MADHO SINGH Vs. STATE OF RAJASTHAN
LAWS(SC)-2002-9-61
SUPREME COURT OF INDIA
Decided on
September 26,2002
MADHO SINGH
Appellant
VERSUS
STATE OF RAJASTHAN
Respondents
Cited Judgements :-
ANJAN KUMAR SARMA AND OTHERS VS. STATE OF ASSAM [LAWS(SC)-2017-5-57] [REFERRED TO]RAM DULAREY VS. STATE OF U.P. [LAWS(ALL)-2019-2-287] [REFERRED TO]
TARUN BHAKAT VS. STATE OF JHARKHAND [LAWS(JHAR)-2020-2-100] [REFERRED TO]
PALLE SATEESH VS. P. P. HYD [LAWS(APH)-2020-11-11] [REFERRED TO]
TULSI RAM @ SURESH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2019-1-147] [REFERRED TO]
SANTOSH, S/O BHAGWAT SONWANI VS. STATE OF CHHATTISGARH THROUGH STATION HOUSE OFFICE [LAWS(CHH)-2017-12-32] [REFERRED TO]
ONKAR SAHU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-9-125] [REFERRED TO]
CHHOTKU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-6-40] [REFERRED TO]
UBHEY RAM @ GUDDU DEWANGAN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2017-11-179] [REFERRED TO]
ASHOKSINH JORUBHA VAGHELA VS. STATE OF GUJARAT [LAWS(GJH)-2013-1-351] [REFERRED TO]
RAMAYAN SAHU @ RAMAYAN PRASAD SAHU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2017-6-53] [REFERRED TO]
AKBAR KACHLAAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-5-74] [REFERRED TO]
RENU MEENA VS. STATE OF SIKKIM [LAWS(SIK)-2019-9-2] [REFERRED TO]
BIPAK MUNDA VS. STATE OF WEST BENGAL [LAWS(CAL)-2013-6-58] [REFERRED TO]
MD. JALALUDDIN VS. STATE OF ASSAM [LAWS(GAU)-2022-5-32] [REFERRED TO]
MD. JALALUDDIN VS. STATE OF ASSAM [LAWS(GAU)-2022-5-34] [REFERRED TO]
SHASHI PRATAP SINGH VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-1-120] [REFERRED TO]
TANHAJI RAGHUNATH BARDE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-10-174] [REFERRED TO]
MANOJ CHOUBEY VS. STATE OF CHHATTISGARH THROUGH POLICE OUTPOST-NAILA [LAWS(CHH)-2017-11-100] [REFERRED TO]
PHOOL SINGH KANWAR VS. STATE OF CHHATTISGARH THROUGH POLICE STATION-BALKO [LAWS(CHH)-2018-2-80] [REFERRED TO]
RAJKUMAR DEWANGAN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2020-1-154] [REFERRED TO]
BHADRESWAR PADI VS. STATE OF ASSAM [LAWS(GAU)-2023-5-10] [REFERRED TO]
STATE OF GUJARAT VS. PIYUSHBHAI BABUBHAI DESAI [LAWS(GJH)-2016-6-323] [REFERRED TO]
PARDEEP SHARMA VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2013-12-11] [REFERRED TO]
STATE OF GUJARAT VS. PATEL PRAVINKUMAR KASHIRAM & ORS [LAWS(GJH)-2018-1-354] [REFERRED TO]
SHEODAN SINGH; NAND KISHORE VS. STATE OF RAJ [LAWS(RAJ)-2009-12-51] [REFERRED]
JAWAHAR LAL VS. STATE OF C.G. [LAWS(CHH)-2015-9-19] [REFERRED TO]
KANHAIYA LAL VS. STATE OF RAJASTHAN [LAWS(SC)-2014-3-33] [REFERRED TO]
TEK CHAND VS. STATE OF H.P. [LAWS(HPH)-2013-11-47] [REFERRED TO]
JALALUDDIN (MD.) VS. STATE OF ASSAM [LAWS(GAU)-2022-5-55] [REFERRED TO]
PARVEZ @ TANTRIK VS. STATE [LAWS(DLH)-2022-9-28] [REFERRED TO]
