- (1.) These appeals by way of special leave arise out of the following facts: Avatar Singh, accused, since acquitted, had taken an unauthorised connection from the electricity main line for the purpose of energising his tube well situated in village Bassi about 12 kms. away from Police Station Assandh. On 2nd July 1998, the officials of the Electricity Department accompanied by some police officers came to the tube well and removed the unauthorised line and took the wire away. Avatar Singh suspected that Joginder Singh P.W.1, who had a Dera at a very short distance away, had made the complaint to the Department which had brought the officers of the Department to his Dera. Due to this grudge, Amarjit Singh armed with a shot gun, Amrik Singh and Kashmir Singh all sons of Jarnail Singh attempted to stop the tractor trolley belonging to Joginder Singh P.W.1, while it was being driven to the fields with fertilizer. Nishan Singh - P.W. 3 son of Mohinder Singh was driving the tractor trolley of Joginder Singh was also accompanied by Palaram - P.W. 2 son of Fakiria one of Joginder Singh's Siris (crop-sharers). It appears that as a fall out of this incident two applications were filed in Police Station, Assandh by both the groups accusing each other of having misbehaved in the morning. The same evening at about 4:00 p.m. Joginder Singh - P.W. and his brother Gurnam Singh deceased who were present at their Dera in their fields. In the meanwhile Avatar Singh armed with a sota, Sher Singh and Amarjit Singh armed with a DBBL gun each and Avatar Singh with gandasa came to the place in a tractor. On reaching the Dera, Sher Singh fired a shot with a DBBL gun on Joginder Singh hitting him on the finger of his right hand and a second shot hit him on his right thigh. Amarjit Singh also fired a shot at Gurnam Singh which hit him on his chest instantly resulting in his immediate death. Although Joginder Singh thereafter attempted to snatch the gun from the hands of Sher Singh as a result of which, it broke into two pieces. This incident was witnessed by P.W. 2 Pala Ram and Nishan Singh - P.W. 3. Joginder Singh was removed in a tractor-trolley to the Sant Hospital at Assandh and on account of his serious condition was referred to the General Hospital, Karnal and was admitted therein. The dead body of Gurnam Singh was, however, left at the place of incident. Joginder Singh's statement, Exhibit PA was recorded in the General Hospital, Karnal at about 9:15 a.m. on the 4th July, 1998 and on its basis, the formal FIR was registered at Police Station, Assandh, at 10:30 a.m. by Sube Singh - P.W. 5, Inspector of Police. The police after investigation did not file a charge sheet against the accused on the plea that the case that had been foisted on them was false. Joginder Singh thereupon filed a complaint Exhibit PC in the court of the Judicial Magistrate, Karnal, against Avtar Singh, Sher Singh, Amarjit Singh, Amrik Singh and Kashmir Singh for offences punishable under Sections 302/307/148/149 IPC on 16th July, 1998. At the trial, the prosecution in support of its case, relied on the evidence of Joginder Singh - P.W. 1, an injured witness, Pala Ram - P.W. 2, Nishan Singh - P.W. 3 who was an associate of the complainants, Dr. Raj Kumar - P.W. 4, Ram Kumar - P.W. 5, Dr. Shyam Wadhwa P.W. 6 who had carried out the medical examination of Joginder Singh and the post mortem on the dead body, Naveen Kumar - P.W. 7 and S.K. Makkar - P.W. 8. The defendants also produced 7 witnesses in defence including Dr. Raj Kumar (earlier P.W. 4 now as D.W. 1) to depose that he had examined one Gurlal Singh on 4th July, 1998 at 6:45 p.m. in Primary Health Centre, Assandh and had found him seriously injured with a dislocation of the teeth and a fracture of the mandible, Sahab Singh - D.W. 2 to prove the alibi on Sher Singh, ASI Surjeet Singh - D.W. 3 who deposed with regard to the two applications which were said to have been filed by the warring parties on the 3rd of July, 1998 after the incident early that morning Inspector Prem Singh - D.W. 5 who had investigated the murder and deposed that on investigation it had been found that the case was false and as a consequence thereof a challan had not been filed against the accused who are now facing prosecution on account of the complaint and D.W. 6 - Gurlal Singh the injured witness who stated that he along with some of the accused had been present in the police station till about 3:00 p.m. on the 3rd July, 1995 but on the directions of his father, he had decided to return home to look after the cattle taking his father's gun along with him and as he was on his way to the Dera, he saw Joginder Singh and Gurnam Singh standing outside armed with lathis and that as he had got down from the tractor he had been assaulted by them which resulted in the breaking of his teeth and mandible and that at this stage he had picked up the gun from the tractor and shot at Gurnam Singh and Joginder Singh in his self-defence. He further stated that notwithstanding the injuries caused to him Joginder Singh went on wielding lathi blows breaking the gun into two pieces. He further stated that after this incident he had reached the police station Assandh on his tractor and reported the matter to the police and had ultimately been sent to the Primary Health Centre for his medico-legal examination. He further stated that he had been referred to the General Hospital, Karnal and further to the Post Graduate Institute of Medical Education and Research, Rohtak on account of his serious injuries. The defence also produced D.W. 8 - Dr. Munish Madan, a Lecturer in the Dental College of the Post Graduate Institute of, Medical Education and Research, Rohtak, who confirmed the existence of very serious injuries to the teeth and mandible of Gurlal Singh and that he had been treated in the Institute for about 2 months. 