LAWS(SC)-1992-1-89

TRILOK SINGH Vs. STATE DELHI ADMINISTRATION

Decided On January 31, 1992
TRILOK SINGH Appellant
V/S
STATE (DELHI ADMINISTRATION) Respondents

JUDGEMENT

(1.) The appellant was tried for an offence of causing the murder of Sunder. The trail Court acquitted him of the charges under Ss. 302 and 307 of the I.P.C. and Section 27 of the Indian Arms Act, 1957 by giving the benefit of right of private defence. The State preferred an appeal and the High Court disagreed with the verdict of the Sessions Judge convicted the appellant under Section 302, I.P.C. and sentenced him to undergo imprisonment for life and one year's R.I. under Section 27 of the Indian Arms Act.

(2.) It is a case where much of the prosecution case is not in dispute. The deceased is the brother of P.W. 25 (Ranjit Singh). The deceased and accused live in the vicinity. It is alleged that the deceased used to receive love letters from the sister of the accused and because of that there was hostility between the accused and the deceased. P.W. 24 is another brother of the deceased. On 1-7-76 at about 8.30 P.M. the sister of P.W. 24 sent him to take out Anil, son of P.W. 25, for a while. It is alleged that when P.W. 24 went to that place he found the appellant-accused quarreling with the deceased. Then P.W. 24 went to the house back and reported the matter to P.W. 25, who went to the place where the accused and deceased were quarreling. Seeing P.W. 25 the appellant ran to his own house and brought a knife and inflicted blows on the deceased as well as on P.W. 25. The deceased and P.W. 25 were taken to the hospital but in the meanwhile the deceased expired. Necessary medical aid was given to P.W. 25. A report was given to the Police. The case was registered and necessary investigations were made. P.W. 25 was treated for some time by the Doctor. The accused had an injury in the left eye and he was also treated by the Doctor. After completion of the investigation the charge sheet was laid.

(3.) The accused denied the offence. However, he gave an explanation as to how he as well as the deceased and P.W. 25 happend to receive injuries. He stated that page No. W. 25 was of bad character and a dare devil. On the date of occurrence P.W. 25 came with a dagger at his house. As soon as he came out of his house P. W. 25 attacked him with the dagger. He put the deceased in between with the result the dagger hit the deceased on his chest. In order to save himself he caught hold of Ranjit's arm and snatched the dagger from him. P.W. 25 advanced towards him to kill him by snatching the dagger which struck in his abdomen. He, therefore, fled from the spot. He also further stated that he has lost his left eye and he is putting an artificial eye.