Himachal Pradesh High Court
Khim Raj Son Of Shri Piare Lal vs State Of H.P on 5 April, 2016
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, AT SHIMLA
Cr. Appeal No. 325 of 2014
Judgment reserved on: 27th February 2016
.
Date of Judgment: 5th April 2016
________________________________________________________
Khim Raj son of Shri Piare Lal ....Appellant
Versus
State of H.P. ....Respondent
________________________________________________________
of
Coram
The Hon'ble Mr. Justice Sanjay Karol, J.
The Hon'ble Mr. Justice P.S. Rana, J.
rt Whether approved for reporting?1 Yes.
______________________________________________________________ For the Appellant: Mr. Vivek Singh Thakur, Advocate.
For the Respondent: Mr. V.S. Chauhan Additional
Advocate General with Mr. Kush
Sharma, Deputy Advocate
General and Mr.J.S.Guleria
Assistant Advocate General.
P.S.Rana, Judge
JUDGMENT: Present appeal is filed against the judgment
and sentence passed by learned Additional Sessions Judge Ghumarwin District Bilaspur (H.P.) camp at Bilaspur in 1 Whether Reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 15/04/2017 20:03:25 :::HCHP 2Sessions Trial No. 1-7 of 2012/2011 title State of H.P. vs. Khim Raj decided on 31.10.2012.
.
Brief facts of the case
2. It is alleged by prosecution that in the intervening night of 30/31.8.2011 at Sandholi accused committed murder of deceased Babli in his residential house. It is alleged by prosecution that deceased Babli was married with Penu Ram of at place Jamethi and four children were born out of their wedlock. It is alleged by prosecution that accused brought rt deceased Babli from Luhri Rampur and started residing with deceased as husband. It is alleged by prosecution that deceased Babli brought her four children born from her previous husband. It is alleged by prosecution that one daughter of deceased namely Chandana was married and thereafter another daughter of Babli also started residing with Chandana after her marriage. It is alleged by prosecution that two children of deceased Babli namely Shiva and Tanu were residing with accused and Babli at place Sandholi. It is alleged by prosecution that on 30.8.2011 at about 7 PM Guddu @ Ramesh PW2 came to the residential house of accused and thereafter Shiva PW12 was sent by Babli for purchasing liquor and he was given currency note of `100/- (Rupees one ::: Downloaded on - 15/04/2017 20:03:25 :::HCHP 3 hundred only). It is alleged by prosecution that thereafter liquor bottle was brought at the rate of ` 60/- (Rupees sixty .
only) and ` 40/- (Rupees forty only) returned and thereafter liquor was consumed by accused and deceased Babli. It is alleged by prosecution that thereafter in the night accused along with deceased Babli and Guddu @ Ramesh started consuming liquor. It is alleged by prosecution that after of consuming liquor accused pushed deceased Babli and levelled allegations of adultery and also gave beatings to deceased. It rt is alleged by prosecution that thereafter Guddu @ Ramesh tried to save deceased Babli but accused did not stop and thereafter deceased Babli went towards river as she was frightened by accused. It is alleged by prosecution that thereafter accused also ran after deceased and deceased was brought back by accused and accused also started beating the deceased with fuel wood. It is alleged by prosecution that deceased was dragged by accused to courtyard and beaten the deceased and thereafter took the deceased inside the house. It is alleged by prosecution that Tanu and Shiva children went for sleeping in the house of Gian Chand in night.
It is alleged by prosecution that due to beating given by accused to deceased by way of fist and kick blows as well as ::: Downloaded on - 15/04/2017 20:03:25 :::HCHP 4 by fuel wood deceased sustained multiple injuries and subsequently deceased died on account of injuries. It is .
alleged by prosecution that thereafter Gian Chand PW1 in the morning found deceased Babli lying dead and he intimated Dayalu Ram ward member and thereafter Dayalu Ram ward member intimated the police officials. It is alleged by prosecution that dead body of deceased was wrapped with of blanket and bed sheet containing blood stains. It is alleged by prosecution that after receiving information rapat Ext.PW13/A rt was registered and thereafter investigating agency proceeded to the spot and statement under Section 154 Cr.P.C. recorded.
It is alleged by prosecution that thereafter ruka was sent through HHC Roop Lal for registration of FIR and FIR Ext.PW8/E was registered. It is alleged by prosecution that thereafter inquest papers prepared and application for post mortem of deceased filed. It is alleged by prosecution that blood stained bed sheet and blood stained blanket recovered vide seizure memo. It is alleged by prosecution that broken pieces of fuel wood also took into possession vide seizure memo. It is alleged by prosecution that empty bottles of liquor also recovered. It is alleged by prosecution that site plan was prepared and accused was medically examined. It is alleged ::: Downloaded on - 15/04/2017 20:03:25 :::HCHP 5 by prosecution that statements of prosecution witnesses recorded and photographs also obtained. It is alleged by .
prosecution that report of chemical analyst also obtained.
3. Charge was framed by learned Additional Sessions Judge Ghumarwin camp at Bilaspur (H.P.) against appellant Khim Raj under Section 302 IPC on dated 17.2.2012. Accused did not plead guilty and claimed trial.
of
4. Prosecution examined thirteen oral witnesses in support of its case and also tendered documentaries evidence.
rt
5. Learned trial Court convicted appellant under Section 302 IPC and sentenced the appellant to rigorous imprisonment for life and fine to the tune of ` 5,000/- (Rupees five thousand only). Learned trial Court further directed that in default of payment of fine appellant would undergo rigorous imprisonment for six months.
6. Feeling aggrieved against the judgment and sentence passed by learned Trial Court appellant filed present appeal.
7. Court heard learned Advocate appearing on behalf of the appellant and learned Additional Advocate General ::: Downloaded on - 15/04/2017 20:03:25 :::HCHP 6 appearing on behalf of the respondent and also perused the entire record carefully.
.