STATE OF H.P. VS. SUNIL KUMAR [LAWS(HPH)-2017-6-24] [REFERRED TO]
KISHAN SINGH @ KRISHNAPAL VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2017-11-140] [REFERRED TO]
RAM PRASAD YADAV VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-5-73] [REFERRED TO]
BELASIYA BAI VS. STATE OF CHHATTISGARH THROUGH P S MARVAHI [LAWS(CHH)-2017-12-37] [REFERRED TO]
PAWAN KUMAR PANDEY VS. STATE OF CHHATTISGARH [LAWS(CHH)-2017-12-39] [REFERRED TO]
MAHANTESH AND ORS. VS. THE STATE OF KARNATAKA [LAWS(KAR)-2020-6-746] [REFERRED TO]
SATYA PAL SINGH VS. STATE OF U.P. [LAWS(ALL)-2020-6-9] [REFERRED TO]
VINOD @ UMMEDARAM S/O NARAYANRAM NAYAK VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2017-10-240] [REFERRED TO]
JIGNESHBHAI VS. STATE OF GUJARAT [LAWS(GJH)-2016-4-33] [REFERRED TO]
MUKESH @ MUKO @ SURESH MANGABHAI SOLANKI (KOLI) VS. STATE OF GUJARAT [LAWS(GJH)-2017-12-321] [REFERRED TO]
PRINCE AND ORS. VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2020-1-261] [REFERRED TO]
PRAVEEN S/O VASANTRAO CHARJAN VS. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION NANDGAON PETH, AMRAVATI, TQ & DIST AMRAVATI [LAWS(BOM)-2017-9-195] [REFERRED TO]
DILLOO SINGH ALIAS DULOO RAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2019-7-183] [REFERRED TO]
GHARAU DAS AND ORS. VS. STATE OF C.G. [LAWS(CHH)-2019-8-135] [REFERRED TO]
TIHAR SAY VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-11-33] [REFERRED TO]
OM PRAKASH SON OF BHERU LAL VS. STATE OF RAJASTHAN, THROUGH PUBLIC PROSECUTOR [LAWS(RAJ)-2016-12-125] [REFERRED TO]
ASHA DEVI VS. STATE [LAWS(RAJ)-2019-1-72] [REFERRED TO]
ROSHANBEN W/O ABBAS IBRAHIM RAJA VS. STATE OF GUJARAT [LAWS(GJH)-2017-4-233] [REFERRED TO]
SUSHIL KUMAR CHERWA VS. STATE OF C.G. [LAWS(CHH)-2022-12-16] [REFERRED TO]
SANTOSH NISHAD VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-6-47] [REFERRED TO]
OM PARKASH VS. STATE OF H.P. [LAWS(HPH)-2018-1-7] [REFERRED TO]
JUDGEMENT
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(1.)Appellants in both these appeals were convicted by sessions court for offences under sections 302/34, 323/34 and 341/34 of the Indian Penal Code. For offence under section 302 read with 34, life imprisonment with fine of Rs. 25,000/- (twenty five thousand) on each of them was imposed and in default for payment of fine, they were directed to undergo imprisonment for a period of three years. For other two offences, one year's simple imprisonment with fine of Rs 500/- and one month's simple imprisonment with fine of Rs. 500/- was respectively imposed. All substantive sentences were ordered to be run concurrently. The appeals challenging the conviction and sentence passed by the sessions court were dismissed by the High Court and, therefore, these appeals have been filed on grant of leave.
