ANIL KUMAR SHARMA,J. - (1.) BOTH the aforesaid appeals emanate from common judgement and order dated 21.04.2007 passed by Additional Sessions Judge, Court No. 18, Agra in S.T. No. 282/2006, therefore, they have been heard together and are being disposed of by this judgement. The appellants have been convicted and sentenced as under: Sl. Name of Under Imprisonment Fine Default No. accused Section Imprisonment 1 Girish, 302/149 IPC Life Imprisonment Rs. 8,000/- Two years R.I. Karua, each Lakhan, 307/149 IPC 10 years R.I. Rs. 5,000/- One year R.I. Vishambar, each Vinod, 148 IPC One year R.I. - - Yashpal, Premanand, 147 IPC One year R.I. - - Suresh, 429/149 IPC 5- years' R.I. - - Ramesh, Pankaj, 7 Criminal 3-months' R.I. - - Rameshwar, Law Kailashi and Amendment Ram Niwas Act 2 Girish, 27 Arms Act 7-years' R.I. Rs. 3,000/- One year R.I. Lakhan and each Vishambar All the sentences were directed to run concurrently.
(2.) REVISIONIST Pankaj @ Pushpendra Tyagi has also challenged the orders dated 1.6.2006 and 30.3.2006 passed by Sessions Judge, Agra and Juvenile Justice Board, Agra respectively whereby his criminal appeal no. 87 of 2006 preferred against the order of J. J. Board was dismissed and his prayer for declaring him juvenile was rejected. The facts germane to the appeals as well as in revision are that on 18.01.2006 at 9.05 A.M. complainant Baijnath Singh s/o Vidya Ram, resident of Village Gopalpura, P.S. Pidhaura, District Agra submitted a written report in police station Pidhaura stating that there is old enmity between him and family of Kailashi. After killing his brother Lekh Raj, Kailashi has falsely implicated him, Ram Nath, Narayan Swaroop sons of Vidya Nath. Yesterday at about 7.00 P.M. scuffle took place between Virey Tyagi and Vishamber, Girish, Yashpal on the issue of electrocution of buffalo of former by fall of electric wire belong to the later. Virey was beaten by Girish, Vishamber and Yashpal at about 7.30 P.M. in front of house of Arun. He took shelter in the house of Arun who mediated and disbursed them. This act of Arun was not liked by accused persons, so on 18.01.2006 at about 8.40 A.M. Pramod, Arun and Baby d/o Pramod were giving fodder to cow and buffalo at their plot and in the meantime Lakhan and Vishamber sons of Vedri armed with rifle and gun, Girish s/o Suresh having rifle, Yashpal s/o Rameshwar, Karua @ Pramod s/o Suresh armed with unlicensed rifles, Vinod and Mahavir sons of Vedri having unlicensed gun, Premanand s/ o Mahavir, Suresh & Ramesh sons of Narayan Das, Pankaj s/o Ramesh, Rameshwar & Kailashi sons of Bihari Lal, Ram Niwas s/o Mool Chand, r/o village Gopalpura and few others armed with country-made pistols in order to kill opened indiscriminate firing on Pramod and Arun sons of Ram Nath and Baby d/o Pramod, whereby all the three along with cows and buffaloes were injured. On hearing the sound of fires complainant, Jagannath adopted son of Bhagwan Swaroop, Som Dutt son of Pramod reached at the spot and witnessed the incident and recognised the accused persons who making fires made their escape good towards the fields. The report further stated that the condition of nephews, namely, Pramod and Arun is critical and they had been taken by Jagannath to C.H.C. Bah. The incident created terror in the village and people out of fear rushed to their houses and closed doors. The complainant took his injured niece baby to the police station and submitted his written report.
(3.) ON the basis of the above report of the complainant case at crime no. 6/2006 under sections 147, 148, 149, 307 and 429 IPC was registered at police station Pidhaura, investigation whereof was entrusted to S.I. Kundan Lal. Injured Baby was medically examined by Dr. Mahendra Kumar at C.H.C. Bah at 9.45 A.M. and he found the following injury on her person: Gun shot wound of entry just above super sternal size 1.0 cm x 1.0 cm x muscle deep with abrasion 7 cm x 1 cm on right side of wound (grazing). Abrasions are inverted, no blackening and tattooing. A small piece of metallic expanded bullet visible, which is removed on examination table and sealed and handed over to the police constable concerned. In the opinion of the doctor the injury was fresh i.e. about one hour old in duration caused by fire arm and was kept under observation.;