8. Following points arises for determination in the present appeal:-
Point No. 1Whether judgment of learned Trial Court is perverse and based upon non appreciation of oral of and documentaries evidence properly as mentioned in memorandum of grounds of appeal?Point No. 2
Final Order.
rt
9. Reasons for findings on point No.1:
9.1. PW1 Gian Chand has stated that he is daily wager and he is familiar with accused. He has stated that accused is his nephew and is also his neighbour. He has stated that about four years back accused Khim Raj brought deceased Babli from Luhri (Rampur) and started residing with her as her husband. He has stated that deceased Babli brought four children with her who were born from her previous husband.
He has stated that one of daughter Chandana was married by accused and one daughter of Babli started residing with Chandana after marriage of Chandana. He has stated that two children namely Shiva and Tanu were residing with accused ::: Downloaded on - 15/04/2017 20:03:25 :::HCHP 7 and deceased Babli. He has stated that he found that accused and Babli were abusing each other. He has stated that .
thereafter accused and deceased left to their house and he does not know what happened thereafter. He has stated that in the morning he found that Babli was found lying dead in her residential house. Thereafter he intimated ward member Dayalu Ram by way of telephone. He has stated that of thereafter many persons also gathered and Dayalu Ram intimated the police officials and police also came in house of rt accused and dead body was shifted to hospital for post mortem.He has stated that no other proceedings were completed by investigating agency at the spot. Witness was declared hostile by prosecution. He has denied suggestion that accused administered beatings to deceased in his couryard with fist and kicks. He has denied suggestion that he tried to save deceased Babli from accused. He has denied suggestion that accused picked up a piece of fuel wood from his courtyard and administered beatings to deceased with piece of fuel wood. He has denied suggestion that his nephew Ramesh was also present and he saved deceased from wraths of accused. He has denied suggestion that he also heard cries of deceased Babli from inside her residential house. He has ::: Downloaded on - 15/04/2017 20:03:25 :::HCHP 8 denied suggestion that when deceased Babli was crying then her children Shiva and Tanu came to his house for sleep. He .
has denied suggestiuon that at about 8 AM in the morning accused came to his house and stated that due to excessive drinking he gave severe beatings to deceased with fuel wood and stick and consequently she died. He has denied suggestion that bed sheet was containing blood stains. He has of denied suggestion that blood was lying upon the stones in the courtyard. He has denied suggestion that deceased was killed rt by accused by way of giving beatings to deceased with piece of fuel wood. He has denied suggestion that he had also sustained injuries while saving the deceased from accused.
He has admitted that on the date of incident when accused reached in the house deceased Babli had consumed liquor and was heavily drunk. He has denied suggestion that he was interested to maintain illicit relations with Babli. He has denied suggestion that his wife also suspected about his illicit relations with deceased Babli. He has denied suggestion that Ramesh came to the house of accused on the date of incident.
He has denied suggestion that Ramesh deputed the accused to bring two bottles of liquor from liquor shop. He has stated that he does not know that when accused came back to his ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 9 residential house with two bottles of liquor he saw that Ramesh was running from residential house of accused from .
back side. He has denied suggestion that when accused entered his room he found deceased Babli in naked condition.
He has denied suggestion that accused ran after Ramesh and caught hold of him and brought him to courtyard. He has denied suggestion that scuffle took place between accused of and Ramesh in courtyard. He has denied suggestion that Babli came to courtyard and tried to intervene. He has denied rt suggestion that while saving accused and Ramesh from quarrelling Babli fallen down from retaining wall and sustained injuries. He has denied suggestion that accused fled away from spot to save his life. He has admitted that accused had two rooms and one of rooms is without door. He has denied suggestion that he and Ramesh in connivance with police officials manipulated a false story. He has denied suggestion that he engaged the children of deceased in illegal acitivities.
9.2 PW2 Guddu @ Ramesh has stated that he is junk dealer and accused is his cousin. He has stated that deceased was his God sister who was brought by accused from Luhri. He has stated that he came to residential house of deceased to invite her on the occasion of birth of his daughter. He has ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 10 stated that deceased Babli was found drunk and he left to his house. He has stated that he does not know how deceased .
Babli died. Witness was declared hostile. He has denied suggestion that on 30.8.2011 at about 7 PM he had gone to house of deceased Babli and accused. He has stated that both deceased and Babli were drunk. He has denied suggestion that accused went to Sandholi to bring more bottles of liquor.
of He has denied suggestion that he, deceased Babli and accused consumed liquor together. He has denied suggestion rt that accused came in intoxicated condition and started abusing the deceased Babli. He has denied suggestion that accused called deceased Babli Raand (Woman of easy virtue).
He has denied suggestion that deceased became annoyed and she ran towards river. He has denied suggestion that he tried to control the situation but due to intoxication both deceased and accused did not obey his command. He has denied suggestion that accused ran after deceased Babli and brought deceased Babli to courtyard of Gian Chand. He has denied suggestion that accused started beating the deceased.
He has denied suggestion that accused dragged the deceased Babli to courtyard and given her severe beatings with piece of fuel wood. He has denied suggestion that Gian Chand and he ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 11 also tried to save the deceased and Gian Chand and he also sustained injuries. He has stated that he does not know that .
Tanu and Shiva have also seen the incident. He has stated that he could not state that deceased had died due to merciless beatings with piece of fire wood under the influence of liquor. He has denied suggestion that he has resiled just to save the accused. He has denied suggestion that deceased of Babli was naked inside the room. He has denied suggestion that scuffle took place between him and accused in courtyard.
rt He has denied suggestion that deceased came out from room to save him and accused and she fallen down from retaining wall on piece of fuel wood and stone and sustained injuries on her body. He has stated that Gian Chand tried to maintain illicit relations with deceased. He has denied suggestion that he was having illicit relations with deceased. He has denied suggestion that they have falsely implicated the accused.