1. The trial court, however, relying on the evidence of P.Ws.1, 2 and 3 convicted all the accused under Section 302/149 etc. and sentenced them to undergo a sentence of life imprisonment for murder etc. In reaching its conclusions, the trial court observed that not only was the prosecution story as given by the complainants fully proved on facts but the defence version given by Gurlal Singh was not worthy of belief for the primary reason that it was impossible to come to a firm conclusion with regard to the fact that the injuries had been suffered by Joginder Singh, Gurnam Singh and Gurlal Singh in the same incident and the defence story that Gurlal Singh had fired two shots in self-defence causing a fatal injury to Gurnam Singh and serious injuries to Joginder Singh could not be believed as Gurlal Singh was physically handicapped and was, therefore, not in a position to use his weapon in an effective manner. The trial court also concluded the story given by him that the gun that he had used had been broken on a persistent attack by the opposite party could not be believed as the injuries caused to him were so severe which precluded the possibility that he could not have caused the injuries to Joginder Singh and Gurnam Singh thereafter. The trial court also rejected the alibi set forth on behalf of Sher Singh as the evidence was not conclusive and it was possible that Sher Singh could have committed the crime and then rushed to Ghannori, his place of posting which was only about 17 kms. away. The trial court, accordingly, accepted the prosecution version in toto. 2. The matter was thereafter taken in appeal by all the accused before the High Court. The High Court made very significant observations completely upsetting the conclusions drawn by the trial court and whereas the trial court had expressed its doubt as to the presence of Gurlal Singh at the place of the murder and as to the manner under which the injuries had been suffered by him, the High Court gave a conclusive finding that Gurlal Singh had been present at the place of occurrence and had received injuries in the incident in which Gurnam Singh had been killed. The High Court, however, accepted the evidence of P.Ws. 1, 2 and 3 and rejected the circumstantial evidence with regard to the breaking of the weapon as propounded by the defence and observed that in such matters the possibility of false implication could not be ruled. The Court then dissected the evidence yet further and held that the presence of Avtar Singh, Amrik Singh and Kashmir Singh had to be ruled out whereas Amarjeet Singh and Sher Singh had undoubtedly been present as they were the ones who had caused the injuries to Gurnam Singh and Joginder Singh. The appeal qua the first three was allowed and dismissed qua the last two It is in this situation that the matter is before us after the grant of special leave.
(2.) Several arguments have been raised by Mr. R.S. Cheema and Mr. K.B. Sinha, the learned senior counsel for the appellants. It has been argued that the fact that some incident had happened on the morning of 2nd July was clear from the statements - Exhibits DE and DD, the two applications that had been filed by the two warring parties in the police station. It has also been submitted that the fact that Amarjeet Singh was indeed in the police station in the evening had been found correct to be in the investigation made by Inspector Prem Singh DW 5 and it was on that basis that the prosecuting agency had declined to file a challan against the accused. It has further been pleaded that there was absolutely no reason whatsoever as to why the alibi given by Sher Singh appellant duly supported by some of the staff in the PSEB office where he stood posted and was residing with his family had been disbelieved as he had been present in the morning at 7:30 a.m. on the day of the incident and again at about 3:30 p.m. the same afternoon and that it would have been impossible for him to have visited village Bassi, committed the murder and returned to his place of posting at village Ghannori 17 kms. away. It has finally been submitted that in any case there was absolutely no explanation for the injuries that had been suffered by Gurlal Singh and as this onus had not been discharged by the prosecution an inference could rightly be drawn that the defence version was the correct one. For the last submission, Mr. Cheema has placed reliance on Lakshmi Singh v. State of Bihar, 1976 4 SCC 394.
(3.) Mr. Roopansh Purohit, the learned State counsel has, however, pointed out that there was absolutely no reason to disbelieve the statement of the three prosecution witnesses, more particularly, for the reason that Joginder Singh had been injured and P.W. 2 Pala Ram was an independent witness. He has further submitted that there was no evidence to suggest that Gurlal Singh had suffered the injuries in the same incident in which Gurmnam Singh had been killed and Joginder Singh had been injured as there was no contemporaneous record to show this fact and further that Gurlal Singh had made absolutely no effort to make a statement to the police giving his version of the events or after he had reached Assandh on 3rd July, 1998 at 6:20 p.m. It has further been pleaded that Gurlal Singh was a handicapped person and it would not have been impossible for him to have fired two shots as suggested by him in his defence.;