SURTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is by special leave against the judgment dated 21 October, 1970 of the High Court of Punjab and Haryana convicting the nine appellants, Surta, Ram Sarup, Birkha, Jagram, Mangal Juggal, Mannu, Lakhi and Sisram under Section 148 of the Indian Penal Code and sentencing them to six months rigorous imprisonment and also convicting them under S. 339/149 of the Indian Penal Code and sentencing them to rigorous imprisonment for one year. The other two appellants were awarded a sentence of imprisonment till the rising of the Court and a fine of Rs. 50/- under Section 148 of the Indian Penal Code and in default of payment of fine to undergo rigorous imprisonment for one month each. They were further sentenced to pay a fine of Rs. 100|- under Section 333/149 of the Indian Penal Code and in default of payment to undergo rigorous imprisonment for two months each.

(2.) The appeal by special leave was limited to the question of sentence only.

(3.) On 30 July, 1966 Mangal Singh, Assistant Sub-Inspector accompanied by four constables left Police Station, Rewari for patrol duty sometime after 8 p. m. One Piare Lal lodged a report with Mangal Singh that two of his cows were missing. Mangal Singh and his constables reached village Jatuwas in the company of Piare Lal. Piare Lal pointed out the two cows. Mangal Singh called Kurra who was Lambardar. Three other persons came along with Kurra. Mangal Singh informed those three persons that the two cows belonged to Piare Lal and were alleged to be stolen property. These persons refused to hand over the cows. When efforts of Mangal Singh failed to persuade the villagers to hand over the cows he ordered the constables to untie the cows for taking them away. At this Kurra and the three other persons, Chhelu, Ram Rikh and Partap assaulted Mangal Singh. The four constables intervened. The villagers rushed to the spot and fell upon Mangal Singh and the constables. In order to defend himself Mangal Singh fired from his service revolver which injured one of the villagers. Mangal Singh received some injuries on his arm and his revolver fell from his hand. The four constables and Piare Lal ran away from the spot. After some time the Sub-Inspector of Rewari Police Station learning that a Police Officer was lying injured reached the place and found Mangal Singh. The Police Officer recorded the statements of Mangal Singh and of the constables. Mangal Singh was sent to the hospital at Rewari for medical examination. The Sub-Inspector Ripudaman Singh carried on the investigation. He arrested 22 persons and recovered the service revolver from the person of Surta.