9.3 PW3 Leela Devi has stated that accused Khim Raj is her nephew. She has stated that on the date of incident she along with her husband were present in house. She has stated that on the date of incident when her husband came he found that deceased Babli and accused were heavily drunk. She has stated that when accused came deceased Babli started ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 12 abusing the accused and refused to cook food. She has stated that thereafter accused and deceased Babli moved to their .
residential house. She has stated that she does not know how the deceased Babli died. Witness was declared hostile. She has denied suggestion that accused has given merciless beatings to deceased with fist and kick blows. She has denied suggestion that accused had also given severe beatings with of piece of fire wood. She has denied suggestion that Tanu and Shiva children of deceased came to her house when accused rt started beatings to deceased. She has denied suggestion that accused used to suspect the character of deceased. She has denied suggestion that she has resiled from her previous statement just to save the accused. She has denied suggestion that her husband also interested to maintain illicit relations with deceased. She has denied suggestion that Ramesh was found present on the date of incident in the residential house of deceased and also denied suggestion that Ramesh was having illicit relations with deceased. She has denied suggestion that quarrel took place between accused and Ramesh and deceased came to save them and fallen down from retaining wall.
::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 139.4 PW4 Rana Verma has stated that he is running video studio and he was associated in investigation. He has .
stated that investigating agency brought memory card to his studio and he sent the memory card to Chandigarh and on receipt of photographs and memory card he supplied the same to police officials. He has stated that photographs are Ext.PW4/A-1 to Ext.PW4/A-15.
of 9.5 PW5 C.Hem Raj has stated that he is posted in P.S. Sadar and on 31.8.2011 he remained associated in rt investigation. He has stated that SHO directed him to take photographs of dead body and spot and he took photographs with digital camera and thereafter gave memory card to Prem Studio for deveoping the photographs.
9.6 PW6 Bhutto Kumar has stated that he is junk dealer and he is son-in-law of deceased Babli. He has stated that on coming to know about death of deceased Babli on 31.8.2011 at about 9 AM he rushed to house of his mother-in-
law. He has stated that his mother-in-law used to reside with accused Khim Raj present in Court as his wife. He has stated that name of his wife is Chandana. He has stated that on reaching house of his mohter-in-law he found dead body of his mother-in-law lying in courtyard. He has stated that many ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 14 villagers were gathered there and Ramesh was also present there. He has stated that investigating agency also reached.
.
He has stated that police completed the investigation at the spot and further stated that dead body of his mother-in-law was lying in bed sheet covered with blanket. He has stated that police officials took into possession bed sheet and blanket vide seizure memo in his presence and in presence of Gian of Chand. He has stated that accused was also present there. He has stated that bed sheet and blanket were wrapped and rt parceled in a piece of cloth which was sealed with seal. He identified the signatures in memo. He has stated that no other proceedings were completed in his presence. Witness was declared hostile by prosecution. He has stated that Ramesh is cousin of his mother-in-law. He has denied suggestion that on 31.8.2011 in the morning Ramesh @ Guddu came to his house and disclosed that accused and his mother-in-law quarrelled with each other on previous night and thereafter accused mercilessly beaten his mother-in-law under the influence of liquor. He has denied suggestion that Ramesh also told him that when he and Gian Chand tried to save deceased from wrath of accused then accused also gave beatings to them.
He has denied suggestion that eight pieces of fire fuel wood of ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 15 different sizes were lying in courtyard which were took into possession. He has denied suggestion that two bottles of .
country liquor were also lying in room. He has stated that he does not know that blood was lying upon stone in courtyard.
He has denied suggestion that he has no cordial relations with accused and also denied suggestion that he has resiled from his earlier statement in order to save the accused being his of son-in-law.
9.7 PW7 Chandana has stated that she used to reside rt at Jamethi (Luhari) District Kullu along with her mother Babli.
She has stated that after death of her father Penu Ram her mother along with her children started residing with accused at Sandholi. She has stated that relations of her mother and accused were cordial. She has stated that accused did not administer beatings to her mother. She has stated that on 31.8.2011 she came to know about death of her mother. She has stated that she does not know how her mother died.
Witness declared hostile. She has admitted that her deceased mother along with Shiva and Tanu used to reside with accused. She has denied suggestion that accused used to doubt the character of her deceased mother. She has denied suggestion that accused used to beat the deceeased ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 16 mercilessly. She has denied suggestion that on the intervening night of 30/31.8.2011 accused given mercilessly .
beatings to deceased due to which deceased died. She has stated that she does not know that pieces of fire wood were lying in courtyard when they reached in courtyard. She has denied suggestion that accused had caused the death of deceased with piece of fire wood. She has denied suggestion of that she has resiled from her earlier statement just to save the accused so that accused would take care of her minor brother and sister.
rt 9.8 PW8 HC Dev Raj has stated that he was posted as MHC in police station. He has stated that on 31.8.2011 sealed parcels deposited and he recorded entry at Sr. No. 99 in malkhana register. He has stated that extract of register is Ext.PW8/A. He has stated that on 30.9.2011 he sent all parcels and docket except one parcel containing hairs, golden ring, ring silver, black thread and black bangle etc. to FSL Gutkar vide RC No. 132 of 2011 through HHC Ganesh Singh. He has stated that parcels remained intact in his custody. He has stated that he was also posted as SHO as senior officers were away and after receipt of ruka he recorded FIR Ext.PW8/B and thereafter sent the file to SHO through HHC Roop Lal.
::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 179.9 PW9 Yashpal has stated that he is Pardhan of Gram Panchayat. He has stated that Babli was known to him.
.
He has stated that Babli was married with Penu Ram and four children were born from loins of Penu Ram and Babli. He has stated that Penu Ram expired in the year 2008 and after death of Penu Ram Babli came to District Bilaspur.
9.10 PW10 HHC Ganesh Singh has stated that he of remained posted as HHC at P.S. Sadar during the year 2011 and on 3.9.2011 HHC Dev Raj handed over to him seven rt parcels, three plastic jars and two vials and two envelopes to deposit the same in laborary and he deposited the same case property in RFSL Gutkar. He has stated that parcels remained intact in his custody.
