KAMLESHWAR PASWAN Vs. STATE OF U T

JUDGEMENT

(1.) This is indeed a very unfortunate case.

(2.) On 15th January, Gurnam Singh (PW.3), a resident of House No. 1 in village Kishangarh in the Union Territory of Chandigarh, had gone to meet a servant of one Milkha Singh for some personal work. As he reached the house of Pritam Singh, he found a woman standing outside shouting "killed them-killed them". PW.3, Gurnam Singh, also heard the voice of a screaming child from inside the house of Pritam Singh. PW.3 forced open the door and saw the accused/Appellant Kamleshwar Paswan beating his three children with a wooden stick and Yashoda, the daughter of the Appellant, lying on one side with serious injuries. He also noticed that the Appellant's sons Sunil Paswan and Suraj Paswan (aged one and three years respectively) had also suffered injuries and were unconscious. Gurnam Singh PW accompanied by Sunaina (DW.2), the wife of the accused/Appellant, took the children to Sharma Clinic in village Kishangarh. The Doctor told them that as the children were in a serious condition they should be taken to the PGI, Chandigarh. In the meantime a vehicle from the Police Control Room reached Sharma Clinic and PW.3 and DW.2 along with the three injured children were taken to the General Hospital, Sector 16, Chandig...h which referred them further to the PGI, for treatment. In the PGI PW.3 made a statement to PW.14 SI Sunehara Singh narrating the above facts on which a First Information Report was registered under Section 307 of the IPC at Police Station, Manimajra in the Union Territory of Chandigarh. The two boys thereafter died and case under Section 302 of the IPC was added on. PW.14 also visited the place of occurrence and made the necessary investigations. A challan was ultimately filed under Sections 302 and 308 of the IPC and the Appellant was committed to stand trial. The Trial Court relying on the eye witnesses account of PW. 1 Vinod, PW.2-Anil Kumar, the immediate neighbours of the Appellant and his family and PW.3 Gurnam Singh held that the case against the Appellant stood proved beyond doubt. Sunaina, the wife of the Appellant, however, appeared as a defence witness and gave a statement that the three children had received injuries accidently and that the Appellant had no role to play. The Trial Court relying on evidence of the three prosecution witnesses mentioned above as supported by the medical evidence given by PW.4-Dr. Dlbar Singh, who had conducted the post-mortem examination on the dead bodies and had also examined the injuries on Yashoda, convicted the Appellant under Section 302 and 307 of the IPC and sentenced him to death for the murder of his two sons. No separate sentence was awarded for the offence under Section 307 of the IPC. The matter was thereafter referred to the High Court for the confirmation of the death sentence and the Appellant also filed an appeal. The High Court has, by the impugned judgment, confirmed the death sentence and dismissed the appeal. The matter is before us in these circumstances.

(3.) We have heard the learned Counsel for the parties very carefully. We see that the case of the prosecution is clearly spelt out from the evidence. No fault can be found with the eye-witness account of P Ws. 1, 2 and 3 and their statements are clearly supported by the evidence of the Doctor PW.4. The defence story projected by DW.2, the wife of the Appellant, is on the face is unacceptable as the Doctor opined that the injuries suffered by the three victims could not have been caused in the manner suggested by her. The very nature of the injuries clearly reveal that they were the result of a direct attack in a brutal and violent fashion with a lathi.