FAROOQ HASAN, J. - (1.) BY this appeal, appellants, namely, Sajid Khan, Majid Khan, Ashraf, Bhondu, Boti, Sultan Surajmal, Himmat, Hasmal,budh Singh, & Jhuha Mev have challenged their impugned conviction & sentences which are thus - All appellants U/s 307/149, IPC 4 years RI with a fine of Rs. 500/-, in default, further 6 months RI. Sajid U/s. 325/149, IPC 2 years' RI with a fine of Rs. 250/-, in default, 3 months RI further. Sajid and all other U/s 324, IPC. U/s 324/149, IPC 1 year's RI with a fine of Rs. 150/-, in default, 2 months RI further. All appellants U/s 147, IPC 6 months RI with a fine of Rs. 100/-, in default, 1 month's RI further. All appellants except Sajid,majid & Budh Singh U/s. 323, IPC 3 month's RI.
(2.) LEARNED counsel for the appellants contended that from the evidence adduced by the prosecution during trial, it is evident that the genesis of the incident was that a squabble took place at a well where, Mst. Chhotki w/o Jahur Khan had went for drawing water and a buffalo of Sajid Khan came at the spot and broke the pitcher thereby there were some hot exchanges in between Sajid Khan &. Mst. Chhotki and the complaint of which was made by the complainant party to Bhondu (appellant ). Shri Balwada further urged that quarrel took place in between the parties and cross-reports came to be lodged in with regard to an incident which took place on 14. 4. 81 in between 5 & 6 p. m. F. I. R. No. 41/81 against the appellants was registered at police station Kherli upon a written report of Juhur Khan, whereas cross case against the complainant party was registered on the basis of the report lodged by appellant, Majid Khan, under F. I. R. No. 42/81. According to the appellants, they have come with clean hands and have stated specifically in their statements recorded under Section 313, Cr. P. C. many of the people from the complainant party came to Bhondu's hut when he was smoking tobacco pipe while his son, Majid and Sajid Khan were cutting fodder, and that, Jumma, Juhur Khan, Dalkhan, Sumer, Mamman and Fajru-persons from the complainant party who were armed with lathis except Jumma who was having a Farsi, and all of them suddenly opened an assault on Majid Khan and Sajid Khan to which Bhondu interrupted but they being in aggressive mood, Jumma out of them inflicted a farsi blow from reverse side on the head of Bhondu, while Dalkhan inflicted a lathi blow on the left shoulder of Bhondu rather other persons among them inflicted blows with their respective weapons in their hand on the family members of Bhondu. It had also been stated that despite efforts to cool down them, the complainant party continued to inflict blows without any heed to their persuasives. The appellants in their evidence adduced under Section 313, Cr. P. C. admitted that they caused injuries on the persons of the complainant party but in their right of private defence only when they reached to the conclusion that the complainant party was adament to inflict severe blows without any rhyme. Taking the aid of the aforesaid evidence and circumstances, on record, Shri Balwada argued that the trial Court erred in rejecting the appellant's plea of right of private defence. On the contrary, learned Public Prosecutor argued that no such right did accrue to the accused party keeping in view the facts and circumstances of the case. However, learned counsel for the appellants raised manifold contentions which were also rebutted by the learned Public Prosecutor. At this stage, firstly I would like to examine as to whether right of private defence had accrued to the appellants. If the answer culminates in positive then definitely, other contentions raised by both the parties are not necessarily to be dealt with. A look at the record shows that the persons from the accused side did also receive injuries by sharp and blunt objects. Obviously, the complainant party had not come with clean hands before the investigating agency and the trial Court, inasmuch as they have not explained injuries sustained on the persons of the accused side. Thus viewed, the principles laid down by their Lordships of the Apex Court in Laxmi Singh Vs. State of Bihar (1) are fully applicable. In the case (supra), it has been held that omissions on the part of the prosecution to explain injuries sustained on the persons of the accused side are of great significance particularly when the defence side gives out a version which competes in probability with that of prosecution one. According to the principles laid down in the case (put supra), non-explanation of the injuries sustained by accused in the course of altercation or the occurrence is a significance circumstances so as to draw the following inferences : - (i) that, the prosecution has suppressed the genesis and origin of the occurrence and has thus not presented the true version; (ii) that the witnesses who have denied the presence of the injuries on the person of the accused are lying on a most material point and therefore, their evidence is unreliable; (iii) that in case there is a defence version which explains the injuries on the person of accused it is rendered probable so as to throw doubt on the prosecution case. Thus viewed, the principles enunciated by their Lordships of the Apex Court in Laxmi Singh vs. State of Bihar (supra), are applicable to the present case where the altercation has taken place between the parties and as per the defence version altercation took place at the instance of the complainant party which were in aggressive mood and they started squabble on a very petty issue that a pitcher of Smt. Chhutki was broken by a buffalo of one of the appellants. Such an} issue was not of such a nature which could have provoked the complainant party and could have instigated the complainant party to go at the hut of Bhondu (appellant) duly armed with weapons so as to wreck vengeance for the cause of breaking of a pitcher. It is evident from the record that the incident of having broken the pitcher had taken place in the noon. The appellants had not taken any otherwise action but the action on the part of the complainant party shows that they were aggressors and had rushed to the hut of the appellant (Bhondu) with lathies & Farsis after forming an assembly with common object and they went to the hut of Bhondu and without assigning any cause or reason started causing injuries on the persons of the accused party. Having benefitted by the enlightments derived from the evidence on record, it is clear that right of private defence of person did accrue to the accused party and in exercise of their that right, the appellants did not exceed their right.
(3.) THE prosecution has come with belied version. According to it, the accused parly had come with deadly weapons at the fields of Rewada forming unlawful assembly, whereas, according to the material on record itself, the appellants had formed no unlawful assembly at that time. Moreover, the presence of the complainant party at the field of Rewada also creats doubt. THE prosecution has failed to clarify that the appellants had come with a common object. Had they come with common object then the appellant could have opened assault at the fields or the residence of the complainant party, while, the incident is alleged to have taken place at the field of Rewada. THErefore, the prosecution version full of incongruities stands unfounded as it causes reasonable doubt where the defence version is seemingly truthful and it probablises its version plausible. Another incongruity crept in the prosecution case is that the written report of Jahur was not registered immediately after the incident and was registered on the next day at 8 p. m. It makes precise that the prosecution's report also came to be registered after a delay of more than 24 hours, without any explanation of delay by the prosecution. In F. I. R. No. 41/81, 16 accused persons were named including some family members but during the course of investigation, it was found that womenfolks from the accused side have wrongly been implicated so, no charge-sheet was produced against womenfolks. Such a circumstances also makes it clear that the prosecution exaggerated the material and over-implicated the persons and thus it casts a speck on the prosecution case, raising serious doubt with an inference that the prosecution has suppressed the origin and genesis of the occurrence. During investigation, on the information of Himmat and Hasmal, some weapons are alleged to have been recovered vide Ext. p. 19 and 20. But these weapons when produced before the Court were not marked as Arts. Moreover, it has not been claimed that these weapons we stained with blood nor any chemical examination report was secured. In the obsence of such a report, that being so, weapon of offence so recovered were and are not connected with the crime. No inference can be drawn on the basis of such a tainted recovery so as to hold guilty against the appellants. Hasmat and Himmat. ;