- (1.) The appellants have filed this appeal against the Judgment and Order dated August 03, 2005 passed by a Division Bench of the Punjab and Haryana High Court at Chandigarh, confirming the conviction and sentence in respect of the offence punishable under Section 302 of the Indian Penal Code (for short the 'IPC') and a fine of Rs.2000/- with a default clause to undergo R.I. for six months awarded to Suraj Dev and imposing punishment of life imprisonment upon appellants Babu Ram and Indraj under Section 302 read with Section 34 of IPC and to pay a fine of Rs.2000/- each, in default of payment of fine to further suffer R.I. for six months each in Sessions Case No. 83 of 1993 / Sessions Trial No.10 of 1997.
(2.) Briefly put, the facts may be summarized as follows: On 03.03.1993 at about 7.30 PM, the complainant Sohan Lal (PW-2) on hearing some noise coming from the street near the house of Ram Pratap (PW-3) came out of his house with a torch in his hand. PWs.2 and 3 saw that Babu Ram (A-1) and Indraj (A-2) had caught hold of Ant Ram while Suraj Dev (A-3) gave a blow with a 'Rambi' (an instrument for cutting leather by a cobbler) on the chest of Ant Ram. On receipt of the said blow, Ant Ram fell down. PWs-2 and 3 raised an alarm which attracted many other persons on the spot. Ant Ram was taken to the Civil Hospital, Abohar, by PW-2 and PW-3 where he was declared dead. A ruqqa was sent to Police Station regarding receipt of the dead body of Ant Ram. A.S.I. Hardev Singh (PW- 5) came to the hospital and recorded statement of PW-2 Sohan Lal. On the basis of the said statement, formal FIR Ex.PH/1 came to be registered at the Police Station. The Investigating Officer started investigation and prepared an inquest report. He recorded the statement of PW-3 Ram Pratap on the following day of the incident. He went to the place of occurrence and lifted the blood-stained earth and prepared a site plan.
(3.) On 08.03.1993, Indraj (A-2) was discharged from hospital and was arrested by the Investigating Officer and thereafter investigation of the case was taken over by S.I. Jagdev Singh. On 10.03.1993, S.I. Jagdev Singh accompanied by A.S.I. Hardev Singh (PW-5) went to Village Kikker Khera, where Ram Pratap, Ex-Sarpanch, produced Babu Ram (A-1) and Suraj Dev (A-3) who, later on, were arrested. It was further case of the prosecution that on 12.03.1993, pursuant to the disclosure statement Ex.PK made by A-3, the Police recovered one blood-stained 'Rambi' concealed in an iron box meant for keeping clothes from his house. 'Rambi' (Ex.P1) was taken into possession through Memo (Ex.PK/2). On completion of the investigation, charge sheet was presented against the appellants A-1, A-2 and A-3 in the Court of Illaqa Magistrate, who committed the same to the Court of Sessions. The learned Sessions Judge, Ferozpur, charge-sheeted A-3 Suraj Dev under Section 302 IPC, while A-1 Babu Ram and A-2 Indraj were charged under Section 302 read with Section 34 of the IPC. The appellants pleaded not guilty to the offence and claimed to be tried.;