- (1.) The appellant Shri Murli alias Denny is convicted under S. 302, IPC and sentenced to imprisonment for life. The prosecution case is as follows:- The appellant had a shop in the bazar. The deceased Shiv Rattan alias Tenny also belonged to the same place. The deceased was a man of violent nature and used to terrorise people by use of force and violence. He was a terror for common people and he was convicted and sentenced in connection with several cases, particularly, relating to gambling. The Police authorities initiated proceedings against him under Goondas' Act. On 10-9-85, at about 11-25 p.m.. according to the prosecution case, the deceased went to the shop of the appellant and began to hurl abuses. Having got enraged the accused inflicted some stab injuries on the deceased with a knife. The accused was seen proceeding to the police station, and on the way, he met PW-2, PW-3 and PW-7 before whom he is alleged to have confessed that he has finished the deceased - an unsocial element. He then went to the residence of the Police Officer (PW-9) and on his direction, the accused thereafter proceeded to the Police Station. Meanwhile, PW-9 also reached the Police Station. Then PW-2 and PW-3 also came to the police station and in their presence the accused stated that the deceased came at his shop and abused him virulently and having been provoked suddenly, he inflicted injuries on the deceased. This information was, however, recorded by the SHO which was attested by PW-2 and PW-3, which later became the FIR in this case. The SHO thereafter proceeded to the scene of occurrence, held the inquest over the dead body and sent the same for post-mortem. The doctor (PW-4), who conducted the post-mortem, noticed some incised injuries and stab wounds, and on internal examination, he found the injuries crossed to the stomach and heart, which proved fatal. The accused was arrested and the knife was also recovered. After completion of the investigation the charge-sheet was laid.
(2.) The prosecution mainly relied on the evidence of P.Ws. 1, 2, 3 and 7 to whom the accused is alleged to have made an extra judicial confession. P.W-l had turned hostile. P.Ws. 2, 3 and 7 merely stated that the accused in an agitated mood was seen going with blood-stained weapon. He also told them that he had finished the deceased. These witnesses did not, however, give the actual words alleged to have been stated in the confession, by the accused. The trial court, as well as the High Court, relying on the circumstantial evidence, particularly, on the conduct of the accused in going to the police station with blood-stained weapon and the other circumstances which are in the nature of 'Res gestae' and finding the dead body immediately pursuant to the information given by the accused held that the accused was guilty of the murder and accordingly convicted him. At this juncture, it is necessary to refer one of the submissions made before the courts below.
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