- (1.)The respondents in this appeal were convicted by the IV additional sessions judge, Aligarh in sessions trial no. 361/1992 under section 302 read with 34 IPC and section 376 IPC and were sentenced to undergo R. I. for life. On appeal the High. Court of judicature at Allahabad by its judgement dated 19th April, 1994 has allowed the appeal and set aside the judgment and conviction. It is against this judgment of the High Court the State of uttar Pradesh is before us in this appeal.
(2.)On 21st January, 1992 at about 1 p. m. PW. 1 who is the father of the deceased along with PW. 2 cousin of the deceased and two other persons, Mahendra and panna Lai had gone to Aligarh market for making purchases. After completing the purchase they decided to visit their daughter, Sarvesh who was residing in sahibabad a near about place to Aligarh. It is the further case of the prosecution that when they reached the house of the deceased, they found the house locked and on knocking at the door they found the respondents herein coming out with blood stained clothes and a sickle. On entering the house they found the deceased dead with incised wound on her throat they also noticed that she was raped. On seeing the respondents, it is stated that the above said witnesses caught the accused persons and on being questioned the accused persons confessed to them that they had killed sarvesh after raping her. It is the further case of the prosecution that these respondents were brought to the police station and a FIR was lodged around 2 p. m. when they were arrested by the police. The prosecution in support of its case has examined the father - PW. 1 and cousin pw. 2 who were present at the time when the respondents were arrested. It has also relied upon certain injuries suffered by the respondents to show that they were the persons who had committed the rape and the murder of the deceased. The trial court. on consideration of the evidence came to the conclusion that the prosecution has proved the case against the respondents and - accordingly convicted them as stated above.
(3.)The High Court on re-appreciation of the evidence came to the conclusion that the prosecution evidence is full of contradictions and it is not safe to rely upon the same. It also came to the conclusion that the medical evidence does not in fact support the prosecution case. It also found that the fact of PW. 1 and PW. 3 supposed to have been present at the house of deceased at 1 p. m. on the date of incident was doubtful and that they were interested and were also chance witnesses. On the said basis it came to the conclusion that it is not safe to place reliance on the evidence of these witnesses and there being no other reliable evidence benefit of doubt was extended to the respondents.