BALBIR Vs. VAZIR
LAWS(SC)-2014-7-27
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on July 01,2014

BALBIR Appellant
VERSUS
Vazir Respondents





Cited Judgements :-

SUNIL TANTI VS. STATE OF ASSAM [LAWS(GAU)-2022-5-24] [REFERRED TO]
KALLU KHAN VS. STATE OF M.P. [LAWS(MPH)-2018-3-565] [REFERRED TO]
RANJAN PEGU VS. STATE OF ASSAM [LAWS(GAU)-2022-3-5] [REFERRED TO]
SAH ALOM VS. STATE OF ASSAM [LAWS(GAU)-2021-10-6] [REFERRED TO]
VISHVASH MACHHINDER SAPTAL VS. THE STATE OF UNION TERRITORY THROUGH DAMAN POLICE STATION. [LAWS(BOM)-2016-5-11] [REFERRED TO]
SATYAVIR SINGH AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2015-9-138] [REFERRED TO]
MRS. MANASA ALIAS JWALA VS. STATE OF TELANGANA [LAWS(TLNG)-2021-7-18] [REFERRED TO]
MOHAMMAD ARIF VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2018-1-411] [REFERRED TO]
DAYA VS. STATE OF KARNATAKA [LAWS(KAR)-2021-1-12] [REFERRED TO]
STATE VS. SHIVANAND BISHIROTTI [LAWS(BOM)-2015-6-156] [REFERRED TO]
RAMESH KACHHI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2019-9-23] [REFERRED TO]
DARSHAN SINGH AND ORS. VS. STATE OF J & K [LAWS(J&K)-2015-3-51] [REFERRED TO]
THENAI AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2016-1-60] [REFERRED TO]
STATE OF MAHARASHTRA VS. GUDDU KRISH YADAV [LAWS(BOM)-2022-5-139] [REFERRED TO]
DAYA RAM AND ANOTHER VS. STATE OF U.P [LAWS(ALL)-2017-6-45] [REFERRED TO]
HANIF KHAN VS. STATE OF M P & ORS [LAWS(MPH)-2018-1-461] [REFERRED TO]
VARINDER VERMA AND ORS. VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2015-4-13] [REFERRED TO]
SALIM KASAM SHAIKH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2023-1-166] [REFERRED TO]
KHEM SINGH ALIAS NITU VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2015-4-143] [REFERRED TO]
GULE RAM VS. STATE OF HARYANA [LAWS(P&H)-2018-1-111] [REFERRED TO]
GYAN RAVI DAS VS. THE STATE OF BIHAR [LAWS(PAT)-2015-2-30] [REFERRED TO]
ASHOK MURAH VS. STATE OF ASSAM [LAWS(GAU)-2023-3-11] [REFERRED TO]
STATE OF GUJARAT VS. HARSHOORBHAI K DHADHAL & 1 ORS [LAWS(GJH)-2015-10-298] [REFERRED]


JUDGEMENT

- (1.)These appeals arise out of a common judgment and order dated 23/1/2004 passed by the Rajasthan High Court in D.B. Murder Reference No. 1 of 2002, D.B. Criminal Appeal No. 781 of 2002, D.B. Criminal Appeal No. 718 of 2002 and D.B. Criminal Appeal No. 105 of 2003. Criminal Appeals No. 1535-1538 of 2004 are filed by PW-4 Balbir and Criminal Appeal Nos. 1539, 1540 and 1541 of 2004 are filed by the State of Rajasthan against the acquittal of the accused. Since these appeals arise out of the same judgment they are being disposed of by this common judgment.
Gist of the prosecution case:

(2.)Deceased Krishna Gir (also referred to as 'Krishna Gir') was the Head Priest of 'Balakdera Ashram' situated at Hissar in Haryana. Krishna Gir was also having ultimate supervision and control over other Ashrams associated with this Ashram. Baba Lal Gir Ashram at village Rampura in Rajasthan where the incident occurred was also one of such Ashrams which was under the supervision and control of 'Balakdera Ashram'. Amongst others, one Pokhar-Khedi Ashram situated at village Pokhar-Khedi in Jind District of Haryana and its Priest were also under the control and supervision of 'Balakdera Ashram'. Pokhar-Khedi Ashram had about 100 acres of land. In the past, it was managed by its Priest Mangeram. Priest Mangeram transferred that land in the names of his nephew Joragir and other members of his family. He also executed a Will in respect of the said land. When this fact came to the knowledge of Krishna Gir through the villagers of Pokhar-Khedi, he filed a civil suit for cancellation of the transfer of said land made by Priest Mangeram. The civil suit was decreed in favour of Krishna Gir. The decree was maintained by the Punjab and Haryana High Court as well as by the Supreme Court. During the pendency of the said litigation, Priest Mangeram died. Joragir, the nephew of Priest Mangeram, claimed to be his successor but he was not allowed to take charge. Subsequently, Krishna Gir was appointed as Priest of Pokhar-Khedi Ashram. Krishna Gir recovered the possession of the land of Pokhar-Khedi Ashram in execution of the decree. Because of this dispute there was enmity between Krishna Gir and the accused. An attempt was made on the life of Krishna Gir in Jind Court premises. The accused party tried to regain possession of the land. In that dispute one child died.
Thereafter, Krishna Gir was assaulted with knife at Balakdera. Cases in relation to all these incidents are stated to be pending in different courts in Haryana State. It is the prosecution case that on 12.7.2000 a conspiracy was hatched in the house of accused Hoshiyar Singh at Pokhar Khedi whereby Hoshiyar Singh, Rajmal, Jage Gir, Joragir, Vazir, Sohan Gir and Lichman conspired to kill Krishna Gir. In pursuance of the said conspiracy Krishna Gir and his disciple Sewanand Gir were shot dead on 23.7.2000 at 11.05 A.M at Baba Lalgiri Ashram in village Rampura.

(3.)FIR relating to the incident:
On 23/07/2000 at 11.05 a.m. PW-23 Lakhma Ram Rathore, Station House Officer of RPS, Hamirvas, Rajasthan received an intimation from Police Station In-charge, Rajgarh, District Churu, Rajasthan that there was firing at the Ashram of Baba Lal Giri in Rampura Village. On the basis of this information, PW-23 Lakhma Ram Rathore along with one ASI and police force reached the site of occurrence where PW-1 Puranmal submitted a written report. According to this report, Baba Lalgiri Ashram is situated in village Rampura, Tehsil Rajgarh, District Churu, Rajasthan and there is a 'Samadhi' of Baba Lalgiri. The Ashram was under the supervision of Priest Mangal Gir. Every year, at the Samadhi, on the occasion of death anniversary of Baba Lalgiri, a 'Yagya' was being performed. Following the said tradition, on 17/7/2000, a 'Yagya' was arranged at the Baba Lalgiri Ashram. The 'Yagya' was scheduled to culminate on 23/7/2000. On 23/7/2000, a community lunch was in progress. Number of Saints and community people had gathered to take part in this 'Yagya'. Priest Krishna Gir was supervising the 'Yagya'. Priest Krishna Gir was sitting alone on a wooden bench in the Satsang Hall of Baba Lalgiri Ashram. Disciple Sewanand was sitting on a mat at a distance of 2 feet from the wooden bench. Some other villagers including PW-4 Balbir Singh and PW-5 Pratap Singh were sitting at a distance of 10 feet from the wooden bench.

The Priest Mangal Gir was sitting near the gate of the Ashram. PW-1 Puranmal (informant) was sitting in the store room of the Ashram. PW-10 Ummed Singh of Beri village was also sitting in the Ashram. People were moving around for paying their respect to Krishna Gir. All of a sudden, between 10.30 a.m to 10.45 a.m, two persons armed with fire arms entered the Satsang Hall from the rear gate of the Ashram. One of them was wearing pant and bush shirt and another was in kurta pyjama. The man wearing pant and bush shirt fired at Krishna Gir. Resultantly, Krishna Gir started bleeding profusely. Sewanand tried to grab the person who fired at Krishna Gir. Then the man wearing kurta payjama fired at Sewanand with intention to kill him. Consequently, Sewanand also became unconscious and fell down. Seeing this, PW-1 Puranmal, PW-10 Ummed Singh and Priest Mangal Gir raised cries and ran after the assailants. They noticed one more person standing at the rear gate armed with a double-barrel gun. This was also witnessed by PW-12 Jagdish Prasad, Prajapat of village Rampura and Baba Samundra Gir of Bhiwani. All these three persons ran towards the car which was parked on the road. One person was standing near the parked car.

The man armed with double-barrel gun fired in the air after reaching near the car. Those four persons sat in the car and escaped towards railway station. This was witnessed by PW-9 Veer Singh and Krishan Singh. Manish Singh noted the number of car parked on the road as HR-26-G-8928 which was of Ceilo make and of Grey colour. Krishna Gir and Sewanand were taken to 'Bedwal Nursing Home' at Pilani in injured state by two different vehicles. Sewanand ('deceased Sewanand') died on the way. PW-2 Dr. Tarun Bedwal of 'Bedwal Nursing Home' after giving first aid to Krishna Gir advised to take Krishna Gir either to Hissar or Delhi for further treatment. Krishna Gir was taken to CMC Hospital, Hissar where he succumbed to the injuries.



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