- (1.) This appeal arises out of the following facts: 1.1 Janardhan Pathak, the deceased, was a Gate Keeper with the Peepal Parao Forest Range which fell within the jurisdiction of Police Station Lal Kuan. As the deceased was coming out from his hut and proceeding towards the tea shop, the appellant, Mahendra Singh, who was a Police Constable, fired a shot at him with his service rifle killing him instantaneously. The murder was apparently committed because the deceased had complained to the Head Constable at Police Station Lal Kuan about the nefarious activities of the appellant. The appellant then ran away from the spot and got a case registered at Police Station Rudrapur against the deceased for offences punishable under Sections 342, 353, 332 of the Indian Penal Code and also deposited his rifle in Police Station Rudrapur vide Exhibit Ka 5 instead of P.S. Lal Kuan where the incident had happened. The post mortem revealed the presence of two gun shot injuries on the person of the deceased - one of entry and the other of exit, with the wound of entry having tattooing marks around it. 1.2 The trial court relying on the prosecution evidence convicted the appellant on a charge of murder and under the Arms Act and sentenced him accordingly. The matter was then taken in appeal to the High Court and the High Court has confirmed the judgment of the trial court and dismissed the appeal.
(2.) Before us, Mr. P.S. Narasimha, the learned Senior Counsel for the appellant, has not seriously challenged the conviction of the appellant and has pointed out that in the light of the prosecution evidence itself it was apparent that the appellant had first been attacked and had also suffered several injuries and that during the course of a scuffle which followed the rifle had accidentally gone off and that the appellant was at the most guilty of having exceeded the right of private defence and was, therefore, liable to be punished for an offence of culpable homicide not amounting to murder. The learned counsel has focused on the fact that the gun shot injury had been caused to the deceased from a very close range and not from a distance of 12 or 15 feet as was the case of the eye witnesses and the prosecution.
(3.) Mr. S.S. Shamshery, the learned counsel for the State of Uttaranchal has, however, supported the judgment of the trial court as well as the High Court and has pointed out that the appellant, being a police official, was conscious of the fact that in order to get away from a case of murder he had to create a defence and for that reason had self-suffered some injuries and lodged a report in Police Station, Rudrapur instead of Police Station Lal Kuan.;