjrgky ;k vU; dksbZ nLrkostkr cuk, ;k ugha eq>s irk ughaA yk'k
ds diM+s D;k Fks ;g ;kn ugha gSA yk'k [kwu ls Hkjh Fkh ysfdu pksVksa
ds ckjs esa irk ughaA e`rd ds ikl xyh esa eSaus eksVjlkbZfdy iM+h
ns[kh Fkh tks fdldh Fkh o D;k uEcj Fks] ;kn ughaA Duty ds ckn
okilh ij eSaus esjh vken esa mDr o`rkUr ckcr dksbZ fVIi.kh dh ;k
ugha ;g ;kn ughaAß
Similarly, other witness PW--9 Narpat Singh who went on
spot after receiving instructions from Jitendra Singh SHO Police
Station Ratanada alongwith PW--1 Dhanraj gave following
statement, which reads as under:-
Þfnukad 29-8-08 dks eSa iqfyl pkSdh ;qfuoflZVh ij izHkkjh pkSdh ds ,
,l vkbZ ds in ij rSukr Fkk] ml jkst ,l ,p vks jkrkukMk
ftrsUnzflag us eq>s lsukifr Hkou ds ihNs dh dkWyksuh esa izseflag uke
ds vkneh dh gR;k gks tkus ls ekSds ij vkus ds fy;s Qjek;k] ftl
ij eSa o xksoj/kZuflag dkaLVscy ekSds ij x;sA ogka ij vtqZuflag ds
?kj ds ckgj izseflag dh ckWMh iM+h FkhA ,l ,p vks- lk- us izseflag
dh yk'k dks ,e th ,p- esa ys tkus gsrq Qjek;k Fkk] nwljh ¶ykbZax
ds /kujkt , ,l vkbZ e; tkIrk ds ogka ij vk x;s FksA ckn esa eSaus
o /kujkt e; tkIrk us izseflag dh yk'k dks ,e-th-,p- tks/kiqj esa
ysdj x;s Fks] /kujkt , ,l-vkbZ- ogka ls okfil vk x;sA bejtsalh esa
MkDVjksa dks crk;k] rks mUgksaus mls e`r ?kksf"kr dj fn;kA rc eSaus o
tkIrs us izseflag dh yk'k dks ,e-Mh-,e- vLirky dh ekspZjh esa ys
tkdj tek djok;s FksA eq>s tks gRryk feyh] mldh jkstukepk jiV
dh izekf.kr izfr izn'kZ-ih-35 gSA
% % ftjg }kjk vf/koDrk vfHk;qDrx.k dh vksj ls % %
====
eq>s 2-40 ih-,e- ij bRryk feyh Fkh vkSj eSa rRdky ikap nl feuV esa gh ekSds ij igqap x;k FkkA ml le; /kujkt th Hkh vk x;s FksA ge rRdky igqaprs gh yk'k dks ,e-th-,p- ljdkjh xkM+h ls ysdj jokuk gks x;sA ;g lgh gS fd ge tc ekSds ij igqaps rks ogka ij uSuhnsoh] n;kyjke] eqUukjke ekStwn ugha Fks] Lo;a dgk fd ge rks rqjar yk'k ysdj pys x;s FksA ;g lgh gS fd geus ekSds ij fdlh eqyfteku dks ugha ns[kk] Lo;a dgk fd ge rqjar yk'k ysdj pys x;s FksA ckn esa ,e-th-,p- esa Fkkusnkj th fey x;s Fks ftudks mDr gkykr crk fn;s FksA ge yk'k dks ysdj pys x;s] ml le; rd fdlh us gesa gR;k ds laca/k dqN ugha crk;kA izseflag dh yk'k vtqZuflag ds ?kj ds ckgj iM+h Fkh] tks [kwu ls yFkiFk FkhAß (19 of 28) [CRLA-82/2015] Upon perusal of statements of PW--1 Dhanraj and PW--9 Narpat Singh both are police officials, who went on spot, as per instructions given by SHO Police Station Ratanada it is estalbihsd that when these witness reached on spot, the dead body of Prem Singh was lying outside the house of Arjun Singh and body was taken to the MG Hospital by them and in the cross-examination they specifically stated that neither Neni Devi nor other persons were present at the place of occurrence, but PW--5 Neni Devi and PW--7 Munna Ram stated altogether different story that when they reached on spot the dead body of Prem Singh was lying outside the house and other co-accused persons were cleaning house inside.
