HASAN, J. - (1.) THIS appeal is directed against the judgment dated 21. 02. 1983 passed by Additional Sessions Judge, No. 2, Alwar whereby he convicted the accused-appellant for the offence under Section 307 and 324 IPC and awarded a sentence of four years R. I. with a fine of Rs. 500/- (In default, further to undergo six months R. I. ).
(2.) BRIEF facts giving rise to this appeal are that F. I. R. was lodged by one Shri Badha Ram on 10-9-1982 at about 10 p. m. at the Police Station wherein it was alleged that Bodan and Udaram (complainant) were sitting out side their house in their Mohalla (Akhepura) and at that time appellant Rambabu, who also resides in the same Mohalla, asked Bodan and Udaram as to what were they talking. On this Udaram and Bodan told him that they were talking about their family affairs. On that Rambabu got angry and asked them to stop talking but Bodan and Udaram were talking continuously. Rambabu was taken away by his mother and brother to his house. After about ten minutes of this incident, Rambabu came back with a knife in his hand. His mother and brother also came at the scene of incident. Thereafter, the appellant (Rambabu) gave a knife blow on the chest of Udaram and when Bodan intervene to save Udaram then Rambabu gave a knife blow on the chest and abdomen of Bodan. The first informant (Budharam) while trying to save Udaram and Bodan, also sustained injuries on his left hand. At the intervention of Rambabu's mother, Rambabu run away from the place of incident. On the aforesaid F. I. R. , the police registered a case under Section 307/34 IPC and commenced its investigation. After completing the investigation, the police filed a challan against the appellant (Rambabu) for the offence under Sections 307, 324 and 323 IPC. The learned trial Court framed charges against the appellant for the aforesaid offences which were denied by the appellant and claimed to be tried. The prosecution, in support of its case, produced as many as 14 witnesses. The accused appellant was examined under Section 313 Cr. P. C. and he gave a written statement. According to the accused-appellant the facts, stated in the F. I. R. , were totally false and the true facts were to the effect that on 10-9-1982 at about 9 p. m. Udaram and Bodan both came at the shop of appellant's (Rambabu's) father who is license dealer of liquor. Both Uda and Bodan drunk liquor and when the father of the appellant demanded the money they started abusing the father of the appellant. On the first floor of the shop is their residence where the accused-appellant resides with his family. After hearing the abuses hurled by Udaram and Bodan, the appellant and his younger brother came down and took Udaram and Bodan into their house in which his brother as well as his mother helped him. Immediately after sometime Udaram and Bodan came again at his shop abusing and demanded liquor. Appellant's (Rambabu) mother and younger brother and one some other persons were sitting in the shop at that time and when they refused to supply liquor then Udaram and Bodan started beating to the appellant, thereafter, the appellant took Udaram and Bodan to their house where they started beating to the accused-appellant. On this his brother Ghanshyam, mother, father as well as one more other person came there to intervene. Ghan Shyam was having one stick in which there was 'gupti' which Bodan snatched but 'gupti' remained with Ghan Shyam. Udaram and Bodan also wanted to beat Ghan Shyam and, as such, to save himself and the accused, Ghanshyam inflicted 'gupti' blow on Udaram and Bodan in the exercise of his right of private defence of his person. Two witnesses have been produced in defence. After hearing the arguments of both the parties, the learned trial Court found the appellant guilty as aforesaid and passed sentences against him. Heard learned counsel for the parties and perused the entire record. The learned counsel for the appellant submitted that the genesis of the offence alleged by the prosecution is absolutely false because there was no occasion for the appellant to make a protest to Udaram and Bodan for the tasks which they were having while sitting before their house. As per the prosecution version, in case Bodan and Udaram have refused the appellant for not having any talk and continued their talks then this cannot be a reason for enraging or provoking the appellant and thereafter invoking in the incident. The learned counsel for the appellant, therefore, submits that in the facts and circumstances of the present case it becomes necessary to consider and decide as to what was the real cause of quarrel which admittedly happened between the parties.
(3.) A look at the record shows that the appellant also sustained injuries and that the learned trial Court did not give any specific finding as to at whose fault the occurrence took place or there was sufficient reason for the appellant to have caused injuries on the person of complainant party. A number of sub-missions have been made by the learned counsel for the appellant. On the other hand, the learned Public Prosecutor supported the judgment of the learned trial Court and submitted that looking to the facts and circumstances and the act of the accused the learned trial Court was justified in finding the appellant guilty for the offence under Section 307 and 324 IPC and passing sentence against him. As said earlier, in the instant case genesis of the offence has not been put forwarded by the prosecution in its real nature. A look at the record shows that the learned Additional Sessions Judge erred in holding that from the statement of Budha Ram, Uda, Bodan, Babulal and Mangilal, it is established that when Bodan and Uda were talking while sitting on the platform outside their house, at that time Rambabu came there and quarrel with the aforesaid persons but at that time Rambabu was sent back. The testimony of the aforesaid witnesses recorded by the learned trial Court are self-contradictory and Babulal and Mange Lal who were cited by the prosecution as eye-witnesses have not supported the version given by Budha Ram, Uda and Bodan. In view of these circumstances the learned trial Court erred in placing reliance on the testimony appearing in the statements of Babulal and Mangelal. Further that the trial Court erred in holding that from the statements of Badha Ram, Uda and Bodan, this fact is established that after some time of the dispute Rambabu came back to the house of Bodan and Uda and immediately thereafter inflicted knife blows on the chest of Uda and Bodan. Further that, the appellant inflicted blows by knife on the abdomen of Bodan. A close scrutiny of the statement of these three witnesses would reveal that they are not reliable and their statements are self-contradictory. All these witnesses were highly interested and this possibility cannot be ruled out that these witnesses wanted to falsely implicate the appellant. Further the statement of Dr. P. S. Agrawal cannot be said to be supporting the prosecution case to the extent that the injuries on the person of Bodan and Udaram were inflicted by the accused-appellant because the appellant is alleged to have been armed with knife. A look at the injury report (Ex. P. 15 and P. 16) shows that Bodan and Udaram sustained injuries by blunt object and the prosecution failed to explain as to whose instance, these two persons sustained injuries by blunt object when the appellant was armed with knife. The injuries caused by blunt objection on the person of Udaram, Bodan and Budha, therefore, makes the prosecution case highly doubtful and it can therefore be said that the statement of eye-witnesses and the doctor are not consistent and are discrepant, the benefit of which would definitely go to the appellant. ;