9.11 PW11 Dr.N.K. Sankhyan has stated that he remained senior medical officer in RH Bilaspur from December 1990 to February 2011 and retired as Deputy Director Health and Family Welfare Department Government of H.P. and further stated that he was re-appointed as Medical officer P.G. Forensic Medicines in R.H. Bilaspur from 20.6.2011. He has stated that on 31.8.2011 at about 4.30 PM an application Ext.PW11/A was filed by police officials along with inquest papers Ext.PW11/B and Ext.PW11/C for conducting post ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 18 mortem of deceased. He has stated that he conducted the post mortem of deceased Babli. He has stated that as per .
inquest report deceased was killed by Khim Raj by way of giving beatings. He has stated that deceased resided with Khim Raj as his wife for the last four years. He has stated that on examination he observed the ante-mortem injuries as follow. He has stated that dead body was of adult stout female of having length 160 cms and scalp and pubic hairs were black.
He has stated that deceased was wearing golden coloured rt metallic nose pin, golden coloured metallic one ring in index finger of left hand, black coloured thread with black beads around left wrist, one steel kara around left wrist, one black ring of rubber in middle finger of right hand, one black bangle of plastic around right wrist, one black sacred thread around right ankle, reddish coloured full sleeves shirt and salwar of blue colur. He has stated that rigor mortis was present all over the body and very faint bluish purple coloured hypostasis was present over face, neck and back surface of body and was fixed. He has further stated that body had almost cooled down to room temperature. He has stated that on neck there was no ligature mark and during dissection of neck subcutaneous tissue of neck, muscles, cartilages, bones, nerves and vessels ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 19 were found to be normal about 5 ml. brownish foloured fluid was pressent in trachea and larynx. He has stated that on .
examination he observed the ante-mortem injuries as follow.
(1) There were four reddish coloured linear abrasions of length 3 cms.x7cms.2cms. and 2.5cms. obliquely placed over right check from above to below respectively. (2) Reddish coloured abrasion on right pinna in its upper portion in area of 2 cms.x of 1cm blood fluid was coming out from this abrasion. (3) Reddish blue colured contusion was present over right parotid rt area and right angle of mandible in area 8 cms. X 3 cms. On clinic examination underlying bones and joints were normal.
(4) There was reddish blue coloured contusion on left side of chin in area of 5 cms. X 2 cms. The underlying wound was normal. (5) There was bluish red coloured contusion over shoulder right side in area of 9 cms. X 7 cms. Underlying bones and joints were normal. (6) In area of 10 cm x. 11 cm there was bluish red coloured contusion over surface of right arm underlying bones was normal. (7) There were two reddish blue coloured contusions over posteriolateral surface of right forearm in area of 10 cms x 6 cms and 4 cms x 3 cms. in upper and lower half right forearm respectively and underlying bones were normal. (8) There was reddish blue ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 20 coloured contusion over dorsum of right hand in area of 11 cms. X 19 cms and underlying bones were normal. There were .
multiple reddish coloured linear small size abreasions over this contusion in area of 2 cm x 3 cm and in its middle portion.
(9) There was contusion/swelling over left temporal region in area of 7 cm x 9 cm over the scalp. During dissection and after relecting the scalp there was gross reddish coloured of contusion on inner surface of scalp and skull bones over left temporal region in area of 5 cm x 7 cm. There was no fracture rt of skull bones, after removing the skull cap. There was no extra dural haemorrhage dura was intact there was subdural haematoma on right temporal region with subarechnoid haemorrhage in right temporal right parietal and right occipital regions no visible injuries seen in the brain and base of skull was normal. (10) There was blush red coloured contusion on front of chest on right side extending to lower abdomen in area of 33 cm x 12 cm and during dissection of thrax the thoracic muscles on right side were grossly contused, plurae was contused adjoining 2nd, 3rd, 4th, 6th, 7th, 8th and 9th ribs on right side with fracture of 2nd, 3rd, 6th, 7th and 8th ribs right side. There were multiple reddish coloured linear small size grazed abrasion on front and back of chest on both ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 21 sides and both lungs were normal and pale. Pericardium was normal, heat and large vessels were normal and almost empty .
and only about 7 ml of blood fluid was present. (11) There were multiple reddish coloured small sized grazed abrasions on back surface and out surface right forearm extending towards the right thumb in area of 11 cms x 10 cms and there was old fracture dislocation in proximal part of right thumb.
of (12) There was gross contusion of bluish red coloured over out surface of right thigh in area of 32 cm x 22 cm. There were rt multiple reddish coloured grazed abrasions over this said conusion in area of 17 cm x 13 cm and underlying bone femur was normal. (13) There was reddish blud colured contusion on right knee and destal part of right thigh on its front side in area of 6 cm x 9 cm. Underlying bones and joint were normal.
(14) There was reddish coloured contusion in upper half of right leg in area of 5 cm x 3 cm. There were two abrasions of reddish coloured of size 3.5 cm x. 2.5 cm and 4 cm x 3 cm over this said contusion. Underlying bones were normal. (15) There was bluish red coloured contusion in upper half portion of right leg in its outer surface in area of 12 cm x 11 cm. There was reddish coloured abrasion over said contusion in area of 2 cm x 0.5 cm. Underlying bones were normal. (16) There were ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 22 two reddish coloured linear abrasions on the back of left knee of length 2 cm. (17) There was bluish red coloured contusion .
over out surface of left arm in area of 22 cm x 12 cm.
