- (1.)This appeal directed against the judgment of Allahabad High Court stands out today for arguments. The contextual facts depict that one Bhagwat Singh deceased and the appellants as well as ramadhin Singh (since acquitted by the trial court) were residents of village patara, district Hamirpur. The appellant jai Narain was the son of Ramadhin and appellant Shyam Singh was son of appellant Hukum Singh alias Hakim singh
(2.)On the morning of 30/11/1974, Bhagwat Singh, deceased, was getting constructed the wall on the western side of his vacant land through labourers including Chhutku (PW5). The said Bhagwat Singh while sitting on 'chabutara' in front of his 'kotha' and was supervising the construction of boundary wall, the accused persons having guns and a country made pistol fired on the labourers. Sustaining the pellet injury chhutku (PW5) ran away to the house of bhagwat Singh, deceased. Observing fire and apprehending danger Bhagwat Singh deceased entered into his 'kotha' and bolted it from inside. Chhutku (PW5) told to Deo Singh (PW1) the brother of bhagwat Singh deceased that appellants arid Ramadhin had surrounded Bhagwat singh. On getting above information, Deo singh (PW1) rushed towards the spot along with his brothers Jai Karan Singh and Mahendra Singh. The appellants Jai narain Singh, Hukum Singh alias Hakim singh and Shyam Singh were pushing the doors of 'kotha' and Ramadhin was exhorting from the 'chabutara' in front of the 'kotha'. Deo Singh (PW1) challenged the appellants. Hearing the challenge of deo Singh (PW1) Bhagwat Singh deceased opened the door of 'kotha'. The moment door of 'kotha' was opened hukum Singh alias Hakim Singh fired on the chest of deceased. Sustaining the injury Bhagwat Singh deceased fell down. Appellant Shyam Singh fired on Deo singh (PW1). Mohan Singh (PW4) who was coming from the house of Babu Lal darzi also challenged the appellants. Hukum Singh alias Hakim Singh appellant fired on Mohan Singh (PW4) and he sustained pellet injuries. Sadhu singh (PW3) who was also coming from the house of Babu Lal Darzi also sustained pellet injury. Jai Karan Singh, the younger brother of Deo Singh (PW1) , grappled with appellant Shyam Singh and snatched his gun. Mahendra Singh chased Hukum Singh alias Hakim Singh, caught hold of him and tried to snatch his gun, but he pushed him away and ran away. Shyam Singh and Jai Narain appellants also ran away. Deo Singh (PW1) and other witnesses put Bhagwat' singh deceased on a charpai and took him to his house. Thereafter, on the way to hospital, Bhagwat Singh died. Based on these facts, the High Court proceeded on to examine the evidence of the prosecution witnesses to wit, Deo singh, Sadhu Singh, Mohan Singh and chhutku. Incidentally, all the four were injured witnesses.
(3.)Ramadhin exhorted and on his exhortation the appellants Jai Narain, hukum Singh alias Hakim Singh and shyam Singh fired on labourers.