Upon consideration of the statements of above witnesses, we are of the opinion that the statement of PW--5 Neni Devi (complainant) and PW--7 Munna Ram and so called eye witness PW--8 Ramu Ram cannot be relied upon so as to uphold the finding of guilt recorded by the learned trial court because the independent witnesses PW--1 Dhanraj and PW--9 Narpat Singh categorically stated that these witnesses were not even present when they reached on spot and brought the dead body of the deceased Prem Singh to the hospital. We have also perused the statement of Jitendra Singh SHO, Police Station, Ratanada (PW--
18) who has categorically admitted in his statement that on 29.8.2008 upon receiving information about incident of quarrel and the fact that one injured person lying on the way, gave instructions to the flying to reach on spot where incident took (20 of 28) [CRLA-82/2015] place and take action. Upon aforesaid statement of even Jitendra Singh, SHO of Police Station, Ratanada, this fact is completely proved that first of all police went on spot and find that dead body of Prem Singh was lying outside the house of Arjun Singh and no- one was present on spot, therefore, it is obvious that story narrated by the complainant Neni Devi and Munna Ram is seriously doubtful.
We have perused the statement of eye witness Ramu Ram. The said eye witness stated before the court that decease Prem Singh was his good friend and on 29.8.2008 at about 9-10 pm he came to me and said that Arjun Singh is harassing Mona daughter of my landlord Neni Devi, therefore to make complaint accompany me, I am going to his house. According to eye witness Ramu Ram (PW--8) he went alongwith Prem Singh to the house of Arjun Singh where Arjun Singh with the help of Surendra Singh and Ashok Sen forcibly took Prem Singh inside the house and I also entered in the house and saw that Arjun Singh inflicted injury upon the chest of Prem Singh and upon hearing hue and cry , I tried to save him but they attempt to cause injury to him also. It is further stated by him that when Arjun Singh was assaulting Prem Singh, other family members were also participated in the quarrel. In the cross-examination, upon question put to him, it is stated by him that when we reach to the house of Arjun Singh upon calling the accused Arjun Singh asked come inside the house. When we entered in the house, a question was put who is Prem Singh and after ascertaining the identity of Prem Singh, (21 of 28) [CRLA-82/2015] injuriy was caused to him by the accused appellant Arjun Singh. In the cross-examination, following statement is made by the so called eye witness PW--8, Ramu Ram, which reads as under:-
ÞeSa tc ?kVukLFky ls jkr dks nkSM+dj uSuhckbZ ds ?kj x;k rks ml le; ckcq th] eksuk o uSuhckbZ ?kj ij FksA Lo;a dgk fd buds vykok eqUuk pkS/kjh n;ky xqtZj Hkh ogka ij FksA eSaus bu lcdks tks ?kVuk ns[kh Fkh] oks crk nh FkhA ge lHkh ?kj ls jokuk gqos vkSj eSa viuh nqdku ij pyk x;kA ;s eq>s irk ugha fd ;s yksx fQj dgka ij x;sA uSuh] eqUu lk] n;ky xqtZj ogka ls fudy x;s FksA ckcq th Hkh muds lkFk esa jokuk gqos FksA ckcqth us o vU; yksxksa us dgk fd tgka ?kVuk ?kVh gS] ogka ij ge tk jgs gSaA ;s lc yksx esjs lkeus iSny gh jokuk gqos FksA ml jkr esa ckcq th] uSuh o eksuk okfil esjs ls feys Fks] tks eq>s Fkkus esa feys FksA eSa vankt ls dgrk gwa fd eSa esjh nqdku MksMh djds djhc lk<s X;kjg cts Fkkus x;k FkkA