Underlying bones were normal. (18) There was bluish red colured contusion on right side of abdomen including right iliac fossa in area of 16 cm x 12 cm. There were multiple reddish coloured abrasions over this said contusion. (19) of There was reddish coloured contusion in epigastrium in area of 9 cm x 10 cm. There was reddish coloured abrasion over rt said contusion in area of 5 cm x 1 cm. During dissection of the peritoneum and abdominal muscles were grossly contused in this area of epigastrium. Stomach was normal in size and shake and was having about 200 ml of blood fluid with no specific with smell of alcohol or poison. (20) There were multiple reddish coloured abrasion on back of trunk in area of 30 cm x 25 cm. Underlying bones and joints were normal. (21) There was bluish red coloured contusion over back surface of left forearm in area of 30 cm x 12 cms. Underlying bones were normal. There were multiple reddish coloured abrasions over said contusion in area of 6 cm x 4 cm. In distal part of this forearm. (22) There were multiple reddish coloured abrasions over dorsal aspect of left hand in area of 7 cm x 5 cm. (23) ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 23 There was reddish coloured contusion over iout surface of left hip in area of 22 cm x 11 cm with three reddish coloured .
abrasions of size 4 cm x 2 cm, 2 cm x 0.5 cm and 0.5 cm x 2 cm. Underlying bone and joint were normal. (24) There was bluish red coloured contusion on outer surface of left thigh in area of 16 cm x 20 cm. Reddish coloured abrasions of small size were present over the said contusion in area of 5 cm x 11 of cm. Underlying bone was normal. (25) There was bluish red coloured contusion on front of left knee and upper portion of rt left leg in area of 10 cm x 11 cm. There were two reddish coloured abrasions over said contusion. These were of size 2 cm x 1 cm and one linear abrasion of length 2 cm. Underlying bones and joints were normal. (26) There was reddish coloured contusion in upper portion of left leg on its front in area of 7 cm x 5 cm. There was reddish coloured abrasion over this contusion horizontally placed. It was 2 cm in length and underlying bones were normal. (27) There was reddish blue coloured contusion of size 6 cm x 3 cm on front of leg left side in its middle portion. There were two reddish coloured abrasions over said contusion and these were of size 0.5 cm x 2 cm and 2 cm x 1 cm. (28) There were three lacerated wounds on front of left leg in its lower half portion. These ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 24 wounds were of sized as follows. (i) 2 cm x 1 cm x bone deep.
(ii) 2 cm x 1 cm x bone deep. (iii) 2.5 cm x 1 cm bone deep.
.
Clotted blood was present in above said three wounds and around these wounds. There was no fracture of underlying bones. He has further stated that no poison or alcohol was detected in viscera. He has stated that probable time elapsed between injury and death was half hour to six hours and time of which elapsed between death and post mortem was 12 hours to 36 hours. He has stated that he issued post mortem report rt Ext.PW11/D which is in his hand and bears his signatures. He has stated that deceasad had died due to cardio respiratory failure as a result of ante mortem injuries. He has stated that injuries mentioned in post mortem report were possible if a person is beaten with large size piece of fire wood. He has stated that he also examined Khim Raj and found following injuries. (1) Laceration in proximal part of left thumb on frontolateral size measuring 2.5 cm x 3 cm x 0.2 cm with edema and there was swelling around the wound and X-ray of right hand was advised. (2) There were two abrasions on back surface of left thumb on its proximal part in area of 3.5 cm x 1.5 cm. (3) There was complaint of pain on right knee and on clinical examination no visible injury was seen. (4) There was ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 25 swelling on back of trunk right side of spine corresponding to L-2, L-3, of 4 cm x 3 cm with tenderness and X-ray was .
advised. He has stated that injury Nos. 2 and 3 were simple and all injuries were possible by blunt weapon and had been sustained within 12 to 30 hours. He has stated that MLC is Ext.PW11/H. He has stated that on the same day he also examined Gian Chand and Ramesh Kumar and on examination of of Gian Chand following injuries were found. (1) There was reddish colour abrasion on inner side of upper lip rt corresponding to left lateral incisor upper jaw measuring 2 cm x 1 cm. (2) There was reddish colour abrasion measuring 2 cm x 1 cm in lower lip corresponding to left medial and later incisor lower jaw. He has stated that both injuries were simple in nature and had been sustained with blunt object within 6 to 26 hours. He has stated that on examination of Ramesh an abrasion with pus formation was seen on upper lip left side on its inner side corresponding to canine premolars teeth left side of upper jaw measuring 3 cm x 3.5 cm and these injuries were simple in nature and had been sustained within 12 to 36 hours with blunt object. He has stated that injuries present on person of Gian Chand and Ramesh were possible with fist blows. He has denied suggestion that injuries on the person of ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 26 deceased were not possible with hit of fuel wood stick. He has denied suggestion that he did not conduct the post mortem of .
deceased. He has admitted that injuries on the person of Ramesh and Gian Chand were possible by way of fall. He has admitted that injuries on the person of accused were possible with fist and hit with sticks. He has denied suggestion that accused did not consume alcohol.
of 9.12 PW12 Shiva aged 11 years has stated that he is living in village Jabal with his sister Chandana and name of his rt deceased mother was Babli and she had died. He has stated that his father used to keep his mother in proper manner and his father is casual labourer. He has stated that his father did not use to abuse his mother and his father did not use to beat his deceased mother. Witness was declared hostile. He has denied suggestion that his father used to give beatings to his mother in state of intoxication. He has denied suggestion that liquor was consumed jointly by his deceased mother and accused. Self stated that liquor was consumed only by his mother. He has denied suggestion that Guddu @ Ramesh came to the house of accused in night. He has denied suggestion that accused went to fetch another bottle of liquor.
He has denied suggestion that liquor was consumed by his ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 27 parents and Guddu. He has denied suggestion that after consuming liquor his father started abusing his mother and .
started levelling the allegations of adultery. He has denied suggestion that accused had given beatings to deceased. He has denied suggestion that deceased ran away towards river and also denied suggestion that deceased was brought back by accused in courtyard of Gian Chand. He has denied of suggestion that accused beaten the deceased with fire wood and thereafter dragged the deceased upto courtyard and rt inside the residential house. He has stated that he and Tanu went to sleep in house of Gian Chand and further stated that his parents slept in the residential house in night. He has denied suggestion that deceased had died on account of beatings given by accused. He has denied suggestion that he has resiled in order to save the accused.
