Kuldeep
Singh Vs. State of Haryana [1996] INSC 213 (8 February 1996)
Kirpal
B.N. (J) Kirpal B.N. (J) Mukherjee M.K. (J) Kirpal, J.
CITATION:
JT 1996 (2) 344 1996 SCALE (2)6
ACT:
HEAD NOTE:
[With Crl.
Appeal Nos. 522/84, 660/84, 10/85, 133/85]
This
judgment will dispose of Criminal Appeal Nos.238/85, 522/84, 660/84, 10/85 and
133/85 whereby the High Court partly allowed the appeals of the respondents and
converted the conviction of the appellants who are sentenced under Section 302
read with Section 149 I.P.C. to one under Section 304 Part-II read with Section
149 I.P.C. Twelve persons were tried for an incident which had occurred on
7.7.1982 near Dharmashala of village Baragudha at about 10 P.M. According to
the F.I.R. which was lodged by one Munshi Singh PW11. Sukhdev Singh one of the
appellants in these appeals who in the company with some other appellants went
to the lane of Harijans in the said village and fired some shots in the air.
Accordingly, Munshi Singh PW11 alongwith Jagga Singh deceased. Teja Singh. Balkishan.
Prem
Singh and Chhotta Singh PW12 set out for the police Station Baragudha for
reporting this matter. When they reached near the Dharmashala of the village it
is alleged that they were confronted by Sukhdev Singh and Pritam Singh who were
armed with a gun each, Major Singh Mohinder Singh, Gurtej Singh son of Narain
Singh and Amarjit Singh each of whom was armed with a pistol as well as Kuldeep
Singh, Zora Singh, Gurtej Singh son of Pritam Singh Munshi Singh and Naiba
Singh appellants all armed with a gandasa each and kaka Singh who was armed
with a lathi. The appellants raised a shout that the Harijans be suitably dealt
with because they did not listen to others. Thereupon it is alleged that Sukhdev
Singh gave a blow with the butt of his gun on the head of Munshi Singh PW11. Gurtej
Singh son of Pritam Singh gave a gandasa blow on the right side of Munshi
Singh's hand while his left hand received a blow by a gandasa which was
inflicted by Zora Singh. Gurtej Singh son of Pritam Singh also gave a gandasa
blow from the reverse side on his right knee and another blow on the right
shoulder and on the back of Munshi Singh. Kaka Singh also gave a lathi blow on Munshi
Singh's fingers. The appellants are also alleged to have caused injuries to Jagga
Singh deceased. Prem Singh, Bal Kishan and Teja Singh. The victims raised an
alarm and thereupon the appellants, alongwith their respective weapons went
away from the place of occurrence.
Chhota
Singh PW12 took the injured persons to the Primary Health Centre. Baragudha,
Dr. Raj Kumar PW3 examined Munshi Singh PW11 at 11.45 P.M. on 7.7.1982. He noticed 11 injuries on the person of Munshi
Singh. On the same night at 12.10 a.m. the
said Dr. Raj Kumar PW3 examined Bal Kishan and found that he had 3 injuries,
all of which were simple in nature. The said Doctor also examined Teja Singh on
the same night who had 6 injuries on him.
The
said Dr. Raj Kumar PW3 sent a note about the occurrence to police station Baragudha
on that very night whereupon the ASI Bhup Singh PW15 went to the Primary Health
Centre. Baragudha and recorded the statement of Munshi Singh PW11 on the basis
of which a case under Sections 324, 323, 285, 148, 341 read with Section 149
IPC and Sections 25/27 of the Arms Act was registered at the said police
station.
As the
injuries on Jagga Singh and Prem Singh were found to be more serous they were
referred to the civil Hospital at Sirsa. Dr. J.L. Bhutani PW2 medically
examined Jagga Singh deceased at 3.35 A.M. on 8.7.1982 and noticed 7 injuries
which were as follows:.
"1.
Incised wound 10 cm x bone deep on the lateral aspect of the left side of face
in front of pinna extending towards the angle of the mandible. The margins were
sharp and fresh bleeding was present.
2.
Incised wound 8 cm x 1 cm bone deep on the top of the skull, 1" above the
hail line and extending towards the top on the left side.
The
margins were sharp and fresh bleeding was present. X-ray was advised.
3.
Incised wound 9 cm x 1 cm bone deep extending from the hair line in the
direction of the sagital muture. The margines were sharp and fresh bleeding was
present. X-ray was advised.