eSa uSuh ds ?kj tkdj lwpuk nsdj lh/ks nqdku ij x;k FkkA ogka ij ml le; vkSj Fksys okys yksx Hkh FksA esjs FkSys ds ikl esa dkyq iztkir FkSys okys gSa] vkSj nwljksa FkSyksa okyksa ds uke eq>s irk ugha gSA eSaus izseflag dh gR;k djus okyksa ds uke esjs vM+kSl iM+kSl ds FkSyks okyksa dks ugha crk;s] D;ksafd mUgksaus iwNs ughaA eSaus esjs vM+kSl iM+kSl ds FkSys okyksa dks ;g t:j dgk fd ?kVuk ?kV xbZ gSA izseflag dh gR;k gksus okyh ckr eSaus Fksys okyksa dks ugha crkbZ] blfy;s gR;k djus okyksa dk uke crkus dk loky gh ugha gSA Fkkus tkus ls igys eSaus fdlh O;fDr dks ;g ugha crk;k fd izseflag dh gR;k gks xbZ gS o gR;k djus okys dkSu gS] eSaus flQZ uSuhnsoh] mlds ifr o eksuk dks crkbZ Fkh vkSj eqUuk vkSj n;ky dks Hkh crkbZ FkhA eq>s Fkkusnkj us cqyk;k Fkk] ftl ij eSa Fkkus ij x;k FkkA eq>s cqykus ds fy;s flikgh ugha vk;k] fQj dgk fd Fkkus dk vkneh vk;k FkkA ftlus iqfyl dh onhZ igu j[kh Fkh] tks eksVjlkbZfdy ysdj vk;k FkkA ftlus Vksih yxk j[kh FkhaA ;g eq>s irk ugha fd eksVjlkbZfdy ljdkjh Fkh ;k dksbZ izkbZosVA tks eq>s viuh eksVjlkbZfdy ij cSBkdj Fkkus ys x;kA mlus tkdj Fkkusnkj dks dgk fd jkewjke dks ysdj ds vk x;k gwaA Fkkusnkj us eq>s iwNk fd rqe lkFk x;s Fks rks eSaus dgk fd eSa lkFk x;k FkkA eSaus dgk fd eSa izseflag ds lkFk x;k Fkk] ge tkrs gh mu yksxksa us iwNk fd izseflag dkSu gS] izseflag us dgk fd eSa izseflag gwa] fQj mu yksxksa us ekjihV 'kq: dj nhA iqfyl okyksa us fQj iqNk fd dSls ekjk gS] rks eSaus dgk fd pkdw ls ekjk gS] vkSj lc vkneh bdV~Bs FksA eSaus tks cksyk oks Fkkusnkj th us fy[kk gksxk] ijarq eq>s ekywe ugha gSA eq>s ;kn ugha gS fd esjs Fkkus esa ml jkr dks fdruh txg gLrk{kj djok;s FksA ;g eSaus ckr crkbZ] ml le; Fkkusnkj ds vykok Fkkus esa nks&pkj vkneh ekStwn FksA eSaus ogka ij glrk{kj t:j fd;s FksA ;s gLrk{kj esjs ls flikgh us djok;s FksA tc uSuhnsoh vkbZ rc eSaus uSuhnsoh dks ;g crk fn;k Fkk fd Fkkusnkj th dks eSaus ?kVuk dh ckr crk nh gSA esjs dks uSuhnsoh us gLrk{kj ds ckjs esa ugha iwNk Fkk blfy;s eSaus gLrk{kj djus dh ckr uSuhnsoh dks ugha ckrbZA esjs dks VkbZe dk irk ugha gS fd uSuhnsoh Fkkus esa fdrus cts vkbZ FkhA esjs lkeus uSuhnsoh us fjiksVZ Fkkus esa is'k djh ;k ugha] ;g eq>s irk ugha gSA eSa jkr dks ckjg ,d (22 of 28) [CRLA-82/2015] cts rd Fkkus esa gh FkkA eSa vdsyk gh Fkkus ls okfil vk x;k Fkk] uSuhnsoh ml le; iqfyl Fkkus esa gh FkhA ß Upon perusal of aforesaid cross-examination, we are of the firmed opinion that presence of eye witness PW--8 Ramu Ram is seriously doubtful because he has narrated altogether different story than the story stated by him in the examination-in-chief with regard to occurrence. The conduct and presence of so called eye witness Ramu Ram is also seriously doubtful. Upon consideration of entire evidence including statement of PW--6 Mona, the allegations is only against Arjun Singh, none else to harass her and, there is no trustworthy evidence on record to prove the involvement of the appellants except Arjun Singh.
We have perused the statement of medical jurist Dr. PC Vyas (PW--15), so also, perused the post mortem report (Ex.P/61). In the post mortem report (Ex.P/61) three injuries were mentioned by the doctor, which are as follows:
"1. Abrasion 1 ½ x 1 cm with clotted blood, just above lt eye brow.
2. Incised wound 2.5 cm x 1 cm x muscle deep with fresh clotted blood, present obliquely on rt. Thigh upper 1/3 rd laterally. Margins of the wound are clement and regular.
