JUDGEMENT
N.N.Mathur, J. -
(1.) It was by a midnight blitz that two sleeping sons of principal
witness P.W.6 Mst. Jhamku in her
dwelling house were axed to death allegedly by the appellant Neema Ram, the
third and the youngest son. The learned
Additional Sessions Judge (Fast Track)
No.2, Jodhpur by impugned judgment
dated 25.1.2006 having found the charge
under Section 302 I.P.C. proved and considering the rarest of rare cases has
made instant reference for confirmation
of the death sentence. He has also inflicted fine of Rs. 2000/- and in default of
payment to further undergo one month
simple imprisonment.
(2.) The picture which has been projected from the deposition of principal
'witness P.W.6 Mst. Jhamku is to the effect that in the intervening night of 24th
and 25th July, 2005 at about 3:00 A.M.
she woke up sensing something wrong
and rushed towards the "Bada". She found
appellant Neema Ram standing with the
"Kunt" (a sharp edged weapon) in hand.
The wife of Bhaga Ram namely P.W.8 Mst.
Dhanki was weeping. Her husband Bhaga
Ram was lying injured. He had sustained
injuries on the head and other parts of
body. The other son Pappa Ram who was
sleeping in the compound was also done
to death by the appellant Neema Ram.
There were bleeding injuries on various
parts of his body. The appellant ran away
from the house immediately. Their hue
and cry attracted the villagers. On receiving a telephonic information police arrived
on the spot in the morning. A written information report Ex. P1-2 was given
to the- police on the spot by P.W.4 Gokal
Ram stating inter alia that in village
Mortuka, P.W.6 Mst. Jhamku a widow of
Budha Ram lived with her married son
Bhaga Ram and another son Pappa Ram.
The .third son Neema Ram was in a private job at Goa. He had arrived in the village
about 15 days prior to the date of incident.
Thus, at the time of incident all
the three brothers stayed in their house
along with their mother P.W.6 Mst
Jhamku. On the fateful day at about 3:30
A.M., P.W. 11 Bija Ram and P.W.7 Narayan
visited his house and took him to the
house of Bhaga Ram. He found the dead
body of Pappa Ram lying on the cot. There
were injuries of sharp-edged weapon 6n
various parts of his body. Bhaga Ram was
lying injured. He was taken to the hospital for treatment. On inquiry it was disclosed
by Mst. Jhamku that her son appellant Neema Ram killed Pappa Ram by
causing "Kunt" injuries. He also inflicted
injuries to Bhaga Ram. The appellant fled
away from the place of incident. On this
information, a case was registered for
offence under Sections 307 & 302 I.P.C.
at Police Station Luni, District, Jodhpur.
The police prepared inquest report and
the site plan. The appellant was arrested
on the same day at 3:30 P.M. vide Ex.P40.
In pursuance of the information given by
him a blood-stained "Kunt" was recovered
on the next day i.e. on 25th July, 2005.
Bhaga Ram died in the hospital on
2.8.2005. The autopsy of the dead body of
Pappa Ram was conducted by P.W. 10 Dr.
Jagdish Jugtawat. He noted the following
injuries on the body of Pappa Ram vide
Ex.P20:-
(1) Incised wound 11 cm x 1 cm x
bone deep on Lt. side of forehead with fracture of forehead
bone.
(2) Incised wound 8 cm x 2 cm x
muscle deep on Lt. side efface
and pinna.
(3) Incised wound 3 cm x 1 cm x
muscle deep on Lt. cheek.
(4) Incised wound 4 cm x 1 cm on
Lt side of neck 1/3 laterally
with cutting the muscles and
vessels (Jugular vessels).
(5) Incised wound 4 cm x 1 cm x
muscle deep on Lt. side neck
1/3 Lat. With cutting the
Jugular vessels.
(6) Incised wound 11 cm x 1 cm x
muscle deep on chest below
clavicle.
In his opinion the cause of death
was shock and haemorrhage due to multiple injuries.
(3.) P.W. 13 Dr. V.K. Malhotra conducted the autopsy of the dead body of
Bhaga Ram and noticed the following injuries vide Ex.P.21:-
(1) Stitched wound 12 cm long on
Rt. front to parietal region.
(2) Stitched wound 13.5 cm long
on Rt. fronto parietal & temporal region.
(3) Stitched wound 8.5 cm long on
Lt fronto parietal region.
(4) Abrasion 0.5 cm x 0.3 cm on
Rt. side of forehead.
(5) Tracheartomy present over
neck.
(6) Stitched wound 3 cm long at
back of Lt. ring & little finger
dorsally.
(7) Abrasion 1./5 cm x 0.5 cm on
Rt. leg 1/3 ant.
(8) Abrasion 0.5 cm x 0.5 cm on Lt
middle toe dorsally.
(9) Abrasion 2 cm x 1 cm on back
of Rt. side of chest 1/3.
(10) Abrasion 1.5 cm x 1 cm on Rt.
elbow post.
(11) Abrasion 1 cm x 1 cm near injury No. 10.
In his opinion the cause of death
was head injury.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.