4.
There were two punctured wounds 1 cm in diameter and 2" apart and 3 cm
deep on the lateral aspect of the left arm. Clotted blood was present. There
were corresponding punctured marks on the shirt.
5.
Punctured wound on the dorsum of the left hand. Swelling was Present.
6.
Patient complained of pain and swelling in the infra-scapular region on the
right side and on examination, surgical emphysema was present. Advised X-ray
chest.
7. There
was scratch mark (abrasion) 15 cm X 1/2 cm on the left side on the back."
Prem
Singh was also examined by the said Doctor and he had 3 injuries on his person.
Thereafter the Doctor sent a note to the SHO Police Station at Sirsa about the
arrival of the injured persons in the hospital. On police's application the
said Doctor certified that Prem Singh was fit to make a statement. At that time
the Doctor gave an opinion that Jagga Singh was not fit to make a statement but
on an another application being filed Dr.J.L. Bhutani PW2 on 8.7.1982 at 12.50
P.M. certified that the Jagga Singh was in a fit condition to make statement.
Thereupon SI Charanjit Singh PW15 recorded the statement Ex. PSS of Jagga Singh
(deceased) at civil Hospital Sirsa. Jagga Singh succumbed to his injuries on
the morning of 10.7.1982 and thereafter the case was converted into one of
murder.
After
the usual investigation. Challan was filed against all the appellants. Charges
were framed against, them under Section 302 read with Section 149 I.P.C.
At the
trial the prosecution relied upon the medical evidence statement Ex. PSS of Jagga
Singh deceased as dying declaration, the evidence of recoveries of
incriminating weapons alleged to have been made as a result of disclosure
statements made by some of the appellants and the ocular version given by Munshi
Singh PW11 and Chhota Singh PW12.
Bal Kishan
Teja Singh and Prem Singh the other three persons who had received injuries at
the time of the occurrence, were given up by the prosecution on the allegation
that they had been won over.
The
appellants in turn, denied their participation in the crime and it was asserted
that they had been falsely involved on account of the party faction in the
village. It may here be stated that the motive for the crime which was
suggested was that the Harijans of the village had cast their votes in favour
of the congress Party and the partymen of Sukhdev Singh appellant wanted them
to cast their votes in favour of the lok Dal Party. The appellants also
examined D.S.P. Parma Nand DW1 in their defence according to whom the
occurrence took place when members of the complainant party were returning from
the police station accompanied by Head constable Sukhjit Singh and constables Balwan
and Mahavir Singh. It was stated that the aforesaid police officers acted
cowardly inasmuch as they ran away from the scene of occurrence.
The
Sessions Judge. Sirsa vide judgment dated 6/8.12.1983 rejected the defence
version and accepted the prosecution evidence and convicted and sentenced the
accused as under:
Pritam
Singh Sukhdev Singh. U/s 148. I.P.C./R.I. for one year each Amarjit Singh Kuldip
Singh Mahinder Singh U/s 302/149 I.P.C. Imprisonment for 0Major Singh life
each. Gurtej Singh s/o Narain Singh U/s 326/149 I.P.C. R.I. for 3 years each. Gurtej
Singh s/o Pritam Singh U/s 324/149 I.P.C./ R.I. for six months each Zora Singh.
Kaka Singh, Naiba Singh and Munshi Singh apellants U/s 323/149 I.P.C./ R.I for
3 months each.
The
substantive sentences of imprisonment were however, ordered to run
concurrently.
On
appeals being filed the Punjab and Haryana High Court examined the
entire evidence and ruled out consideration of the dying declaration alleged to
have been made by Jagga Singh Ex. PSS. Even though Munshi Singh PW11 who was an
eye witness and had sustained injuries, was declared hostile, the High Court
nevertheless referred to his testimony and observed that even though he had
changed the story to a minor extent his evidence was worthy of reliance as far
as what he saw on the spot. The High Court also relied upon the evidence of the
other eye witness Chhota Singh PW12 and observed that he was present at the
place of incident and was in a position to identify the members of the
attacking party.