3. Stab wound 3 cm x 1 cm x chest cavity deep with fresh clotted blood, present just below and parallel to medial part of lt clavicle bone. On dissection, wound track giving downwards and slight medially to lt side chest cavity upper part piercing intercostal muscels just below medial part of lt clavicle. On further examination, lt side chest cavity is full of blood. lt lung at upperlabe showing a cut wound of size 1.5x.5x1 cm. Margins of stab wound are clement and regular.
All above mentioned injuries are ante mortem in nature and of fresh duration prior to death."
We have perused the opinion of the medical board also in (23 of 28) [CRLA-82/2015] which it is reported that cause of death was shock due to injury to lung with excessive hemorrhage which is sufficient to cause death in ordinary course of nature. It is worthwhile to observe that accused appellant Arjun Singh in his statement recorded under Section 313 Cr.P.C. gave explanation that on the date of incident Prem Singh came to his residence and having knife in his hand and used filthy words for his mother. Upon objection made by Arjun Singh, Prem Singh tired to inflict injury by knife upon him and due to scuffle I tried to snatched the knife from the hand of Prem Singh but both fell down and injury was caused upon the chest of Prem Singh. It is stated by accused appellant that after receiving injury he went out of the house and my father gave information to the police and thereafter police came on spot and took Prem Singh alongwith knife. The accused appellant Arjun Singh further stated that I have been falsely implicated in this case and no recovery was made from him.
We have considered the explanation of the accused appellant Arjun Singh in the light of other evidence on record. admittedly, out of three injuries one injury is abrasion and second injury was found upon the thigh of the deceased is simple in nature and the cause of death is simple in nature and the cause of death is the injury caused upon the chest of deceased. We cannot lose sight of the fact that Prem Singh who was not having any blood relation with the complainant party went to the hosue of accused appellant and occurrence took place in the house of Arjun Singh where all the family is residing.
(24 of 28) [CRLA-82/2015] In our opinion, there is no reliable and trustworthy evidence so as to prove allegation against the accused appellants except Arjun Singh as per his own statement given under Section 313 Cr.P.C., therefore, upon assessment of entire evidence, we have no hesitation to hold that the learned trial court has committed a grave error to reply upon the testimony of eye witness Ramu Ram so as to connect all the family members and friends of the accused appellants with the crime. Probably, they were present in the house alongwith family members where quarrel took place in between the deceased Prem Singh and Arjun Singh, therefore, the finding of conviction recorded by the learned trial court against accused appellants Surendra Singh son of Sh. Narpat Singh, Prem Singh S/o Panne Singh, Smt. Sushila wife of Prem Singh, Karan Singh son of Prem Singh, Ashok Sen son of Sh. Bhanwar Lal Sen, Smt.Renuka W/o Sh. Vishan Singh, Vishan Singh S/o Panne Singh is not sustainable in law and they are entitled to be acquitted from the charges levelled against them.
On the basis of allegation against accused appellant Arjun Singh for harassing Mona D/o complainant Neni Devi, obviously, it was the reason for quarrel in between Prem Singh and Arjun Singh, but we cannot lose sight of the fact that occurrence took place in the house of accused appellant Arjun Singh where Prem Singh entered either to give complaint or to give threatening to Arjun Singh and due to said reason, the alleged incident took place in which deceased received injury by knife and died.
(25 of 28) [CRLA-82/2015] Upon assessment of the evidence on record, there is no allegation against accused appellants Arjun Singh for inflicting repeated injury for taking undue advantage so as to hold him guilty for offence under Section 302 IPC.
In the case of Buddhu Singh Vs. State of Bihar (now Jharkhand) reported in 2011 Cr. L.R. (SC) page 519 the Hon'ble Supreme Court gave following verdict in paras nos. 6 to 9, which reads as under:
"6. Mr. Ajit Pandey, learned counsel appearing for the accused persons contended that firstly this was a case of single blow and the blow could not have been intended to be given on the head though it did land on the head. Mr. Pandey further argued that if the intention was to commit the murder, then the accused persons, more particularly accused Buddhu Singh would have repeated the assault which he actually and admittedly did not repeat.
7. Mr. Pandey further contended that once the injury was unintended, the offence could be converted into Section 304 Part II IPC from Section 302 IPC because the accused ought to have the knowledge that a single assault by an axe could result into the death of the deceased.
