- (1.) Appellant Ranveer Singh alias Rana was convicted and sentenced under Section 307 and 332 IPC in S.T.No. 204/75 by VIth Addl. Sessions Judge, Kanpur. A santence of three years R.I.under Section 307 IPC and one year R.I.under Section 332 IPC has been awarded.
(2.) The prosecution case in brief is that on 31-8-74 at 10-20 AM a case under Section 392 IPC was registered against Rana Sikh at police station Cantonment. The investigation was entrusted to S.I.Sagir Ahmed who started from police station Cantt at 10.45 AM along with S.I.Jahangir Khan and S.I.Lalman. When they reached outpost Chakeri they took Rameshwar Singh Head-Constable, Ram Gopal Head constable and some other police personnel. After visiting the place where offence under Section 392 IPC had taken place they received information that accused Ranveer alias Rana who was involved in the offence under Section 392 IPC was at the shop of Autar Singh near Khalsa Inter College. On this information the police party started for the shop of the Autar Singh and they took Satya Narain, Ganga Ram and Jugraj as Motbir witnesses. When the police party was 20-25 paces away from the shop of Autar Singh, the accused saw them and immediately whipped out his pistol and fired at the police party saying that if the police party comes near they would be killed. Saying so the accused ran towards Narendra ground by scaling over the wall jumped on the other side. The police party and others continued to chase the accused. On Narendra ground also the accused fired at the police party but nobody was hurt. The chase continued and the accused fired at the police party from time to time. When the accused and the police party were in the lancs of village Safipur, Head-Constable Rain Bahadur Singh thought that the accused has run out of ammunition and he came close to the accused who turned around and fired a shot at Ram Bahadur Singh Head-Constable. The shot fired by the accused hit Head-Constable Ram Bahadur Singh on the chest. Ram Bahadur Singh, however, gave a Danda blow to the accused and sat on the ground pressing his injury by his both hands. At this stage Sri Sagir Ahmad S.I.fired at the accused but he missed his aim. The police continued to chase the accused but he was able to make good his escape.
(3.) Head-Constable Ram Bahadur Singh was sent to the hospital through Sri Lallan Singh A.S.I.and Rameshwar Singh Head-Constable. A report of this incident was written by Sagir Ahmad S.I.and it was sent to police station Cantonment where a case was registered at 1.30 P.M.The firing incident took place at 12 noon. The injuries of Ram Bahadur Singh were medically examined by S.K.Khare P.W.7 and the following injuries were found. 1) Punctured wound 1 cm x 1 cm circular with depth under observation on the right chest lower part at the level of the seventh rib in the line of the nipple 6 cm below the nipple. Margins inverted. Tatooing present around the wound. 2) Punctured wound 2.25 cm x .25 cm x depth under observation on the back right side in post auxillary line at the level of the 7th rib. Margine averted.;