(2.)The prosecution case in brief is that the appellants visited the house of deceased om Singh at about 10. 30/11. 00 p. m. on 1st May, 1999. Om Singh went with them on a motor cycle. All the three had friendly relations. At 7. 00 a. m. on 2nd May, 1999 appellant Nathu Singh Rathore came to the house of Om Singh and informed his son Sher Singh (PW1) that Om Singh had an accident and was lying at Khirni Phatak in Jhotwara locality of Jaipur. That place is near the house of appellant Madho singh. Sher Singh accompanied by his neighbour Vikram Singh and appellant nathu Singh left for the said place. On reaching there they learnt that Om Singh had been taken to Deep hospital at Jaipur by appellant Madho Singh. They went to the said hospital. On reaching Deep hospital it was learnt that since the condition of Om Singh was serious he had been referred to SMS hospital and had been taken to that hospital. Thus, PW1 went to sms hospital. For the first time a report was lodged by Sher Singh on 3rd May, 1999 that he had learnt from a blank telephone call that in fact his father had been given a beating in the house of Madho singh and had been thrown out and that it was not a case of accident. Om Singh remained in the hospital till his death. He ultimately died on 6th May, 1999 at 8-30 p. m. After the death, the accused persons were arrested, charged and convicted and sentenced as noticed hereinbefore.
(3.)While in Deep hospital no treatment seems to have been given to Om Singh. That is the statement of PW11 Dr. Lakhan lal. Further statement of PW11 is that face of Om Singh was crushed. He deposed that no treatment was given to him and the hospital authorities asked Om Singh to be taken to SMS hospital, although no slip of this reference was prepared. Further it appears from the testimony of PW15 dr. N. S. Disaniya that Om Singh was examined by him on 4th May, 1999, on the pw15 being called from neuro surgery ward. On examination of Om Singh the injuries which were found on his person were stated by the witness. There is no evidence on record whether any treatment at all was given to Om Singh prior to 4th may, 1999. The post-mortem of the body of Om Singh was also conducted by pw15. It is in his evidence that on examining the chest he found the left ribs were fractured. The cause of death was stated to be coma as a result of head injuries. Further the witness has deposed that the head injuries can also be sustained in accident.
(2.)The prosecution case in brief is that the appellants visited the house of deceased om Singh at about 10. 30/11. 00 p. m. on 1st May, 1999. Om Singh went with them on a motor cycle. All the three had friendly relations. At 7. 00 a. m. on 2nd May, 1999 appellant Nathu Singh Rathore came to the house of Om Singh and informed his son Sher Singh (PW1) that Om Singh had an accident and was lying at Khirni Phatak in Jhotwara locality of Jaipur. That place is near the house of appellant Madho singh. Sher Singh accompanied by his neighbour Vikram Singh and appellant nathu Singh left for the said place. On reaching there they learnt that Om Singh had been taken to Deep hospital at Jaipur by appellant Madho Singh. They went to the said hospital. On reaching Deep hospital it was learnt that since the condition of Om Singh was serious he had been referred to SMS hospital and had been taken to that hospital. Thus, PW1 went to sms hospital. For the first time a report was lodged by Sher Singh on 3rd May, 1999 that he had learnt from a blank telephone call that in fact his father had been given a beating in the house of Madho singh and had been thrown out and that it was not a case of accident. Om Singh remained in the hospital till his death. He ultimately died on 6th May, 1999 at 8-30 p. m. After the death, the accused persons were arrested, charged and convicted and sentenced as noticed hereinbefore.
(3.)While in Deep hospital no treatment seems to have been given to Om Singh. That is the statement of PW11 Dr. Lakhan lal. Further statement of PW11 is that face of Om Singh was crushed. He deposed that no treatment was given to him and the hospital authorities asked Om Singh to be taken to SMS hospital, although no slip of this reference was prepared. Further it appears from the testimony of PW15 dr. N. S. Disaniya that Om Singh was examined by him on 4th May, 1999, on the pw15 being called from neuro surgery ward. On examination of Om Singh the injuries which were found on his person were stated by the witness. There is no evidence on record whether any treatment at all was given to Om Singh prior to 4th may, 1999. The post-mortem of the body of Om Singh was also conducted by pw15. It is in his evidence that on examining the chest he found the left ribs were fractured. The cause of death was stated to be coma as a result of head injuries. Further the witness has deposed that the head injuries can also be sustained in accident.
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