SHARMA, J. - (1.) CHALLENGE in these appeals is to the judgment dated October 10, 2001 of the learned Additional Sessions Judge (Fast Track) No. 2 Kishangarh Bas (Alwar), whereby the appellants, four in number, were convicted and sentenced as under:- Mukesh Kumar, Mat Ram, Bhim Singh & Udai Singh: U/s. 302/149 IPC: Each to suffer imprisonment for life and fine of Rs. 3000/- in default to further suffer imprisonment for one year. U/s. 147 IPC: Each to suffer rigorous imprisonment for one year and fine of Rs. 500/- in default to further suffer imprisonment for two months. U/s. 148 IPC: Each to suffer rigorous imprisonment for two years and fine of Rs. 1000/- in default to further suffer imprisonment for four months. Substantive sentences were ordered to run concurrently.
(2.) IT is the prosecution case that on July 8, 1995 at 10 AM informant Udai Singh (Pw. 5) submitted a written report (Ex. P-10) at Police Station Khairthal District Alwar with the averments that on the said day around 7. 00 AM his uncle Dataram went to the field where the assailants Matram, Jale Singh, Mukesh, Pooran, Hari Singh, Sardara, Ramchander, Dharamveer, Natthi Ram, Mangalram, Shivlal, Chhajiyaram, Kishori, Banwari Lal, Bhim Singh, Udai Singh, Surajbhan, Sarjeet, Rajendra, Surjan, Ram Narayan, Uderam, Ram Swaroop, Rajveer, Vikram and Harmikh armed with lathi, Pharsi and spear belaboured Data Ram and killed him. The incident had been witnessed by Kaptan Singh, Dashrath and Ratan Singh. On that report case under Sections 147, 148, 149 and 302 IPC was registered and investigation commenced. Autopsy on the dead body was performed, necessary memos were drawn, statements of witnesses were recorded, accused were arrested and on completion of investigation charge sheet was filed against 26 persons. Investigating Officer, however did not file charge sheet against Matram. In the Court a complaint was filed by the complainant against Matram, statements under Sections 200 and 202 Crpc were recorded and cognizance under Section 190 Crpc was taken against Matram. In due course the case came up for trial before the learned Additional Sessions Judge (Fast Track) No. 2 Kishangarh Bas District Alwar. Charges under Sections 147, 148, 302 and 149 IPC were framed against the accused, who denied the charges and claimed trial. During the course of trial accused Hari Singh died and proceedings against him stood dropped. The prosecution in support of its case examined as many as 13 witnesses. In the explanation under Sec. 313 Crpc, the accused claimed innocence. No witness in support of defence was however examined. Learned trial Judge on hearing final submissions, while acquitting 22 co-accused persons, convicted and sentenced four appellants as indicated above. Having given our anxious consideration to the submissions advanced before us we notice that death of Data Ram was homicidal in nature. A look at Post Mortem Report (Ex. P-15) reveals that following ante mortem injuries were found on the dead body:- 1. Incised wound on mid parietal region 3" x 1/2" x bone deep with clotted blood. 2. Swelling at right temporal region. 3. Incised wound on right hand on palmer aspect lateral border 2" x 1/4" x muscle deep with clotted blood present. 4.Incised wound present on left forearm at wrist joint 2" x 1/4" x muscle deep with clotted blood present. 5. Incised wound at left elbow joint laterally 11/2" x 1/4" x muscle deep with clotted blood. 6.Lacerated wound at right iliac fossa 2cm x 1cm x muscle deep with clotted blood present. 7.Extensive abrasion on Rt. forearm. 8.Extensive abrasion with multiple bruise on chest back. 9.Extensive abrasion on left knee joint. 10.Extensive swelling with bruise Rt. femur at lower 1/3 part. In the opinion of Dr. Mohan Lal Sindhi (Pw. 7) the cause of death was hemorrhage and shock due to fractures of skull bone, Rt. femur bone and injury to vital organ brain. The prosecution case is founded on the testimony of Ratan Singh (Pw. 2), Kaptan Singh (Pw. 3) and Dashrath Singh (Pw. 6 ). In his deposition Ratan Singh (Pw. 2) stated that on July 8, 1995 around 7 AM while he was going for easing himself, he saw Udai Singh, Matram, Bhim, Mukesh, Jale Singh and Harisingh chasing Dataram in his field. Udai Singh caught hold of the shirt of Data Ram from the side of neck. Matram inflicted pharsi-blow on the head of Dataram. Another pharsi-blow was inflicted by Bhima on the head of Dataram. Hari Singh, Jale Singh and Mukesh gave blows with spear on legs of Dataram. Testimony of Ratan Singh gets corroboration from the evidence of Dushrath Kumar (Pw. 6) and Kaptan (Pw. 3 ). Even though Ratan Singh (Pw. 2), Kaptan (Pw. 3) and Dushrath Kumar (Pw. 6) categorically deposed that Matram was very much present at the place of incident. The witnesses namely Kamlakar Dave (Pw. 10), Roop Narain (Pw. 11) and Ramesh Chand Sharma (Pw. 12) stated that Matram was present in the office of the Jaipur Depot Rajasthan Roadways. Attendance Register (Ex. P-23) was produced to establish the presence of Matram. Kamlakar Dave (Pw. 10) deposed that he checked Matram at 12 noon of July 7, 1995. Roop Narain (Pw. 11) stated that on July 8, 1995 Matram was with him since 8 AM till 4 PM. Ramesh Chand Sharma (Pw. 12) deposed that Matram had to go to Delhi but the Bus did not go to Delhi and Matram remained in the office and marked his presence in the attendance register. Witnesses Kamlakar Dave, Roop Narain and Ramesh Chand Sharma were not declared hostile. As already noticed Matram was not charge sheeted and cognizance of the offence was taken on the complaint filed by the complainant under Section 190 Crpc on the basis of the statements recorded under Section 200 and 202 Crpc. In the facts and circumstances of the case the cognizance of the offence could not have been taken under Section 190 Crpc. The trial Judge could proceed against Matram under Section 319 Crpc which empowers to proceed against Matram appearing to be guilty of the offence on the basis of evidence coming forth during the course of trial.
(3.) APPELLANT Matram relied upon the evidence of Kamlakar Dave (Pw. 10), Roop Narain (Pw. 11) and Ramesh Chand Sharma (Pw. 12) for his defence of plea of alibi. The Apex Court in Kajal Sen vs. State of Assam (2002)2 SCC 551 indicated that once prosecution led the evidence before the Court which remained unchallenged it would be open to accused to rely upon the same for his defence. In the instant matter the Investigating Officer examined Kamlakar Dave, Roop Narain and Ramesh Chand Sharma in the course of investigation and after being satisfied that Matram was so far away from the place of occurrence that it was highly improbable that he would have participated in the crime. Under these circumstances Matram was not charge sheeted. Even at the trial, the prosecution itself established the plea of alibi of Matram. In Jayanti Bhai vs. State of Gujrat (2002) SCC (Criminal) 1873 the Apex Court held as under:-      ". . . the Court would evaluate the prosecution evidence to see if the evidence adduced on behalf of the prosecution leaves any slot available to fit therein the defence of alibi. However, while weighing the prosecution case and the defence case, pitted against each other if the balance tilts in favour of the accused, the prosecution would fail and the accused would be entitled to the benefit of that reasonable doubt which would emerge in the mind of the Court. " ;