S.B.SINHA, J. - (1.) LEAVE granted.
(2.) APPELLANT was accused No. 1 before the trial Court. He alongwith three others namely Gulab Singh, Ashok Yadav and Kalyan Singh were tried for commission of offences under Section 302/34 and 307/34 of Indian Penal Code. The occurrence took place at Village Jonhar at about 4'o clock in the evening of 31.7.1989 near a well belonging to one Dangal Singh Yadav. The first informant was the brother of the deceased Durgsingh. In the First Information Report, it was alleged that the deceased went to take bath. First Informant was also going there to take his bath. When he was at a little distance from the said well, he found him taking bath. Appellant came with a 12 bore double barrelled gun. Kalyan Singh and Ashok Yadav were also armed with guns. Kalyan Singh, Ashok Yadav and Gulab Singh surrounded the well. At the exhortation of Kalyan Singh, appellant fired a shot from his 12 bore double barrel gun on the deceased. Munnalal Yadav had also come therewith his cattle. Complainant Gyansingh and Munnalal shouted whereupon Ashok and Gulab fired on them. They, however, lay down on the ground. Other villagers came to the spot immediately thereafter. The dead body of Durgsingh was brought to Baroni Police Station at about 5.45 in the evening. P.W. 8, Virendra Singh was the head constable attached to the said Police Station. The Station House Officer was absent. On the oral report made by the first informant Gyansingh, he recorded the First Information Report. P.W. 11, Pramal Singh was in charge of Sonagir Chouki. He had come to the police station for some administrative works. As the S.H.O. had gone out of the police station and the head constable was in-charge thereof, the First Information Report was given to him. At his instance, P.W. 8 made an inquest of the dead body. It was sent for post-mortem. The dead body was received at the hospital by Dr. A.K. Sharma at about 7.55 p.m. on the same day. Post mortem examination, however, was carried out at 10.30 on the next day. The said Dr. A.K. Sharma examined himself as P.W.16. In his post-mortem report, it was opined that the death of Durg Singh occurred due to a gun shot, hemorrhage and rupture of both the lungs. Duration of death was said to be within 36 hours. A bullet which was marked as Art C was found in the body of the deceased. It was sealed and handed over to the constable concerned.
(3.) THE bullet was found to have ruptured the lung and thereafter hit the ribs, as a result whereof, ribs had broken down. It had ruptured the other lung also. The accused having been arrested, the guns, in question, at their instance, were recovered. The bullets as also the guns were sent to a ballistic expert. The bullet, in question, was found to have fired from the gun belonging to the appellant. Before the learned trial Judge, Gyansingh examined himself as P.W. 1. Munnalal also deposed as P.W. 2 before the learned Trial Judge. The accused were also seen running away from the spot by Sughar Singh, P.W. 5.;