- (1.) For causing the death of one Nanhu Mal, a resident of the town of Jhansi, six other residents of that place, namely, his sister's son Ramji Lal, Mahesh Chandra, Jagdish alias Panda, Phool Ghand, Lalji alias Ajai Kumar and Brij Kishore were tried by the First Additional Sessions Judge, Jhansi. In consequence, Brij Kishore accused was acquitted of the charge while Ramji Lal accused was convicted of the offences under Section 302. Section 148 and Section 323 read with Section 149 of the Indian Penal Code for which he was awarded the sentences of death, rigorous imprisonment for two years and rigorous imprisonment for 4 months respectively. The other four accused were convicted of offences under Section 302 read with Section 149, Section 323 read with Section 149 and Section 147 of the Code, the sentences r warded to them on the three counts being imprisonment for life, rigorous imprisonment for one year and rigorous imprisonment for 4 months respectively. The sentences of imprisonment in the case of each of the convicts were directed to run concurrently.
(2.) The five convicts challenged the judgment of the learned Additional Sessions Judge, which was dated the 2nd of November 1970, in five separate appeals instituted before the Allahabad High Court, a Division Bench of which acquitted Jagdish alias Panda and Phool Chand of the charge in its entirely. The conviction of Ramji Lal under Section 302 of the Indian Penal Code and that of his co accused Mahesh Chandra and Lalji for an offences under that section read with Section 149 of the Code was converted by the High Court to one under Section 326 read with Section 149 thereof and each one of them was sentenced to rigorous imprisonment for six years on that count, while their conviction in respect of the other offences and the sentences awarded to them in that behalf by the learned Additional Sessions Judge was maintained, with a direction that all the sentences shall run concurrently. Out of them only Mahesh Chandra has challenged the judgment of the High Court, which is dated the 5th of October 1971. in this appeal by special leave. It may also be stated here that Lalji accused is now dead. 2A. There are a few facts which are admitted on all hands and they may be briefly staled here. The place of occurrence is a one-room restaurant situated in front of the Tehsil building towards the east of the road leading from the Elite cinema crossing to Khanderao Gate in Jhansi town. That restaurant was owned by Nanhu Mal aforesaid who was the real maternal uncle of Ramji Lal accused and the latter's brother Lakshmi Narain (C.W. 2) Prior to the occurrence Lakshmi Narain (C.W. 2) had given up his employment with his maternal uncle Nanhu Mal after serving him for a period of about 4 months and thereupon a dispute arose between the two about the arrears of salary due to Lakshmi Narain (C.W. 2) who claimed to be entitled to the full salary at the rate of Rs. 40/- per month while Nanhu Mal asserted that the dues were liable to be reduced by the cost of the meals which Lakshmi Narain (C.W. 2) had been taking at the restaurant during the course of his employment. As no settlement was reached between the two contending parties, Lakshmi Narain (C.W. 2) made a complaint dated 19.2.1969 (Ex Ka. 6) to Labour Inspector, D.N. Nigam (P.W. 3). In this dispute Ramji Lal accused was supporting his brother Lakshmi Narain (C.W. 2).
(3.) The prosecution case may be stated thus. On the night between 5th and 6th of April 1969, Ramji Lal and Mahesh Chandra accused gave a beating to the deceased with hockey sticks, hurled abuses at him and threatened him with death. The incident was made the subject-matter of a report (Ex. Ka. 2/2) which was lodged by Nanhu Mal at the Jhansi Kotwali police station on the same night. He was medically examined by Dr. R. Arora (PW 22) at the District Hospital Jhansi at 2.50 a.m. next morning and was found to have suffered an abraded contusion on the left side of the head, a contusion on the left side of the face and an abrasion on the back of the right elbow. On the 6th of April 1969. at about 9.30 p.m, the restaurant was raided by 9 persons including the six accused, who were all armed, Ramji Lal with a gupti Mahesh Chandra and Lalji with iron bars, Brij Kishore with a bicycle chain and Jagdish and Phool Chand with hockey sticks. Their three companions, whose names are unknown, were armed with a lathi each. Ramji Lal, Lalji, Mahesh Chandra and Jagdish entered the room of the restaurant while their five companions blocked the entrance to it. Mahesh Chandra felled the deceased, who was inside the room, to its floor. Ramji Lal whipped out the gupti and thrust it into the chest of Nanhu Mal who was given blows with iron bars by Mahesh Chandra and Lalji. Ram Swarup (PW 4). who was employed as a servant at the restaurant and was sitting on a stone slab just outside it, rushed into the room to save his master but was struck on the head with the iron bar carried by Lalji, The assailants then made good their escape. The occurrence was witnessed not only by Ram Swarup (PW 4) but also by six other persons, who are Nanhu Mal's wife Lajja wati (PW 1), Munna (PW 5), Ajudhi (PW 9), Tulsi Das (PW 10), Hari (PW 13) and Nanhu Mal's brother jhanda Mal (CW 1). Nanhu Mal was carried in a tonga by Lajjawati (PW 1), Ram Swarup (PW 4) and Jhanda Mal (CW 1) to the hospital on the way to which, however, he succumbed to his injuries. At 9 55 p.m. on the same date Ram Swarup (PW 4) was medically examined by Dr Prabhakar (PW 23) and was found to have sustained a bone-deep contused wound on the right side of the fore-head. The injury was fresh and bleeding. Lajjawati (PW 1) went to the Nauabad police station and there lodged the first information report in relation to the murder of her husband at 10.30 p.m. on the same night. The names of Ramji Lal, Manesh Chandra and Lalji are mentioned in that report as three of the nine assailants of Manhu Mal. The investigation was carried out by Sub-inspector Jurbal Singh (PW 24) who secured a blood-stained stone slab (Ex. 4) forming pan of the floor of the respondent room. The stains on the slab were declared as a result of Chemical analysis to be those of human blood. The autopsy was conducted by Dr. I.S. Mathur (PW 20) on the 7th of April 1969 from 1 30 p.m. onwards. The deceased, whose age was estimated at 32 years, was found to have suffered seven injuries which consisted of an incused stab wound in the left side of the chest, an abraded contusion in the head, another contusion on the face and 4 abrasions. The incised wound had cut the left pleura and had an exit at the back. The death had resulted from this injury.;