9.13 PW13 Dy.SP Partap Singh has stated that he was posted as SHO in P.S. Sadar in the year 2011. He has stated that on 31.8.2011 at about 8.30 AM he received a telephonic call from Dayalu Ram ward panch that one woman was killed by her husband at village Sandholi. He has stated that rapat No. 14 Ext.PW13/A was registered and he proceeded to spot along with staff and conducted spot inspection. He has stated ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 28 that Gian Chand son of Durga met him at the spot and gave his statement under Section 154 Cr.P.C. Ext.PW13/C. He has .
stated that ruka was sent and FIR registered. He has stated that inquest papers prepared and he filed application for post mortem of dead body of deceased. He has stated that he also took into possession broken wood of different sizes. He has stated that bed sheet Ext.P13 and blanket Ext.P14 are same of which were took into possession by him vide seizure memo.
He has stated that broken pieces of wood are Ext.P4 to rt Ext.P11. He has stated that one empty bottle of liquor and one 3/4th filled bottle of liquor recovered vide seizure memo Ext.PW13/D. He has stated that blood was also lifted from the courtyard and he also prepared spot map. He has stated that he also filed application for medical examination of Ramesh @ Guddu and Gian Chand and both were medically examined.
He has stated that case property was sent for chemical examination and after receipt of report of Chemical Examiner he prepared challan and presented it in Court and he identified the accused in Court. He has denied suggestion that he did not record statements of witnesses as per their versions. He has denied suggestion that when Khim Raj came with liquor he saw Ramesh running from back side of ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 29 residential house. He has denied suggestion that Khim Raj found his wife in naked condition when he came back with .
bottle of liquor. He has denied suggestion that Khim Raj followed Ramesh. He has denied suggestion that scuffle took place beetween accused and Ramesh in courtyard of accused and also denied suggestion that deceased Babli came out to separate them. He has denied suggestion that scuffle took of place between accused and Ramesh. He has denied suggestion that deceased Babli tried to separate accused and rt Ramesh and fallen down from retaining wall on wood. He has denied suggestion that Khim Raj did not used to beat deceased. He has denied suggestion that deceased was not killed by accused. He has stated that Ramesh and Gian Chand told him that deceased Babli was beaten by accused with fire wood. He has denied suggestion that false case filed against the accused.
10. Statement of accused recorded under Section 313 Cr.P.C. Accused has stated that he is innocent and further stated that he was asked by Ramesh @ Guddu to bring two bottles of liquor and when he came back he found deceased Babli naked in bed. He has stated that Guddu @ Ramesh ran away when he saw him. He has stated that he caught hold of ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 30 Guddu alias Ramesh outside. He has stated that during scuffle deceased came out to separate accused and Guddu @ .
Ramesh. He has stated that deceased had fallen down from retaining wall. He has stated that he ran away from place of incident and stayed throughout night in school. He has stated that Babli deceased sustained injuries due to fall from retaining wall. He has stated that he came in morning to his of house and found that deceased was lying on stones and cut woods. He has stated that he took the deceased to his rt residential house. Accused did not lead any defence evidence.
11. Prosecution tendered the following documentaries evidence. (1) Ext.PW1/A is seizure memo of fire wood. (2) Ext.PW1/B is seizure memo of wood with hairs. (3) Ext.PW1/C sample seal upon plain cloth. (4) Ext.PW1/A-1 to Ext.PW4/A-12 are photographs of deceased. (5) Ext.PW6/A is the seizure memo of bed sheet and blanket. (6) Mark A-6 is MLC of Gian Chand. (7) Mark A-8 is MLC of Ramesh. (8) Ext.PW8/A is extract of register of malkhana. (9) Ext.PW8/B is application whereby viscera and other parcels sent for chemical analysis.
(10) Ext.PW8/C is road certificate. (11) Ext.PW8/E is FIR No. 211 dated 31.8.2011. (12) Ext.PW11/A is application filed by investigating officer to medical officer for post mortem of ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 31 deceased aged 40 years. (13) Ext.PW11/B and Ext.PW11/C are inquest reports wherein dead body of deceased was found in .
residential room of accused at mark A. (14) Ext.PW11/D is post mortem report of deceased Babli aged 40 years. (15) Ext.PW11/E is report of FSL Mandi. (16) Ext.PW11/G is application filed by investigating officer to medical officer for medical examination of accused Khim Raj. (17) Ext.PW11/H is of MLC of accused. (18) Ext.PW11/L is application filed for medical examination of Gian Chand and Ramesh @ Guddu.
rt (19) Ext.PW13/A is GD entry No. 14-A dated 31.8.2011. (20) Ext.PW13/B is GD entry No. 15-A dated 31.8.2011. (21) Ext.PW13/C is statement of Gian Chand recorded under Section 154 Cr.P.C. (22) Ext.PW13/D is seizure memo of two liquor bottles. (23) Ext.PW13/E is recovery memo of blood.
(24) Ext.PW13/F is site plan wherein it has been specifically mentioned that dead body of deceased was found in residential house of accused at portion A. (25) Ext.PW13/G and Ext.PW13/H are statements of Shiva and Bhutto for contradiction purpose. (26) Ext.PW13/I is statement of Chandana for contradiction purpose. (27) Ext.PW13/J is statement of Smt. Leela Devi for contradiction purpose. (28) Ext.PW13/K is statement of Gian Chand for contradiction ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 32 purpose. (29) Ext.PW13/L is statement of Guddu @ Ramesh for contradiction purpose. (30) Ext.PW13/M is report of FSL .
Mandi.
12. PW1 Gian Chand has specifically stated in positive manner when he appeared in witness box that on the date of death of deceased he found deceased and accused abusing each other. PW1 has specifically stated in positive manner of that thereafter deceased and accused left to their house and thereafter deceased was found dead in residential house of rt accused within forewalls as per site plan Ext.PW13/F placed on record. Hence last seen theory is proved beyond reasonable doubt. Even as per testimony of PW3 Smt. Leela Devi prior to death of deceased when accused came deceased Babli started abusing the accused and refused to cook the food and thereafter deceased Babli and accused left to their residential house. Last seen theory of deceased and accused in residential house of accused is proved as per testimony of PW3 beyond reasonable doubt in present case. The same fact is fatal to accused.