8. Mr. Manish Mohan, learned counsel appearing for the State supported the judgment and contended that the injury was serious enough and was on a very vital part i.e. head and resulted in the fracture of frontal bone and the death was almost instantaneous, though in the hospital.
9. Considering the overall material, we are of the view that there is hardly anything on record which can be said against the accused Ledwa Singh and Balchand Singh though the common intention on their part could be attributed since they had done the over act of grappling with and pinning down the deceased. Now, seeing his father and brother had been grappling with the deceased, the accused Buddhu Singh dealt an axe blow which could not be said to be intended towards the head. It could have landed anywhere. However, it landed on the head of the deceased. Therefore, the (26 of 28) [CRLA-82/2015] element of intention is ruled out. Again the defence raised on behalf of the accused that there could not have been the intention to commit the murder of the deceased is justified by the fact that the accused Buddhu Singh did not repeat the assault. Under the circumstances, we feel that the prosecution has been able to establish the guilt of the accused persons under Section 304 Part II I.P.C."
The Hon'ble Supreme Court in the case of Dilip Kumar Mondal & Anr. Vs. State of West Bengal, reported in 2015 (2) SCC (Cri.) 318 held as infra: -
"24. In order to invoke Exception 4 to Section 300 Indian Penal Code, it must be further shown that the offender has not taken undue advantage or acted in a cruel or unusual manner. The Appellants are said to have inflicted injuries with henso and dau. By a perusal of Ext. P6 post-mortem certificate, it is seen that the deceased sustained one incised injury on the back which has caused injury to scapula and spinal cord and another incised wound over the back just below the right scapula causing injury to the right lung and pleura. Insofar as the injuries caused to Ranjit Debnath and Santosh Debnath, there is no sufficient evidence as to the alleged injuries caused to them. As far as PW-10- Nikhil Debnath is concerned, he was discharged from the hospital after giving first aid treatment indicating thereby that the injury was not grievous. Considering the injuries, in our view, it cannot be said that the accused have taken undue advantage of the situation. The incident was not premeditated and the scuffle between the parties led to the causing of injuries to the deceased Nripen Debnath and considering the circumstances of the case, in our view, the offence would fall Under Section 300 Indian Penal Code Exception 4 and the conviction of the Appellants is to be (27 of 28) [CRLA-82/2015] modified and altered Under Section 304 Part I IPC."
Upon consideration and above assessment of evidence, it emerges from the evidence that allegation against accused appellant Arjun Singh cannot travel beyond offence under Section 304 Part I IPC.
Consequently, the Cr. Appeal No.82/2015 is hereby partly allowed. The conviction and sentence imposed by the learned trial court vide judgment dated 21.1.2015 against the accused appellant Arjun Singh for the offence under Section 302 IPC is hereby altered from offence under Section 302 IPC to offence under Section 304 Part I IPC and his sentence for life imprisonment is hereby reduced to 10 years RI while maintaining the fine as well as the conviction and sentence for the offence under Sections 148, 342 and 201 IPC. So far as the other accused appellants namely Surendra Singh son of Narpat Singh, Prem Singh S/o Panne Singh, Smt. Sushila wife of Prem Singh Karan Singh son of Prem Singh in D.B. Cr. Appeal No.82/2015 are concerned, their appeal against the judgment impugned is hereby allowed and they are hereby acquitted from all the charges levelled against them. The said appellants viz., Narpat Singh, Prem Singh S/o Panne Singh, Smt. Sushila wife of Prem Singh Karan Singh son of Prem Singh are on bail, therefore, they need not to surrender and their bail bonds are discharged.
(28 of 28) [CRLA-82/2015] D.B. Cr. Appeal Nos.114/2015 filed by Ashok Sen and D.B. Cr. Appeal No. 115/2015 filed by Smt. Renuka and Vishan Singh are also herby allowed and the judgment impugned against them is hereby quashed and set aside. The accused appellants Ashok Sen, Smt. Renuka and Vishan Singh are also on bail and therefore, they also need not to surrender and their bail bonds are also discharged.
Keeping in view, however, the provisions of Section 437A Cr.P.C. the accused appellants except accused appellant Arjun Singh are directed to forthwith furnish personal bonds in the sum of Rs.20,000/- and a surety bond in the like amount each, before the learned trial 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 the judgment or for grant of leave, the appellants, on receipt of notice thereof, shall appear before Hon'ble the Supreme Court.
(MANOJ KUMAR GARG)J. (GOPAL KRISHAN VYAS)J. cpgoyal/ps