RAM VIR Vs. STATE
LAWS(ALL)-1992-12-48
HIGH COURT OF ALLAHABAD
Decided on December 01,1992

RAM VIR Appellant
VERSUS
STATE Respondents

JUDGEMENT

U.K. Varma, J. - (1.) The First Additional Sessions Judge, Meerut in the Sessions Trial No. 302 of 1978 had convicted Ziley, Ram Phal, Ram Bhajan, Ram Kishan, Ram Vir, Bhanwar Singh and Harendra under Sections 302/307 read with Section 149 Indian Penal Code. He further had convicted Ram Phal, Ram Bhajan, Harendra and Bhanwar Singh under Section 148 1. P. C. and Ziley, Ram Kishan and Ram Vir under Section 147 Indian Penal Code. All the appellants under Section 302 rent with Section 149 Indian Penal Code bad been sentenced to rigorous imprisonment for life and under Section 307 read with Section 149 1. P. C. to seven years regorous imprisonment. The accused Ram Phal, Ram Bhajan, Harendra and Bhanwar Singh each had been awarded a sentence of two years under Section 148 Indian Penal Code and Ziley, Ram Kishan and Ram Vir each had been awarded a sentence of one year under Section 147 1. P. C. The accused Ziley, Ram Phal, Ram Bhajan, Ram Kishan, Bhanwar Singh and Harendra aggrieved by the judgment and order of the Additional Sessions Judge filed the criminal appeal No. 1763 of 1979 and Ram Vir aggrieved thereby filed the criminal appeal No. 2007 of 1979. Both these appeals had been heard together.
(2.) The uncontroverted facts are that the report Ext. Ka-1 had been lodged in the Police Station Binauli at 9.15 A. M. on 3-5-1978 and thereupon the check report Ext. Ka-4 was prepared and by the G. D. entry Ext. Ka-5, this case had been registered against the appellants under Sections 302/307/324/323 read with Section 149 and under Sections 148 and 147 of the Indian Penal Code. It has. also not been assailed that before the above report had been lodged Virendra S/o. Kabool had died on account of the :juries inflicted and Daya Nand, another son of Kabool too was in a critical condition for -having been severely battered and the informant Kabool had also reached the Police Station with several wounds on his person. The post mortem examinations of Virendra had been done at 3.30 P. M. on 4-5-1979 by Dr. K. D. Sharma PW7 and his report Ext. Ka-6 shows Virendra to have sustained the following ante mortem wounds ; 1. Lacerated wound, 6 cm X 2 cm X bone deep or right side head, 8 cm above the right ear. 2. Traumatic Swelling, 6 cm X 3 cm on left side head just above the left ear. 3. Three incised wounds in an area of 7 cm X 5 cm on the outer aspect of right upper arm lower part, each measuring between (1.5 and 2) x 1 cm X bone deep. 4. Multiple abrasions in an area of 18 cm X 6 cm on the hack of right forearm middle half. 5. Lacerated wound 3 cm X 1.5 Cm x bone deep on the dorsum of right hand middle part with fracture of metacarpal bone underneath. 6. Incised wound, 2 cm X 1 cm muscle deep on the outer aspect of right leg middle. 7. Incised wound 1 cm X 1 cm X bone deep on the front of right leg middle part. 8. Incised wound, 2.5 cm X 1 cm X bone deep on the front of left leg middle part. 9. Multiple contusions in an area of 15 cm X 10 cm on the right buttock. 10. Abrasion 3 cm X 2 cm on the right front of chest upper part. 11. Incised wound 1.5 cm X 0.5 cm X muscle deep on the palmer aspect of right ring finger middle phalynx. 12. Incised wound 1 cm X 0.5 cm X muscle deep on the outer part of the right hand. Dr. Sharma opined that the death of Virendra had been caused as a result of shock and haemorrhage on account of the above injuries. His statement in this regard that the injuries were sufficient to cause his death had not been challenged. The injuries further were very much more in number than just twelve.
(3.) The medical examination of Daya Nand had been done by Dr. V. Sinha PW3 at the Primary Health Centre, Binauli at 9.45 A. M. on 3-5-1978. He in his report Ex. Ka-2 found him to have sustained the following injuries : 1. Swelling size 14 X 12 cm on the abrsum of right hand all over. 2. Abrasions four Size 2 cm X 1.2 cm x ⅙ cm, 2 X ⅙ cm and 1 X ⅙ on the dorsum of right hand below carpo phalageal joints in the area of 5 cm direction oblique. 3 Lacerated wound 21/2 X skin deep, 11/2 cm below the right index finger direction transverse oblique. 4. Lacerated wound 21/2 X 11/4 cm X skin deep, crescent shaped on the lateral side of forearm, 17 cm below the elbow joint (right side). 5. Swelling 15 X 12 cm below the right elbow joint. On the lateral anteriopostior sides. Advised X-ray for suspected fracture of underlying bone. 6. Lacerated wound 21/2 X 1 x skin deep on the posterior side of right arm 5 cm above the elbow joint. 7. Penetrating wound size 2 X 1/2 X 3 cms, 4 cms above injury No. 6 margins inverted triradially cut margin. 8. Swelling 10 X 7 cm on the dorsum of the left hand. 9. Abrasions two at distance of 1 cm with each other size ring finger on the dorsum. Direction vertical. 10. Abrasions two 1/2 X 1/2 and 1 X 1.2 cm apart to each other 3 and 5 cm above the injury No. 9, soft scab. 11. Abrsasions 2 X 1/2 cm 10 cm below the left knee joint, 2 cm medial to tibia bone soft scab. 12. Penetrating wound size 11/2, X 1 X 21/2, 7 cms posterior to the root of left great toe on the anterio-medio aspect dorsum of foot, margins are everted and cut triradially. 13. Lacerated wound 1 X 1/4 cm X skin deep at the root of left great toe on the dorsal sufface direction transverse. 14. Lacerated wound 31/2 X 11/2 cm X muscle deep, on the anterior aspect of right leg, 7 cms above the right ankle joint, direction vertical oblique. 15. Swelling 25 cm X 35 cm circumference in the middle, spindle shaped, around the right leg, advised X-ray for suspected fracture of underlying bone. 16. Contusion 7 X 3 cms on the right leg, on the anterio lateral aspect 7 cms below the right joint colour red. Direction oblique transverse. Dr. Sinha opined all the injuries to be simple excepting 5 and 15 for which he advised Xray. The injuries No.s 1, 2, 3, 4, 5, 6, 8, 13, 14, 15 and 16 be presumed had been caused by blunt object, injuries Nos. 2, 9, 10, 11 by rubbing and injuries Nos. 7 and 12 by pointed and sharp edged weapon. The duration had been found fresh. The number of injuries sustained by Daya Nand were obviously far more than just sixteen. Dr. Sinha in his statement had given out that as Daya Nand was in a bad condition, he was immediately sent to P. L. Sharma Hospital at Meerut where better medical facilities were available. He with regard to the limitations of his own Binauli Primary Health Centre pointed that there was no Xray plant and indoor treatment facility.;


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