13. As per site plan Ext.PW13/F dead body of deceased was found within forewalls of residential house of accused at place 'A' shown in site plan Ext.PW13/F. It is ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 33 proved on record that death of deceased was conducted inside the forewalls of residential house of accused and .
possibility of third person committing the offence is not possible in present case. There is no evidence on record in order to prove that some third person entered into the residential house of accused and committed murder of deceased. Even as per site plan mentioned in inquest report of Ext.PW11/B placed on record dead body of deceased was found in residential house of accused as shown at place 'A. It rt is proved on record that accused has two rooms covered with tin sheets and dead body of deceased was found in one of rooms shown at place 'A' in site plan annexed with inquest report. As per inquest report placed on record deceased had sustained injuries upon her right ear, right cheek, right hand, neck, arms, legs. As per inquest report deceased had sustained injuries upon her entire body by way of dragging in room. Above stated facts clearly prove that accused had committed the brutal murder of deceased during night period when only deceased and accused were present in forewalls of residential room as shown in site plan annexed with inquest report. The same fact is fatal to accused.
::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 3414. As per post mortem report No. 118 dated 31.08.2011 Ext.PW11/D and as per testimony of medical .
officer who conducted post mortem deceased had sustained 28 ante mortem injuries. It is proved beyond reasonable doubt that there were 28 ante mortem injuries on body of deceased.
Factum of 28 ante mortem injuries upon body of deceased is fatal to appellant. It is proved on record beyond reasonable of doubt that deceased had sustained 28 ante mortem injuries upon her body within forewalls of residential house of accused rt when deceased was in company of accused in her residential matrimonial house. It is proved beyond reasonable doubt that deceased had died due to cardio respiratory failure as a reasult of hypovolumic shock due to multiple injuries. Above stated proved fact is fatal to accused.
15. PW12 Shiva minor aged 11 years has specifically stated in positive manner when he appeared in witness box that on the date of incident he and Tanu went for sleeping in house of Gian Chand and his parents slept in residential house where dead body of deceased was found. In present case Court asked the question from minor as to why minor PW12 Shiva and his sister Tanu went to house of Gian Chand for sleeping during midnight on the date of incident then minor ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 35 witness did not give any answer despite giving sufficient time by Court. The facts that minors namely Shiva and Tanu went .
to sleep in house of Gian Chand during night period on the date of incident when deceased was killed is fatal to accused in present case and demur of PW12 Shiva is also fatal to accused in present case.
16. Accused in cross examination has suggested that of when accused entered his residential room he saw deceased Babli in naked condition upon bed and he also saw that rt Ramesh was running away from residential house of accused from back side. Above stated suggestion of accused in cross examination proves beyond reasonable doubt motive to kill the deceased. Above stated fact is also fatal to accused in present case.
17. Admission of accused to question No. 55 recorded under Section 313 Cr.P.C.that accused ran away on the date of incident and stayed throughout night in school is a relevant fact under Section 8 of Indian Evidence Act 1872. No explanation has given by accused as to why accused left his residential house on the date of incident during mid night period when death of deceased was caused. Accused was not an employee of school and accused was simply a labourer.
::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 36Fact that immediately after incident accused left the residential house during night period and stayed in school is .
fatal to accused in present case. As per Section 8 of Indian Evidence Act 1872 subsequent conduct of accused after incident is a relevant fact.
18. Submission of learned Advocate appearing on behalf of appellant that scuffle took place between accused of and Guddu @ Ramesh and deceased came out to separate Guddu @ Ramesh and accused and fallen down from retaining rt wall and sustained 28 injuries and on this ground appeal filed by appellant be accepted is rejected being devoid of any force for the reasons hereinafter mentioned. We are of the opinion that if any person would fall from retaining wall by way of push then 28 injuries would not be possible as mentioned in post mortem report. In present case it is proved on record that deceased had sustained different injuries upon different parts of body and we are of the opinion that if injured person would fall from retaining wall then injured would sustain the injuries upon one side of portion of body only i.e. body portion which would hit on ground surface. In view of proved facts in present case that deceased had sustained 28 different injuries on different parts of body it is held that plea of accused that ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 37 deceased had sustained injuries by way of fall from retaining wall is not proved on record and same is rejected on concept .
of ipse dixit. (An assertion made without proof).
19. Submission of learned Advocate appearing on behalf of appellant that PW1 Gian Chand, PW2 Guddu @ Ramesh, PW3 Leela Devi, PW6 Bhutto, PW7 Chandana and PW12 Shiva have not supproted the prosecution story as of alleged by prosecution and on this ground appeal be accepted is also rejected being devoid of any force for the reasons rt hereinafter mentioned. In present case the act of murder was committed during mid night in residential house within forewalls only in presence of accused and deceased. PW1 Gian Chand, PW2 Guddu @ Ramesh, PW6 Bhutto, PW7 Chandana and PW12 Shiva were not present within forewalls of residential house of accused when criminal offence was committed by accused. In view of the fact that above stated witnesses were not present at the time of commission of criminal offence of murder within four walls of residential house we are of the opinion that it is not expedient in the ends of justice to allow the appeal filed by accused.
20. We have also taken judicial notice of the fact that PW1, PW2, PW3, PW6, PW7 and PW12 are close relatives of ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 38 accused and they were not present when criminal offence of murder was committed within forewalls of residential house of .
accused during midnight.