The
High Court, however, accepted the arguments of the defence counsel to the
effect that though two of the appellants were armed with a gun each and five of
them were armed with a pistol each and yet these weapons were not used which
showed that the appellants did not have the common object of an unlawful
assembly to commit the murder of the victims. The High Court accordingly.
set-aside the conviction of the appellants before it from one under Section 302
read with Section 149 I.P.C. to one under Section 304 Part-II read with Section
149 I.P.C. and awarded the accused R.I. for four years and a fine of Rs.
5,000/- and in default of payment of fine they were ordered to undergo further
R.I for two years. The conviction and sentences were ordered to run
concurrently in the case of all the appellants before the High Court.
Mr. R.C.Kohli,
learned counsel appearing for the appellants in Criminal Appeal No. 10/1985
states that three of the five appellants namely, Mohinder Singh, Major Singh
and Amarjeet Singh are since dead. Their appeal, therefore, abates.
Mr. Sushil
Kumar Jain, learned counsel appearing for the appellant in Criminal Appeal No.
660 of 1984 states that the appellant Naiba Singh is dead. His appeal,
therefore, abates.
The
learned counsel appearing on behalf of the different appellants have sought to
contend that the conclusion of the Courts below that the appellants were
responsible for causing death of Jagga Singh was not Correct. It was submitted
that Ex. PSS could not be regarded as a dying declaration and had been highly
rejected by the High Court. It was also submitted that Munshi Singh PW11 had
not supported the prosecution version in to and that Chhota Singh P12 was in
fact not present at the place of incident. It was also contended that the
F.I.R. was lodged late and there was no explanation for the same.
We
have carefully gone through the judgment of the courts below and have also seen
the evidence on record. It is clear, and is not disputed, that an incident had
occurred in the late evening of 7.7.1982 in village Baragudha which had led to
injuries on 5 persons one of whom, namely Jagga Singh, having succumbed to
them. The only dispute which was raised was whether the appellants were
responsible for causing the said injuries. This question is essentially one of
fact and both the trial court as well as the High Court have come to a
concurrent finding of fact that the said injuries were caused by the
appellants. The said conclusion seems to flow from the evidence on record. Even
if the dying declaration of Jagga Singh is ignored it is not possible to come
to the conclusion that Chhota Singh PW12 was got up witness who was not present
at the place of incident. The evidence of Chhota Singh PW12 has withstood the
cross examination and he has supported the prosecution's case. He had
identified all the appellants as being party to the attack on the deceased and
the injured persons and he has also attributed the roles played by each of
them. The mere fact that he was not injured is not a ground which can persuade
us to come to the conclusion that he was not present at the place of incident.
His testimony having been believed by both the trial court as well as the High
Court we see no reason to reject the same.
As far
as Munshi Singh PW11 is concerned he was one of the persons who was injured in
the incident. In his examination-in-chief he had clearly stated that Kuldeep
Singh Major Singh, Amarjit Singh Naiba Singh, Gurtej Singh.
Zora
Singh. Mohinder Singh etc, raised a lalkara stating that majbis be finished. He
had further stated that accused persons were armed with 4 or 5 pistols or gandasa
and they all attacked him. Prem Singh, Teja Singh Bal Kishan and Jagga Singh.
Though he did not mention the other appellants as persons who attacked, hevertheless
Munshi Singh PW11 did say in his evidence that:
"It
is correct that compromise has been effected with Pritam Singh Sukhdev Singh Zora
Singh and Kaka Singh and that is why I am not naming them".
The
aforesaid sentence of Munshi Singh clearly implies that these named persons had
taken part in the incident but they were not being named by him because of a
compromise arrived at between Munshi Singh on the one hand and these four
persons on the other. In the statement he did not say that some of the accused
including Sukhdev Singh did not take part in the attack on the Harijans.
In our
opinion, therefore, we see no reason to interfere with the conclusion of the
High Court that the appellants were guilty of the offences for which they were
convicted and sentenced by it. In view however of the lapse of time and
inasmuch as the appellants were convicted for offences under Section 304 read
with Section 149 I.P.C. and sentenced to 4 years R.I. and a fine of Rs. 5,000/-
each were released on bail by the order dated 28.1.1985 and have already
undergone imprisonment for over two years we feel that the ends of justice
would be met by reducing their sentence from 4 years R.I. to the sentence
already undergone by them. The fine of Rs. 5,000/- each is however, maintained.
Subject
to this modification the appeals filed by the appellants are dismissed. On
payment of the fine within a period of two months from the date of
communication of this order the appellants shall stand discharged from their
respective bail bonds. In default they shall serve rigorous imprisonment for 2
years each, as ordered by the High Court.
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