21. Submission of learned Advocate appearing on behalf of appellant that there is material contradiction and improvement in testimonies of prosecution witnesses and on this ground appeal filed by appellant be accepted is rejected of being devoid of any force for the reasons hereinafter mentioned. There is no material contradiction in present case rt which goes to the root of case. It is well settled law that minor contradictions are bound to come in prosecution case when testimonies of prosecution witnesses are recorded after a gap of sufficient time. In present case incident took place during intervening night of 30/31.8.2011 and testimonies of prosecution witnesses recorded on 16.4.2012, 17.4.2012, 18.4.2012, 25.5.2012, 26.5.2012, 14.9.2012 after a gape of sufficient time. It is held that minor contradictions are bound to come when testimonies of prosecution witnesses recorded after a gap of sufficient time in criminal case. It is well settled law that concept falsus in uno falsus in omnibus is not applicable in criminal proceedings. See: AIR 1980 S.C.957 Bhe ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 39 Ram Vs. State of Haryana. See AIR 1971 S.C. 2505 Rai Singh Vs. The State of Haryana.
22. Submission of learned Advocate appearing on .
behalf of appellant that appellant was asked to bring two bottles of liquor by Guddu @ Ramesh from liquor shop and when he came back he found his deceased wife naked in bed and also saw Guddu @ Ramesh running away from back of portion of residential house when he saw the accused and hence present case is covered under sudden and grave provocation and on this ground appeal filed by appellant be rt allowed is rejected being devoid of any force for the reasons hereinafter mentioned. There is no positive cogent and reliable evidence on record in order to prove that deceased Babli and Guddu @ Ramesh were in compromising condition upon the bed. Accused did not file any FIR against Guddu @ Ramesh. Even accused did not surrender before police with plea that he had committed the offence under sudden and grave provocation. On contrary accused has admitted that he left the residential house during midnight and stayed in school during midnight. No explanation given by accused as to why the accused stayed in school during midnight. Above stated subsequent conduct of accused proves that accused had ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 40 committed the murder of deceased in brutal manner after giving twenty eight injuries upon deceased. It is held that plea .
of sudden and grave provocation is an afterthought plea of accused just to save himself from heinous criminal offence of murder. In view of the fact that there is no positive cogent and reliable evidence that deceased Babli and Guddu @ Ramesh were found in compromising condition upon bed we are of the of opinion that benefit of grave and sudden provocation cannot be given to accused in present case.
23. rt We have also perused photographs placed on record. As per photographs placed on record it is proved beyond reasonable doubt that accused had committed the murder of his wife aged forty years in very brutal and heinous manner during midnight period when deceased was within four walls of her matrimonial residential house.
24. We have also perusal MLC of accused Ext.PW11/H placed on record. It is proved on record that accused had also sustained four injuries. Hence it is held that accused had sustained four injuries when deceased struggled herself from clutches of accused to save herself within four walls of her matrimonial residential house.
::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 4125. Even as per chemical analyst report Ext.PW13/M placed on record human blood of Group B was found upon bed .
sheet, wooden pieces, salwar of deceased, shirt of deceased and pant and underwear of accused. Even as per chemical analyst report hairs collected from wooden pieces were identified as human head hairs.
26. It is well settled law that circumstantial evidence of means combination of facts creating a net without any tear through which accused can escape. Essential ingredients to rt prove the guilt of accused by circumstantial evidence are (i) Circumstances from which conclusion is drawn should be fully proved (ii) Circumstances should be conclusive in nature (iii) All the facts so established should be consistent only with the hypothesis of guilt and inconsistent with innocence of accused
(iv) Circumstance should, to a moral certainty exclude the possibility of guilt of any person other than the accused. See AIR 1992 SC 2045 title State of U.P. vs. Dr. Ravindra Prakash Mittal.
See AIR 1952 SC 343 Hanumant Govind Nargundkar and another vs. State of Madhya Pradesh. See AIR 2010 SC 762 title Musheer Khan @ Badshah Khan and another vs. State of Madhya Pradesh. See AIR 2009 SC 56 title Shivaji @ Dadya Shankar Alhat vs. State of Maharashtra. See AIR 1979 Apex Court 1410 title State of ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 42 Maharashtra vs. Annappa Bandu Kavatage. See AIR 1979 Apex Court 826 title S.P. Bhatnagar and another vs. The State of Maharashtra.
See AIR 1989 SC 1890 title Ashok Kumar Chatterjee vs. State of .
Madhya Pradesh. See AIR 1992 SC 758 title Sakharam vs. State of Madhya Pradesh. See AIR 1975 SC 241 title Dharm Das Wadhwani vs. The State of Uttar Pradesh. See AIR 1954 SC 621 title Bhagat Ram vs. State of Punjab. It is well settled law that last seen of theory comes into play only where time gap between the point of time when accused and deceased were lastly seen together alive and when deceased found dead is so small that rt possibility of third person committing offence other than accused becomes impossible. See AIR 2008 SC 2819 title Kusuma Ankama Rao vs. State of A.P. See Air 2002 SC 3206 title Ashish Batham vs. State of M.P. See (2013)14 SCC 434 title Rohtash Kumar vs. State of Haryana. It was held in case reported in JT 2016(2) SC 459 title Gajanan Dashrath Kharate vs. State of Maharashtra that if offence is committed within forewalls of house then burden is upon owner of house to prove his innocence as per Section 106 of Indian Evidence Act 1872.
27. In view of above stated facts and case law cited supra it is held that judgment and sentence passed by learned trial Court is strictly in consonance with proved facts and law ::: Downloaded on - 15/04/2017 20:03:26 :::HCHP 43 and it is held that judgment of learned Trial Court is not perverse. Point No. 1 is answered in negative.
.
Point No. 2 (Final Order)
28. In view of findings upon point No.1 appeal filed by appellant is dismissed. Judgment and sentence passed by learned trial Court affirmed. File of learned trial Court along with ceritified copy of this judgment be sent back forthwith.
of Appeal stands disposed of. Pending miscellaneous application(s) if any also stands disposed of.
rt
(Sanjay Karol),
Judge
April 05, 2016 (P.S. Rana)
(ms). Judge
::: Downloaded on - 15/04/2017 20:03:26 :::HCHP